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Calcutta High Court opined that an appeal is no substitute for revisiting of an ex parte order, especially when the defense of the petitioner is not on record.
The petition under Section 43D(2)(b) First proviso of UAPA Act seeking extension of remand order was filed by the respondents a day before the elapse of the 90- days period.
On 24-06-2022, Securities and Exchange Board of India (‘SEBI’), on request from the KYC Registration Agency extended the date of the commencement
Himachal Pradesh High Court: Vivek Singh Thakur, J. dismissed the petition filed under Sec 482 Criminal Procedure Code (‘CrPC') for
Calcutta High Court: Shampa Sarkar, J. decided on a petition which was filed for a direction upon the respondents 7 and 8
SEBI vide circular dated September, 2020 issued “ Guidelines for Investment Advisers” which prescribed timeline of six months from the end of
Rajasthan High Court: The Division Bench of Indrajit Mahanty, CJ and Mohammad Rafiq, J., dismissed a petition challenging an order passed by
Central Electricity Regulatory Commission (CERC): Coram of P.K. Pujari (Chairperson) and Dr M.K. Iyer (Member) and I.S. Jha (Member) allowed the petition
The due date for filing of Income Tax Returns for Assessment Year 2019-20 is 31-07-2019 for certain categories of taxpayers. Upon consideration
Based on the prevailing situation in the state as stated in the report of Governor of Jammu and Kashmir, the Union Cabinet,
‘Changes in RTGS time window’ It has been decided to extend the timings for customer transactions (initial cut-off) in RTGS from 4:30