Interest on delayed payment of GST: CBIC
The Central Board of Indirect Taxes & Customs (CBIC) today clarified that the Notification No. 63/2020-Central Tax dated 25th August 2020 relating to
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State Governments are entitled to prescribe fee for assignment of “distinctive” registration numbers to motor vehicles
Supreme Court: In the case where Rule 55A of the M.P. Motor Vehicles Rules, 1994 were challenged for being ultra vires the
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Shubham Sharma’s experience on how law firms function and his advice for future lawyers
Interviewed by Shambhavi Anand
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HPNLU | E-Colloquium Human Rights during the COVID-19
Reported by Shiva Vishnoi
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9A of FTDR Act does not negate Central Govt’s power to impose restrictions on imports under Section 3(2): SC
Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has held that the provisions of Foreign Trade
Continue readingOri HC | Same-sex couple have a right to live together outside wedlock; Rights of a woman enshrined in Protection of Women from Domestic Violence Act, 2005 to apply on the “lady” in the relationship
Orissa High Court: A Division Bench of S. K. Mishra and Savitri Ratho, JJ. allowed a same-sex couple to live in together
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Full Court of Gujarat HC rejects Yatin Oza’s unconditional apology and denies to re-confer his Senior Advocate Designation
Gujarat High Court’s Full Court rejects Yatin Oza’s apology and denied to re-confer him Senior Designation. On 21-07-2020, Senior Advocate Yatin Oza
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SL SC | Accused of S. 314 Penal Code acquitted by the magistrate to be retried; Court dismisses appeal
Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Bench of Buwaneka Aluwihare, LTB Dehideniya and P Padman Surasena, JJ.,
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Guj HC | If marriage is registered under Special Marriage Act, is it necessary for the couple to take recourse of same law to sever ties permanently? Court elucidates in a custody matter
Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., while addressing an application with regard to the custody of
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Fact Check: Has the CLAT Exam been Postponed?
Nilufer Bhateja, Editorial Assistant has put this story together
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2020 SCC Vol. 4 Part 2
Acquisition, Requisition and Nationalisation — Textile Undertakings (Nationalisation) Act, 1995 — Ss. 4(2) and 4(5): Adjudication by High Court, exercising writ jurisdiction,
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MP HC | Credibility and reliability of witnesses can’t be looked into at the stage of bail; Court rejects bail application
Madhya Pradesh High Court: G.S. Ahluwalia, J., rejected the bail application of the applicant finding no merit in the application in connection
Continue readingKer HC | Is a woman entitled to bail under S. 437(1) CrPC for being a woman? HC explains case of woman accused for murder of minor with cyanide poisoning
Kerala High Court: P.V. Kunhikrishnan, J., dismissed a bail application of a woman who was involved in six murder cases. Petitioner was accused
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Caravan reporters attacked by mob; Press Council of India takes suo motu cognizance
The Press Council of India (PCI) has taken Suo Motu cognizance of the alleged attack by a mob on three journalists, including
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Call for Papers | CASIHR Journal on Human Rights Practice
Reported by Vijaya Singh
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