MCA mandates to maintain Register of Partners vide LLP (Third Amendment) Rules, 2023
On 27-10-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Third Amendment) Rules, 2023 to amend the Limited Liability Partnership
Limited Liability Partnership
Govt revises LLP Form No 3 vide Limited Liability Partnership (Amendment) Rules, 2023
On 2-6-2023, the Ministry of Corporate Affairs notified the Limited Liability Partnership (Amendment) Rules, 2023 to amend the Limited Liability Partnership Rules,
Patent infringement requires copying only ‘essential features’ of suit patent; Delhi High Court refuses to grant injunction
The Delhi High Court observed that “Dichotomizing the claims and the accompanying specifications is, therefore, contrary to the most fundamental canons of patent law.”
MCA introduces — “Companies Fresh Start Scheme, 2020” and revised “LLP Settlement Scheme, 2020” to provide relief to law abiding companies and Limited Liability Partnerships in the wake of COVID-19
In pursuance of the Government of India’s efforts to provide relief to law abiding companies and Limited Liability Partnerships (LLPs) in the
MCA notifies — Section 460 of Companies Act — shall apply to Limited Liability Partnership
In exercise of the powers conferred by sub-section (1) of section 67 of the Limited liability Partnership Act, 2008 (6 of 2009),
