Bringing you the Best Analytical Legal News
The Bureau of Civil Aviation Security (BCAS) has issued a detailed Circular on 15-03-2019 to strengthen the Security measures at the airports
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The GNLU Centre for Law & Society organized an Open House session with Mr. Anand Grover, Senior Advocate, Supreme Court of India
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Reported by Aastha Srivastava
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In a significant first, India piloted resolutions on two important global environmental issues relating to Single-use Plastics and Sustainable Nitrogen management at
Continue readingPollachi Sexual Assault Case: In the barbarous and shameful act that took place in the State of Tamil Nadu the first FIR
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The Reserve Bank of India (hereinafter called the ‘Bank’), having considered it necessary in public interest and to regulate the financial system
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As reported by the media, China has introduced a new “Investment Law” on 15-03-2019 with the aim to ease global concerns. The
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Customs, Excise & Service Tax Appellate Tribunal (CESTAT): This appeal was filed before Sulekha Beevi C.S., Member. Facts of the case were
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No.MCI-_18(1)/2018-Med./187262— In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board
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Sub-section (4) of Section 286 of the Income-tax Act, 1961 requires that a constituent entity of an international group, resident in India,
Continue readingPatna High Court: The Bench of Madhuresh Prasad, J. dismissed a civil writ petition filed by an employee who alleged that his
Continue readingKerala High Court: The Division Bench of Hrishikesh Roy and A.K. Jayasankaran Nambiar, JJ. allowed a civil writ petition praying for a
Continue readingDelhi High Court: Vinod Goel, J. dismissed a petition impugning the order passed by Civil Judge whereby defendant’s application under Order 7 Rule 11
Continue readingBombay High Court at Goa: C.V. Bhadang, J., condoned a delay of 50 days in filing the written statement. As per facts
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Supreme Court: The Supreme Court has agreed to hear the plea of 21 opposition leaders, led by Andhra Pradesh Chief Minister N
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Supreme Court: The Court has stayed the Meghalaya High Court judgment holding The Shillong Times editor Patricia Mukhim and publisher Shoba Chaudhuri
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Supreme Court: In case where a man tried to rope in other relatives of his wife in a criminal proceeding that he
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Continue readingJharkhand High Court: The Bench of Sujit Narayan Prasad, J. disposed of a petition seeking to make amendment in the plaint as
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