SEBI NOTIFIES EXTENSION OF LOCK-IN PERIOD FOR ISSUES OPENING APRIL 01 AS 90 DAYS

PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court || All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material || Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect || Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence || All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected || All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations || SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused || Supreme Court Explains: Debt Becoming Financial & Operational Debt || P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order || Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required

SEBI NOTIFIES EXTENSION OF LOCK-IN PERIOD FOR ISSUES OPENING APRIL 01 AS 90 DAYS - (30 Dec 2021)