News Jharkhand HC Seeks Response on Controlling Price of Critical Medical Equipments (11.06.2021)Jharkhand High Court has sought Centre's response on the action taken by its competent authority for controlling the price of critical medical equipme....SC Directs AIIMS to Postpone INI CET 2021 Exam for 1 Month Due to Covid-19 Situation (11.06.2021)Supreme Court has directed the All India Institute of Medical Sciences (AIIMS) to postpone the INI CET 2021 exam - which was scheduled on 16th June, 2....SC Refuses Param Bir Singh’s Petition Challenging Departmental Inquiries Against Him (11.06.2021)Supreme Court has refused to entertain a writ petition filed by expelled Mumbai Police Commissioner Param Bir Singh, challenging the departmental inqu....Bombay High Court: Doctors Cannot be Held Responsible for Non-Availability of Medicine (11.06.2021)Bombay High Court has observed that doctors could not be held responsible for failing to administer covid-19 drugs to patients if the medicines were u....Bombay HC Extends Father Stan Swamy’s Private Hospital Stay Till June 18 (11.06.2021)Bombay High Court has extended tribal rights activist from Ranchi Father Stan Swamy's private hospital stay till 18th June, 2021 after it was informed....Rajasthan HC: Live-in Relationship Between Married and Unmarried Person Not Permissible (11.06.2021)Rajasthan High Court has ruled that a live-in-relationship between a married and unmarried person is not permissible in a plea of the Couple who sough....AAR, Karnataka: TDS Applicable on Services Purchased as Innovative Ideas to Minimize Cost (11.06.2021)Authority of Advance Ruling (AAR), Karnataka has ruled that the Tax Deducted at Source (TDS) is applicable on all services purchased on account of inn....Delhi HC: Law Firm Cannot & Ought Not to Report on Ongoing Proceedings (10.06.2021)Delhi High Court has directed that, a law firm cannot, and ought not, run the website/blog, in respect of the proceedings, which are being prosecuted ....Bombay HC: Centre Making Delayed Decisions on Fight Against Covid-19 Pandemic (10.06.2021)Bombay High Court has observed that the Centre was making decisions for the public benefit in a Public Interest Litigation seeking door-to-door vaccin....SC Sets Aside Cancellation of Bail for Vandalising Church-Like Film Set (10.06.2021)Supreme Court has set aside the Kerala High Court order cancelling the bail to a member of the All-India Hindu Parishad, Kara Ratheesh, for vandalisin....AAR, Karnataka: 18% GST Applicable on Selling and Manufacturing of Automatic Weighing Machines (10.06.2021)Authority of Advance Ruling (AAR), Karnataka has ruled that 18% Goods and Services Tax is payable on the selling and manufacturing of Automatic Weighi....Orissa HC Dismisses Plea on Extension of Compassionate Appointment Benefits to Married Daughter (10.06.2021)Orissa High Court has dismissed a petition filed by the married daughter of a deceased government employee seeking extension of compassionate appointm....Delhi High Court Restrains TRACTOR2TWITTER from Making Defamatory Posts Against AajTak (09.06.2021)Delhi High Court has restrained TRACTOR2TWITTER, claiming itself to be an online community of persons interested in Farmers Protests, from making defa....Bombay High Court Cancels 'Fraudulent' Caste Certificate of MP Navneet Kaur Rana (09.06.2021)Bombay High Court has cancelled Amravati MP, Navneet Kaur-Rana’s caste certificate and the Caste Scrutiny Committee's (CSC) 2017 order validating her ....Madras High Court: No Proposal Initiated to Live Stream Court Proceedings (09.06.2021)Madras High Court has stated that it has not taken steps to implement the Supreme Court's directions regarding the live-streaming of court proceedings....SC Directs State to Ensure No Break in Education of Children Orphaned by Pandemic (09.06.2021)Supreme Court has directed State Governments and Union Territories to ensure that there is no break in the education of children who have become orpha....Kerala HC: Qualified Homeopathic Physician Can Dispense Medicines for Management of Covid-19 (09.06.2021)Kerala High Court has held that a qualified homeopathic physician can prescribe and dispense preventive and prophylactic homeopathy medicines for COVI....Madras HC Directs State to Issue Instructions to Not Use Saliva to Separate Food Covers (09.06.2021)Madras High Court has directed the State government to issue appropriate instructions to restaurants, eateries, bakeries, grocery stores and so on ask....Karnataka HC: Filing of Common Chargesheet in Different Police Stations Against Law (08.06.2021)Karnataka High Court has said filing of a common charge-sheet for complaints filed by the individual investors against the same accused in different p....SC Directs State to Act Against NGOs Indulging in Illegal Adoption of Orphans (08.06.2021)Supreme Court has directed State Governments and Union Territories to act against NGOs which are indulging in illegal adoption of children orphaned by....Madras HC: Prohibit Attempts to Medically Change Sexual Orientation of LGBTQIA+ People (08.06.2021)Madras High Court has directed the Union and the State Government to take steps to prohibit attempts by physical and health professionals to medically....NGT: Industrial Units Cannot Operate Without Prior Environment Clearance (08.06.2021)National Green Tribunal has held that industrial units required to get an Environment Clearance (EC) under EIA notification cannot operate without pri....SC Releases Draft Model Rules for Live-Streaming and Recording of Court Proceeding (08.06.2021)Supreme Court has released its Draft Model Rules for Live-Streaming and Recording of Court Proceeding, and has invited for suggestions and inputs from....CESTAT, Delhi: Levy of Penalty on Proprietor and Firm Would Amount to Double Jeopardy (08.06.2021)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has held that the levy of penalty on the sole proprietor of a firm along with the c....Delhi HC: Subsequent Forming of Unlawful Assembly Not to Implicate Members (07.06.2021)Delhi High Court has granted bail to three accused in relation to the Delhi Riots case after observing that subsequent forming of an unlawful assembly....HP HC Directs Compliance with SC Direction on Installation of CCTV Cameras in Hospitals (07.06.2021)Himachal Pradesh High Court has directed the State Government to comply with the directions of the Supreme Court’s order by ensuring that the CCTV cam....Delhi HC Grants Interim Relief to Singh & Singh Law Firm in Trademark Suit (07.06.2021)Delhi High Court has granted interim relief to the Singh & Singh law firm, restraining "Singh + Singh LLP" and its partners/promoters, associates, fam....Kerala HC: Candidature Not to be Rejected on Belated Submission of OBC-NCL Certificate (07.06.2021)Kerala High Court has observed that candidature under OBC Category cannot be rejected merely on the ground of belated submission of the OBC-NCL certif....Karnataka HC Extends Deadline for Door-to-Door Survey on Eligible Children for School Admission (07.06.2021)Karnataka High Court has extended till 15th July, 2021, the deadline to complete the door-to-door survey to identify children eligible for school admi.... Next Page 1 10 10