News Bombay HC Quashes Criminal Proceedings Against Doctor Charged with Culpable Homicide (19.03.2021)Bombay High Court has quashed criminal proceedings against a junior doctor charged with culpable homicide not amounting to murder for alleged negligen....SC Grants Time to Centre to Respond to Non Functioning of National Board for Wildlife (19.03.2021)Supreme Court has granted Centre time to respond to the Public Interest Litigation filed regarding non-functioning of National Board for Wildlife cons....Kerala HC: Universities Should Prefer Candidates on Rank Lists by PSC for Sanctioned Posts (19.03.2021)Kerala High Court has held that while making appointments to temporary posts of university assistants, either through contractual appointment or on da....Delhi HC Directs RBI and Finance Ministry to Bring Parity in Sections of IBC (19.03.2021)Delhi High Court has asked the finance ministry and the Reserve Bank of India (RBI) to consider bringing in parity in certain sections of the Insolven....Bombay HC: Telephonic/Email Communications No Substitute For In-Person Hearing (18.03.2021)Bombay High Court has ruled that telephonic or email communications could not be a substitute for the right of a personal hearing in a Goods and Servi....SC Restrains Suo Moto Case on COVID Vaccination Priority for Legal Fraternity (18.03.2021)Supreme Court has restrained the Delhi High Court from proceeding with the suo moto case taken by it to consider including legal fraternity in the pri....SC: Family Courts Does Not Have Plenary Powers to Do Away with Mandatory Procedure (18.03.2021)Supreme Court has observed that Family Courts does not have plenary powers to do away with the mandatory procedural requirements. The Court has observ....Delhi HC: Accused Can Seek Conversion of Summary Trial to Summons Trial After Disclosing Defence (18.03.2021)Delhi High Court has observed that in a trial for the offence of cheque dishonour under Section 138 of the Negotiable Instruments Act, 1881, the accus....Madras HC: Corporations/Municipalities Personally Liable for Death in Manual Scavenging (18.03.2021)Madras High Court has opined that it is high time that the heads of Corporations and Municipalities are held 'personally liable' for any death to anyo....SC Launches E-Copying Software to Facilitate 'Contactless', 'Doorstep' Delivery of Judgments (17.03.2021)Supreme Court has launched web-based e-Copying software to facilitate doorstep and contactless delivery of certified copies of Supreme Court judgments....SC Seeks Centre Response on Plea Alleging Cancellation of Ration Cards (17.03.2021)Supreme Court has sought Centre's response on plea filed alleging the cancellation of 3 crore ration cards on account of non-linking with Aadhar Cards....Calcutta HC: No Activity Involving Human Intervention to Take Place in Sundarban Biosphere Area (17.03.2021)Calcutta High Court has directed to prohibit all activities in the areas, namely, Sundarban Biosphere Area, Sundarban Tiger Reserve, and the adjoining....Delhi HC: Assessee with Pending Tax Dispute May Avail Vivad Se Vishwas Act, 2020 (17.03.2021)Delhi High Court has held that benefits under the Direct Tax Vivad Se Vishwas Act, 2020 may be availed by an assessee whose tax dispute is 'pending' b....Delhi HC: Any Affected Party May Prefer Appeal Against Order Of Tribunal Under Senior Citizen Act (17.03.2021)Delhi High Court has held that any person, affected by an order passed by a Maintenance Tribunal under the Maintenance and Welfare of Parents and Seni....Bombay HC: When Party Does Not Object to Court's Territorial Jurisdiction, Deemed as Waived (17.03.2021)Bombay High Court has stated that when an objection to the territorial jurisdiction of a Court is not taken by a party under Section 42 of the Arbitra....AAR, West Bengal: 5% GST on Composite Supply of Works Contract to Wular Authority (17.03.2021)Authority of Advance Ruling (AAR), West Bengal has ruled that 5% Goods and Services Tax is applicable on composite supply of works contract to the Wul....SC: Accused Can be Summoned u/s 319 CrPC Even on Basis of Examination-In-Chief of Witness (16.03.2021)Supreme Court has observed that an accused can be summoned under Section 319 of the Code of Criminal Procedure, 1973 on the basis of even examination-....CBIC: ITC Can be Availed Based on Details Available in Form GSTR-2B (16.03.2021)Central Board of Indirect Taxes and Customs (CBIC) has clarified that Input Tax Credit (ITC) can be availed based on details available in FORM GSTR-2B....AAAR, Tamil Nadu: 12% GST Applicable on Printing of Content on PVC Materials (16.03.2021)Appellate Authority of Advance Ruling (AAAR), Tamil Nadu while upholding the AAR’s ruling has held that 12% Goods and Services Tax will be applicable ....Karnataka HC: Investigating Officer has No Right to Disclose Private Data to Third Party (15.03.2021)Karnataka High Court has held that an investigating officer has no right to disclose the private date seized from the smartphones or electronic gadget....CCI Directs Make My Trip and Go Ibibo to Allow FabHotels, Treebo to be Listed on Online Portals (15.03.2021)Competition Commission of India has directed Make My Trip and Go Ibibo to allow FabHotels and Treebo to be listed on its online portals, after observi....Karnataka HC Issues Guidelines for Search of Smartphones, Laptops, Electronic Gadgets, Etc (15.03.2021)Karnataka High Court has issued guidelines to be followed by investigating officers regarding the manner of carrying out a search and/or for preservat....Bombay HC Allows Appeal Seeking ‘Equitable Distribution’ of Amounts Recovered from Assets (15.03.2021)Bombay High Court has allowed appeals by an aggrieved investor in the National Spot Exchange as well as the Maharashtra government who had sought the ....ITAT, Cuttack: Interest Not Leviable if TDS Paid Before Completion of Proceedings (15.03.2021)Income Tax Appellate Tribunal (ITAT), Cuttack has ruled that no interest is leviable if Tax Deducted at Source (TDS) is timely deducted and paid to th....ITAT, Bangalore Extends Stay of Collection of Outstanding Tax Demand Against Google India (15.03.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has allowed the further extension of stay of collection of outstanding tax demand to the tune of Rs.12.... 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