ministry of corporate affairs
Legislation UpdatesNotifications

On 17-4-2023, the Ministry of Corporate Affairs notified the Companies (Removal of Names of Companies from the Register of Companies) Amendment Rules,

Ministry of Law and Justice
Legislation UpdatesNotifications

On 11-4-2023, the Ministry of Law and Justice notified the Competition (Amendment) Act, 2023 to amend the Competition Act, 2002. Key Points:

Ministry of Finance 
Legislation UpdatesRules & Regulations

On 7-3-2023, the Ministry of Finance notified the Prevention of Money- laundering (Maintenance of Records) Amendment Rules, 2023 to amend the Prevention

Ministry of Consumer Affairs
Legislation UpdatesRules & Regulations

On 6-3-2023, the Ministry of Consumer Affairs, Food and Public Distribution notified the Hallmarking of Gold Jewellery and Gold Artefacts (Amendment) Order,

Legislation UpdatesRules & Regulations

On 24-2-2022, the Ministry of Health and Family Welfare notified the Assisted Reproductive Technology (Regulation) Amendment Rules, 2023 to amend the Assisted

Ministry of Commerce and Industry
Legislation UpdatesRules & Regulations

On 24-2-2023, the Ministry of Commerce and Industry notified the Special Economic Zones (Amendment) Rules, 2023 to amend the Special Economic Zones

Ministry of Finance 
Legislation UpdatesRules & Regulations

On 21-2-2023, the Ministry of Finance notified the Income-tax (3rd Amendment) Rules, 2023 to amend the Income-tax Rules, 1962. The provisions will

SEBI
Legislation UpdatesRules & Regulations

On 14-2-2023, the Securities and Exchange Board of India (‘SEBI’) notified the SEBI (Real Estate Investment Trusts) (Amendment) Regulations, 2023 to amend

SEBI
Legislation UpdatesRules & Regulations

On 14-2-2023, the Securities and Exchange Board of India (‘SEBI’) issued the SEBI (Infrastructure Investment Trusts) (Amendments) Regulations, 2023 to amend the

Case BriefsSupreme Court

Upholding the Karnataka High Court order, the Supreme Court held that the Karnataka High Court has not committed any error in permitting the respondents to file affidavits/additional evidence in the proceedings under Section 34 of the Arbitration Act. However, permitted the appellant to cross-examine and/or produce contrary evidence.

Ministry of Corporate Affairs
Legislation UpdatesRules & Regulations

On 23-1-2023, the Ministry of Corporate Affairs notified Companies (Management and Administration) Amendment Rules, 2023 to amend the Companies (Management and Administration)

Ministry of Corporate Affairs
Legislation UpdatesRules & Regulations

On 20-1-2023, the Ministry of Corporate Affairs notified the Companies (Authorized to Register) Amendment Rules, 2023 to amend the Companies (Authorized to

Ministry of Corporate Affairs
Legislation UpdatesRules & Regulations

On 20-1-2023, the Ministry of Corporate Affairs notified the Companies (Accounts) Amendment Rules, 2023 to amend the Companies (Accounts) Rules, 2014. The

Op EdsOP. ED.

by Aparna Devkar†

Case BriefsHigh Courts

The Court observed that the convict was a young boy of 20 years, who has no father, and was shouldering the responsibility of his widowed sister and her son, hence, imprisonment for a term of 14 years would be adequate, to teach him a lesson.

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: While hearing a challenge to the Government Notification dated 04/10/2022 changing the jurisdiction of Dept Recovery Tribunals

Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: In a batch of petitions filed assailing proceedings initiated by the respondent- State under the Prohibition of

Case BriefsSupreme Court

    Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., explained the legal propositions governing Order 6 Rule

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: A Division Bench of Satish Chandra Sharma, CJ and Subramonium Prasad, J. refused to transfer the civil suits pending