-Manupatra

Supreme Court: Amalgamating Company Loss Cannot be Set Off Against Amalgamated Income || Supreme Court: Hostile Witness Deposition Admissible to the Extent it is Found Credible and Reliable || SC Upholds Penalty on Bank For Delay in Cheque Presentation under Consumer Protection Act || Karnataka High Court Orders Strict Statewide Implementation of Menstrual Leave Policy || Delhi HC: Emergency Arbitrator Awards are Not Binding on Indian Courts in Interim Relief Proceedings || Del HC Imposes ?10L Fine on Parle Agro For Non-Disclosure of Sales Revenue in Pepsico Trademark Case || Supreme Court: Spouse Cannot Withdraw Consent for Mutual Divorce After Settlement Agreement || Supreme Court Suspends PC Act Sentence of Former Minister Anosh Ekka, Flags Overlapping CBI Cases || Supreme Court: Magistrate’s Probe Order Can’t be Quashed on Accused’s Defence || Delhi High Court: No Adverse Inference if Handwriting Sample Refused Without Section 73 Disclosure

RBI Widens Scope of Ombudsman Scheme, Mobile And Electronic Banking Brought Under Purview - (26 Jun 2017)