Remembering Adv. Lily Thomas, Supreme Court’s senior most woman advocate
Supreme Court advocate Lily Thomas, responsible for striking down of Section 8(4) of the Representation of the People Act, 1951 to disqualify
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NHRC notice to Bihar Govt. over burning of sexual assault victim by her tormentor in Muzaffarpur
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that in Muzaffarpur district of Bihar, a
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NHRC takes suo motu cognizance of Delhi fire killing 43 people at Filmistan’s Anaj Mandi; 5 Storey building turned in a lethal gas chamber
The National Human Rights Commission, India has taken suo motu cognizance of media reports that at least 43 people were killed at
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Parliament receives President’s assent for — The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
With the Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019 now both the existing Union Territories
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Indian Mediation Week 2019 : Delhi Summit
Welcome to the Delhi Summit of the Indian Mediation Week 2019! The event is taking place at the Constitutional Club of India
Continue readingSpecial Protection Group (Amendment) Act, 2019 receives President’s assent
Special Protection Group (Amendment) Bill, 2019 after being cleared by both the Houses of Parliament received President’s assent on 09-12-2019. With this
Continue readingSikkim HC | A Magistrate is obligated to inquire into the case for finding sufficient grounds before summoning accused beyond his territorial jurisdiction
Sikkim High Court: Bhaskar Raj Pradhan, J., while exercising inherent powers under Section 482 CrPC quashed the criminal complaint filed against the petitioners
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Delhi-NCR Pollution| SC partially lifts ban on construction activities in Delhi-NCR; Allows construction from 6 AM to 6 PM
Supreme Court: The bench Arun Mishra and Deepak Gupta, JJ has allowed construction activity in the Delhi-NCR region between 6 am and
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Larger bench to decide the legality of domicile/residence-based reservation in admission to PG Medical Courses within the State Quota
Supreme Court: In an appeal seeking clarity on the issue of the legality and validity of domicile/residence-based reservation for admission to the
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PNB Scam | Nirav Modi declared Fugitive Economic Offender by a Special PMLA Court
As per the media reports, The Special PMLA Court declared Nirav Modi a fugitive economic offender on a plea of the Enforcement
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Parliament | Labour Codes will Ensure Safety, Social Security and Welfare of Workers
In line with the recommendations of the Second National Commission on Labour, the Ministry has taken steps for drafting four Labour Codes
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Why have you stopped supply of ration to Mizoram Bru refugees? SC asks Centre
Supreme Court: The Court has asked the Centre to explain within two weeks why it has stopped the supply of ration to
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In Parliament today | The Constitution (One Hundred and Twenty-sixth Amendment) Bill, 2019 among few other bills in Lok Sabha
Following is the list of Bills introduced in Lok Sabha today: The Constitution (One Hundred and Twenty-sixth Amendment) Bill, 2019 — Article
Continue readingHyderabad Rape cum Murder | Police Encounter | Telangana HC Orders for preservation of bodies of accused till 13-12-2019
Latest Update in the Case: As reported by ANI, Telangana High Court orders to preserve the bodies of the accused, till 13-12-2019.
Continue readingMP HC | Writ Petition against a private individual is not maintainable, reiterated
Madhya Pradesh High Court: G.S. Ahluwalia, J. while dismissing the petition, observed that the petitioners have an efficacious remedy of filing a
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SA HC | Islamic Marriages are not recognised as valid marriages in terms of Marriage Act and therefore a decree of divorce cannot be granted
South Africa High Court, Kwazulu-Natal Division: Bezuidenhout, J. while adjourning the application sine die granted the applicant leave to amend her papers
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[BREAKING] Citizenship (Amendment) Bill, 2019 passed by Lok Sabha
10-12-2019: After almost a 6-hour long debate in Lok Sabha on the Citizenship (Amendment) Bill, 2019, it has been passed with a
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Minister of Law urges to CJI & Senior Judges — “to ensure a mechanism to monitor quick disposal of rape cases”
As reported by PTI, Ravi Shankar Prasad, Law Minister urges the Chief Justice of India and other Senior Judges to ensure a
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Combating Corruption in Power Sector
Harsha Rajwanshi, Assistant Professor of Law and Dean External Relation, Gujarat National Law University
Cite as: (2019) PL (EL) December 77
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