Bank Guarantees: An Analysis

The banking system, which is an integral part of commerce, has steadily evolved from the simple acceptance of deposits and lending to its highly deve  ...Read More

Banking On A Banking Ombudsman?

Where there is a dispute with a bank, earlier the only recourse was to approach the Consumer Forum. But with the Banking Ombudsman Scheme, 2006  ...Read More

Chit Funds – Innovating The Lower Strata Of Society..!!

A chit fund is a type of savings scheme practised in India, besides other forms of savings scheme offered by various public and private sector banks,  ...Read More

Financial Derivatives

“Derivatives….its too complicated and I’m not getting involved!!” “Derivatives are destabilizing and their trading should be halted….” “ Are you no  ...Read More

Forfeiture Of Shares

If there is increased level of failure on the part of the investors either in public issues or rights issues of shares, forfeiture of shares beco  ...Read More

Legal Regime Relating To Money Laundering

Money laundering is an activity sought to be criminalised in various countries. This article seeks to examine the intricacies of the process through  ...Read More

Prevention Of Insider Trading And

With the discovery of massive frauds in the Indian and International capital markets, regulators and legislatures have increasingly turned towards ma  ...Read More

Prevention Of Money Laundering And Terrorism: An Indian Perspective

A concise working definition was adopted by Interpol General Secretariat Assembly in 1995, which defines money laundering as: “Any act or attempted a  ...Read More

Relevance And Importance Of Subordinate Debt Finance

Mezzanine financing is tailored to fit each situation and each individual investor. While mezzanine financing is common among large corporations, it  ...Read More

Role Of Insider In Banking Fraud

(This article has been contributed by Ms. Saloni Sharma and Anuradha Brahma)The occurrence of frauds in the banks is not a recent observable fact; in  ...Read More