-Manupatra

SC: Restriction u/s 80-IA(9) of the Income Tax Act, 1961 is Not on Computing the Total Gross Income || Cal. HC: Interaction of Patent Laws and Ethics is an Uncomfortable Relationship || Calcutta HC: Insurance Company Must Not Withhold Claim Once Liability is Established || Del. HC: Speedy Trial, Firmly Entrenched in our Constitutional Jurispr. is Not an Abstract Safeguard || P&H HC: Can’t Deny Family Pension to Specially Abled Daughter Only because She Got Married || Kerala HC: Pendency of Civil Suit No Bar on Directing Eviction of Aggressor from Shared Household || Delhi HC: Trademark Rights Do Not Arise in Abstract but Through Tangible Trading || SC: Can’t Dismiss Partition Suit at Preliminary Stage If Benami Exception is Pleaded || SC: Up to Rank of APCCF, IAS Officers Can’t Write Annual Confidential Reports of IFS Officers || SC Issues Directions for Reforming Appointment and Functioning of Consumer Commissions

Government Tweaks Startup Definition, Allows SIAP Benefit to Business Not Older Than 7 Years - (26 May 2017)