News

Rajasthan High Court Issues Notice on Differential Pricing of COVID Vaccines (30.04.2021)
Rajasthan High Court has issued notices to the Central Government, State Government on a plea challenging differential pricing of the vaccine for the ....
Delhi HC Directs Delhi Police to Release Medicines Seized from Patients (30.04.2021)
Delhi High Court has directed the Delhi Police to immediately release Remdesivir or other Covid drug and oxygen cylinders seized from the possession o....
Delhi HC Directs Govt. to Create Portal for Taking Donations of Medical Equipments (30.04.2021)
Delhi High Court has issued notice to all the suppliers of liquid oxygen to the Government of National Capital Territory of Delhi after certain issues....
Kerala HC: Refusal of ICAI to Allowing Registration of Firm Violative of Right to Practice Profession (30.04.2021)
Kerala High Court has observed that the refusal of the Institute of Chartered Accountants (ICAI) to recognise the retirement of a Chartered Accountant....
Andhra Pradesh High Court Extends Life of All Interim Orders Till June 30 (29.04.2021)
Andhra Pradesh High Court has decided to extend all interim orders passed by it and other Subordinate Courts /Tribunals in the State, that were subsis....
SC Refuses to Entertain PIL Seeking CBI Probe into Death of Kalikho Pul, Ex-Arunachal CM (29.04.2021)
Supreme Court has refused to entertain a Public Interest Litigation (PIL) petition which sought Central Bureau of Investigation into the unnatural dea....
Kerala HC: Right of Creditor to Have Bank Guarantee Invoked Only During Currency of Bank Guarantee (29.04.2021)
Kerala High Court has held that the right of a creditor to have the Bank Guarantee invoked is only during the currency of the Bank Guarantee and not d....
Kerala High Court Upholds Ordinances Merging District Cooperative Banks (29.04.2021)
Kerala High Court has upheld Ordinances amending the Kerala Cooperative Society Act, 1969 to merge District Cooperative Banks in the state with the Ke....
Kerala HC: Criminal Proceedings Can Be Quashed At Post-Conviction Stage (29.04.2021)
Kerala High Court has held that criminal proceedings involving non-compoundable offence can be quashed at post-conviction stage invoking the power und....
ITAT, Delhi: Actual Receipt of Money by Assessee is Mandatory for Unexplained Cash Credit (29.04.2021)
Income Tax Appellate Tribunal (ITAT), Delhi, while providing the relief to the Zexus Air Services Pvt. Ltd., has ruled that actual receipt of money by....
SC Directs High Courts to Reconsider and Update Rules Relating to Execution of Decrees (28.04.2021)
Supreme Court has directed the High Courts to reconsider and update all the Rules relating to Execution of Decrees, made under exercise of its powers ....
SC: Executing Court must Dispose of Execution Proceedings Within 6 Months from Filing Date (28.04.2021)
Supreme Court has observed that an Executing Court must dispose of the Execution Proceedings within six months from the date of filing, which may be e....
Central Government Notifies Government of National Capital Territory of Delhi (Amendment) Act, 2021 (28.04.2021)
Central Government has notified Government of National Capital Territory of Delhi (Amendment) Act, 2021 which has come into force on 27th April, 2021.....
Supreme Court Asks Centre to Explain Rationale of COVID Vaccine Pricing (28.04.2021)
Supreme Court has asked the Central Government to explain the rationale behind the pricing policy for COVID vaccines in the suo moto case taken on the....
CBIC Allows Companies to File GST Returns Without DSC with Mobile OTP (28.04.2021)
Central Board of Indirect Taxes and Customs (CBIC) has allowed the companies to file Goods and Services Tax Returns without Digital Signature Certific....
Supreme Court Clarifies Objective of Suo Moto Proceedings Taken Up on COVID Issues (27.04.2021)
Supreme Court has clarified that the objective of suo moto proceedings taken up by it on COVID issues is not to supplant the High Courts or to take ov....
Supreme Court Allows Vedanta to Produce Oxygen at Sterlite Plant in Tamil Nadu (27.04.2021)
Supreme Court has permitted Vedanta to operate its Oxygen production unit on standalone basis at Copper plant in Tuticorin, which had been closed for ....
Supreme Court Extends Limitation Period to File Cases Under All Laws Across Country (27.04.2021)
Supreme Court has relaxed the limitation period to file cases under all general and special laws across the country from 14th March, 2021 until furthe....
Delhi HC Requests Setting Up of More Testing Centres in View of Covid Cases (27.04.2021)
Delhi High Court has requested the Aam Aadmi Party government to set up more testing centres in view of the rise in COVID-19 cases in the national cap....
Bombay HC: All Persons Wearing Masks Incorrectly Shall be Booked Under Relevant Offences (27.04.2021)
Bombay High Court has come down heavily on lockdown violators, including people not wearing masks properly, and has asked the police in 11 Marathwada ....
Bombay HC: WhatsApp Group Administrator Not Liable for Member's Objectionable Post (26.04.2021)
Bombay High Court has held that a Whatsapp group administrator cannot be held liable for objectionable content posted by a member of the group, in the....
Kerala HC: Accused Cannot Get Default Bail If Chargesheet Originally Filed Within Time (26.04.2021)
Kerala High Court has held that the accused cannot get default bail if a chargesheet originally filed within time is re-presented following the period....
Gujarat HC Allows Engineering Student to Appear in Supplementary Exams (26.04.2021)
Gujarat High Court has allowed an Engineering student to appear in the supplementary examinations for both the first and second semesters, who claimed....
Madras HC: ITSC Cannot Force Income Tax Dept to Settle Disputes with Assessees (26.04.2021)
Madras High Court has ruled that Income Tax Settlement Commission (ITSC) cannot force the Income Tax Department to settle disputes with assessees if t....