SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Extension of deadline for submission of Research Proposals- (Insolvency and Bankruptcy Board of India) (31 Aug 2022)

MANU/NMIC/0352/2022

Insolvency

The last date for submission of research proposals for 2nd International Research Conference on Insolvency and Bankruptcy, jointly organised by Insolvency and Bankruptcy Board of India and Indian Institute of Management, Bangalore, is hereby extended upto 15th September, 2022.

Tags : EXTENSION   DEADLINE   RESEARCH PROPOSALS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved