The US Magnitsky Law – Its Relevance in the Indian and the Global Context
by Sanjay Vashishtha†
Cite as: 2022 SCC OnLine Blog Exp 19
Search Results for: extension of limitation
Electronic Filing Procedure made compulsory by Delhi High Court vide e-Filing Rules of the High Court of Delhi, 2021
On 22nd February, 2022, Delhi High Court notified “e-Filing Rules of the High Court of Delhi, 2021”. These rules will be applicable
Continue reading
Live | XII Competition Commission of India – Hidayatullah Memorial National Moot Court Competition 2022
The CCI – HNMCC 2022 is inspired by the ideals of late Hon’ble Justice Mr M. Hidayatullah, who firmly believed in the
Continue reading
IBC Amendment, 2018; Supreme Court elaborates conditions for disqualification of Resolution Professional under S. 29A(h) of IBC
Supreme Court: In a case were the Division Bench of Sanjay Kishan Kaul and M.M. Sundresh*, JJ., was sought to provide judicial
Continue reading
Supreme Court Monthly Roundup – December 2021
“Many people with mental health disorders are willing and able to work. However, socio-structural barriers impede their participation in the workforce. People
Continue reading
865 Judgments, 4 Sitting Women Judges and A Hope For First Woman CJI| An All-inclusive Supreme Court 2021 Roundup
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
Continue reading
Media Trial, Sexual Assault, Judicial Over-Reach, Hate Speech, COVID-19 Updates and much more covered in over 90 topics | Bombay High Court’s Year-End Roundup 2021
Let’s sail into these 124 Judgments carefully selected and briefed in the year 2021.
Continue reading
Consumer Protection| Can written statement be accepted beyond 45 days? SC settles pre and post New India Assurance Company Verdict conundrum once and for all
The Supreme Court adopted a bright-line standard which obviates uncertainty on the legal position before the consumer fora and obviates further litigation.
Continue reading
Data Analysis: An Essential Skill for the Legal Community
by Murali Neelakantan † and Ashish Kulkarni ††
Continue reading
Court admits accused to bail for CBI’s failure to file charge sheet within 60 days; Discusses consequence of incomplete charge sheet vis-a-vis right under S. 167(2) CrPC
District Court Complex, Rouse Avenue: Anuradha Shukla Bhardwaj, Spl. Judge (PC Act) CBI-21 allowed applications filed under Section 167(2) CrPC and granted
Continue reading
Judicial Slugfest on Applicability of New Provisions for Reopening of Assessments under Income Tax Law: An Overview
by Tarun Jain†
Cite as: 2021 SCC OnLine Blog Exp 84
Live | 12th National Moot Court Competition, 2021, School of Law, CHRIST (Deemed to be University), Bangalore
Welcome to the 12th National Moot Court Competition organized by the Moot Court Society of School of Law, CHRIST (Deemed to be
Continue reading
2021 SCC Vol. 7 Part 3
2021 SCC Vol. 7 Part 3 In Part 3 of Volume 7 read the tribute to Soli Jehangir Sorabjee, former Attorney General
Continue reading
A Panacea Bad in Law (A Study into the Origin, Nature and Constitutional Validity of Foreigners Tribunals)
by Sarfraz Nawaz*and Surajit Das**
Continue reading
2021 SCC Vol. 7 Part 2
Courts, Tribunals and Judiciary — Courts, Tribunals and Special Courts — Tribunals: Extensive directions issued by Supreme Court relating to selection, appointment,
Continue reading
2021 SCC Vol. 5 Part 4
In this Part, read 6 Articles and 10 very interesting Supreme Court decisions. Following are the Articles: (2021) 5 SCC J-39 Fraud
Continue reading
Tribunals/Regulatory Bodies/Commissions Monthly Roundup | August 2021
Here’s a run-through of all the significant decisions covered in the month of August 2021 under the Section of Tribunals/Commission/Regulatory Bodies. Armed
Continue reading
ITAT | Whether DTAA protection in respect of taxation of dividend in source jurisdiction, can be extended to ‘dividend distribution tax’ under S. 115-O, Income Tax Act, in the hands of a domestic company? Matter referred to larger Bench
Income Tax Appellate Tribunal (ITAT): A two-Member Bench of Pramod Kumar, Vice President and Amarjit Singh, Judicial Member, referred a seminal question
Continue reading