NCLAT: Can File Appeal against NCLT Order Initiating Insolvency Process against Personal Guarantors  ||  NCLAT: Assets Reflecting in Corporate Debtor’s Balance Sheet form Part of Liquidation Estate  ||  NCLAT: Adjudicating Authority Must Conduct Independent Assessment under IBC  ||  NCLAT: Can’t Preclude Financial Creditors from Filing Applic. in Case of Settlement Agreement Breach  ||  NCLT: Can’t Call Speculative Investment a 'Financial Debt' in Absence of Commercial Effect of Borrowi  ||  NCLAT: Committee of Creditors Within its Right to Resolve to Liquidate Go Airlines  ||  AP HC: Revealed Particulars of Invest. Not Adequately Substantiated Can Damage Reputation of Persons  ||  J&K HC: Administrative Officers Can’t Claim Seniority on Basis of Unfilled Vacancies  ||  Bombay High Court: One Needs to be Mindful of the Object Behind the Consumer Protection Act  ||  J&K HC: Can’t Put Accused under Prev. Detention Only because His Release Affects Public Confidence    

Bombay HC Orders Cut in Water Supply to Liquor Factories - (26 Apr 2016)

Bombay HC has ordered upto 60% cut in water supply to liquor factories, 50% water cut till May 10 and 60% water cut post May 10.

Tags : BOMBAY HC   LIQUOR FACTORIES  

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