Newsline Issue Date: 4 January 2021
SC Refuses to Transfer to Itself Petitions Challenging UP Religious Conversion Law  ||  SC Issues Notice on PIL Seeking Direction to Central Govt to Appoint Members of Law Commission  ||  SC Issues Notice on Plea Seeking Establishment of Media Tribunal to Regulate Media  ||  Kerala High Court Grants Bail to M Sivasankar in Gold Smuggling Case  ||  Karnataka HC Rejects MML Plea to Add Counter Claim to Petition of JSW Steel Ltd.  ||  CCI Urges Govt to Ensure Adequate 5G Airwaves to be Auctioned at Affordable Rates  ||  OHCHR Urges Indian Government to Release Bhima Koregaon Activists  ||  Supreme Court Bars Lenders from Making Claims in Arbitration Tribunals  ||  Bombay HC: Groping Without ‘Skin-to-Skin Contact’ to Amount to Molestation, Not Sexual Assault  ||  SC: Dismissal of Workman Cannot be Interfered With Because Disciplinary Enquiry Not Conducted  

Judgments

Notice under Section 148 of IT Act cannot be issued merely on basis of suspicion....

(23.12.2020)

Once Research and Development facility is approved by prescribed authority, expenses incurred has to be allowed under Section 35(2AB) of IT Act....

(01.01.2021)

'Just compensation' has to be determined on basis of fairness, reasonableness and equitability....

(24.12.2020)

Preventive detention is an exception to the general rule and it has to be resorted to only in exceptional circumstances....

(31.12.2020)

Notifications & Circulars

Report on Trend and Progress o.....
(29.12.2020)
RBI releases "Statistical Tabl.....
(29.12.2020)
Air Quality Commission calls f.....
(29.12.2020)

International Cases

No jurisdictional error, when mining warden gave proper consideration .....

Updates

NGT Orders Constitution of Joint Committee to Analyse Damage to Riverine Ecology (31.12.2020)
RBI Implements ‘Positive Pay’ System for Cheque Transactions (31.12.2020)
Delhi HC Extends Interim Bail of Unitech MD on Medical Grounds (31.12.2020)
CBIC Extends Deadline for Filing GST Annual Returns (31.12.2020)