A Very Large Problem of Inter-bank Loan Transactions
– Kritika Rastogi

The recent judgment of General Manage Telecom v. M. Krishnan and Another states that if there is a claim regarding telephone bills, then the special remedy provided in Section 7B of the Indian Telegraph Act, 1885 is applicable and the remedy under the Consumer Protection Act is by implication barred and hence the claim in the instant case has been said to be governed by the Indian Telegraph Act to be resolved by Arbitration.

Excise Duty on Branded Garments (An Analysis)
– Vivek Kohli, Ashwani Sharma and Santosh Singh

The concessional rate of excise duty is only available to goods of cotton that do not contain any other textile material, and do not bear a brand name or are not sold under a brand name