Breaking | Hindi–Third Official Court Language in Abu Dhabi
As reported by ToI, alongside Arabic and English Abu Dhabi included “Hindi” as the third official court language in order to improve access
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Jharkhand HC | Appointment of Additional Judges
President appointed S/Shri (i) Sanjay Kumar Dwivedi and (ii) Deepak Roshan, to be Additional Judges of the Jharkhand High Court, in that
Continue readingDel HC | Board of Discipline, ICAI has jurisdiction to entertain complaints that tend to bring disrepute to the profession or Institute
Delhi High Court: The Bench of Vibhu Bakhru, J., while pronouncing a decision in respect to determining the jurisdiction of “Board of Discipline
Continue readingUtt HC | Question regarding “instrumentality of state” cannot be decided in intra-court appeal
Uttaranchal High Court: The Bench of Ramesh Ranganathan, CJ and Ramesh Chandra Khulbe, J. dismissed a petition for it being raised for
Continue readingCentral Government designates–Dera Baba Nanak Land Check Post as an authorized “Immigration Check Post”
S.O. 781(E)—In pursuance of sub-rule (b) of rule 3 of the Passport (Entry into India) Rules, 1950, the Central Government hereby designates
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Guj HC | Reasons to be mentioned by Police to the complainant for not lodging FIR in a cognizable offence within a week
Gujarat High Court: The Bench of Sonia Gokani, J. disposed of a petition with the direction to lodge the FIR if any
Continue readingIndia and Norway launch initiative to combat Marine Pollution
The Ministry of Environment, Forests and Climate Change today signed a letter of Intent establishing the India-Norway Marine Pollution Initiative together with
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CIC | CPIO directed to seek assistance of other officers to carry out proper functioning of his duties
Central Information Commission (CIC): A Bench comprising of Divya Prakash Sinha, Information Commissioner allowed an appeal and directed the CPIO to adequately
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Government has reconstituted the Indian Council of Historical Research (ICHR)
As per Rule 3 of Rules of ICHR, New Delhi, 1972, the Government has reconstituted the Council of Indian Council of Historical
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Muzaffarpur shelter home case: M Nageswara Rao found guilty of contempt
Supreme Court: A bench headed by Ranjan Gogoi, CJ has imposed a fine of Rs 1 lakh on the former CBI interim
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SAT | Appellant told to approach SEBI for the payment of interest on the amount withheld for 13 years
Securities Appellate Tribunal, Mumbai: The Bench Tarun Agarwala, Presiding Officer and Dr C.K.G. Nair, Member disposed of the appeal with a direction
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GNLU | Essay Competition, 2019 on Insolvency and Bankruptcy
Reported by Hrithik Khurana
Continue readingPat HC | Distribution of money among office bearers of NGO purely a civil dispute; criminal proceedings abusing process of court quashed
Patna High Court: The Bench of Ahsanuddin Amanullah, J. hearing an application under Section 482 of the Code of Criminal Procedure, 1973,
Continue readingKer HC | Requirement of landlord’s consent for renewal of trade licence can be dispensed when relations between landlord and tenant are strained
Kerala High Court: The Division Bench of Hrishikesh Roy and A.K. Jayasankaran Nambiar. JJ. dismissed a writ appeal filed by landlord against
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Applicability of ‘Mohan Lal’ verdict ordering acquittal in case of informant and IO being the same person, revisited
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Navin Sinha and KM Joseph, JJ has clarified that all pending criminal prosecutions, trials and appeals prior to the law laid down in Mohan Lal vs. State of Punjab, (2018)
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Call For Papers : UGC Sponsored National Seminar on IBC 2016: A Paradigm Shift
Chanakya National Law University is organizing a One-Day UGC Sponsored National Seminar on “INSOLVENCY AND BANKRUPTCY CODE: A PARADIGM SHIFT” which focuses
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SLS Noida invites for the third Edition of Aparajit – February 15-17, 2019
Reported by Akanksha Vishnoi
Continue readingDel HC | Court not to sit as appellate authority over decisions of CBSE regarding correct answers to questions
Delhi High Court: C. Hari Shankar, J. showed regret in not being able to come to the aid of petitioner candidate. Petitioner alleged certain
Continue readingDel HC | Ex-parte divorce decree set aside on wife’s assurance of not to delay the trial
Delhi High Court: Division Bench of Jyoti Singh and G.S. Sistani, JJ. allowed an appeal filed against the order of Family Court whereby
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Naz Foundation withdraws curative petition against 2013 SC verdict
Supreme Court: The Bench of Ranjan Gogoi, CJ and Sanjiv Khanna, J allowed the NGO Naz Foundation to withdraw its curative plea challenging
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