October 14, 2016

Issue of Disability Pension for Defence Forces Personnel referred to 7th CPC Anomaly Committee

The 7th Central Pay Commission (CPC) recommended a slab based system for determining the disability pension for Defence Forces Personnel, which was

Court of Appeal of Malaysia: The principal issue in this case was whether there is a resulting trust i.e whether the deceased,

On 07.10.2016, the Law Commission of India notified a questionnaire inviting public to give their views for the revision and reform of

High Court of Bombay: Examining the aspects of prison punishment granted to prisoners, the Division Bench comprising of V.K. Tahilramani and Mridula

High Court of Karnataka: While impressing upon the relevancy of due process of law in land acquisition proceedings, the Division Bench comprising

The Cabinet Committee on Economic Affairs, chaired by the Prime Minister Shri Narendra Modi, has approved the mechanism for revision of ethanol

S.O. 3179(E).— In exercise of the powers conferred by clause (b) of Section 13B, read with Section 295 of the Income Tax