Highlights RBI announces withdrawal of incremental cash reserve ratio (I-CRR) RBI decides to discontinue the I-CRR in a phased manner. Based on an assessment of current and evolv.....
Latest News Ker. HC: Non-Compliance of MSME Framework Doesn’t Nullify NPA Declaration Under SARFAESI(15.09.2023) Del. HC: Can’t Deny Any Person with Disability to Carry on Any Trade or Business(15.09.2023) Del. HC: Provisions of Motor Vehicles Act Applicable for Electric Vehicles(15.09.2023) Bombay HC: Delay in Filing Appeal under NIA Act can be Condoned(15.09.2023)
JUDGMENTS CIRP cannot be initiated for defaults arising within 12 months period beginning 25th March, 2020(14.09.2023) The Borrower had raised funds for `Celebrity Football Match' to be held at Dubai. Since the Borrower..... When interest free funds were used for making tax-free investment, no disallowance under Section 14A of IT Act is sustainable(15.09.2023) In present case, Revenue’s appeal is against deletion of disallowance of Rs.5,04,35,666 made on acco..... When the arbitration agreement itself is void, Court would decline to refer the parties to arbitration despite the existence of an arbitration clause(11.09.2023) The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 seeks appointmen.....
INTERNATIONAL CASES To avoid multiplicity of proceedings and unnecessary expense, Court wi.....(11.09.2023) The issue raised in present case is whether it was open to present Court to enter into the merits an.....
NOTIFICATIONS & CIRCULARS Board nomination rights to uni.....(11.09.2023) 1. Regulation 4(2)(h) of SEBI (Infrastructure Investment Trusts) Regulations, 2014 ("InvIT Regulations") inter-alia provides that unitholder(s) holdin..... Special Campaign 3.0 of CBDT t.....(11.09.2023) The Government of India undertook Special Campaign 2.0 for Swachhata in Government offices and disposal of pending matters from 2nd October, 2022 to 3..... Life Insurance Corporation of .....(11.09.2023) In exercise of the powers conferred by section 48 of the Life Insurance Corporation Act, 1956 (31 of 1956), the Central Government hereby makes the fo.....
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