August 18, 2022

Conference/Seminars/Lectures Law School News

GD Goenka University | 2nd International Conference on Law and Technology [Abstract Submission by August 25]

The School of Law GD Goenka University is organising 2nd International Conference on Law and Technology, which deals with the themes related

Legislation Updates Rules & Regulations

New Form 29D introduced for Application by a person under S. 239A of the IT Act, 1961 vide Income-tax (26th Amendment) Rules, 2022

The Central Board of Direct Taxes has notified Income-tax (26th Amendment) Rules, 2022 to amend Income-tax Rules, 1962. The amendment

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Time taken for preparation of the certified copy of the order/judgment excluded for limitation under Section 61 of the Insolvency & Bankruptcy Code, 2016

National Company Law Appellate Tribunal: Dismissing a time-barred appeal, the Principal Bench of National Company Appellate Tribunal comprising of Ashok Bhushan, J.

Events/Webinars News

“Highly relevant from historical and academic perspective”, Justice BV Nagarathana on the release of SCC Pre 69 volumes

Address delivered by Hon’ble Mrs. Justice B.V. Nagarathna, Judge, Supreme Court of India at the Release ceremony of the of Supreme Court

Case Briefs High Courts

Compliance with Sports Code non-negotiable; Delhi High Court warns IOA of derecognition if compliance with Sports Code is not made; Temporary CoA constituted

The pendency of this petition for the last 12 years could have been avoided. It is another matter though that during this period three Olympic Games have been represented by Indian sportspersons, albeit through a non-compliant IOA.

Legislation Updates Notifications

CBDT exempts non-resident from the purview of S. 206C(1G) of IT Act, 1961

The Central Government has notified that the provisions of section 206-C (IG) of the Income Tax Act, 1961 shall not

Law School News Others

2nd RGNUL- Luthra & Luthra Energy Law Agreement Drafting Competition 2022 [Register by August 24, 2022]

Reported by Dikshi Arora

Case Briefs Tribunals/Commissions/Regulatory Bodies

“Reduction of Share Capital is a matter of domestic concern”; NCLAT confirms reduction of the share capital approved by the shareholders of Precious Energy Services Ltd.

National Company Law Appellate Tribunal (NCLAT): While deciding the instant appeal filed by Precious Energy Services Ltd., against the order

Experts Corner Siddharth R Gupta

Extent, Existence and Expiry of Interim Orders – A Judicial Enigma Part – II

by Siddharth R. Gupta† and Mayank Bansal††
Cite as: 2022 SCC OnLine Blog Exp 62

Legislation Updates Statutes/Bills/Ordinances

Constitution of National Board for Anti-Doping Agency vide National Anti-Doping Act, 2022

On 12-8-2022 the Ministry of Law and Justice notified the National Anti-Doping Act, 2022 to define Anti-Doping rule violation, athlete

Case Briefs Supreme Court

Mental capacity & ability to understand consequences of acts not same; Guidelines must be in place for preliminary assessment of children above 16 years of age for trial as adults: SC

“A child with average intelligence/IQ will have the intellectual knowledge of the consequences of his actions. But whether or not he is able to control himself or his actions will depend on his level of emotional competence.”