Calcutta HC | Shri Kausik Chanda appointed to be an Additional Judge
Order of Appointment of an Additional Judge of Calcutta High Court President appointed Shri Kausik Chanda, to be an Additional Judge of
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Bombay HC | Transfer Order of Justice Ujjal Bhuyan of Gauhati HC to Bombay HC
Transfer Order of Justice Ujjal Bhuyan President in consultation with the Chief Justice of India is pleased to transfer Justice Ujjal Bhuyan,
Continue readingDel HC | Writ petition filed by Officer of Indian Army for quashing FIR held not maintainable as substantial part of alleged offence occurred in Nagaland
Delhi High Court: Vibhu Bakhru, J. dismissed a writ petition filed by a serving officer of the Indian Army seeking to quash an
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State can’t be estopped from withdrawing the exemption from payment of Excise Duty if such withdrawal is in larger public interest
Supreme Court: The 3-judge bench of Arun Mishra, MR Shah and BR Gavai, JJ has held that by invoking the doctrine of
Continue readingAsian Development Bank and Government of India signed a $200 million loan to improve rural connectivity in Maharashtra
The Asian Development Bank (ADB) and the Government of India today signed a $200 million loan to upgrade rural roads to all-weather
Continue readingCentre notifies — S. 194 N not applicable on cash withdrawals Cash Replenishment Agencies and franchise agents of White Label Automated Teller Machine Operators
S.O. 3356(E).—In exercise of the powers conferred by clause (v) of proviso to Section 194N of the Income-tax Act, 1961 (43 of
Continue readingPat HC | Casual drafting and vagueness in relief sought to lead to dismissal of original application, Court finds no reason to enter into the merits of the case
Patna High Court: The Division Judge Bench comprising of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J. disposed of the petition on
Continue readingPat HC | Tribunal’s decision of denying employment on grounds of petitioner’s involvement in criminal cases upheld
Patna High Court:The DivisionBench comprising of A.P Sahi, CJ and Ashutosh Kumar, J. dismissed the writ petition on the grounds that the
Continue readingRaj HC | Court allows application for suspension of sentences; held, mere possession of a harmful weapon does not indicate perpetrator
Rajasthan High Court: The Division Bench comprising of Sandeep Mehta and Abhay Chaturvedi, JJ. allowed an application of suspension of the sentence
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Supreme Court of India | Four CJ’s of High Courts appointed as Judges of SC
President appoints the following Four Judges of the High Courts as Judges of the Supreme Court of India: Shri Justice Krishna Murari,
Continue readingDel HC | Authorities directed to allow late filing of GST TRAN-1 Form to a dealer who missed the same due to maze of compliance due dates
Delhi High Court: A Division Bench of S. Muralidhar and Talwant Singh, JJ. allowed a writ petition filed by a car dealer who
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Words “of the fact that he has attained majority” of Section 32-F of Maharashtra Tenancy and Agricultural Lands Act, 1948 struck down
Supreme Court: Overruling the verdict in Appa Narsappa Magdum [Appa Narsappa Magdum v. Akubai Ganapati Nimbalkar, (1999) 4 SCC 443, the 3-judge
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ALS Noida | 3rd Edition of Srijan – Youth Parliament
Reported by Aadarsh Kothari
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NHRC notice to Assam Govt. over torture of two women in police custody
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that a woman and her two sisters
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Cabinet approves Promulgation of the Prohibition of Electronic Cigarettes Ordinance
In a major health and wellness initiative for the country, the Union Cabinet has approved the Promulgation of the Prohibition of Electronic
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NGT | Central Govt. to monitor enforcement of Fundamental Right to access potable drinking water in affected parts
National Green Tribunal (NGT): The Coram comprising of Justice Adarsh Kumar Goel (Chairperson) and S.P. Wangdi (Judicial Member), Justice K Ramakrishnan (Judicial
Continue readingUtt HC | Art. 226 not ordinarily extends to issuing a mandamus to legislature to make a law; Writ dismissed as Election Commission has plenary power to adjudicate
Uttaranchal High Court: A writ petition was contemplated by Ramesh Ranganathan, CJ and Alok Kumar Verma, J. where the petitioner sought a
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Bom HC | High Court upheld the decision of trial court in light of no evidence to hold the charge of “cruelty” under S. 498-A IPC
Bombay High Court: Sandeep K. Shinde, J. dismissed an appeal filed by the State against the order of acquittal by the trial
Continue readingIncome-tax (8th Amendment) Rules, 2019 — Notified
G.S.R. 662(E)—In exercise of the powers conferred by sub-sections (18) and (21) of Section 144BA read with Section 295 of the Income-tax
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Ayodhya hearing| SC asks parties to come up with tentative timeline for conclusion of arguments
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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