Bringing you the Best Analytical Legal News
The National Centre for Good Governance (NCGG) and Indian Institute of Corporate Affairs (IICA) have signed an MoU here today. The Secretary,
Continue readingThe President, after consultation with the Chief Justice of India, is pleased to transfer Shri Justice Sarasa Venkatanarayana Bhatti, Judge of the
Continue readingMadras High Court: G.K. Ilanthiraiyan, J., allowed a criminal original petition filed by petitioner accused under the Scheduled Castes and Scheduled Tribes (Prevention of
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DSNLU is conducting one day National Seminar on Law and Mental Health. “The profession of law and psychology share little in terms of
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The Insolvency and Bankruptcy Board of India (IBBI) signed a Cooperation Agreement yesterday with the International Finance Corporation (IFC), a Member of
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National Anti-Profiteering Authority (NAA): The Coram of B.N. Sharma (Chairman), and J.C. Chauhan and R. Bhagyadevi (Technical Members) dismissed an application filed
Continue readingDelhi High Court: While wondering why the wife committed suicide, R.K. Gauba, J., acquitted the husband who was convicted under Sections 304-B and
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Supreme Court: On the question relating to assessment of the taxable income of a Co-operative Society engaged in the business of production
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Supreme Court: When a practicing advocate, had suffered in nasty accident at the young age of 18 years, in which his entire
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Unitedworld School of Law is happy to announce its 1st National Client Counseling Competition on 19-20th April, 2019. Interviewing and advising are
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Justice H.L. Dattu, Chairperson, National Human Rights Commission, India continues to remain a Member of the Global Alliance of National Human Rights
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Supreme Court: The government has told the Supreme Court that documents related to the Rafale fighter jet deal have been stolen from
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The United States of America on 05-03-2019 gave a 60-day withdrawal notice to India on the Generalized System of Preferences (GSP) benefits
Continue readingKerala High Court: The Bench of B. Sudheendra Kumar, J. imposed cost of Rs 25,000 each on Kerala’s former transport minister Thomas
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The President, after consultation with the Chief Justice of India, has transferred Shri Justice Dama Seshadri Naidu (Judge of the Kerala High Court),
Continue readingS.O. 1120(E)—In exercise of the powers conferred under Clause (b) of sub-section (2) of Section 3 of the Legal Services Authorities Act,
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Customs, Excise & Service Tax Appellate Tribunal (CESTAT): This appeal was filed before S.S. Garg, J., directed against the order passed by
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Supreme Court: The 3-judge bench of Dr. AK Sikri, SA Nazeer and MR Shah, JJ has acquitted 6 death row convicts and
Continue readingPunjab and Haryana High Court: This order disposed of five appeals filed by revenue under Section 260-A of Income Tax Act, 1961
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