News

SC: Single Bench Cannot Pass Decree for Dissolution of Marriage While Hearing Transfer Petition (12.03.2021)
Supreme Court has observed that its single bench while hearing a Transfer Petition cannot invoke power under Article 142 of the Constitution of India,....
SC: Officer Serving Ruling Govt Can't be Appointed as State Election Commissioner (12.03.2021)
Supreme Court has held that a government officer serving a state government cannot be appointed as the State Election Commissioner of that state. The ....
HP HC: Distant Relationship of Judge’s Wife with Petitioner Not to Imply Judge is Prejudiced (12.03.2021)
Himachal Pradesh High Court has dismissed a plea seeking a declaration of a sitting Judge's dissenting view as Coram non-judice and non est in the eye....
ITAT, Mumbai Denies Refund of Foreign Taxes Paid by Bank of India (12.03.2021)
Income Tax Appellate Tribunal (ITAT), Mumbai has denied in a recent order a refund in respect of foreign taxes aggregating to Rs 182.6 crore paid by B....
Calcutta HC Reverses EC Decision Rejecting Nomination of Trinamool Congress Candidate (12.03.2021)
Calcutta High Court has reversed the Election Commission's decision to reject the nomination of Trinamool Congress candidate for the Joypur assembly s....
Calcutta High Court: Reserve Bank of India is 'State' Under Article 12 (11.03.2021)
Calcutta High Court has held that the Reserve Bank of India (RBI) is "State" under Article 12 of the Constitution of India, 1949. The Court has furthe....
Allahabad HC: Testimony of Interested Witness Should be Taken After Careful Scrutiny (11.03.2021)
Allahabad High Court has held that the testimony of an interested witness, though admissible, should be accepted by the Court after a careful scrutiny....
SC: NCLT/NCLAT Cannot Interfere with Commercial Wisdom of Committee of Creditors (11.03.2021)
Supreme Court has reiterated that the National Company Law Tribunal (NCLT) or the National Company Law Appellate Tribunal (NCLAT) cannot interfere wit....
Karnataka HC: Action of Authorities to Close Majority of Roads Connecting to Kerala is Ridiculous (11.03.2021)
Karnataka High Court has termed “ridiculous” the action of the authorities to close majority of the roads connecting Kerala in Dakshina Kannada distri....
SC Ventures Into Lifetime Ban Imposed on Mr. Yatin Oza to Practice as Senior Counsel (11.03.2021)
Supreme Court has ventured if the lifetime ban imposed on Mr. Yatin Oza to practice as a senior counsel can be kept in abeyance after the expiry of on....
Kerala High Court Stays Show-Cause Notice for IGST Demand on Ocean Freight (10.03.2021)
Kerala High Court has issued the notice to the Central Board of Indirect Taxes and Customs (CBIC) upon a plea challenging applicability of the goods a....
SC: SLP Filed Only Against Review Order Not Maintainable (10.03.2021)
Supreme Court has reiterated that Special leave Petitions filed only against the order of the High Court in Review Petition is not maintainable.....
Meghalaya HC: Petition u/s 482 CrPC Challenging Domestic Violence Act Proceedings Maintainable (10.03.2021)
Meghalaya High Court has held that petition under Section 482 of the Code of Criminal Procedure, 1973 before it challenging Domestic Violence Act, 200....
SC: Officer Who Did Assessment Could Only Undertake Re-Assessment u/s 28 (4) (10.03.2021)
Supreme Court has observed that an officer, who did the assessment, could only undertake re-assessment under Section 28 (4) of the Customs Act, 1962.....
SC: Blanket Order of Protection from Arrest Cannot be Passed by High Court (10.03.2021)
Supreme Court has observed that a blanket order of protection from arrest cannot be passed by the High Court while dismissing a petition filed under S....
ITAT, Bangalore: Income of Assessee to be Estimated at 8% of Gross Turnover (10.03.2021)
Income Tax Appellate Tribunal (ITAT), Bangalore has ruled that the income of the assessee be estimated at 8% of the gross turnover if books of account....
SC Allows Withdrawal of PIL Seeking Enactment of Uniform Act for Regulation of Marine Fishing (09.03.2021)
Supreme Court has allowed withdrawal of Public Interest Litigation filed seeking directions for enactment of an uniform act to regulate the marine fis....
SC Allows Impleading States in PIL Seeking Protection of Migrant Children's Fundamental Rights (09.03.2021)
Supreme Court has allowed impleading the States in the Public Interest Litigation filed by Child Rights Trust seeking directions for protection of the....
SC: Sole Proprietorship Will Fall Under International Commercial Arbitration (09.03.2021)
Supreme Court has held that a sole proprietorship will fall under international commercial arbitration if the proprietor is a habitual resident of a f....
SC: Husband Primarily Liable for Injuries Inflicted on Wife in Matrimonial Home (09.03.2021)
Supreme Court has denied pre-arrest bail to a man accused of assaulting his spouse, stating that a husband would be primarily liable for injuries infl....
ITAT, Mumbai: Uber India Not Liable to Deduct TDS for Payments Made to Drivers (09.03.2021)
Income Tax Appellate Tribunal (ITAT), Mumbai has held that Uber India is not liable to deduct tax at source (TDS) for payments made to the drivers, po....
SC Enquires on Views Regarding 50% Ceiling on Quotas in Government Jobs (09.03.2021)
Supreme Court has asked all states to submit views on whether they favoured exceeding the court-mandated 50% ceiling on quotas in government jobs and ....
SC: Anticipatory Bail Granted Does Not Automatically End with Filing of Chargesheet (08.03.2021)
Supreme Court has reiterated that the anticipatory bail once granted does not automatically end on the filing of the charge¬sheet.....
SC: NCLT Has Jurisdiction to Adjudicate Contractual Disputes (08.03.2021)
Supreme Court has observed that the National Company Law Tribunal has jurisdiction to adjudicate contractual disputes, which arise solely from or whic....
Bombay HC: Goa State Cooperative Bank Ltd. is Not a 'State' Under Article 12 (08.03.2021)
Bombay High Court has held that the Goa State Cooperative Bank Ltd. is not a 'State' nor does it fall within the ambit of 'any other authority' for th....
Madras HC: Railways Cannot Deny Compensation to Ones Who Fall from Overcrowded Trains (08.03.2021)
Madras High Court has ruled that Railways cannot deny payment of a fair and reasonable compensation to passengers who die or suffer injuries because t....
ITAT, Chennai Directs AO to Allow Expenditure at Head Office Against Interest Income (08.03.2021)
Income Tax Appellate Tribunal (ITAT), Chennai has directed the Assessing Officer to allow expenditure incurred at Head Office except for director sala....
ITAT, Delhi Allows Hero FinCorp to Delete Disallowance of Expenses Against Leased Rent (08.03.2021)
Income Tax Appellate Tribunal (ITAT), Delhi has provided a relief to Hero FinCorp by deleting the disallowance of expenses claimed against lease rent.....