Highlights Central Government amends Insurance Ombudsman Rules for better resolution of complaints In order to improve the working of the Insurance Ombudsman mechanism and to facilitate resolution of.....
Latest News Central Government Issues Notification Granting Rights to OCI Cardholders(05.03.2021) Himachal Pradesh HC: Surrogate Woman Entitled to Maternity Leave Benefits(05.03.2021) SC: Application Under Order IX Rule 13 CPC Can be Allowed Only When Sufficient Cause(05.03.2021) SC: Senior Citizens to be Given Seniority in Both Private and Government Hospitals(05.03.2021)
JUDGMENTS Concealment involves penal action; it has to be proved as a conscious act(05.03.2021) Furnishing of inaccurate particulars of income cannot attract the provisions of penalty under Sectio..... Using any thrasher affixed to the vehicle, will be treated as use of the vehicle (tractor) and as tractor was insured, insurance company is liable to pay compensation(01.03.2021) This Misc. Appeal under Section 173(1) of Motor Vehicles Act, 1988 has been preferred by the Appella..... Discharge under Section 239 of the CrPC can be ordered, when the Magistrate considers the charge against the accused to be groundless(01.03.2021) The case is instituted upon the complaint filed by the first Respondent ('the complainant'). The off.....
INTERNATIONAL CASES Court has broad powers under Section 21 of the Charitable Trusts Act, .....(03.03.2021) The Plaintiffs commenced present proceedings by originating summons filed 25 January 2021. The Plain.....
NOTIFICATIONS & CIRCULARS MoHUA launches field assessmen.....(01.03.2021) Shri Durga Shanker Mishra, Secretary, Ministry of Housing and Housing Affairs (MoHUA) launched the field assessment of Swachh Survekshan (SS) 2021, th..... Code of Conduct and institutio.....(03.03.2021) 1. Pursuant to the report of the Committee on Fair Market Conduct ('Committee'), set up inter-alia to recommend appropriate Institutional Mechanism to..... Clarification in respect of re.....(03.03.2021) The Central Board of Direct taxes (CBDT) has received various representations requesting for relaxation in determination of residential status for pre.....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 2024 • e-ROUNDUP dated 22 April 2024• e-ROUNDUP dated 15 April 2024• e-ROUNDUP dated 8 April 2024• e-ROUNDUP dated 1 April 2024• e-ROUNDUP dated 26 March 2024• e-ROUNDUP dated 18 March 2024• e-ROUNDUP dated 11 March 2024• e-ROUNDUP dated 4 March 2024