2019
P&H HC | Proof of direct or indirect acts of incitement to the commission of suicide required to prove abetment of suicide
Punjab and Haryana High Court: The Bench of Arvind Singh Sangwan, J. set aside an order framing charges under Sections 306 and
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No interference required in M Nageshwar Rao’s appointment as interim CBI Director: SC [Full Report]
Supreme Court: The bench of Arun Mishra and Vineet Saran, JJ disposed of a plea challenging the appointment of M. Nageshwar Rao
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NHRC: Notice to U.P. Government over unabated production of spurious liquor resulting in 150 women becoming widows
Spurious production of Spurious Liquor in Pusaina village of district Mainpuri.
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Kulbhushan Jadhav Case [LIVE]: [India v. Pakistan] | Day-2 of hearing at ICJ–Pakistan to begin with its arguments today
In yesterday’s hearing, India presented its arguments before the International Court of Justice (ICJ). The public hearings started from Monday 18 and will
Continue readingRaj HC | Petition dismissed since grievance agitated in the petition was not set forth by petitioner at relevant time
Rajasthan High Court: The Bench of Alok Sharma, J. dismissed the current petition since grievance agitated in the petition was not set
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Madras HC | Appointment of Additional Judge
President appointed Shri Senthilkumar Ramamoorthy, to be an Additional Judge of the Madras High Court for a period of two years with
Continue readingDel HC | Continuity of proceedings in case where FIR is off-shoot of matrimonial discord is exercise in futility
Delhi High Court: Sunil Gaur, J., allowed a petition filed by a husband seeking quashing of an FIR registered for the commission of
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NCLAT | Shareholder of company has locus standi to file petition under S. 252(3) of Companies Act for revival of the company
National Company Law Appellate Tribunal (NCLAT): The Bench of Justice A.I.S Cheema, Member (Judicial) and Balvinder Singh, Member (Technical) observed that a
Continue readingMinistry of Home Affairs notifies “The Procedure and mechanism for Sale of Enemy Share Order, 2019”
S.O. 885(E)— In pursuance of sub-section (6) of Section 8A of the Enemy Property Act, 1968 (34 of 1968), the Central Government
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NHRC notice over hotel fire incident in Karol Bagh [Detailed Notice]
The National Human Rights Commission has taken suo motu cognizance of media reports about one of the deadliest fire tragedies in the
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Detailed Notification: In pursuance of–S.7 of Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
S.O. 877(E)—Whereas, the use of Aadhaar as identity document for delivery of services or benefits or subsidies simplifies the Government delivery processes,
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CERC | Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019
No. L-1/144/2013-CERC— In exercise of powers conferred under Section 178 of the Electricity Act, 2003 and all other powers enabling it in
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MP HC | Order of repatriation set aside where petitioner after due selection was appointed on deputation
Madhya Pradesh High Court: This petition was filed before the Bench of Subodh Abhyankar, J. by the petitioner who was working on
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Can’t order probe into a Mirage crash that was bound to happen: SC
Supreme Court: Dismissing the PIL filed by lawyer Alakh Alok Srivastava seeking court monitored probe into Mirage Aircraft crash in Bengaluru on
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CIC | Non-compliance of specific directions of the Commission is deliberate obstruction to the flow of information under RTI Act
Central Information Commission (CIC): Sudhir Bhargava, Chief Information Commissioner, directed the Registry of the Bench to issue a Show Cause Notice to
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DSNLU | DRISHTIKON : Talk, Deliberate, Discuss
Reported by T Krishna Saketh
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