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Proposal for appointment of following eleven Judicial Officers as Judges of the Rajasthan High Court: Shri Abhay Chaturvedi Shri Devendra Kachhawaha Shri
Continue readingProposal for appointment of following 6Advocates, as Judges of the Patna High Court: Shri Anjani Kumar Sharan Shri Anil Kumar Sinha Shri
Continue readingProposal for the appointment of Dr. (Smt.) Shashikala Moody Anandappa Urankar, Judicial Officer as Judge of the Karnataka High Court. On the
Continue readingThis relates to the proposal for appointment of following two Advocates as Judges of the Delhi High Court: Shri Krishnendu Datta Shri
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As reported by the media, the three police officers who were dealing with Pollachi sexual assault case and had revealed the identity
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Supreme Court: Expressing displeasure over the absence of Assam Chief Secretary Alok Kumar during a hearing on the plea seeking humane treatment
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National Anti-Profiteering Authority (NAA): The Quorum of B.N. Sharma, Chairman and J.C. Chauhan, R. Bhagyadevi and Amand Shah, Technical Members, dealt with
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Central Information Commission (CIC): The Bench of Sudhir Bhargava, CIC, while dealing with an issue in respect of Electronic Voting Machine stated
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G.S.R. 273(E).—In exercise of the powers conferred by Section 133 read with Section 469 of the Companies Act, 2013 (18 of 2013),
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Textbook on Law of Contract and Specific Relief by Dr. Avtar Singh deals with the Contract Act, 1872 and the Specific Relief
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Reported by T Krishna Saketh
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Benami Property: A Commentary by Dr J.K. Verma is an authoritative text on Prohibition of Benami Property Transactions Act, 1988 as amended
Continue readingJharkhand High Court: A Bench of Ananda Sen, J. dismissed a petition seeking a declaration of result on having been qualified, finding no
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Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Sanjiv Khanna and Deepak Gupta, JJ has has asked 21 opposition parties
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Reported by Supriyo Ranjan Mahapatra
Continue readingSecurities and Exchange Board of India (SEBI): The Board comprising G. Mahalingam as Whole Time Member, granted an exemption to a family
Continue readingIn exercise of the powers conferred under sub-section (2) of Section 139 AA of the Income Tax Act, 1961, the Central Government,
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Reported by T Krishna Saketh
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No. JERC : 23/2018—In exercise of the powers conferred under Section 181 read with Section 50, of the Electricity Act, 2003 (Act
Continue readingKerala High Court: The Division Bench of V. Chitambaresh and A.M. Babu, JJ. dismissed an appeal challenging the learned Single Judge’s order
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