All. HC: Arbitrator’s Requirement to Provide Reason Hinges on Pleadings & Available Docs. on Record  ||  Supreme Court: No Provision Under GST Act for Pre-payment Prior to Adjudication  ||  Supreme Court: Cannot Set Aside Conviction Only on the Ground that Witness Turned Hostile  ||  SC: Can Use Witness Statement Recorded In Absence of Accused, if Conditions of S. 299 CrPC Fulfilled  ||  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    

CIVIL - Madras HC Refuses to Grant Interim Relief to Sterlite - (05 Mar 2019)

CIVIL

Madras High Court has refused to grant interim relief to Vedanta’s Sterlite Copper unit, which has been shut for nine months now.

Tags : MADRAS HIGH COURT   STERLITE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved