Court News
Supreme Court Clarifies Companies Act: Section 448 Must Be Read with Section 447
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Companies Act 2013Clear topic ×
37 articles
Court News
Supreme Court Bars Private Complaints in Company Fraud Cases: Only SFIO Can File Under Companies Act
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Court News
MCA Slaps ₹1 Lakh Penalty on Company and Directors for Not Updating Registered Office Address
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Court News
MCA Eases Director KYC Rules: Filing Now Once in Three Years
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Court News
MCA Penalizes Company and Director for Wrong AGM Date in AOC-4 Filing
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Court News
MCA Cracks Down on Registered Office Defaults: Rules, Penalties, and What Companies Must Do
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Court News
Supreme Court Expands CSR: Environmental Duties Now Mandatory for Corporate Sector
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Court News
RoC Penalises Company and Directors for Delay in Appointing Woman Director
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Court News
Kajaria Bathware Files EOW Complaint Against CFO Over ₹20 Crore Fraud
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Court News
ROC Ahmedabad Fines Topsun Energy ₹3.5 Lakh for Ignoring Audit Trail Rules
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Court News
₹3.5 Lakh Penalty for Audit Trail Non-Compliance: RoC Ahmedabad Reinforces Companies Act Rules
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Court News
MCA Redefines Small Companies: Capital Limit Raised to ₹10 Crore, Turnover to ₹100 Crore
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