News NGT Orders Constitution of Joint Committee to Analyse Damage to Riverine Ecology (31.12.2020)National Green Tribunal (NGT) has constituted a Joint Committee to consider the effects of the proposed construction of new campus of SCB Medical Coll....RBI Implements ‘Positive Pay’ System for Cheque Transactions (31.12.2020)Reserve Bank of India (RBI) has implemented ‘Positive Pay’ system for cheque transactions above Rs 50,000, to enhance security and reduce instances of....Delhi HC Extends Interim Bail of Unitech MD on Medical Grounds (31.12.2020)Delhi High Court has extended the interim bail of Unitech Managing Director, Sanjay Chandra, accused of allegedly cheating homebuyers, till 21st Janua....CBIC Extends Deadline for Filing GST Annual Returns (31.12.2020)Central Board of Indirect Taxes and Customs (CBIC) has extended the filing of Goods and Services Tax Annual Returns (GSTR-9) for the Financial Year 20....SC Extends Time to Surrender for Chhattisgarh Prisoners Released on Interim Bail/Parole (31.12.2020)Supreme Court has extended the time to surrender for prisoners in Chhattisgarh who were released on interim bail or parole as per the directions of th....Ministry of Finance Extends Due Date for Filing of Income Tax Returns (31.12.2020)Ministry of Finance has extended the due date for filing of income tax returns for the financial year 2019-2020 (AY 2020-21) till 10th January, 2021. ....SEBI Penalises NDTV Over Non-disclosure of Loan Terms (30.12.2020)Securities and Exchange Board of India (SEBI) has imposed a penalty of Rs. 5 Crores on New Delhi Television Ltd (NDTV) for not disclosing information ....Calcutta HC Directs Centre to Open More CSFL Centres in State (30.12.2020)Calcutta High Court has directed the Central government to open more CFSL Centres in the State for expeditious forensic examination during criminal in....Orissa HC: Industrialization Should Not be Done at Cost of Human Lives (30.12.2020)Orissa High Court has observed that industrialization is required for enhancement of revenue, but that does not mean that it should be done at the cos....Delhi HC Orders Maintaining Status Quo in Plea Against Declaration of Reliance Accounts Fraudulent (30.12.2020)Delhi High Court has ordered the banks to maintain status quo in a plea by Anil Ambani's Reliance Communication Ltd (RComm) and Reliance Telecom Ltd (....ITAT, Mumbai: Tata Trusts to Continue to be Exempt from Payment of Taxes (29.12.2020)Income Tax Appellate Tribunal, Mumbai has quashed revisionary orders passed by the Commissioner (exemptions), which would have resulted in three Tata ....Gujarat HC Directs Authority to Refund Amount on Bills of Entry for Imported Goods (29.12.2020)Gujarat High Court has directed the Customs Authority to refund the amount collected as stamp duty on Bills of Entry filed for the imported goods, qua....Allahabad HC Takes Suo- Motu Cognizance on Police Assault on Etah Advocate (29.12.2020)Allahabad High Court has taken suo-motu cognizance of the incident which took place at Etah, Uttar Pradesh where the Police broke open the door of a h....J&K HC: Presumption of Guilt in POSCO Cases Would Come into Play in Pre-Trial Stage (29.12.2020)Jammu and Kashmir High Court has held that the presumption of guilt against the accused under Section 29 of the Protection of Children from Sexual Off....Delhi HC Issues Summons to Karan Johar's Dharma Productions in Royalty Plea (28.12.2020)Delhi High Court has issued summons to Dharma Productions in a suit filed by the Indian Singers Rights Association (ISRA) for royalty against 'perform....Delhi HC Issues Direction to Allocate Medical Seat to ICCW Bravery Award Winner (28.12.2020)Delhi High Court has issued direction to the Union of India to allocate a supernumerary medical seat to an Indian Council for Child Welfare (ICCW) Bra....SC: Right of Being Represented Through Counsel is Part of Due Process Clause (28.12.2020)Supreme Court has observed that the right of being represented through a counsel is part of due process clause and is referable to the right guarantee....P&H HC: Court Orders Not Required to Extend Period of Payment under OTS (28.12.2020)Punjab and Haryana High Court has held that once the terms and conditions of the One Time Settlement (OTS) entered with the bank are violated by a bor....Bombay HC Directs State to Pay Compensation to Men Detained Illegaly (28.12.2020)Bombay High Court has directed the State government to pay Rs.50,000 each towards compensation to two men who were illegally detained in Beed District....Kerala HC: ‘Res Ipsa Loquitor’ Will Apply in Cases of Medical Negligence (28.12.2020)Kerala High Court has held that the principle of 'res ipsa loquitor' will apply in a case of medical negligence if a patient suffers a complication wh.... Next Page 1 10 10