Chief Justice NV Ramana to officially release the SCC Pre 69 Volumes on 10th August — Event details inside!
SCC is proud to announce that the launch of SCC Pre 69 will take place on 10th August. The Chief Guest for
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Twin conditions of furnishing declaration within time limit “mandatory” for exemption relief under Section 10B (8) of IT Act: Supreme Court
Karnataka High Court and ITAT committed a “grave error” in holding that the requirement of furnishing a declaration under Section 10B (8) of the Income Tax Act, 1961 (IT Act) is mandatory, but the time limit within which the declaration is to be filed is not mandatory but is directory.
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Supreme Court June 2022 Roundup| Clean chit to PM Modi; Maharashtra Political Crisis; Psychological Evaluation of Death Row Convicts; and more
Top Stories of the Month Clean Chit to PM Modi in 2002 Gujarat riots case “SIT Officials have come out with flying
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Pay on a par with last drawn pay on reemployment in Government Service? Not a matter of right, holds Supreme Court
Supreme Court: In a case where the bench of MR Shah* and BV Nagarathna, JJ was posed with the question as to
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Supreme Court May 2022 Roundup: Sedition Law; Forcible vaccination; Shivling in Gyanvapi Mosque; Navjot Singh Sidhu’s imprisonment; Shared Household and more
Unmissable Stories Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till
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Non-execution of Arbitration Award even after 30 years-long delay: SC slams Allahabad High Court; U.P. Government to consider constituting four Additional Commercial Courts
Supreme Court: On being apprised of 30 years-long delay in execution of an Arbitration Award, the Division Bench comprising M.R. Shah and
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Land Acquisition| Compensation under 2013 Act cannot be claimed if award under 1894 Act couldn’t be passed due to pendency of proceedings or interim stay: Supreme Court
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that in a case where on the date of
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In a conversation with Aaliya Waziri about position of women in India and digital taxation reforms
Interviewed by Arijit Sanyal
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Explained| Nature of offence under Section 63 of Copyright Act – Cognizable or Non-cognizable?
Supreme Court: In a case where the Trial Court had held that the offence under Section 63 of the Copyright Act is
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Insurance companies refusing claims on flimsy/technical grounds must stop! Don’t ask for documents that insured can’t produce: Supreme Court
Supreme Court: In a case where an Insurance Company had refused to settle an insurance claim on non-submission of the duplicate certified
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Male Head Constable enters Mahila Barrack at 00:15 hours; is punishment of removal from service too harsh? SC tells what makes the punishment disproportionate
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., affirmed impugned judgment of the Gauhati High Court whereby the
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Right to residence under DV Act not restricted to actual residence; Domestic relationship not necessary to be subsisting at the time of filing of application: SC
Supreme Court: The bench of MR Shah and BV Nagarathna*, JJ has answered three important questions pertaining to the Protection of Women
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It isn’t the purpose of grace marks to allow reserved category candidate to switch over to general category: Supreme Court
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., reversed the impugned order of the Rajasthan High Court whereby
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Know Thy Judge | Justice M. R. Shah
by Kamini Sharma†
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Over 90, 000 Reassessment Notices issued after April 1, 2021 saved as Supreme Court directs them to be treated as notices under Section 148A of Income Tax Act
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has modified the order passed by the Allahabad High Court wherein
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Supreme Court April 2022 Roundup: Anganwadi Workers’ right to gratuity; Regulation of Foreign donations; Lakhimpur Kheri violence case; and more
Most Read story of the Month Producing false/fake certificate is a grave misconduct; Dismissal of service justified in such cases “The question
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Insertion of meritorious OBC candidates into general category list without disturbing the appointment of general category candidates? Supreme Court strikes balance
Supreme Court: In a service matter where upon reshuffling and on insertion of two OBC candidates into general category select list, two
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Even a single crime committed by a ‘Gang’ is sufficient to prosecute an accused under the Gangsters Act: Supreme Court
Supreme Court: In a case where it was argued before the Court that an accused cannot be prosecuted under the Gangsters Act,
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Producing false/fake certificate is a grave misconduct; Dismissal of service justified in such cases: Supreme Court
Supreme Court: In a case where an employee had produced a fake certificate for seeking employment, the bench of MR Shah* and
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