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Supreme Court reiterated that to examine whether a particular transaction is sale of capital assets or business expense, multiple factors like frequency of trade and volume of trade, nature of transaction over the years etc., are required to be examined.
In the case at hand, a buyer of an apartment in a DLF Project had allegedly found several clauses of the buyer-seller agreement reflecting abuse of dominance position by DLF which was “highly unfair and discriminatory” to the buyer.
On 19-10-2022, the Securities and Exchange Board of India (‘SEBI’) has issued a circular on Request for Quote (‘RFQ’) platform
The Board of Editors of Trade, Law and Development is pleased to invite original, unpublished manuscripts for publication in the Winter ’22
Supreme Court: The Division Bench comprising of R. Subhash Reddy* and Sanjiv Khanna, JJ., held that where the trader do not dispute
The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 received the President’s assent on 24-09-2020. Farmers’ Produce Trade and Commerce
Supreme Court: The 3-judge bench of Rohinton Fali Nariman, S Ravindra Bhat and V Ramasubramania, JJ has struck down the curb on
Ministry of Home Affairs has issued orders to suspend the LoC trade in Jammu & Kashmir w.e.f 19-04-2019. This action has been