Del. HC: Administration has Turned Blind Eye Towards Functioning of Dairies in National Capital  ||  Delhi High Court: Ramping Up of Food Sampling & Testing Required in National Capital  ||  Bom. HC: Ensure Availability of Essential Infrastructure to Implement e-Mulakaat System in Prisons  ||  Supreme Court: Concept of 'Parental Alienation Syndrome' Discussed in Child Custody Dispute  ||  Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld  ||  SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory  ||  SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg.  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads    

Supreme Court Asks Amrapali Group to Disclose Details of Properties - (21 Nov 2018)

Supreme Court has asked Amrapali Group to reveal by December 3 the details of all its properties in the name of directors, their family members, relatives, Chief Financial Officers and statutory auditors in India and abroad.

Tags : SUPREME COURT   AMRAPALI  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved