NCLAT: Resolution Plan Approved by Committee of Creditors is Binding on All Stakeholders || NCLAT: In Case of Personal Guarantor, Date of Default Depends on Contract of Guarantee’s Terms || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Gau HC: Genuineness of Credit Recd by Assessee from Share Appli. Money is a Question of Fact Not Law || SC: For Central Excise Tariff Act, Coconut Oil in Small Quantities Classifiable as ‘Edible Oil’ || SC: Court Ordering Re-Investigation Against Acquitted Accused Violates Principle of Double Jeopardy || SC Urges Parliament to Secure Right of Survivorship of Tribal Women || SC: NCR States to Form Teams to Monitor Compliance of GRAP Measures || SC: Beneficial Laws for Women are Not Means to Chastise, Threaten the Husband

International Cases

South Africa
As the blocking orders were still extant at the time of the winding-up of the companies, it is competent for the Reserve Bank to issue the relevant forfeiture orders (Reserve Bank and Another vs. Johnine Winsome Elisie Maddocks N O and another)(23.01.2023)
The Reserve Bank issued three separate forfeiture orders relating to the monies standing to the credit of Sun Candle Products (Pty) Limited (Sun Candl....
Banking

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