Centre informs of no proposal to reduce age of retirement on superannuation from 60 years to 58 years
Retirement Age Presently, there is no proposal to reduce age of retirement on superannuation from 60 years to 58 years. There are
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MP HC | Age of victim may be duly considered while deciding application for granting bail
Madhya Pradesh High Court: Vishnu Pratap Singh Chauhan, J. while allowing the appeal set aside the order passed by the Trial Court.
Continue readingMP HC | Incorrect to state that right to hold property is a fundamental right; writ petition against a private individual not maintainable
Madhya Pradesh High Court: G.S. Ahluwalia, J. dismissed a writ petition filed by the petitioners claiming that the Additional Director General of
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Cabinet approves MoU signed between India and Myanmar on bilateral cooperation for Prevention of Trafficking in Persons
The Union Cabinet has given approval for the Memorandum of Understanding (MoU) between India and Myanmar on bilateral cooperation for the Prevention
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Parliament Updates | Bills for Winter Session
List of Bills for the Winter Session: The Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Bill, 2019
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NHRC notice over the reported death of a suspected Naxalite supporter in police custody
National Human Rights Commission, NHRC, India has taken suo motu cognizance of media a report that a resident of Kedi Mau village
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Article 370| SC reserves order on pleas challenging restrictions imposed in J&K after abrogation of Article 370
Supreme Court: The 3-judge bench of N V Ramana, R Subhash Reddy, and B R Gavai, JJ has reserved the judgment on a
Continue readingRBI announces Framework on Currency Swap Arrangement for SAARC countries for period 2019 to 2022
To further financial stability and economic cooperation within the SAARC region, the Reserve Bank of India, with the concurrence of the Government
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CCI approves acquisition of 4.94% shareholding in Suzuki Motor Corporation by Toyota Motor Corporation
The Competition Commission of India (CCI) approves the acquisition of 4.94% shareholding in Suzuki Motor Corporation (SMC) by Toyota Motor Corporation (TMC)
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PMLA | Properties acquired before commission of offence cannot be attached as IBC takes precedence over PMLA
Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS and PBPT Act: Justice Manmohan Singh (Chairman) allowed an appeal filed by a consortium of
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Call for Blogs | RGNUL Student Research Review on National Security Laws
Reported by Vijaya Gautam
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NCLT | Company Petition fit for Corporate Insolvency Resolution Process if Corporate Debtor fails to deny insolvency charges with proof
National Company Law Tribunal (NCLT): Justice Rajeswara Rao Vittanala (Judicial Member) allowed the Company Petition filed by CloudWalker Streaming Technologies Pvt. Ltd.
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Bom HC | Plaintiff protecting possession of immovable property need not prove title to it where suit filed on the basis of settled exclusive possession
Bombay High Court: S.C. Gupte, J., while allowing a second appeal filed by the plaintiff against the order of the first Appellate court,
Continue readingFATF calls its members to apply counter-measures to protect international financial system from — Money Laundering & Terrorist Financing
The Financial Action Task Force (FATF) has called on its members and other jurisdictions to apply counter-measures to protect the international financial
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Mumbai completing 11 years of 26/11 – 2008 Terrorist Attacks that deprived us of any sensation
Along with 70 Years of our Constitution, Mumbai completes a journey of 11 Years today on 26-11-2019 from one of its most
Continue readingPunjab and Haryana HC | Appointment of 6 Addl. Judges
Appointment of Additional Judges of P&H High Court President is pleased to appoint the following as Additional Judges of the Punjab and
Continue readingAll HC | During the course of trial it is open to complainant or prosecution to apply for alteration of charges
Allahabad High Court: Dinesh Kumar Singh, J. while disposing of this petition gave liberty to the petitioner to move an application for
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Breaking | Parliament passes — The Transgender Persons (Protection of Rights) Bill, 2019
On the occasion of the 70th Constitution Day, the Joint sitting of both the Houses of Parliament was held. During the Joint
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