News SC: RECOVERY FROM ACCUSED MUST BE ESTABLISHED TO RAISE PRESUMPTION UNDER SECTION 54 OF NDPS ACT (01.09.2022)Supreme Court while allowing an appeal by accused who was concurrently convicted under Section 20(b)(ii(c) of NDPS Act, has held that to raise a presu....NarcoticsKERALA HC: NO LEGISLATIVE COMPETENCE TO AMEND KVAT ACT AFTER INTRODUCTION OF GST ACT (01.09.2022)Kerala High Court has held that legislative competence to amend the Kerala Value Added Tax (KVAT) Act after the introduction of the GST (Goods and Ser....ConstitutionSC: APPEAL NOT ABATED ON DEATH OF ONE RESPONDENT WHEN RIGHT TO SUE EXIST AGAINST OTHER RESPONDENTS (01.09.2022)Supreme Court has held that a second appeal does not abate on death of one of the respondents when the right to sue survives against the surviving res....CivilSC Lays Down Guidelines for Considering Applications Seeking Amendment to Plaint (02.09.2022)Supreme Court while laying down guidelines for considering applications seeking amendment of plaint has held that mere delay would not be a ground for....ITAT: Supporting Evidence Mandatory for Claim TDS Credit in Absence of TDS Certificate (01.09.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that supporting evidence is mandatory for claiming TDS Credit in absence of a TDS Certific....Delhi HC: Appl. Against Order Rejecting Waiver of Interest Would Fall Under Direct Tax (VSV) Act (01.09.2022)Delhi High Court has held that an application under the Companies Act against the order rejecting the application for waiver of interest would fall wi....SC: BCCI Can be Said to be a ‘Shop’ to Attract Provisions of ESI Act (31.08.2022)Supreme Court has held that Board of Control for Cricket in India (BCCI) can be said to be a ‘shop’ for the purposes of attracting the provisions of E....NCDRC Awards 1 Crore Compensation to Parents for Death of Child During Eye Correction Surgery (31.08.2022)National Consumer Disputes Redressal Commission, New Delhi has awarded compensation of Rs. 1 Crore to parents of 6 year old child who died due to gros....SC: Disclosure of Main Examination Marks Before Vivavoce May be Avoided (31.08.2022)Supreme Court has held that where written examination is followed with viva-voce and members in interview board are made aware of marks secured by ca....SC: Arbitrators Can’t Unilaterally Fix Their Fee as it Violates Party Autonomy (31.08.2022)Supreme Court has held that arbitrators do not have the power to unilaterally fix their fees without the consent of the parties. The Court also held t....Telangana HC: Investigation Post Filing Application No Bar for Applicant to Seek Advance Ruling (30.08.2022)Telangana High Court has held that the investigation post-filing of the application would not debar the applicant from seeking an advance ruling.....Delhi HC: No Bar On Trial Courts in Deciding Issues Having No Precedent (30.08.2022)Delhi High Court has held that the Trial Courts are wholly competent to decide the questions of fact and law which may arise before them, many of whic....SC Dismisses Plea Challenging Mandate for Advance Notice & Publication of Personal Details (30.08.2022)Supreme Court has refused to entertain a petition challenging certain provisions of the Special Marriage Act, 1954 (SMA) which mandate parties to marr....ITAT: No Income Tax on Compensation Received for Compulsory Acquisition of Land by Government (29.08.2022)Income Tax Appellate Tribunal (ITAT), Patna Bench has held that no Income tax to be levied on compensation received for compulsory acquisition of land....SC: Appeal Against ITAT Order Lies before HC in Whose Jurisdiction AO Situates (29.08.2022)Supreme Court has held that appeals against Income Tax Appellate Tribunal (ITAT) order lies before the High Court in whose jurisdiction the Assessing ....SC: Demand of Increase of Rent is Irrelevant to Determine 'Bonafide Requirement' of Landlord (29.08.2022)Supreme Court has held that the demand of increase of rent is wholly irrelevant to determine the bonafide requirement of the premises of a landlord.....SC: 2018 Amendment to Specific Relief Act is Prospective in Nature (29.08.2022)Supreme Court has held that the 2018 amendment to the Specific Relief Act is prospective and cannot apply to those transactions that took place prior .... Next Page 1 10 10