Decoding Mortgage Redemption in Banking
by Abhishek Saini†
by Abhishek Saini†
Madras High Court: Dr G. Jayachandran, J., refused to pass a decree in favour of the plaintiff who relied on general admission
Karnataka High Court: Suraj Govindraj J., dismissed the writ petition on grounds of maintainability. The facts of the case are such that
Orissa High Court: Biswajit Mohanty J., dismissed the petition being non-maintainable. The facts of the case are such that the petitioner took
Union Cabinet, has given its approval to the proposal of the Ministry of Finance to launch a new Special Liquidity Scheme for
(Kritika Krishnamurthy, Director, Bridge Policy Think Tank and Aashrit Verma, Consultant, Bridge Policy Think Tank) The FinTech industry has grown out of
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala, (Presiding Officer), Justice M. T. Joshi (Judicial Member), and Dr C. K. G. Nair
Madras High Court: While hearing a public interest litigation seeking to raise the issue of the excessive rates of interest charged by