2020 SCC Vol. 9 Part 2
Income Tax — Income — Income arising within or earned in India — Income derived from business operation in India — Taxability
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All HC | Accident claim cases under MV Act whether governed by amended or unamended S. 166? Court determines
Allahabad High Court: Dr Kaushal Jyendra Thaker, J., decided an appeal with regard to the claim petition being filed beyond 6 months and
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HP HC | “Synergy of law with technology is the next big thing”; Stringent conditions laid down while granting bail to ‘foreign nationals’ and securing their presence during trial in light of Art. 21 of Constitution
Himachal Pradesh High Court: Anoop Chitkara, J., granted bail to the undertrial Nigerian national subject to very stringent conditions. The facts of
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COVID-19 and Supreme Court – June roundup
JUDGMENTS/ORDERS Procedural Relaxations| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet under Section
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Supreme Court Monthly Roundup – June 2020
TOP STORIES COVID-19 Procedural Relaxations| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet
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Default/Statutory/Compulsory Bail: A Primer
by Dhruv Gupta*
Continue readingCOVID 19 | Rajasthan HC to take up only urgent matters; Advocates exempted to wear coats till 03-05-2020
For effective control and containment over Spread of corona Virus, in supersession of all previous directions, following directions are issued for Subordinate
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COVID-19 | 21 Days Lockdown | Manipur HC | Normal sitting of HC and District Courts suspended till 14th April, 2020
In continuation of Notifications No.49,50,51 and 53 of the High Court of Manipur issued to combat the pandemic spread of Corona Virus
Continue readingCOVID-19 Pandemic | Telangana HC suspends Court functioning till 14-04-2020; Urgent matters to be taken through video conferencing
Telangana High Court declares suspension of regular Judicial and Administrative work till 14-04-2020. However, High Court will take up extreme urgent matters
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2019 SCC Vol. 2 February 28, 2019 Part 3
Arbitration and Conciliation Act, 1996 — S. 34 — Extension of limitation period/Condonation of delay beyond the period prescribed: S. 5 of
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Comments invited on Draft Right to Information Rules, 2017
CIRCULAR Subject:- Framing RTI Rules, 2017 in supersession of RTI Rules, 2012 — comments regarding. A proposal for making Rules under RTI i.e.
Continue readingAppellate Authorities cannot condone delay beyond the limits specified in the statute
Madras High Court: This division bench of S. Manikumar and D. Krishnakumar, JJ held that there can be no order for condonation
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Prelude to DAW 2025: IIAC hosts Oxford Style Debate on Institutional Arbitration as the key to restoring PSU confidence in Dispute Resolution
An illuminating oxford-style debate was conducted by the IIAC and DIAC at the Delhi High Court on the motion that Institutional Arbitration is the complete solution to restore the faith of PSUs in arbitration as the preferred mode of dispute resolution.
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Waqf Amendment Act 2025: Supreme Court’s Landmark Ruling Explained
“The grounds on which a legislation can be declared invalid is with regard to the legislative competence of legislature or that such a legislation is in contravention of any of the fundamental rights stipulated in Part III of the Constitution or any other provision of the Constitution or that it is manifestly arbitrary.”
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Criminal Law August 2025: A Dive into the Month’s Biggest Criminal Cases and Laws
Covering all the important family law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in criminal law and links to other roundups.
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Supreme Court August 2025 | Full Strength of 34 Judges Achieved; Stray Dogs Unite the Nation; ‘Vantara’ SIT Probe ordered; and more
Stay informed with the latest Supreme Court judgments from August 2025, covering critical topics such as Stray dog case; Optional fees by BCI; Renukaswamy murder case; Judge Advocate General Recruitment; SIT probe in Ambani’s ‘Vantara’; Appointment of Judicial Officers as District Judges; BJP MLA Tankadhar Tripathy’s election case; Asst. Engineer Mains Paper Leak; and more
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HIGH COURT AUGUST 2025 WEEKLY ROUNDUP | Stories on PM Modi’s education; Ganesh Festivities; NDTV’s Trade mark; Sci-hub’s Ban; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Know Thy Judge | Justice Sanjay Karol’s inspirational journey from India’s first heritage village to the Supreme Court
Hailing from Garli, India’s first heritage village, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 06-02-2023.
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