2019
P&H HC | A transfer application cannot be allowed merely on the ground of inconvenience of attorney in attending hearings
Punjab and Haryana High Court: H.S. Madaan, J. dismissed the application for the transfer of a divorce petition merely on the ground
Continue readingDel HC | Accused, whose anticipatory bail is rejected by SC, ought to surrender before IO concerned; proceedings issued under S. 83 CrPC held not vitiated
Delhi High Court: Brijesh Sethi, J. dismissed a criminal writ petition challenging the order of the Special Judge (Prevention of Corruption) whereby proceedings against
Continue readingCBDT exempts cash withdrawal by authorised dealer and its franchise agent and sub-agent, and Full-Fledged Money Changer licensed by RBI
S.O. 3719(E).—In exercise of the powers conferred by clause (v) of proviso to Section 194 N of the Income-tax Act, 1961 (43
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TRAI releases recommendations on “Review of Terms and Conditions for registration of Other Service Providers (OSPs)”
The Telecom Regulatory Authority of India (TRAI) has released its recommendations on “Review of terms and conditions for registration of Other Service
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NCDRC | Developer directed to give compensation in view of “Principles of Natural Justice”; delay of 4 years in refund of ‘booking amount’ on cancellation
National Consumer Disputes Redressal Commission (NCDRC): The Bench comprising of Justice R.K. Agrawal (President) and M. Shreesha (Member) while addressing a complaint
Continue readingGovt. Employees of UT of Jammu & Kashmir and UT of Ladakh to get all 7th CPC Allowances from 31-10-2019
After the Parliament passed the Jammu and Kashmir Reorganization Bill, 2019, Prime Minister, Narendra Modi addressed the nation on 08-10-2019, wherein he
Continue readingDel HC | Plea of Acquiescence rejected; Temporary injunction granted to “Make My Trip” against “Make My Travel” for trademark infringement
Delhi High Court: Sanjeev Narula, J. while addressing a matter in respect to trademark infringement and in lieu of that seeking a
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SL SC | Unequal application of law is not necessarily denial of equal protection; petition dismissed for failure to show element of intentional and purposeful discrimination
Supreme Court of the Democratic Socialist Republic of Sri Lanka: Buwaneka Aluwihare, and Prasanna Jayawardena PC, JJ., while dismissing an application observed
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NLUD | National Seminar on Bridging Educational Divides
Reported by Shruti Srivastava
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INX MEDIA CASE|SC grants bail to P. Chidambaram [Full Report]
Supreme Court: The 3-judge bench of R Banumathi, AS Bopanna and Hrishikesh Roy, JJ has granted bail to former Finance Minister and
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Digital Tax: The changing contours of tax structure in India
by Ajay Sharma and Nikhil Gupta†
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Akanksha Prabhu, Aryaman Shrma and Khushi Parekh on winning Aditya Birla Scholarship
Interviewed by Hrithik Khurana
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MNRE clarifies in respect of domestically manufactured solar PV cells
Decision expected to give a boost to domestic manufacturing of solar cells in India In a major decision that is likely to
Continue readingP&H HC | Merely not finding a ticket from the body of a person who died in railway accident does not prove that deceased was a ticket less passenger
Punjab and Haryana High Court: Dr Ravi Ranjan, J. allowed the appeal filed by legal heirs of a person who died in
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Guidelines on Anti-Money Laundering (AML) Standards & Combating Financing of Terrorism (CFT) under Prevention of Money Laundering Act, 2002
1. The Prevention of Money Laundering Act, 2002 (“PMLA”) was brought into force with effect from 1st July 2005. Necessary Notifications /
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NGT | Citizens entitled to breathe in fresh air; Need for action protection of environment and public health
National Green Tribunal (NGT): The Coram comprising of Justice Adarsh Kumar Goel (Chairperson) and S.P. Wangdi (Judicial Member), K. Ramakrishnan (Judicial Member) and
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