Highlights RBI simplifies the application process for registration of Core Investment Companies The Reserve Bank has undertaken a comprehensive review of the system of processing of applications f.....
Latest News Cal. HC: Award Passed by Unilaterally Appointed Arbitrator is Null(13.04.2023) SC: Can’t Claim Default Bail When First Time Extension Not Challenged, Second Passed in his Presence(13.04.2023) SC: Can’t Claim Deduction U/S 80IB IT Act on Amount Received from DEPB and Duty Drawback Claims(13.04.2023) Del. HC: Can’t Cancel Appointment Offer Merely for Involvement in FIR Without Considering Reasoning(12.04.2023)
JUDGMENTS Name of the Company can be restored only if the Tribunal is satisfied that it was carrying on business or in operation(10.04.2023) Present Appeal is directed against the order by which an appeal filed under Section 252(3) of the Co..... Benefit of period requisite for filing certified copy can be claimed by an Applicant only when certified copy is applied before the expiry of limitation period(11.04.2023) Present Application has been filed praying for condonation of delay in filing the Appeal. This Appea..... Government can refuse to make a reference only when the claim is found to be wholly frivolous(13.04.2023) The present petition preferred by the workman under Article 226 of the Constitution of India, 1950 s.....
INTERNATIONAL CASES Dismissal of an application for a provisional order of liquidation is .....(11.04.2023) The appeal was directed against an order of the high court which dismissed the application by the Ap.....
NOTIFICATIONS & CIRCULARS TDB-DST approves support to M/.....(10.04.2023) Innovative solutions that unite Artificial Intelligence and Robotics are going to be the key stone for next generation industrial revolution. The Gove..... Guidelines with respect to exc.....(10.04.2023) 1. SEBI Circular No. SEBI/HO/IMD/DF6/CIR/P/2020/24 dated February 05, 2020, inter- alia, introduced template(s) for Private Placement Memorandum (PPM)..... Director General of Foreign Tr.....(11.04.2023) In exercise of powers conferred under paragraphs 1.03 and 2.04 of the Foreign Trade Policy, 2023, the Director General of Foreign Trade hereby extends.....
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