News Delhi HC: Occurrence of Cause of Action Determining Factor to Attract Jurisdiction of Court (09.07.2021)Delhi High Court has reiterated that the occurrence of cause of action at a place is a determining factor both under section 20 of the Code of Civil P....SC Refuses to Entertain Plea Seeking Time-Limit on Caste-Based Reservations in Education (09.07.2021)Supreme Court has dismissed as withdrawn a plea filed by an Advocate seeking directions to fix time limits for expiry of caste-based reservations in e....SC Refuses to Entertain Plea Seeking Clarification on Declaration of Loan Accounts as NPA (09.07.2021)Supreme Court has refused to entertain a plea seeking clarification and modification of its 23rd March 2021 judgement whereby it vacated the stay on d....CBIC Launches Online Filing of Application for Authorised Economic Operators (09.07.2021)Central Board of Indirect Taxes & Customs (CBIC) has inaugurated the online filing of Authorised Economic Operators (AEO) T2 and T3 applications to en....MP HC Issues Directions for Implementation of Poverty Alleviation Schemes (08.07.2021)Madhya Pradesh High Court has issued directions to the District Legal Service Authorities and the State Authority for ensuring implementation of pover....Delhi HC Issues Notice on Plea Challenging Constitutional Validity of IT Rules (08.07.2021)Delhi High Court has issued a notice to the Central Government on a plea moved by Press Trust of India (PTI), challenging the constitutional validity ....Central Government Publishes Draft Bill to Deal with Human Trafficking Crimes (08.07.2021)Central Government has published a draft of a Bill to deal with Human Trafficking crimes. The Trafficking in Persons (Prevention, Care and Rehabilitat....Madras HC: Set Off of Pre-Conviction Detention Permissible to Life Convict (08.07.2021)Madras High Court has ruled that 'set off’ of pre-conviction detention under Section 428 of Code of Criminal Procedure, 1973 is permissible even for a....RBI Penalizes Fourteen Banks for Non-Compliance with Provisions on Lending to Non-bank Lenders (08.07.2021)Reserve Bank of India has penalised fourteen banks including State Bank of India, Bank of Baroda, IndusInd Bank and Bandhan Bank for non-compliance wi....SC Directs Union, States to File Status Reports on Vacancies in Central & State Information Commissio (07.07.2021)Supreme Court has directed Union of India and all States to file status reports on the latest developments regarding vacancies and pendency in the Cen....Delhi HC Establishes Intellectual Property Division to Deal With Intellectual Property Cases (07.07.2021)Delhi High Court has established the Intellectual Property Division (IPD) to deal with all matters related to Intellectual Property Rights (IPR), exce....ITAT, Delhi Upholds Income Tax Addition of 3.9 Crores against Indian Franchise of KFC, Pizza Hut (07.07.2021)Income Tax Appellate Tribunal (ITAT), Delhi has upheld an Income Tax addition of Rs. 3,91,94,260 against Indian franchise of KFC, Pizza Hut, holding t....RBI Allows Bank to Offer Lower Rate on Matured Fixed Deposits (06.07.2021)Reserve Bank of India has allowed banks to offer the lower of either the savings deposit rate or fixed deposit rate on matured Fixed Deposits in a bid....Rajasthan HC: Court Not Obligated to Provide Opportunity of Hearing in Bail Application of Juvenile (06.07.2021)Rajasthan High Court has ruled that it is not obligated to provide the complainant with an opportunity of hearing while adjudicating upon a bail appli....Delhi High Court Disposes Plea for Publication of New Excise Policy 2021 (06.07.2021)Delhi High Court has disposed of a plea filed by Delhi Liquor Traders' Association seeking directions to make public Delhi Government's new excise pol....CESTAT, Delhi Directs Department to Allow Refund of Excise Duty Paid by Ray-Ban India (06.07.2021)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has directed the central excise department to allow refund of excise duty paid by t....CBDT Extends Electronic Filing of Income Tax Forms 15CA / 15CB (06.07.2021)Central Board of Direct Taxes (CBDT) has extended the electronic filing of Income Tax Forms 15CA/15CB to 15th July, 2021. Taxpayers can submit the sai....SEBI Reduces Time for Companies to Submit Application with Market Regulator for Obtaining NOC (06.07.2021)Securities and Exchange Board of India has reduced the time period to 2 months for companies to submit an application with the markets regulator for o....Allahabad HC: Activity of Running Hostel by Charitable Institution Not Separate Business (05.07.2021)Allahabad High Court has held that the activity of running hostel by a charitable institution engaged in the business of imparting education is not a ....Bombay HC: Right to Carry on Competing Business Not to Extend Illicit Use of Information (05.07.2021)Bombay High Court has observed that the right to carry on a competing business does not and cannot extend to the illicit use of another party's confid....AFT: No Different Set of Medical Standards for Promotion for Combat Arms and Services in Army (05.07.2021)Armed Forces Tribunal (AFT) has ruled that there cannot be different set of medical standards for promotion for Combat Arms and Services in the Army i....CESTAT, Bangalore Allows Refund of Cenvat Credit as Transition Merely an Error (05.07.2021)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Bangalore has allowed the refund of cenvat credit as the transition of refund amount mer....CESTAT, Delhi: Finished Goods Not Liable for Confiscation in Absence of Any Finding (05.07.2021)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Delhi has ruled that the finished goods are not liable for confiscation in absence of an....ITAT, Mumbai Grants Relief to Red Hat India Pvt Ltd as AO Did Not Follow DRP’s Directions (05.07.2021)Income Tax Appellate Tribunal (ITAT), Mumbai has ruled that adjustment relating to International Transactions pertaining to the provision of software ....SEBI Fines IL&FS Securities, Alliance and Others for Alleged Fraudulent Transfer of Mutual Funds (05.07.2021)Securities and Exchange Board of India has imposed penalties totalling more than Rs 32 Crores on IL&FS Securities Services (ISSL), Allied Financial Se.... 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