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Tata Memorial Hospital and Indian Cancer Research Centre were amalgamated into an institution named as Tata Memorial Centre, which was registered as a Society under the provisions of the Societies Registration Act, 1860 and also as a public trust under the provisions of the Bombay Public Trusts Act, 1950.
Fast Check Unit to be governed by IT (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021.
The Central government notified the Citizenship (Amendment) Rules last week, on 11-03-2024, which effectively brought into force the CAA.
As per notification No. S.O. 624(E) dated 03.09.1996, the Central Government authorized the Chairman and Member Secretary of the Delhi Pollution Control Committee (DPCC) to file complaints under Section 19 of the Environment (Protection) Act, 1986. However, the notification did not grant the authority for further delegation of power by the Chairman and Member Secretary to file such complaints.
In Sashastra Seema Bal, nobody can resign as per his own whims and fancies and it is for the Central Government to consider such request, having regard to the special circumstances of any such case and it may eventually accept the resignation with effect from such date as it may consider expedient.
Constitution of India — Arts. 136 and 142 — Uncompoundable offences: Quashing of criminal proceedings on basis of compromise petition, when permissible,
Madras High Court directed the petitioner to give an undertaking that he would not initiate violence while organising meetings in connection with his indefinite fasting and he should co-operate with the police to ensure law and order
Delhi High Court upheld the Central Government’s independent exercise in contempt jurisdiction, emphasizing adherence to the original judgment’s directives and refraining from issuing supplementary orders. The decision underscores the judiciary’s cautious approach in contempt proceedings and affirms the sanctity of court orders.
“Section 4(5) of Payment of Gratuity Act, 1972 is indicative of fact that the Act being a beneficial legislation, entitlement of employee cannot be reduced below the prescribed ceiling limit under Section 4(3) of Act, rather this provision approves receiving of a better gratuity than what is notified by Central Government.”
Calcutta High Court rejected the idea of directing a specific allocation but highlighted the duty of the government to formulate a policy.
“Federalism which was the basic structure of the Constitution could not be diluted or violated by usage of the expression ‘Central Government’.”
On 24-12-2023 the Post Office Act, 2023 received President’s assent which consolidate and amend the laws relating to Post Office in India
On 24-12-2023, the Telecommunication Bill, 2023 received the assent of the President. The bill aims at strengthening the laws relating to telecommunication
If modern society does not acknowledge this vested right in a person, then it is only encouraging gender identity disorder syndrome
The object of the Act is to decriminalise and rationalising offences to further enhance trust-based governance for ease of living and doing business.
Supreme Court said that B.Ed. is not a qualification for teachers at Primary level of schooling. The pedagogical skills and training required from a teacher at Primary level is not expected from a B.Ed. trained teacher.
On 18-7-2023, the Ministry of Corporate Affairs appointed 18-7-2023 as the date on which the provision of Section 12 of the Competition
Supreme Court allowed SK Mishra to continue his services as ED Director till 31-07-2023.
The Seven Supreme Court collegium resolutions were passed on 05-07-2023.
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 53