Highlights Monetary policy announced; RBI keeps repo rate unchanged at 4% while maintaining accommodative stance The Reserve Bank of India (RBI) announced its monetary policy. In its first policy after the Budget .....
Latest News SC Declines Petition Challenging Privacy Policy for Whatsapp Business Accounts(05.02.2021) HP HC: Victim Sending Friend Request Does Not Liberty to Accused to Establish Sexual Relations(05.02.2021) Kerala HC: Single Judge Bench Can Take Cognizance and Decide Civil Contempt Petitions(05.02.2021) J&K HC Stays Levy of Revised Stamp Duties on Registration of Documents(05.02.2021)
JUDGMENTS Companies dealing with hazardous substance must forthwith pay compensation for deaths & injuries to victims as per WCA, 1923 wherever applicable or the principle of restitution wherever applicable(03.02.2021) Matter arises out of an incident occurred in Bharuch district of Gujarat. The respondent factory is ..... Right to life includes the right to live with dignity.(02.02.2021) In the present case, CSIR–UGC NET has not provided reservation to transgender community. There was n..... Separate prosecution for offence under Customs Act for smuggling of gold and offence under Section 16 of UAPA maintainable(01.02.2021) The petitioners have filed this petition under Section 483 of Criminal Procedure Code, 1973 (Cr.P.C......
INTERNATIONAL CASES SFO could not use the power in Section 2(3) of the 1987 Act to direct .....(01.02.2021) The appellant, KBR, Inc, is a company incorporated in the USA. It does not have any fixed place of b.....
NOTIFICATIONS & CIRCULARS Companies (Incorporation) Seco.....(01.02.2021) In exercise of the powers conferred by sub-sections (1) and (2) of section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby ..... Project Imports (Amendment) Regulations, 2021(01.02.2021) In exercise of the powers conferred by section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and Customs hereby makes..... Customs Tariff (Identification.....(01.02.2021) In exercise of the powers conferred by sub-section (10) of section 8B of the Customs Tariff Act, 1975 (51 of 1975), the Central Government hereby make.....
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