ARTICLES

BRAND VALUATION AND ISO 10668

Brand Valuation exercises help in detecting the strengths and weaknesses of the brand, helping companies to distinguish between strong brands and weak brands and allocate resources in the most appropriate way. This article reviews brand valuation in the light of new ISO standard – 10668 which sets out the requirements for procedures and methods of monetary brand value measurement

Liability for Misstatement in Prospectus: Where to Stop?

The article focuses on the wide applicability of liability provisions with respect to any misstatement made in the context of a prospectus issued by any company whereby it asks the public to invest money.

If the ADGFT intended to levy a penalty on the Petitioner under Section 4I of Import & Export (Control) Act, 1947, it was incumbent on him to indicate which of the sub-clauses of Section 4-I(1) IEC Act stood attracted.