Highlights Reserve Bank of India releases draft direction on the prudential framework applicable to financing of project loans With a view to strengthen the extant regulatory framework governing project finance and to harmonise.....
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JUDGMENTS When the goods are liable for confiscation, imposition of redemption fine and penalty under Sections 125 and 112(a) of Customs Act are automatic(01.05.2024) The Appellant had filed the Bill of Entry before the Customs authorities for clearance of the import..... Interest received on fixed deposits with the bank is business income(01.05.2024) The assessee is a partnership firm and is carrying on the business of builders and developers. The l..... Court would intervene only where the view taken and reasoning advanced by the Rent Controller suffers the vice of perversity(29.04.2024) By way of present petition brought under proviso to Section 25B(8) of the Delhi Rent Control Act, th.....
INTERNATIONAL CASES An arrest has to be effected on the authority of a warrant or without .....(30.04.2024) The appeal emanated from the appeal court of the Gauteng Division of the High Court, Johannesburg (t.....
NOTIFICATIONS & CIRCULARS RBI imposes monetary penalty o.....(29.04.2024) The Reserve Bank of India (RBI) has, by an order dated April 16, 2024, imposed a monetary penalty of ₹2.00 lakh (Rupees Two lakh only) on The Central ..... Notification regarding ease of.....(30.04.2024) 1. SEBI constituted various Working Groups to recommend measures to simplify and ease compliances under various SEBI Regulations. Accordingly, a worki..... Guidance Note on Operational R.....(30.04.2024) 1. Purpose. 1.1 Operational Risk is inherent in all banking/ financial products, services, activities, processes, and systems. Effective mana.....
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