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FROM SCC ONLINE TIMES
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Importance of keeping the corporate house in order and going beyond just ticking the box

by Prachi Dutta1

Posted on May 14, 2025
High Court cannot dismiss substantive portion of suit while hearing appeal against rejection of interim injunction: Supreme Court

The Supreme Court was considering an appeal appeal against an order of the High Court dismissing the suit while considering an application for an injunction.

Posted on May 13, 2025
RBI relaxes requirement for investment by FPIs in Corporate Debt Securities

This relaxation will help in complying with short- term investment limit and concentration limit.

Posted on May 13, 2025