News SC Declines Petition Challenging Privacy Policy for Whatsapp Business Accounts (05.02.2021)Supreme Court has declined to entertain a petition by Confederation of All India Traders against the new privacy policy for business accounts of socia....HP HC: Victim Sending Friend Request Does Not Liberty to Accused to Establish Sexual Relations (05.02.2021)Himachal Pradesh High Court has observed that just because the victim sent a friend request to the accused does not give him the right and liberty to ....Kerala HC: Single Judge Bench Can Take Cognizance and Decide Civil Contempt Petitions (05.02.2021)Kerala High Court has held that a Single Judge Bench can take cognizance and decide civil contempt petition. The Court has struck down Rule 6 of the C....J&K HC Stays Levy of Revised Stamp Duties on Registration of Documents (05.02.2021)Jammu and Kashmir High Court has stayed a circular that issued revised stamp duty rates to be levied during registration of documents in an order on a....Karnataka HC: Coffee Estates Not Excluded from Application of SARFASEI Act (05.02.2021)Karnataka High Court has held that the banks and other financial institutions can invoke provisions of the Securitisation and Reconstruction of Financ....Jammu & Kashmir High Court Resumes Physical Hearings from February 8 (05.02.2021)Jammu and Kashmir High Court has decided to resume physical hearing of cases in High Court as well as Subordinate Courts and Tribunals in the Union Te....Calcutta HC: Authority of CBI Unfettered by Withdrawal of Consent of State Government (04.02.2021)Calcutta High Court has ruled that the authority of the Central Bureau of Investigation to investigate into the allegations in a particular case withi....Madras HC: Man and Woman Found Inside Locked House Cannot be Presumed to be in Illicit Relationship (04.02.2021)Madras High Court has observed that a man and a woman found inside a locked house cannot be presumed to be in an illicit sexual relationship. The pres....ITAT, Allahabad: No Tax Applicable on Interest Income Linked to Power Plant (04.02.2021)Income Tax Appellate Tribunal (ITAT), Allahabad has held that the no tax is applicable on the interest income linked with the power plant set up as it....SC: Mere Possession of Currency Notes Not Sufficient to Constitute Offence u/s 7 of PCA (04.02.2021)Supreme Court has observed that mere possession or recovery of currency notes is not sufficient to constitute an offence under Section 7 of the Preven....SC: Ph.D. Mandatory for Post of Assistant Professor As Per AICTE Regulation (03.02.2021)Supreme Court has held that Ph.D is mandatory for the post of Assistant Professor as per the All India Council for Technical Education Regulations. Th....Calcutta HC: Writ Jurisdiction Can be Invoked Despite Availability of Alternative Remedy (03.02.2021)Calcutta High Court has held that a writ petition Article 226 of the Constitution of India, 1949, challenging the jurisdiction of National Company Law....MCA Notifies Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2021 (03.02.2021)Ministry of Corporate Affairs (MCA) has notified the Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2021 so as to enable the....SC: Section 43D (5) UAPA Act Does Not Oust Ability of Constitutional Courts to Grant Bail (02.02.2021)Supreme Court has held that Section 43D (5) of Unlawful Activities (Prevention) Act, 1967 (UAPA Act) per se does not oust the ability of Constitutiona.... Next Page 1 10 10