News Supreme Court Dismisses Habeas Corpus Plea Filed by Accused Cop Against Remand (13.08.2021)Supreme Court has dismissed a habeas corpus plea seeking immediate release of a Tamil Nadu police officer named Raghu Ganesh, who has been charge-shee....Delhi HC Restrains Netflix & Others from Broadcasting of Documentary "A Big Little Murder" (13.08.2021)Delhi High Court has restrained Netflix, Channel News Asia and others from restraining or streaming the documentary titled "A Big Little Murder" based....ITAT, Bangalore: Consideration for Sale of Software Not to be Treated as Royalty (13.08.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has ruled that consideration for the sale of software cannot be treated like royalty.....Government Notifies IBC Amendment Act, 2021 Enables Pre-Packaged Insolvency Resolution for MSMEs (13.08.2021)Central Government has notified the Insolvency and Bankruptcy Code Amendment Act, 2021 which has enabled Pre-packaged Insolvency Resolution for MSMEs.....SC: Application for Initiating CIRP Has To Be Rejected If Dispute Truly Exists In Fact (12.08.2021)Supreme Court has observed that adjudicating authority has to reject an application seeking initiation of Corporate Insolvency Resolution Process unde....SC: Failure of Accused to Explain Can be Held as Additional Link to Complete Chain of Circumstance (12.08.2021)Supreme Court has observed that the failure of the accused to explain can only be held as an additional link to complete the chain of circumstance. Th....AAR, Andhra Pradesh: Car Seat Covers Attract 28% GST (12.08.2021)Authority for Advance Rulings (AAR), Andhra Pradesh has held that the car seat covers would attract a higher tax rate of 28% goods and services tax.....SC: Perversity of Award Not Ground to Refuse Enforcement of Foreign Award (11.08.2021)Supreme Court has observed that perversity of an award is not a ground to refuse enforcement of a foreign award under Section 48 of the Arbitration an....Karnataka HC Quashes BBMP Bylaws Levying Fees on Developers as Ultra Vires (11.08.2021)Karnataka High Court has declared the bye-laws under which the Bruhat Bengaluru Mahanagara Palike (BBMP) demands Ground Rent, Licence Fee, Building Li....MCA: Companies to Disclose Details of Crypto Currency in Financial Statements (11.08.2021)Ministry of Corporate Affairs has stated that Companies have to disclose details of Crypto Currency in Financial Statements while answering a question....CBDT Notifies Determination of Income of Specified Fund of Units Held by Non-Residents (11.08.2021)Central Board of Direct Taxes (CBDT) has inserted Rule 21AJ under Income-tax Rules, 1962 which provides for the determination of income of a specified....RBI Proposes Penalties for Banks Failing to Replenish Bank ATMs Within Time (11.08.2021)Reserve Bank of India (RBI) has proposed penalties for banks and White Label ATM operators if their ATMs are found to be lying without replenishment f....SC: Foreign Award Can be Binding Against Non-Signatories to Agreement (11.08.2021)Supreme Court has held that a foreign award can be binding on non-signatories to the arbitration agreement and can be thus enforced against them.....SC Bars Withdrawal of Criminal Prosecution Against MPs/MLAs Without Permission of HC (10.08.2021)Supreme Court has directed that no prosecution against MPs and MLAs will be withdrawn without the permission of the High Court of the concerned state.....Rajya Sabha Returns Lok Sabha the Taxation Laws (Amendment) Bill 2021 to Nullify Effect of Amendment (10.08.2021)Rajya Sabha has returned to Lok Sabha the Taxation Laws (Amendment) Bill 2021 in the Lok Sabha which seeks to nullify the effect of the amendment brou....SC: Res Judicata is Not a Ground to Reject a Plaint Under Order VII Rule 11(d) CPC (10.08.2021)Supreme Court has observed that the Res Judicata cannot be a ground for rejection of the plaint under Order VII Rule 11(d) of the Code of Civil Proced....Supreme Court: Wilful Breach of Undertaking Can Amount to Contempt (10.08.2021)Supreme Court has observed that the wilful breach of the undertaking given to the Court can amount to Contempt under Section 2(b) of the Contempt of C....AAR, Karnataka: 18% GST Applicable on Manpower Services to City Corporation (10.08.2021)Authority of Advance Ruling (AAR), Karnataka has ruled that 18% Goods and Services Tax is payable on Manpower services like Data Entry Operator, to Ci....Madras HC: Airport Authority of India Liable to Pay Land Tax (10.08.2021)Madras High Court has ruled that the Airport Authority of India (AAI) is liable to pay Land Tax as it is not the part of the Central Government.....Supreme Court Refuses to Stop CCI Probe Against Amazon & Flipkart Under Competition Act (09.08.2021)Supreme Court has refused to halt the preliminary enquiry ordered by the Competition Commission of India (CCI) into the alleged anti-competitive pract....SC: Fact That Kirpan Can be Used as Weapon Does Not Ipso Facto Make it Weapon of Offence (09.08.2021)Supreme Court has acquitted an accused of murder charge, observing that the fact that kirpan carried by members of a specific community as part of rel....SC: Condition of Pre-deposit of Fine Cannot be Imposed to Hear Revision Petition Filed by Convict (09.08.2021)Supreme Court has observed that deposit of fine amount cannot be made a condition precedent for hearing revision petition under Section 397 of the Cri.... Next Page 1 10 10