Income tax exemption for gratuity enhanced Up to Rs 20 lakhs
Ministry of Finance has enhanced the income tax exemption for gratuity under Section 10 (10) (iii) of the Income Tax Act, 1961
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Gau | Conviction for culpable homicide not amounting to murder reversed due to lack of legal evidence
Gauhati High Court: Rumi Kumari Phukan, J., allowed a criminal appeal and acquitted the appellants who were convicted under Section 304 Part-II IPC
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Aadhaar (Pricing of Aadhaar Authentication Services) Regulations, 2019
No.K-11022/632/2019/Auth-UIDAI (No. 1 of 2019)—In exercise of the powers conferred by sub-section (1) and sub-clause (f) of sub-section (2) of Section 54
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SC| Revisionary Court shouldn’t act like an Appellate Court
Supreme Court: Reminding the Courts of the scope of their powers, the bench of Abhay Manohar Sapre and Dinesh Maheshwari, JJ has
Continue readingDel HC | Wife’s application for setting aside ex-parte divorce decree rejected in absence of application for condonation of more than 4 years’ delay
Delhi High Court: A Bench of G.S. Sistani and Jyoti Singh, JJ., dismissed an appeal filed by the appellant-wife against the order of
Continue readingPresident promulgates — Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019
The Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019 No. 13 of 2019 Promulgated by the President in the Seventieth Year
Continue readingKer HC | Motor vehicle tax must be charged at old rate where provision provides a cut-off date for imposition of new tax
Kerala High Court: The Bench of Dama Seshadri Naidu, J. allowed a petition raising a dispute in relation to the payment of
Continue readingKar HC | Usurpation of private property by State or its instrumentalities, sans lawful acquisition process violates Article 300-A of Constitution
Karnataka High Court: The Bench of Krishna S. Dixit, J., allowed petition filed by a senior citizen challenging wrongful usurpation of his
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Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed [Full Report]
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
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2019 SCC Vol. 2 March 7, 2019 Part 4
Education Law — Medical and Dental Colleges — Closure/Derecognition/De-affiliation of medical college: Until S. 10-A IMC Act permission and affiliation is granted,
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Women’s Day | Warrior’s Manual
by Devika Sharma†
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SC awards Rs. 10 Lakh compensation in a medical negligence case to ‘send message’ to medical practitioners
Supreme Court: In a case of medical negligence where a minor surgery resulted in amputating a woman’s arm, the bench of Abhay
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Centre nominates Shyamala. S. Kunder and Dr Rajulben L. Desai as member of National Commission for Women
S.O. 1136(E)— In pursuance of Section 3 of the National Commission for Women Act, 1990 (20 of 1990), the Central Government hereby
Continue readingUtt HC | ‘Womanhood’ given consideration while granting bail
Uttaranchal High Court: The Bench of Sudhanshu Dhulia, J. accepted the application seeking bail where the applicant was a woman and had a
Continue readingCustoms Tariff Determination of Origin of Goods under Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore (Amendment) Rules, 2019
G.S.R. 185(E)— In exercise of the powers conferred by sub-section (1) of Section 5 of the Customs Tariff Act, 1975 ( 51
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Cabinet approves reservation in Teachers’ Cadre Ordinance, 2019
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the proposal for promulgation of “The Central Educational Institutions (Reservation
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HP HC | In order to do complete justice, Court gives litigation a quietus
Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J., allowed a revision petition to set aside the conviction and sentence imposed
Continue readingAll HC | Mere alteration of name of district “Allahabad”, not affecting public interest; PIL dismissed
Allahabad High Court: This Public Interest Litigation was filed before Division Bench of Govind Mathur and Yogendra Kumar Srivastava, JJ., challenging the
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