redemption Archives

Delhi High Court| Importation of gold is a ‘prohibited item’ under Customs Act; Redemption/release subject to discretion of Adjudicating Officer

Importation of gold is a prohibited item within the meaning of Section 2(33) of Customs Act, and that redemption in case of importation of gold that is brought into India illegally in the form of ‘smuggling' does not entitle the owner or importer for automatic release/redemption of such item.

Legislation Updates Notifications

RBI amends Gold Monetization Scheme, 2015; Guidelines issued for Renewal/ Redemption of Medium and Long-Term Government Deposit

On 04-08-2022, the Reserve of India (‘RBI') amended the RBI (Gold Monetization Scheme, 2015) with immediate effect. The amendment inserts

Case Briefs Supreme Court

Right to redemption of mortgage is not absolute

Supreme Court: While hearing the matter relating to mortgagor’s right of redemption by appellant, the bench comprising of Navin Sinha and Ranjan