Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

COMPANY - SC Orders Personal Appearance of Ex-Promoters of Ranbaxy - (27 Feb 2019)

COMPANY

Supreme Court has directed former Ranbaxy promoters, Malvinder and Shivinder Singh, to appear before it on March 14 in connection with pleas relating to sale of controlling stakes of Fortis Healthcare by them to Malaysian IHH Healthcare Berhad.

Tags : SUPREME COURT   RANBAXY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved