Supreme Court Monthly Roundup – March 2019
TOP STORIES Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed A 5-judge bench referred the Ram
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HP HC | A permitted site plan on record does not ipso facto stand proved, Court reinstates
Himachal Pradesh High Court: The Bench of Ajay Mohan Goel, J., dismissed a petition challenging the order of the Senior Civil Judge, being
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GNLU | Awareness programme on Career in Foreign Language
Reported by Hrithik Khurana
Continue readingKer HC | No requirement to provide opportunity of hearing before making a suspension under rationing order, in emergent situations
Kerala High Court: The Bench of Shaji P. Chaly, J. disposed of a civil writ petition against suspension under rationing order, allowing
Continue readingUnlawful Activities (Prevention) Tribunal set up for adjudicating Jamaat-e-Islami and J&K Liberation Front as “unlawful association”
S.O. 1491(E)— Whereas the Jamaat-e-Islami (JeI), Jammu and Kashmir and Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (JKLF-Y) has been
Continue readingAll HC | Order dismissing first writ petition operates as res judicata; second petition on same facts not allowed
Allahabad High Court: This writ petition was filed before a Divison Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava, JJ.,
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Call For Paper | Corporate Law Journal – Volume II Issue II
Corporate Law Journal is going to publish Volume II Issue II of its Journal. The Corporate Law Journal is an initiative to
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PNB Fraud Case | Nirav Modi denied bail by Westminster Court, UK
As reported by media, Nirav Modi, the fugitive diamantaire has been denied bail the second time by Westminster Magistrate’s Court, UK. Nirav
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LIVE: 6th Edition of NLUO International Maritime Arbitration Moot Competition, 2019
DAY 2: PRELIM ROUNDS Live Proceedings: Court Room 1 (115C v. 104R): 12:03 PM: The Rounds Begin. We can see the nervousness
Continue readingPat HC | Retired clerk of a minority school entitled to payment of leave encashment as per his entitlement
Patna High Court: The Bench of Nilu Agrawal, J. allowed a civil writ petition directing payment of leave encashment to a clerk
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NCLT | Harish Chander Suri appointed as Technical Member in National Company Law Tribunal
S.O. 1474(E) — In exercise of the powers conferred by Section 408 of the Companies Act, 2013 (18 of 2013), the Central
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Geographical Indication (GI) Certification for 5 varieties of Indian coffee awarded by Ministry of Commerce and Industry
The Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India has recently awarded Geographical Indication
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Bom HC | Onus to show proper notice of arbitrator’s appointment is on respondent if disputed by petitioner
Bombay High Court: S.V. Gupte, J., set aside an arbitral award for respondent’s failure to show proper notice of appointment of the arbitrator
Continue readingDel HC | Law regarding quashing of FIR in non-compoundable offence under S. 498-A IPC culled out
Delhi High Court: R.K. Gauba, J., referring to the relevant authority on the subject, allowed a petition filed under Section 482 CrPC
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Foreigners Tribunal versus NRC: Judgment reserved
Supreme Court: The Court has reserved its order on whether a judicial decision of the Foreigners Tribunal in Assam will supercede the
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Environmental Clearance for development of Airport at Mopa, Goa to be revisited
Supreme Court: In a case challenging the grant of an Environmental Clearance (EC) for the development of a greenfield international airport at
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Live | 1st CNLU National Moot Court Competition on Cyber Law
We warmly welcome you to the Live Blog of the 1st CNLU National Moot Court Competition on Cyber Law, 2019 being hosted
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