Supreme Court: Confession Without Corroboration Cannot Form the Basis of Conviction  ||  SC: Higher Land Acquisition Compensation to Some Owners Cannot Invalidate Awards to Others  ||  SC: Prior Written Demand is Not Mandatory For an Industrial Dispute to Exist or be Referred  ||  SC: Complaint U/S 175(4) BNSS Against a Public Servant Must Meet the Conditions of Section 175(3)  ||  P&H HC: Customary Restrictions Can't Stop Widow From Alienating Non-Ancestral Property  ||  Delhi High Court: SC's 'Mihir Rajesh Shah' Directive on Written Arrest Grounds Applies Prospectively  ||  MP HC: MPPSC Cannot Reject Doctors For PG Additional Registration Not Mentioned in the Advertisement  ||  Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness  ||  SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded  ||  Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority    

RBI Eases NBFC Loan Restructuring Norms - (31 Jul 2015)

Reserve Bank of India (RBI) has permitted non-bank lenders to retain the 'standard asset' tag on a restructured loan for an extended period if an infrastructure project is mired in court cases or has been stuck due to reasons beyond the control of promoters.

Tags : RESERVE BANK OF INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved