SC: Exporters with Pending Applications Prior to Rule 96(10) Omission Entitled to IGST Refund  ||  Bombay HC to Scrap Law College Intake Cuts if Mumbai University Follows Prescribed Timelines  ||  Delhi HC Orders Removal of Derogatory Online Content Targeting Actress Tabu  ||  Madras HC Orders Interim Elected Panel to Manage State Bar Council Affairs Until New Committee Forms  ||  Patna HC: Whatsapp Messages Need Section 65B Certificate, Oral Evidence is Insufficient  ||  Allahabad HC: Denying Maintenance That Forces Wife into Destitution Violates Art 21 Right to Dignity  ||  Rajasthan HC Takes Suo Motu Notice of Structural Defects After IIT Bombay Warns Dome May Collapse  ||  Bombay HC: 0.1 Mg Above Alcohol Limit is Insufficient to Warrant a Drunken Driving Trial  ||  Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed    

Supreme Court Directs States/UTs to Accept E-Authenticated Copies of Orders - (24 Sep 2021)

CIVIL

Supreme Court has approved the use of an electronic system named FASTER (Fast and Secured Transmission of Electronic Records) for transmission of e-authenticated copies of orders, while expressing concern about the plight of the jail- inmates not released despite bail orders passed due to delay in communication of such orders.

Tags : SUPREME COURT   ACCEPT E-AUTHENTICATED COPIES OF ORDERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved