News

Calcutta HC Registers Suo Moto Case to Monitor Mentally Ill Prisoners in Sheela Barse Case (02.04.2021)
Calcutta High Court has registered a suo moto case to monitor the mental health and other allied matters of various convicts and undertrial prisoners ....
ITAT, Delhi: Deduction u/s 80HHC to be Computed after Reducing Deduction u/s 80IA (02.04.2021)
Income Tax Appellate Tribunal, Delhi has held that deduction allowed under Section 80-IA of Income Tax Act, 1961 has to be reduced from the profits fo....
SC: HC Should Not Entertain Dispute Which is Arbitrable Unless Issue of Public Interest (02.04.2021)
Supreme Court has observed that ordinarily a High Court in its jurisdiction under Article 226 of the Constitution of India, 1949 has to decline to ent....
Karnataka HC Directs State to File Status on Implementation of Shuchi Scheme (02.04.2021)
Karnataka High Court has directed the state government to file a status report with regard to the implementation of Shuchi scheme and to state as to w....
Delhi HC Seeks Status Report to Investigate into Alleged Digital Fraud by Facebook (02.04.2021)
Delhi High Court has sought Delhi Police Cyber Cell's status report in a plea pertaining to alleged click fraud and other digital criminal frauds hatc....
Madras High Court: Stop Freebies, Create Infrastructural Facilities (01.04.2021)
Madras High Court while deploring the freebies culture in Tamil Nadu to woo voters has advised leaders of the political parties to stop this and engag....
Delhi High Court: Heinous Crimes Cannot be Quashed by Court Even if Parties Reach Compromise (01.04.2021)
Delhi High Court has reiterated that heinous crimes like rape cannot be quashed by exercising inherent power under Section 482 of Code of Criminal Pro....
ITAT Delhi Deletes Addition Made on Account of Unexplained Cash Credits to Tune of Rs.5.76 Cr (01.04.2021)
Income Tax Appellate Tribunal (ITAT), New Delhi Bench deletes additions made on account of unexplained cash credits to the tune of Rs.5.76 crores.....
Central Government Extends Aadhaar-PAN Linking Deadline Till June 30th (01.04.2021)
Central Government has extended the last date for linking of Aadhaar number with PAN from March, 31 2021 to June, 30 2021.....
CBIC: Penalty for Non-Compliance of Capturing Dynamic QR Code in GST Invoice Waived off (31.03.2021)
Central Board of Indirect Taxes and Customs (CBIC) has notified the waiver of penalty for non-compliance of capturing dynamic QR code in GST Invoice f....
CESTAT Ahmedabad Refuses Cenvat Credit of Service Tax Paid on Outward Transportation Service (31.03.2021)
Customs, Excise, Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has refused to grant Cenvat credit of Service Tax paid on Outward Transporta....
Punjab and Haryana HC : Govt Can Restrict Employee from Applying Elsewhere (31.03.2021)
Punjab and Haryana High Court has said that, it is well known that sometimes qualified persons indulge in job-hopping and that such clause has been in....
Madras HC: Economic Offences Wing in State Police Needs to be Beefed Up with Appropriate Personnel (31.03.2021)
Madras High Court while hearing a plea filed in connection with the alleged embezzlement of funds by the trustees of Franklin Templeton Asset Manageme....
SC: Deposit Made Under Section 21(5) MMDRA for Illegal Mining Not "Proceeds Of Crime" Under PMLA (31.03.2021)
Supreme Court has expressed a prima facie view that deposit made under Section 21(5) of the Mines and Minerals Development and Regulation Act, 1957 (M....
SC: Purchasers of Non-GST Goods Entitled to 'Form C' Under CST for Concessional Rate (31.03.2021)
Supreme Court has upheld the views taken by various High Courts that the Goods and Services Tax Act does not affect the right of purchasers of goods n....
Supreme Court : PILs Cannot be Thrown Out Only Because Petitioner Belongs to Rival Political Party (30.03.2021)
Supreme Court has observed that a Public Interest Litigation (PIL) cannot be thrown out only because the petitioner belongs to a rival political party....
Calcutta High Court Decides Not to Extend Life of Interim Orders Beyond March 31 (30.03.2021)
Calcutta High Court has decided that it will not extend the life of interim orders, that were earlier extended in view of the lockdown induced by Covi....
Karnataka HC : Sentences can be Made Concurrent Only if Offences Arise Out of Single Transaction (30.03.2021)
Karnataka High Court has held that only substantive sentences can be made as concurrent if it is of a single transaction. If the transaction is differ....
Bombay High Court : Developer Not Paying 'Transit Rent' For Months A 'Growing Social Injustice' (30.03.2021)
Bombay High Court has held that even the slightest delay in project completion or payment in rent is sufficient to warrant the termination of a develo....
Delhi HC: Proclaimed Offender' Under Sec 82(4) CrPC Cannot be Made Against Person Accused of Cheating (30.03.2021)
Delhi High Court has held that a person accused of offences under Section 406(criminal breach of trust), 420(cheating) and 120B (criminal conspiracy) ....
Karnataka High Court: Give Wide Publicity to Crop Insurance Scheme Under PMFBY for Farmers' Benefit (30.03.2021)
Karnataka High Court has directed the State Government to give wide publicity to the Pradhan Mantri Fasal Bima Yojna (PMFBY) scheme for the benefit of....