News Calcutta High Court Directs State on Regulation of Ganga Sagar Mela 2021 (08.01.2021)Calcutta High Court has directed the State Government to come out with clear suggestions as to how the Ganga Sagar Mela 2021 would be regulated, contr....Karnataka HC Directs Air Force to State Measures Taken to Prevent Fire During 'Aeroshow' (08.01.2021)Karnataka High Court has directed that a responsible officer of the Indian Air Force should file an affidavit in Court stating the measures which it w....SC Issues Notice on Plea Seeking Removal of Govt. Control over Appointment (08.01.2021)Supreme Court has issued notice on a Petition filed by Jamiat Ulema-I-Hind seeking directions to remove the Government control over the appointment of....SC Declines Plea Challenging Constitutional Validity of Provisions of CGST Act, 2017 (08.01.2021)Supreme Court has declined to entertain a writ petition challenging constitutional validity of various provisions of the Central Goods Service Tax Act....SC: Constitutional Courts Cannot Expand Judicial Review Powers (08.01.2021)Supreme Court has said that Constitutional Courts cannot expand their judicial review powers to become decision-making authorities.....SC: Accused Released on Default Bail Cannot be Re-arrested on Filing of Charge Sheet (07.01.2021)Supreme Court has held that an accused who was released on default bail cannot be re-arrested on filing of charge-sheet by police.....ITAT, Mumbai: Addition of Unabated Assessment Without Incriminating Seized Material Not Sustainable (07.01.2021)Income Tax Appellate Tribunal (ITAT), Mumbai has held that the addition of unabated assessment without incriminating seized material for assessment un....SC Issues Notice on Plea Challenging UP Service for Pension and Validation Ordinance, 2020 (07.01.2021)Supreme Court has issued notice on a plea to examine the challenge to the validity of the Uttar Pradesh Qualifying Service for Pension and Validation ....Delhi HC Directs RBI, SBI to Maintain Status Quo on Reliance Accounts (07.01.2021)Delhi High Court has directed Reserve Bank of India and State Bank of India to maintain status quo on the classification of Anil Ambani's Reliance Com....ITAT, Bangalore: Losses on Account of Exchange Fluctuation Allowed as Deduction (06.01.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has held that losses on account of exchange fluctuation on forward contracts are allowable as a deduct....SC: Calculation of Notional Income of Homemakers Based on Work, Labour and Sacrifices (06.01.2021)Supreme Court has said the calculation of notional income of homemakers must be based on their work, labour and sacrifices, stating that it is in furt....ITAT, Bangalore: Registration has to be Granted if No Evidence of Malafide Activities (05.01.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has allowed the application for the registration holding that the registration has to be granted if th....Tripura HC Orders Govt to Pay Compensation to Mother of Deceased Lawyer (05.01.2021)Tripura High Court has ordered the State of Tripura to pay a compensation of Rs. 10,00,000 in a case of death of an advocate namely Bhaskar Debroy aft....Supreme Court Gives the Go-Ahead to the Construction of the Central Vista Project (05.01.2021)Supreme Court has given the go-ahead to the construction of the new parliament complex near Delhi's India Gate, the Central Vista project, holding tha....SEBI Imposes Fine on Reliance Industries, Mukesh Ambani for Manipulative Trades in RPL (04.01.2021)Securities Exchange Board of India has imposed a fine of Rs 25 Crores on Reliance Industries and Rs 15 Crores on its chairman, Mukesh Ambani, for mani....Bombay HC: Non-Compliance of Section 42 of NDPS Act Vitiates Trial (04.01.2021)Bombay High Court has upheld the acquittal order of the Special Judge for Narcotic Drugs and Psychotropic Substances Act, 1985, (NDPS Act) Pandharpur,....Kerala HC Quashes Rules to Regulate Sale of Other-State Lotteries (04.01.2021)Kerala High Court has quashed the rules brought by the Kerala government to regulate sale of other-state lotteries holding that the state government l....Bombay HC: IDBI Ltd Not a Government Undertaking Under Article 12 (04.01.2021)Bombay High Court has held that the Industrial Development Bank of India (IDBI Ltd.) is not a Government Undertaking under Article 12 of the Constitut....Delhi HC Issues Notice on RBI Appeal Against Order on Transfer to Mauritius Subsidiary (04.01.2021)Delhi High Court has issued notice to Jindal Steel and Power Ltd (JSPL) on an appeal by the Reserve Bank of India (RBI) against an earlier order of th.... Next Page 1 10 10