Expression Archives

Merely writing the expression “Yes” cannot be considered a valid approval u/s 151 of Income Tax Act 1961: Delhi High Court

“The satisfaction arrived at by the prescribed authority under Section 151 of the Income Tax Act, 1961 (‘the Act’) must be clearly discernible from the expression used at the time of affixing its signature while according approval for reassessment under Section 148 of the Act.”

Law School News Others

5th Bhimotsav 2023

About the University Of Lucknow The University of Lucknow was established in 1867 and is one of India’s oldest government-owned higher education

Case Briefs Foreign Courts

An expression even if hurtful to people’s feelings or downright offensive is protected under Section 16(1) of Constitution of South Africa

Supreme Court of Appeal of South Africa: This appeal was filed before a 5-Judge Bench of Dambuza, JA., Lewis, Wallis and Zondi,

Case Briefs Foreign Courts

SC of Canada: Individuals donning political T-shirts or displaying signs on windows do not come under the category of ‘sponsors’ for election advertising

Supreme Court of Canada: Determining some vital questions related to election advertising like whether, individuals or organizations who wish to “sponsor election