Supreme Court: Banks Cannot Effectively Blacklist Lawyers by Placing Them on Caution Lists  ||  Madras HC: Advocates Can't Seek Out-of-Turn Case Listing Through Writ Petitions  ||  J&K&L HC: Vehicle Can't Remain in Police Custody During NDPS Trial over Possible Confiscation  ||  J&K&L HC: Prolonged Stagnation in Small Cadres Does Not Grant Right to Promotion  ||  Delhi HC Rejects Bail Plea of Athar Khan in Alleged Delhi Riots Conspiracy  ||  Delhi HC Full Bench: School Employee's Suspension Ends if DOE Approval Isn't Given in 15 Days  ||  Allahabad HC: Mere Note of Failed Conciliation Not Sufficient for Lok Adalat Proceedings  ||  Delhi HC: Govt Created 'Utter Chaos' in OBC Reservation Rules Through Conflicting Notifications  ||  Calcutta HC: Acceptance of Rent After Quit Notice Doesn't Waive Tenancy Termination  ||  Delhi HC Flags EFI Selection Criteria Breach in Asian Games Dressage Team, Declines to Interfere    

RBI Junks Govt.’s Proposal for 100% FDI in Banks - (26 Oct 2015)

Reserve Bank of India (RBI) has junked proposal from Government to allow up to 100% Foreign Direct Investment (FDI) in banks, which may come as a damper for several private sector lenders such as ICICI Bank and HDFC Bank.

Tags : RBI   100% FDI IN BANKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved