2019
Ministry of Defence | HAL signs MoU with CPWD
HAL signed an MoU with CPWD for the execution of the stage 2 works of Infrastructure development work at its Green Field
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2019 SCC Vol. 2 February 21, 2019 Part 2
Arbitration and Conciliation Act, 1996 — Ss. 2(1)(f)(ii) and (iii) and 11 — “International commercial arbitration” — Requirements of: In this case
Continue readingMuslim Women (Protection of Rights on Marriage) Second Ordinance, 2019
The Muslim Women (Protection of Rights on Marriage) Second Ordinance, 2019 has been promulgated to give continued effect to the provisions brought
Continue readingDel HC | Wife granted opportunity to prove additional documents not available during trial for maintenance under S. 125 CrPC
Delhi High Court: Sanjeev Sachdeva, J. disposed of a petition filed in a matrimonial dispute by allowing the petitioner (wife) to prove additional
Continue readingCompanies (Amendment) Second Ordinance, 2019
In pursuance of the Government’s objective of providing Ease of Doing Business to Law abiding corporate while simultaneously strengthening the corporate governance
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“Taking of entries” — Government mulls action |Banning of Unregulated Deposit Schemes Ordinance, 2019
The Banning of Unregulated Deposit Schemes Ordinance, 2019 has been promulgated to have a central legislation to tackle the menace of illicit
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Call for Papers| MSB Global Law Journal
MSB Invites all authors including legal luminaries, professors, lawyers, judges, experts and opinion makers For papers, articles, notes and comments latest by 20th
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DSNLU wins best memorial award at SAARC Law Moot JLU
Reported by Krishna Saketh
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Call for Submissions: TNNLU Law Review Journal, Volume II, Issue I
Reported by Supriyo Ranjan
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An interview with the Runners-up of Insolvency and Bankruptcy Moot Court Competition 2018
Interviewed by Shashank Sinha
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SAT | Appellant failed to produce any documents to show that he had resigned as director; application at a belated stage rejected
Securities Appellate Tribunal: The Bench of Tarun Agarwala, Presiding Officer and Dr C.K.G. Nair, Member rejected an application filed at a later
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Live Blog: 5th DSNMCC Moot Court Competition – 23rd-24th February 2019
DSNLU is back with its 5th DSNMCC with a total of 22 teams participating from all over universities in India in association
Continue readingAmendments to Indian Stamp Act, 1899 — Notified
The President of India, today, gave his assent to the Amendments to the Indian Stamp Act, 1899 which were introduced as part
Continue readingCentral Government constitutes Unlawful Activities (Prevention) Tribunal : “SIMI” an unlawful association?
S.O. 931 (E)—In exercise of the powers conferred by sub-section (1) of Section 5 read with sub-section (1) of Section 4 of
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