News MP HC: Citizens Violating Social Distancing Norms Should Not Subjected to Corporal Punishment (28.05.2021)Madhya Pradesh High Court has reiterated its earlier direction that no citizen who is found not wearing mask or not following social distancing norms ....Kerala HC Declines Stay of Operation of Draft Lakshadweep Authority Regulation 2021 (28.05.2021)Kerala High Court has declined to stay the operation of the Draft Lakshadweep Development Authority Regulation 2021 (LDAR), allowing the Lakshadweep A....Madras HC Directs Authorities to Permit Interaction Between Advocates and Inmates (28.05.2021)Madras High Court has directed the authorities at all correctional homes to permit interaction between advocates representing the inmates and the rele....Delhi HC Denies Relief to Matrix Cellular Ltd Seeking Immediate Release of Oxygen Concentrators (28.05.2021)Delhi High Court has denied relief in plea of Matrix Cellular Limited seeking immediate release of oxygen Concentrators seized by Delhi Police after o....NCLT, Bengaluru Orders Forcible Liquidation and Winding Up of Devas Multimedia (27.05.2021)National Company Law Tribunal, Bengaluru has ordered the forcible liquidation and winding up of Devas Multimedia by allowing a petition filed Indian S....Allahabad HC Orders Extension of Protection to Muslim Woman Who Converted to Hindu Religion (27.05.2021)Allahabad High Court has ordered to extend and provide necessary protection to the life and limb of a Muslim woman who converted to the Hindu religion....Government of India Asks Social Media Platforms on Compliance with IT Rules 2021 (27.05.2021)Ministry of Electronics and Information Technology (MeitY), Government of India has written to Social Media Platforms requesting them to furnish detai....CBIC Issues Circular Extending Validity of Authorized Economic Operator Certificates (27.05.2021)Central Board of Indirect Taxes and Customs (CBIC) has issued a circular where the validity of the Authorized Economic Operator (AEO) is extended so a....Uttarakhand HC: Fundamental Right to Life of Van Gujjars Families Being Violated (26.05.2021)Uttarakhand High Court has ruled that the fundamental right to life under Article 21 of the Constitution of India, 1949 of Van Gujjars families was be....P&H HC: Questions on Validity of Marriage Not Grounds for Denial of Protection to Couple (25.05.2021)Punjab and Haryana High Court has reaffirmed that in protection petitions, questions surrounding validity of the marriage cannot be a ground for denia....Delhi HC Strikes Down IGST Imposition on Oxygen Concentrators Imported by Individuals (24.05.2021)Delhi High Court has held that imposition of Integrated Goods and Services Tax on oxygen concentrators which are imported by individuals and are recei.... Next Page 1 10 10