News Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order (19.04.2024)Delhi HC has directed the Income-tax Department to remove the demands & penalty imposed upon the Assessee from ITBA portal, refund the amount lying wi....Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real (19.04.2024)Calcutta High Court while hearing an application under Section 9 of the Arbitration and Conciliation Act, 1996, has held that serious attempts must be....SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them (19.04.2024)Supreme Court has held that the Court of Sessions will have the jurisdiction to try offences punishable under the Unlawful Activities (Prevention) Act....Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them (19.04.2024)Delhi High Court has held that invocation of penalty proceedings that are based on the National Faceless Assessment Centre’s (NFAC) own failure to lod....Bom. HC: Trampoline Park in Lonavla Restrained from Using Trademark or Character of Mr. Bean (18.04.2024)Bom HC has restrained a trampoline park in Lonavla from using trademark or character of series Mr. Bean and has observed that it is a case of false en....Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC (18.04.2024)All. HC has held that in execution proceedings under Section 36 of Arbitration and Conciliation Act, 1996, questions to be decided are limited to matt....Cal. HC: WB Government Directed to Finalise Minimum Wage of Tea Plantation Workers Within Six Weeks (17.04.2024)Calcutta High Court has directed the State of West Bengal to decide the issue of minimum wages of tea plantation workers under the Minimum Wages Act, ....Supreme Court in Plea for 100% EVM-VVPAT Verification: Human Interference to Create Problems (17.04.2024)SC while hearing petitions seeking complete verification of Electronic Voting Machine (EVM) against Voter-Verifiable Paper Audit Trail (VVPAT) has sta....Bom HC: Person Cannot be Deprived of Right to Sleep by Recording Statements at Unearthly Hours (16.04.2024)Bom. HC while observing that recording of statement, at unearthly hours, results in deprivation of a person’s sleep, a basic human right of an individ....Supreme Court: Enable E-Filing & Virtual Appearance Facilities At UP District Courts (16.04.2024)Supreme Court has asked the Registrar General of the Allahabad High Court that e-filing facility must be enabled at the e-Sewa Kendras of the District....Supreme Court: Regulations of University Grants Commission are Binding on Universities (16.04.2024)Supreme Court while directing Jamia Milia Islamia University to reinstate teachers on a permanent basis even after University Grants Commission’s lett....Ker. HC: Assessment Order Quashed on Finding that Assessee Not Provided Effective Hearing (16.04.2024)Ker. HC quashed an assessment order passed under the Income Tax Act, 1961, and held that since the assessee was not able to log in through link for vi....Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court (16.04.2024)Supreme Court has observed that a statement made by a person in the Court itself is to be considered as evidence before the Court and not the statemen....SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge (15.04.2024)Supreme Court has observed that deposition can only be given by a power of attorney holder of the facts that are within his personal knowledge and not....Delhi High Court: Compensation Can be Awarded on Guesswork When it is Difficult to Prove Loss (15.04.2024)Delhi High Court has held that authority has been bestowed upon the arbitrator to award compensation on the basis of guesswork or rough and ready meth....Delhi High Court: Fundamental to an Individual’s Identity to be Identified by One’s Name (15.04.2024)Delhi High Court while dealing with a plea to direct CBSE to change the student’s father’s name in Class X and XII Marksheets, has observed that an in....Ker. HC: Directions to Centre to Desist Telecasting Shows Found Violative of Broadcasting Regulations (15.04.2024)Kerala High Court while addressing violations of broadcasting regulations and advisories in connection with telecasting Big Boss Malayalam, has direct....Bom. HC Sets Aside Reinstatement Order of Hindustan Petroleum Workman Who Slapped His Supervisor (15.04.2024)Bom. HC set aside decision of the Central Government Industrial Tribunal (CGIT) to reinstate workman who slapped his supervisor and observed that comm....Del. HC: ITSC Can Only Grant Immunity from Penalty & Prosecution in Case of Full & True Disclosure (15.04.2024)Delhi High Court has held that the power to grant immunity from penalty and prosecution is entrusted to the Income Tax Settlement Commission (ITSC) on....Supreme Court: Burden to Prove that Insured Suppressed Material Facts is Upon the Insurer (15.04.2024)Supreme Court has held that if the insurance company repudiates the insurance claim on the ground that the insured had suppressed other policies taken....SC: When there is Alternative Way to Access Property, Claimant Cannot Claim Easement by Necessity (15.04.2024)Supreme Court has held that a claimant of an easementary right over a dominant heritage would not be entitled to claim an easementary right by necessi.... Next Page 1 10 10