NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App.  ||  Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement  ||  Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles  ||  Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025"  ||  Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark  ||  Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity  ||  Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks  ||  HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity  ||  Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void  ||  Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it    

Supreme Court Seeks Centre’s, CBI’s Response over B. K. Bansal Suicide Case - (22 Nov 2016)

Supreme Court has sought response from Government and Central Bureau of Investigation (CBI) on a plea to constitute a Special Investigation Team (SIT) to probe circumstances which led to suicides of Former Director-General of Corporate Affairs B.K. Bansal and his son.

Tags : SUPREME COURT   B.K. BANSAL   SUICIDE   CBI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved