US extradition order for WikiLeaks founder Julian Assange signed by UK Home Secretary
As reported by ANI, United Kingdom’s Home Secretary of the United Kingdom, signed the extradition order for Julian Assange. UK Home Office
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New Volume of CNLU Law Journal published
Table of Contents Articles The Philosophy and Reality of Medical Ethics Mridula Mishra …………………………………………………………… 1 “VIP & Copyright: Indian Perspective” Ashish Kumar
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[Notification] All India Bar Examination – XIV to be held on 25-08-2019; Important dates notified
All India Bar Examination- XIV will be held on 25-08-2019. The significant dates have been notified on the official website of AIBE
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[Cabinet Decisions] Highlights | Bills approved by the Union Cabinet
List of the bills approved by the Union Cabinet on 12-06-2019: Cabinet approves The Aadhaar and Other Laws (Amendment) Bill, 2019: “The
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J. Sai Deepak shares his insights on litigation world and Sabarimala issue
Interviewed by Rupesh Jain
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SL SC | Candidate must be unmarried for the selection of Asst. Superintendent of Police: Condition not violative of Fundamental Rights
Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of L.T.B. Dehideniya, S. Thurairaja and E.A.G.R. Amarasekara, JJ.
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Cabinet approves extension of President’s Rule in Jammu and Kashmir
Based on the prevailing situation in the state as stated in the report of Governor of Jammu and Kashmir, the Union Cabinet,
Continue readingJha HC | Orders by quasi-judicial authorities must be recorded and reasoned for securing natural justice
Jharkhand High Court: Sujit Narayan Prasad, J. entertained a writ petition against the rejection of application for issuance of Caste certificate to
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Breaking | Provision of “Anticipatory Bail” once again incorporated in the State of Uttar Pradesh
In a recent press release, State of Uttar Pradesh announced the re-insertion of the provision of “Anticipatory Bail” in the State which
Continue readingCabinet approves — the Muslim Women (Protection of Rights on Marriage) Bill, 2019
Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the Muslim Women (Protection of Rights on Marriage) Bill, 2019 by replacing the
Continue readingUtt HC | Barring an election petition for non-issue of notice to opposite party – beyond jurisdiction when prescribed authority did not frame an issue regarding S. 80 CPC
Uttaranchal High Court: Lok Pal Singh, J. dismissed a writ petition filed by a village pradhan challenging the order of District Court
Continue readingCollegium Resolution | Extension of term of Addl. Judges of Chhattisgarh High Court
Proposal for appointment of following three Additional Judges of the Chhattisgarh High Court, as Permanent Judges of that High Court: 1. Justice
Continue readingUtt HC | Ex-Servicemen Scheme benefits not conferred upon married daughter and her children, amounts to violation of Arts. 14 & 15 and gender inequality
Uttaranchal High Court: Sharad Kumar Sharma, J. allowed a writ petition which was preferred against the action of the respondent of not
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1st NLUO – Ganesh & Co. National Maritime Law Essay Writing Competition, 2019
Reported by Avinash Gautam
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NCLAT | Appeal under S. 61 IBC not maintainable in absence of decision by Adjudicating Authority
National Company Appellate Tribunal (NCLAT): The Bench comprising of S.J. Mukhopadhaya, J. (Chairperson) and A.I.S Cheema, J. and Kanthi Narahari, Members, Judicial and
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Andhra Pradesh HC | Appointment Order of Two Judges
President appoints the following as the Judges of Andhra Pradesh High Court: Shri Cheekati Manvendranath Roy Shri Matam Venkata Ramana, in that
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Bom HC | Not open to Probate Court to exceed its jurisdiction by enquiring into issues of title in probate proceedings
Bombay High Court: Sandeep K. Shinde, J. examined the scope of jurisdiction to be exercised by the Probate Court, and allowed an appeal
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Publication of “Judicial Analytics” a criminal offence in France — Article 33 of Justice Reform Act
‘The identity data of magistrates and members of the judiciary cannot be reused with the purpose or effect of evaluating, analysing, comparing or
Continue readingMP HC | Son not entitled to father’s pension account if not made a nominee; rejection of RTI application upheld
Madhya Pradesh High Court: A Division Bench of Sanjay Yadav and Vivek Agarwal, JJ. entertained a writ appeal which challenged the impugned
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