-Manupatra

NCLT Ahmedabad: Complaints Against Auditors or Company Secretaries Not Grounds for Company Probe || SC: NCLT Can Forfeit Entire Deposit if Purchaser Defaults on Payment for Liquidation Assets || Meghalaya HC: Non-Signatory or Non-Existent LLP Cannot Claim Arbitration via Group of Companies || Madras HC: All State Departments Must Address Representations by Persons with Disabilities Promptly || Supreme Court: Non-Signatory That is Not a Veritable Party Cannot Invoke an Arbitration Clause || SC: Bail Can't be Cancelled For Police Non-Appearance Once Chargesheet is Filed and Trial is Attended || SC: New Arbitration Bill Fails To Provide a Statutory Appeal Against Tribunal Termination Orders || SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity || SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity || Supreme Court: Higher Courts Should Avoid Unnecessary Remand of Cases to Lower Courts

Supreme Court: Aadhaar Can't Stop Bank Frauds - (06 Apr 2018)