[Breaking] Maratha Reservation | Judgment to be pronounced on 27-03-2019 by Bombay High Court
As reported by ANI, Division Bench comprising of Ranjit More and Bharti Dangre, JJ. will pronounce the Judgment on Maratha Reservation on
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CJI Ranjan Gogoi writes to PM Modi : Seeking increase in — Number of Judges in SC & Retirement age of HC Judges to 65 Years
As reported by PTI, Ranjan Gogoi, CJ has written to the Prime Minister of India, Narendra Modi in respect to: Increase in
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Draft “National Policy on Domestic Workers” under consideration
A draft National Policy on domestic workers is under consideration of the Central Government. The salient features of the draft policy are
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National Small Industries Corporation signs MoU with Common Service Centres
The National Small Industries Corporation signed an MoU with Common Service Centres (CSC) e-Governance Services India in New Delhi, for enhancing new
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[Breaking] Viral Acharya, Deputy Governor of Reserve Bank of India — Resigns
As reported by media, one of the deputy governors of RBI named Viral Acharya has resigned from his position 6 months before
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Can’t grant extension of time for counselling merely because graduate doctors don’t want to do PG in nonclinical subjects: SC
Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has refused to grant extension of time to respective medical
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[Notification] Bombay High Court (Fee Payable to Arbitrators) Rules, 2018
No. P. 0703/2019 — In exercise of the powers conferred by sub-section (14) of Section 11, of the Arbitration and Conciliation Act,
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GST Council decision relating to changes in “law and procedure”
The 35th GST Council Meeting was held on 21-06-2019 under the chairmanship of Union Finance & Corporate Affairs Minister Nirmala Sitharaman. This
Continue readingNirmala Sitharaman appointed as India’s Governor on — Board of Governors of European Bank for Reconstruction and Development
F.No. 16/06/2019-OMI—Smt. Nirmala Sitharaman, Minister of Finance, Government of India, has been appointed as India’s Governor on the Board of Governors of
Continue readingOri HC | Party to arbitration agreement not entitled to pre reference and pendente lite interest, in absence of provision regarding the same in arbitration agreement
Orissa High Court: Biswanath Rath, J. dismissed an arbitration appeal filed under Section 37(1) of the Arbitration and Conciliation Act, 1996. The
Continue readingKar HC | Mysore Race Club not to be dispossessed of its land till the application for renewal is considered
Karnataka High Court: Alok Aradhe, J. disposed of the present writ petition directing the competent authority of the State Government to decide
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[Breaking] CJI Ranjan Gogoi writes to PM Modi for — Initiating Impeachment Motion against Allahabad HC Judge –Justice Narayan Shukla
Chief Justice of India, Ranjan Gogoi has written to Prime Minister Narendra Modi in regard to initiating the impeachment motion for removal
Continue readingKer HC | Workers who have worked for decades uninterruptedly without any break are entitled to regularization of services
Kerala High Court: A Division Bench of V. Chitambaresh and Ashok Menon, JJ. set aside the order of Kerala Administrative Tribunal (KAT)
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NCDRC | Law of limitation has to be applied with all its rigor even though it may harshly affect a particular party
National Consumer Disputes Redressal Commission, New Delhi: C. Viswanath (Presiding Member) dismissed a revision petition as the petitioner was not able to
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UK | Libel action against a newspaper filed only on the basis of an article’s headline – not maintainable: ‘Bane and antidote’ must be taken together
High Court of Justice Queen’s Bench Division Media and Communications List: Warby, J. dismissed a claim for initiating action for libel against
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Bom HC | “Accepting compromise in case of heinous crimes may result in cynical disregard of law”; compromise in case registered for attempt to murder rejected
Bombay High Court: A Division Bench of T.V. Nalawade and K.K. Sonawane, JJ. refused to exercise jurisdiction under Section 482 CrPC in favour
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NHRC issues notice to Union Health Ministry and States/Uts over deplorable health infrastructure in the country
Expressing serious concerns about the deplorable public health infrastructure in the country, the National Human Rights Commission, India has today taken suo
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NHRC calls for the status of investigation by CBI into criminal cases filed against members of human rights organization- “Lawyers Collective”
The National Human Rights Commission, NHRC, India has received a communication from Shri Henri Tiphagne, a human rights activist associated with Human
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Bom HC | Acid Attack Case: Attacker’s conviction upheld but death penalty commuted holding him to be of young age and not beyond reformation
Bombay High Court: A Division Bench of B.P. Dharmadhikari and Prakash D. Naik, JJ. allowed an appeal by a convict who was
Continue readingUtt HC | Power under S. 482 CrPC should not be exercised to stifle legitimate trial and in cases where facts are hazy; criminal application dismissed
Uttaranchal High Court: N.S. Dhanik, J. contemplated a criminal application for quashing of the FIR filed against the applicant-husband by his wife
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