News Supreme Court Directs States/UTs to Accept E-Authenticated Copies of Orders (24.09.2021)Supreme Court has approved the use of an electronic system named FASTER (Fast and Secured Transmission of Electronic Records) for transmission of e-au....SC: Plea of Res Judicata Can Be Determined as Preliminary Issue (24.09.2021)Supreme Court observed that plea of res judicata can be determined as a preliminary issue only when it only involves adjudication of question of law. ....Tripura High Court Rejects TMC's Plea to Hold 'Protest' Rally in State (23.09.2021)Tripura High Court has dismissed a plea filed by the All India Trinamool Congress seeking permission to organize a protest rally despite State Governm....Kerala High Court Grants Pre-Arrest Bail to Man for Alleged Abuse of Minor Grandson (23.09.2021)Kerala High Court has granted pre-arrest bail to a man who allegedly abused his minor grandson on the ground that he was not in charge or control of t....Karnataka HC Grants Time to Comply with Direction for Reservation to Transgenders for Recruitment (23.09.2021)Karnataka High Court has granted four weeks time to the state government to comply with an earlier order directing it to consider providing 1% reserva....SC: Bail Cannot be Granted Merely on Finding of Absence of Possession of Contraband (23.09.2021)Supreme Court has observed that bail cannot be granted to an accused under Narcotic Drugs and Psychotropic Substances Act, 1985 merely on a finding of....P&H HC Issues Notice on Plea Challenging Rule of Haryana Municipal Election Rules 2020 (23.09.2021)Punjab and Haryana High Court has issued notice to the Haryana government on a petition challenging a rule of Haryana Municipal Election (Amendment) R....Allahabad HC Expresses Concern Over Political Parties Welcoming Criminals to Field in Elections (23.09.2021)Allahabad High Court has expressed concern over political parties welcoming criminals to their fold and fielding them in elections and called for stop....Delhi High Court Approves Functioning of HPC Formed by Delhi Government (22.09.2021)Delhi High Court has approved the functioning of High Powered Committee formed by the Delhi Government for probing into deaths due to oxygen shortage ....SC: Successful Allottee or Bidder to Decide on Existing Contracts in Coal Mining Operation (22.09.2021)Supreme Court has observed that a successful allottee or bidder has complete freedom to decide as to whether he desires to continue or adopt any such ....ITAT, Delhi: Western Union Cannot be Subject to Income Tax for Business Profit Earned in India (22.09.2021)Income Tax Appellate Tribunal (ITAT), Delhi has held that the Western Union cannot be subject to income tax for the business profit earned in India in....CBDT Notifies Income Tax Exemption for BCI IRR India Holdings Inc. on Eligible Investment (22.09.2021)Central Board of Direct Taxes (CBDT) has specified the BCI IRR India Holdings Inc. for the purposes of the said clause in respect of the eligible inve....Sikkim HC Suspends Suo Motu Monitoring of Covid-19 Situtation in State (21.09.2021)Sikkim High Court has suspended its suo motu monitoring of the Covid-19 situation in the State, upon being convinced that the State Government has tak....Karnataka HC Issues Circular Declaring Payment of Process Fee Not Required for Issue of Notice (21.09.2021)Karnataka High Court has issued a circular declaring that payment of process fee is not required for issuance of Notice to State Government, in view o....SC: Compromise Between Accused and Victim Cannot be Solitary Basis to Reduce Sentence (21.09.2021)Supreme Court has observed that compromise between accused and victim cannot be the solitary basis to reduce sentence awarded for non-compoundable of....Director-General of Foreign Trade Issues Trade Notice All IEC Holders or Members of Trade (21.09.2021)Director-General of Foreign Trade (DGFT) has issued the Trade Notice addressing All IEC Holders or Members of Trade, DGFT Regional Authorities, and Ex....Kerala HC Directs State to Ensure All Food Business Operators to Obtain Necessary Food Licence (21.09.2021)Kerala High Court has directed the State government to ensure that all food business operators obtain necessary food licence/registration in accordanc....Delhi HC: Mere Change Of Counsel Cannot Be A Ground To Recall Witnesses (20.09.2021)Delhi High Court has held that a mere change of counsel would not suffice to recall witnesses to put certain suggestions in the manner the new counsel....SC: Mere Delay in Intimating Insurance Company of Occurrence of Theft Not Grounds to Deny Claim (20.09.2021)Supreme Court has observed that mere delay in intimating the insurance company about the occurrence of the theft cannot be a ground to deny the insura....Supreme Court: Plaint Can't Be Rejected If Limitation Is A Mixed Question Of Law & Fact (20.09.2021)Supreme Court has held that a plaint cannot be rejected under Order VII Rule 11(d) of the Code of Civil Procedure, 1908 if the issue of limitation is ....SC: Unilateral Cancellation of Registered Sale Deed Can't be an Anticipatory Bail Condition (20.09.2021)Supreme Court has observed that a registered sale deed cannot be cancelled unilaterally by one party to the said document in purported compliance of t.... Next Page 1 10 10