RGNUL CBLT’s Two Credit Certificate Course on Business Laws & Practice 4.0 | Register by Feb 25, 2024
About RGNUL The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the
corporate governance
Call for Blogs | RGNUL Financial and Mercantile Law Review Blog [RFMLR] [Rolling Submissions]
About RGNUL Financial and Mercantile Law Review: RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal
Call for Blogs | RGNUL Centre for Business Laws and Taxation [Rolling Submissions]
About Rajiv Gandhi National University of Law, Punjab Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature
NLU Delhi Signs MoU with IFSCA to Promote Research in International Financial Regulations; IFSCA Institutes a PhD Fellowship at NLU Delhi of the amount of INR 16 Lakhs
31 March 2023, New Delhi: National Law University Delhi entered a Memorandum of Understanding (MoU) with International Financial Services Centres Authority (IFSCA)
Call for Papers | Journal on Corporate Law and Governance, National Law University, Jodhpur
Centre for Corporate Governance is a research hub under the rubrics of National Law University, Jodhpur, dedicated to research and
NCLT Recognises the Role of a Company Secretary as a Watchdog to Ensure Corporate Governance
by Aditya Vikram Jalan† and Urvashi Misra††
Related Party Transactions and Corporate Governance in India
by Letishiya Chaturvedi* and Poorna Dixit**
Remuneration to non-executive directors: Analysis of provisions under Companies Act and SEBI Listing Regulations
Gaurav N Pingle†
Cite as: (2021) PL (CSP) June 75
SEBI issues rules for corporate governance on debt listed entities vide SEBI (Listing Obligations and Disclosure Requirements) (Fifth Amendment) Regulations, 2021
On September 08, 2021, the Securities and Exchange Board of India (SEBI) has issued the SEBI (Listing Obligations and Disclosure Requirements) (Fifth
Evolution of Corporate Governance in India
Bhumesh Verma, Managing Partner and Himani Singh, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) November 69
Whistleblowing in India: The Way Forward
Bhumesh Verma, Managing Partner and Abhisar Vidyarthi, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) September 84
Ways and Means to Strengthen Corporate Governance
Bhumesh Verma, Managing Partner and Abhisar Vidyarthi, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) April 76
Strengthening Corporate Governance in India
by Bhumesh Verma, Managing Partner, Corp Comm Legal and Soumya Shekhar, Research Associate
Cite as: (2018) PL (CL) June 93
Companies (Amendment) Act, 2017: New grounds for Directors’ disqualification and opportunities for correction under CODS, 2018
The last 15 months have been quite revolutionary in terms of an attempt to make India a transparent and global business hub
SEBI : Non-compliance with corporate governance not to be tolerated
Securities and Exchange Board of India: The interim order passed in accordance with Securities and Exchange Board of India Act, 1992, by