Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Traders' Body Demands Action against Dhoni for Endorsing Realtor Amrapali Group - (26 Jul 2019)

Court-appointed forensic auditors have told the Supreme Court that Amrapali Group had entered into 'sham agreements' with Rhiti Sports Management Pvt Ltd (RSMPL), which promotes the brand of cricketer Mahendra Singh Dhoni, to 'illegally divert' home buyers' money.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved