Call for Papers | E-JOURNAL CARIP
Reported by Khushboo Damani
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Call for Papers | NLUO Student Law Journal
Reported by Avinash Gautam
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NLSIU Ranked No. 1 Law School by NIRF Ranking 2019
Reported by Apurva Singh
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ECI | Alleged illegal broadcast of DTH Channel named NaMo TV/Content TV
Commission has noted that NaMo TV/Content TV is a platform service offered by DTH operators offered to the BJP on a paid
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Event Report| 4th NLUO British parliamentary debate 2019
Reported by Avinash Gautam
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SC asks all parties to submit details of political funding received through electoral bonds
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ has directed all the political parties who
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Bom HC | In-laws acquitted of offences under Ss. 306 and 498-A, veracity of dying declaration of deceased doubted
Bombay High Court: In absence of convincing evidence for sustaining the conviction of the appellants (in-laws), Sadhana S. Jadhav, J. reversed the trial
Continue readingDel HC | Trial Court can award maintenance under S. 125 CrPC on basis of admissions on record, proving factum of marriage in every case not necessary
Delhi High Court: Sanjeev Sachdeva, J.dismissed a petition filed against the order of the trial court whereby it had recalled its earlier order
Continue readingPat HC | Dismissal from service on perception of irregular appointment unsustainable
Patna High Court: The Bench of Madhuresh Prasad, J. allowed a civil writ petition filed by a constable who was dismissed from
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SL SC | Appellate Court cannot re-examine or re-appraise evidence analyzed by the Labour Tribunal unless there is a question of law on the face of record
Supreme Court of the Democratic Socialist Republic of Sri Lanka: The Three-Judge Bench of Vijith K. Malalgoda, M.N.B. Fernando and E.A.G.R. Amarasekara,
Continue readingKer HC | Retired employee having a criminal case pending against him in Vigilance Court entitled to payment of provisional pension only till disposal of the case
Kerala High Court: The Division Bench of A.M. Babu and V. Chitambaresh, JJ. allowed a petition preferred by the State against the
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Bhobishyoter Bhoot row: West Bengal Govt to pay Rs. 20 lakhs to the Producers for attempting to silence speech
Supreme Court: The bench of Dr. DY Chandrachud and Hemant Gupta, JJ issued a Mandamus restraining the state of West Bengal from
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SC to pronounce verdict on Centre’s electoral bonds scheme tomorrow
Supreme Court: The Court has eserved its order on a PIL challenging the government’s electoral bond scheme for political funding. The bench headed
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Raj HC | Authorities directed to consider application for transfer on ‘working couple ground’
Rajasthan High Court: The Bench of Arun Bhansali, J., allowed a petition filed for transfer on ‘working couple ground’. This writ petition
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P&H HC | Suspicion, however strong, cannot take place of the positive proof and cannot be made basis of conviction
Punjab And Haryana High Court: The Bench of Rajiv Sharma and Kuldip Singh, JJ., dismissed the application filed under Section 378(4) CrPC
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Srishti Gautam, final year, ILNU student on being selected for Masters at Cambridge University
Sristi Gautam, final year student of ILNU has been selected for Masters at Cambridge University specialising in International Law. She has been
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