2020
Chh HC | Alleged Government land allotment to a political party in violation of due procedure: HC issues notice to State Government
Chhattisgarh High Court: A Division Bench of P.R. Ramachandra Menon, CJ and Parth Prateem Sahu, J., addressed an issue with regard to the
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In conversation with G.N Sahewalla about his journey as lawyer to the Founder of S.G Law Plus
Interviewed by Stuti Dwivedy
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CBDT provides ITR Filing Compliance Check Functionality for Scheduled Commercial Banks
Central Board of Direct Taxes in exercise of powers conferred under Section 138(1)(a) of Income Tax Act, 1961, has issued Order inF.No.
Continue readingDel HC | Does disclosure of information with no larger public interest amounts to invasion of privacy under S. 8(1)(j) of RTI Act? HC elucidates
Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., held that the attendance record is a part of service
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When can a subsequent legislation be applied retrospectively? SC explains
Supreme Court: The 2-judge bench of AM Khanwilkar and Dinesh Maheshwari, JJ has held that for application of a subsequent legislation retrospectively
Continue readingMasks Mandatory for Metro Passengers and Staff; Only Asymptomatic Persons to be Allowed
Hardeep S Puri, MoS, (I/C), Ministry of Housing and Urban Affairs has announced the SOP guidelines for metro operations in a media
Continue readingAll calendars, diaries, schedulers and similar other materials, which were earlier printed in physical format, will now be done digitally by Ministries/Departments/PSUs/PSBs
Given the prevailing circumstances in which the world is increasingly moving towards adopting digital force-multipliers for productivity, the Government of India has
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Class Actions in India: Will the Floodgates Open?
by Shaneen Parikh* & Namita Shetty**
Continue readingGovernment Blocks 118 Mobile Apps which are Prejudicial to Sovereignty and Integrity of India, Defence of India, Security of State and Public Order
The Ministry of Electronics and Information Technology, Government of India invoking it’s power under Section 69A of the Information Technology Act read
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HP HC │ Ad-hoc/ Tenure Service to be counted for increment and pension but not for seniority and pay fixation in case of an employee
Himachal Pradesh High Court: Ajay Mohan Goel J. allowed the writ petition and rejected the prayer being devoid of merit. The instant
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IBBI notifies: Insolvency and Bankruptcy Board of India (Use of Caveats, Limitations, and Disclaimers in Valuation Reports) Guidelines, 2020
Insolvency and Bankruptcy Board of India releases the Insolvency and Bankruptcy Board of India (Use of Caveats, Limitations, and Disclaimers in Valuation
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SC lists 8 directions to prevent deterioration of Shivlinga at Mahakaleshwar Temple Ujjain
Supreme Court: In a bid to prevent the deterioration of Shivlinga at Mahakaleshwar Temple, Ujjain, the 3-judge bench of Arun Mishra, BR
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6 Years and over 300 Judgments later, Justice Arun Mishra bids adieu to the Supreme Court
Sucheta Sarkar, Editorial Assistant has put this story together
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CESTAT | Appellant not liable to pay Service Tax under the Head “Franchise Services” on activity of granting license to third party; Tribunal allows appeal
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Division Bench of Anil Choudhary (Judicial Member) and P. Anjani Kumar (Technical Member),
Continue readingKer HC | Post-retirement benefits of the delinquent employee to be kept on hold till the settlement of ongoing disciplinary proceedings; HC orders stay
Kerala High Court: The Division Bench of A.M. Shaffique and Gopinath P., JJ., while addressing the issue of disbursement of post-retirement benefits
Continue readingHP HC | [Malafide Transfer] Transfers done using external influence or to adjust influential employees around urban areas without any real administrative exigency will amount to malafide transfers; State duty bound to act as “Model Employer”
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. disposed off the petition directing the
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In conversation with Sara Jain on LLM., SAM, and a Stellar Academic Record
Interviewed by Shruti Dhonde
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