SLS Noida | Research and Publication Cell – Certificate Course in Law and Public Policy
Reported by Akanksha Vishnoi
Continue reading2019
CESTAT | Mere non-disclosure of particulars cannot be concluded as willful suppression in order to invoke extended period
Customs, Excise & Service Tax Appellate Tribunal (CESTAT): This appeal was filed before Sulekha Beevi, J. and Madhu Mohan Damodhar, Member (Technical).
Continue readingMadras HC | Periodic transfer of public servants is required to avoid all sorts of familiarity with local public
Madras High Court: S.M. Subramanium, J., dismissed a petition filed against the transfer order of passed against the petitioner, an Assistant Executive Engineer.
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Cabinet Approval–Promulgation of Daman and Diu Civil Court Act for Judicial Services
The Union Cabinet chaired by Prime Minister Narendra Modi has approved Promulgation of the Daman and Diu Civil Courts (Amendment) Regulation, 2019
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HP HC | Court allows filing appropriate proceedings on account of “technical defect”
Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J., allowed withdrawal of an appeal with the liberty to file a fresh
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GNLU | Half-Day Symposium on Competition Law Advocacy
Reported by Hrithik Khurana
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Rafale Deal: SC allows Defence Ministry to file affidavit
Supreme Court: The Court has allowed the Defence Ministry to file an affidavit in the Rafale Deal case that will come up
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SC| UPSC can recommend Officers having atleast 6 months tenure left for post of Director General of Police
Supreme Court: Clarifying the order dated 03.07.2018, the bench of CJ Ranjan Gogoi and L. Nageswara Rao and Sanjiv Khanna, JJ said
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Cal HC | Authorised signatory not to be prosecuted under S. 138 NI Act if the company not arraigned as accused
Calcutta High Court: Asha Arora, J., allowed a criminal revision petition filed against the order of conviction and sentence awarded to the petitioners
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Interview with Anubhab Sarkar, Founding Partner at Triumvir Law
Interviewed by Shubhodip Chakraborty
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AFT | Tribunal considers recommendation of 7th Central Pay Commission, orders release of arrears of disability at 50%
Armed Force Tribunal (AFT): The Bench of S.V.S. Rathore, Member (J) and Air Marshall BBP Sinha, Member (A) partially allowed a petition
Continue readingChairperson, Vice-Chairperson and 3 Members assume charge in “National Commission for Backward Classes”
S.O. 1313(E)—In pursuance of the Warrant of Appointment issued on the 28-02-2019 in respect of the Chairperson and 3 Members and 08-03-2019
Continue readingDr A.K. Mohanty takes over as Director Bhabha Atomic Research Centre (BARC)
Dr A.K. Mohanty, distinguished Scientist and Director, physics group of the Bhabha Atomic Research Centre (BARC) and Director, Saha Institute of Nuclear
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SC commutes death sentence of a man who raped and killed a 5-year-old to 25 years’ imprisonment. Here’s why
Supreme Court: The 3-judge bench of NV Ramana, MM Shantanagoudar and Indira Banerjee, JJ has commuted the death sentence to 25 years’
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Not the first time when Mathews Nedumpara has ‘attempted to browbeat and insult Judges’: SC
Supreme Court: Holding advocate Mathew Nedumpara guilty of contempt, the bench of RF Nariman and Vineet Saran, JJ has issued notice to
Continue readingKer HC | Committee for Transplantation of Human Organs – authority empowered to consider issue of transplantation of human organs
Kerala High Court: The Bench of Anu Sivaraman, J. hearing a petition pertaining to kidney transplantation and donation, directed the issue to
Continue readingMoF | Securities and Exchange Board of India (Procedure for Holding Inquiry and Imposing Penalties by Adjudicating Officer) Amendment Rules, 2019
G.S.R. 210(E)— In exercise of the powers conferred by clause (da) and clause (f) of sub-section (2) of Section 29 of the
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Pak SC | Man convicted of defiling Quran with semen acquitted in the absence of tangible evidence
Supreme Court of Pakistan: The Division Bench of Dost Muhammad Khan and Qazi Faez Isa, JJ. allowed an appeal against order convicting
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SC | Collegium recommends 6 Additional Judges of Madras HC to be appointed as ‘Permanent Judges’
Proposal for appointment of following six Additional Judges of the Madras High Court, as Permanent Judges of that High Court: 1. Mrs
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GNLU CLE | Certificate Course on the Economics of International Law
Reported by Hrithik Khurana
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