2019
Saradha Chit fund scam: Here’s why Justice L Nageswara Rao recused himself from the matter
Supreme Court: Justice L Nageswara Rao has recused himself from hearing the CBI’s plea alleging obstruction in its probe into the multi-crore Sarada
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Anil Ambani and others guilty of contempt of court for willfully not paying dues to Ericsson [Full report]
Supreme Court: The bench of RF Nariman and Vineet Saran, JJ has held RCom chairman Anil Ambani guilty of contempt of court
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GNLU| Results of the National Film Making Competition on Entrepreneurship & Start-ups
Gujarat National Law University (GNLU) declared the results of the National Film Making Competition on Entrepreneurship & Start-ups- 2018, today. The first prize went to Mr
Continue readingCabinet approves proposal for promulgation of the Indian Medical Council (Amendment) Second Ordinance, 2019
The Union Cabinet chaired by Prime Minister Narendra Modi has approved the following proposals: Promulgation of an Ordinance, namely “the Indian Medical Council
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HP HC | Executing Courts have no authority to go beyond the judgment/decree passed by the Court
Himachal Pradesh High Court: The Bench of Sandeep Sharma, J. hearing a revision petition against an order of District Judge, held that
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NLUJ wins 17th Surana & Surana JSS Law College Corporate Law Moot Competition
Reported by Srishti Rai Chabbra
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Cabinet approves Promulgation of the Companies (Second Amendment) Ordinance 2019
The Union Cabinet chaired by Prime Minister Narendra Modi has approved the Promulgation of the Companies (Second Amendment) Ordinance 2019 and for
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Del HC | Defence of husband in a case under Domestic Violence Act struck off for non-payment of arrear of maintenance to wife
Delhi High Court: Sunil Gaur, J. allowed a petition filed by petitioner (wife) for striking off respondent’s (husband) defence in proceedings pending under
Continue readingCabinet approves Proposal for Promulgation of the Muslim Women (Protection of Rights on Marriage), Second Ordinance, 2019
The Union Cabinet, chaired by the Prime Minister Narendra Modi, has given its approval to the following proposals: Promulgation of an Ordinance,
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NCLAT | Pre-admission enquiry under S. 7 IBC not to be converted to full-dressed trial, NCLT directed to expedite disposal of application
National Company Law Appellate Tribunal (NCLAT): Justice Bansi Lal Bhat, Member (Judicial) disposed of an appeal by Asset Reconstruction Co. (India) Ltd. with
Continue readingDepartment of Justice Launches Tele-Law: Mobile Application & Dashboard and Nyaya Bandhu Mobile Application
The Government is trying to make every citizen get justice and efforts are on to ensure that road to justice is available
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Courts can’t assume fabrication of dying declaration by IO in absence of proof
Supreme Court: The bench of MM Shantanagoudar and Dinesh Maheshwari, JJ has held that it cannot be laid down as an absolute
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ILS Pune | Public Law Bulletin 8th Volume released
Reported by Saranya Mishra
Continue readingPat HC | Petitioner unable to provide explanation regarding rice gunny bags bearing FCI logo and tag; charges under Essential Commodities Act sustained
Patna High Court: The Bench of Ahsanuddin Amanullah, J. dismissed an application seeking relief in the matter wherein cognizance of the offence
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DSNLU | National Workshop on Civil Trial Advocacy (1st to 3rd March 2019)
Reported by T Krishna Saketh
Continue readingJ&K HC | Grievance regarding transfer redressed on the ground that petitioner had to take care of an ailing child
Jammu and Kashmir High Court: The Bench of Ali Mohammad Magrey, J. disposed of the writ petition with the direction that no
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GNLU | Interactive session: Philosophy and Practice of Non-Violence
Gandhinagar, February 14, 2019: GNLU organized an interactive session on the Philosophy and Practice of Non-Violence by Prof Binod Kumar, Professor at the University of Dayton,
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Pak SC | An appellate adjudicatory authority; cannot challenge Court’s order in purely adversarial proceeding
Supreme Court of Pakistan: The Division Bench of Mushir Alam and Mazhar Alam Khan Miankhel, JJ. dismissed a petition filed by Securities
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