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Delhi High Court acknowledged the importance of balancing freedom of press and expression with the right to privacy, particularly for public figures like Mahua Moitra, the petitioner, a former elected Member of Parliament from Krishnanagar, West Bengal, affiliated with the All-India Trinamool Congress Party (AITC).
On 21-12-2023, the Reserve Bank of India (‘RBI’) notified the Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2023 mandating permission
“A Statute cannot be interpreted in such a manner that any provision thereof is rendered otiose.”
On 30-6-2023, the Ministry of Finance further amended the Foreign Exchange Management (Current Account Transactions) Rules, 2000. It will be deemed to
While Xiaomi’s petition was held to be maintainable on the fulcrum of Article 14, however, the impugned provision as per the High Court did not manifest any arbitrariness.
On 16-5-2023, the Ministry of Finance notified the Foreign Exchange Management (Current Account Transactions) (Amendment) Rules, 2023 to amend the Foreign Exchange
On 11-07-2022, Reserve Bank of India has issued guidelines on International Trade Settlement in Indian Rupees to promote growth of
Karnataka High Court: S G Pandit, J. declared the present writ petition filed by XIAOMI India under Article 226 of
by Dr Srikant Parthasarathy† and Dr Amirthalakshmi R††
Opening of Current Accounts by Banks On a review, it has been decided to permit banks to open specific accounts which are
Bhumesh Verma, Managing Partner, Corp Comm Legal and Namrata Singhal, Third year BBA LLB student, Vivekananda Institute of Professional Studies
Cite as: (2020) PL (CL) December 69
Supreme Court: The bench of AM Sapre and Indira Banerjee, JJ has held that the appellate forum for deciding the appeals arising