-Manupatra

Supreme Court: Foreign Companies’ Head Office Expenses in India are Capped under Section 44C || SC Directs Trial Courts to Systematically Catalogue Witnesses and Evidence in Criminal Judgments || SC Calls For Sensitising Future Generations on Equality in Marriage to Combat Dowry Practices || SC: Separate Suits Against Confirmed Auction Sales are Barred; Remedy Available under Sec 47 || NCLT Mumbai: Oppression Claims Against Majority Shareholders Do not Justify Winding up a Company || J&K&L HC Rules it Illegal and Inequitable to Deny Regularisation to a Daily Wager After 34 Years || J&K&L High Court: Revisional Powers Must Be Used Within Reasonable Time; Merits Don’t Justify Delay || Supreme Court: Compassionate Appointees Cannot Later Claim Entitlement to a Higher Post || NCLAT New Delhi: Insolvency Pleas Cannot Be Admitted When Information Utility Records Show a Dispute || NCLAT: Issuing Cheques For Another Entity’s Liabilities Does not Constitute Operational Debt

File Affidavit If You Were Not Heard When SAT Said Your Member's Order Abetted Graft: SC to IRDAI - (20 Jun 2018)