ESIC extends time to file contribution for period of April ’19 to Sep ’19 upto 15-05-2020
One-time relaxation to Employees who did not file contribution for period of April, 2019 to September 2019 within 42 days. The Employers
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COVID-19 | Order of Paid Holiday for employees during lockdown period by Telangana Government
Notification of lockdown period from 22-03-2020 to 31-03-2020 — Telangana Shops and Establishments Act, 1988 — Declaration of paid holidays for the
Continue readingLabour Ministry issues advisory to all States/UTs to use Cess fund for — Welfare of Construction Workers
In the backdrop of outbreak of COVID-19, numerous measures are being taken by the Government to give relief to workers. To support
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BREAKING | Corona Virus (COVID-19) | India is on a lockdown for 21 days from midnight — Check the list of things restricted and allowed
In compliance of the said Order of NDMA, Ministry of Home Affairs (MHA) has issued an Order dated 24.03.2020 under Section 10(2)(l)
Continue readingCorona Virus | Relief measures relating to Statutory and Regulatory compliance matters across Sectors in view of COVID-19 outbreak
Following are the decisions with respect to statutory and regulatory compliance matters related to various sectors: — Income Tax Extend last date
Continue readingEnsure operational continuity of Print and Electronic Media in view of threat of COVID-19 outbreak
Robust and essential information dissemination networks viz. TV Channels, News Agencies, Teleport Operators, Digital Satellite News Gathering (DSNG), Direct to Home (DTH)
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Coronavirus (COVID-19)| Here’s the list of directions issued by CJI Bobde in the light of Coronavirus lockdown
The Chief Justice of India, Justice SA Bobde has issued a number of directions in the light of the lockdown declared by
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Breaking | Extension of last date to file Income Tax Return for FY 2018-2019 — June 30th, 2020; Key Takeaways from press brief by FM Nirmala Sitharaman
Last date to file Income Tax Return for the Financial Year 2018-2019 has been extended to 30-06-2020. Aadhaar-PAN linking date has been
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COVID-19 | In view of complete lockdown, NCLAT withdraws roster issued for 25th March and 1st April, 2020
In continuation of the Notice dated 20th March, 2020 on the above subject, it is further provided that in view of complete
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ECI defers Rajya Sabha Poll in view of COVID-19
On 25.02.2020, Election Commission of India announced elections to the Council of States to fill 55 seats of Members from 17 States,
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Breaking | Detention order of Omar Abdullah revoked by J&K Government
Jammu and Kashmir Government revokes Omar Abdullah’s detention order under Public Safety Act (PSA). He was under detention since the Central Government
Continue readingSEBI | Relaxation from compliance to REITs and InvITs due to the CoVID -19 virus pandemic
1. Due to the developments arising due to the spread of the COVID 19 virus, a need for temporary relaxations in compliance
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CCI | Measures in view of threat of Corona Virus/COVID-19 Pandemic
In view of the threat of Coronavirus /COVID-19 pandemic, the Commission has already adjourned the matters listed for hearing until 31-03-2020. Considering
Continue readingDel HC | Govt. of NCT of Delhi shall ensure a team of doctors and public health officials with sufficient medicines, adequate equipments etc, at Eidgah Old Mustafabad Camp in light of COVID-19
Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., addressed a petition on urgent mentioning with regard to measures
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Coronavirus (COVID-19)| Overcrowding of prisons is serious concern; Consider releasing prisoners on parole/bail: SC to States/UTs
“Having regard to the provisions of Article 21 of the Constitution of India, it has become imperative to ensure that the spread
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Coronavirus (COVID-19)| SC extends limitation period for filing petitions/applications/suits/appeals, etc.
Supreme Court: The 3-judge bench of SA Bobde, CJ and L. Nageswara Rao and Surya Kant, JJ invoked its power under Article
Continue readingCorona Virus | Madras HC | Lawyers requested to not operate from Chambers
Chennai as one of the 75 districts affected with a confirmed case of COVID-19, State of Tamil Nadu has imposed the following
Continue readingEPFO issues directions for timely credit of monthly Pension to EPS Pensioners
EPFO is disbursing monthly pension to more than 65 Lakh pensioners every month under the Employees’ Pension Scheme, 1995. Due to the
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