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“The information pertaining to an assessee cannot be granted under the Right to Information Act, 2005 in view of Section 138(1)(b) of the Income Tax Act, 1961.”
This is not a case where sensitive information has been collected by the CBI and the disclosure of which would be prejudicial for the officers involved. This is also not a case where information is so sensitive that it cannot be shared with the public at large.
The petition was filed challenging the order passed by the Central Information Commission which directed the Union of India to upload all the latest amended bare Acts, examine the functionality of its E-mail ID, develop an appropriate RTI filing mechanism and to pay Rs. 10,000 under Section 19(8)(b) of the RTI Act to the library of National Law School of India University, Bengaluru.
The concept of exporting goods into the international market at lower prices came to be known as ‘Dumping’. The General Agreement on Tariffs and Trade (GATT) recognises the right of countries to bring in anti-dumping frameworks to deal with issues relating to dumping.
The Delhi High Court stated that National Green Tribunal is a national tribunal, and hence, its RTI cell should function properly in accordance with the timelines and rules prescribed under the RTI Act and Rules.
A combined reading of the provisions of the RTI Act and the observation of the Supreme Court crystalizes the interpretation and meaning of the word ‘information’ as defined in the section 2(f) of the Act which only refers to such material as is already available in the records of the public authority.
Central Information Commission: In the second appeal filed by the appellant under Section 19 of the Right to Information Act,
Central Information Commission: In a second appeal filed by the appellant being dissatisfied and aggrieved by the reply furnished by
Central Information Commission: In a second appeal filed under Section 19 of the Right to Information Act, 2005 on the ground of
Central Information Commission: In a complaint for an action against the Central Public Information Officer (CPIO) for willfully misleading and furnishing false
Disclosure is the norm and refusal to information, an exception
Central Information Commission (CIC): Saroj Punhani, Information Commissioner addressed a matter with regard to the disclosure of the inspection reports of the
Central Information Commission (CIC): Suresh Chandra, (Commissioner) held that “Section 10 RTI Act reveals that the power of severing the information disclosable
Central Information Commission (CIC): Bimal Julka, Chief Information Commissioner, noted that the RTI application seeking very pertinent information with regard to COVID-19 pandemic
Union Minister Dr Jitendra Singh, who is also the MoS In-Charge Department of Personnel & Training (DOPT), which is the nodal department
Delhi High Court: The Single Bench of Sanjeev Sachdeva, J. has stayed the order of Central Information Commission, whereby, it has directed the
Central Information Commission (CIC): CIC has directed Department of Land Resources (Ministry of Rural Development) to disclose the records relating to the promulgation
Central Information Commission (CIC): CIC has directed Chief Minister Office, Delhi to provide all relevant documents before the Chief Minister to facilitate him
Central Information Commission (CIC): CIC has held that Bhagyanagar Gas Ltd., which is a joint venture company constituted with participation of GAIL India
Central Information Commission (CIC): While declaring an RTI applicant as misuser of social media and RTI, CIC warned him to stop misusing the