COMPETITION COMMISSION OF INDIA (‘CCI’)
CCI notifies CCI (Manner of Recovery of Monetary Penalty) Regulations, 2025 repealing 2011 regulations
On 25-2-2025, the Competition Commission of India notified the Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2025 repealing the Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011. READ MORE
INLAND WATERWAYS AUTHORITY OF INDIA (‘IWAI’)
IWAI mandates procurement of NOC before developing a new inland waterway
On 4-3-2025, the Inland Waterways Authority of India notified the National Waterways (construction of Jetties/Terminals) Regulations, 2025 to provide legal standards for the construction and maintenance of jetties and terminals along national waterways. READ MORE
SECURITIES AND EXCHANGE BOARD OF INDIA (‘SEBI’)
SEBI revises ICDR Regulations introducing the concept of Specific Investors
On 3-3-2025, the Securities and Exchange Board of India notified the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2025 to amend the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018. READ MORE
SEBI lays down regulatory standards for SIF
On 25-2-2025, the Securities and Exchange Board of India issued a circular on Regulatory Standards for Specialized Investment Funds to regulate the products depending on their complexity, sophistication of target investors, minimum investment size, etc. READ MORE
SEBI collaborates with DigiLocker to reduce unclaimed assets
On 19-3-2025, the Securities and Exchange Board of India issued a circular titled “Harnessing DigiLocker as a Digital Public Infrastructure for Reducing Unclaimed Assets in the Indian Securities Market” to address the issue of unclaimed financial assets. READ MORE
SEBI revises LODR Regulations introducing Corporate Governance for a Listed Entity which has listed its Non- Convertible Debt Securities
On 27-3-2025, the Securities and Exchange Board of India notified the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2025 to amend the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015. READ MORE
STATE AMENDMENTS
Delhi Govt notifies Delhi BNSS (Arrest Information) Rules, 2025 to streamline communication of arrest
On 28-2-2025, the Government of National Capital Territory of Delhi notified the Delhi BNSS (Arrest Information) Rules, 2025 to ensure swift and transparent communication of arrest to the relatives or any other person nominated by the arrested person, of his arrest. READ MORE
Delhi Govt. to establish Electronic Summons Delivery Centre in every Police Station for electronic serving of summons
On 28-2-2025, the Government of the National Capital Territory of Delhi notified the Delhi BNSS (Service of Summons) Rules, 2025 to ensure efficient delivery of summons within NCT of Delhi. READ MORE
Photographs and Videography of seized property can be used as evidence vide Delhi BNSS (Identification of Case Property) Rules, 2025
On 28-2-2025, the Government of the National Capital Territory of Delhi notified the Delhi BNSS (Identification of Case Property) Rules, 2025 to establish clear guidelines for identification and documentation of case properties to prevent misidentification and loss. READ MORE
Government notifies Scheme to protect the witnesses and their family
On 28-2-2025, the Government of the National Capital Territory of Delhi notified the Delhi Witness Protection Scheme, 2025 to protect witnesses from threats and intimidation to ensure that they testify without fear. READ MORE
Maharashtra Government renames MNLU, Aurangabad as MNLU, Chhatrapati Sambhajinagar
On 1-1-2025, the Maharashtra Government notified the Maharashtra National Law University (Amendment) Act, 2024 to amend the Maharashtra National Law University Act, 2014. READ MORE
Delhi cabinet approves Mahila Samriddhi Scheme to provide Rs. 2500 per month to targeted women
On 8-3-2025, the Delhi Cabinet approved the implementation of ‘Mahila Samriddhi Yojna’ by allocating Rs. 5100 crore in Delhi Budget to give aid of Rs. 2500 per month to the targeted women of Delhi, which comprises of Self Help Groups and women belonging to economically and socially backward classes. READ MORE
