News SC: DISSENTING SECURED CREDITOR CANNOT CHALLENGE APPROVED RESOLUTION PLAN (14.06.2021)Supreme Court has held that a dissenting secured creditor cannot challenge a resolution plan approved under the Insolvency and Bankruptcy Code, 2016 (....InsolvencyMinistry of Road Transport and Highways Issues Advisory for Extension of Validity of Documents (18.06.2021)Ministry of Road Transport And Highways has issued an advisory declaring extension of validity of documents related to the Motor Vehicles Act, 1988 an....MP HC Issues Notice on Display of Obscene Content on Social Media Platforms (18.06.2021)Madhya Pradesh High Court has issued notice on a plea filed alleging that social media companies, including WhatsApp, Facebook, Instagram & Twitter ar....SC Stays FIRs Registered Against Actor Munmun Dutta Over 'Bhangi' Remark (18.06.2021)Supreme Court has stayed the investigation in the First Imformation Reports registered against actor Munmun Dutta in several parts of the country over....CBIC: Laterals/Parts Used with Sprinklers or Drip Irrigation System Taxable at 12% GST (18.06.2021)Central Board of Indirect Taxes and Customs (CBIC) has clarified that laterals/parts to be used solely or principally with sprinklers or drip irrigati....CBIC: 5% GST Applicable on Composite Supply of Service of Milling Wheat Into Flour (18.06.2021)Central Board of Indirect Taxes and Customs (CBIC) has clarified that 5% Goods and Services Tax is applicable on the composite supply of service by wa....SEBI Bars Shri Research Services and Proprietor from Market for Two Years (18.06.2021)Securities and Exchange Board of India has barred Shri Research Services and its proprietor Gourav Kumar Gour from the securities markets for at least....Madhya Pradesh High Court Decides to Provide Weblink to Access Live Court Proceedings (17.06.2021)Madhya Pradesh High Court has decided that it will start providing the web links on its website so that the same could be accessed and court proceedin....Madras HC Disposes of Petition Assailing Validity of Amendment Law Officer Appointment Rules (17.06.2021)Madras High Court has disposed of a petition filed assailing the validity of an amendment that was made to the rules under the Law Officers of High Co....Supreme Court Accepts CBSE and ICSE Scheme for Evaluation of Students (17.06.2021)Supreme Court has accepted the scheme formulated by CBSE and ICSE for evaluation of students, while asking the Boards to incorporate the provision for....SEBI Issues Guidelines for Settlement of Running Accounts of Client Funds and Securities (17.06.2021)Securities and Exchange Board of India has come out with new guidelines for settlement of running account of client's funds and securities that will b....SEBI Notifies Promoters and Directors Dealings to be Brought Under System Driven Disclosures (17.06.2021)Securities and Exchange Board of India has decided to bring listed companies' promoters and directors' dealings in listed debt securities under the pu....ITAT, Pune: Income from Sale of Software License Not ‘Royalty’ Under Indo-US DTAA (17.06.2021)Income Tax Appellate Tribunal (ITAT), Pune has held that the income from the sale of software license cannot be treated as “royalty” for the purpose o....Kerala HC: Compassionate Allowance Does Not Have All Characteristics of Pension (17.06.2021)Kerala High Court has dismissed an appeal filed by a former CISF employee, holding that compassionate allowance does not have all the characteristics ....Allahabad HC Upholds UP Govt's Order Cancelling Takeover of 7 Educational Institutions (16.06.2021)Allahabad High Court has upheld order of Yogi-Adityanath led Uttar Pradesh Government, cancelling an earlier order issued by the then ruling political....Delhi HC: Obligation of Father to Support Son Not to End When Son Attains Majority (16.06.2021)Delhi High Court has held that the obligation of a father to maintain his son under Section 125 of the Code of Criminal Procedure, 1973 would not come....SC Dismisses Devas Multimedia's Plea to Restrain Liquidator in Matter Against ISRO-Arm Antrix (16.06.2021)Supreme Court has dismissed the plea filed by Devas Multimedia seeking directions to restrain the liquidator from taking any steps against Indian Spac....Madras HC: Applications Under Maintenance Act to be Disposed Of in Two Months (16.06.2021)Madras High Court has directed the Chief Secretary to issue a circular instructing all Collectors and revenue officials in the State to dispose of in ....MCA Allows Board of Directors to Approve Financial Statements, Board’s Report via Video Conferencing (16.06.2021)Ministry of Corporate Affairs (MCA) has scrapped the Rule restraining the presentation of approval of the annual financial statements, approval of the....Central Board of Direct Taxes Notifies Cost Inflation Index for FY 2021-22 (16.06.2021)Central Board of Direct Taxes has notified the cost inflation index (CII) for the financial year (FY) 2021-22 in a notification dated 12th June, 2021,....SC Quashes Criminal Cases Against Italian Marines in Enrica Lexie Case Accepting Compensation (15.06.2021)Supreme Court has quashed the criminal proceedings pending in India against against two Italian Marines -Massimilano Latorre and Salvatore Girone - wi....Bombay HC: No Prohibition on States to Conduct Door-to-Door Vaccination (15.06.2021)Bombay High Court has observed that the Central Government has not explicitly prohibited State governments from providing a door-to-door vaccination f....Delhi HC Directs to Block Defamatory Tweet, Social Media Posts Against India Today (15.06.2021)Delhi High Court has directed 'TheCognate' to block the tweet in the form of infographic and other social media posts made against India Today News Ch....Madras HC: State Should Consider on Applications to Transgender Board (15.06.2021)Madras High Court has said that the State should consider whether all applicants who have applied to the Transgender Board in the State by May 31, 202....Karnataka HC Refuses to Entertain Plea for Free Car Parking Space in Malls, Multiplexes (15.06.2021)Karnataka High Court has refused to entertain a petition filed by a social activist seeking directions to the authorities to ensure that Commercial Co....Ministry of Corporate Affairs Notifies Procedure of Transfer of Shares to IEPF Authority (15.06.2021)Ministry of Corporate Affairs has notified the Investor Education and Protection Fund Authority (Accounting, Audit, Transfer, and Refund) Amendment Ru....Delhi High Court: Central Body Can Defend Proceedings Anywhere in Country (14.06.2021)Delhi High Court has said that as a central body, the Central Board of Secondary Education (CBSE) can defend proceedings anywhere in the country and t....SC: There Cannot be Recovery of Cess Solely on Basis of CAG Report Without Statutory Adjudication (14.06.2021)Supreme Court has held that there cannot be a recovery of cess solely on the basis of the report of the Comptroller and Auditor General (CAG) without ....Madras HC: Petition Under Article 227 Maintainable for Both Civil and Criminal Proceedings (14.06.2021)Madras High Court has held that a petition under Article 227 of the Constitution of India, 1949 is maintainable to seek the quashing of proceedings un....Delhi HC: Because Co Accused Are Absconding Not Ground to Deny Benefit Under HPC Recommendations (14.06.2021)Delhi High Court has granted interim bail to an undertrial prisoner of 27 years of age for a period of 45 days, accused in a murder case, observing th....Karnataka HC: Daily Wage Employees Entitled to Dearness Allowance at 100% (14.06.2021)Karnataka High Court has declared that daily wage employees who are covered under the Karnataka Daily Wage Employees Welfare Act, 2012 were entitled t....Gujarat HC: No Express Bar of Application of Anticipatory Bail to Children in Conflict with Law (14.06.2021)Gujarat High Court has observed that there is no express bar of application of anticipatory bail under Section 438 of Code of Criminal Procedure, 1973.... 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