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Concept of Cross Margining According to “capitalmind.in”, the concept of cross-margining is that positions can now be offset between segments. The “cash” segment
Continue readingDelhi High Court: Suresh Kumar Kait, J., disposed of a petition filed against the FIR filed for offences punishable under Sections 25,
Continue readingOrders of Appointment President appoints Justice Mohammad Rafiq, Judge of the Rajasthan High Court, to be the Chief Justice of the Meghalaya
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Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Anirudhha Bose, JJ has held that norms and Regulations
Continue readingKerala High Court: Devan Ramachandran, J. gave certain directions to resolve the pathetic conditions of the roads in Kerala. This instant petition
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Registrar of Companies (ROCs) are in the process of “Identification and flagging of Disqualified Directors under S. 164(2)(a) of Companies Act, 2013” for their
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No. F. 23(1548)/CAP/TPT/PCD/2019/81228.—In exercise of the powers conferred by Section 115 read with clause (41) of section 2 of the Motor Vehicles
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Civil Procedure Code, 1908 — Ss. 47 and 115 — Exercise of power by executing court — Limitations on: It cannot travel
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National Company Appellate Tribunal (NCLAT): The Bench of Justice A.I.S Cheema, Member (Judicial), Kanthi Narahari, Member (Technical) and V.P. Singh, Member (Technical), allowed
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Supreme Court: “This Court as the final arbiter must preserve the sense of balance that the beliefs of one citizen do not
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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ, S.A. Bobde, Dr. D.Y. Chandrachud, Ashok Bhushan and S. Abdul Nazeer, JJ, has
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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ, S.A. Bobde, Dr. D.Y. Chandrachud, Ashok Bhushan and S. Abdul Nazeer, JJ will
Continue readingDelhi High Court: Vibhu Bakhru, J. while addressing the petitions filed in respect to the impugned list of directors stated to have
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Supreme Court: Ahead of the impending verdict in the Ayodhya case, Chief Justice of India Ranjan Gogoi held a meeting on Friday
Continue readingGovernment of India recently launched Private Security Agency Licensing Portal, with features of single window system for licensing across the country, linked with
Continue readingG.S.R. 823(E).—In exercise of the powers conferred by sub-section (1) read with clause (m) of sub-section (2) of Section 52 of the
Continue readingJammu and Kashmir High Court: Dismissing a writ petition filed by the kin of former Chief Minister Farooq Abdullah, a bench comprising
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