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CCI approves acquisition of shares in My Home Industries by My Home Constructions and its affiliates

The Competition Commission of India (CCI) approves acquisition of shares in My Home Industries Private Limited by My Home Constructions Private Limited

Cabinet Decisions Legislation Updates

Cabinet approves creation of the post of — Chief of Defence Staff in the rank of four star General

In a landmark decision with tremendous reform in higher defence management in the country, the Union Cabinet approved to create the post

Cabinet Decisions Legislation Updates

Cabinet approves ex-post facto agreement between India & Uzbekistan on — Cooperation in the field of Combating Transnational Organized Crime & International Terrorism

Union Cabinet has given ex-post facto approval on an Agreement between the Ministry of Home Affairs of the Republic of India and

Legislation Updates Rules & Regulations

SEBI | Informant policy in relation to insider trading laws

Submission of Information to the Office of Informant Protection Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 (PIT

Case Briefs Tribunals/Commissions/Regulatory Bodies

CBI | Death Sentence for rape and murder to accused on being found guilty

The Special Judge, CBI Cases, Ranchi has awarded the Death Sentence with a fine of Rs. 5000/- under Section 302 of IPC;

Case Briefs Foreign Courts

SL SC | Termination of employee justified where he did not act with full honesty; Court allows appeal by employer

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

Case Briefs High Courts

Utt HC | Jurisdiction under S. 482 CrPC should not be exercised to stifle or scuttle the legitimate prosecution

Uttaranchal High Court: Lok Pal Singh, J., addressed an application that sought to quash criminal proceedings under Sections 420, 468, 471 of

Case Briefs High Courts

All HC | Cognizance taken in a criminal case after taking extraneous material into consideration, is against the law and not sustainable

Allahabad High Court: Om Prakash-VII, J. allowed the application filed under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing

Case Briefs High Courts

Kar HC | Denial of overtime pay to an employee amounts to infringement of Articles 23 and 300-A of the Constitution of India

Karnataka High Court: Krishna S. Dixit, J. allowed a writ petition praying for quashing of a circular whereby overtime dues were denied

Case Briefs High Courts

Bom HC | No right of maintenance under S. 125 CrPC to a wife divorced on grounds of adultery

Bombay High Court: Nitin W. Sambre, J., dismissed the petitions filed by the petitioner questioning the order of denial of maintenance to her. The

Case Briefs High Courts

Sikk HC | Conviction for “Gang Rape” of a minor child upheld; Victim’s deposition corroborated with forensic evidence cannot be doubted

Sikkim High Court: A Division Bench of Bhaskar Raj Pradhan and Meenakshi Madan Rai, JJ., while upholding the impugned judgment of the

Case Briefs High Courts

Bom HC | Sexual Offences on Children – Offenders should be mercilessly and inexorably punished

Bombay High Court: Prithviraj K. Chavan, J., dismissed the present appeal filed challenging the Judgment passed by Special Judge under Protection of

Case Briefs High Courts

Raj HC | Persons employed on contractual basis cannot claim regularisation as a matter of right through a writ petition

Rajasthan High Court: Arun Bhansali, J. dismissed this Writ Petition by the petitioners for restraining the respondents to terminate their services that

Case Briefs High Courts

HP HC | Passing an order without giving the opportunity of hearing is a violation of natural justice; Court dismisses appeal

Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua, J., dismissed an application which was

Case Briefs High Courts

Madras HC | Termination of a Polytechnic Institute Principal indulged in homo-sexual activities with students upheld; Citizen has duty to renounce practices derogatory to dignity of women

Madras High Court: M. Duraiswamy, J., while addressing a petition that was filed in pursuance of the impugned order of termination of

Business News News

Investment in units of Mutual Funds in the name of minor through guardian and ease of process for transmission of units

In order to bring about uniform processes across Asset Management Companies (AMCs) in respect of investments made in the name of a

Case Briefs Foreign Courts

SL SC | Court finds Fundamental Rights of deceased violated while in police custody; State directed to pay 1 million rupees

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

Case Briefs High Courts

Cal HC | Court commutes Death Penalty to Life Sentence as potential of rehabilitation remains

Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ., has recently observed in a case of rape and

Case Briefs High Courts

Gau HC | Conviction for murder set aside where ‘reverse burden’ wrongly shifted on accused to prove innocence, law regarding S. 106 Evidence Act restated

Gauhati High Court: A Division Bench of Mir Alfaz Ali and Nani Tagia, JJ., allowed an appeal filed against the order of the

Business News News

RBI | Introduction of a new type of semi-closed Prepaid Payment Instrument (PPI)

Introduction of a new type of semi-closed Prepaid Payment Instrument (PPI) – PPIs upto Rs 10,000 with loading only from bank account