News CESTAT: Service Tax Cannot be Levied on Incentives (15.03.2024)Delhi Bench of Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) while distinguishing between ‘commission’ and ‘incentive’ has held that se....SC: Can’t Grant Anticipatory Bail to Accused if Non-Bailable Warrant and Proclamation Pending (15.03.2024)Supreme Court has held that in cases where an accused against whom a non-bailable warrant is pending and the process of proclamation under Sections 82....All. HC: Mandatorily Pass Order to Disclose Assets and Liabilities in Maintenance Proceedings (15.03.2024)Allahabad High Court has directed all Presiding Officers dealing with maintenance proceedings in the State to pass orders making it mandatory for the ....Del. HC: Irish Company Providing Services to its Indian Counterpart Not Technical Services (15.03.2024)Delhi High Court while quashing the order that denied zero or lower TDS certificate, has held that an Irish company providing services to its Indian c....SC: Court’s Interference in Employee’s Transfer Without Violation of Statutory Provision is Impermiss (14.03.2024)Supreme Court has held that unless the decision of employee’s transfer is vitiated by mala fides or infraction of any professed norm there are no judi....SC: States to Inform About Steps Taken to Regularise Special Teachers Engaged on Contractual Basis (14.03.2024)Supreme Court has asked all the States to disclose information regarding the steps taken in order to regularise the services of special teachers engag....Del. HC: Women Working on Contractual Basis Also Entitled to Benefits Under Maternity Benefit Act (14.03.2024)Delhi High Court has observed that women working on a contractual basis are also entitled to benefits under the Maternity Benefit Act, 1961 even if th....Del. HC: Dept. Enquiry Against Sameer Wankhede Won’t Rely on Evidence Recorded In Special Enquiry (14.03.2024)Delhi High Court in the Cordelia cruise drugs case has clarified that the departmental enquiry to be held against Sameer Wankhede will not rely on the....Supreme Court: Workers Performing Perennial/Permanent Nature of Work Not Contractual Workers (14.03.2024)Supreme Court while granting regularization to workers, has held that workers involved in performing perennial/permanent nature of work cannot be cons....Bom HC: Special Authorization from State Not Required if ASP Wants to Raid Suspected Gambling Houses (13.03.2024)Bombay High Court has held that the Assistant Superintendent of Police (ASP) does not have to seek the authorization of the State Government in order ....Supreme Court Collegium: Cannot Consider Political Background Sufficient Reason to Deny Judgeship (13.03.2024)Supreme Court Collegium while evaluating the suitability of Shri Manoj Pulamby Madhavan as Judge of Kerala High Court, has stated that the mere fact t....Supreme Court: Unnecessary Intervention Should be Avoided by Judiciary in Administrative Decisions (13.03.2024)Supreme Court has held that the judiciary must exercise restraint and avoid unnecessary intervention qua administrative decision(s) of the executive i....SC: Police Officers Submitting Chargesheets Must Abide by Requirements Given u/s 173(2) of CrPC (13.03.2024)Supreme Court has held that police officers while discharging their duties regarding submission of chargesheets must comply with the mandatory require....Kar. HC: Revision Petition Against Order Passed u/s 148(3) of NI Act Not Maintainable Before HC (12.03.2024)Karnataka High Court has held that a revision petition filed for release of interim compensation against an order under Section 148 (3) of the Negotia....Cal. HC: Supplementary Show Cause Notice an Independent Notice Even if it Relates to Smuggling Case (12.03.2024)Calcutta High Court has held that even though the term supplementary show cause notice has the word supplementary attached to it, it is actually an in....Karnataka High Court: In a Suit for Title, Party Should Clearly Disclose the Right to Sue (12.03.2024)Karnataka High Court has held that in a suit for declaration of title, if there is failure on the part of the party to disclose a clear right to sue, ....SC: SBI’s Application for Extension of Time for Furnishing Electoral Bonds Details Dismissed (11.03.2024)Supreme Court has dismissed the State Bank of India’s (SBI) application that was filed for an extension of time for furnishing electoral bond details ....Bombay High Court: Pardanashin Woman Allowed to Amend Written Statement (11.03.2024)Bombay High Court has allowed a pardanashin woman to amend her written statement on the ground that the woman was illiterate and was unable to underst....Delhi HC: Educational Certificates & Degrees of Students Should Contain Names of Both Parents (11.03.2024)Delhi High Court has held that it is retrogressive if educational certificates, degrees and other such documents reflect the name only of the father o....Delhi High Court: Cannot Compromise Individual’s Right to Use His or Her Name for Own Goods (11.03.2024)Delhi High Court has held that an individual’s right to use his/her name for their own goods cannot be compromised as it would result in infringement ....SC: Article 20 Doesn’t Restrain Court from Imposing Lesser Punishment According to New Enforced Law (11.03.2024)Supreme Court has held imposition of lesser punishment by courts, according to a new law that was enforced after the date of committing an offence, ca.... 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