GNLU | National Conference on Backlog of Cases & Court Management
Gujarat National Law University, Gandhinagar, under the aegis of Department of Justice, Ministry of Law & Justice organised the first of its
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Electors Photo Identity Card or one of the “Eleven Specified Photo Identity Documents”, Essential for Casting Vote
The Election Commission of India has directed that all electors in all constituencies who have been issued Electors Photo Identity Card (EPIC)
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Cabinet approves Homeopathy Central Council (Amendment) Ordinance, 2019
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the draft Homoeopathy Central Council (Amendment) Ordinance, 2019 which seeks
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Raj HC | Delay in filing appeal due to ongoing vacation of ‘Navratri’, and non-availability of counsel in Jodhpur: Not enough reason for condonation
Rajasthan High Court: The Bench of Dinesh Mehta and Sangeet Lodha, JJ. dismissed the appeal filed against the order passed by the
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J&K HC | Transfer of the suits cannot be justified on a plea which is vague in nature and obscure in character
Jammu and Kashmir High Court: The Bench of M. K. Hanjura, J. dismissed the applications filed for the transfer of the civil
Continue readingAircraft (Security) Amendment Rules, 2019
G.S.R. 172(E)—Whereas the draft of certain rules further to amend the Aircraft (Security) Rules, 2011 were pre-published, as required by Section 14
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Life Insurance Corporation of India (Recruitment of Apprentice Development Officers) (Amendment) Regulations, 2019
F.No.S-11011/17/2017-Ins.I —In exercise of the powers conferred by Section 49 of the Life Insurance Corporation Act, 1956 (31 of 1956) and with
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Live Feed – 7th RMLNLU SCC Online International Media Law Moot Court Competition, 1st – 3rd March 2019.
Dr. Ram Manohar Lohiya National Law University, Lucknow is back with its 7th edition of Int. medial law moot in association with SCC
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SC| There cannot be a uniform qualification/disqualification for the Board of Directors under the Banking Companies Act
Supreme Court: The bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that there cannot be a uniform qualification or/and
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Bom HC | S.18 of SC/ST Act doesn’t statutorily bar High Court from considering anticipatory bail application under S. 438 CrPC
Bombay High Court: K.K. Sonawane, J., while reversing the judgment passed by Additional Sessions Judge, allowed pre-arrest bail applications of appellants filed under
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Live Blog: 1st “Vox Anatolis” National Moot Court Competition
So, here we see the National Law University and Judicial Academy, Assam with their inaugural edition of ‘1st “Vox Anatolis” National Moot
Continue readingKer HC | Claim filed under MV Act withdrawn after interim award – subsequent proceedings under Workmen’s Compensation Act not barred
Kerala High Court: The Division Bench of K. Harilal and Annie John, JJ. dismissed an appeal filed by an insurance company against
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PMLA | Adjudicating Authority does not have jurisdiction to direct filing of fresh application on the basis of same material
Appellate Tribunal for Prevention of Money Laundering Act: The Bench of Manmohan Singh, J. and G.C. Mishra (Member) allowed an appeal filed
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Del HC | Petition challenging amendments to PMLA by “Money Bills” dismissed [Reports with submissions by P. Chidambaram and Maninder Acharya]
Delhi High Court: The Bench of Rajendra Menon, CJ and V. Kameshwar Rao, J. dismissed a petition filed by Jairam Ramesh of the
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Cabinet approves Creation of two posts of Commissioner for Persons with Disabilities in the Central Government
The Union Cabinet chaired by the Prime Minister Narendra Modi has approved the proposal for Creation of two (2) posts of Commissioners
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National Mineral Policy, 2019 approved by Cabinet
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved National Mineral Policy 2019. Benefits: The New National Mineral Policy
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Cabinet Approval | Promulgation of an Ordinance for Amendment to the Special Economic Zones Act, 2005
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved promulgation of an Ordinance to amend the definition of “person”,
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