Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Karnataka HC Imposes Cost on Devas Employees’ Mauritius Pvt. Ltd for ‘Proxy War’ - (30 Apr 2021)

COMPANY

Karnataka High Court has imposed a cost of Rs 5 Lakhs on Devas Employees’ Mauritius Pvt. Ltd. (DEMPL) for filling a petition “abusing process of law and as a proxy war” on behalf of Devas Multimedia Pvt. Ltd., which is facing money-laundering and other charges on its alleged fraudulent agreement on bandwidth facilities with ISRO’s commercial arm Antrix Corporation.

Tags : KARNATAKA HIGH COURT   DEVAS EMPLOYEES’ MAURITIUS PVT. LTD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved