News GOVERNMENT NOTIFIES AMENDMENT TO FOREIGN EXCHANGE MANAGEMENT (NON-DEBT INSTRUMENTS) RULES (07.10.2021)Finance Ministry has notified the Foreign Exchange Management (Non-debt Instruments) (Third Amendment) Rules, 2021 wherein it allowed Foreign Investme....CivilITAT, DELHI: CONSULTANCY FEES PAID TO NON-RESIDENT ENTITIES NOT TECHNICAL SERVICE FEE (07.10.2021)Income Tax Appellate Tribunal (ITAT), Delhi has held that the consultancy fees and architect fees paid to non-resident entities cannot be treated as f....Direct TaxationMP HC: VEHICLE OR PROPERTY INVOLVED IN FOREST OFFENCE CANNOT BE RELEASED BY HIGH COURT DIRECTION (07.10.2021)Madhya Pradesh High Court has observed that if any vehicle or property is involved and confiscated in forest offence, no direction for its release can....Motor VehiclesSC: CLAUSE BARRING PAYMENT OF INTEREST NOT HIT BY SECTION 28 CONTRACT ACT (06.10.2021)Supreme Court has held that a clause in an agreement barring payment of interest on amounts security deposit, earnest money deposit or any other amoun....ContractSC: NATIONAL GREEN TRIBUNAL IS VESTED WITH SUO MOTU JURISDICTION (07.10.2021)Supreme Court has declared that the National Green Tribunal is vested with suo motu powers to take cognizance on the basis of letters, representations....EnvironmentSC: Dependent Cannot Seek Compassionate Appointment on Higher Post (06.10.2021)Supreme Court observed that a dependent/applicant cannot seek compassionate appointment on the higher post than what was held by the deceased employee....MP HC: Only an Assertion That Corpus Abducted Not Sufficient to Issue Writ (05.10.2021)Madhya Pradesh High Court has ruled that only an assertion that the corpus has been abducted by some unknown miscreants, is not sufficient to seek iss....Kerala High Court: CISF Personnel Entitled to Transport Allowance (05.10.2021)Kerala High Court has established that CISF personnel are entitled to transport allowance if the transport facility provided to them does not cover th....SC: Arbitrator Cannot Grant Pendente Lite Interest if Contract Contains Specific Clause (05.10.2021)Supreme Court has observed that an arbitrator cannot grant pendente lite interest if the contract contains a specific clause which expressly bars paym....CESTAT, Ahmedabad: Base Oil SN50 Cannot be Classified as High Speed Diesel (05.10.2021)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Ahmedabad, while setting aside the redemption fine and penalties imposed on Rajkamal Ind....Madras HC: Theatres Must Provide Purified Drinking Water Free of Cost (05.10.2021)Madras High Court has ordered that Cinema theatres, which do not allow patrons to carry even water bottles due to security concerns like the possibili....Orissa HC: Can't Direct State To Extend Financial Assistance To Workers Associated With Durga Puja (04.10.2021)Orissa High Court observed that it can't direct the State Government to separately extend financial relief to workers associated with the Durga Puja f....SC: States Not To Deny Ex-Gratia On Ground That Death Cert. Not Mention COVID As Cause Of Death (04.10.2021)Supreme Court has ordered that no state should deny the ex-gratia compensation of Rs 50,000 to the kin of persons who died of COVID on the sole ground....Kerala HC: Son-In-Law Has No Legal Right In Father-In-Law's Property (04.10.2021)Kerala High Court has held that a son-in-law cannot have any legal right in his father-in-law's property and building, even if he has spent a consider....AP High Court to State DGP: Can't Register FIR For Proceedings U/S 107 & 145 of CrPC (04.10.2021)Andhra Pradesh High Court has directed the State Director-General of Police (DGP) to instruct the Station House Officers of all Police Stations that a....Kerala HC: Power under Section 25 of Rent Act Is Not Appellate Power (04.10.2021)Kerala High Court has observed that the power exercisable by High Court under Section 25 of Kerala Buildings (Lease and Rent Control) Act (Rent Act) i.... Next Page 1 10 10