CBDT rebuts incorrect reports about Income Tax notices to Durga Puja Committees
There have been reports in the media about Income Tax notices being issued to Durga Puja Committees in Kolkata recently. The reports
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Pat HC | Daughter, solely dependent on her deceased father, granted job on compassionate grounds
Patna High Court: Ashutosh Kumar, J. directed the petitioner to make a representation before the municipal corporation to be considered for appointment
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Ayodhya hearing| Arguments advanced on whether there was an existing temple at the disputed site
Supreme Court: On the 5th Day of the Ayodhya Title dispute hearing, arguments on whether a temple existed at the disputed site in
Continue readingUtt HC | Voluntarily depriving husband of wife’s company and comfort of matrimonial life amounts to cruelty; Divorce granted
Uttaranchal High Court: A Division Bench of Sudhanshu Dhulia and Narayan Singh Dhanik, JJ. contemplated the special appeals preferred against the judgment
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Gujarat HC designates 12 Advocates as Senior Advocates
High Court of Gujarat in a Full Court meeting on 13-08-2019, has designated 12 Advocates as Senior Advocates, which are as follows:
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The Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2019
F.No. CCI/CD/Amend/Comb. Regl./2019.—In exercise of the powers conferred by Section 64 of the Competition Act, 2002 (12 of 2003), the Competition Commission
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Ker HC | Chargesheet cannot be quashed prior to the conclusion of departmental enquiry, merely on the ground that facts stated in the charge are erroneous
Kerala High Court: A Division Bench of C.T. Ravikumar and V.G. Arun, JJ. dismissed a petition seeking quashing of disciplinary proceedings on
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MeitY | Aadhaar necessary for availing benefit of fee reimbursement from GoI under Manpower Development Scheme [Read Notification]
S.O. 2903(E).—Whereas, the use of Aadhaar as identity document for delivery of services or benefits or subsidies simplifies the Government delivery processes,
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Maharashta National Law University, Nagpur launches PG Diploma Courses
Reported by Bhanupriya Raut
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UN Secretary-General calls for ‘maximum restraint’ by parties in J&K; citing ‘Simla Agreement’ on region’s final status
Following statement was issued today by the Spokesman for UN Secretary-General António Guterres: The Secretary-General has been following the situation in Jammu
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Guj HC | PIL against slum rehabilitation scheme rejected as it was creating undue hurdle for slum-dwellers
Gujarat High Court: A Division Bench of S.R. Brahmbhatt and A.P. Thaker, JJ. dismissed a PIL filed by the petitioner. The applicant
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Maintain ‘Aadhaar-like’ secrecy for Assam NRC Data: SC to Centre
Supreme Court: The bench of Ranjan Gogoi, CJ and RF Nariman, J has refused to re-open the National Register of Citizens (NRC)
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CCI finds conduct and practice of Jaiprakash Associates Ltd. to be in contravention of Competition Law
The Competition Commission of India (CCI) has found Jaiprakash Associates Limited (JAL) to be in contravention of the provisions of Section 4
Continue readingAll HC | Conviction for child labour reversed as age of alleged child labourers could not be proved as required by Child Labour Rules
Allahabad High Court: Rajeev Misra, J. while allowing the criminal revision set aside the conviction and sentence awarded to the revisionist passed
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SAT | Director can only be prosecuted on sufficient evidence of his active role or where statutory regime attracts vicarious liability
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member), quashed an
Continue readingParliament received President’s assent for — Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019
Parliament received the assent of the President on 09-08-2019 for Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019. Public Premises (Eviction
Continue readingUtt HC | Precondition of appeal under CGST Act must be payment of the demanded tax and 10% of the disputed amount
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Alok Kumar Verma, J. entertained a special appeal filed against the
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