2019 | SCC Times

CBDT extends the PAN-Aadhaar Linking due date to 31-03-2020

In exercise of the powers conferred under sub-section (2) of section 139AA of the Income-tax Act, 1961 (‘Act’) (43 of 1961), the

Legislation Updates Notifications

Clarifications in respect of prescribed electronic modes under S. 269SU of Income-tax Act, 1961

In furtherance to the declared policy objective of the Government to encourage digital economy and move towards a less-cash economy, a new

Op Eds OP. ED.

Income-tax (16th Amendment) Rules, 2019; CBDT notifies modes of payment for S. 269SU of IT Act, 1961

G.S.R. 960(E).—In exercise of the powers conferred by Section 269SU read with Section 295 of the Income-tax Act, 1961 (43 of 1961),

Case Briefs Foreign Courts

SL SC | Acts causing loss to State property especially at their institution cannot be pardoned or condoned; Reduction of sentence refused

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare, P. Padman Surasena and S. Thurairaja,

Case Briefs Foreign Courts

Islamabad Special Court | Former President and Chief of Army Staff of Pakistan Pervez Musharraf sentenced to death for ‘high treason’

Islamabad Special Court: A Full Bench of Waqar Ahmed Seth, Nazar Akbar and Shahid Karim, JJ. sentenced Former President Pervez Musharraf of

Hot Off The Press News

General Bipin Rawat Appointed as Chief of Defence Staff

Government has decided to appoint General Bipin Rawat, as the Chief of Defence Staff (CDS) with effect from December 31, 2019 and

Business News News

Extension of time limit for filing of response to notices issued under S. 142(1) of the Income-tax Act, 1961 under E-assessment Scheme-2019

With a view to provide relief to the taxpayers and tax professionals and to facilitate the compliance with respect to e-Assessment proceedings

Case Briefs High Courts

Del HC | ‘Technical contribution’ is the test of patentability for computer programs; law on S. 3(k) of Patents Act clarified

Delhi High Court: Pratibha Singh, J., allowed a writ petition filed against the order of Intellectual Property Appellate Board (“IPAB”) whereby it had

Hot Off The Press News

CBI | Imprisonment & Fine of Rs 2.50 lakh to then police official of RPF in a Bribery Case

The Special Judge, CBI Cases, Jabalpur (Madhya Pradesh) has convicted Sh. Bhola Nath Singh Yadav, then Sub Inspector. Railway Protection Force &

Legislation Updates Notifications

State of Nagaland declared to be a ‘disturbed area’ for 6 months by Central Government

S.O. 4700 (E).—Whereas the Central Government is of the opinion that the area comprising the whole of State of Nagaland is in

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Buyer cannot be made to wait indefinitely for possession of flat when the entire consideration amount has been made

National Consumer Disputes Redressal Commission (NCDRC): R.K. Agrawal (President) while deciding the present consumer case held that, “Wherever the Builder commits a particular

Case Briefs Foreign Courts

SL SC | Courtesy begets courtesy; Court refuses application relating to the violation of Fundamental Rights

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare, L.T.B. Dehideniya and Murdu N.B.Fernando, JJ.,

Case Briefs Foreign Courts

SL SC | No relief against dispossession by bona fide purchaser where vendor fails to show retention of beneficial interest

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Sisira J. de Abrew, L.T.B. Dehideniya and Murdu

Case Briefs Tribunals/Commissions/Regulatory Bodies

CERC | Plea of rehearing rejected where an error could not be established on the face of the record

Central Electricity Regulatory Commission (CERC): The Coram of P.K. Pujari (Chairperson), Dr M.K. Iyer (Member) and I.S. Jha (Member) dismissed a petition

Hot Off The Press News

Editors Guild of India noted the deplorable act of Amit Malviya, head of BJP’s Information Technology cell for McCarthyist Twitter Poll

The Editors Guild of India has noted with deep dismay and concern the deplorable act of Amit Malviya, the head of the

Legislation Updates Statutes/Bills/Ordinances

President promulgates Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019

President on 28-12-2019 promulgated the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019 to amend the Insolvency and Bankruptcy Code, 2016. Insolvency and