Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Bombay HC Dismisses Winding Up Petition Against Ruchi Soya - (17 Feb 2017)

Bombay High Court has dismissed winding up petition against Ruchi Soya Industries, country's largest soya oil producer, which borrowed about Rs 200 crore from private sector lender IDFC Bank.

Tags : BOMBAY HIGH COURT   RUCHI SOYA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved