Prof (Dr) Nagesh Thakur of H.P. University appointed as Member of University Grants Commission
S.O.1298(E)— In exercise of the powers conferred by clause (b) of Sub-Section (3) of Section 5 read with clause (c) of Sub-Section
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Chh HC | The three ingredients under S. 107 IPC required to be fulfilled for framing of charge under S. 306 IPC
Chhattisgarh High Court: The Bench of Arvind Singh Chandel, J., while addressing an instant revision being preferred against the charges framed under
Continue readingMP HC | Prolonged pre-trial detention is an anathema to the concept of liberty; bail granted
Madhya Pradesh High Court: This petition was filed before the Bench of Sheel Nagu, J., fourth time under Section 439 of Criminal
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10% reservation to EWSs: SC to consider on March 28 if matter should be referred to Constitution Bench
Supreme Court: The 3-judge bench of CJI Ranjan Gogoi and Deepak Gupta and Sanjiv Khanna, JJ refused to pass any order on
Continue readingAll HC | Principles of natural justice cannot be applied where opportunity of hearing would make no difference to outcome
Allahabad High Court: The writ petition was filed before a Division Bench of Abhinava Upadhya and Yogendra Kumar Srivastava, JJ., challenging the
Continue readingDel HC | Imprisonment awarded under PC Act reduced considering the minimum sentence provided at the time of commission of offence
Delhi High Court: Sunil Gaur, J., reduced the sentence of imprisonment awarded to the appellant for the offences under Section 7 and
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Tri HC | Ex-parte order against wife for restitution of conjugal rights set aside for failure of fair trial
Tripura High Court: A Bench of Sanjay Karol, CJ and Arindam Lodh, J. allowed an appeal filed by the appellant-wife against the judgment
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NCDRC | No liability on bank in the absence of any evidence showing deposition of educational certificates for taking a loan
National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member) set aside the order of District Forum and State Commission and
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Jamia Millia Islamia | National British Parliamentary Debate
Reported by Syed Haroon
Continue readingKer HC | Show-cause notice issued under Passport Act must be considered by Authority only after hearing the affected party
Kerala High Court: The Bench of Devan Ramachandran, J. disposed of a petition cautioning Passport Authority of not taking any action against
Continue readingJ&K HC | Stay application rejected considering that applicant already filed independent motion in contempt petition for deferment of proceedings
Jammu and Kashmir High Court: The Bench of Tashi Rabstan, J., dismissed the application filed for seeking stay of contempt proceedings pending
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International Women’s Day Program organised at BHU
Reported by Shriya Pandey
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SC ‘fixes’ it’s January 7 verdict; Teachers can now claim gratuity under Payment of Gratuity Act
Supreme Court: The Bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that pendency of any writ petition by itself
Continue readingSEBI | Exemption from public announcement of open offer for acquiring shares, where no change in control of Target Company post-takeover
Securities and Exchange Board of India: The Board comprising G. Mahalingam as Whole Time Member, allowed a consortium of port trusts exemption
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Bom HC | Commercial suits — Defendant cannot file written statement beyond expiry of 120 days from service of summon — Law on Or. 8 R. 1 CPC reiterated and clarified
Bombay High Court: S.J. Kathawalla, J. dealt with some ingenious arguments led by a battery of advocates representing both the sides, while
Continue readingPat HC | “There is no equality in illegality” – School having no affiliation cannot seek to induct students pleading that the same was previously allowed
Patna High Court: The Bench of Mohit Kumar Shah, J. dismissed a petition filed by a school having no affiliation, which sought
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Call for Papers | CARIP-NLUJAA Journal on Intellectual Property Rights
Reported by Khushboo Damani
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Tax treatment of “sales promotion schemes” under GST–Clarification
Various representations have been received seeking clarification on issues raised with respect to tax treatment of sales promotion schemes under GST. To
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LIVE | The First NLUJ Deal Mediation Competition, 2019
Inaugural Ceremony Empowered women empower women’ We begin with our inaugural ceremony for the first edition of NLUJDMC with the participation of
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