Search Results for: extension of limitation
Supreme Court Monthly Roundup – March 2021
TOP STORIES ‘Not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’; Army’s evaluation
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USA | American Rescue Plan Act (ARPA), 2021
On 11th March, 2021, the US President, Joe Biden has signed the American Rescue Plan Act[1] (ARPA), 2021. The ARPA Act is
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2020 SCC Vol. 9 Part 2
Income Tax — Income — Income arising within or earned in India — Income derived from business operation in India — Taxability
Continue readingAll 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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Registrar Responsibilities 101: What They Should Be Doing to Stop Domain Name Fraud — Delhi High Court’s Landmark Ruling, Simplified
The Delhi High Court examined multiple suits involving misuse of well-known trademarks through fraudulent domain names used for impersonation and consumer deception.
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Missed GST deadlines not fatal where intent to comply exists; Rajasthan HC condones 160-day delay
“Cancellation of GST registration or missed appellate deadlines should not permanently debar a taxpayer from the GST framework, especially where the taxpayer intends to comply by filing returns, paying taxes, interest, and penalties, and rectifying defaults. In such cases, denial of opportunity to an assessee undermines the inclusive and facilitative objective of the GST regime.”
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Arbitrability of Post-Settlement Disputes: Emerging Indian Jurisprudence
by Vasanth Rajasekaran* and Harshvardhan Korada**
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