Supreme Court refers 2018 Electoral Bonds Scheme Case to 5-judge Constitution Bench
The Finance Act, 2017 introduced a system by which electoral bonds could be issued by any scheduled bank for the purpose of electoral funding.
amendments
Clarifications, Amendments, Explanations of any previous Law whether Prospective or Retrospective in Nature? Supreme Court answers
Merely because a provision is described as a clarification or an explanation, the Court is not bound by the said statement in the statute itself but must proceed to analyse the nature of the amendment.
Explained| Why Supreme Court upheld the constitutionality of the Kerala MV Taxation (Amendment) Act, 2005, & the Kerala Motor Transport Workers' Welfare Fund (Amendment) Act, 2005
Supreme Court: In a case raising questions on the Constitutional validity of sub-sections (7) and (8) of Section 4 [introduced
Patna High Court | Sections 2, 3, 4 and 5 of Bihar Municipal (Amendment) Act, 2021 run contrary to Bihar Municipal Act, 2007 and 74th Constitutional Amendment Act, 1992; held unconstitutional
Patna High Court: A Division Bench of Sanjay Karol, C.J. and S. Kumar, J. declared Bihar Municipal (Amendment) Act, 2021
“Aspirations of any country cannot be fulfilled on the hope of foreign donation”; Read why SC upheld the amendments to the provisions of the Foreign Contribution (Regulation) Act, 2010
Supreme Court: In a major win for the Union of India, the 3-judge bench of AM Khanwilkar*, Dinesh Maheshwari and CT Ravikumar,
President promulgates Jammu and Kashmir Reorganisation (Amendment) Ordinance, 2021; Provisions relating to Services and Legislative Assembly amended
Jammu and Kashmir Reorganisation (Amendment) Ordinance, 2021 President promulgates Jammu and Kashmir Reorganisation (Amendment) Ordinance, 2021. Amendment of Section 13 In Section
Ker HC | Proviso to Or. VI R. 17 of Code curtails absolute discretion of Court to allow amendment at any stage of suit, it has to be shown that in spite of due diligence, such amendment could not have been sought earlier; legal position reiterated
Kerala High Court: R. Narayana Pisharadi, J., while allowing the instant petition, set aside the order of trial Court, thereby allowing the
Cabinet apprises of information about — Amendments to Motor Vehicles (Amendment) Bill, 2019
The Union Cabinet has been apprised of information about the amendments moved to the Motor Vehicles (Amendment) Bill, 2019 as passed by
Ministry of Home Affairs makes further ‘amendment’ to certain regulations passed in pursuance to “Sardar Patel National Unity Award”
Ministry of Home Affairs makes the following AMENDMENT to the NOTIFICATION of the Government of India dated 20-09-2019 and in pursuance of
Cabinet approves amendments/changes in the — National Medical Commission Bill, 2019
The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has been apprised of the amendments/changes in the National Medical Commission
Insolvency and Bankruptcy Code (Amendment) Bill, 2019 to be introduced in Parliament — Series of amendments suggested!
Union Cabinet approved the proposal to introduce a Bill in the Parliament to carry out 08 amendments to the Insolvency and Bankruptcy
Cryptocurrency Bill | Japan approves — National Legislation Governing Crypto Regulation Bill
As reported by the media, Japan’s House of Representatives has approved a bill which that would basically introduce amendments to two national
Del HC | Petition challenging amendments to PMLA by “Money Bills” dismissed [Reports with submissions by P. Chidambaram and Maninder Acharya]
Delhi High Court: The Bench of Rajendra Menon, CJ and V. Kameshwar Rao, J. dismissed a petition filed by Jairam Ramesh of the
Amendments to Indian Stamp Act, 1899 — Notified
The President of India, today, gave his assent to the Amendments to the Indian Stamp Act, 1899 which were introduced as part
CERC | Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019
No. L-1/144/2013-CERC— In exercise of powers conferred under Section 178 of the Electricity Act, 2003 and all other powers enabling it in
Cabinet approves amendment to Cinematograph Act, 1952
Tackling Film Piracy & Copyright infringement
Amendments that are consequential and do not change the nature of suit, can be allowed at any stage of the suit before the delivery of judgment
Patna High Court: A Single judge bench comprising of Prabhat Kumar Jha, J. while hearing a civil miscellaneous petition held that when
Cabinet approves moving official amendments in the “Surrogacy (Regulation) Bill, 2016”
The Union Cabinet has given its approval for moving official amendments in the “Surrogacy (Regulation) Bill, 2016”. The Surrogacy (Regulation) Bill, 2016 proposes