2019 | Page 66 of 193

MP HC | Petitioner claiming to have no source of personal income is liable to maintain his wife if he has interest in agricultural lands of joint family

Madhya Pradesh High Court: S.K. Awasthi, J., dismissed the petition filed by the petitioner under Section 482 CrPC for quashing the maintenance

Appointments & Transfers News

UK SC | Lord Reed appointed next President of Supreme Court of United Kingdom, alongside 3 new justices

The Right Hon Lord Reed will succeed Baroness Hale of Richmond as President of the Supreme Court of the United Kingdom, it was announced

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | IDBI Bank found guilty of violation of S. 43-A IT Act; held, corporate entity dealing with personal sensitive information/data has obligation without any exception

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): The Coram of Justice Shiva Kirti Singh (Chairperson) and A.K. Bhargava (Member) while disallowing this

Legislation Updates Notifications

Government withdraws enhanced surcharge on tax payable on transfer of certain assets

In order to encourage investment in the capital market, it has been decided to withdraw the enhanced surcharge levied by Finance (No.

Case Briefs High Courts

HP HC | Courts must have due regard to nature and gravity of the crime when dealing with compounding of offence through inherent powers

Himachal Pradesh High Court: Vivek Singh Thakur, J. contemplated a petition filed under Section 482 of CrPC, where the petitioner arrived at

Legislation Updates Rules & Regulations

Offshore Areas Mineral Concession (Amendment) Rules, 2019

G.S.R. 595(E)— In exercise of the powers conferred by Section 35 of the Offshore Areas Mineral (Development and Regulation) Act, 2002, the

Appointments & Transfers News

Telangana HC | Order of appointment of 3 Judges

President is pleased to appoint the following 3 as the Judges of Telangana High Court: Tadakamalla Vinod Kumar Annireddy Abhishek Reddy Kunuru

Case Briefs High Courts

Del HC | Reopening of assessment based on a change of opinion by Assessing Officer held vitiated in law as it does not satisfy legal requirement of S. 147 ITA

Delhi High Court: A Division Bench of S. Muralidhar and Talwant Singh, JJ. dismissed an appeal filed by the Revenue against the order

Call For Papers Conference/Seminars/Lectures Law School News

Call for Papers| 17th Asian Law Institute Conference, 2020

Reported by Shruti Srivastava

Interviews

Niharika Salar, alumnus of NUSRL, on her admission at National University of Singapore

Interviewed by Sankalp Udgata

Law School News Others

4th edition of Conquest held on August 10, 2019

Reported by Anushree Jain

Call For Papers Law School News

Call for Papers | IJIEL Volume XII [2019-20]

Reported by Anushree Jain

Hot Off The Press News

Triple Talaq| SC issues notice to Centre on plea challenging the new law

Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has agreed to examine the validity of a newly enacted law

Law School News Others

Call for Blogs| NUJS’ Journal of Indian Law and Society

Reported by Raksha Raina

Legislation Updates Statutes/Bills/Ordinances

Central Govt. notifies — Nidhi (Amendment) Rules, 2019

G.S.R. 467(E)—In exercise of the powers conferred by sub-section (1) of Section 406 read with sub-sections (1) and (2) of Section 469

Hot Off The Press News

Sabka Vishwas – Legacy Dispute Resolution Scheme, 2019 ; to be availed by large number of taxpayers for closing their pending disputes

In the Union Budget 2019-20, the Hon’ble Finance Minister announced the “Sabka Vishwas – Legacy Dispute Resolution Scheme, 2019”. The Scheme has

Legislation Updates Notifications

CBDT issues clarification on eligibility of small Start-ups to avail tax holiday

The Central Board of Direct Taxes (CBDT) has clarified today that small start-ups with turnover upto Rs. 25 crore will continue to

Cases Reported SCC Weekly

2019 SCC Vol. 7 August 14, 2019 Part 2

Civil Procedure Code, 1908 — S. 96 and Or. 41 R. 33 — First appeal: Principles summarised regarding mode of disposal of

Case Briefs High Courts

Jhar HC | S. 18(6) of JVAT Act, 2005 does not contemplate production of JVAT-404 Forms as a mandatory condition for availing benefit of ITC

Jharkhand High Court: A Division Bench of H.C. Mishra and Deepak Roshan, JJ., set aside the impugned orders and directed the Assessing Authority

Hot Off The Press News

Babri Masjid demolition| Special Judge conducting trail involving LK Advani & others writes to SC seeking protection

Supreme Court: The bench of RF Nariman and Surya Kant, JJ has asked the Uttar Pradesh government to pass orders within two