SC Uphelds Rule That Allows CA’s Discipline Board to Refer Matter to Disciplinary Committee

NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account || All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant || P&H HC: Cannot Allow Changes in Admission Form after Submission || Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings || P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months || Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS || HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death || Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted || Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada || Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide

SC Uphelds Rule That Allows CA’s Discipline Board to Refer Matter to Disciplinary Committee - (09 Feb 2024)