Delhi HC: Directors Responsible for Conduct of Business Can't be Liable If No Offence Is Attributed

Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister || MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial || SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail || 2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts || Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court || Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small || Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer || SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside || Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released || Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT

Delhi HC: Directors Responsible for Conduct of Business Can't be Liable If No Offence Is Attributed - (10 May 2022)