• NATIONAL NEWS

SC has held that a watchman, caretaker or a servant employed to look after the property can never acquire interest in the property irrespective of his long possession. Further held that, watchman, caretaker or a servant is under an obligation to hand over the possession forthwith on demand.

Expert committee to examine issue of possible misuse of SIM cards issued without verification

The Apex court has set up an expert committee to examine the issue of possible misuse of pre-paid SIM cards issued without verification of customer antecedents and to recommend measures on this issues to centre.

SC Notice to UP Govt over Greater Noida Land Acquisition row

SC has sought the Uttar pradesh government's reply on the plea filed by the Greater Noida farmers challenging acquisition of their land for developing Noida Extension.

Delhi Court convicts Former BJP Chief Bangaru Laxman in graft case

Delhi Court has found former BJP chief Bangaru Laxman guilty of corruption charges accusing him of accepting a bribe in return for hiring the company to supply hand-held thermal imagers to the Indian Army.

Delhi HC asks ND Tiwari to provide DNA sample in a paternity suit

Delhi HC has directed ND Tiwari to provide DNA sample in a paternity suit filed against him saying that police can also intervene if he continues to defy orders to undergo DNA test.

Union Cabinet Clears Banking Law (Amendment) Bill

Union Cabinet has cleared the Banking Law (Amendment) Bill with the provision striving to raise voting right cap of shareholders in private bank to 26 per cent from 10 per cent.

Cabinet Nod to Protection of Children against Sexual Offence Bill

Union Cabinet has approved the Protection of Children against Sexual Offence Bill seeking to increase the age of legal sex from 16 to 18 years and stipulating that sex under the age of 18, even if consensual, would be deemed as statutory rape and tried under the juvenile Justice Act.

EPFO likely to hike interest rates to 8.6 per cent

EPFO may increase the interest rate on deposits to 8.6 per cent for the current fiscal, after having faced the sharp criticism within and outside Parliament over the slashing of interest rate on deposits down to 8.25 per cent for 2011-12.

SC reserves verdict on Kasab's plea

The Apex court has reserved its order on Pak terrorist Ajmal Kasab's plea challenging his conviction and death sentence in Mumbai terror attacks on the ground that he did not get a fair trial.

Delhi HC declines to take up petition against Abhishek Manu Singhvi

Delhi HC has dismissed the petition seeking direction to the Bar Council of Delhi and Delhi High Court Bar Association to probe into the alleged CD row involving Abhishek Manu Singhvi while holding that lawyer's body are not empowered to take action against an employee of an advocate

TDSAT reserves judgment on 3G roaming

Telecom disputes settlement and appellate tribunal has reserved its judgment over the plea of cellular operators challenging govt's directive to stop infra circle roaming on their 3G networks.

Right of Children to Free and Compulsory Education (Amendment) Bill, 2010 passed by Rajya Sabha

Rajya Sabha has passed the Right of Children to Free and Compulsory Education (Amendment) Bill, 2010 striving to provide children with severe disability an option of receiving education at home and make it possible for them to get the benefit under the Act.

Delhi Govt raises minimum labour wages

Delhi Govt has increased the minimum wages of unskilled, semi-skilled and skilled workers in delhi, the revised minimum wages will be applicable from April 1, 2012 to all 29 scheduled employment categories notified by the state govt.

Government likely to de-regulate diesel prices

Government has in-principle agreed to deregulate diesel prices and make it market determined. However, government is not considering similar proposal for the cooking gas.

Deadline for 2G Auction gets extended till August 31

The Apex court has extended the deadline for auction of 2G spectrum licences from June 2 to August 31. Accordingly, the holders of cancelled licences would continue to provide services till September 7.

Gujarat legislative assembly passes a bill to curb violence against medical professional

Gujarat legislative assembly has passed the Gujarat Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage or Loss of Property) Bill to make any form of violence on medicare service personnel & damage to medical institution's property a cognizable and non-bailable offence.

Central Educational Institutions (Reservation in Admission) Amendment Bill,2010 passed by Rajya Sabha

Rajya Sabha has passed the Central Educational Institutions (Reservation in Admission) Amendment Bill, 2010 striving to amend certain provisions of the Central Educational Institutions (Reservation in Admission) Act, 2006.

RBI permits all financial institutions to use credit default swaps

RBI has decided to allow all Financial Institutions, namely, Export Import Bank of India, National Bank for Agriculture and Rural Development, National Housing Bank etc. to participate in CDS market as user to hedge the underlying credit risk in corporate bonds in their portfolio.

SC seeks Centre's response on PIL against Cairn Vendata deal

The Apex court has issued notice to the center govt seeking its response to PIL challenging the role of central govt and state-owned Oil and Natural Gas Corporation in the Cairn-Vedanta deal.

Companies Bill likely to be taken up in current parliamentary session

Companies Bill 2011, which will replace Companies Act, is likely to be taken up in the ongoing parliamentary session. The said bill has made provisions for class action suit and corporate social responsibility.

TRAI releases Telecommunication Tariff (Fifty First Amendment) Order, 2012

Telecom Regulatory Authority of India has released the Telecommunication Tariff (Fifty First Amendment) Order, 2012 to mandate service providers to offer in each service area atleast one tariff plan each for both postpaid and prepaid subscriber with a uniform pulse rate of 'one second'.

TRAI recommendation prescribing Minimum channel spacing, within a Licence Service Area, in FM Sector

TRAI has released the recommendation for prescribing Minimum channel spacing, within a Licence Service Area, in FM sector in India to ensure effective utilization of scarce radio frequency spectrum.

• INTERNATIONAL NEWS

A US federal judge court has refused to release photos and videos from American military raid that killed al- Qaeda chief Osama bin Laden in Pakistan last year. The images of the deceased bin Laden are classified and are being withheld from the public to avoid inciting violence against Americans overseas and compromising secret systems and techniques used by the CIA and the military.

Pakistan's Supreme Court convicts Prime Minister Yousuf Raza Gilani for contempt of court

Pakistan's Supreme Court has convicted Prime Minister Yousuf Raza Gilani for contempt of court for failing to act on court's directive to re-open the graft cases against President Asif Ali Zardari.