News SC Clarifies Centre to Continue Supply 700MT of Liquid Medical Oxygen to Delhi (07.05.2021)Supreme Court has clarified that it wants Central Government to continue supplying 700 MT of liquid medical oxygen to Delhi on a daily basis until fur....SC Permits Petitioners Challenging Construction of Central Vista Project to Move to HC (07.05.2021)Supreme Court has permitted the petitioners challenging the construction activities of the Central Vista project amid the COVID19 second wave to make ....NCLT Kochi Allows Promoter of Corporate Debtor MSME to File Resolution Plan in Individual Capacity (07.05.2021)National Company Law Tribunal, Kochi has held that the promoter of an MSME can submit a Resolution Plan Application in his individual capacity, and th....Karnataka HC: Advocates Appearing in Cases Should Not Comment on Social Media (07.05.2021)Karnataka High Court has said that the advocates and parties in person who are appearing in matters being heard before the Court should not comment on....SC: Real-Time Reporting of Court Room Proceedings in Social Media Not Cause for Apprehension (07.05.2021)Supreme Court has held that real-time reporting of Court room proceedings in social media is not a cause of apprehension but a virtual extension of th....SC Dismisses ECI Plea to Restrain Media from Reporting Oral Remarks of Judges (06.05.2021)Supreme Court has dismissed the plea made by the Election Commission of India to restrain media from reporting the oral remarks of judges. The Court h....Ministry of Labour & Employment Mandates Aadhar Information for Social Security Benefits (06.05.2021)Ministry of Labour & Employment has now been mandated to seek the 12-digit unique identification number Aadhaar from people like employees and unorgan....SC Says Centre Must Implement Its Direction to Supply 700 MT Oxygen Per Day to Delhi (06.05.2021)Supreme Court has required that the Union of India to make all efforts to comply with its direction regarding supply of 700 MT of oxygen per day to th....SC: States Have No Power to 'Identify' Socially & Educationally Backward Classes (06.05.2021)Supreme Court has held that the 102nd Constitution Amendment has abrogated the power of states to identify "Socially and Educationally Backward Classe....CBDT Notifies Pension Fund Named CDPQ Fixed Income XI Inc. Eligible for Exemption (06.05.2021)Central Board of Direct Taxes (CBDT) has notified a Pension Fund namely CDPQ Fixed Income XI Inc. as eligible for exemption of Income from dividends, ....Allahabad HC Seeks CCTV Footage of Designated Poll Counting Areas (05.05.2021)Allahabad High Court has sought CCTV footage of the designated counting areas, in order to assess the culpability of Election Commission with respect ....SC Strikes Down Reservation for Marathas in Govt Jobs and Admissions in Maharashtra (05.05.2021)Supreme Court has set aside the Bombay High Court order and stuck down the reservation to Marathas in government jobs and admissions in Maharashtra, s....SC Declares WB-HIRA Act Repugnant to Parliamentary Law of RERA Act, 2016 (05.05.2021)Supreme Court has declared the West Bengal Housing Industry Regulation Act of 2017 (WB-HIRA) “repugnant” to the Parliamentary law of Real Estate (Regu....Allahabad HC: Non Supplying of Oxygen to Hospitals is Criminal Act (05.05.2021)Allahabad High Court has stated that authorities responsible for procurement and supply of the gas are committing criminal acts, observing that death ....Allahabad HC Seeks Report on Treatment Given to Sitting High Court Judge VK Srivastava (05.05.2021)Allahabad High Court has sought response from the State health authorities about the treatment that was given to Justice Virendra Kumar Srivastava, a ....Patna HC: Healthcare System Seems to be Moving Aimlessly in Absence of Action Plan (04.05.2021)Patna High Court has observed that in the absence of an action plan, the healthcare system in Bihar qua COVID-19 appeared to be moving aimlessly in th....SC: Persons Putting Out Public Appeals Through Social Media Cannot be Targeted Through Arrests (04.05.2021)Supreme Court has sent a strong message that persons who are putting out public appeals for help in social media during the COVID-19 crisis cannot be ....SC: Authorities Have No Power to Alter Fee Structure of Private Schools (04.05.2021)Supreme Court has held that the Statutory Authorities under the Disaster Management Act, 2005 have no power to deal with the subject of school fee str....SC Directs Centre to Ensure Rectification of Deficit in Delhi’s Oxygen Supply (04.05.2021)Supreme Court has directed the Central Government to ensure that the deficit in Delhi's demand for 700 MT of oxygen per day is rectified on or before ....CBIC Notifies Ad hoc Exemption from IGST on Imports of Specified COVID-19 Relief Material (04.05.2021)Central Board of Indirect Taxes and Customs (CBIC) has notified the Ad hoc Exemption from Integrated Goods and Services Tax on imports of specified CO....SC: Media Cannot be Stopped from Reporting Oral Observations of Judges During Hearing (03.05.2021)Supreme Court has said that media cannot be stopped from reporting the oral observations made by the judges during the hearing of a case. The Court ob....SC: No COVID Patient Should be Denied Hospital Admission for Lack of Local Address Proof (03.05.2021)Supreme Court has directed that no patient shall be denied hospitalization or essential drugs in any State/UT for lack of local residential proof of t....P&H HC: Prohibition of Child Marriage Law Does Not Differentiate on Basis of Religion (03.05.2021)Punjab and Haryana High Court has observed that even though Muslim Personal law permits marriage upon attaining the age of puberty, the Prohibition of....Bombay HC Directs Taking Steps to Centralise System for Procurement of Remdesivir (03.05.2021)Bombay High Court has directed Chief Secretary of Health, Maharashtra, to take steps to centralise the system for the procurement, allocation and dist....Road Transport Ministry Allows Vehicle Owners to Nominate Successor (03.05.2021)Road Transport Ministry has notified the adjustments within the Motor Vehicle Rules, 1989 offering the feature to vehicle owners to nominate the succe.... 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