Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC to SEBI: Sell Sahara Group’s Realty Assets - (30 Mar 2016)

SC has asked Securities and Exchange Board of India (SEBI) to sell real estate assets belonging to Sahara Group, estimated at Rs 40,000 crore, to raise rest of money it owes after jailed chairman Subrata Roy.

Tags : SC   SEBI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved