Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

Gujarat High Court Issues Notice To Challenge To Minimum Age Criteria For NCLT Appointments - (18 Nov 2021)

SERVICE

Gujarat High Court has issued a notice in a plea challenging vires of Section 413(2) of Companies Act, 2013 that imposes a minimum age limitation of not less than 50 years for appointment as judicial members in National Company Law Tribunals.

Tags : GUJARAT HC   NCLT APPOINTMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved