Highlights SEBI notifies simplified norms for processing investor’s service requests by RTAs and norms for furnishing PAN, KYC details and nomination The Securities and Exchange Board of India (SEBI) vide its Circular No. SEBI/HO/MIRSD/POD-1/P/CIR/20.....
Latest News Ker. HC: Talaq-e-Hasan or Talaq-e-Ahsan are Valid Forms of Divorce(24.11.2023) All. HC: UP Prevention of Cow Slaughter Act Doesn't Bar Transportation of Beef(24.11.2023) Kar. HC: Article 261 Provides Legitimacy and Conclusiveness to Judicial Records(24.11.2023) Del. HC: Murder of Employee During Court of Employment Entitle Legal Heirs to Seek Compensation(23.11.2023)
JUDGMENTS Writ Courts while exercising jurisdiction under Article 226 of Constitution can interfere in the decisions of the Disciplinary Committee, only if, the same are contrary to law.(20.11.2023) The present writ petition has been filed under Article 226 of the Constitution of India for challeng..... An Independent Contractor does not come under the ambit of an Employee(20.11.2023) Present appeal was filed by applicants seeking employee compensation under Section 30 of Employee Co..... Maintenance provisions under Hindu Marriage Act, 1955 are gender neutral(21.11.2023) Present appeal arises out of an Order passed by the learned Family Court Judge by which appellant wa.....
INTERNATIONAL CASES To maintain suit under Article III of US Constitution, it has to be es.....(21.11.2023) This case pits real lawyers against a robot lawyer. Defendant DoNotPay, Inc. (“DNP”), is an online s.....
NOTIFICATIONS & CIRCULARS Financial Information User und.....(22.11.2023) 1. PFRDA vide its circular no. PFRDA/2022/26/FT&DA/02 dated 30 September 2022 has issued guidelines for empowering NPS Subscribers to port their NPS d..... Guidelines on "Accessibility o.....(21.11.2023) 1. Whereas section 40 of the Rights of Persons with Disabilities Act, 2016 (herein after, referred as the Act) mandates the Central Government, in con..... Monitoring the sale of fresh f.....(21.11.2023) This is in continuation to the directions/letters issued regarding 'Request for action against unauthorised use of artificial fruit ripening agents' R.....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 2024
