P&H HC: Specific Time Limit for Grant of Sanction for Prosecution Under UAPA Rules 2008 is Mandatory

Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify || Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited || Bom. HC: Can’t Open Reassessment Based on Reasons from Other Departments or Commission Report || Del. HC: Proper Officer Empowered to Grant Upto 3 Adjournments if Sufficient Cause Shown || Order to Terminate Pregnancy of Minor Rape Survivor, Recalled by Supreme Court || Licenses of 14 Patanjali and Divya Pharmacy Products Suspended by Uttarakhand Licensing Authority || PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court || All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material || Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect || Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence

P&H HC: Specific Time Limit for Grant of Sanction for Prosecution Under UAPA Rules 2008 is Mandatory - (23 May 2023)