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Since its inception, the National Law Institute University’s Centre for Business and Commercial Laws(CBCL), has been recognised as a “Centre of Excellence”.

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Business LawOp EdsOP. ED.

by Samanvi Narang and Prateek Gupta*

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Business Law

India’s market regulator has recommended new tax rules for alternative investment products that would boost the country’s fledgeling hedge fund industry. The

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Business Law

1. It is observed that there are frequent changes carried out in Total Expense Ratio (TER) and such changes are not prominently

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Business Law

G.S.R….(E).- In exercise of the powers conferred by Section 146 of the Central Goods and Services Tax Act, 2017 (12 of 2017)

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Business Law

India and USA have signed the Inter-Governmental Agreement (IGA) under FATCA in 2015. To enhance the effectiveness of information exchange and transparency,

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Business Law

The Insolvency and Bankruptcy Code, 2016 read with regulations made thereunder provide for appointment of an insolvency professional [(Interim Resolution Professional (IRP)

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Business LawLegislation UpdatesNotifications

The President is to constitute a Council to be called the Goods and Services Tax Council, within sixty days from the date of commencement of

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Business LawBusiness NewsHot Off The PressNews

NDTV has reported that the President has signed the 122nd Constitution Amendment Bill after it was passed by both houses of Parliament

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Business LawCase BriefsSupreme Court

Supreme Court: In the matter where a house property had been rented and the assesse, a private limited company, was receiving income

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Business LawLegislation UpdatesNotifications

The Central Government vide its powers under Section 45ZA of the Reserve Bank of India Act, 1934, in consultation with the Reserve Bank,

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Business LawHot Off The PressNews

The Union Government has radically liberalized the FDI regime today, with the objective of providing major impetus to employment and job creation

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Business LawHot Off The Press

Eight NLS Alumni – Piyush Joshi, Partner, Clarus Law Associates, RV Anuradha, Partner, Clarus Law Associates, Sai Krishna Bharathan, Partner, AZB Partners, V.

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Business Law

On 19-02-2015, the Central Government made the Indian Insurance Companies (Foreign Investment) Rules, 2015. The objective of the Rule is to specify

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Business Law

Bombay High Court: Setting aside the writ petitions filed by The Bombay Bar Association, Advocates Association of Western India and a few

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Business Law

On 2nd December 2014, the Union Cabinet chaired by Prime Minister Shri Narendra Modi approved the introduction of the Companies (Amendment) Bill,

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Business Law

Parliament passed the Finance Bill, 2014 (35 of 2014) which was introduced in Lok Sabha on July 10, 2014 and the said

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Business Law

Bombay High Court: Upholding the decision of the Income Tax Appellate Tribunal, a division bench comprising of SC Dharamadhikari and GC Kulkarni,

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