News Kerala HC Directs State Government to Notify Forward Community List for EWS Reservation (26.03.2021)Kerala High Court has directed the State Government to notify the list of non-reserved communities eligible for reservation for Economically Weaker Se....Allahabad HC: Interruption to Supply of Water to Agricultural Fields Violative of Right to Trade (26.03.2021)Allahabad High Court has held that discontinuation of electricity supply which in turn results in interrupted supply of water to agricultural fields i....SC Allows Tata Sons Appeal Against NCLAT Order to Reinstate Cyrus Mistry as Chairman (26.03.2021)Supreme Court has allowed Tata Sons appeal against the order of the National Company Law Appelate Tribunal, which had ordered to reinstate the ousted ....Supreme Court Refuses to Stay Electoral Bonds for Assembly Polls (26.03.2021)Supreme Court has refused to stay the release of the fresh set of electoral bonds from 1st April, 2021 for the assembly polls in West Bengal, Kerala, ....SC Constitutes Committee for Formulating Guidelines on Felling of Trees for Developmental Projects (26.03.2021)Supreme Court has constituted an expert committee for formulating scientific and policy guidelines with respect to cutting of trees for developmental ....SC: No Bar in Considering Supreme Court Lawyers for High Court Judgeship (26.03.2021)Supreme Court has orally remarked that there is no bar in considering advocates practicing in the Supreme Court for judgeship at High Courts in a matt....Kerala HC: Divorced Wife Not Entitled to Right of Residence (25.03.2021)Kerala High Court has held that a divorced wife would not be entitled to the right of residence conferred under Section 17 of the Protection of Women ....Supreme Court Quashes FIR Against Journalist Patricia Mukhim Over Her Facebook Post (25.03.2021)Supreme Court has quashed criminal proceedings against Shillong Times Editor Patricia Mukhim which was initiated over a Facebook post on violence agai....CCI Orders Probe into WhatsApp's New Privacy Policy; Finds Prima Facie 'Abuse of Dominance' (25.03.2021)Competition Commission of India has ordered a probe into the new privacy policy of WhatsApp, after making a prima facie observation that it was violat....SC: Powers and Functions of Ministries Do Not Get Transferred to NDMA in National Disaster (24.03.2021)Supreme Court has observed that the powers and functions of Ministries do not get transferred to the National Disaster Management Authority in the eve....SC: Application Under Section 7 IBC Can Claim Benefit of Section 14 Limitation Act (24.03.2021)Supreme Court has held that in an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 the applicant can claim the benefit of Secti....SC: No Justification for Charge of Compound Interest During Loan Moratorium Period (24.03.2021)Supreme Court has observed that there is no justification for charging compound interest or penal interest during the period of loan moratorium which ....Karnataka HC: Failure of State to Provide Basic Shelter Violates Right to Life (24.03.2021)Karnataka High Court has directed the state government to place on record the outcomes of the survey of urban homeless carried out in the state. The C....ITAT, Bangalore: Shortage of Manpower on Account of Merger Sufficient for Condonation of Delay (24.03.2021)Income Tax Appellate Tribunal, Bangalore has stated that shortage of manpower and lack of guidance/expertise in taxation, on account of merger of Stat....Supreme Court Stays Cases in High Courts on OTT Content Regulation (23.03.2021)Supreme Court has stayed proceedings of cases pertaining to regulation of content on online media streaming platforms like Netflix, Amazon Prime Video....Kerala HC: HC Cannot Exercise Power to Interfere with Relation to Nomination Papers (23.03.2021)Kerala High Court has iterated the legal position that the High Court cannot exercise its power under Article 226 of Constitution of India, 1949 to in....SC Expresses to HCs, Tribunals for Abstaining from Use of Watermarks on Judgments (23.03.2021)Supreme Court has expressed that High Courts and Tribunals must abstain from placing water-marks on their orders and judgments as it significantly ham....ITAT, Kolkata Allows Long-Term Capital Loss from Sale of Government Securities (23.03.2021)Income Tax Appellate Tribunal (ITAT), Kolkata has allowed the Long-Term Capital Loss arising from the sale of Government Securities after applying the....Madras HC: Cutting Cake Iced Like National Flag Not an ‘Insult’ (22.03.2021)Madras High Court has held that cutting of a cake that is iced like the National Flag will not amount to an 'insult' to attract the offence under Sect....NCDRC: Provisions for Jurisdiction of Consumer Commissions Not Retrospective in Operation (22.03.2021)National Consumer Disputes Redressal Commission has held that provisions regarding Jurisdiction of District, State and National Commission under Secti....P&H HC: Partner Cannot Claim Experience of Erstwhile Firm in Independent Capacity (22.03.2021)Punjab and Haryana High Court has held that a person who was earlier a partner of an erstwhile partnership firm could not claim the benefit of experie....ITAT, Delhi: Entire Reassessment Proceedings Invalid if Assessee Precluded from Raising Objections (22.03.2021)Income Tax Appellate Tribunal (ITAT), Delhi has ruled that the entire reassessment proceedings invalid, if assessee precluded from raising objection a....SC: Delay in Filing Appeals Beyond 90, 60 or 30 Days Can be Condoned (22.03.2021)Supreme Court has overruled its 2019 verdict in the case M/s NV International vs State of Assam which had strictly held that a delay of more than 120 .... 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