Highlights Ministry of Electronics and Information Technology proposes rules to enable Aadhaar authentication by entities other than Government Ministries and Departments Ministry of Electronics and Information Technology (MeitY) has proposed rules to enable Aadhaar auth.....
Latest News HP HC: Qualifying Service Starts from Day Employee Takes Charge of First Post(21.04.2023) Cal HC: Mere Acquittal Doesn’t Stop Concerned Authority from Continuing Departmental Inquiry(21.04.2023) SC: If Acquittal is Reversed, Appellate Court Should Hear Accused Separately for Quantum of Sentence(21.04.2023) SC Disapproves Practice of Filing Applications in Disposed Of SLPs to Side-Step Arbitration Process(21.04.2023)
JUDGMENTS Application against the personal guarantor has to be filed before the Adjudicating Authority under whose jurisdiction, registered office of the Corporate Debtor is situated(19.04.2023) Present Appeal has been filed by the Appellant challenging order passed by National Company Law Trib..... Cases arising out of matrimonial differences should be put to quietus, if the parties have arrived upon a genuine settlement(17.04.2023) The present petition has been filed seeking quashing of FIR under Sections 498A/406/34 of Indian Pen..... Appellate Court would not interfere with the exercise of discretion of the court of first instance except where the discretion has been shown to have been exercised arbitrarily(18.04.2023) The present appeal assails the judgment and order passed by the Division Bench of the High Court, th.....
INTERNATIONAL CASES Security for costs is discretionary remedy granted to Defendant on rea.....(17.04.2023) The issue before the Supreme was whether the high court correctly exercised its discretion by orderi.....
NOTIFICATIONS & CIRCULARS Central Government makes amend.....(17.04.2023) In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby makes the fol..... Registration of Importers as p.....(17.04.2023) 1.Kind attention is invited to letter No. CP-20/94/2021-UPC-II-HO-CPCB-HO dated 24.03.2023 received from Central Pollution Control Board (CPCB) on the..... Notification of New HSN Codes .....(17.04.2023) 1.Reference is invited to DGFT Notification No. 20/2015-20 dated 07.07.2022 whereby ITC(HS) 2022, Schedule 1 (Import Policy) was amended in sync with .....
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