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

Australia
Court must consider the factual matrix of the dispute in order to be satisfied whether sufficient reason exists to wind up the company (VCS Holdings (AUST) Pty Ltd. (In Liquidation) vs. KVG Contract Services Pty Ltd.)(01.06.2023)
Present is an application by the Plaintiff for an order under Section 461(1)(k) of the Corporations Act, 2001 that the first defendant, KVG Contractin....
Company

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