-Manupatra

SC Explains When Shares Received After Company Amalgamation are Taxable as Business Income || SC: Excavators, Dumpers Etc Used Within Factories aren’t Motor Vehicles For Road Tax Purposes || SC: Complaints Alleging Fraud under Companies Act Can Be Filed Only By SFIO, Not By Private Parties || SC: Preventive Detention Cannot Override Bail and Requires Proof of a Threat to Public Order || Supreme Court: Multiple Complaints Are Valid For Dishonour of Several Cheques in One Transaction || SC: Bail Should Not be Refused Mechanically Nor Granted Based on Irrelevant Considerations || Gujarat HC: Motor Accident Compensation Doesn’t Cover Medical Expenses Paid by Charity || HP High Court: Panchayati Raj Elections Cannot Be Postponed Beyond Five-Year Term || Ker HC: Victim Cannot File Second Appeal Seeking Special Leave Against Acquittal Under S.419(4) BNSS || Delhi HC: Right to Higher or Professional Education is Fundamental and Cannot be Curtailed Lightly

Bombay High Court Says 'No' to Fresh FIR on Receipt of Subsequent Info in Respect of Same Incident - (20 Apr 2017)