Brexit Secretary signs order to scrap 1972 Brussels Act – ending all EU law in the UK
The Government has signed into law legislation to repeal the Act of Parliament which set in stone Britain’s EU (EEC) membership in
Continue reading2019
Imposition of fines on — Non-compliance with certain provisions of SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018
SEBI issued a Circular bearing reference number CIR/CFD/DIL/57/2017 dated June 15, 2017, specifying the fines to be imposed by the Stock Exchanges
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SCC Online Blog Rankings – Top Ten Law School Law Reviews (July, 2019)
From this month SCC Online® blog will list the top ten† law school Law Reviews every month. The rankings for July, 2019
Continue readingP&H HC | Recording joint-consent memo of co-accused persons under S. 50 NDPS Act even though at separate time held serious lapse in investigation
Punjab and Haryana High Court: Arvind Singh Sagwan J. allowed the present application and ordered a departmental inquiry against the officers on
Continue readingMonetary limits for filing of appeals by Income Tax Department further enhanced by CBDT
There is a substantial pendency of appeals of the Income Tax Department before various appellate fora. The CBDT is aware of the
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HP HC | Disconnecting electricity of tenant held unreasonable where landlord found hell-bent to show him the door of the Court
Himachal Pradesh High Court: Tarlok Singh Chauhan, J. entertained a petition filed by a landlord against the order passed by the Rent
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Linking of social media accounts with Aadhaar: SC issues notice to social media websites on Facebook’s transfer plea
Supreme Court: While hearing Facebook Inc’s petition asking Supreme Court to hear all cases related to demands for linking Aadhaar to social
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Govt. removes Debenture Redemption Reserve requirement for Listed Companies, NBFCs and HFCs
The Ministry of Corporate Affairs has amended the Companies (Share Capital & Debentures) Rules by removing Debenture Redemption Reserve requirement for Listed
Continue readingMP HC | Court directed to plant five saplings and produce photographic evidence of the same as criteria for bail application
Madhya Pradesh High Court: Anand Pathak, J., allowed a bail application provided the appellant would plant five saplings (either fruit-bearing trees or
Continue readingKer HC | Contractual employees would have no right to continuance or to challenge their termination after the period of contract is over
Kerala High Court: Anu Sivaraman, J. contemplated a writ petition where the several petitioners worked in different posts in the District Child
Continue reading5 Advocates of Orissa High Court designated as Senior Advocates
In exercise of the powers conferred under Section 16 of the Advocates Act, 1961 read with Rule 7(1) of the High Court
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Del HC | Permissible period for filing chargesheet for offence punishable under S. 409 IPC is 90 days and not 60 days — Clarified
Delhi High Court: Manoj Kumar Ohri, J. allowed a criminal petition filed under Section 482 read with Section 439(2) CrPC and set aside
Continue readingTask Force constituted for drafting new direct tax law submits it’s report
In order to review the existing Income-Tax Act, 1961 and to draft a new direct tax law in consonance with economic needs
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NCDRC | Jet Airways directed to compensate a passenger with Rs 1 lakh on failing to intimate the change in scheduled time
National Consumer Disputes Redressal Commission, New Delhi (NCDRC): Justice V.K. Jain, Presiding Member, directed Jet Airways India Limited to pay a sum
Continue readingCBDT simplifies the process of assessment in respect of Startups
The Finance Ministry has simplified the process of assessment in the case of Startup entities. In cases where scrutiny assessments of Startup
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Army Institute of Law wins 8th RGNUL National Moot Court Competition, 2019
A team comprising of Dilisha Nair and Mehula Vats from the 3rd year and Aradhya Jain from the 2nd year at Army
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Lucknow University | Orientation Programme by Moot Court Committee
Reported by Sahman Rahman
Continue readingP&H HC | Wife’s convenience must be seen before deciding transfer application in matrimonial cases
Punjab and Haryana High Court: H.S. Madaan, J. allowed the transfer application for the convenience of the wife in the divorce petition.
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SC rejects Tarun Tejpal’s plea for quashing sexual assault charges
Supreme Court: The bench of Arun Mishra and MR Shah, JJ has refused to quash the charges against Tarun Tejpal, former editor-in-chief
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