-Manupatra

Gujarat HC: Customary Divorce Entitles Daughter to Family Pension || Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld || Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals || Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment || Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society || SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers || J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated || Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour || Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases || Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act

CBDT: Now File Statement of Financial Transaction at Tin Facilitating Centers - (02 Jun 2017)