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Newsletter Archive
Newsletter from India Juris
2018
Aug
14.08.2018-SCR Rules amended to sync with IBC 2016
Jul
05.07.2018-Karnataka HC Quashes Criminal Proceedings Against QNET
11.07.2018-17TH Amendment to Bangladeshs Constitution Passed
18.07.2018-NewMerger and Takeover Rules Come Into Force
Jun
02.06.2018-Registering Authority Cannot CancelSet Aside an Already Registered Sale Deed Allahabad High Court
07.06.2018-INSOLVENCY AND BANKRUPTCY CODE (AMENDMENT) ORDINANCE, 2018
22.06.2018-RBI Eases Norms for Foreign Investments in Debt
27.06.2018-RBI Releases Draft Guidelines on Loan System for Delivery of Bank Credit
14.06.2018-Competition Commission Ordered a Probe Against Oil and Natural Gas Corporation (ONGC) On 12th June, 2018
May
04.05.2018-SC and HCs should get photocopies of the trial court records to decide the case and needn’t be given original docs
11.05.2018-Supreme Court Ruling on LoanWaivers Likely to Benefit Insolvent Companies
24.05.2018-Low Pay Commission Holding Drop-In Session in Barnstaple on Minimum Wage
Apr
18.04.2018-SEBI Presents a Detailed Framework 0n Beneficial Owners 0f Foreign Portfolio Investors.
05.04.2018-IBBI Amends Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.
25.04.2018-Examining the Question of Enforcement of Personal Guarantees Under the Insolvency and Bankruptcy Code, 2016
Mar
09.03.2018-Statement on Infraction Proceedings on Vat Treatment of Certain Commodity Derivatives Trading
15.03.2018-UID-AADHAR Denying Constitutionl Rights
30.03.2018-Treasury Publishes Framework to Facilitate Foreign Capital
23.03.2018-Section 13 (3a) of Securitisation And Reconstruction Of Financial Assets And Inforcement Of Security Interest Act 2002
Feb
14.02.2018-Change Ownership After Car Sale or Original Owner is Liable
22.02.2018-Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2018
Jan
05.01.2018-Insolvency Resolution Process for Corporate Persons (Fourth Amendment) Regulations, 2017
08.01.2018-Insolvency and Bankruptcy (Amendment) Bill, 2017
25.01.2018-UK Government Launches New Office for Product Safety and Standards
19.01.2018-Insol. and Bnktcy Board of India Introduces Platform for Better Facilitation of Code of Conduct for Insol. professionals
2017
Dec
06.12.2017-Major Changes Proposed to the Competition Act 1988 in South Africa
12.12.2017-Real Estate and its Insolvency Proceeding in India
Nov
07.11.2017-Discussion on Doha Development Agenda for upcoming 11th WTO Ministerial Conference
14.11.2017-Issue of Convertible Notes by an Indian Start-up Company
22.11.2017-Government Forms Committee to Review Insolvency and Bankruptcy Code, 2016
27.11.2017-Amendment in Insolvency and Bankruptcy Law.
Oct
06.10.2017-NCLT starts insolvency proceedings against Amrapali Silicon city project
12.10.2017-Peer to Peer Lending Platform (Reserve Bank) Directions, 2017
31.10.2017-Expansion Of Insolvency Rules Over Individual Businesses And Firms Under The Insolvency And Bankruptcy Code, 2016
Sep
15.09.2017-United Kingdom's Data Laws to be Made Fit for Digital Age
22.09.2017-Regulation of the P2P Lending Platforms in India
28.09.2017-Real Estate and its insolvency proceeding in India
Aug
03.08.2017-Government of India Gives Consent to Proxy Voting For Non-Residents
16.08.2017-The BRICS Labour & EmploymentMinisters' Meet in China
23.08.2017-IBBI Introduces New Form and Rule Under The Insolvency And Bankruptcy Code, 2016
30.08.2017-Financial Sector Regulation Act 2017 Signed Into Law By President Jacob Zuma
July
06.07.2017-South Africas Department of Agriculture, Forestry and Fisheries Welcomes Ruling In Fishing Rights Matter
13.07.2017-SEBI GUIDELINES FOR ISSUANCE OF ODI BY FOREIGN PORTFOLIO INVESTORS (FPIs)
27.07.2017-DELHI HIGH COURT REINSTATES SUBSTANTIVE RIGHT TO APPEAL POST TRANSITION FROMCOMMERCIAL COURTS ORDINANCE TO COMMERCIAL COURTS ACT
Jun
01.06.2017-Relevant Turnover, Not Total Turnover must be the basis for imposing penalty for Anti-Trust Violations Supreme Court
08.06.2017-New Stringent Cyber Security Laws in China
15.06.2017-Refusal of judicial review of sale of Green Investment Bank
20.06.2017-Indian Maternity Benefit (Amendment) Bill, 2016 Passed
30.06.2017-Money Laundering Regulations 2017 for Pension Trustees
May
18.05.2017-Proposed Guidelines on Cross Border Merger Transactions
10.05.2017-Insolvency and Bankruptcy Code - AN INTRODUCTION
24.05.2017-UK TONNAGE TAX
Apr
13.04.2017-UK - Shanghai Collaboration on Industry Challenges
24.04.2017-REAL ESTATE ACT COMES INTO FORCE IN INDIA FROM 1ST MAY, 2017
06.04.2017-Indian Supreme Court upholds choice of foreign seat by an arbitral institution
Mar
08.03.2017-INTRODUCTION OF TRADE MARK RULES, 2017
21.03.2017-INDIAN UNION CABINET APPROVED FOUR GST BILLS
06.03.2017-Delhi HC judgement on Comparative Advertisement
FEB
01.02.2017-KEY HIGHLIGHTS OF BUDGET 2017-2018
14.02.2017-UK embraces healthcare collaboration with South China
24.02.2017-South African Government studying High Court judgment on withdrawal from ICC
JAN
12.01.2017-Delhi High Court’s ruling on interpretation of Arbitration (Amendment) Act.
19.01.2017-Adoption Procedure Relaxed With the Coming of Adoption Regulations, 2017
25.01.2017-Supreme Court in India rules divorce granted by Church Court Can't override law
05.01.2017-Government of India Introduces Fast Track Process for Closure of Companies
2016
DEC
02.12.2016-GOVERNMENT OF SOUTH AFRICA PASSED COMMUNITY SCHEMES OMBUD SERVICE ACT
07.12.2016-Taxation Laws (Second Amendment) Bill, 2016 Introduced In Lok Sabha.
14.12.2016-INCLUSION OF SERVICE CHARGE ILLEGAL
21.12.2016-Introduction of New Benami Act “Prohibition of Benami Property Transactions Act (PBPT Act)”
29.12.2016-South Africa Welcomes UN Resolution on Treaty Barring Nuclear Weapons
NOV
03.11.2016-Cheapest In the Market- Home Loans Rates slashed by State Bank of India
10.11.2016-Reserve Bank of India Permits External Commercial Borrowings for Startups in India
17.11.2016-UK AND INDIA AGREE TO INCREASE INTELLECTUAL PROPERTY COOPERATION
24.11.2016-SECURITY AND EXCHANGE BOARD OF INDIA RELAXES INVESTMENT RULES FOR ANGEL FUNDS TO GIVE BOOST TO STARTUPS
25.11.2016-Supreme Court of India - State Governments have power to impose entry tax on goods from other states.
OCT
06.10.2016-INDIA- UK TECH SUMMIT
12.10.2016-NEW ECONOMIC AGREEMENT BETWEEN SADC & EU MARKET
Sep
01.09.2016-PERMANENT RESIDENCY STATUS (PRS) FOR FOREIGN INVESTORS INVESTING RS 10 CRORE IN INDIA
06.09.2016-U.S. SECURITY AND EXCHANGE COMMISSION SEC PROPOSES AMENDMENTS TO REQUIRE HYPERLINKS TO EXHIBITS IN FILINGS
14.09.2016-GUIDELINES FOR MLM & DIRECT SELLING
29.09.2016-GST council sets exemption threshold for tax at Rs.20 lakh
22.09.2016-UNITED KINGDOM’S COURTS REFORM GIVES STRONGER PROTECTION FOR VICTIMS AND WITNESSES
23.09.2016-INDIAN CENTRAL BOARD OF EXCISE AND CUSTOMS CLARIFIES GOODS AND SERVICES TAX (GST)
May
16.05.2016-INDIAN CABINET APPROVES NATIONAL INTELLECTUAL PROPERTY RIGHTS POLICY
24.05.2016-COCA-COLA MERGER DEAL
03.05.2016-REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016 COMES INTO BEING
11.05.2016-UK BUSINESSES CAN WIN A SHARE OF £1.5 MILLION TO WORK WITH TURKISH BUSINESSES.PDF
13.05.2016-PROTOCOL TO AMEND INDIA-MAURITIUS TAX TREATY RELEASED ON 10TH MAY, 2016
Mar
09.03.2016-UK TO MATCH FUND CARE INTERNATIONAL CAMPAIGN.PDF
18.03.2016-GOVERNMENT INTRODUCES THE COMPANIES (AMENDEMENT) BILL, 2016
30.03.2016-INDIA EASES NORMS FOR FDI IN E-COMMERCE
30.03.2016-RESERVE BANK OF SOUTH AFRICA RAISES REPO RATE TO 7 percent
Jun
22.06.2016-OVERHAUL OF THE FOREIGN DIRECT INVESTMENT IN INDIA
02.06.2016-SECURITIES AND EXCHANGE BOARD OF INDIA 'SEBI' EASES REDEMPTION NORMS FOR MUTUAL FUND INVESTORS
07.06.2016-RESERVE BANK OF AUSTRALIA (R.B.A), KEEPS INTEREST RATES ON HOLD AT A RATE OF 1.75 percent
16.06.2016-NEW INDIAN CIVIL AVIATION POLICY 2016
Jul
05.07.2016-BREXIT AND ITS AFTERMATH
12.07.2016-SOUTH AFRICA AND FRANCE FORTIFY TRADE RELATIONS
21.07.2016-SURGE IN FDI AFTER THE LAUNCH OF THE ‘MAKE IN INDIA’ PROGRAM
26.07.2016-REGIONAL CENTRE FOR BIOTECHNOLOGY BILL, 2016 PASSED IN INDIA
Jan
11 Jan 2016-Introduction of Goods and Service Tax
18 Jan 2016 Announcement of ‘Startup India Action Plan’ by Honorable Prime Minister of India
25 Jan 2016-THE UK INTELLECTUAL PROPERTY OFFICE TODAY
Feb
2 Feb 2016-Securities and Exchange Commission Adopts Rules Implementing FAST Act Provisions
11.02.2016-Department approves small-scale fishing regulations
16.02.2016-Child Abuse whistle-blowing website launched by the Home Office
23.02.2016-Review of Non Banking Financial Company Guidelines By RBI.Pdf
29.02.2016-Key Highlights of India's National Budget 2016 -17
Aug
22.08.2016-UNITED KINGDOM’S SMALL BUSINESS, ENTERPRISE AND EMPLOYMENT ACT IS HERE
26.08.2016-ENFORCEABILITY OF FOREIGN AWARDS IN INDIA
01.08.2016-RECENT TREND IN INDIAN ARBITRATION LAWS
03.08.2016-RECENT TREND IN INDIAN ARBITRATION LAWS
Apr
06.04.2016-Security and Exchange Board of India Increases Limit of Investments by Foreign Portfolio Investors in Government securities
12.04.2016-United Kingdom launches cross-government taskforce on the ‘Panama Papers’
13.04.2016-India Introduces New E-Waste (Management) Rules
21.04.2016-United Kingdom is committed to supporting India’s goal of 100 smart cities
27.04.2016-Registering A Business in South Africa is Now Seamless.Pdf
2015
Sep
3 Sep 2015-Report on MAT accepted, No MAT on FII prior to April 1, 2015
15 Sep 2015-GOVERNMENT ENACTS BLACK MONEY AND IMPOSITION OF TAX LAW
23 Sep 2015-SEC Proposes Liquidity Management Rules For Mutual Funds and ETFs
28 Sep2015-Forward Market Commission (FMC) merges with Security and Exchange Board of India (SEBI)
Oct
7 Oct 2015-Medicines and Healthcare products Regulatory Agency (MHRA) signs Memorandum of Understanding (MOU) with its counterpart body in India
16 october 2015-PROCUREMENT OF 100 MODIFIED TEJAS AIRCRAFT
27 october 2015-MEDICINE AMENDMENT BILL ADOPTED
Nov
4 november 2015-Firms can claim Income-Tax deduction on expenses for IPR acquisition
16 november 2015-The Insolvency and Bankruptcy Bill, 2015
25 november 2015-SEC Proposes Rules to Enhance Transparency and Oversight of Alternative Trading Systems
May
Now Incorporate Company in India in One Go
India juris - 30 May 2015
India juris - 20 May 2015
India juris - 11 May 2015
Mar
Non applicability of loans and advances provision under Companies Act, 2013 to employees
CBDT Notifies Rules & Forms for Rollback of Advance Pricing Agreement
Agreement for Avoidance of double taxation Applicable to Slovak Republic
June
9 June 2015- Service Tax on Restaurants-Clarification on Tax Rate
16 June 2015-FDA regulation in regard to judicious use of antibiotics in food-producing animals
19 June 2015-Exemptions to financial institutions from financial Intelligence Centre Act, 2001
25 June 2015-SEBI Simplified Framework for Capital Raising by technological start ups Company
July
1 July 2015-FDA approves new antiplatelet drug used during heart procedure
9 July 2015-Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015
16 July 2015-Objective of Code of Good Practice on Equal Pay for Work of Equal Value
24 July 2015-France passes new surveillance law in wake of Charlie Hebdo attack French parliament approves 'intrusive' surveillance laws after Charlie Hebdo attack
30 July 2015-Clarification on mobile and cellular phone for CVD exemption
Jan
Foreign Director's resignation procedure made easier
RBI Guidelines for Banks to Enter Into Insurance Business
Overseas Direct Investments by Indian Party Liberalized
Feb
FDI in Medical Device Sector
Amendment in EPF & MP Act, 1952
Guidelines on Private Placement of NCDs (maturity more than 1 year) by NBFCs
Dec
3 Dec 2015-REVIEW OF FOREIGN DIRECT INVESTMENT POLICY IN INDIA UN
16 Dec 2015-NEW EU REGULATION ON IMPORT AND EXPORT OF HAZARDOUS CHEMICALS
Aug
5 Aug 2015-India building a fully automated surveillance network
7 Aug 2015-SEC Adopts Registration Rules for Security-Based Swap Dealers and Major Security-Based Swap Participants
11 Aug 2015-Small Business, Enterprise and Employment Act 2015 brings significant changes to UK Company Law
14 Aug 2015-COMMENCEMENT OF PROPERTY VALUATION ACT, 2014
18 Aug 2015-Arms exports to get a boost as Ministry of Defence Okays 16 broad categories of products
26 Aug 2015-Department of Justice Announces Program to Enhance Tribal Access to National Crime Information Databases
Apr
CBDT Issue Clarification Regarding Taxability of Dividend Declared and Paid by Foreign Company
Withholding tax as per treaty shall prevail over IT Act, 1961 even in the absence of PAN
Mandatory documents required for export and Import of goods
Cabinet Approval for Companies (Amendment) Bill, 2014
2014
Sep
Anchor Investor's limit increased
The Securities Laws (Amendment) Act, 2014 gets notified
FDI in Construction soon
Oct
Directors liable for Dishonor of Cheque
Labour reforms to facilitate business in India
SEBI notifies the Real Estate Investment Trusts Regulations, 2014
Nov
New insider trading norms
New ESOP guidelines notified by SEBI
May
UK makes cyber space resilient to cyber attacks
RBI simplifies the procedure for ECB from Foreign Equity Holder
EU & China enters into an Agreement to end Anti Dumping & Anti Subsidy Cases about European Wine Exports
India enters into Agreement with US on tax evasion under FATCA
Mar
Indian Government may soon allow FDI in retail e-commerce
US files dispute against India on solar cells and solar modules
Proposal for Digital Single Market
Jun
UAE passes the Draft Anti-Commercial Fraud Law
Indian Government brings out amendment regarding formation of Audit and other Committees of Public Companies
RBI increases remittance limit for resident individuals
Jul
South Africa in the process of revamping its tax policies, considers small Businesses
Key Highlights of Indian Budget 2014-15
Private Companies in India may get certain exemptions under Companies Act 2013
Jan
Proposal for Single Resolution Mechanism
RBI permits Foreign Investors to use Put and Call Options
Feb
Government clarifies FDI Policy in Insurance Sector
SEC Issues Staff Report on Public Company Disclosure
UK Government looks into National Minimum Wage, increases penalty violators
Dec
Railway Sector FDI - Sector Specific Conditions
New SEBI (Research Analysts) Regulations come into effect
Aug
Refinancing of External Commercial Borrowing “ECB” at lower all-in-cost – Simplification of procedure
US SEC charges a former bank executive of insider trading in connection with acquisition plans of the Bank
Indian government raises FDI cap in Defence and opens up Railways
FDI in India -- Issue-Transfer of Shares or Convertible Debentures - Revised pricing guidelines
Apr
Indian government amends FEMA for permitting FDI in LLPs
UAE proposes new rules for Money Laundering
Key takeaways of UK Budget - 2014
2013
Sep
Safe Harbour Rules notified to reduce Transfer Pricing disputes
Oct
Young Innovative device for small companies in France
Young Innovative device for small companies
Enforcement of Pre-Emption Rights made easier
U.S. Securities and Exchange Commission Proposes Rules for Pay Ratio Disclosure
Nov
Draft legislation to repeal Minerals Resource Rent Tax in Australia
RBI releases Framework for setting up of WOS by Foreign Banks
Dec
US SEC takes steps to increase access to capital for small companies
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