-Manupatra

SC: Fixed Shares Paid to Association of Persons Members are Taxable as Income, Regardless of Profit || Supreme Court: Wife Pursuing Her Career Cannot be Deemed Cruelty For Hurting Her Husband || Supreme Court: Appeals Must Include Certified Copies of Orders, as E-Filing Alone is Insufficient || Supreme Court: Children Have a Fundamental Right to Receive Education in Their Mother Tongue || Delhi High Court: Employer’s Delhi Head Office Alone Does Not Give Delhi Labour Courts Jurisdiction || Delhi High Court: Labour Courts Cannot Decide Disputed TA/DA Claims under Section 33C(2) of ID Act || J&K&L HC: Rejection of a Representation Does Not Create Fresh Cause of Action in Service Matters || J&K&L HC: Suspension Period Can be Excluded Only For Back Wages and Not For Seniority or Promotion || Supreme Court: SC/ST Act Does Not Apply to Alleged Casteist Abuse Inside a Private House || Supreme Court: Frictionless Relationship Between the Bar and the Bench Strengthens Justice Delivery

GST E-Way Bill Rules Are Applicable From 1st February - (02 Jan 2018)