News Delhi HC Enquires on Permission to Prison Inmates to Video Conference Person Outside India (16.07.2021)Delhi High Court has asked the prison authorities to explain why it does not permit any person outside India to meet prison inmates via Video Conferen....SC Permits 5 Civil Service Aspirants to Attend UPSC Interview (16.07.2021)Supreme Court has allowed five civil service candidates who cleared the UPSC civil service main examinations held this year, but were disqualified for....Jharkhand HC: Merely Breach of Undertaking to Repay Loan Cannot be Basis of Conviction (16.07.2021)Jharkhand High Court has held that in the absence of any allegation of deception, false promise, or inducement at the time of the transaction, merely ....Kerala HC Quashes Tender Floated by KSEB for Procurement of Electric Poles (16.07.2021)Kerala High Court has quashed the tender floated by the KSEB for procuring electric poles of 8 m length with a working load of 140 kg. The Court has c....DGFT Amends Forms ANF-2C to Reduce Exporter’s Regulatory Compliance Burden (16.07.2021)Director-General of Foreign Trade (DGFT) has amended the ANF-2C to reduce the exporter’s regulatory compliance burden. The DGFT has deleted paragraph ....Delhi HC Issues Notice on Plea for Guidelines Against Crypto-Currency Exchanges Advertisements (15.07.2021)Delhi High Court has issued notice on plea seeking issuance of guidelines or rules to be framed against the crypto currency exchanges in India adverti....Cabinet Notifies Continuation of CSS for Development of Infrastructure Facilities (15.07.2021)Union Cabinet has approved the continuation of the Centrally Sponsored Scheme (CSS) for Development of Infrastructure Facilities for Judiciary for ano....SC: Consent of Majority Shareholders Needed for Winding Up Funds After Publication of Notices (15.07.2021)Supreme Court has delivered the judgment in a batch of special leave petitions filed by Franklin Templeton against a judgment of the Karnataka High Co....RBI Imposes Restrictions on Mastercard from On-Boarding New Customers in India from July 22 (15.07.2021)Reserve Bank of India (RBI) while taking supervisory action on Mastercard Asia / Pacific Pte. Ltd. has imposed the restrictions on Mastercard from On-....Karnataka HC Directs Gulbarga Electricity Company to Reconsider Decision on Recovery of Dues (13.07.2021)Karnataka High Court has directed the Gulbarga Electricity Supply Company Limited to reconsider its decision to recover unpaid electricity dues of the....Delhi HC: Benefits of CM Advocates’ Welfare Scheme to Extend to All Registered Advocates (13.07.2021)Delhi High Court has ruled that the benefits of the Chief Minister's Advocates' Welfare Scheme have to be extended to all advocates registered with th....Supreme Court: Bail Condition to Compensate Victims Cannot be Imposed (13.07.2021)Supreme Court has observed that a condition for payment of compensation to victims cannot be imposed at the stage of bail. The Court has approved that....SC: Compromise Decree in Respect of Land Not Subject-Matter of Suit is Valid Legal Settlement (13.07.2021)Supreme Court has observed that a compromise decree in respect of land which is not the subject-matter of suit but is part of the settlement between t....CBIC Launches Online Filing of Application for Authorised Economic Operators (13.07.2021)Central Board of Indirect Taxes & Customs (CBIC) has inaugurated the online filing of Authorised Economic Operators (AEO) T2 and T3 applications. The ....Central Government Notifies Agreement or Arrangement on CMAA in Custom Matters (13.07.2021)Central Government has notified that Agreement or Arrangement on Cooperation and Mutual Administrative Assistance (CMAA) in Customs matters shall be s....Madras HC: Erection of Cell Phone Towers to Connect India Absolute Need of Hour (12.07.2021)Madras High Court has observed that erection of cell phone towers to connect India through its length and breadth is the absolute need of the hour, es....Calcutta HC Stays TDS Collection Under Section 194N Income Tax Act Till Sep 30 (12.07.2021)Calcutta High Court has passed an interim order restraining the Income Tax Department from collecting Tax Deduction at Source (TDS) under section 194N....Delhi HC Modifies Bail Condition for Deposit of Surety Bond to Deposit Personal Bond (12.07.2021)Delhi High Court has modified a bail condition for deposit of surety bond to deposit of a personal bond instead, on account of the accused being a lab....Kerala HC: Suit for Mandatory Injunction Maintainable After Termination of License (12.07.2021)Kerala High Court has held that a civil suit for mandatory injunction is maintainable against a licensee to vacate the property on termination of lice....Tripura HC: People Who Have Received First Dose Cannot be Made to Wait Indefinitely (12.07.2021)Tripura High Court has observed that people who have received their first dose of Covid-19 vaccine, including both Covishield or Covaxin, cannot be ma....Gujarat HC: Assessing Officer Empowered to Reopen Concluded Assessment (12.07.2021)Gujarat High Court has held that the Assessing Officer (AO) is empowered to reopen concluded assessment if information disclosed originally is found t....ITAT, Allahabad: Amount of Share of Conversion of Leasehold Land Allowed as Cost of Improvement (12.07.2021)Income Tax Appellate Tribunal (ITAT), Allahabad has held that the amount paid by a co-owner of the property towards his share for conversion of afores.... 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