Highlights Government Notifies Amendments to the Information Technology (Intermediary Guidelines and Digital Media Ethics code) Rules, 2021 The Ministry of Electronics and IT, Government of India notified amendments to the Information Techn.....
Latest News Cal. HC: Could Have Averted Pre-Planned Attacks if Police Intelligence had Been Vigilant(06.04.2023) Kerala Court: Moral Policing Can Never Be Encouraged in Civil Society(06.04.2023) Del HC: Right to Residence in Matrimonial Home Includes Right to Safe And Healthy Living(05.04.2023) SC: Press has a Duty to Speak Truth and Present Citizens With Hard Facts(05.04.2023)
JUDGMENTS Delay beyond extended period of 15 days in preferring the appeal is uncondonable, the same cannot be condoned even in exercise of powers under Article 142 of the Constitution(28.03.2023) Present appeal is against the order which has been filed alongwith an application in which the Appel..... Mere allocation of meagre amount cannot be a ground to question the resolution plan(03.04.2023) The Appellant s is an Unsecured Financial Creditor who has vote share in the CoC of 0.264%. The plan..... If the claim of an Operational Creditor is undisputed and the operational debt remains unpaid, CIRP must commence(05.04.2023) The present appeal filed under Section 61 of the Insolvency and Bankruptcy Code, 2016 ('IBC') by the.....
INTERNATIONAL CASES Disclosure for the purpose of an investigation or identification of wr.....(05.04.2023) The Appellant was an online store trading in corporate gifts and clothing. As a result of the nature.....
NOTIFICATIONS & CIRCULARS Digitization of Co-operative Societies(05.04.2023) A Centrally sponsored project for Computerization of 63,000 functional PACS/ LAMPS across the country with a total financial outlay of Rs. 2,516 Crore..... Ministry of I and B inks partn.....(05.04.2023) Union Minister of Information & Broadcasting Shri Anurag Thakur today announced a partnership between the Ministry of Information & Broadcasting and A..... Clarification regarding deduct.....(05.04.2023) 1. Vide Finance Act, 2023, sub-section (IA) has been inserted in section 115BAC of the Income-tax Act, 1961 (the Act) to provide for a new tax regime .....
ARCHIVE January February March April May June July August September October November December 2014 2015 2016 2017 2018 2019 2020 2021 2022 2023 • e-ROUNDUP dated 5 June 2023• e-ROUNDUP dated 29 May 2023• e-ROUNDUP dated 22 May 2023• e-ROUNDUP dated 15 May 2023• e-ROUNDUP dated 8 May 2023• e-ROUNDUP dated 1 May 2023
