• NATIONAL NEWS

CBEC Clarification on Audit Fees Collected by the Comptroller and Auditor General

CBEC has clarified that the services of CAG are not covered by the heading "Business Support Services" specified in clause (zzzq) of section 65 as audit activity is not an outsourced function of it, but is carried out in statutory fulfillment of duties.

New LLP Portal Launched by Ministry of Corporate Affairs

Ministry of Corporate Affairs has released the New Guidelines for the Stake holders on its newly launched LLP Portal. Hence forth, any user willing to avail any LLP related service for which payment of fees is required need to register on MCA21 system.

Criminal complaint filed against Shah Rukh Khan in connection with brawl at Wankhede stadium

A private complaint has been filed against Shah Rukh Khan in connection with his alleged involvement in the brawl at wankhede stadium in Mumbai. The court of judicial magistrate has admitted the complaint and matter has been posted for July 9.

Govt Panel on GAAR to submit report by August

Govt panel constituted to look into the controversial GAAR is likely to submit it report by August after taking on broad concerns of foreign institutional investors and other investors.

CBEC panel asks for delay in implementation of new service tax regime

CBEC panel has suggested that new tax regime schedule to be implemented from July 1, 2012, be deferred by three months, as more time is required to put in place the required framework.

High Court cannot frame questions papers for Judicial Services: SC

The apex court has ruled that High Courts cannot take over the role of Public service Commission that is tasked with the conduct of exam while frowning upon the Rajasthan High Court attempt to reframe questions in the Rajasthan Judicial Services Preliminary Examination 2011.

RBI Mid-Quarter Monetary Policy Review: Policy rates kept unchanged

RBI has released the Mid-Quarter monetary policy review keeping the policy rates unchanged. Consequently, the reverse repo rate under the LAF will remain unchanged at 7.0 per cent, and the marginal standing facility (MSF) rate and the Bank Rate at 9.0 per cent.

Four Additional Judges Appointed to the Punjab & Haryana High Court

The President has appointed Shri Ravinder Parkash Nagrath, Smt. Rekha Mittal, Shri Sat Paul Bangarh and Shri Inderjit Singh as Additional Judges of the Punjab & Haryana High Court for a specified period of time from the date they assume charge of their office.

CBDT notifies payments exempted under section 194J of the Income Tax Act, 1961

CBDT has notified that no deduction of tax shall be made under section 194J of the Income Tax Act, 1961 on the payment by a person for acquisition of software from another person under specified transactions with effect from the 1st day of July, 2012.

Delhi HC: Donations made by President of India under RTI

Delhi HC has ruled that under Right to Information Act, every citizen is entitled to know the donations made by the President of India under Right to Information Act, as these donations are made out of the public funds.

CBDT: Supplementary Memorandum Explaining Official Amendments Moved in the Finance Bill, 2012

CBDT has released the supplementary memorandum explaining the official amendments to the Finance Bill, 2012, which has been carried out during the passage of the Finance Bill, 2012 in Parliament.

Delhi Rent Control Act casts a duty on the landlord to maintain tenanted premises: Delhi HC

Delhi HC has ruled that a landlord has duty to maintain tenanted premises in a good habitable condition under section 44 of the Delhi Rent Control Act while hearing a tenant's plea highlighting dilapidated condition of the tenanted premises.

CBI Court rejects bail to B S Yeddyurappa in illegal mining case

Special CBI court has rejected the anticipatory bail plea filed by B S Yeddyurappa and his relatives in connection with the illegal mining case. CBI is investigating bribery charges against him on the apex court directives.

Dr. K C Chakrabarty re-appointed as RBI Deputy Governor

Government of India has re-appointed Dr. K C Chakrabarty as the Deputy Governor of the Reserve Bank of India for a further period of three months beyond June 14, 2012 or until further orders, whichever is earlier.

National Council for Teacher Education (Amendment) Act, 2011 to be effective from 1st June, 2012

Central government has appointed the 1st day of June, 2012 as the date on which the provisions of National Council for Teacher Education (Amendment) Act, 2011 shall come into force. [Notification No. 1265 dated 01.06.2012]

Supreme Court refuses to stay AP High Court order on 4.5% minority sub-quota

The Apex court has refused to stay AP High Court order quashing 4.5 per cent sub-quota, carved out of the 27 per cent quota for OBCs, in favour of minorities in central educational institutions such as IITs.

Govt of India and the Republic of Finland signs an agreement on social security

Govt of India and the Republic of Finland has signed an agreement on social security to enhance cooperation on social security between the two countries. Accordingly, Republic of Finland will provide certain benefits to Indian nationals working in Finland. [PIB attached]

Government mulling special tax on diesel cars

Petroleum Minister S Jaipal Reddy has recommended levy of additional excise duty on Diesel vehicles to check dieselisation of economy triggered by the widening gap between petrol and diesel prices.

National Commission for SCs asks Centre to Extend Reservation in Promotions to OBCs

National commission for SCs has asked centre to extend reservation in promotions to OBC saying that benefit of reservation in promotion should be extended OBCs as per Article 15(4) and 16(4) of the constitution.

Govt submits relevant doc before SC to defend 4.5 % sub-quota

Govt has produced "relevant" material & documents in the Apex court, on basis of which it carved out 4.5 pc sub-quota for minorities in central educational institutions such as IITs.

Quota as provided under the Act of 1995 for disabled cannot be extended to promotions: Madras HC

Madras HC has ruled that as per the provisions of Persons with Disabilities (Equal opportunities, Protection or Rights and Full Participation) Act, 1995, reservation can be made only after identification of posts and these provisions are contemplated only for initial appointment and not for promotions.

IPAB cancels Financial Times trade mark registered by British newspaper & Indian Company concurrently

IPAB has cancelled the Financial Times trade mark registered by both the British newspaper and Indian Company Times Publishing House Limited concurrently. The court has rejected Indian Company Times Publishing House Limited's trade mark on the ground that it was registered dishonestly, whereas court has cancelled British newspaper's mark saying that it was not in continuous use since 1948 as claimed by it.

CIC asks PMO to disclose names of donors to PM's Fund

CIC has directed prime minister office to disclose the names of donor to the PM's relief fund while rejecting the argument that it was personal information. Central information commission has observed that unless the donor has expressed otherwise, disclosure of the list is good.

SC says No to stay AP High Court's decision on sub quota for minorities in Educational Institutions

The Supreme Court has turned down centre's plea seeking a stay against the findings of AP High Court quashing 4.5 percent sub quota for minorities in Educational Institutions and Government jobs.

CBI court extends judicial custody of Jagan Mohan Reddy till June 25

CBI court has extended the judicial custody of Jagan Mohan Reddy in the disproportionate assets case till June 25. Further, CBI has filed a petition seeking Jagan Mohan Reddy to undergo a narco test.

Centre moves SC against AP High Court verdict quashing 4.5% Sub- quota

Govt has moved the apex court against the Andhra Pradesh HC order quashing 4.5% sub- quota for minority within the 27% reservation for other Backward classes in central education institutions. The petition has contended that the sub-quota for muslims was essential as they were more backward.

Department of Biotechnology finalises draft guidelines for Biosimilar drugs

Department of Biotechnology has finalised the draft guidelines for Biosimilar drugs proposing specific requirements for pre-marketing and post marketing data apart from guidelines for pre-clinical and clinical trials for biosimilars.

• INTERNATIONAL NEWS

Pakistan Supreme Court disqualifies Prime Minister Yousuf Raza Gilani

Pakistan Supreme Court has disqualified the Prime Minister Yousuf Raza Gilani from holding the office. Earlier, Supreme Court has convicted him for contempt for refusing to ask Swiss authorities to reopen corruption cases against President Asif Ali Zardari.

Julian Assange seeks asylum at Ecuador embassy

WikiLeaks chief, Julian Assange has taken refuge at the Ecuadorian Embassy in London, seeking asylum in a long shot move that would see him trade the glare of an often-hostile British press for the comforts of a small Latin American nation governed by a friendly leader. The Britain's Supreme Court has re-endorsed its decision to allow his extradition to Sweden, where he is wanted over sex crimes allegations.

Talented young illegal immigrants can stay: Obama

The US President has said that US will stop deporting and begin granting work permits to young talented illegal immigrants who entered America as children and do not pose a risk to national security or public safety. The shift in immigration policy prompted immediate praise from Latino leaders who have criticized Congress and the White House for inaction, while Republicans reacted with outrage, saying that move amounts to amnesty - a negative buzz word among conservatives - and usurps congressional authority.