Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine  ||  Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice  ||  Kar. HC: Parties Can’t be Forced to Arbitration Proceed. if Not Signatory to Joint Venture Agreement  ||  Karnataka High Court: Judicial Powers Cannot be Exercised by Conciliators in Lok Adalats  ||  Mad. HC: Registering Authorities Not Empowered to Cancel Sale Deed Through Summary Proceedings  ||  Telangana High Court: Section 18 UAPA is Penal in Nature, Needs to be Proved by Prosecution  ||  Karnataka High Court: Rights of Adopted Child of Indian Parents Cannot be Left Marooned  ||  All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act  ||  Kar. HC: Cannot Prosecute Second Spouse or Their Family for Bigamy Under Section 494 IPC  ||  Calcutta High Court: Person Seeking to Contest Elections is Deemed Public Interest    

Extension of deadline for submission of Research Proposals- (Insolvency and Bankruptcy Board of India) (31 Aug 2022)

MANU/NMIC/0352/2022

Insolvency

The last date for submission of research proposals for 2nd International Research Conference on Insolvency and Bankruptcy, jointly organised by Insolvency and Bankruptcy Board of India and Indian Institute of Management, Bangalore, is hereby extended upto 15th September, 2022.

Tags : EXTENSION   DEADLINE   RESEARCH PROPOSALS  

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