2019
Live: 3rd INDIAN MEDIATION WEEK, KOLKATA ADR SUMMIT
The 3rd Indian Mediation Week ADR Summit has kick-started in Kolkata at the West Bengal National University of Juridical Sciences. We are
Continue readingKar HC | State has no power to tinkle with quantum of salaries and pension payable to judicial officers; New Defined Contributory Pension Scheme not applicable to them
Karnataka High Court: A Division Bench of Abhay S. Oka, CJ. and Mohammad Nawaz, J. directed the state government to refund the
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Compliance Checklist for Appointment of Managing Director and Manager
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) December 62
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Online Proficiency Assessment Test for Independent Directors
Bhumesh Verma, Managing Partner and Utkarsh Mishra, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) December 72
Continue readingAvailability of National Electronic Funds Transfer (NEFT) System on 24×7 basis
It has been decided that the above facility shall be made available from December 16, 2019, with the first settlement taking place
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Bills that received President’s assent — Parliament of India [Weekly Update of Winter Session]
Following are the Bills that have received President’s assent in this week of the Parliament Sessions: The Chit Funds (Amendment) Act, 2019
Continue readingChh HC | An advocate cannot be held criminally liable merely because his opinion is found not acceptable or for want of greater professional competence
Chhattisgarh High Court: Sanjay K. Agarwal, J., quashed the criminal proceedings against the petitioner, an Advocate, who was arraigned in a criminal case
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Hyderabad Rape cum Murder | Police Encounter | Telangana HC directs for preservation of bodies of 4 suspects killed in encounter till 09-12-2019
A representation was made at the Chief Justice’s Office on 6-12-2019, wherein the request for judicial intervention was placed with respect to
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IPAB’S Non Provision to appeal to Supreme Court
The applicants of all Intellectual Property Rights (IPRs) can directly file a Special Leave Petition (SLP) before the Hon’ble Supreme Court against
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Cabinet approves MoU between Election Commission of India and Election Commission of Maldives on cooperation in the field of Electoral Management & Administration
The Union Cabinet approved the proposal of the Election Commission to enter into the Memorandum of Understanding (MoU) with the Election Commission
Continue readingTelangana HC launched Inter-operable Criminal Justice System and National Service and Tracking of Electronic Processes Project in Districts of Telangana
Hon’ble the Chief Justice, Raghvendra Singh Chauhan, High Court for the State of Telangana launched the Inter-operable Criminal Justice System (ICJS) and
Continue readingDel HC issues “Practice Directions” for Civil Miscellaneous (Main) Petitions under Art. 227 of Constitution & Civil Rev. Petition under S. 115 of CPC
Delhi High Court issued the following Practice Directions for information and compliance by all concerned in respect of Civil Miscellaneous (Main) Petitions
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NHRC takes suo motu cognizance of media reports about death of 4 accused in Telangana rape & murder case in a police encounter
NHRC, India has taken suo motu cognizance of media reports that the four accused, arrested by the police in connection with the
Continue readingRaj HC | Application under S. 389 CrPC allowed following the “principal of parity”
Rajasthan High Court: Sandeep Mehta, J. suspended the punishment awarded by the Additional Sessions Judge in the Sessions Case No. 46 of
Continue readingUtt HC | Providing unlimited electricity to employees deemed to be abuse of authority by Power Corpn.; audit ordered
Uttaranchal High Court: A Bench of Ramesh Ranganathan, C.J. and Alok Kumar Verma, J. issued directions to the Government of Uttarakhand and
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Minimum qualifying years of service cannot be ignored for grant of invalid pension
Supreme Court: In a case where the family of a man was awarded invalid pension by the Tribunal despite of the fact
Continue readingCBDT issues draft notification seeking inputs for framing of rules with respect to Fund Manager Regime under S. 9A of I.T. Act, 1961
Section 9A of the Income-tax Act, 1961 (the Act) provides for a special taxation regime in respect of certain offshore funds in
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RBI releases “Guidelines for ‘on tap’ Licensing of Small Finance Banks in the Private Sector”
The Reserve Bank of India released on its website, “Guidelines for ‘on tap’ Licensing of Small Finance Banks in the Private Sector”.
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