2019

Aadhaar-PAN linking is mandatory and has to be completed till 31-3-2019 by PAN holders requiring filing of Income Tax Return

Constitutional validity of Aadhaar has been upheld by the Supreme Court of India in September 2018. Consequently, in terms of Section 139AA of

Appointments & Transfers News

Breaking | 37 Advocates designated as Senior Advocates by Supreme Court

On 27-03-2019, Supreme Court of India has designated a total number of 37 Advocates as Senior Advocates. Below is the list of

Business News News

Reserve Bank of India imposes monetary penalty on Punjab National Bank

RBI has imposed, by an order dated February 25, 2019, a monetary penalty of Rs 20 million (Rupees Twenty Million) on Punjab

Hot Off The Press News

National Herald Case: SC lists the matter on April 23 after Sonia and Rahul Gandhi seek adjournment

Supreme Court: After UPA Chairperson Sonia Gandhi and Congress president Rahul Gandhi sought adjournment of appeals challenging the Income Tax department’s decision

Case Briefs High Courts

MP HC | Requirement of domicile certificate not mentioned in application form can’t be ground for denying participation in selection process

Madhya Pradesh High Court: Two writ petitions were filed together before the Bench of Prakash Shrivastava, J., where petitioners were seeking a

Appointments & Transfers News

CCI | Central Government appoints Ms. Sangeeta Verma as Member of Competition Commission of India

S.O. 1382(E)— In exercise of the powers conferred by sub-section (1) of Section 8 read with sub section (1) of Section 10

Appointments & Transfers News

SC Collegium recommends transfer of Chief Justice Pradeep Nandrajog of Rajasthan HC to Bombay HC

The Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde, N.V. Ramana, Arun Mishra and R.F. Nariman JJ. resolves to recommend that

Case Briefs High Courts

Ker HC | Change in area of operation of a water scooter allowed under the Inland Vessels Act and Rules thereunder

Kerala High Court: The Bench of Shaji P. Chaly, J. allowed a civil writ petition against an order of Port Officer refusing

Hot Off The Press News

Publication of criminal record of candidates in newspaper: SC issues notice to Election Commission

Supreme Court: The Court has ssued a notice to the Election Commission regarding alleged non-implementation of the top court’s past order of

Case Briefs Foreign Courts

Pak SC | Contractual employee cannot press for reinstatement of service; can only claim damages for unexpired period of his service

Supreme Court of Pakistan: The Three-Judge Bench of Gulzar Ahmed, Faisal Arab And Ijaz Ul Ahsan, JJ., dismissed a petition filed by

Case Briefs Supreme Court

Saravana Bhavan owner P Rajagopal guilty of murdering his employee in 2001 [Full Report]

Supreme Court: The 3-judge bench of NV Ramana, MM Shantanagoudar and Indira Banerjee, JJ has upheld the conviction and sentence of life

Conference/Seminars/Lectures Law School News

NLSIU | Annual Themed Conference on Transformative Constitutionalism Exploring Ideas, and Possibilities in its Theory and Practice

Reported by Apurva Singh

Hot Off The Press News

United Nations Security Council unanimously adopts resolution to combat, criminalize financing of terrorists, their activities

The Security Council called upon Member States to step up efforts to combat and criminalize the financing of terrorists and their activities,

Case Briefs High Courts

Del HC | Shared parenting is best formula to bring up a child where parents are not able to resolve disputes and stay together

Delhi High Court: A Bench of Jyoti Singh and G.S. Sistani, JJ., dismissed an appeal filed against the order of the family court whereby

Law School News Others

SCC Times

Aadhaar-PAN linking is mandatory and has to be completed till 31-3-2019 by PAN holders requiring filing of Income Tax Return

Breaking | 37 Advocates designated as Senior Advocates by Supreme Court

Reserve Bank of India imposes monetary penalty on Punjab National Bank

National Herald Case: SC lists the matter on April 23 after Sonia and Rahul Gandhi seek adjournment

MP HC | Requirement of domicile certificate not mentioned in application form can’t be ground for denying participation in selection process

CCI | Central Government appoints Ms. Sangeeta Verma as Member of Competition Commission of India

SC Collegium recommends transfer of Chief Justice Pradeep Nandrajog of Rajasthan HC to Bombay HC

Ker HC | Change in area of operation of a water scooter allowed under the Inland Vessels Act and Rules thereunder

Publication of criminal record of candidates in newspaper: SC issues notice to Election Commission

Pak SC | Contractual employee cannot press for reinstatement of service; can only claim damages for unexpired period of his service

Saravana Bhavan owner P Rajagopal guilty of murdering his employee in 2001 [Full Report]

NLSIU | Annual Themed Conference on Transformative Constitutionalism Exploring Ideas, and Possibilities in its Theory and Practice

United Nations Security Council unanimously adopts resolution to combat, criminalize financing of terrorists, their activities

Del HC | Shared parenting is best formula to bring up a child where parents are not able to resolve disputes and stay together

JGU | Week long celebration of theatre and music

Bom HC | Conviction for rape reversed where love affair between youngsters landed in prosecution of a young boy

GST | Decisions by GST Council in 34th meeting regarding GST Rate on “Real Estate Sector”

2019 SCC Vol. 3 March 21, 2019 Part 1

Court can’t interfere with certification of Finance Bill of 2017 as Money Bill: Centre to SC

SC explains meaning of “total turnover” under the Karnataka Sales Tax Act