-Manupatra

Ker. HC: Centre to Consider Framing Sexual Harassment Laws With More Feminist Perspective || Delhi HC: Centre Asked to Issue Instructions Regarding Identity of Victims in MTP Cases || SC: Referral Courts at Referral Stage Must Not Venture into Questions Involving Complex Facts || SC: Not Recording Reasons of Appointment of Junior Officer as Judge Adv. Invalidates Proceedings || SC Clarifies Judgement on Entitlement of Govt. Employees to Increment Earned 1 Day Before Retirement || Supreme Court Stays Defamation Proceedings Against Shashi Tharoor || SC: Inordinate Delay in Conclusion of Trial Infringe Right of Accused Under Article 21 || SC Directs Registry to Not Accept Black & White Photographs Without Court’s Permission || SC: NCLT to Exercise Power u/s 59 of Companies Act, if Applicant Victim of Open-and-Shut Fraud Case || SC: HC Order to Hold 'One Day Elections' for Bar Association in Delhi, Stayed

ITAT: Loss Arising Out of Sale of Government Securities is Trading Loss - (30 May 2022)