News Finance Ministry Extends Due Date for Filing of Income Tax Returns (ITRs) for FY 2020-2021 (10.09.2021)Central Board of Direct Taxes (CBDT) has extended the due date of filing of income-tax returns and various reports of audit for the Assessment Year 20....SC: High Courts Can Exercise Limited Factual Review Under Section 103 CPC (10.09.2021)Supreme Court has observed that High Courts are empowered to exercise limited factual review under Section 103 of the Code of Civil Procedure, 1908. T....SC: Contravention of Statute Cannot Be Ground to Set Aside an Arbitral Award (10.09.2021)Supreme Court has observed that contravention of a statute which is not linked to public policy or public interest cannot be a ground to set aside an ....AAR, Tamil Nadu: Value of Apartments Deemed Equal to Amount Charged for Similar Apartment (10.09.2021)Authority of Advance Ruling (AAR), Tamil Nadu has ruled that the value of construction in respect of Apartments shall be deemed to be equal to the Tot....SC Upholds Arbitration Award in Favour of Anil Ambani Group Firm (10.09.2021)Supreme Court has upheld a 2017 arbitration award worth over Rs 2,782 crores along with further interest in favour of Anil Ambani group firm, Delhi Ai....Bombay HC Dismisses Kangana Ranaut Plea to Quash Defamation Case Initiated By Javed Akhtar (09.09.2021)Bombay High Court has refused to quash the defamation proceedings against actor Kangana Ranaut initiated on lyricist Javed Akhtar's complaint.....SC: Reinstatement Not Automatic in Cases of Violation of Retrenchment Conditions (09.09.2021)Supreme Court has observed that the reinstatement of terminated workmen cannot be automatic in cases of violation of retrenchment conditions under Sec....SC: Railways Liable to Pay Compensation for Late Arrival of Trains If Delay is Not Explained (09.09.2021)Supreme Court has held that until and unless the railways provide evidence and explain the late arrival of a train to establish and prove that delay o....SEBI: Principal Officer to Obtain Certification from National Institute of Securities Markets (09.09.2021)Securities and Exchange Board of India (SEBI) has notified that the Principal Officer having decision making authority related to fund management has ....Delhi HC Directs Google, Facebook to Block Websites, Domain Names Infringing 'AAJ TAK' Trademark (08.09.2021)Delhi High Court has directed Google and Facebook to block or suspend certain websites and domain names for infringing trademark 'AAJ TAK'. The Court ....SC: Cannot Pass Generalized Directions for Door-to-Door Vaccination (08.09.2021)Supreme Court has said that it cannot pass generalized directions for granting "door-to-door" vaccination to people in a PIL filed by Youth Bar Associ....CBDT Amends IT Rules to Ease Authentication of Electronic Records in Faceless Assessment Proceedings (08.09.2021)Central Board of Direct Taxes has amended Income-tax Rules, 1962 (‘the Rules’) vide notification no G.S.R. 616(E) dated 6th September 2021 for easing ....ITAT, Mumbai Deletes Income Tax Penalty Against Bollywood Actress Preity Zinta (08.09.2021)Income Tax Appellate Tribunal (ITAT), Mumbai has deleted a penalty order imposed against the actress Preity Zinta. The department has imposed the pena....CESTAT, Hyderabad: SEZ Act to Have Overriding Effect Over Service Tax Laws (08.09.2021)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Hyderabad has ruled that Special Economic Zone (SEZ) Act, 2005 has an overriding effect o....Securities and Exchange Board of India Proposes T+1 Settlement Cycle from January 1 (08.09.2021)Securities and Exchange Board of India has proposed a ‘Trade-plus-one’ (T+1) settlement cycle from 1st January, 2022, where the trades will get settle....Delhi HC Seeks Response on Maintenance and Renovation of Kalkaji Temple Complex (07.09.2021)Delhi High Court has sought response of Delhi Government and South Delhi Municipal Corporation with respect to the maintenance and renovation of Kalka....P&H HC: Possession of Contraband Need Not Necessarily Attract NDPS Provisions (07.09.2021)Punjab and Haryana High Court has reiterated that possession of contraband by a person is not necessary to attract the rigors of the Narcotic Drugs an....SC Issues Notice in Plea Challenging NGT Order Refusing To Stop Illegal Felling Of 500 Trees (07.09.2021)Supreme Court has issued notice in an appeal filed by the Naharpur Residents Welfare Association challenging the order passed by the Principal Bench, ....Kerala HC: Marriages Under Special Marriage Act Can be Registered Through Video Conference (07.09.2021)Kerala High Court has ruled that considering the technological advancements in place, marriages under the Special Marriage Act (SMA), 1954 can be regi....Kerala HC Directs Central Govt to Make Necessary Provisions in CoWIN Portal (07.09.2021)Kerala High Court has directed the Central government to make necessary provisions forthwith in the CoWIN portal to enable those who want to take the ....Supreme Court Seeks Delhi Police's Response on Timeline to Probe into Religare Finvest Case (06.09.2021)Supreme Court has asked Delhi Police to apprise the Court about the time that would be taken to complete investigation against Shivinder Mohan Singh, ....Madras HC: Benami Transactions (Prohibition) Amendment Act, 2016 Can Be Applied Retrospectively (06.09.2021)Madras High Court has opined that in respect of the benami transactions entered into prior to the Benami Transactions (Prohibition) Amendment Act, 201....Delhi HC: Obligation on Banks and Financial Institutions to Maximise Value of Securities (06.09.2021)Delhi High Court has held that there is an obligation on banks and financial institutions to maximize value of the securities furnished to them by bor....ITAT, Bangalore Grants Partial Relief to Google Ireland Where Tribunal Expedited Hearing (06.09.2021)Income Tax Appellate Tribunal (ITAT), Bangalore has granted partial relief to Google Ireland where the Tribunal expedited the hearing and posted the m....SEBI Directs Investors to Link PAN with Aadhaar Before September 30 (06.09.2021)Securities Exchange Board of India (SEBI) has directed the investors to link PAN with Aadhaar before September 30th, 2021. 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