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SC: Can’t Prosecute Directors to DBS Bank for Acts of Lakshmi Vilas Bank Before Amalgamation - (12 Sep 2023)

CRIMINAL

Supreme Court has held that DBS Bank and its directors cannot be held criminally liable for actions attributed to directors of Lakshmi Vilas Bank before amalgamations, as allowing such prosecution would result in a travesty in justice.

Tags : SUPREME COURT   DBS BANK   LAKSHMI VILAS BANK   AMALGAMATION   CRIMINAL LIABILITY  

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