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Gift is a very common mode of transfer in case of immovable as well as movable properties. Section 122 of the Transfer Of property Act defines a Gift ...more >>

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by 4 users

Published by Mento Issac on August 27, 2011

Who is an NRI?

The term Non Resident Indian (for brevity NRI) is widely being used, without knowing its exact meaning. Let us see how law defines an NRI.Income Tax A...more >>

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by 1 user

Published by Mento Issac on July 23, 2011

FAQs on Capital Gain

1. What are capital assets?A) Capital assets are properties of any kind held by a person whether or not connected with his business or profession.2. W...more >>

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by 5 users

Published by Mento Issac on July 4, 2011

Maintenance of parents and senior citizens

The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 was enacted by the Indian Parliament with an intention to provide effective provi...more >>

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by 7 users

Published by Mento Issac on June 27, 2011

An Introduction to the Environment (Protection) Act, 1986

Against the backdrop of the United Nations Conference on the Human Environment held at Stockholm in June 1972, in which India was a participant, the C...more >>

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by 12 users

Published by Mento Issac on June 24, 2011

Stages in a cheque bounce case

A Cheque bounce case normally takes an average of one year to complete the proceedings before trial court. The following are the important stages in a...more >>

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by 21 users

Published by Mento Issac on June 23, 2011

Importance of Writs

Article 226 of the constitution, confers the High Courts� wide powers to issue orders and writs to any person or authority. Before a writ or an order ...more >>

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by 5 users

Published by Mento Issac on June 21, 2011

Procedure for removal of director of a private limited company

The procedure to be followed is as follows: A Company by ordinary resolution in an Annual general meeting or an extra ordinary General meeting can ...more >>

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by 23 users

Published by Mento Issac on June 16, 2011

What are NBFCs?

With many fly by night finance companies raking in moolah at the cost of innocent investors offering them dream interest rates for their deposits, it ...more >>

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by 3 users

Published by Mento Issac on June 11, 2011

What is Anticipatory Bail?

The Code of Criminal procedure, 1973 provides the valuable right of Anticipatory Bail to a person who apprehends arrest in a non-bailable offence. Thi...more >>

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by 5 users

Published by Mento Issac on June 10, 2011