Ram Janmabhoomi-Babri Masjid | Sr. Advocate Rajeev Dhavan sacked from Ayodhya Case
As reported PTI, Senior Advocate Rajeev Dhavan, who appeared for Muslim parties in the Ram Janmabhoomi-Babri Masjid title dispute case has been
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All HC | Date of birth in an Aadhaar Card not conclusive
Allahabad High Court: The Division Bench of Manoj Misra and Virendra Kumar Srivastava, JJ. clarified that no protection shall be given and
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SC bars Chidambaram from giving press interviews, while granting him bail in INX Media case
Supreme Court: The Bench comprising of R. Banumathi, A.S. Bopanna and Hrishikesh Roy, JJ., addressed the appeal filed by the former Finance
Continue readingP&H HC | No right to be admitted to rolls of Bar Council if requisite minimum percentage of marks not obtained in LL.B course
Punjab and Haryana High Court: Rajiv Narain Raina, J. dismissed a petition in oral judgment challenging Section 7 of Legal Education Rules,
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UK SC | Compensation of £2 million awarded to inventor of glucose testing kit, holding that patent covering technology was of “outstanding benefit” to his employer
Supreme Court of United Kingdom: Full Bench of Lady Hale (President), Lord Reed (Deputy President), Lord Hodge, Lady Black and Lord Kitchin,
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Breaking | SC grants bail to P. Chidambaram in INX Media Money Laundering Case
Supreme Court: The Bench comprising of R Banumathi, A S Bopanna and Hrishikesh Roy, JJ., granted bail to P. Chidambaram in INX
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Bombay HC | Appointment of 6 Additional Judges
Appointment Order President appoints the following as the Additional Judges of the Bombay High Court, in that order of seniority: S/Shri (1)
Continue readingDel HC | S. 138 NI Act; EPF society facilitating purchase of houses on behalf of its members held not liable for dishonour of cheques issued to the builder
Delhi High Court: Suresh Kumar Kait, J., allowed a petition wherein directions were sought for quashing the complaint case filed against the petitioner
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Report | Amity Delhi wins VIPS IMC’19
Reported by Shreya Aggarwal
Continue readingKar HC | Commissioner for Workmen’s Compensation committed an error of law in applying provisions of “Workmen’s Compensation Act” — a repealed Act
Karnataka High Court: The Division Bench of Alok Aradhe and P.G.M. Patil, JJ. while allowing the appeal set aside the award of
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Centre to consider using “Stress Funds” for construction of Amrapali flats — SC asks Centre
As reported by Times of India, NBCC has refused to invest money for the construction of the Amrapali Housing Projects for which
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Bom HC | Illegal search is violation of fundamental right to privacy, State directed to pay compensation; law on Ss. 165 & 166 CrPC explained
Bombay High Court: A Division Bench comprising of T.V. Nalawade and S.M. Gavhane, JJ., partly allowed the present petition while explaining the
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Rajya Sabha passes the — Special Protection Group (Amendment) Bill, 2019
Rajya Sabha clears passage for the SPG Amendment Bill, 2019 today. Special Protection Group (Amendment) Bill, 2019 is a bill introduced further
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Parliament Update | Company Law Committee recommends — decriminalisation of compoundable offences under Companies Act
Company Law Committee, constituted by the Ministry of Corporate Affairs (MCA) vide order dated 18-09-2019, has submitted the first phase report to
Continue readingP&H HC | Date of eligibility is synonymous to the date of appointment for a particular post
Punjab and Haryana High Court: Augustine George Masih, J. disposed of the present petition on grounds of it being infructuous. The Petitioner
Continue readingRaj HC | Appeal against interim order directing charges to be paid for conversion of land use dismissed where Single Judge already examined all contentious issues
Rajasthan High Court: A Division Bench of Mohammad Rafiq and Goverdhan Bardhar, JJ. dismissed this appeal and upheld the judgment of learned
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Lok Sabha clears passage for — Taxation Amendment Bill, 2019 ; Reduction in Corporate tax rates
Lok Sabha passed the Taxation Amendment Bill, 2019 on Lok Sabha on 02-12-2019. Corporate Tax Rates slashed to be slashed to 22%
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Dean, UNH Franklin Pierce School of Law to visit India
UNH Franklin Pierce School of Law is rated amongst the top five law schools to study Intellectual Property in the United States.
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Independent journalists and bloggers to be labelled as “foreign agents” — New Russian Law
As reported by PTI, the Russian President Vladimir Putin has recently signed off a law that would allow Independent journalists and bloggers
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Justice Arun Mishra, Judge, Supreme Court, nominated as Chairman of — Supreme Court Legal Services Committee
S.O. 4319(E).—In exercise of the powers conferred by Section 3A of the Legal Services Authorities Act, 1987 (39 of 1987) read with
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