News Madras HC Directs Government to Ensure Homeless People are Vaccinated on Urgent Basis (02.07.2021)Madras High Court has directed the Tamil Nadu Government to ensure that vulnerable persons such as homeless, pavement dwellers, etc. are vaccinated on....Rajasthan HC Issues Fresh Notification for Regular Hearing in High Court (02.07.2021)Rajasthan High Court has issued a fresh Notification for regular hearing of cases in Rajasthan High Court from July 5, 2021 till further orders both b....Supreme Court Dismisses Plea Seeking Guidelines for Maharashtra Governor to Nominate MLCs (02.07.2021)Supreme Court has dismissed a plea seeking a direction to the Governor of Maharashtra to frame criteria for the purpose of nomination to the Legislati....SC: Hindu Joint Family Even If Partitioned Can Revert Back and Reunite to Continue Joint Family Statu (02.07.2021)Supreme Court has observed that a hindu joint family even if partitioned can revert back and reunite to continue the status of joint family.....MCA Relaxes Time for Filing Forms Related to Creation/Modification of Changes (02.07.2021)Ministry of Corporate Affairs has notified relaxation in time for filing forms related to creation/modification of changes under Companies Act, 2013. ....Delhi High Court Modifies Guidelines for Expediting Execution of Decrees, Awards (01.07.2021)Delhi High Court has modified the guidelines issued by it with regards to the execution of decrees and awards by directing the lower Courts to expedit....Calcutta High Court Issues Notice on Plea Challenging IT Rules 2021 (01.07.2021)Calcutta High Court has issued notice in the plea challenging the Information Technology (Intermediary Guidelines and digital Media ethic code) Rules,....Bombay HC Upholds TRAI's Tariff Order Except One Condition in TV Channels' Challenge (01.07.2021)Bombay High Court has upheld the constitutional validity of Section 11 of the Telecom Regulatory Authority of India (TRAI) Act, 1997 regarding the reg....SC Directs Union to Take Appropriate Steps on Finance Commission's Recommendations for COVID Relief (01.07.2021)Supreme Court has directed the Union of India to take appropriate steps on the recommendations made by the Finance Commission in its XVth report regar....CBIC Notifies Covid-19 Testing of Live Animals Before Importing Into India (01.07.2021)Central Board of Indirect Taxes and Customs (CBIC) has notified the requirement of COVID-19 testing in live animals before importing into India. The B....CBIC Notifies Waiver of Amount of Penalty for Non-Compliance to GST Invoice QR Code Provisions (01.07.2021)Central Board of Indirect Taxes and Customs (CBIC) has notified the waiver of the amount of penalty for non-compliance to Goods and Service Tax (GST) ....SC Affirms Delhi High Court's Refusal to Suspend Central Vista Project Work During COVID (30.06.2021)Supreme Court has dismissed petitions challenging the Delhi High Court judgment which dismissed a plea to halt the Central Vista Redevelopment project....ITAT, Indore: Revisional Jurisdiction Cannot be Invoked if Assessment Orders Not Erroneous (30.06.2021)Income Tax Appellate Tribunal (ITAT), Indore has held that revisional jurisdiction under Section 263 of the Income Tax Act, 1961 cannot be invoked if ....Central Government Extends Last Date of Filing of QPRs/APRS by SEZ/EOU/Developers (30.06.2021)Ministry of Commerce and Industry extended the last date of filing Quarterly Progress Report (QPRs) or Annual Performance Report (APRS) by Special Eco....SC Affirms Delhi HC Decision on Maximum 45-Day Period for Filing of Replications (29.06.2021)Supreme Court has affirmed a Delhi High Court decision holding that the maximum 45-day period for filing of replications is mandatory for even non-com....SC: Merely Proving Kidnapping Not Sufficient for Conviction for Offence of Kidnapping for Ransom (29.06.2021)Supreme Court has held that merely proving the kidnap of a person is not sufficient for conviction for the offence of 'kidnapping for ransom' under Se....NCLAT Declines Plea Challenging Order Approving Piramal Bid for DHFL (29.06.2021)National Company Law Appellate Tribunal has declined a plea by US-based Prudential International Insurance Holdings Ltd challenging a National Company....National Company Law Tribunal, Mumbai Orders Liquidation of Nakshatra World (29.06.2021)National Company Law Tribunal (NCLT), Mumbai has ordered the liquidation of Nakshatra World, a subsidiary of Gitanjali Gems, one of the group companie....Telangana High Court Issues Practice Directions on Cheque Bouncing Cases (28.06.2021)Telangana High Court has issued practice directions to Magistrates and Trial Courts having jurisdiction to try offences under the Negotiable Instrumen....MP HC Asks Government to Examine and Decide on Plea Seeking Covid Guidelines for Journalists (28.06.2021)Madhya Pradesh High Court has asked the Ministry of Information and Broadcast, Government of India to examine and decide expeditiously a plea seeking ....Karnataka HC: Courts Cannot Evade Application for Anticipatory Bail (28.06.2021)Karnataka High Court has said that the apprehension of arrest always does exist even after issuance of notice of appearance under Section 41A of the C....Karnataka High Court Eases Restrictions on Entry and Hearing of Cases (28.06.2021)Karnataka High Court has eased restrictions on entry and hearing of cases in all taluk and district Courts as well as its Principal Bench at Bengaluru.... 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