2019 | Page 174 of 193

Amendment Notification–Regulations notified to amend the “Establishment of Medical College Regulations, 1999″

No. MCI-34(41)/2018-Med./170039—In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board

News Treaties/Conventions/International Agreements

MoU between India and Brazil on cooperation in the field of Traditional Systems of Medicine and Homeopathy

The Union Cabinet chaired by Prime Minister Narendra Modi has approved Memorandum of Understanding (MoU) between India and Brazil on cooperation in

Legislation Updates Rules & Regulations

MoF | CBIC makes regulations to amend Customs Brokers Licensing Regulations, 2018

Customs Brokers Licensing (Amendment) Regulations, 2019

Case Briefs High Courts

Cal HC | Freedom of choice with regard to sexual orientation or choice of partner is entrusted under the concept of ‘Constitutional Morality’

Calcutta High Court: The Division Bench of Ravi Krishan Kapur and Joymalya Bagchi, JJ. in their order stated that “self-determination in the

Cabinet Decisions Legislation Updates

Cabinet approves amendment to Cinematograph Act, 1952

Tackling Film Piracy & Copyright infringement

Appointments & Transfers News

CBI | Appointment of Rishi Kumar Shukla (IPS) as Director, CBI

On 02-02-2019, Appointments Committee of the Cabinet (ACC) conveyed the approval of ACC to the appointment of Shri Rishi Kumar Shukla, IPS

Case Briefs High Courts

Raj HC | Despite order of Canadian Court, HC refuses to allow the return of 10-year-old boy to Canada considering it would not be in his interest

Rajasthan High Court: The Division Bench of Mohammad Rafiq and Goverdhan Bardhar, JJ. dismissed a habeas corpus Petition filed by the petitioner-husband

Cabinet Decisions Legislation Updates

Cabinet Approval | Abolition of Institution of Income-Tax Ombudsman and Indirect Tax Ombudsman

The Union Cabinet chaired by Prime Minister Narendra Modi has approved the proposal for Abolition of Institution of Income-Tax Ombudsman and Indirect

Case Briefs High Courts

Megh HC | Claim for compassionate appointment loses significance where family has survived for 18 years without same

Meghalaya High Court: Yaqoob Mir, CJ dismissed a petition for compassionate appointment holding it to be without merits. Petitioner’s father was in Meghalaya