• NATIONAL NEWS

Department of Electronics and IT Order to mandate compulsory registration of 15 Electronic Goods

Department of Electronics and IT has issued the Electronics and Information Technology Goods (Requirements for Compulsory Registration) Order, 2012, bringing into force a scheme for mandatory regime of registration of identified 15 electronic products so that these products meet specified safety standards.

Delhi Government considering blanket ban on use and sale of correction fluid

The Government is considering a complete ban on use and sale of bottled correction fluids. This as informed is commonly used by poor street and working children as drug, consumption of which leaves them deceased and weak.

TRAI: Intelligent Network Services in Multi Operator & Multi Network Scenario (Amendment) Regulations

To facilitate agreements between the service providers in a time bound manner for Intelligent Network (IN) Services such as Virtual Calling Card (VCC), Free Phone Services etc. TRAI has issued the Intelligent Network Services in Multi Operator and Multi Network Scenario (Amendment) Regulations, 2012.

Allahabad HC asks state govt to ban gutka in 14 days

Allahabad HC has directed the UP government to implement central government's directions under Food Safety Act to restrain manufacture, sale and distribution of gutka or any other product containing tobacco as an ingredient within 14 days.

RBI: Draft Supplementary Guidance on Treatment of Illiquid Positions

RBI has released Draft Supplementary Guidance on "Treatment of Illiquid Positions" in order to ensure that a consistent methodology is adopted by banks for the purpose. Comments/feedback on the draft supplementary guidance may be sent latest by October 19, 2012.

Telecommunication Tariff (Fifty Second Amendment) Order: TRAI

TRAI has released the Telecommunication Tariff (Fifty Second Amendment) Order prescribing financial disincentives on the service providers in situations like violation of reporting requirement and levy of excess charges.

SC dismisses plea seeking review of right to education verdict

The apex court has dismissed a plea to re-look at its verdict of upholding Right to Education Act, under which all government, private aided and unaided schools were asked to reserve 25 per cent seats for poor children.

Payment of Customs duty electronically made mandatory for specified importers

The Central Government has vide Notification No. 83/2012-Customs (N.T.) dated 17th September 2012 specified that Importers registered under Accredited Clients Programme and those paying customs duty of 1 lakh rupees or more per bill of entry shall pay customs duty electronically.

SC grants bail to Nupur Talwar ; Aarushi murder case

Supreme Court has directed trial Court hearing Aarushi murder case to release Nupur Talwar, accused along with her husband of murdering their daughter Aarushi and domestic help Hemraj, on bail by September 25.

Bombay HC upholds ban on gutka, pan masala in Maharashtra

Bombay HC has upheld the ban on gutka and pan masala saying that state is duty bound to raise the "level of nutrition" and standard of living of citizens. Government had cited the carcinogenic nature of the two tobacco products.

SEBI : Steps to re-energise Mutual Fund Industry

In order to increase penetration of mutual fund products and to energise the distribution network while protecting the interest of investors, SEBI has approved various recommendations of Mutual Fund Advisory Committee and introduced measures.

RBI releases Mid-Quarter Monetary Policy Review

RBI has reduced the cash reserve ratio of scheduled banks by 25 basis points from 4.75 per cent to 4.50 per cent of their net demand and time liabilities (NDTL) effective the fortnight beginning September 22, 2012. However, policy repo rate under the liquidity adjustment facility (LAF) kept at unchanged at 8.0 per cent.

Mental Health Care Bill to decriminalise the act of attempting suicide

Govt is working on the Mental Health Care Bill striving to introduce a provision saying that no complaint, investigation or prosecution shall be entertained against the person who attempted to commit suicide notwithstanding anything contained in the IPC.

SC Notice to Centre on coal block allocations

SC has issued notice to the Centre on a public interest suit seeking to quash the allotment of 194 coal blocks to private companies in six states. Further court has directed govt to produce the guidelines and the process adopted for the allocation of blocks.

Allahabad HC's order on media quashed by SC

The apex court has quashed the Allahabad order gagging print and electronic media from reporting controversy related to alleged movement of Army towards Delhi.

FDI in multi-brand retail annouced by Govt

Government has announced Foreign Direct Investment in multi-brand retail permitting global firms such as Wal-Mart to set up shop with a local partner and sell directly to consumers.

SC asks govt to appoint people from judicial background to CIC

The apex has ruled that retired judges should be appointed as chief information commissioner at both the centre and states saying that information commissions were "Judicial Tribunals" performing functions of judicial and quasi-judicial nature.

Shri Justice Kabir to be the new Chief Justice of India

Shri Justice Altamas Kabir will be the new Chief Justice of India. He will assume the new charge on 29th of September, 2012 and his tenure will be till 18 July, 2013.

Trial court directs Delhi Police to reply on plea filed against Thackeray

A trial has directed Delhi police to inform it as to what action it has taken on complaint filed against Raj Thackeray for allegedly calling Bihar natives in Mumbai as Infiltrators.

Drug Policy Likely to be Finalised Soon

The panel tasked with the mandate to finalise the country's drug policy is likely to decide on this crucial policy as early as next week after the apex court slammed govt for delaying it.

Supreme Court refuses to stay fuel loading at nuclear plant situated at Kundankulam

The apex Court has refused to stop the loading of fuel into a nuclear reactor at Kudankulam plant in the State of Tamil Nadu, while stating that safety of the people is of prime importance.

Delhi HC rejects plea on regularisation of unauthorised colonies

Delhi High Court has dismissed the plea seeking to restrict the city government from taking final decision on regularising unauthorised colonies.

Allahabad HC issues notice to Arvind Kejriwal on writ petition

Allahabad HC has issued notice to Arvind Kejriwal on writ petition challenging orders of lower courts which had rejected his pleas for directing local police to register an FIR against him.

Delhi Government to set up 5 fast-track Courts exclusively for disposal of Sexual Assault Cases

The Delhi Cabinet has decided to set up five fast-track Courts for disposing cases of Sexual Assault on women to ensure speedy justice to sufferers.

SC says NO to frame guidelines for Media reporting of Court Trials

Orders prohibiting publication for a temporary period during the course of trial are permissible under the inherent powers of the court whenever the court is satisfied that interest of justice so requires.

Blanket ban imposed on use, storage, sale and manufacture of Plastic bags in Delhi

The Delhi Cabinet has approved imposition of blanket ban on the use, storage, sale and manufacture of plastic bags. A relevant notification in connection to this will soon be issued by the Delhi Government.

Section 18 of the SC/ST Act creates bar in invoking section 438 of the CrPC: SC

The apex court has barred all courts from entertaining anticipatory bail plea filed by the person charged under the scheduled castes and scheduled tribes (prevention of Atrocities) Act, 1989 saying that person charged under SC/ST Act would not be entitled to anticipatory bail pursuant to the provision of S. 18 of Act.

Delhi government announces ban on Gutka products

Delhi state government has announced ban on all gutka products, thereby the, sale, manufacture, display, transportation, distributions and storage of such products containing tobacco and other packaged chewing tobacco prohibited in the state.

SC refuses to quash case against Former Judge: Cash-for-bail scam

SC has refused to quash the CBI charge-sheet against former Punjab and Haryana High Court judge Nirmal Yadav in the 2008 cash-for-bail scam.

• International News

Pakistan PM agree to reopen graft cases against President Asif Ali Zardari

Pakistan PM has agreed to revoke the former Attorney General's letter to Swiss authorities asking for the closure of graft cases against President. The Supreme Court has asked the PM to hand over authority to Law Ministry & draft a letter sanctioning re-opening of corruption cases within the next two or three days.

Bangladesh Parliament passes Hindu Marriage Act

Bangladesh Parliament has passed the Hindu marriage registration law aiming to provide legal and social protection to Hindu women from marriage-related cheating. The Act has kept the provision of marriage registration optional. It has authorised government authorities to appoint a Hindu Marriage Registrar at every ward across the country. The registrar will not register marriage of a woman below 18 years of age and a man under 21 years.