GNLU Law Review Vol. 5 just published
Contents Articles Alternative Dispute Resolution (ADR) as a Tool for Resolving Divorce Issues in Nigeria —Babatunde Adetunji Oni & Ifeoma Esther Enyinnaya
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HP HC | Court considers plea sympathetically where copy of the order was not supplied to petitioner to be filed in appeal
Himachal Pradesh High Court: The Bench of Surya Kant, C.J. and Sandeep Sharma, J. disposed of a petition with a direction to
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Rajeev Bhardwaj, District and Sessions Judge, Shimla appointed as Judge to preside over the Special Court
S.O. 1661(E)—Whereas, in exercise of the powers conferred by sub-section (1) of Section 11 of the National Investigation Act, 2008 (34 of
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SC Collegium recommends– Elevation of 3 Advocates as Judges of Himachal Pradesh HC
Proposal for the appointment of Satyen Vaidya, Advocate, as Judge of the Himachal Pradesh High Court. Proposal for appointment of following two
Continue readingP&H HC | Financial contribution for sale of property not a suggestion of benami transaction
Punjab & Haryana High Court: Appellant had prayed before the Bench of Surinder Gupta, J., that the Will made by mother of
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NHRC notice over reported police action against lawyers in Howrah, West Bengal
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report supported with photograph that as many as
Continue readingSC Collegium recommends elevation of Advocate Dinesh Pathak as Judge of Allahabad HC
Proposal for appointment of Dinesh Pathak, Advocate, as Judge of the Allahabad High Court. Having regard to all the relevant factors, and
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GJLDP Vol. 8 Issue 2 just released
Contents Articles Legislative Backing for Augmentation of Ease of Doing Business in India – Special Reference to Corporate and Insolvency Legislation in
Continue readingAll HC | Land acquired for air firing/bombing range, having been illegally encroached, would not confer any right on encroachers
Allahabad High Court: This petition was filed before the Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava, JJ., praying that
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Coal Power Generation in India
Harsha Rajwanshi, Assistant Professor of Law, Gujarat National Law University
Cite as: (2019) PL (EL) April 79
Minimum Wages Act does not empower Govt to alter the terms of contract; June 2007 Notification partly quashed
Supreme Court: Partly upholding the validity of Notification dated 27.06.2007 issued under Section 5(2) of the Minimum Wages Act, 1948, the bench
Continue readingPat HC | Selection for Angan Bari Sevika based on predominance of caste, without ascertaining number of beneficiaries, defeats the purpose of ICDS Scheme
Patna High Court: The Bench of Madhuresh Prasad, J. dismissed a civil writ petition, challenging cancellation of a lady’s appointment as Angan
Continue readingKer HC | Panayikulam SIMI Camp Case: Five persons convicted by NIA Special Court for holding secret meeting of banned outfit, acquitted by HC
Kerala High Court: The Division Bench of A.M. Shaffique and Ashok Menon, JJ. hearing 6 criminal appeals clubbed together, acquitted five persons
Continue readingJhar HC | A person not vigilant of his rights and who acquiesces with situation cannot claim relief that is otherwise available to vigilant man
Jharkhand High Court: The Bench of Aniruddha Bose, C.J. and B.B. Mangalmurti, J. dismissed a petition claiming arrears of pension, post retrial
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Bom HC | ‘Luxurious litigation’ by litigants wanting to ferment their ego needs to be curbed; criminal appeal dismissed with costs where complaint turned dormant
Bombay High Court: V.M. Deshpande, J. dismissed a criminal appeal and imposed costs of Rs 5000 on the appellant for filing the
Continue readingDel HC | JJ Board not bound by expert opinion in preliminary assessment, may disagree with the report and not treat CCL as adult
Delhi High Court: Chander Shekhar, J. refused to interfere with the order of the Juvenile Justice Board whereby it had directed that the two
Continue readingCivilians in Defence Services (Revised Pay) (Amendment) Rules, 2019 — Notified
S.R.O. 08(E)— In exercise of the powers conferred by the proviso to Article 309, and Clause (5) of Article 148 of the
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Securities and Exchange Board of India (Mutual Funds) (Amendment) Regulations, 2019 — Notified
No. SEBI/LAD-NRO/GN/2019/011— In exercise of the powers conferred by Section 30 read with clause (c) of sub-section (2) of Section 11 of
Continue readingOri HC | Election Tribunal exceeds its jurisdiction by travelling beyond the scope of the litigation involved ignoring the pleadings of the parties
Orissa High Court: The Bench of Biswanath Rath, J. entertained the writ petition challenging the order passed by the learned trial Court,
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