AICTE approval case
Case BriefsSupreme Court

Supreme Court said that AICTE itself never claimed that it was dishonestly induced to grant such approvals and that essential link is altogether missing, whereby any such criminal charge of cheating can be sustained against the accused persons.

Central Information Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission: In a second appeal filed under Section 19 of the Right to Information Act, 2005 on the ground of

Op EdsOP. ED.

by Sridhar Rajagopalan*

Legislation UpdatesNotifications

S.O. 1801(E)—In exercise of the powers conferred by clause (46) of Section 10 of the Income-tax Act, 1961 (43 of 1961), the