Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

NCLT Dismisses Mistry’s Contempt Plea Against Tata Sons - (19 Jan 2017)

National Company Law Tribunal (NCLT) has dismissed contempt plea filed by Cyrus Mistry's family firms against Tata Sons but gave Former Chairman an option to file an affidavit within next 3 days on contested shareholder meeting coming up next month.

Tags : NATIONAL COMPANY LAW TRIBUNAL   CYRUS MISTRY   TATA SONS   CONTEMPT PLEA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved