Bringing you the Best Analytical Legal News
Demand of service tax u/s 73-A of Finance Act, 1994 incorrect when broadcaster’s service tax is collected and not retained: CESTAT reiterates
The complainant had booked a flight from Chennai to Jodhpur via Mumbai; however, his flight from Chennai to Mumbai was re-routed via Hyderabad without any prior information from the airlines.
A quick legal roundup to cover important stories from all High Courts this week.
Under Article 226 of the Constitution of India, a writ cannot be issued against a Government- entity which has been subsequently privatized and no longer performs any public duty.
Bombay High Court observed that if such a small number of employees continue to hold on to the accommodations, the AIAHCL will not be able to monetize the land to reduce the burden of debt AIL put on it.
The Delhi High Court directs the Air India Officials to arrange for a flight to Ahmedabad for the Portuguese national of Indian origin who was illegally restrained and detained at the Delhi Airport by the Air India Officials.
Gender diverse persons continue to face barriers in accessing equal employment opportunities, especially in the formal sector, due to the operation of gender stereotypes.
Delhi High Court: The Division Bench of D.N. Patel, CJ and Jyoti Singh, J., dismisses Dr Subramanian Swamy’s plea stating that any
Competition Commission of India (CCI): Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi, Members found no cartelization
Supreme Court: Considering the hardship of the passengers who are stranded on foreign soil at the airports after they were issued valid
To permit foreign investment upto 100% by those NRIs, who are Indian Nationals, in case of M/s Air India Ltd., the Union
Hardeep S. Puri, Minister of State (I/C), Ministry of Civil Aviation informed that the newly constituted Air India Specific Alternative Mechanism (AISAM),
Kerala High Court: Deciding the question regarding the compliance of principles of natural justice in the context of inquiry conducted by the