SC| Delhi Govt seeks constitution of larger bench to decide the issue of who controls the services in Delhi
Supreme Court: CJI Ranjan Gogoi has said that the Court will look into the plea of the Government of NCT of Delhi has
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Pak SC | Considerations for grant of bail entirely different from considerations for cancellation of bail
Supreme Court of Pakistan: The Five-Judge Bench of Mian Saqib Nisar, Asif Saeed Khan Khosa, Gulzar Ahmed, Mushir Alam and Mazhar Alam
Continue readingKer HC | Renewal of pistol/ gun licence allowed where applicant acquitted in criminal cases pending against him
Kerala High Court: The Bench of N. Nagaresh, J. allowed a civil writ petition for renewal of gun licence on the ground
Continue readingDel HC | FIR under S. 498-A IPC quashed in light of mediated settlement between complainant and in-laws
Delhi High Court: Sunil Gaur, J. allowed a petition for quashing an FIR filed under Sections 498-A and 406 read with Section
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Bom HC | Order of preventive detention quashed for deprivation of detenue’s fundamental right under Art. 21
Bombay High Court: A Bench of Sunil B. Shukre and Pushpa V. Ganedliwal, JJ. quashed a preventive detention order passed against the petitioner and
Continue readingChhattisgarh HC | Justice Prashant Kumar Mishra appointed as Acting Chief Justice
President of India appoints Justice Prashant Kumar Mishra, senior-most Judge of the Chhattisgarh High Court, to perform his duties of the office
Continue readingJustice Ajay Kumar Tripathi tenders his resignation upon his appointment as a member of ‘Lokpal’
Shri Justice Ajay Kumar Tripathi has tendered his resignation from the office of the Chief Justice of the Chhattisgarh High Court from
Continue readingCentral Government declares Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) as an unlawful association
S.O. 1403(E)—Whereas the Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (hereinafter referred to as the JKLF-Y), has been indulging in
Continue reading‘Visakhapatnam Special Economic Zone Authority’ Constituted by Central Government
S.O. 1398(E) —In exercise of the powers conferred by clause (46) of Section 10 of the Income-tax Act, 1961 (43 of 1961),
Continue readingCentral Government notifies — Constitution of ‘Andhra Pradesh Electricity Regulatory Commission’, Hyderabad
S.O. 1397(E)— In exercise of the powers conferred by clause (46) of Section 10 of the Income-tax Act, 1961 (43 of 1961),
Continue readingPresident Notifies — Army Pay (Amendment) Rules, 2019
S.R.O. 05(E) — In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the President hereby makes
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Voluntary Code of Ethics for the General Elections, 2019
Under the Code, Participants have voluntarily undertaken to establish a high priority communication channel with the nodal officers designated by ECI. Participants
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NCLAT | Company and its directors to be treated equally while imposing fine for delay in filing Cost Audit Report
National Company Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S. Cheema, Member (Judicial) held that the company and
Continue readingSikkim HC | Conviction under POCSO Act maintained on failure of rebutting presumption of culpable mental state
Sikkim High Court: A Bench of Vijay Kumar Bist, C.J., and Meenakshi Madan Rai, J., dismissed an application filed against the judgment of
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RMLNLU wins NLIU Constitutional Law Symposium
RMLNLU is pleased to inform that Kratika Indurkhya and Deeksha Sharma have won the NLIU Constitutional Law Symposium. The article was on
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PNB Scam | Westminster Court issues an arrest warrant against Nirav Modi
Westminster Court, United Kingdom: A provisional arrest warrant has been issued against the fugitive diamond merchant, Nirav Modi for his extradition in
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MP HC | Excessive work after the office hours could not be equated into abetting the deceased to commit suicide
Madhya Pradesh High Court: This Appeal was preferred before the Bench of S.K. Awasthi. J., under Section 14-A(1) of the SC/ST (PA)
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