TOP STORY OF THE WEEK
Kerala High Court
“Attacks on Doctors cannot be condoned”; HC directs State to give publicity to penal consequences of such attacks and increase awareness
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SUPREME COURT
Resolution Applicant under IBC not allowed to withdraw/modify its Resolution Plan, once submitted for approval of NCLT: Supreme Court
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‘Parliament entitled to make policy choices on fiscal issues’: Here’s why SC upheld constitutionality of S. 54(3) of CGST Act
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Income Tax: Are you obliged to maintain separate accounts for different types of funds held by you?
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Husband and Wife consumed pesticide after a quarrel, wife died but husband survived. Will allegation of abetment of suicide on husband survive? SC explains
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Can ’emotionally dead’ marriage be dissolved in exercise of Art. 142 of Constitution: Read Supreme Court’s opinion
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Irretrievable breakdown of marriage: SC invokes Art. 142 to dissolve marriage which never took off from first day and parties living separately for almost 20 yrs
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High Court Updates
Bombay HC
“Daughters are daughters forever and sons are sons till they are married”: Bom HC orders son to vacate flat of 90 yrs old parents
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Madras High Court
IT Rules, 2021 | ‘Oversight mechanism to control media by Govt. may rob media of its independence’: Madras HC’s prima facie observation
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Jharkhand High Court
“Duty of Forest Guards is to guard not only forest but also animals”; HC emphasises on need to protect fauna along with flora
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LEGISLATION UPDATES
Amendments to Rajasthan Compulsory Registration of Marriages Act, 2009 passed by Rajasthan Assembly
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CBDT amends Income tax Rules, 1962 easing the authentication of e-records submitted in faceless assessment proceedings
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Books Releases
Chinese Legal System (1979-2019), Historical Development And Overview
by Li na, Santosh Pai
BUY HERE
SCC QUIZ
Winners of SCC ONLINE Quiz
How many articles written by Upendra Bakshi are available on SCC Online?
