News CENTRAL GOVERNMENT NOTIFIES APPLICABILITY OF CENTRAL EXCISE EXEMPTION ON BLENDING OF MOTOR SPIRIT (24.06.2021)Central Government has notified that the applicability of Central Excise exemption on Ethanol/ Methanol blended Petrol, and High-speed diesel blended ....ExciseCESTAT, AHMEDABAD: GOVERNMENT CANNOT RETAIN INTEREST PAID ON SERVICE TAX (24.06.2021)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Ahmedabad has ruled that the Government cannot retain interest paid on service tax which....Service TaxKARNATAKA HC: DEPENDANT NOT DISENTITLED FROM COMPASSIONATE APPOINTMENT DUE TO FINANCIAL BENEFITS (24.06.2021)Karnataka High Court has held that the policy for providing compassionate appointments does not disentitle a dependant from seeking for a compassionat....ServiceKERALA HIGH COURT GRANTS FURTHER EXTENSION FOR APPOINTMENT OF KAT CHAIRMAN (24.06.2021)Kerala High Court has granted an extension of three weeks' time to the Cabinet Appointment Committee to finalise its recommendations for the appointme....ServiceDELHI HIGH COURT DIRECTS PARTIES TO CLARIFY RELEASE OF "NYAAY: THE JUSTICE" (24.06.2021)Delhi High Court has directed late Bollywood actor Sushant Singh Rajput's father - Krishna Kishore Singh, and producers of the movie "Nyaay: The Justi....Media and CommunicationSC: IMPOSSIBLE TO ADOPT UNIFORM SCHEME FOR ASSESSMENT FOR ALL STATE BOARDS IN COUNTRY (24.06.2021)Supreme Court has observed that it is impossible to have a uniform scheme for assessment for all state boards in the country, stating that that each b....EducationNCLT, Mumbai Directs Reliance Home Finance to Repay Dues to NCD Holders (25.06.2021)National Company Law Tribunal, Mumbai has directed Reliance Home Finance Ltd (RHFL) to repay its debt obligations to 19,000 non-convertible debenture ....Meghalaya High Court: Forceful Vaccination Declared as Void Ab Initio (25.06.2021)Meghalaya High Court has held that mandatory or forceful vaccination does not find any force in law and hence are to be declared as ultra vires ab ini....Supreme Court Issues Circular Allowing Mentioning of Fresh Matters Physically (25.06.2021)Supreme Court has issued a Circular allowing Advocates-on-Record/Parties-in-Person (after inter-action) to mention their fresh matters physically. The....Kerala High Court Invokes Doctrine of Desuetude to Permit Construction of Commercial Building (25.06.2021)Kerala High Court has approved the construction of a commercial building on a site reserved for residential buildings as per the Town Planning Scheme ....Kerala HC: Presumption of Valid Marriage Leans Towards a Ceremonial Marriage (25.06.2021)Kerala High Court has held that when there is evidence of long cohabitation of a man with two women simultaneously, one pursuant to a ceremonial marri....Allahabad High Court Issues Notice on Plea Challenging Uttar Pradesh 'Love Jihad' Act (23.06.2021)Allahabad High Court has issued a notice on a plea challenging the Uttar Pradesh Prohibition of Unlawful Religious Conversion Act, 2021. The Court has....Central Government Proposes Amendments to Consumer Protection (E-Commerce) Rules, 2020 (23.06.2021)Central Government has proposed amendments to the Consumer Protection (E-Commerce) Rules, 2020. The new draft proposes a host of changes such as: (i) ....SC Gives Time to Tamil Nadu SEC to Conduct Local Body Elections in Nine New Districts (23.06.2021)Supreme Court has given the Tamil Nadu State Election Commission (SEC) time to work, if necessary 24 hours a day, and hold the local body elections in....National Company Law Tribunal Approves Plan to Revive Defunct Jet Airways (23.06.2021)National Company Law Tribunal has approved a plan to revive the defunct Jet Airways submitted by the United Kingdom’s Kalrock Capital and the UAE-base....SC: Imported Goods Violating FTDR/DGFT Notifications are 'Prohibited Goods' Liable for Confiscation (22.06.2021)Supreme Court has held that peas and pulses, which were imported in violation of the notifications of the Central Government and the Director General ....ITAT, Bangalore: Long Term Capital Loss to be Computed from Date of Possession of Property (22.06.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has held that long term capital loss is to be computed from the date of possession of Property and not....Calcutta HC: No Educational Institution to Remove Student for Non-Payment of Fees (22.06.2021)Calcutta High Court has said that no school or academic institution shall remove any student from their rolls for non-payment or short-payment of fees....SAT Allows PNB Housing Finance to Seek Vote on Capital Deal with Carlyle (22.06.2021)Securities Appellate Tribunal has allowed PNB Housing Finance to seek vote from the shareholders on Rs, 4000 Crores capital deal with American Private....SAT Upholds SEBI Order Imposing Fine on Former YES Bank CEO, Rana Kapoor (22.06.2021)Securities Appellate Tribunal has upheld the order by the Securities and Exchange Board of India imposing fine of Rs. 1 Crore on former YES Bank CEO, .... 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