News

Central Government Issues Notification Granting Rights to OCI Cardholders (05.03.2021)
Central Government has issued a notification granting some new rights to Overseas Citizen of India Cardholders.OCI Cardholders can now apply for multi....
Himachal Pradesh HC: Surrogate Woman Entitled to Maternity Leave Benefits (05.03.2021)
Himachal Pradesh High Court has observed that a surrogate woman, getting child through arrangement by surrogate parents, is entitled to avail maternit....
SC: Application Under Order IX Rule 13 CPC Can be Allowed Only When Sufficient Cause (05.03.2021)
Supreme Court has observed application under Order 9 Rule 13 of the Code of Civil Procedure, 1908 cannot be automatically granted and can be allowed o....
SC: Senior Citizens to be Given Seniority in Both Private and Government Hospitals (05.03.2021)
Supreme Court has directed the States to ensure that priority is accorded to senior citizens in admissions at private hospitals besides at government ....
Supreme Court Clarifies Stand in Favour of Screening Content on OTT Platforms (05.03.2021)
Supreme Court has clarified to OTT (over-the-top) platforms like Netflix and Amazon that it is in favour of “screening” content shown by them. It said....
Supreme Court: Some Screening Needed on OTT Platforms, Even Porn Shown (04.03.2021)
Supreme Court has called for screening of video content on OTT platforms, saying "even pornographic material is being shown" on some of them. There sh....
Bombay High Court: Pre-Arrest Bail Granted to Rape Accused After Parties Settle Dispute (04.03.2021)
Bombay High Court has granted protection from arrest to a rape accused after it was discovered that the parties have “settled the dispute/discord amon....
MP HC: Commercial Matters can Only be Heard by Commercial Court of Status of DJ/ADJ (04.03.2021)
Madhya Pradesh High Court has held that commercial matters involving Arbitration disputes can only be heard by Commercial Court of the status of Distr....
ITAT Chennai: Urban Land Leased Out to Educational Trust Cannot be Treated as ‘Vacant Land’ (04.03.2021)
Income Tax Appellate Tribunal (ITAT), Chennai has held that wealth tax is not applicable on lands held by a trust for charitable purposes.....
ITAT Jaipur: Crisis Due to Non-Recovery of Bank Dues a ‘Reasonable Cause’ for not Producing Documents (04.03.2021)
Income Tax Appellate Tribunal (ITAT), Jaipur has ruled that the crisis due to non-recovery of Bank Dues is a ‘Reasonable Cause’ for not producing docu....
CESTAT Delhi: Value of All Goods Should Be Included (04.03.2021)
Customs, Excises, and Service Taxes Appellate Tribunal (CESTAT), Delhi has ruled that the value of all goods should be included, whether the goods hav....
Karnataka HC Advises Finance Ministry to Relook at OTS Norms for Loan Recovery (03.03.2021)
Karnataka High Court has advised the Ministry of Finance and the Reserve Bank of India to have a re-look into the norms of One Time Settlement Scheme ....
SC: Amounts Paid for Use of Softwares Developed by Foreign Companies Not Royalty (03.03.2021)
Supreme Court has held that the amounts paid by Indian companies for the use of softwares developed by foreign companies do not amount to 'royalty' an....
SC: Proceedings u/s 34 Arbitration Act Also Covered by Moratorium Under Section 14 IBC (03.03.2021)
Supreme Court has observed that an application under Section 34 of the Arbitration and Conciliation Act, 1996 to set aside an award is covered by mora....
SC: Non-Explanation by Accused Statement Cannot be Used as Link to Complete Chain of Circumstances (03.03.2021)
Supreme Court has observed that false explanation or non-explanation of the accused to the questions posed by the court under Section 313 of the Code ....
Delhi HC Directs Administrative Wing & Delhi Govt to Consider Digitization of All Court Records (03.03.2021)
Delhi High Court has observed that the technological infrastructure that was added to it for conducting virtual hearings during the Covid-19 pandemic ....
SC: Residential Accommodation for Nuns & Hostels for Students Can Claim Property Tax Exemption (02.03.2021)
Supreme Court held that residential accommodation for nuns and hostel accommodations for students which are attached to various educational institutio....
Delhi HC Grants Centre Time to Respond to Plea Against WhatsApp's Privacy Policy (02.03.2021)
Delhi High Court has refused to issue notice on petition against WhatsApp's new privacy policy, giving the Central Government 4 weeks' time to respond....
Delhi HC: Tribunal Cannot Dismiss Appeal Merely for Want of Non-Prosecution (02.03.2021)
Delhi High Court has ruled that the tribunal cannot dismiss the Appeal merely for want of Non-Prosecution. The Court has opined that the order of the ....
SC: Failure of Promise to Marry in Prolonged Relationship Not to Deem Consensual Sex as Rape (02.03.2021)
Supreme Court has said in a prolonged live-in relationship, consensual sex between a couple could not be categorised as rape if the man failed to keep....
Bombay HC: Civil Appeal May be Filed Against Family Court's Order Under Domestic Violence Act (01.03.2021)
Bombay High Court has held that the reliefs canvassed under Sections 19 to 22 of the Domestic Violence Act, 2005 are predominantly of the civil nature....
SC: Contract is Void if Prohibited by Statute Under a Penalty (01.03.2021)
Supreme Court has observed that a contract is void if prohibited by a statute under a penalty, even without express declaration that the contract is v....
SC: Moratorium u/s 14 IBC Covers Section 138 NI Act Proceedings Against Corporate Debtor (01.03.2021)
Supreme Court has held that the declaration of moratorium under Section 14 of the Insolvency and Bankruptcy Code (IBC), 2016 covers criminal proceedin....
Madras HC: Charge of False Accusation Cannot be Made Against Investigating Officer (01.03.2021)
Madras High Court has held that an officer who conducted investigation or filed a final report pursuant to filing of a criminal complaint cannot be pr....
Madras HC Directs State to Compensate Petitioner Whose Daughter Died in Government Hospital (01.03.2021)
Madras High Court has directed the State of Tamil Nadu to provide a compensation of Rs. 5 Lakhs to a Dalit Petitioner whose daughter had died as a res....
ITAT, Delhi Accepts Harish Salve’s Deduction of Foreign Scholarship as Business Expense (01.03.2021)
Income Tax Appellate Tribunal, New Delhi, has accepted the claim of Senior Advocate Harish Salve for deduction of the foreign scholarship given by him....