Bringing you the Best Analytical Legal News
Karnataka High Court: The Division Bench of K.N. Phaneendra and K. Somashekhar, JJ. hearing a petition in the nature of habeas corpus,
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Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, J has asked the Chief Secretaries and DGPs of all the
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Here we go again!! The National Law Institute University, Bhopal is all set to flag off the fourth edition of The R.K.
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Armed Forces Tribunal: The Bench of S.V.S. Rathore, J. and Air Marshal BBP Sinha (Member) allowed the application filed by a member
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Interviewed by Shruti Srivastava
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Bombay High Court: In an interesting case, Vibha Kankanwadi, J. allowed an appeal filed by the husband against the order of the first
Continue readingUttaranchal High Court: The Bench of Manoj K. Tiwari, J. disposed of a compounding application in favour of the parties as they
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Reported by Vijaya Singh
Continue reading‘Vigilantibus, non-dermientibus, jura subveniunt’ (the law helps those who are watchful and not those who are asleep) Delhi High Court: Vinod Goel, J.,
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Insolvency and Bankruptcy Code, 2016 — S. 29-A(c) — Ineligibility to be Resolution applicant: For the purpose of applying sub-section (c) of
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Supreme Court: “The mercy petition is the last hope of a person on death row. Every dawn will give rise to a
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Supreme Court: The 3-judge bench of Dr. AK Sikri, Ashok Bhushan and SA Nazeer, JJ decided the important question on the meaning,
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Reported by Saranya Mishra
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The Collegium comprising of Ranjan Gogoi, CJ and A.K. Sikri, S.A. Bobde, N.V. Ramana and Arun Mishra resolves to reiterate its recommendation dated 10th January,
Continue readingIn a significant decision, the Ministry of Home Affairs has approved the entitlement of air travel on Delhi-Srinagar, Srinagar-Delhi, Jammu-Srinagar and Srinagar-Jammu
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The Collegium comprising of Ranjan Gogoi, CJ and A.K. Sikri, S.A. Bobde, N.V. Ramana and Arun Mishra, JJ., reiterates its recommendation dated 15th January, 2019 for
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“Kulbhushan Jadhav has become a pawn and a convenient tool for Pakistan to try and unsuccessfully divert global attention from its own conduct.”
-Senior Advocate Harish Salve
The President of India on the 21-02-2019 has promulgated the following four Ordinances, namely:–– 1. The Muslim Women (Protection of Rights on
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The Collegium comprising of Ranjan Gogoi, CJ and A.K. Sikri, S.A. Bobde, N.V. Ramana and Arun Mishra, JJ., reiterates its recommendation dated 15th January, 2019
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Supreme Court: The bench of Ranjan Gogoi, CJ and L N Rao and Sanjiv Khanna, JJ said that it would consider listing
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