Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

CCI Nods for A&E's Additional Sake in Vardhman Yarns - (30 Aug 2016)

Competition Commission of India (CCI) has permitted American & Efird (A&E) Global to buy an additional 40 per cent stake in Vardhman Yarns and Threads (VYTL), which would make the US firm a majority stakeholder.

Tags : COMPETITION COMMISSION OF INDIA   A&E   VARDHMAN YARNS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved