News Delhi High Court Issues Directions for Breath Analyzer Test at Airports (14.05.2021)Delhi High Court has issued slew of directions for the administration of Breath Analyzer Test at all airports for all ATCs, pilots, cabin crews and ot....Delhi HC Refuses Grant of Interim Protection to Navneet Kalra in Oxygen Concentrators Hoarding Case (14.05.2021)Delhi High Court has refused to grant interim protection from arrest to businessman Navneet Kalra, accused in connection with the recovery and seizure....Bombay HC Allows Termination of 23-Week Pregnancy for 16 Year Old Sexual Assault Survivor (14.05.2021)Bombay High Court has allowed a 16-year-old survivor of sexual assault to terminate her 23-week-old pregnancy in a petition moved by the father of the....Karnataka HC Directs State to Ensure RT-PCR Tests are Made Available Within 24 Hours (14.05.2021)Karnataka High Court has reiterated that the State government should direct and ensure that all laboratories make available test results within 24-hou....SC Directs Government to Provide Dry Ration to Migrant Workers in NCR (14.05.2021)Supreme Court has directed the Central Government and Government of National Capital Territory of Delhi, States of Haryana and Uttar Pradesh to provid....Delhi High Court Grants Pre-Arrest Bail to Journalist Varun Hiremath in Rape Case (13.05.2021)Delhi High Court has granted pre-arrest bail to Mumbai TV journalist Varun Hiremath, accused of raping a 22 year old woman in National Capital in conn....Supreme Court Launches Mobile Facility for Journalists to Attend Virtual Hearing (13.05.2021)Supreme Court has launched a facility in its mobile app for providing links to virtual hearings to media persons. The Court is also introducing a feat....SC: Courts Can Order House Arrest u/s 167 CrPC in Appropriate Cases (13.05.2021)Supreme Court has observed that in appropriate cases, Courts can order house arrest under Section 167 of Code of Criminal Procedure, 1973. The Court h....Bombay HC: If COVID Positive Patient Dies Due to Oxygen Shortage, Violation of Article 21 (13.05.2021)Bombay High Court has observed that it is every State's responsibility to protect the lives of its citizens, stressing that if a COVID positive patien....SC: Criminal Case Cannot be Transferred Merely Because Party Doesn’t Understand Language (13.05.2021)Supreme Court has held that a criminal case cannot be transferred under Section 406 of the Code of Criminal Procedure, 1973 merely because the party d....Allahabad HC: Deaths of Persons Suspected to be Covid Positive to be Computed as Covid-Deaths (12.05.2021)Allahabad High Court has directed that deaths of persons who were suspected to be affected by the Covid-19 virus after antigen tests will be computed ....SC: Addition of 40% Income to be Given Towards Future Prospects in Motor Accident Compensation (12.05.2021)Supreme Court has reiterated that addition of 40% income must be given towards future prospects while computing motor accident compensation if the dec....NIA Court Grants Permission to Akhil Gogoi to Take Oath as Legislator of Assam Assembly (12.05.2021)Special National Investigation Agency Court has allowed jailed anti-CAA activist Akhil Gogoi, to take oath as legislator of Assam Assembly, stating th....MP HC: Need to Decongest Prisons Housing Double the Number of Their Capacity (12.05.2021)Madhya Pradesh High Court has observed that in view of the fact that all the Jails in Madhya Pradesh are presently housing prisoners almost double the....Allahabad HC: Apprehension of Death on Account of Pandemic Valid Ground for Anticipatory Bail (12.05.2021)Allahabad High Court has observed that apprehension of death on account of reasons like the present pandemic is a valid ground for grant of anticipato....SEBI Notifies New Disclosure Norms on Business Responsibility and Sustainability Reporting (12.05.2021)Security and Exchange Board of India (SEBI) has notified the new disclosure norms pertaining to Business responsibility and sustainability reporting b....Bombay High Court Restrains MoEF from Granting Post-facto CRZ Clearance (11.05.2021)Bombay High Court has restrained the Ministry of Environment, Forests and Climate Change from granting environmental clearance (CRZ) to any project, b....Delhi HC Issues Notice in Plea Seeking Declaration of Medicines as Essential Commodities (11.05.2021)Delhi High Court has issued notice to the Union of India and the Government of National Capital Territory of Delhi in a public interest litigation see....ITAT, Hyderabad: Deduction Granted in First Year Cannot be Denied in Subsequent Years (11.05.2021)Income Tax Appellate Tribunal (ITAT), Hyderabad has ruled that the deduction under section 80IA(4) of the Income Tax Act, 1961 granted in first year c....SC Constitutes Task Force to Formulate Methodology for Scientific Allocation of Medical Oxygen (10.05.2021)Supreme Court has constituted a 12 member National Task Force to formulate a methodology for scientific allocation of liquid medical oxygen to all the....SC Directs Centre to Strictly Observe Direction of Providing 700MT of Medical Oxygen to NCT Delhi (10.05.2021)Supreme Court has directed the Centre to strictly observe its earlier direction of providing 700 MT of medical oxygen to the National Capital Territor....SC Directs Authorities to Consider Concerns of Inmates for Protection from Covid (10.05.2021)Supreme Court has asked the authorities to be considerate to concerns of inmates in relation to extraordinary cases of prisoners who might not be will.... 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