News Delhi High Court Refuses to Stay 'The White Tiger' Release in Netflix (22.01.2021)Delhi High Court has refused to stay the release of ‘The White Tiger’ in Netflix on grounds of alleged copyright violation.....ITAT: Vodafone Idea Not Liable to Deduct TDS on Discount Extended to Pre-paid Distributors (22.01.2021)Income Tax Appellate Tribunal (ITAT), Delhi has held that the Vodafone Idea Ltd. is not liable to deduct TDS on discount extended to its pre-paid dist....SEBI Imposes a Fine on M/s Asit C Mehta Investment Intermediaries Ltd. (22.01.2021)Securities and Exchange Board of India (SEBI) has imposed a fine of Rs. 27 lakhs on M/s Asit C Mehta Investment Intermediaries Ltd. for a series of vi....SC: Writ Petition Challenging Entertainment Tax Exemption Granted to Formula One Race (21.01.2021)Supreme Court has observed that the writ petition filed in 2011 challenging the entertainment tax exemption granted to Formula One Race held in India ....Kerala HC Directs State to Ensure Uninterrupted Supply of Ration to Tribal Community (21.01.2021)Kerala High Court has directed the State government to ensure uninterrupted supply of ration articles and any other benefits available under law to th....SEBI Approves Reliance Retail’s Acquisition of Future Group’s Retail Assets (21.01.2021)Securities and Exchange Board of India (SEBI) has approved Reliance Retail’s acquisition of Future Group’s retail assets, which is being opposed by Am....Allahabad HC: Married Woman Moving in with Another Man Cannot Claim Live-in Relationship (21.01.2021)Allahabad High Court has ruled that a married woman moving in with another man without divorcing her spouse cannot claim to be in a live-in relationsh....Tripura HC Disallows Rectification of Tax Invoices as Not Covered Under S. 161 CGST Act (21.01.2021)Tripura High Court has disallowed the rectification of tax invoices as not covered under Section 161 of the Central Goods and Services Tax Act, 2017 a....Jharkhand HC Directs GST Authority to Open GSTN portal Enabling Form in GST RFD-01 (21.01.2021)Jharkhand High Court has directed the Goods and Services Tax Authority either to open a GSTN portal enabling the application for refund in GST RFD-01 ....Allahabad HC: Strict Proof of Essential Marriage Rites Not Required in Plea for Maintenance (20.01.2021)Allahabad High Court has held that while claiming maintenance under Section 125 of the Code of Criminal Procedure, 1973, a party need not furnish stri....NCLT Admits ISRO-Arm Antrix's Plea to Wind Up Devas Multimedia (20.01.2021)National Company Law Tribunal, Bengaluru, has admitted the petition filed by Indian Space Research Organization's commercial arm Antrix Corporation Lt....SC: No Requirement for Environmental Clearances for NH 45-A Villuppuram -Nagapattinam Highway (20.01.2021)Supreme Court has held that there is no requirement for obtaining environmental clearances for NH 45-A Villuppuram -Nagapattinam Highway as land acqui....Supreme Court Upholds Sections 3, 4 & 10 of IBC Amendment Act 2020 (20.01.2021)Supreme Court has upheld the constitutional validity of Sections 3, 4 and 10 of the Insolvency and Bankruptcy Code (Amendment) Act 2020.....SC: Issue of Maintaining Law and Order Exclusively Domain of Police (19.01.2021)Supreme Court has stated in plea by Centre seeking a direction to restrain a proposed Republic Day ‘tractor rally’ in the Capital by farmers, who are ....Delhi HC: Remand Power Not to be Exercised by ITAT in Routine Matter (19.01.2021)Delhi High Court has held that the remand is not a power to be exercised by Income Tax Appellate Tribunal in a routine manner but to be used sparingly....SC: Prescription of Higher Educational Qualification Not Violative of Art. 14 and 16 (19.01.2021)Supreme Court has reiterated that the prescription of a Higher educational qualification as a qualification for promotion to a post cannot be held as ....Bombay HC: Media Trial Interferes with Criminal Investigation and Would Amount to Contempt (19.01.2021)Bombay High Court has held that media trial during criminal investigation interferes with administration of justice and hence amounts to 'contempt of ....Madras HC: Petition u/s 482 CrPC Not Maintainable to Quash Complaint u/s 12 DV Act (19.01.2021)Madras High Court has held that a Petition under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) to quash a complaint under Section 12 of t....Allahabad HC Seeks Response of GST Authority on Software Glitches (19.01.2021)Allahabad High Court has sought the response of the Central Goods & Services Tax (CGST) Authority in a case relating to technical glitches in its soft....NCLT, Mumbai: Advance Amount Received by Property Owner is Operational Debt (18.01.2021)National Company Law Tribunal (NCLT), Mumbai has ruled that the advance amount received by a property owner from the real-estate developer for a re-de....Karnataka HC Directs State to Reconsider Circular on Blind Employees to Work on Alternate Days (18.01.2021)Karnataka High Court has directed the State Government to reconsider its circular dated 5th January, 2021, by which it has directed 50 percent of offi....Bombay HC: Plea Challenging Rejection of Nomination Papers Cannot be Entertained (18.01.2021)Bombay High Court has held that a writ petition under Article 226 of the Constitution of India, 1949 challenging the rejection of nomination papers by....Delhi HC: Exorbitant Price of Drug Not to Deprive Children Suffering from Rare Disease (18.01.2021)Delhi High Court has held that merely because of the exorbitant price of a drug or treatment, children suffering from a rare disease cannot be deprive....Kerala High Court Directs Govt to Consider Private Labs' Objections Against Price Cap (18.01.2021)Kerala High Court has directed the Kerala Government to consider the grievances of private laboratories against the November order which capped the pr.... 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