Calcutta HC: In Framing Arbitration Agreement Words Used Must be Certain, Definite  ||  J&K HC: Can’t Evaluate Performance of Employee When on Sanctioned Leave During Covid  ||  Kerala HC: Public Paying Toll Fees Casts Responsibility on NHAI to Ensure Smooth Traffic  ||  Calc. HC: Writ Court Rejecting Claims Over Disputed Issues Doesn’t Bar Arbitration if Clause Exists  ||  Gujarat HC Notifies Revised SOP for Virtual/Hybrid Hearing of Cases  ||  Kerala HC: Mere Assessment of Mental Illness by Referring to Mental Health Board Won’t Serve Purpose  ||  Bom. HC Upholds Validity of 7th proviso inserted in S. 2(b) of Maharashtra Entertainments Duty Act  ||  SC to Suspend Operation of Committee Under UP Shri Bankey Bihari Ji Temple Trust Ordinance, 2025  ||  SC Recalls Direction to Remove Allahabad HC Judge from Criminal Jurisdiction after CJI’s Request  ||  Supreme Court: Enforcement Directorate Cannot Act Like a "Crook"    

Form INC-1 No More Valid, MCA Advises to Use RUN / SPICe Form for Company Incorporation - (31 Jan 2018)

Ministry of Corporate Affairs has announced that the Form INC-1 for which no incorporation forms were filed before 17th January has been expired. The Government further advised the stakeholders to use either RUN or SPICe Form for the said purpose.

Tags : COMPANY INCORPORATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved