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EBC’s comprehensive Guide for Judicial Services Examination conducted by State Public Service Commissions/High Courts. This Guide has been prepared based on the
Continue readingG.S.R.209(E)—Whereas a draft of certain rules to amend the Rights of Persons with Disabilities Rules, 2017 was published as required by sub-sections
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Proposal for appointment of following 14 Additional Judges of the Bombay High Court, as Permanent Judges of that High Court: 1. Mr
Continue readingGauhati High Court: A Bench of A.S. Bopanna, CJ and Sanjay Kumar Medhi, J. dismissed an appeal filed by the appellant-husband against family
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Proposal for appointment of following six Additional Judges of the Patna High Court, as Permanent Judges of that High Court: 1. Mr
Continue readingTripura High Court: S. Talapatra, J., in his own words, departed from Section 3(2)(b) of the Medical Termination of Pregnancy Act, 1971 and
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Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J. dismissed a petition being devoid of merit and also finding a
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Reported by Supriyo Ranjan Mahapatra
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EBC’s Guide for LLB, CLAT, AILET, SET, DU and other Law Entrance Exams is the most comprehensive book for preparation for law
Continue readingMadhya Pradesh High Court: A petition was filed before the Bench of Sheel Nagu, J., where petitioner was aggrieved and alleged that
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Reported by Khushboo Damani
Continue readingOrissa High Court: The Bench of K.S. Jhaveri, CJ. and Dr A.K. Rath, J. decided the reference case revolving around the question
Continue readingUttaranchal High Court: The Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. dismissed an appeal while placing reliance on the Ministry
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The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the agreement between Republic of India and the Republic of
Continue readingThe Government has set up a five-member committee to examine the issues related to framing of a proper, structured scheme for providing
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Supreme Court: In the case where a Notice Inviting Tender had a clause asking the parties invoking arbitration to furnish a “deposit-at-call”
Continue readingS.O.1299(E)— In accordance of the Notification dated 21-02-2019 regarding constituting a Development and Welfare Board for Denotified, Nomadic and Semi-Nomadic Communities, as
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