News

Gujarat HC: No Need to Examine Scribe to Prove Execution of a Will (20.08.2021)
Gujarat High Court has held that in view of the provisions of Section 68 of the Indian Evidence Act, 1872, there is no need to examine the scribe of a....
SC: Consumer Complaint Against Common Carrier Not Maintainable Without Serving Prior Notice (20.08.2021)
Supreme Court has observed that a consumer complaint against a common carrier is not maintainable if prior notice under Section 6 of Carriers Act, 186....
Supreme Court Allows Mining Baron Gali Janardhan Reddy to Visit And Stay in District of Bellary (20.08.2021)
Supreme Court has allowed former Karnataka minister & mining baron, Gali Janardhan Reddy, accused in a multi-million illegal mining cases to visit and....
Bombay HC: No Interference with Unconditional Bank Guarantee Except When Fraud Established (20.08.2021)
Bombay High Court has observed that there can be no interference with an unconditional bank guarantee except when fraud is established or apprehension....
Delhi HC Issues Notice on Plea Filed by Two Businessman Acquitted in Forgery Case (20.08.2021)
Delhi High Court has issued notice on a plea filed by two businessmen acquitted in a forgery case, invoking their right to be forgotten and seeking re....
Supreme Courts Orders Stay on Disbursement of Compensation in 2012 Sea-Firing Incident (19.08.2021)
Supreme Court has ordered a stay on the disbursement of the compensation of 2 crores to the owner of the boat named "St Antony" which was attacked by ....
Gujarat HC: Gujarat Freedom of Religion (Amendment) Act, 2021 Not to Apply to Inter-faith Marriages (19.08.2021)
Gujarat High Court has passed an interim order stating that the provisions of the Gujarat Freedom of Religion (Amendment) Act, 2021, will not apply to....
Tripura HC Issues Notice Seeking Quashing of FIR Against Suo-Moto Complaint (19.08.2021)
Tripura High Court has issued notice to the State Government on a plea filed by Trinamool Congress General Secretary Abhishek Banerjee, MP Dola Sen, W....
DGFT Notifies Procedure and Criteria for Applications for Export of Antigen Tests (19.08.2021)
Director-General of Foreign Trade (DGFT) has notified the Procedure and Criteria for submission, approval of applications for export of COVID-19 Rapid....
SC: Mere Over-ruling of Principles by Subsequent Judgment Will Not Dilute Binding Effect (18.08.2021)
Supreme Court has observed that mere over-ruling of the principles by a subsequent judgment will not dilute the binding effect of the decision on inte....
SC: Court Cannot Dismiss Appeal Filed by Accused on Default of Advocate of Accused (18.08.2021)
Supreme Court has observed that a Court cannot dismiss the appeal filed by an accused merely because of non-representation or default of the advocate ....
CBIC Empowers Customs Commissioners, Principal Commissioners to Decide Security Amount (18.08.2021)
Central Board of Indirect Taxes and Customs (CBIC) has notified the amendment in Circular No. 38/2016-Customs with the insertion of a new entry 5(d) t....
CBIC Issues Circular Regarding De-Notification of ICDs or CFSs or AFS (18.08.2021)
Central Board of Indirect Taxes and Customs (CBIC) has issued the Circular de-notification of Inland Container Depots (ICDs) or Container Freight Stat....
CESTAT, Delhi: No Service Tax Applicable on Transporter of Firewood (18.08.2021)
Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Delhi has ruled that no Service Tax is applicable on transporter of firewood as carting ....
Supreme Court Issues Notice Before Admission to Centre on Pleas for Probe (17.08.2021)
Supreme Court has issued notice before admission to the Central Government in a batch of petitions seeking probe into the Pegasus snooping controversy....
Bombay HC: Written Submissions in Dispute Immaterial if Counsel Doesn’t Rely on It (17.08.2021)
Bombay High Court has observed that written submissions in a dispute become immaterial if the litigant's counsel doesn't rely on them before the court....
SC Asks Wife to Seek Financial Assistance for Husband’s Surgery Under National Policy (17.08.2021)
Supreme Court has asked a wife seeking financial assistance for her husband's lung transplant to make a representation under the National Policy formu....
AAR, Andhra Pradesh: 18% GST Payable on Drinking Water Supply Through Mobile Tankers (17.08.2021)
Authority of Advance Ruling (AAR), Andhra Pradesh has ruled that 18% Goods and Service Tax (GST) is payable on Drinking water supply through mobile ta....
CESTAT: Service Provider Not Liable to Pay Service Tax on Commission Paid to Overseas Agent (17.08.2021)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the service provider engaged Textile Processing is not liable to pa....