Highlights Registration of Consumer Organisations (Amendment) Regulations, 2024 The Telecom Regulatory Authority of India (TRAI) has notified the Registration of Consumer Organisat.....
Latest News Del. HC: Denying Seat to Candidate Due to Administrative Fault Would be Unjust(26.07.2024) MP HC: Accused Can’t be Compelled to Languish in Jail in Absence of Progression of Trial(26.07.2024) SC: Cannot Direct Company’s Authorized Signatory to Pay Interim Compensation(26.07.2024) All. HC: Decision of Continuation or Termination of Pregnancy is Up to the Woman(25.07.2024)
JUDGMENTS Expert evidence is an essential requisite to prove inherent manufacturing defect(22.07.2024) Complainant purchased Motorcycle (Splendor) from dealer on 17.03.2018. The motorcycle had issues fro..... Attempt to export Specialised Chemicals, Organisms, Machinery, Equipment and Technology (SCOMET) items without the required authorization is a serious violation(24.07.2024) The Appellant is a licensed customs broker and is aggrieved by the order passed by the Commissioner,..... Condition that a wife is not entitled to maintenance if she is living in adultery will apply, when the matrimonial relations subsist and not after the divorce(22.07.2024) A divorce petition filed by the Petitioner-husband was allowed on the grounds of desertion, cruelty .....
INTERNATIONAL CASES Issuers must cease retail product distribution within 10 business days.....(23.07.2024) The Federal Court of Australia ordered American Express Australia Limited (Amex) to pay $8 million i.....
NOTIFICATIONS & CIRCULARS Sahara Refund Portal(24.07.2024) In an Interlocutory Application filed by the Ministry of Cooperation in WP (C) No.191/2022 (Pinak Pani Mohanty vs UoI & Ors.), the Hon'ble Supreme Cou..... FAQs issued by CBDT on the new.....(24.07.2024) Q1. What are the major changes brought about in the taxation of capital gains by the Finance (No.2) Bill, 2024? Ans. The taxation of capita..... 'Angel Tax' Abolished for all Classes of Investors(23.07.2024) The Union Minister for Finance and Corporate Affairs, Smt. Nirmala Sitharaman proposed to abolish 'angel tax' for all classes of investors, while pres.....
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