Highlights Finance Ministry releases guidelines for reforms in Public Procurement and Project Management In order to ensure efficient and transparent execution of projects, Finance Ministry releases guidel.....
Latest News SC: If Chargesheet Does Not Reveal Prima Facie Case, Embargo For Bail Won't Apply(29.10.2021) SC: Firecrackers Regulation Not Against Any Particular Festival or Community(29.10.2021) SC: Mere Support To Terrorist Organization Does Not Attract Section 38/39 UAPA(29.10.2021) CBIC notifies New Provisions related to Surrender of Registration, Validity of Registration(29.10.2021)
JUDGMENTS Existence of necessary connection between the activities of foreign-seated defendants to target Indian customer must be established(26.10.2021) The Plaintiff is a company incorporated in India. The Plaintiff seeks a permanent injunction, restra..... Key ingredient of having a dishonest or fraudulent intent under sections 405, 419 and 420 of IPC must be established, mere breach of contract is not cheating(26.10.2021) Present appeal is directed against the judgment and order passed by the High Court filed by the Appe..... Loss of earning capacity must be fixed at 100%, when injured is incapacitated for life(27.10.2021) Present appeal arises out of a motor accident claim following the serious injuries suffered by the A.....
INTERNATIONAL CASES Amendment ought not be allowed to defeat a limitation period(27.10.2021) In present case, On 1 February 2021, the Plaintiff, Collgar Wind Farm Pty Ltd (Collgar), issued a wr.....
NOTIFICATIONS & CIRCULARS Relaxation in applicability of.....(27.10.2021) 1. Reference is invited to DGFT's Notification No. 20/2015-2020, dated 24.08.2021, amended further by Notification No. 23/2015-2020, dated 03.09.2021,..... Guiding principles for bringin.....(27.10.2021) 1. In order to standardize and bring uniformity in the Benchmarks of Mutual Fund Schemes and taking into account the recommendations of Mutual Fund Ad..... Customs Tariff (Identification.....(27.10.2021) In exercise of the powers conferred by sub-section (7) of section 9 and sub-section (2) of section 9B of the Customs Tariff Act, 1975 (51 of 1975), th.....
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