IPL spot-fixing: SC sets aside life ban imposed on Sreesanth by BCCI
Supreme Court: In a huge relief to cricketer S. Sreesanth, the bench of Ashok Bhushan and KM Joseph, JJ has set aside
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HP HC | Court denies to treat departmental appeal as “purported communication”, considers the intent of the representation
Himachal Pradesh High Court: The Bench of Surya Kant, CJ and Sandeep Sharma, J. allowed the petition questioning the authority of the
Continue readingMP HC | Willingness to give land should be shown in accordance with the law
Madhya Pradesh High Court: This petition was filed before the Bench of Prakash Shrivastava, J., where the party had shown his willingness
Continue readingP&H HC | Petition dismissed on the ground that no relief can be granted to a person coming to Court with unclean hands
Punjab and Haryana High Court: This petition was filed before the Bench of Rajiv Narain Raina, J., where allegation of submission of
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Central Government appoints M.R. Kumar, Zonal Manager (In-charge), North Zone, LIC as Chairman
S.O. 1369(E)— In exercise of the powers conferred by Section 4 of the Life Insurance Corporation of India Act, 1956 (31 of
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The Tenth NLU Antitrust Law Moot Court Competition – Live Blog
Day 1 – Inaugural Ceremony & Preliminary Rounds The Tenth NLU Antitrust Law Moot Court Competition 2019 has been inaugurated in the
Continue readingCentre notifies the creation of — National Bench of the Goods and Services Tax Appellate Tribunal (GSTAT)
S.O. 1359(E)— In exercise of the powers conferred by Section 109 of the Central Goods and Services Tax Act, 2017, the Central
Continue readingRaj HC | Petitioner to approach school authority in matter relating to posting before coming to Court
Rajasthan High Court: The Bench of Arun Bhansali, J., disposed of a petition with the direction to the petitioner to approach the
Continue readingDel HC | Mere bickering doesn’t constitute offence under Ss. 304-B and 498-A IPC; in laws living in separate house discharged
Delhi High Court: Sanjeev Sachdeva, J., allowed a petition filed by in-laws of the deceased (wife) against the order of the trial court
Continue readingMadras HC | Writ petition challenging Sale Certificate issued in proceedings under SARFAESI Act not maintainable
Madras High Court: A Bench of V.K.Tahilramani, CJ and M. Duraiswamy, J. dismissed a writ petition filed under Article 226 seeking to quash
Continue readingExternal Commercial Borrowings (ECB) Policy – New ECB Framework
The salient features of the new framework are as under: Merging of Tracks: Merging of Tracks I and II as “Foreign Currency denominated
Continue readingCabinet approves proposal for accession to the Nice, Vienna and Locarno Agreements
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the proposal for accession of India to (i) The Nice
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Rafale Deal: SC reserves order on admissibility of the ‘leaked’ documents
Supreme Court: Making it clear that it will decide first on the preliminary objections raised by the Centre and then go into the facts
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Department of Telecommunications | Deadline extended for testing and certification of mobile phone till August, 2019
Government of India has yet again extended the deadline to begin domestic testing and certification of telecom equipment amid industry concerns on
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SEBI (Delisting of Equity Shares) Regulations, 2015 –“Timelines for Counter Offer Process”
SEBI (Delisting of Equity Shares) Regulations, 2015 has been amended to allow promoter(s)/acquirer(s) to make “Counter offer”, in case price discovered through
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CoA Tanzania | Corroboration of material witness required for the offence of rape
Court of Appeal of Tanzania: The Bench of K.M. Mussa, S.A. Lila and R.K.Mkuye, JJ., decided in an appeal concerning the conviction
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SC appoints PS Narsimha as mediator for resolving disputes relating to BCCI
Supreme Court: The bench of SA Bobde and Abhay Manohar Sapre has appointed Senior Advocate PS Narsimha as a mediator in all
Continue readingJha HC | Mere absence of a ticket with the deceased will not negative claim of being a bonafide passenger, Court reiterates
Jharkhand High Court: The Bench of Dr S.N. Pathak, J., allowed a petition assailing the order and judgment passed by learned Railway
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