Bringing you the Best Analytical Legal News
On 13-10-2023, the Securities and Exchange Board of India (‘SEBI’) notified amendments in its Master Circular dated 3-2-2023 on Guidelines on Anti-Money
Bombay High Court noted that all the petitions in the instant matter complained against the violation of principles of natural justice while following RBI directions.
On 20-3-2023, the Securities and Exchange Board of India (‘SEBI’) notified Master circular for Portfolio Managers (‘PMs’). The provisions came into force
The PIL seeks formulation and implementation of a scheme that conclusively addresses the grievances of other home buyers who may not have the capacity to approach courts/forums to seek redressal against builders.
On 9-1-2023, the Reserve Bank of India (‘RBI') modified the Master circular on Basel III Capital regulations revising the list of the
On 12-12-2022, the Reserve Bank of India (‘RBI’) has issued Master Directions on Foreign Exchange Management (Hedging of Commodity Price
On 02-08-2022, the Reserve Bank of India (‘RBI') issued Master Circular on Credit Facilities to Minority Communities, consolidating all circulars
On 01-08-2022, the Reserve Bank of India (‘RBI') issued Master Circular — Credit facilities to Scheduled Castes (‘SC') & Scheduled
Delhi High Court: Prateek Jalan, J., reiterated the position of law laid down in the decision of Vandana Tyagi v. GNCTD, [WP
This master circular consolidates and updates the requirements/obligations with regard to Prevention of Unauthorized Trading by Stock Brokers prescribed by the following