SC dismisses BSF Jawan Tej Bahadur Yadav’s plea against rejection of his nomination
Supreme Court: The bench headed by Ranjan Gogoi, JJ has rejected the plea of sacked BSF Jawan Tej Bahadur Yadav, challenging the
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Citizenship row: SC refuses to debar Rahul Gandhi from contesting Lok Sabha elections
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to
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SC explains law on payment of interest on ‘Differential excise duty’ under Section 11AB of Central Excise Act, 1944
Supreme Court: Deciding the question whether interest is payable on the differential excise duty with retrospective effect that become payable on the
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CERC | Application for determination of tariff can be filed by a generating company, 60 days before anticipated date of commercial operation
Central Electricity Regulatory Commission (CERC): The Coram of P.K Pujari (Chairperson), and Dr M.K. Iyer and I.S. Jha (Members) disposed of a
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Gang-Rape Case | NHRC issues notice to Rajasthan Government over reported police inaction in the rape of a Dalit woman
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report that a Dalit woman was allegedly gang-raped
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SC Collegium Recommendation | Appointment of Justices Bhushan Ramkrishna Gavai and Surya Kant as Judges of Supreme Court
The Collegium considers that the following two persons are deserving and suitable in all respects for being appointed as Judges of the
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SC Collegium reiterates proposal for elevation of Justices Aniruddha Bose and A.S. Bopanna as Judges of Supreme Court
Reconsideration of the recommendation for the elevation of Justices (1) Aniruddha Bose, and (2) A.S. Bopanna, as Judges of the Supreme Court.
Continue readingGau HC | Husband bound to maintain wife and child under S. 125 CrPC in absence of specific evidence as to the income of wife
Gauhati High Court: Hitesh Kumar Sarma, J. dismissed a revision petition filed against the order of the family court whereby the petitioner was
Continue readingTri HC | Purpose of demand notice under S. 138 NI Act – not to demand payment, but to inform the party of broken contract and liability to pay
Tripura High Court: The Bench of Arindam Lodh, J. allowed a revision petition under Section 397 read with Section 401 of Code
Continue readingJ&K HC | Failure to communicate ground of detention to detenu is denial of Constitutional right under Art. 22(5); detenu to be released
Jammu & Kashmir High Court: This Habeas Corpus petition was filed before the Bench of Ali Mohammad Magrey, J., for quashing of
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MP HC | Indian Army not a politicized force – ECI restriction on use of defence personnel for political campaigns does not violate freedom of speech and expression
“Armed forces are apolitical and neutral stakeholder in the modern democracy. Defence Forces belong to everyone and are not an appendage of
Continue readingUtt HC | Questions regarding laying of a road or alignment thereof, are matters in the Executive realm and not for Court to decide
Uttaranchal High Court: The Bench of Ramesh Ranganathan, C.J. and N.S. Dhanik, J. dismissed a writ petition seeking changes in road alignment
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Guj HC | Deputy Manager (Law) of a bank, not being an employee working in the “department allied to Court”, ineligible to be a Judge
Gujarat High Court: The Bench of N.V. Anjaria, J. dismissed a petition challenging the eligibility criteria in Advertisement No. RC-0719/2019 published by
Continue readingAll HC | Eye-witness statement cannot be discarded on ground of close relationship with deceased if the evidence inspires confidence
Allahabad High Court: This Jail Appeal was filed before the Division Bench of Sudhir Agarwal and Vivek Varma, JJ., under Section 383
Continue readingCentre reconstitutes — Board of National trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities
S.O. 1700(E).— In exercise of the powers conferred by sub-section (4) of the Section 3 of the National Trust for Welfare of
Continue readingPat HC | Withdrawal simpliciter of application under S. 482 CrPC not allowed, when applicant indulges in malafide conduct
Patna High Court: The Bench of Ahsanuddin Amanullah, J. was hearing an application under Section 482 of the Code of Criminal Procedure,
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The Ballot Box Wisdom versus Free and Fair Election
by Mrinalini Padhi†
Continue readingKer HC | NDPS Act: Bail application of accused may be allowed if he did not possess ‘commercial quantity’ of psychotropic substance
Kerala High Court: The Bench of N. Anil Kumar, J. allowed the bail application of a person accused of illegal possession of
Continue readingTri HC | Strict proof required to prove plea of alibi; law regarding burden of proof explained
Tripura High Court: A Bench of S. Talapatra and Arindam Lodh, JJ. allowed an appeal filed against the Judgment of the trial court
Continue readingMadras HC | Writ petition filed against rejection of nomination for contesting election dismissed in light of ‘blanket bar’ of Art. 329
Madras High Court: A Bench of G.R. Swaminathan and T. Krishnavalli, JJ. refused to entertain a writ petition that challenged the decision of
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