Raj. HC: Candidate's rejection merely because he suffered disability below the minimum degree illegal || Calcutta HC Allows Bail Application of Former TMC aide Ayan Sil in Recruitment Scam Case || SC Stays Contempt Proceedings in Gujarat High Court Against Judicial Officer || SC Stays Contempt Proceedings in Gujarat High Court Against Judicial Officer || SC Provides Interim Protection to Journalist Mamta Tripathi in UP Police FIR || SC Stays Arrest of YSR Congress Party's Social Media Head for 2 weeks || SC Refuses to Relax GRAP-IV Restriction in National Capital || SC Rejects Plea Challenging SC/ST Reservations in Punjab's Gram Panchayat Posts || SC to States/UTs: File Status Report on Suggestions for Proper Implementation of DV Act || Supreme Court Issues Guidelines for Legal Aid Lawyers, Prosecutors

International Cases

South Africa
Directors did not have the authority to represent the company in the POCA litigation (Islandsite Investments 180 (Pty) Ltd vs. National Director of Public Prosecutions and Others)(01.12.2023)
The Appellant (the company) has been in business rescue in terms of Chapter 6 of the Companies Act, 2008. The fourth and fifth respondents on appeal w....
Company

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