2019
Reporting requirements under Clauses 30-C and 44 of Tax Audit Report to be kept in abeyance till 31-03-2019
Order under Section 119 of the Income-Tax Act, 1961 Section 44 AB of the Income-Tax Act, 1961 (‘the Act’) read with Rule
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HP HC | FIR in non-compoundable offences pertaining to matrimonial disputes can be quashed if the parties have settled dispute amicably
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. allowed a petition filed under Section 482 of the Code of Criminal Procedure, 1973
Continue readingKer HC | Minority Commission doesn’t have jurisdiction to pass order directing issuance of revenue documents to individual member of community
Kerala High Court: A. Muhamed Mustaque, J. set aside an order given by the Minority Commission whereby Tahsildar and Village Officer were
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Landmark Decision | Same-Sex Marriage | “Taiwan” becomes the first country in Asia to legalise same-sex marriage
As reported by media, Taiwan Parliament has taken a historic step by legalising same-sex marriage. “In 2017, the island’s constitutional court ruled
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NGT | CPCB and SPCBs statutorily authorized to look into issues of air and water pollution and take remedial steps for the same
National Green Tribunal: A Coram of Adarsh Kumar Goel, J. (Chairperson) and S.P. Wangdi, Judicial Member, K. Ramakrishnan, Judicial Member and Dr
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Call for Papers | DSNLU Journal of Social Sciences
Reported by T Krishna Saketh
Continue readingDel HC | Conviction under POCSO set aside where Amicus Curiae found to make no serious efforts to defend the accused
Delhi High Court: In view of the failure of justice on account of lack of effective cross-examination of prosecution witnesses, Sanjeev Sachdeva,
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Guj HC | PUBG Ban | Rajkot Police Commissioner lifts ban on PUBG after High Court orders filing of affidavit in a PIL filed by Law student
Gujarat High Court: A Bench of Anant S. Dave, Acting CJ and Biren Vaishnav, J. disposed of a public interest litigation that challenged
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Acid Attack on Noida Woman | National Commission for Women [NCW] seeks ban on sale of acid
As reported by media, NCW urged Director General of Police (DGP), Uttar Pradesh to enforce the ban on the sale of acid
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NHRC | Notice over reported police inaction a case of gang rape and atrocity on a widow
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report that a widow in her late 20s
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SAT | An order without reasons is violative of Article 14 of Constitution; appeal allowed in light of Clause 17 of the NSE Rules
Securities Appellate Tribunal (SAT), Mumbai : The Bench of Tarun Agarwala, J. (Presiding Officer) and C.K.G. Nair (Member) and M.T. Joshi, J.,
Continue readingDel HC | Appeal against order granting maintenance to wife cannot be dismissed solely for husband’s failure to deposit arrears of maintenance
Delhi High Court: Sanjeev Sachdeva, J. allowed a revision petition and set aside the order of the Appellate Court whereby it had dismissed
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EBC Learning [16th Course] | “An Introduction to CLAT” available now – Know the tricks of the Trade!
CLAT preparation guide in a visual form is streaming now on EBC Learning, EBC’s premier e-learning delivery platform. An Introduction to CLAT
Continue readingPat HC | Petition seeking publication of results of an unaffiliated college not maintainable – Relief on humanitarian grounds held contrary to law
Patna High Court: Mohit Kumar Shah, J. refused to grant relief to petitioner on humanitarian grounds contrary to the law. Petitioner, a
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Utt HC | Problem of vacant posts not related to transfers; State’s fault for not taking necessary steps forthwith to fill up vacancies
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and Alok Singh, J. contemplated an application by the State Government seeking
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EBC Learning [New Course] | 15th Course on “Transacting Merger and Acquisitions” streaming now!
EBC Learning, EBC’s premier e-learning delivery platform releases its 15th course on: Transacting Merger and Acquisitions ABOUT THIS COURSE An M&A event
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Bom HC | Conviction on basis of dying declaration to be only after strict scrutiny as accused has no opportunity to cross-examine deceased
Bombay High Court: A Bench of B.P. Dharmadhikari and Prakash D. Naik, JJ. allowed a criminal appeal and set aside the decision of
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Manipur HC | Mere dismissal of earlier suit which was not decided on merits would not attract ‘res judicata’
Manipur High Court: Kh. Nobin Singh, J. allowed civil revision petition questioning the validity and correctness of the order passed by the
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