Bringing you the Best Analytical Legal News
Supreme Court: Stating that it has some reservation in respect of the observation and findings recorded by the 3-judge bench of former
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The Government of Republic of India and the Government of His Majesty the Sultan and Yang Di-Pertuan of Brunei Darussalam signed an
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President appointed (i) Shri Bhargav Dhirenbhai Karia and (ii) Smt. Sangeeta Kamalsingh Vishen to be Judges of the Gujarat High Court, in that order of
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Reported by Srishti Rai Chabbra
Continue readingThe head of a prominent organisation allegedly indulging in anti-national activities along with his associates were covered in a sensitive search action
Continue readingMadras High Court: The Bench of P.N. Prakash, J., in a criminal revision case preferred in respect of setting aside the order
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Supreme Court: In the case relating to non-delivery of around 42,000 flats to homebuyers by the beleaguered Amrapali Group, the Court has allowed Delhi
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Supreme Court: After the Centre sought stay on the order which directed the forced eviction of more than 1,000,000 tribals and other forest-dwelling
Continue readingS.O. 1040(E)—The following Order made by the President to be published for general information:- ORDER Whereas, the Fifteenth Finance Commission has been
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G.S.R. 160(E)—In exercise of the powers conferred by Section 9 and clause (e) of sub-section (2) of Section 47 of the Foreign
Continue readingGauhati High Court: Rumi Kumari Phukan, J., dismissed a revision petition filed by a husband against the order of the family court whereby
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National Company Law Appellate Tribunal (NCLAT): Justice S.J. Mukhopadhaya, Chairperson dismissed an appeal against the order of National Company Law Tribunal, Mumbai filed
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Supreme Court of Pakistan: The Divison Bench of Mushir Alam and Qazi Faez Isa, JJ. allowed a petition seeking to set aside
Continue readingKerala High Court: The Division Bench of A.M. Shaffique and A.M.Babu, JJ. dismissed an appeal against the judgment of Family Court directing
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Supreme Court: In the appeal against the Madhya Pradesh High Court verdict that held that Shri Ram Mandir, Indoukh is a public
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Reported by Shruti Srivastava
Continue readingS.O. 1023(E)—In the exercise of the powers conferred by Section 169 read with Section 33 of the Representation of People Act, 1951
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