Father of modern Indian legal education system, Padma Shri Dr. NR Madhava Menon passes away
Prof NR Madhava Menon, considered as the father of modern legal education system, has passed away at the age of 84. Dr.
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FEMA | Onus to prove non-filing of SDF lies on Enforcement Directorate, if letter of credit opened by overseas buyer is negotiated by Authorised Dealer against a shipping bill
Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: Manmohan Singh, J. set aside Enforcement Directorate’s order imposing a penalty on
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Notification | University Grants Commission (Redress of Grievances of Students) Regulations, 2019
F.No. 14-4/2012(CPP-II).—In exercise of the powers conferred under clause (g) of sub-section (1) of Section 26 of the University Grants Commission Act,
Continue readingSC Collegium recommends appointment of Alok Kumar Verma, Judicial Officer as Judge of Uttaranchal HC
Proposal for the appointment of Shri Alok Kumar Verma, Judicial Officer, as Judge of the Uttaranchal High Court. “The Collegium comprising of
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Dishonour of Cheque [S. 138 NI Act and allied sections]
by Tejaswi Pandit†
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2019 SCC Vol. 4 April 28, 2019 Part 2
Arbitration and Conciliation Act, 1996 — S. 7 — Striking down of arbitration clause: A claim which is frivolous can be dismissed
Continue readingRaj HC | Candidates in the lower order of merit cannot become entitled to benefits merely because they had approached court earlier
Rajasthan High Court: The Bench of Arun Bhansali, J., allowed a petition filed with the prayer to extend to the petitioners same
Continue readingJhar HC | “Ends of Justice” held to be met by the period of imprisonment already undergone by the convict, even where the conviction upheld
Jharkhand High Court: The Bench of Deepak Roshan, J. allowed a petition insofar as it modifies the sentenced to undergo the imprisonment for
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BREAKING| SC dismisses VVPAT review plea filed by 21 Opposition parties
Supreme Court: The Court has rejected the review plea filed by twenty-one Opposition parties seeking a direction to increase VVPAT verification from
Continue readingSC Collegium recommends Advocate Viju Abraham to be appointed as a Judge of Kerala HC
Proposal for the appointment of Shri Viju Abraham, Advocate as a Judge of the Kerala High Court. “For purpose of assessing merit
Continue readingSC Collegium recommends 4 Judicial Officers to be appointed as Judges of Delhi HC
Proposal for appointment of following four Judicial Officers as Judges of the Delhi High Court: Shri Talwant Singh, Rajnish Bhatnagar Ms Asha
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Sexual Harassment allegations against CJI: SC In-House committee gives clean chit to CJI
The In-House committee, headed by Justice SA Bobde, also comprising Justices Indira Banerjee and Indu Malhotra, found “no substance” in the sexual
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Bom HC | No right to claim interim relief to continue business on basis of expired license
Bombay High Court: M.S. Sonak, J. while disposing of a petition filed by eatery owners whose licences have been cancelled, directed the
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MP HC | Right to become Mujahir and Mutawali on the basis of Will and Succession; Order of Wakf Tribunal to first decide owner of Dargah property upheld
Madhya Pradesh High Court: The Bench of Vivek Rusia, J. upheld the order of dismissal for want of locus standi passed by
Continue readingUtt HC | Detailed Project Report is a pre-requisite for commencement of construction; State Govt. directed to complete construction of Advocates Chamber without delay
Uttaranchal High Court: The Bench of Ramesh Ranganathan, CJ. and N.S. Dhanik, J. allowed an appeal against the interlocutory order passed by
Continue readingAll HC | 3 months time for filing application under S. 28-A of Land Acquisition Act to start from date of award passed by Reference Court and not the Appellate Court
Allahabad High Court: This petition was filed by petitioners before the Division Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava,
Continue readingJ&K HC | Tehsildar directed to adjudicate the matter of equal bifurcation of land between the co-sharers as per relevant rules
Jammu and Kashmir High Court: The case of the petitioners before Sanjay Kumar Gupta, J. was that they had filed an application
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Guj HC | High Court exercises power under Article 226 to pass order under Gujarat Prohibition Act
Gujarat High Court: The Bench of Sonia Gokani, J. passed an order of release of the vehicle after levying certain stringent rules
Continue readingJhar HC | ECI held empowered under Art. 324 and S. 28 of RP Act to transfer and divest ADG of Police of his duties till completion of elections
Jharkhand High Court: Ananda Sen, J. upheld an order passed by the Election Commission of India, dated 1-4-2019, whereby the petitioner — Additional
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