Compliance Checklist for Preparing Minutes of Annual General Meeting Conducted through Video Conferencing
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2020) PL (CSP) November 60
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RBI announces Co-Lending by Banks and NBFCs to Priority Sector
Co-Lending Model “Co-Lending Model” (CLM), is to improve the flow of credit to the unserved and underserved sector of the economy and
Continue readingJ&K HC | Gravity of offence committed or Societal Impacts of the same cannot be the sole ground for rejecting a bail application; Petition allowed
Jammu and Kashmir High Court: Sanjay Dhar J., while allowing the present petition, reiterated the scope and power of the High Court
Continue reading[MV Act] Kar HC | Will the insurance company be liable for compensation if the vehicle was insured as ‘private vehicle’ but plyed on ‘hire’ at the time of accident? HC decides
Karnataka High Court: Hemant Chandangoudar J., dismissed the appeal and upheld the impugned award and judgment regarding compensation. The facts of the
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Call for Contributions | CCLP NUALS Newsletter
Reported by Suzann Dinu
Continue readingIFSC Authority approves the International Financial Services Centres Authority (Banking) Regulations, 2020
The IFSC Authority, after detailed deliberations, approved the International Financial Services Centres Authority (Banking) Regulations, 2020. Banking constitutes one of the major
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Timing of crime saves man from facing gallows or prison for the rest of his life for raping and killing 2.5 year old niece. SC commutes sentence under Section 376A IPC
Supreme Court: In a chilling case where a 21-year-old man was sentenced to death under Sections 302 and to life imprisonment under 376A
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SC grants interim bail to 3 accused in Anvay Naik suicide case. Calls Bombay HC order erroneous
Supreme Court: After a day-long hearing in the matter relating to the arrest of Republic TV Editor-in-Chief Arnab Goswami, Feroz Mohammad Shaikh
Continue readingMadras HC | Are Advocates barred from doing money lending business with their clients? Read HC’s opinion in light of SC decision
Madras High Court: G.K. Ilathiraiyan, J., addressed a petition wherein it was reiterated that Advocates are barred from having any business transaction or
Continue readingMinistry of Information and Broadcasting to regulate Online Media platforms [Read Notification]
President has made the following rules to further amend the Government of India (Allocation of Business) Rules, 1961, namely: Government of India
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CCI | Pre-installation & Prominence of Google Pay on Android Smartphones: Detailed Investigation against Google for alleged contravention of S. 4 of Competition Act
Competition Commission of India (CCI): The Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi (Members), prima facie opined
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Know Thy Judge| Justice Dr. DY Chandrachud
by Sucheta Sarkar*
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SEBI introduces “Flexi Cap Fund” as a new category under Equity Schemes
In order to give more flexibility to the mutual funds and taking into account the recommendations of Mutual Fund Advisory Committee (MFAC),
Continue reading[Negotiable Instruments Act] Ker HC | What determines commencement of period of presentation is date of cheque and not the date of delivery of cheque
Kerala High Court: A Division Bench of A. Hariprasad and T.V. Anilkumar, JJ., while addressing a review petition, reiterated that the relevant date
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CESTAT | Goods under SFIS Scheme dutiable and not exempted goods, provisions of R. 6 (3) of CCR, 2004 not applicable; Tribunal allows appeal removing demand of interest and penalty
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Ashok Jindal (Judicial Member), allowed an appeal which was filed to decide over the
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2020 SCC Vol. 6 Part 4
Civil Procedure Code, 1908 — S. 96(3), Or. 23 Rr. 3 & 3-A and Or. 43 R. 1-A(2) — Compromise decree —
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Sharing links or screen of Video Conference hearings without authorisation? Be ready to face “adverse consequences”. SC cautions AORs, Parties-in-person
The Supreme Court of India has cautioned all the Advocates-on-Record, parties-in-person and all other concerned against unauthorised sharing of link/screen of Video-Conference/Tele-Conference
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