• NATIONAL NEWS

Best Bakery case: Bombay HC upholds life term for Four, acquits Five

Bombay HC has upheld the life term awarded to four accused and acquitted five others in the 2002 best bakery case after having relied on the evidence of four workers at the bakery who survived with the serious injury.

SC upholds conviction & life sentence of ex-MP Anand Mohan in the 1994 Gopalganj DM murder case

SC has uphold conviction & life sentence of ex-MP from Bihar, Anand Mohan in the 1994 Gopalganj DM G Krishnaiah murder case for allegedly instigating a mob that lynched the civil servant, IAS officer Krishnaiyyah, in 1994.

Accounting Code for payment of service tax under Negative List approach to taxation of services: CBEC

CBEC has released the accounting codes for the purpose of payment of service tax under the Negative List approach, with effect from 1st July, 2012. For payment of service tax under the new approach, a new Minor Head - 'All taxable Services' has been allotted under the Major Head "0044-Service Tax".

Govt to enforce more stringent marketing code for drug manufacture

The govt is likely to enforce more stringent marketing code for drug manufacture industry prohibiting the pharmaceutical industry from inducing doctors with gifts and hospitality to ensure that doctors does not prescribe only particular brands of medicine.

Disproportionate assets case against Mayawati quashed by SC

The Apex Court has quashed a disproportionate assets case against Mayawati, the former Chief Minister of Uttar Pradesh saying that the Disproportionate assets case against Mayawati was unwarranted and the agency proceeded against her without properly understanding its orders. The CBI was confined to the Taj Corridor case relating to the release of Rs 17 crore by the UP government allegedly without sanction.

SC to review UP government's decision to re-induct UP Lokayukta after completion of six-year tenure

The Apex court has issued notice to the UP govt asking them to explain their decision to re-induct UP Lokayukta after completion of six year term while hearing a petition challenging their decision and amendment introduced to the Lokayuka Act, 1975 extending the term of lokayukta to eight year w.e.f 22.03.2012.

SC to pronounce verdict on Mayavati's plea in disproportionate assets case today

Supreme court is likely to deliver its verdict today on Mayavati's plea challenging CBI probe into disproportionate assets case. It was alleged by the Former UP CM that it was an act of political vendetta.

Implementation of amendment to S. 80HHC of Income Tax Act could not be done retrospectively: Guj HC

Gujarat HC has ruled that legislature has power to curtail the benefit of a taxing statute conferred upon the assessee by prospective legislation but such curtailment with retrospective effect cannot be made for overcoming the effect of a judicial decision without taking the provision of appeal prescribed by law. 

SC asks RBI to not to grant any permission to foreign law firms to open liaison offices in India

The Apex court has directed Reserve Bank of India to not to grant any permission to the foreign law firms to open liaison offices in India u/s.29 Foreign Exchange Regulation Act, 1973 while clarifying the expression "to practice the profession of law" u/s. 29 of Advocates Act, 1961.

Minimum Export Price Abolished for Bashmati

Govt has abolished the Minimum Export Price for Bashmati while removing restrictions imposed on the export of Bashmati. The minimum export price prescribes a threshold price above which export are allowed.

Spectrum Auction Norms Released by Department of Telecommunication

Department of telecommunication has released the initial norms for auction of 2G spectrum. However, the crucial aspect of reserve prices is yet to be finalised by the empowered group of ministers.

CBI files its Chargesheet in Adarsh Housing Society scam

CBI has filed its chargesheet in the Adarsh housing society scam alleging that three of former Maharashtra chief minister Ashok Chavan's relatives got flats in the society meant for Kargil War widows and Defence personnel. CBI has named former Maharashtra chief minister Ashok Chavan along with the other senior bureaucrats.

SC upholds the notification banning all kinds of commercial & tourism activities near Jarawa Reserve

The Apex court has upheld the validity of notification declaring an area upto five kilometre radius around the Tribal Reserve as 'Buffer Zone' and prohibit entry of any person other than a member of aboriginal tribe into it.

SC refuses to stay HC order on compensation to over 500 shrines damaged during 2002 riots

The Apex court has refused to entertain govt's plea for staying the HC order issuing directions to pay compensation to over 500 shrines damaged during 2002 riots in wake of Godhra train carnage.

3G roaming agreement between telecom companies was not legal: TDSAT

TDSAT has held that agreement entered by the telecom companies with one another to offer 3G mobile services in circles in which they could not succeed in getting spectrum in auction was illegal.

• INTERNATIONAL NEWS

Pakistan Supreme Court constitutes larger bench to adjudicate upon the graft cases against Zardari

Pakistan Supreme Court has constituted the five judge bench to adjudicate upon the graft cases against president Asif Ali Zardari. The larger bench so constituted will look into the court directives asking it to re-open graft cases filed against the president.

UK releases new visa rules to catch bogus students

UK has announced a targeted interview system for student visa applicants from India and other non-EU countries to prevent abuse and to ensure that they are refused visas if immigration officials have doubts about their genuineness as students. The new measure so released follows a pilot scheme carried out in few countries, which revealed that some applicants could not answer basic questions in English without an interpreter, but had claimed in forms that they had the ability to study at UK universities.

Pakistan legislators passes the bill exempting prime minister from contempt

Pakistani legislators has passed the bill that would exempt senior government ministers from contempt of court proceedings, The bill passed by the lower house of the Pakistani parliament on Monday night said senior government figures including the president, prime minister and ministers could not be found guilty of contempt for acts performed as part of their job.