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Calcutta High Court: Madhumati Mitra, J., dismissed an application filed against the order of the Sessions Judge whereby he upheld the order passed
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The upcoming National Conference on Human Rights and Gender Justice with the Legal Aid Awards will reflect and take stock of how
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Supreme Court: Upholding the constitutional validity of the Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 a bench comprising
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Supreme Court: Two days after a senior lawyer walked out of his courtroom when warned of contempt, Justice Arun Mishra on Thursday
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Review of performance of Government employees is a continuous process and the Central Government has since long been reviewing officials on grounds
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The Geneva Act of the Lisbon Agreement on Appellations of Origin and Geographical Indications reached a milestone enabling its entry into force, as the
Continue readingMinistry of Electronics and Information Technology has released 4 Artificial Intelligence Committees Reports on: Platforms and data on AI Leveraging AI for
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Fund to provide additional money for CPSUs, CPSEs & other Government organizations Cabinet Committee on Economic Affairs has given its approval for
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Union Cabinet was apprised of the Joint Declaration of Intent (JDI) between India and Germany regarding cooperation on strategic projects in the field
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Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
Continue readingJammu & Kashmir High Court: A Division Bench of Ali Mohammad Magrey and Dhiraj Singh Thakur, JJ. disposed of the appeal after
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As reported by media, Union Cabinet has cleared the bill to amend the Maintenance and Welfare of Parents and Senior Citizens Act,
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It may be recalled that in exercise of powers under Section 45-IE (5) (a) of the Reserve Bank of India Act, 1934,
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Bombay High Court: A Division Bench of B.P. Dharmadhikari and Sandeep K. Shinde, JJ., dismissed an appeal filed against the order of the
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The Ministry of Social Justice and Empowerment introduced a Bill titled “The Transgender Persons (Protection of Rights) Bill, 2019” in the Lok
Continue readingSikkim High Court: Bhaskar Raj Pradhan, J., upheld the decision passed by the Sessions Judge while rejecting the present appeal filed. In
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Union Minister of State for Home Affairs, Nityanand Rai, in a written reply to a question regarding the construction of detention camps
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As per the reports of ANI, the Citizenship Amendment Bill, 2019 has been approved by the Union Cabinet. It is said that
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Lok Sabha cleared the passage for the Recycling of Ships Bill, 2019 on 03-12-2019. Purpose It is a Bill — to provide
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