Bringing you the Best Analytical Legal News
Bombay High Court: The Bench of Mridula Bhatkar, J. quashed and set aside the order passed by Additional Sessions Judge, refusing to
Continue readingIn order to strengthen its research function and enhance its linkage to policy making, SEBI has constituted a Research Advisory Committee headed
Continue readingG.S.R. 85(E)—In exercise of the powers conferred by clause (b) of sub-section (2) of Section 156 of the Indo-Tibetan Border Police Force
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Supreme Court: The Bench of Arun Mishra and Navin Sinha, JJ has given 3 weeks to advocate Prashant Bhushan on contempt pleas by
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High Court of South Africa, Free State Division: This case was filed before a Bench of Mhlambi, J., where the question before
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Mr Jaideep Govind, 1984 batch IAS officer of Madhya Pradesh Cadre, joined the National Human Rights Commission, on 14th January, 2019. He
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Reported by Hrithik Khurana
Continue readingIn order to comprehensively review the implementation, assess the impact on the ground and to examine the challenges faced in the implementation
Continue readingDelhi High Court: Sanjeev Sachdeva, J. dismissed a petition filed against the judgment of Revisional Court whereby petitioner’s / complainant’s in-laws were discharged
Continue readingMadras High Court: G.K. ILanthiraiyan, J. directed the Superintendent of Police, Krishnagiri and the Inspector of police, Bargur Police Station (respondents) to issue
Continue readingS.O. 693(E)—Whereas, the Unlawful Activities (Prevention) Act, 1967 (37 of 1967) (hereinafter referred to as the said Act) has been enacted to
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Interviewed by Kratika Indurakhya
Continue readingPatna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. rejected an appeal challenging an order whereby
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National Anti-Profiteering Authority (NAA): The coram chaired by B.N. Sharma (Chairman) and comprising J.C. Chauhan, R. Bhagyadevi and Amand Shah as technical members
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Supreme Court: In a matter where the Gujarat High Court had set aside the order passed by a Chief Judicial Magistrate who
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Supreme Court: In a huge relief to Central Armed Police Forces (CAPF), the bench of RF Nariman and MR Shah, JJ has
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Charging of Service Tax is not valid. The Government in April 2017 issued guidelines on fair trade practices related to charging of
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After advocate Prashant Bhushan made some comments on Twitter regarding the appointment of former interim chief of CBI M Nageswara Rao, the Attorney
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As reported by the media, Sajid Javid the UK Home Secretary signed the extradition order of Vijay Mallya on 04-02-2019. Westminster Magistrates’
Continue readingS.O. 649(E)—In exercise of the power conferred by sub-clause (ii) of clause (j) of sub-section (1) of Section 2 of the Foreign
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