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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 depiction of a robber and its imputation concerning Rahul Gandhi’s conviction, was not in good taste and should have been avoided and the broadcaster should be careful while airing such fictional videos in future.
Rahul Gandhi informed the Delhi High Court that he has taken down the tweet from 2021 that allegedly disclosed the identity and sensitive details about a minor girl.
“Earlier, the Bench had verbally observed that central assessment may be necessary if there were cross transactions between individuals.”
“Though the statements in the speech made by Rahul Gandhi, if true, are not in good taste, yet the Election Commission of India is examining the matter.”
Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, who is in line to become only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
Take a round of the Supreme Court's Judgments and Recommendations of the Collegium in the month of August along with some top stories on Rahul Gandhi's conviction, V Senthil Balaji, Manipur Violence and much more.
Rahul Gandhi was sentenced to two years imprisonment for offence under Sections 499 and 500 of IPC for his ‘all thieves have Modi surname’ remark.
The Supreme Court was hearing Rahul Gandhi’s plea challenging Gujarat High Court’s order dismissing his application to stay two years conviction Order.
Rahul Gandhi was sentenced to two years imprisonment for offence under Sections 499 and 500 of IPC for his ‘all thieves have Modi surname’ remark.
Tampering the source code without permission and freely playing the audio would undoubtedly amount to infringement of copyright of the complainant.
Section 127 of IT Act to the extent it permits transfer from one Assessing Officer under a Principal Commissioner of Income Tax to another Assessing Officer under another Principal Commissioner of Income Tax who are holding non-concurrent charges remains untouched and continues to apply in its pristine form.
The Patna High Court stayed Lower Court’s order against Rahul Gandhi in the ‘Modi Surname’ defamation case.
Surat Court commented that Rahul Gandhi was not an ordinary person and any word spoken by him has a large impact on the common public. Hence, a high standard of morality is expected from a person like him.
Congress Leader Rahul Gandhi had made headlines during 2019 political campaign with his ‘Modi surname’ remark allegedly connecting the dots between Nirav Modi, Lalit Modi and Prime Minister Narendra Modi.
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and SK Kaul and KM Joseph, JJ has closed the contempt petition filed
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to
Supreme Court: After UPA Chairperson Sonia Gandhi and Congress president Rahul Gandhi sought adjournment of appeals challenging the Income Tax department’s decision