News Central Government Notifies Medical Termination of Pregnancy (Amendment) Rules, 2021 (14.10.2021)Central Government has notified the Medical Termination of Pregnancy (Amendment) Rules, 2021 which extend the gestational limit for termination of a p....CivilRBI Allows Multinational Banks to Store Limited Set of Data in Offshore Servers (12.10.2021)Reserve Bank of India (RBI) has allowed multinational banks operating in the country to store a limited set of data in offshore servers. Certain field....BankingNGT Directs Filing of Expert Opinion on Vishnugad-Pipalkoti Hydro-Electric Project in Uttarakhand (11.10.2021)National Green Tribunal (NGT) has directed the Ministry of Environment and Forests (MoEF) to file an expert opinion on the Vishnugad-Pipalkoti Hydro-E....EnvironmentITAT. Hyderabad: CIT Cannot Invoke Revisionary jurisdiction Under Section 263 of Income Tax Act (11.10.2021)Income Tax Appellate Tribunal ( ITAT), Hyderabad has held that the Commissioner of Income Tax cannot invoke revisionary jurisdiction under section 263....Direct TaxationCESTAT, Delhi: Manufacturer of Auto Parts Shall be Liable to Pay Excise Duty on Amount Received (14.10.2021)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has held that the manufacturer of auto parts shall be liable to pay excise duty on ....ExciseCBDT Exempts Non-Resident, Foreign Company from Furnishing Income Tax Return (13.10.2021)Central Board of Direct Taxes (CBDT) has, in exercise of the powers conferred by sub-section (1C) of section 139 of the Income-tax Act, 1961, exempted....Direct TaxationAAR, Telangana: 18% GST Payable on Cotton Stored by CCI in the Warehouses (13.10.2021)Authority of Advance Ruling (AAR), Telangana has ruled that the 18% Goods and Services Tax payable on cotton stored by Cotton Corporation of India (CC....Goods and Services TaxAAR, Maharashtra: 12% GST on Turbilatex C-reactive protein (CRP) Infinite & HbA1c Infinite (14.10.2021)Authority of Advance Ruling (AAR), Maharashtra has held that 12% Goods and Service Tax applicable on Turbilatex C-reactive protein (CRP) infinite & Hb....Goods and Services TaxPunjab and Haryana HC Directs Examination of Matter of Marriage of 20-Year Old Boy (14.10.2021)Punjab and Haryana High Court has directed the Commissioner of Police, Panchkula to examine the matter which involved a marriage of a 20-year-old boy,....Family MP HC Issues Show Cause Notice to Trial Court Judge for Disclosing Rape Victim's Name (13.10.2021)Madhya Pradesh High Court has issued a show-cause notice to a trial court judge for disclosing the name of a rape victim in the deposition underscorin....CriminalMadras HC Enhances Compensation to be Paid by State to Student Subjected to Sodomy (11.10.2021)Madras High Court has enhanced from Rs. 1 lakh to Rs. 5 lakh the compensation to be paid by the State government to a class VII school student who was....CriminalKerala HC Directs Central Govt and State to Issue Corrected Vaccination Certificate (13.10.2021)Kerala High Court has directed the Central government and the State to issue a corrected vaccination certificate within three weeks to the petitioner,....CivilKarnataka High Court Orders Status Quo on Proposed Construction in Balabrooie Guest House (11.10.2021)Karnataka High Court has directed the state government to maintain status quo, until the next date of hearing, in respect of the Balabrooie Guest Hous....CivilGauhati HC Seeks Response from Assam Govt on Proposed Scheme for Compensation to Frontline Workers (11.10.2021)Gauhati High Court has sought a response from the Assam State Government regarding its proposed scheme for providing compensation and social security ....CivilDelhi High Court Proposes Draft Intellectual Property Rights Division Rules, 2021 (11.10.2021)Delhi High Court has proposed the Draft Intellectual Property Rights Division Rules, 2021 and has requested the members of the Bar to send their comme....Intellectual Property Rights Delhi HC: Father Not Absolved from Maintaining Children Merely Because Mother is Also Earning (11.10.2021)Delhi High Court has observed that in households where women are working and are able to sufficiently maintain themselves, it does not automatically a....Family AP HC: Government Housing Scheme Which Allot House Sites Exclusively to Women, Unconstitutional (11.10.2021)Andhra Pradesh High Court has held that the Government housing scheme which allot house sites exclusively to women is unconstitutional. The Court has ....CivilAllahabad HC: Advocates Requiring Firearm Licence for Safety a Dangerous Practice (14.10.2021)Allahabad High Court has observed that a general trend to have a firearm licence by an Advocate without any good reason is not appreciable and it is n....CivilSC: Civil Court Lacks Jurisdiction to Entertain Suit Structured on Provisions of Industrial Disputes Act (11.10.2021)Supreme Court has observed that a civil court lacks jurisdiction to entertain a suit structured on the provisions of the Industrial Disputes Act, 1947....Labour and IndustrialSC: Part-Time Temporary Employees in Government-Run Institution Cannot Claim Parity in Salary (11.10.2021)Supreme Court observed that part-time temporary employees in a Government-run institution cannot claim parity in salary with regular employees of the ....ServiceSC: Consumer Complaint Not Maintainable Against Power Distributor For Raising Additional Bill (13.10.2021)Supreme Court has held that a consumer complaint is not maintainable against a power distributor for raising an additional bill on account of short-as....ConsumerSupreme Court: No Limitation Period In Case of A Usufructuary Mortgage (13.10.2021)Supreme Court has observed that there is no limitation period in case of a usufructuary mortgage in an appeal filed by a mortgagee, who claimed owners....PropertySC Allows Time to Resolve Issue of Permanent Commission to Women Short Service Commission Officers (18.10.2021)Supreme Court has allowed time until 22nd October, 2021 to the Centre and the Indian Army to resolve the issue of grant of Permanent Commission to tho....DefenceBombay HC Grants Pre-Arrest Bail to Employees of Hospital Booked Under SC/ST Act (18.10.2021)Bombay High Court granted pre-arrest bail to the employees of a hospital, who have been booked under the Scheduled Castes and the Scheduled Tribes (Pr....Gujarat HC Grants Interim Bail to Husband Under Gujarat Freedom of Religion (Amendment) Act, 2021 (18.10.2021)Gujarat High Court has granted interim bail to an accused/husband, his relatives on a joint plea filed by him and his complainant-wife seeking quashin.... 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