Case BriefsSupreme Court

Supreme Court:  The Division Bench comprising Ajay Rastogi and Bela M. Trivedi, JJ., reversed the impugned judgment of the Madras High Court and held that

Case BriefsHigh Courts

Delhi High Court: Asha Menon, J., held that if no offence is attributed to the company, its Directors and other persons responsible

Case BriefsHigh Courts

Karnataka High Court: P. S. Dinesh Kumar, J., disposed of the petitions and upheld the State Government’s power and prerogative to impose

Case BriefsSupreme Court

Supreme Court: The bench of L. Nageswara Rao and Hima Kohli, JJ has held that the formulae for fixing the percentage of

Case BriefsSupreme Court

“A rule of interpretation which produces different results, depending upon what the individuals do or do not do, is inconceivable.”

Case BriefsSupreme Court

Supreme Court: Stating that readiness and willingness are necessary for the purpose of passing a decree of specific performance, Division Bench of

Case BriefsForeign Courts

High Court of Kenya: While deliberating upon constitutional petitions challenging the Building Bridges Initiative (hereinafter BBI) and the resulting controversial Constitution of

Op EdsOP. ED.

by Aniket Pandey*

Case BriefsSupreme Court

Supreme Court: The 2-judge bench of AM Khanwilkar and Dinesh Maheshwari, JJ has held that for application of a subsequent legislation retrospectively

Legislation UpdatesNotifications

Amendments to Schedule VII of Companies Act, 2013 In exercise of the powers conferred by sub-section (1) of Section 467 of the

Legislation UpdatesRules & Regulations

All ministries/ departments/ offices are requested to bring the below-mentioned amendments to the notice of all administrative authorities under their control. Amendment

Legislation UpdatesRules & Regulations

G.S.R. 360(E)—In exercise of the powers conferred by Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986)

Legislation UpdatesRules & Regulations

G.S.R. 210(E)— In exercise of the powers conferred by clause (da) and clause (f) of sub-section (2) of Section 29 of the

Legislation UpdatesRules & Regulations

G.S.R.209(E)—Whereas a draft of certain rules to amend the Rights of Persons with Disabilities Rules, 2017 was published as required by sub-sections

Case BriefsSupreme Court

Supreme Court: The Bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that pendency of any writ petition by itself

Cabinet DecisionsLegislation Updates

The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved promulgation of an Ordinance to amend the definition of “person”,

Legislation UpdatesRules & Regulations

G.S.R. 160(E)—In exercise of the powers conferred by Section 9 and clause (e) of sub-section (2) of Section 47 of the Foreign

Foreign LegislationLegislation Updates

S.O. 955(E)—The Hon’ble NGT, Principal Bench, New Delhi by its Order dated 13.08.2018 in Original Application No. 489/2014 has directed the Ministry

Legislation UpdatesStatutes/Bills/Ordinances

The Indian Medical Council (Amendment) Second Ordinance, 2019 has been promulgated to give continued effect to the work already done by the

Foreign LegislationLegislation Updates

An Act further to amend the Divorce Act, 1869, the Dissolution of Muslim Marriages Act, 1939, the Special Marriage Act, 1954, the