jammu and kashmir and ladakh high court
Case BriefsHigh Courts

The case revolved around a special package sanctioned by the Govt. of India for the revival of infrastructural projects which were affected severely due to rise of militancy in Jammu and Kashmir in the 1990s.

Income Tax Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

    Income Tax Appellate Tribunal (ITAT), New Delhi: While deciding the instant appeal pertaining to the Assessment Year 2015-16 where the

Case BriefsSupreme Court

Supreme Court: The bench of Ashok Bhushan and MR Shah, JJ has refused to pass any direction in the petition seeking effective

Case BriefsSupreme Court

There was no justification shown by the Government to restrict the relief of not charging interest on interest with respect to the loans up to Rs. 2 crores only and that too restricted to only 8 categories.

rbi
Business NewsNews

The Banking Regulation Act, 1949 has been amended by the Banking Regulation (Amendment) Act, 2020 notified for the Primary (Urban) Co-operative Banks

Case BriefsSupreme Court

Supreme Court: In a breather to customers in the case relating to waiver of interest on loan during the moratorium period, the

Case BriefsSupreme Court

Supreme Court: The bench of Arun Mishra and UU Lalit, JJ directed the banks and financial institutions to release loans to home

Hot Off The PressNews

The Reserve Bank of India has been examining the feasibility of mandating the use of an external benchmark for determining the interest

Practical Lawyer Archives

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) February 78