Sunday, 28, Apr, 2024
CBI arrests Assistant Engineer, CPWD while accepting bribe of Rs, 1,00,000/-
सीबीआई ने सीपीडब्ल्यूडी के सहायक अभियंता को 1,00,000/- रु. की रिश्वत स्वीकारने के दौरान गिरफ्तार किया
सीबीआई ने 20,000 रु. की रिश्वत स्वीकार करने पर भारतीय डाकघर के एसडीआई को गिरफ्तार किया
CBI arrests SDI of Indian Post Office for accepting bribe of Rs. 20,000
Jhalsa aid for pregnant women, senior citizens
Calcutta High Court exempts lawyers from wearing black gowns till June
Go First को बड़ा झटका, हाईकोर्ट ने सभी 54 विमानों का रजिस्ट्रेशन रद्द करने का दिया आदेश
ED acted in most highhanded manner in excise policy case: CM Arvind Kejriwal tells Supreme Court
Court grants bail to AAP MLA Amanatullah Khan in case of evading ED summons
हाईकोर्ट की टिप्पणी, बच्चों के पितृत्व पर सवाल उठाना पत्नी के खिलाफ क्रूरता
रक्षा सेवाओं में महिला अफसरों की भर्ती पर हाईकोर्ट का बड़ा फैसला, डिफेंस मिनिस्ट्री को आठ सप्ताह में निर्णय लेने को कहा
Supreme Court directs Noida, Greater Noida agencies to sanction revised plans by Unitech
तेजी से फैल रही जंगल में लगी भीषण आग, हाईकोर्ट कॉलोनी भी चपेट में
पूर्व सांसद धनंजय सिंह को राहत, हाईकोर्ट से जमानत
Court's opinion cannot be blinded by stereotypical perception of gender: High Court
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Sunday, 28, Apr, 2024
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Companies Act, 2013
Companies (Audit and Auditors) Amendment Rules
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Companies Tribunal (Abolition) Act, 1967
Companies (Surcharge On Income-Tax) Act, 1971
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Companies (Share Capital and Debentures) Rules, 2014
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Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and Provision for offices and officers)Amendmemnt Rules, 2016
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Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016
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National Company Law Appellate Tribunal Rules, 2016
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National Company Law Tribunal Rules, 2016
Companies (Compromises, Arrangements and Amalgamations) Rules, 2016
Companies (Authorised to Register) Amendment Rules, 2016
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NCLAT (Amendment) Rules 2017
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Companies (Removal of Names of Companies from the Register of Companies) Amendment Rules, 2017
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Companies (Appointment and Qualification of Directors) Rules, 2017
Companies (Restriction on number of layers) Rules, 2017
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Companies (Accounts) Amendment Rules, 2017
Companies (Filing of Documents and Forms in Extensible Business Reporting Language), Second Amendment, Rules, 2017
Companies (cost records and audit) Amendment Rules, 2017
Companies (cost records and audit) Second Amendment Rules, 2017
Companies (Registration Offices and Fees) Amendment Rules 2018
Companies (Incorporation) Amendment Rules, 2018
Companies(Appointment and Qualification of Directors) Amendment Rules 2018
Companies ( Registered Valuers and Valuation) Amendment Rules, 2018
Companies (Audit and Auditors) Amendment Rules, 2018
Companies (Management and Administration) Amendment Rules, 2018
Companies (Authorised to Register ) Amendment Rules, 2018
Companies (Accounts) Amendment Rules, 2018
Companies (Incorporation) Second Amendment Rules, 2018
Companies (Indian Accounting Standards) Amendment Rules, 2018
Companies (Share Capital and Debentures) Amendment Rules, 2018
Condonation of Delay Scheme, 2018
Companies (Prospectus and Allotment of Securities) Amendment Rules, 2018
Companies (Audit and Auditors) Amendment Rules, 2018
Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2018
Companies (Meetings of Board and its Powers) Amendment Rules, 2018
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Corrigendum related to Companies (Audit and Auditors) Second Amendment Rules, 2018
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Companies (Management and Administration) 2nd Amendment Rules, 2018
Companies (Registered Valuers and Valuation) 2nd Amendment Rules, 2018
Companies (Accounting Standards) Amendment Rules, 2018
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Companies (Authorised to Register) Second Amendment Rules, 2018
Companies (Appointment and Qualification of Directors) fourth Amendment Rules, 2018
Companies (Registration Offices and Fees) Third Amendment Rules, 2018
Companies (Appointment and Qualification of Directors) 4th Amendment Rules, 2018
Companies (Incorporation) 3rd Amendment Rules 2018
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Companies (Prospectus and Allotment of Securities) Second Amendment Rules, 2018
Companies (Registration Offices and Fees) fourth Amendment Rules, 2018
Companies (Significant Beneficial Owners) Rules, 2018
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National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members) Rules, 2018
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