5th Anand Swaroop Gupta Memorial National Moot Court Competition, 2020
The 5th Anand Swaroop Gupta Memorial Moot Court Competition shall be held from 19th to 21st March, 2020 and the venue for
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SEBI | Karvy denied the use of Power of Attorney for transfer of securities
Securities Exchange Board of India (SEBI): Anant Barua, Whole Time Member, denied KSBL’s request to permit the continuation of Karvy Stock Broking Limited
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Bom HC | Stamp duty cannot be avoided on arbitration agreement, even if the rest of the contract is executed outside state
Bombay High Court: G.S.Patel, J., held that an arbitration agreement must be stamped in the state where the arbitration is to take place,
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2019 SCC Vol. 9 November 21, 2019 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 34 and 37 — Award — Non-interference with, when findings of fact arrived at by
Continue readingDel HC | Landlord entitled for judgment on admissions in a suit for ejectment where tenant unequivocally admits the ingredients to be established by the landlord
Delhi High Court: Sanjeev Sachdeva, J., allowed a petition that challenged the impugned order whereby petitioner’s application under Order 12 Rule 6 CPC
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Central Govt. orders winding up of Adarsh Credit Cooperative Society Ltd., Ahmedabad and appoints a liquidator
The Central Registrar of Cooperative Societies, Department of Agriculture, Cooperation and Farmers’ Welfare, Ministry of Agriculture and Farmers’ Welfare, Government of India
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Centre notifies National Company Law Tribunal (Salary, Allowances and other Terms and Conditions of Service of President and other Members) Amendment Rules, 2019
G.S.R. 682(E).— In exercise of the powers conferred by sub-section (1) and sub-section (2) of Section 469 of the Companies Act, 2013(18
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US President Trump signs a bill declaring ‘Animal Cruelty’ a Federal Crime
President Trump signs a bipartisan bill that would make acts of animal cruelty a federal crime punishable with fines and up to
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Parliament Update | Reported Use of Spyware Pegasus to Compromise Phone Data of Some Persons through WhatsApp
Minister of Law and Justice, Ravi Shankar Prasad made a statement with respect to the “Reported Use of Spyware Pegasus to Compromise
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Lok Sabha passes the National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Bill, 2019
Lok Sabha passed the National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Bill, 2019. Purpose of
Continue readingP&H HC | 80-year-old sexual offence accused granted bail as complainant’s inability to produce medical report creates “serious doubt about her veracity”
Punjab and Haryana High Court: Hari Pal Verma, J. allowed the petition filed by the petitioner by granting him bail under Section
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CIC | CPIO issued show-cause notice for misleading the Commission regarding identity of Customs Official regarding whom information was sought
Central Information Commission (CIC): The Division Bench of Suresh Chandra and Bimal Julka, Information Commissioners, directed for a show-cause notice to be
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The Arms (Amendment) Bill, 2019 has been introduced in the Lok Sabha [Read the Bill]
The Arms (Amendment) Bill, 2019 has been introduced in the Lok Sabha and is underway for discussion. Purpose of the Bill It
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IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons)
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NLUJ | 4th Pranita Mehta Memorial Essay Competition, 2019
Reported by Nisha Gupta
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Navya Bhayana, Ashwin and Khushi Dharewa from NUJS Kolkata on winning ABS Scholarship
Interviewed by Raksha Raina
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CCI approves acquisition by Amazon.com in Future Coupons
Competition Commission of India (CCI) approves the acquisition by Amazon.com NV Investment Holdings LLC (“Acquirer”) in Future Coupons (Private) Limited (“FCL/Target”), under
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Bom HC | Magistrate’s wide jurisdiction to acquit the accused under S. 256 (1) CrPC explained
Bombay High Court: K.R. Shriram, J., dismissed a criminal appeal filed against the order of the Metropolitan Magistrate whereby he had acquitted the
Continue readingEWS | Benefits for Economically Weaker Sections
In pursuance of insertion of clauses 15(6) and 16(6) in the Constitution, vide the Constitution (One Hundred and Third Amendment) Act, 2019
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