NALSAR Mediation Tournament, 2019
Reported by Theja Saai
Continue reading2019
Vice Admiral Karambir Singh will take over as Next Chief of Naval Staff
The Government have appointed Vice-Admiral Karambir Singh, presently Flag Officer Commander-in-Chief (FOC-in-C) Eastern Naval Command as next Chief of the Naval Staff
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Calcutta HC | Chief Justice Thottathil Bhaskaran Nair Radhakrishnan transferred from Telangana HC
Justice Thottathil Bhaskaran Nair Radhakrishnan, Chief Justice of the Telangana High Court transferred as Chief Justice of Calcutta High Court and directed
Continue readingRear Admiral Sanjay Jasjit Singh takes over as Western Fleet Commander
At an impressive ceremonial parade held on 22 Mar 19 at Naval dockyard, Mumbai, Rear Admiral Sanjay Jasjit Singh, NM took over
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NCLT | Provident Fund dues, Pension Funds and Gratuity Fund dues cannot be recovered under the ‘Waterfall Mechanism’
National Company Law Tribunal, New Delhi: The Bench of M.M. Kumar, Chief Justice (Retd.), President and S.K. Mohapatra, Member (Technical) disposed of
Continue readingSC | Collegium recommends elevation of 8 Advocates as Karnataka HC Judges
Proposal for appointment of following 9 Advocates, as Judges of the Karnataka High Court: 1. Shri Savanur Vishwajith Shetty 2. Shri Singapuram
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Decision of Foreigners Tribunal versus NRC: Senior Assam bureaucrats to appear before SC on March 28
Supreme Court: The Court has directed the Chief Secretary and Home Secretary of Assam to appear before it on March 28 in
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SC refuses to direct EC to grant ‘Pressure Cooker’ Symbol to TTV Dhinakaran-led AIADMK faction
Supreme Court: Refusing to acknowledge the claim of the TTV Dhinakaran-led faction over ‘pressure cooker’ as common election symbol, the Court has
Continue readingRaj HC | Seniority to be assigned as per inter-se merit of candidates in merit list based on common selection
Rajasthan High Court: The Bench of Arun Bhansali, J. allowed a petition filed to claim seniority on the basis of the merit
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Kerala High Court cites just released EBC’s book on GST: Consitutional Law & Policy by Tarun Jain
“Tarun Jain’s Goods and Services Tax, already copiously quoted, observes that in constitutional terms, GST is unique because of these aspects of
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SC | Collegium recommends elevation of 5 Advocates as Bombay HC Judges
Proposal for appointment as Judges of Bombay High Court was made for 10 Advocates, namely: 1. Shri Avinash G. Gharote 2. Shri
Continue readingOri HC | Substantive evidence of witnesses recorded in court cannot by itself be the basis of bail petition
Orissa High Court: The Bench of Dr A.K. Mishra, J., dismissed an application filed under Section 439 CrPC for a successive bail
Continue readingSC | Collegium recommends elevation of 3 Advocates as Judges of Kerala HC
Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends for the appointment of following three Advocates, as
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GNLU | GUJCOST Certificate Course on Patent Law Practices in India and USA
Reported by Hrithik Khurana
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2019 SCC Vol. 2 March 14, 2019 Part 5
Administrative Law — Natural Justice — Bias/Nemo Debet Esse Judex In Propria Sua Causa: The plea of “bias” has to be founded
Continue readingP&H HC | Compassionate allowance under Rule 41 of Central Civil Services (Pension) Rules, 1972 not a matter of right
Punjab and Haryana High Court: A petition was filed before a Division Bench of Rajiv Sharma and Kuldip Singh, JJ. seeking quashing
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SRM University | Seminar on Indian Judicial Approach towards Timely Justice
Faculty of law, SRM University in Collaboration with Jus Dicere organizing a National Seminar in an effort to provide a forum to
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SC dismisses plea challenging constitutional validity ‘triple talaq’ ordinance
Supreme Court: A bench headed by Chief Justice Ranjan Gogoi dismissed a plea of a Kerala-based outfit challenging the constitutional validity of
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Making competitive exams easier with the MCQ Series
MCQ on Contract Law I provides a clear and concise overview of the Law of Contract in India covering formation and basic
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