-Manupatra

Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases || SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension || SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace || SC: Women’s Representation Requirement Applies to All Bar Associations in Gujarat || SC: Contempt Power isn’t Judges’ Personal Shield nor a Tool to Silence Legitimate Criticism || SC: Statutory Corporation Can Deduct under S.36(1)(viii) Only for Income from Long-Term Finance || NCLT Kolkata: Costs for Compromise or Arrangement Scheme not Part of Liquidation Expenses || 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

NCLAT Sets Aside Rs. 87 Crore CCI Penalty on Hyundai Motor - (20 Sep 2018)