News SC: Not Much Scope of Going Into Question of Territorial Jurisdiction in Transfer Petition (06.08.2021)Supreme Court observed that there is not much scope of going into the question of 'territorial jurisdiction' of a court in a Transfer Petition under S....Finance Minister Tables Taxation Laws Amendment Bill to Withdraw Retrospective Tax (06.08.2021)Finance Minister Nirmala Sitharaman has tabled the Taxation Laws Amendment Bill in Lok Sabha, which seeks to withdraw the contentious retrospective ta....Delhi Court Remands Avantha Group Promoter Gautam Thapar to ED Custody in Yes Bank Loan Fraud Case (06.08.2021)Delhi Court has remanded Avantha Group Promoter Gautam Thapar to Enforcement Directorate's custody till 15th August, 2021 in connection with Yes Bank ....Calcutta HC: Section 9 Arbitration Act Will Apply to Foreign Arbitration Unless Expressly Excluded (06.08.2021)Calcutta High Court has held that choosing foreign law to govern an arbitration would not in itself exclude the application of Section 9 of the Arbitr....SC: Order XLI Rule 22 CPC- Cross Objection Not Necessary to Challenge Adverse Findings (06.08.2021)Supreme Court has observed that a party in whose favour a court has decreed the suit can challenge an adverse finding before the appellate court witho....CBDT Notifies Constitution of Special Court for Income Tax and Black Money Cases (06.08.2021)Central Board of Direct Taxes (CBDT) has notified the constitution of special courts under section 280A(1) of the Income Tax Act, 1961 and section 84 ....Delhi High Court Issues Notice Seeking Strict Compliance of Scavenging Law (05.08.2021)Delhi High Court has issued notice to the Centre in a PIL seeking strict compliance of Prohibition of Employment as Manual Scavengers and Their Rehabi....SC: Magistrate Not Required to Record Statement of Public Servant Complaint Before Summoning Accused (05.08.2021)Supreme Court has observed that a Magistrate is not required to record statement of a public servant who filed the complaint in discharge of his offic....DGFT Issues Export Authorisation for SCOMET Items from New Online Restricted Exports IT Module (05.08.2021)Director-General of Foreign Trade (DGFT) has issued the Export Authorisation for Special Chemicals, Organisms, Materials, Equipment, and Technologies ....Kerala HC Extends Iterim Order Directing CBI Not to Arrest Former Gujarat DGP R.B. Sreekumar (05.08.2021)Kerala High Court has extended the interim order directing the Central Bureau of Investigation (CBI) not to arrest former Gujarat DGP R.B. Sreekumar, ....Calcutta HC: Choosing Foreign Law Would Not Exclude Application u/s 9 Arbitration Act (05.08.2021)Calcutta High Court has ruled that choosing foreign law to govern arbitration would not, by itself, exclude the application of Section 9 of the Arbitr....Delhi HC: Cognizance of Section 138 NI Act Offence Will Not Automatically Result in Decree (04.08.2021)Delhi High Court has held that if the Metropolitan Magistrate takes cognizance of an offense under Section 138 of the Negotiable Instrument Act, 1881,....Madras HC: Inter-se Seniority Among Civil Judges Cannot be Fixed on Basis of Roster System (04.08.2021)Madras High Court has held that the inter-se seniority among civil judges (junior division) cannot be fixed on the basis of 200-point roster system fo....SC: No Rational Justification for Different Age of Retirement for Doctors Practicing Different System (04.08.2021)Supreme Court has observed that there is no rational justification for different age of retirement for doctors practicing AYUSH system of medicines an....SC: Power of Governor to Commute Sentence to Override Restrictions u/s 433-A CrPC (04.08.2021)Supreme Court has observed that the power of Governor under Article 161 of the Constitution of India, 1949 to commute sentence or to pardon will overr....CBDT Extends Due Date for Filing Various Income Tax Forms (04.08.2021)Central Board of Direct Taxes (CBDT) has issued an order extending due dates for Quarterly statement in Form No. 15CC up to 31st August 2021, Equaliza....SEBI Allows Payments Banks to Carry Out Activities of Investment Bankers (04.08.2021)Securities and Exchange Board of India has allowed payments banks to carry out the activities of investment bankers to provide easy access to investor....Rajasthan HC: Orders Passed by Rent Tribunal Not Amenable to Writ Jurisdiction (03.08.2021)Rajasthan High Court has held that orders passed by Rent Tribunal are not amenable to the writ jurisdiction of the High Court under Article 226 of the....Kerala HC: Where Wife Refuses to Resume Marital Relationship Without Reasonable Cause (03.08.2021)Kerala High Court has held that when the appellant-husband makes an offer to resume the marital relationship, and the respondent-wife resists without ....CESTAT, Delhi: LLPs Not Liable to Pay Service Tax Under Reverse Charge Mechanism (03.08.2021)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has held that a Limited Liability Partnership (LLP), being not a “Body Corporate” u....ITAT, Delhi: Provision of Ground Rent Shall Not be Allowable Under Section 43B Income Tax Act (03.08.2021)Income Tax Appellate Tribunal (ITAT), Delhi has held that the provision of ground rent shall not be allowable under section 43B of the Income Tax Act,....Supreme Court Issues Notice on Plea Against Continued Use of 66A Information Technology Act (02.08.2021)Supreme Court has issued notice to States, Union Territories and Registrar of High Courts in plea filed by Peoples Union for Civil Liberties (PUCL) se....Allahabad HC: Administration of Office of Government Advocate to Run on Principles of Accountability (02.08.2021)Allahabad High Court has observed that the administration of the office of Government Advocate has to run on principles of accountability and not appe....Delhi HC Enquires Government in Plea Against Illegal Laboratories in National Capital (02.08.2021)Delhi High Court has asked the Delhi Government if it has complied with the 2017 directions of the Supreme Court, setting out the desired qualificatio....Delhi HC: No Bar in Hearing Defendant Not Summoned at Pre-Summons Stage (02.08.2021)Delhi High Court has held that there is no bar in hearing a defendant, who is neither served summons or appearing on caveat, at the pre-summons stage ....Delhi HC: Exception 3 to Section 28 Contract Act Does Not Deal with Bank Guarantees (02.08.2021)Delhi High Court has interpreted Exception 3 to Section 28 of the Indian Contract Act 1872 to hold that it does not deal with 'claim period' under Ban....AAR, Maharashtra: 5% GST on Supply of MDEs and Parts Exclusively to Shipyards or Indian Navy (02.08.2021)Authority of Advance Ruling (AAR), Maharashtra has ruled that 5% Goods and Service Tax on supply of MDEs and parts exclusively and directly to shipyar....AP HC Refuses Writ Petition Filed by SBI Against Obligation to Pay Towards Under-Declared GST (02.08.2021)Andhra Pradesh High Court has refused to entertain a Writ Petition (WP) filed by the State Bank of India (SBI) against an obligation to pay Rs. 215.11.... 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