Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

Delhi HC Upholds Validity of Rule 3(2) Of Companies (Registered Valuers & Valuation) Rules - (12 Feb 2019)

Delhi High Court has upheld validity of Rule 3(2) of the Companies (Registered Valuers and Valuation) Rules, according to which no partnership entity or a company can be a registered valuer if it is a subsidiary, joint venture or associate or another company or body corporate.

Tags : DELHI HIGH COURT   COMPANIES (REGISTERED VALUERS & VALUATION) RULES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved