News Delhi HC: Cannot Allow Afghan Nationals to Protest in Public Places Amidst Covid-19 (03.09.2021)Delhi High Court has observed that while it has compassion for Afghan nationals who have been displaced amid the political de-stability in their count....Supreme Court Asks Centre to Frame Guidelines on COVID Death Certificate by Sep 11 (03.09.2021)Supreme Court has directed the Union Government to show compliance by 11th September 2021 to the judicial directions passed on 30th June 2021 to frame....Karnataka HC: Magistrates While Rejecting B-Summary Report Should Record Reasons (03.09.2021)Karnataka High Court has said that the magistrates while rejecting a B-summary report filed by the police in a given case should record reasons. Such ....Madras HC Dismisses Plea Challenging Rejection of Representation of Netaji on Currency Notes (03.09.2021)Madras High Court has dismissed a plea challenging Centre's rejection of a representation for printing the image of Nethaji Subash Chandra Bose on cur....SC Issues Notice on Plea Challenging MHA Notification Extending Compliance Date of FCRA Act (03.09.2021)Supreme Court has issued notice on a batch of petitions challenging the Ministry of Home Affairs (MHA), Government of India notification dated May 18,....CBDT Notifies Constitution of Boards for Advance Rulings and Headquarters (03.09.2021)Central Board of Direct Taxes (CBDT) has notified the constitution of the Boards for Advance Rulings and its Headquarters. The government empowered un....P&H HC: Writ of Habeas Corpus Can be Issued for Restoration of Custody of Minor to the Parent (02.09.2021)Punjab & Haryana High Court has granted relief to a father who had filed a petition alleging illegal custody by his wife and her parents, holding that....Allahabad High Court: Cow Should be Given Status of National Animal (02.09.2021)Allahabad High Court has observed that Cow should be given the status of National Animal in light of the fact that Cow is part and parcel of the cultu....CBDT Extends Last date of Payment Under Vivad se Vishwas (02.09.2021)Central Board of Direct Tax (CBDT) has notified the extension of the last date of payment under Vivad se Vishwas which was earlier extended to 31st Au....CBIC Extends Transitional Provisions of Sea Cargo Manifest & Transhipment Regulations (02.09.2021)Central Board of Indirect taxes and Customs (CBIC) has notified the extension of transitional provisions of Sea Cargo Manifest & Transhipment Regulati....NCLT Allows Initiation of Personal Insolvency Against Venugopal Dhoot (02.09.2021)National Company Law Tribunal (NCLT), Mumbai has admitted a personal insolvency petition against Videocon promoter Venugopal Dhoot just a day after th....SC Reduces Sentence as Man Convicted U/s 498A IPC Agrees to Pay Compensation to Wife & Children (01.09.2021)Supreme Court has reduced sentence awarded to a man convicted under section 498A of Indian Penal Code, 1860 to period already undergone after he agree....Karnataka High Court Allows Maternity Leave to Senior Resident Doctor Employed on Contract Basis (01.09.2021)Karnataka High Court has quashed an order passed by the Joint Director, ESIC Medical College and Hospital, Kalaburagi, denying maternity leave to a do....Kerala HC Directs State to Ensure Economically Weak Students Not Sidetracked by Digital Divide (01.09.2021)Kerala High Court has directed the State and concerned authorities to take steps to ensure that economically weak students are not sidelined by the di....Madras HC: Onus to Prove Genuineness of Transaction Solely Lies on Assessee (01.09.2021)Madras High Court has held that the onus to prove the genuineness of transaction solely lies on the assessee, mere statutory approvals do not sanctify....Telangana HC Instructs on Not Opening Residential Schools with Hostels (01.09.2021)Telangana High Court has instructed the State government not to reopen its residential schools with hostel facilities, including those being run by So....Bombay HC Grants Divorce to Man on Grounds of Mental Cruelty Meted Out by Wife (31.08.2021)Bombay High Court has granted a divorce, relying on instances of high degree of "mental cruelty" meted out by a wife to her 36-year-old husband. The C....Kerala HC: Person Arraigned as Accused Can Only be Witness Against Other Accused (31.08.2021)Kerala High Court has held that a person arraigned as an accused can only be examined as a witness against the other accused in a trial relating to th....Allahabad HC: Power u/s 391 CrPC Same as Power Under Order XLI Rule 27 CPC (31.08.2021)Allahabad High Court has observed that power under Section of 391 of the Code of Criminal Procedure, 1973 is akin to those of Order XLI Rule 27 of the....Madras HC: Person Engaged in Selling Fair Price Commodities to be Sincere in Duties (31.08.2021)Madras High Court has said that a person who was engaged in selling or distributing fair price commodities was expected to be sincere and honest in pe.... Next Page 1 10 10