NCLAT: Resolution Plan Approved by Committee of Creditors is Binding on All Stakeholders  ||  NCLAT: In Case of Personal Guarantor, Date of Default Depends on Contract of Guarantee’s Terms  ||  Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade  ||  Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade  ||  Gau HC: Genuineness of Credit Recd by Assessee from Share Appli. Money is a Question of Fact Not Law  ||  SC: For Central Excise Tariff Act, Coconut Oil in Small Quantities Classifiable as ‘Edible Oil’  ||  SC: Court Ordering Re-Investigation Against Acquitted Accused Violates Principle of Double Jeopardy  ||  SC Urges Parliament to Secure Right of Survivorship of Tribal Women  ||  SC: NCR States to Form Teams to Monitor Compliance of GRAP Measures  ||  SC: Beneficial Laws for Women are Not Means to Chastise, Threaten the Husband    

SC: Palmolein Case Trial can Continue - (12 May 2016)

SC has dismissed a petition filed by Ex-Chief Vigilance Commissioner P J Thomas to quash the 1992 palmolein import corruption case. It observed that there was no need to acquit anyone in the case at this stage and the trial court could go ahead with its proceedings.

Tags : SC   PALMOLEIN CASE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved