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Guidelines on Compensation of Whole Time Directors/ Chief Executive Officers/ Material Risk Takers and Control Function staff The compensation practices, especially of
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India opts out of Regional Comprehensive Economic Partnership (RCEP) As reported by media, India has decided not to join the Regional Comprehensive
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The Reserve Bank announces the opening of the first cohort under the Regulatory Sandbox. The Reserve Bank announces the opening of the
Continue readingDelhi High Court: Vibhu Bhakru, J. allowed a criminal writ petition filed against the order of the Sessions Judge whereby the Chief Metropolitan
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Centre is organizing its 1st Annual Conference on International Arbitration on 6 December, 2019. The theme is – ‘Practice & Procedure in International Arbitration’ and it
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1. Under Regulation 30 of SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 (‘SEBI LODR Regulations’) a listed entity shall disclose to
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Bombay High Court: In a civil application filed by an ex-wife for reimbursement of her child’s educational expenses in Australia amounting to
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Armed Forces — Discharge — Exoneration in summary court-martial — Effect: Exoneration in summary court martial is no bar for initiation of
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Supreme Court: Holding the State Governments responsible for the current situation of air pollution prevailing in Delhi-NCR, the Court has said, “People
Continue readingAllahabad High Court: A Division Bench of Pankaj Naqvi and Suresh Kumar Gupta, JJ., while disposing of this petition directed the complainant
Continue readingJharkhand High Court: Deepak Roshan, J., modified the sentence of the trial court to the extent in lieu of compensation which should
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Due to hazardous AQI level in NCR Delhi, 04th and 05th November, 2019 (Monday and Tuesday) have been declared as closed holidays
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The Bar Council of India welcomes the historic order passed by the Hon’ble High Court of Delhi thereby addressing the grievances espoused
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Girish Chandra Murmu was sworn-in as the Lieutenant Governor of the Union Territory of Jammu and Kashmir on 31-10-2019. Warrant of appointment
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Appointments Committee of Cabinet approved the proposal for appointment of Justice (Retd.) Rajendra Menon, former Chief Justice of Delhi High Court, to
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The Principal Secretary to PM, Shri P.K. Mishra, reviewed at a high-level meeting, the situation arising out of severe air pollution in
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Press Council of India (PCI) Chairman Justice Chandramauli Kumar Prasad expressed grave concern over the order issued by the Government of Andhra
Continue readingDelhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ. dismissed of an appeal filed against the judgment of the
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