SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised  ||  Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later  ||  Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance  ||  Allahabad HC: CGST Arrest Memo Must Include Grounds as Annexure; Reasons to Believe Not Needed  ||  Kerala HC: Petitioner’s Identity Must be Verified Via SHO in Cases of Bank Account Defreezing  ||  J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC  ||  Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment  ||  Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues  ||  SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted  ||  Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules    

Delhi HC Issues Notice Over Barring Traders From Using its UPI Platform to Trade in Cryptocurrency - (29 Oct 2021)

BANKING

Delhi High Court has issued notice on a petition challenging State Bank of India's decision prohibiting the use of UPI platform for trading in cryptocurrencies. The plea also seeks a direction to the RBI to regulate and govern the cryptocurrency sector, thereby making provisions for payment interfaces.

Tags : DELHI HIGH COURT   UPI PLATFORM TO TRADE IN CRYPTOCURRENCY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved