SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration || SC: No Quota Applies For Judicial Officers in District Judge Posts, Issuing Seniority Guidelines || SC: Interest Rate Disputes Doesn't Fall under Public Policy to Set Aside Arbitration Awards || SC: If Some Offences are Quashed By Compromise, the FIR For The Same Incident Cannot Continue || Supreme Court: TIP is Unreliable if the Witness Saw the Accused Beforehand || Delhi HC: MYAS Not Bound to ‘Rubber-Stamp’ International Federation Choices || AP HC: Fulfilling Rehabilitation Promises to Displaced is State’s Constitutional Obligation || SC: Career Progression to Higher Echelons of Judiciary is Neither a Matter of Right Nor Entitlement || Provisions of Tribunal Reforms Act 2022 Struck Down as Unconstitutional || Madras HC: Repeated Remand Orders U/S 37 A&C Act are Unworkable Without Reversing Merits

International Cases

South Africa
Director of a company is liable for any loss, damages or costs sustained by the company as a consequence of any breach by the director (Venator Africa (Pty) Ltd vs. Watts and Another)(24.04.2024)
Present appeal concerns the interpretation of Section 218(2) of the Companies Act, 2008. The high court considered and upheld an exception to the part....
Company

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