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By instituting a more structured and stringent framework, Section 132 ensures that audit firms and professionals adhere to internationally recognized standards, thereby fostering greater transparency, accountability, and confidence in financial reporting.
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The Court also upheld the constitutional validity of Karnataka Motor Vehicles Taxation and Certain Other Law (Amendment) Act, 2003 which repealed the Karnataka Contract Carriages (Acquisition) Act, 1976.
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A plain reading of Section 32A IBC reveals that once a resolution plan is approved under Section 31, the Corporate Debtor shall not be prosecuted for an offence committed prior to the commencement of the CIRP. However, this immunity does not extend to the erstwhile officers and persons responsible for the conduct of its business prior to CIRP.
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“Accused is at the threshold of his adult life, halting his education and subjecting him to further custody at this stage would make it highly likely that he would be entangled in the vicious cycle and downward spiral of criminality making him a hardened criminal posing a future perpetual threat to the society.”
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Shardul Amarchand Mangaldas & Co. advised Ample Foods Private Limited (AFPL) on its acquisition by ITC Limited
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The Court held that the requirement of 10 years’ experience in High Court/Supreme Court practice, as outlined in the State Litigation Policy, is not mandatory pre-condition for appointment as AAG.
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The Court stated that no leniency was justified in such cases.
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Limitation for prosecution under Section 498-A1 of IPC does not continue for indefinite period as such interpretation will render Section 4682 of CrPC nugatory/otiose for the purpose of Section 498-A of IPC which does not appear to be the legislature’s intention.
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“We don’t see that anybody gets better treatment in this Court because he has a different gown,” the Bench remarked.
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by Shweta Walecha* and Derlene Joshna**
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Three of NEET-PG 2024 candidates sought directions to the MCC to conduct afresh Round III of Counselling.
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The right to peaceful and secure living environment for father-in-law under Maintenance and Welfare of Parents and Senior Citizens Act outweighed the son-in-law’s legal ownership or adverse possession claims.
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It is not for the Election Commission of India (‘ECI’) to resolve internal management disputes of political parties and in case of any grievance, the remedy may lie in taking recourse to filing a declaratory suit or any other appropriate civil remedy.
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With a legacy spanning 43 years, Narsee Monjee Institute of Management Studies (NMIMS)
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“The plea for rectification of an unevaluated answer does not involve a challenge to the examiner’s discretion or marking scheme but seeks judicial intervention to correct an apparent omission. Such omissions undermine the credibility of the examination process and can adversely affect the outcome for candidates.”
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CUSB conducted its 2nd edition of CCI-CUSB National Moot Court Competition, 2025 in collaboration with the Competition Commission of India.
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The Centre for Labour Laws (CLL) at the National Law Institute University (NLIU), Bhopal, is pleased to announce the 4th NLIU Global
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Guru Ghasidas Vishwavidyalaya (GGV) is a premier Green Campus Central University located in Bilaspur, Chhattisgarh
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