2019
AFT | 44 years delay, primary reason for destruction of Medical Board proceedings, claim for pension denied
Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Air Marshal BBP Sinha; Members, dismissed an application claiming disability pension,
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Pak SC | Mother’s poverty not a ground to disentitle her from custody of her child – minor’s welfare is of paramount importance
Supreme Court of Pakistan: The Division Bench of Qazi Faez Isa and Mazhar Alam Khan Miankhel, JJ. dismissed a petition challenging assailing
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SC | Collegium reiterates recommendation for transfer of Justice M.V. Muralidaran to Manipur HC
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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AMU | Professor Hafeezul Rahman National Law Debate Competition
Reported by Wardah Beg
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UGC [Institutions Deemed to be Universities] Regulations, 2019
PREAMBLE No. F. 1-2/2018 (CPP-I/DU)—To regulate, in an orderly manner, the process of declaration of institutions of academic excellence as Deemed to
Continue readingKar HC | Unauthorized absence from service for a long period of time not a minor misconduct and is a ground for dismissal
Karnataka High Court: The Division Bench of L. Narayana Swamy, ACJ and P.S. Dinesh Kumar, J., allowed a writ appeal filed against
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Amity Law School Noida | Global Legal Hackathon
Reported by Vaibhav Garg
Continue readingDel HC | Recalling of material witness allowed even where accused held to have not exercised due diligence in defending themselves
Delhi High Court: Sunil Gaur, J., while putting petitioners to terms, allowed their application filed under Section 311 CrPC to recall three
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NCLT | Article 137 of Limitation Act not applicable to insolvency application under S.7 IBC where corporate debtor acknowledges debt in its balance sheet
National Company Law Tribunal, Mumbai: The Bench of Bhaskara Pantula Mohan, Member (Judicial) and V. Nallasenapathy, Member (Technical) allowed a petition filed by
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Adultery [S. 497 IPC and S. 198(2) CrPC]
by Tejaswi Pandit†
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Cabinet approves MoU between India and Vietnam for Cooperation in the field of Communications
The Union Cabinet chaired by Prime Minister Narendra Modi has given ex-post facto approval to the MoU between India and Vietnam for
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SC orders forced eviction of more than 1,000,000 tribals from from forestlands across 16 states
Supreme Court: The Supreme Court has ordered the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16 states after
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NHRC condemns killing of more than 40 CRPF personnel in a terrorist attack in Jammu & Kashmir
“The National Human Rights Commission is disturbed over the killing of more than 40 CRPF personnel in a terrorist attack on their
Continue readingUtt HC | FIR for offences of private nature having no serious impact upon society can be quashed by High Court if parties have settled it
Uttaranchal High Court: The Bench of Manoj K. Tiwari, J. allowed a criminal miscellaneous application challenging the proceedings of the criminal case
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Rules for Civil Services Examination to be held by UPSC in 2019–Notified
F. No. 13018/07/2018-AIS(I)—The rules for a competitive examination—Civil Services Examination—to be held by the Union Public Service Commission in 2019 for the
Continue readingGau HC | Leave encashment benefit can be extended only for maximum permissible 300 days under the rules of Gauhati University
Gauhati High Court: The Bench of Manojit Bhuyan, J. disposed of a writ petition filed for leave encashment benefit with direction to
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Pat HC | Writ petition not maintainable if liberty to file review petition is granted while dismissing appeal
Patna High Court: The Bench of Ashutosh Kumar, J. hearing a civil writ petition challenging the order passed by Division Bench of
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SLS Noida organised Social Responsibility Cell: SymVaani – Romancing the Radio
Reported by Akanksha Vishnoi
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