Newsline Issue Date: 11 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

A demand notice delivered by an Advocate duly instructed by the Operational Creditor is a valid demand notice for purposes of initiation of CIRP....

(08.01.2021)

No penalty can be levied, when the violation is technical and venial....

(06.01.2021)

Interest income earned on deposits in the Bank is also in the nature of business income eligible for deduction under Section 80P(2) of IT Act....

(06.01.2021)

Court can reduce quantum of sentence on basis of amicable settlement....

(05.01.2021)

Notifications & Circulars

Credit Rating-Applicable for I.....
(05.01.2021)
Operationalisation of Payments.....
(05.01.2021)
Introduction of legal entity i.....
(05.01.2021)

International Cases

A trustee has a fiduciary duty to act with due care and diligence in a.....

Updates

Calcutta High Court Directs State on Regulation of Ganga Sagar Mela 2021 (08.01.2021)
Karnataka HC Directs Air Force to State Measures Taken to Prevent Fire During 'Aeroshow' (08.01.2021)
SC Issues Notice on Plea Seeking Removal of Govt. Control over Appointment (08.01.2021)
SC Declines Plea Challenging Constitutional Validity of Provisions of CGST Act, 2017 (08.01.2021)