Winter School at National Law University Delhi
Reported by Shruti Srivastava
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Lok Sabha passes the Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Bill, 2019
Parliament passes the Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Bill, 2019. Purpose of the
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Cabinet approves Agreement and Protocol between India and Chile for avoidance of double taxation
The Union Cabinet approved the signing of the Double Taxation Avoidance Agreement (DTAA) and Protocol between the Republic of India and the
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Rajya Sabha passes Chit Fund (Amendment) Bill, 2019
Rajya Sabha passes the Chit Fund (Amendment) Bill, 2019. The said bill was passed by Lok Sabha on 20-11-2019. Purpose of the
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The Industrial Relations Code Bill, 2019 Introduced in Lok Sabha today
The Minister of State (I/C) for Labour and Employment Shri Santosh Kumar Gangwar introduced The Industrial Relations Code Bill, 2019 in the
Continue readingCentre declares — United Liberation Front of Asom as an Unlawful Association
S.O. 4273(E).—Whereas, the United Liberation Front of Asom and its various factions, wings and fronts (hereinafter referred to as the ULFA) has
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Centre notifies appointment of Judicial and Technical Members of NCLAT
S.O. 4279(E).— In exercise of the powers conferred by Section 410 of the Companies Act, 2013 (18 of 2013), the Central Government
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Cabinet approves big increase in authorized capital of Food Corporation of India from Rs 3,500 crore to Rs 10,000 crore
The Cabinet Committee on Economic Affairs approved to increase the authorized capital of Food Corporation of India (FCI) from existing Rs 3,500
Continue readingPresident nominates Justice N.V. Ramana as Executive Chairman of National Legal Services Authority
S.O. 4277(E).— In exercise of the powers conferred under Clause (b) of sub-section (2) of Section 3 of the Legal Services Authorities Act,
Continue readingRaj HC | Writ Petition not maintainable against S. 14 of SARFAESI Act as alternative remedies for the same can be availed
Rajasthan High Court: Ashok Kumar Gaur, J. was hearing a petition on the issue pertaining to taking possession of the mortgaged property
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Malaysia CoA | Thai national sentenced to death penalty for drug trafficking by invoking statutory presumption under Dangerous Drugs Act, 1952
Malaysia Court of Appeal: A Full Bench of Kamardin Hashim, Hanipah Farikullah, Mohamad Zabidin Mohd Diah, JCA dismissed the appeal filed by
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SAT | Tribunal modifies suspension of appellant from NSE for 5 days to banning them from registering new clients for a period of one month
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala, (Presiding Officer), Justice M. T. Joshi (Judicial Member), and Dr C. K. G. Nair
Continue readingCentre notifies –Central Motor Vehicles (Twelfth Amendment) Rules, 2019 to amend Central Motor Vehicles Rules, 1989
G.S.R. 881(E).—Whereas, the draft of certain rules further to amend the Central Motor Vehicles Rules, 1989 were published, as required under sub-section
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Maharashtra Political Update | Bom HC raises concerns over oath taking ceremony of Uddhav Thackeray at Shivaji Park
A reported by PTI, Bombay High Court has raised security concerns over the oath taking ceremony of Uddhav Thackeray at Shivaji Park
Continue readingIndia has put in place robust visa and immigration system [Components of India’s immigration policy]
Union Minister of State for Home Affairs, Shri Nityanand Rai, in a written reply to a question regarding India’s immigration policy, in
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Section 87 of the Arbitration and Conciliation Act, 1996 struck down. Here’s why
Supreme Court: The 3-judge bench of RF Nariman, Surya Kant and V. Ramasubramanian, JJ has held that Section 87 of the Arbitration
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Lok Sabha passes the Special Protection Group (Amendment) Bill, 2019
The Lok Sabha passed the Special Protection Group (Amendment) Bill, 2019, after negating all the proposed amendments today. Read below to know
Continue readingGovernment has adopted a policy of zero tolerance towards terrorism and security forces [Security situation in J&K]
Improving Security Situation in Jammu and Kashmir Union Minister of State for Home Affairs, Shri G. Kishan Reddy, in a written reply
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Lok Sabha passes — The Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Bill, 2019
Lok Sabha has passed The Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Bill, 2019 today. The Major
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