Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Grants Time to Centre, RBI to File Affidavit to Bring on Record Policy Decisions on Grievances - (05 Oct 2020)

BANKING

Supreme Court has granted a week's time to the central government, the Reserve Bank of India, the Indian Banks Association and the individual banks to file an additional affidavit bringing on record the policy decisions, deadlines, circulars and the response on all grievances raised.

Tags : SUPREME COURT   POLICY DECISIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved