GST Tightens the Reins: No More Edits, No More Extensions
by Shweta Walecha and Srijita Chakraborty
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Read why Bombay HC held that Article 24 of AIFTA did not deprive customs authorities to issue show cause notices
The petitioner, Purple Products, imported Tin Ingots manufactured from Malaysia, with a valid Certificate of Origin and based on such certification, it claimed and availed benefits under Customs Exemption Notification No. 46 of 2011, dated 1-6-2011, from time to time.
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CLAT | Rajasthan High Court upholds constitutional validity of Domicile-Based Reservation at NLU Jodhpur
“A majority of NLUs established across various States in India have adopted domicile-based reservation policies …emphasising the promotion of legal education both at the national and regional levels.”
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Cyril Amarchand Mangaldas advised Samayat Services LLP for the sale of equity shares of Vishal Mega Mart
Cyril Amarchand Mangaldas advised Samayat Services LLP
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Bombay HC discharges Maharashtra Minister and Senior NCP Leader Chhagan Bhujbal’s CA in money laundering case
“Mere absence of due diligence, even if assumed for arguments sake, does not amount to the commission or omission of an offence under Section 3 of the PMLA, 2002.”
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Khaitan & Co. represents Saregama India before Bombay High Court in a landmark Intellectual Property Rights Dispute
Khaitan & Co successfully represented Saregama India before the Bombay High Court
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Wife does not need husband’s permission or signature to apply for passport: Madras High Court
“This insistence made by the Passport Office shows the mindset of the society in treating woman who are married as if they are chattel belonging to the husband”
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‘No Summons to Advocates unless Director approves’; ED after withdrawing summons to two Senior Advocates
Section 132 of Bharatiya Sakshya Adhiniyam, 2023 protects advocates from being compelled to disclose any communication made in the course and purpose of their professional employment.
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Delhi High Court grants interim injunction to Domino’s in trade mark infringement case
“Any confusion between the edible products, if allowed to continue, can lead to disastrous consequences on human health. Therefore, the Court must adopt more cautious and stringent approach for judging the likelihood of confusion and to exercise greater care.”
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RBI Directions 2025 reshape India’s Project Finance framework
Project Finance re-defined under RBI’s new Directions.
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Sikkim HC upholds life sentence of grandson confessed to killing 82-year-old grandmother by slitting her throat
The extra-judicial confession made by the appellant to the doctor was not considered as the appellant was in Police custody and after that, he was accompanied by a Police constable for his medical examination.
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[S.306 IPC] ‘Act of instigation must be such, where deceased has no choice, but to commit suicide’; Bombay HC quashes FIR
Instigation or incitement on the part of the accused person was the gravamen of the offence of abetment to suicide but a mere allegation or accusation of harassment made by the deceased prior to his death, cannot be held as the fulcrum of an offence under Section 306 IPC.
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Couples may be divorced as husband and wife, but never as parents, their responsibilities continue for life: Kerala High Court
“The way out in our minds is that the parents must find peace with each other and be involved with the child’s progress together as partners.”
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‘Consumer disputes are non-arbitrable’; District Commission holds NCDRC’s Two verdicts as per incuriam
“On one side is judicial propriety and on the other, severe contempt. Yet this Commission will take this risk and make attempt to set legal principles clearly for the purposes of upholding judicial federalism”.
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Matrimonial disputes constitute ‘misconduct’ under TN Government Servants’ Conduct Rules; Govt. departments can initiate disciplinary proceedings: Madras HC
“In the present case, the respondent was engaged as a contractual employee and the period of contract was also expired and the respondent was disengaged in the year 2017 itself. Thus, the writ order is not inconsonance with the principles established.”
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Inside Punjab and Haryana HC’s detailed directions for Investigating Authorities & Judicial Officers on Gang Violence and Organised Crime
“A firm hand, with stringent law enforcement and legal measures, is essential to dismantling extortion rackets, deterring future criminal enterprises and safeguarding the moral fabric of society.”
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Registrar cannot cancel marriage certificate unless registration is proven fraudulent or improper: Kerala High Court
“In the present case, the petitioners, on their own free will and volition, had submitted a memorandum and a supporting letter from a member of the LSGI, affirming that their marriage was solemnised on 19-10-2014, and wanting to get their marriage registered.”
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Rajasthan High Court dismisses plea challenging demolition drive on encroachments in Ummed Sagar Dam catchment area
“The petitioners are, undisputedly, encroachers and, therefore, no indulgence can be granted by this Court.”
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Woman tied to a tree and beaten by Moneylender: NHRC takes suo motu cognizance
The NHRC noted that the incident occurred because her husband had failed to repay the loan and had run away.
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Procedural delay by NCTE can’t prejudice institution’s academic year; Kerala HC directs recognition of Majilis College’s ITE Programme for 2025—26
“Letter of Intent was issued for the Academic Year 2025-26, and the Final Recognition had been issued for the Academic Year 2026-27, which also defies any logic and reason.”
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