2020
MHA writes to States — to give special attention on keeping supply of Medical Oxygen smooth and hassle-free across the country
As part of maintaining smooth supply of essential items in the country, Union Home Secretary, Ajay Kumar Bhalla has written to all
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COVID-19 | Bom HC | In view of lockdown several districts are sealed, even if a prisoner is released on bail, he may not be able to reach his destination without risking his life
Rajasthan High Court: A.M. Badar, J. while addressing a regular bail application under Section 439 of Criminal Procedure Code, 1973, held that,
Continue readingCentral Zoo Authority advises zoos in India to remain on high alert in view of a Tiger found COVID 19 positive in New York
The United States (USA) Department of Agriculture’s National Veterinary Services Laboratories, in a statement dated 5th April, 2020, has confirmed SARS-CoV-2 (COVID-19)
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COVID-19| Supreme Court issues guidelines on functioning of courts through video conferencing
Supreme Court: Faced with the unprecedented and extraordinary outbreak of a pandemic, the 3-judge bench of SA Bobde, CJ and Dr. DY
Continue readingCOVID-19 | Madras HC | Technical Committee headed by Health Secy. to consider the use of Siddha medicine for treatment of COVID-19
Madras High Court: A Division Bench of Dr Vineet Kothari and R. Suresh Kumar, JJ. addressed a petition seeking writ of mandamus in
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SC quashes Income Tax department notice to NDTV seeking to re-assessment of for financial year 2007-08
Supreme Court: IN a major for the NDTV Ltd, the bench of L. Nageswara Rao and Deepak Gupta, JJ has quashed the
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769 foreign tourists from all over the country register on ‘Stranded in India’ portal in first 5 days
The Ministry of Tourism, Govt. of India has launched portal www.strandedinindia.com on 31st March 2020, with a view to identify, assist and
Continue readingAll HC | CJ allocates Benches for hearing minor bail applications and Crl. writ petitions for stay of arrest
Chief Justice of the Allahabad High Court noted that several Lawyers have been mentioning urgency for listing the minor bail applications relating
Continue readingCOVID-19 | J&K HC |Incidents of violence against healthcare professionals; Critical attention of Centre as well as Governments of Union Territories of J&K and Ladakh
Jammu and Kashmir High Court: A Division Bench of Gita Mittal, CJ and Rajnesh Oswal, J. flagged certain important issues with regard
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[Coronavirus] ICMR appeals to refrain from consuming smokeless products and spitting in public places during COVID-19 pandemic
Chewing Smokeless Tobacco products (Gutkha, Paan masala with tobacco, Paan and other chewing tobacco products) and areca nut (supari) increases the production
Continue readingEPF scheme amended to permit upto 75% non-refundable advance from PF A/c to members employed in areas declared affected by epidemic or pandemic outbreak
G.S.R. 225(E).— In exercise of the powers conferred by section 5 read with sub-section (1) of section 7 of the Employees’ Provident
Continue readingEPFO Issues revised instructions to facilitate PF members to rectify their Birth Records
In a move to extend the availability and reach of online services in the wake of the COVID-19 pandemic, EPFO has issued
Continue readingLockdown | Madras HC | State directed to distribute essential food grains to people of unorganised sector at Distribution centres through which Civil supplies Dept. does distribution of grains
Madras High Court: A Division Bench of Dr Vineet Kothari and R. Suresh Kumar, JJ. addressed a petition wherein Writ of Mandamus was
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Swarnendu Chatterjee on clearing Advocate-on-Record examination 2019
Interviewed by Aadarsh Kothari
Continue readingLockdown | COVID-19 | Compliance with certain renewal, maintenance of records, code of conduct requirements in Pre-conception & Pre-natal Diagnostic Techniques Rules suspended till 30th June,2020
G.S.R. 237(E).—In exercise of the powers conferred by clause (ivc) of sub-section (2) of section 32 of the Pre-conception and Pre-natal Diagnostic
Continue readingCBDT issues orders under S. 119 of IT Act,1961 — to mitigate hardships to taxpayers arising out of compliance of TDS/TCS provisions
Due to outbreak of the Covid-19 pandemic, there is severe disruption in the normal working of almost all sectors. To mitigate the
Continue readingCOVID-19 | Lockdown | Del HC | Mentioning of urgent matters shall continue;Urgency must be explained by uploading a pdf file comprising of 1 page
In continuation of the directions issued vide Office Order No. 157/ RG/DHC/2020 dated 23.03.2020, this Court shall continue hearing extremely urgent matters
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