News SC: Grant of Leave for Compounding Offences at Appellate Stage is not Automatic on Settlement (12.02.2021)Supreme Court has observed that grant of leave as contemplated by Section 320(5) of the Code of Criminal Procedure, 1973 is not automatic nor it has t....SC: Validity of E-Voting Process for Winding Up of Franklin Templeton's 6 Mutual Fund Schemes Upheld (12.02.2021)Supreme Court has negated all objections and upheld the validity of e-voting process for winding up of six mutual fund schemes of Franklin Templeton. ....SC Pulls Up Central Govt Over Delay in Filing Revenue Appeals by Govt (12.02.2021)Supreme Court has pulled up the Union of India for its trend of filing appeals before the court in revenue matters with gross delay. The Court was hea....ITAT Mumbai Deletes Disallowance on Expenditure (12.02.2021)Income Tax Appellate Tribunal (ITAT), Mumbai, while granting relief to the IDBI Bank deleted the disallowance on expenditure incurred in relation to i....Indian Revenue Service (Customs & Central Excise) Renamed (12.02.2021)Central Board of Indirect Taxes and Customs issued the notification which seeks to rename the Indian Revenue Service (Customs & Central Excise).....SC: Consent of Community not Necessary Once Two Adult Individuals Agree to Enter Into Wedlock (12.02.2021)Supreme Court has observed that consent of the family or the community or the clan is not necessary once two adult individuals agree to enter into a w....SC Stays Delhi HC’s Direction to Insurance Company to Provide Life-Time Warranty on Prosthetic Limbs (11.02.2021)Supreme Court has issued notice in a plea filed challenging the Delhi High Court's order directing the Insurance Company to provide a life time warran....SC Allows Application for Impleadment of Chhattisgarh Govt in Plea for Transfer of Trial (11.02.2021)Supreme Court has allowed the impleadment of the State of Chhattisgarh as Respondent in the plea by the CBI for transfer of the trial in the 'fake obs....SC: Homebuyers Cannot be Deprived of Interim Compensation Merely for Want of Execution of Sale Deed (11.02.2021)Supreme Court has opined in connection with the Maradu flat demolition case that once it has been established that the home buyers have in fact made p....Kerala HC: E-Way Bill Mandatory Where Value of Each Invoice Individually Lower Than Rs 50k (11.02.2021)Kerala High Court has ruled that E-Way Bill is mandatory for transporting goods where value of each invoice is lower than Rs 50,000 individually but e....GHC to GST Authorities: Release Seized Docs and if it Cannot be Returned then Assign Cogent Reasons (11.02.2021)Gujarat High Court (GHC) has directed the GST authorities to release the seized documents and if it cannot be returned then assign cogent reasons and ....Rajya Sabha Passes Major Port Authorities Bill, 2020 (10.02.2021)Rajya Sabha has passed the Major Port Authorities Bill, 2020 to repeal the Major Port Trusts Act, 1963. The Bill seeks to provide greater autonomy, fl....SC Directs NRI Man to Make Representation in Plea Seeking Maintenance of 'Non-Resident Status' (10.02.2021)Supreme Court has directed a representation to be made to the Central Board of Direct Taxes regarding reliefs to be granted to Non Resident Indians in....SC: Pollution-Free Water is Fundamental Right Which Welfare State is Bound to Ensure (10.02.2021)Supreme Court has called for response from the Ministry of Jal Shakti in pursuance of its suo motu cognisance of the issue of "remediation of polluted....P&H HC: Minor Muslim Girl Can Marry on Attaining Puberty (10.02.2021)Punjab and Haryana High Court has held that a Muslim girl who is less than 18 years old and has attained puberty is at liberty to marry anyone as per ....Bombay HC Dismisses Plea Challenging Appointment and Fee Paid to Senior Advocate by BMC (09.02.2021)Bombay High Court has dismissed a plea challenging the appointment and fee paid to Senior Advocate Aspi Chinoy for representing the Brihanmumbai Munic....Rajya Sabha Passes Jammu and Kashmir Reorganisation (Amendment) Bill, 2021 (09.02.2021)Rajya Sabha has passed the Jammu and Kashmir Reorganisation (Amendment) Bill, 2021, by a voice vote. The Bill amends the Jammu and Kashmir Reorganisat....Karnataka HC: Higher Educational Qualification of Wife Not Enough Reason Not to Give Maintenance (09.02.2021)Karnataka High Court has dismissed the revision petition filed by a husband challenging the family order which directed him to pay Rs 3,000 per month ....SC: Even Trespasser in Established Possession Can Obtain Injunction (09.02.2021)Supreme Court has upheld a a Madras High Court judgment decreeing an injunction suit, observing that even a trespasser, who is in established possessi....AAR, West Bengal: 12% GST Applicable on Contract for Dredging of Wular Lake (09.02.2021)Authority of Advance Ruling (AAR), West Bengal has ruled that 12% Goods and Services Tax is applicable on contract for the dredging of Wular Lake, obs....Madras HC Directs Completion of Work on Road Connecting Tirunelveli Town and Junction (09.02.2021)Madras High Court has directed Tirunelveli Corporation to take steps and complete works on the road connecting Tirunelveli Town and Junction. The Cour....SC: Persons in Illegal Occupation of Government Land Cannot Claim Regularization (08.02.2021)Supreme Court has observed that persons in illegal occupation of the Government Land/Panchayat Land cannot, as a matter of right, claim regularization....Delhi HC: Public Authority to Give Cogent Reasons for Withholding Information Under RTI (08.02.2021)Delhi High Court has observed that when a public authority withholds information under Right to Information Act, 2005 the burden is on the public auth....Madras HC: Article 226 Empower High Court to Exercise Writ Jurisdiction at Pre-Detention Stage (08.02.2021)Madras High Court has held that Article 226 of the Constitution of India, 1949 empowers the High Court to exercise its writ jurisdiction even at a pre....Madras HC: PMLA Cannot be Invoked if No Nexus Between Criminal Activity and Property Acquired (08.02.2021)Madras High Court has held that the provisions of the Prevention of Money Laundering Act, 2002 cannot be invoked in the absence of nexus between crimi.... 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