“Tribhuvan” Sahkari University Bill Introduced in Lok Sabha || All HC: It’s Known that Students in UP are Suffering Due to Non-Availability of Principal & Teachers || J&K HC: Object Underlying Law of Limitation is Based on “Interest Reipublicae Up Sit Finis Litium” || Delhi HC: Fees Paid by ‘Remfry & Sagar’ to Acquire Goodwill is Expense Deductible u/s 37 of IT Act || Bombay High Court Orders GMCC’s Meters Not to be Sold in Market till Further Orders || Cal. HC: Once Funds of PF are Transferred to Statutory Fund, Employees Can’t Claim a Separate Share || SC Dismissed Public Interest Litigation Challenging Validity of Dowry Prohibition Act, 1961 || SC: Denying the Facility of Scribe or Compensatory Time Constitutes Discrimination || Supreme Court: CAQM to Hold Meeting on Proposed Action on Stubble Burning || SC Asks about Union’s Purpose of Detaining Illegal Bangladeshi Immigrants Indefinitely

International Cases

South Africa
Section 31 of the Insolvency Act serves as a sword for the liquidator in winding up the insolvent estate, rather than a shield for third parties in subsequent litigation (Cohen vs. Absa Bank Limited)(09.02.2024)
The Appellant, Mr. Chaim Cohen (Mr Cohen), seeks to avoid liability under a deed of suretyship executed in favour of the Respondent, Absa Bank Limited....
Insolvency

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