Karnataka HC Directs Authorities to Not Grant Permission for Construction Near Protected Monuments  ||  Delhi HC Sets Aside Ruling to the Extent of Restraining Indiamart to Provide ‘PUMA’ Search Option  ||  HP HC Grants Bail to NDPS Accused Citing Delay in Initiating Trial Proceedings  ||  Madras HC: Certification of an Entire Film Cannot be Denied Without Specifying the Objections  ||  J&K HC: Mere Registration of Criminal Case Doesn’t Constitute ‘Criminal Proc.’ for Impounding Passpor  ||  SC Refuses to Entertain Urgent Hearing of Plea Against Felling 875 Trees in HP  ||  SC Refuses to Stop Incineration of Toxic Chemical Waste from Bhopal Gas Tragedy  ||  SC Declines to Interfere with HC’s Order to Decide Schedule for Tiruchendur Temple Consecration  ||  Delhi High Court Grants Interim Relief to Mokobara in Trademark Case  ||  Delhi HC: Students Shouldn’t be Excluded from Admission because of Untimely Declaration of Results    

Bombay HC Bars Alok Industries Asset Sale - (23 Mar 2016)

Bombay HC has barred Alok Industries asset sale till HSBC plea against the company is settled.

Tags : BOMBAY HC   ALOK INDUSTRIES   HSBC  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved