News

SC Issues Notice on Plea to Ensure 'WhatsApp Pay' Complies with Privacy Guidelines (29.01.2021)
Supreme Court has issued notice in an Impleadment Application, filed in a plea pertaining to data protection on Unified Payments Interface (UPI) platf....
Gujarat HC Registers Suo Moto PIL to Regulate Right to Shelter to Weaker Section (29.01.2021)
Gujarat High Court has registered a suo moto Public Interest Litigation to monitor certain important issues touching the life and liberty of the weake....
Allahabad HC: Liability of Man to Maintain Wife, Children of ‘Continuing Nature’ (29.01.2021)
Allahabad High Court has held that the liability of a man to maintain his wife, children or parents under Section 125 of the Code of Criminal Procedur....
Delhi HC Directs Registrar Under PMLA to Ensure Orders to be Uploaded Within 48 Hours (29.01.2021)
Delhi High Court has directed the Registrar of Adjudicating Authority under the Prevention of Money Laundering Act, 2002 (PMLA) to ensure all orders m....
SC: Stopping Hate on Television is Essential to Prevent Riots (29.01.2021)
Supreme Court has said stopping hate on television was as essential for law and order as arming policemen with lathis and putting up barricades to pre....
SC Questions Central Govt About Power to Control Broadcast of Content Which May Incite Violence (28.01.2021)
Supreme Court has asked the Central Government about its powers under Cable TV Networks (Regulation) Act 1994 to control broadcast of content by elect....
Kerala HC: Any Application Seeking ‘Order of Prior Recognition’ to be in Form II (28.01.2021)
Kerala High Court has directed that any application made by a School seeking an "Order of Prior Recognition" under the terms of Rule 14 of the Kerala ....
Bombay HC: Holding of Minor Girl’s Hand and Opening Zip Not ‘Sexual Assault’ Under POCSO Act (28.01.2021)
Bombay High Court has held that the act of holding a minor girl's hands and opening the zip of pants will not come under the definition of "sexual ass....
P&H HC Denies Pre-Arrest Bail to Husband and Wife Accused of Misappropriating Money Payable (28.01.2021)
Punjab & Haryana High Court has denied pre-arrest bail to Darshna Rani and Vijay Kumar (husband and wife) who are accused of misappropriating the mone....
MCA Notifies Procedure for Disposal of Application for Conversion of Public Company into Private (27.01.2021)
Ministry of Corporate Affairs (MCA) has notified the procedure for disposal of application for conversion of a public company into private in case of ....
ITAT, Delhi Deletes Additions on Passing of Expiry Date of Product in Relief to Hindustan Coca Cola (27.01.2021)
Income Tax Appellate Tribunal (ITAT), Delhi in a relief to Hindustan Coca Cola has deleted the additions of Rs. 20.89 Lakhs on account of passing of t....
ITAT, Delhi Deletes Adjustments of TPO on AMP Expenses of Ray-Ban (27.01.2021)
Income Tax Appellate Tribunal (ITAT), Delhi has given relief to Ray-Ban deleting the adjustments made by the Transfer Pricing Officer (TPO) on account....
SC Allows Woman Declared as Foreigner to File Review in Gauhati High Court (27.01.2021)
Supreme Court has granted liberty to a woman, who was declared as a foreigner by a Foreigners Tribunal in Assam, to file a review petition in the Gauh....
SC Dismisses Challenge to HC Order Notifying Election Schedule Not to be Interfered With (27.01.2021)
Supreme Court has dismissed the Andhra Pradesh State Government's challenge to the High Court decision holding that the order issued by the State Elec....
Karnataka HC Restrains Centre & NIC from Sharing Data Collected Through 'Aarogya Setu' (27.01.2021)
Karnataka High Court has passed an interim order to restrain the Central Government and the National Informatics Centre (NIC) from sharing the respons....
Calcutta HC: Section 173(8) CrPC No Bar for Writ Courts from Passing Further Directions (27.01.2021)
Calcutta High Court has held that Section 173 of the Code of Criminal Procedure, 1973 deals with Report of police officer on completion of investigati....
SC Refuses to Transfer to Itself Petitions Challenging UP Religious Conversion Law (25.01.2021)
Supreme Court has refused to transfer to itself the petitions filed in Allahabad High Court challenging the ordinance brought by the Uttar Pradesh gov....
CCI Urges Govt to Ensure Adequate 5G Airwaves to be Auctioned at Affordable Rates (25.01.2021)
Competition Commission of India (CCI) has urged the government to ensure adequate 5G airwaves are auctioned at affordable rates amid acute financial s....
Supreme Court Bars Lenders from Making Claims in Arbitration Tribunals (25.01.2021)
Supreme Court has barred banks and financial institutions from making a claim in an arbitration tribunal to recover their money stating that holding t....
SC: Dismissal of Workman Cannot be Interfered With Because Disciplinary Enquiry Not Conducted (25.01.2021)
Supreme Court has observed that dismissal of a workman by his/her employer cannot be interfered with merely on the ground that it did not conduct a di....
SC Refuses to Recall Order Rejecting Vedanta's Interim Plea to Reopen Sterlite Plant (25.01.2021)
Supreme Court has refused to recall its order rejecting Vedanta's interim plea to reopen its Sterlite Copper smelting plant at Thoothukudi, Tamil Nadu....
CIC: Husband Not Entitled to Seek Information Regarding Bank Details & ITR of His Wife (25.01.2021)
Central Information Commission has said that a husband is not entitled to seek information regarding bank details & income tax returns of his wife und....
Delhi High Court Orders Seizure, Rehabilitation of Hippo from Asiad Circus (25.01.2021)
Delhi High Court has directed the Delhi Society for Prevention of Cruelty to Animals to seize a hippopotamus from Asiad Circus with the help of Delhi ....