2019 | Page 18 of 193

[Supreme Court] Constitution Day | Introduction of Artificial Intelligence in Judicial Domain

Supreme Court of India is organising a programme to mark the celebrations of the momentous event of Constitution Day on 26th November,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Direct nexus between an input service and an output service is sufficient to claim refund on the said input service if claimant is engaged in export of the same

Custom, Excise and Service Tax Appellant Tribunal (CESTAT): S.S. Garg (Judicial Member) remanded the matter to its original authority where the appellants

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Farewell Speech of Justice M. Venugopal

by M. Venugopal, B.A. (Eng. Litt.) M.L.

Hot Off The Press News

MCA initiatives to reduce cost of compliance by various small private limited companies

The Ministry of Corporate Affairs (MCA) has been taking various initiatives on a continuous basis to provide less stringent regulations, including measures

Case Briefs High Courts

Jhar HC | Petition cannot be rejected merely on ground of mentioning wrong provision – contents of petition must be considered for the sake of justice

Jharkhand High Court: Sujit Narayan Prasad, J. dismissed the writ petition filed under Article 227 of the Constitution of India. This is

Hot Off The Press News

Constitution Day, 2019 | 70th anniversary of the adoption of the Indian Constitution

The yearlong nationwide activities on Constitution Day are being launched to mark the 70th anniversary of the adoption of the Indian Constitution

Case Briefs Foreign Courts

UK SC | Employment Rights Act, 1966 should be read and given effect so as to extend its whistle blowing protection to the holders of judicial office

United Kingdom Supreme Court: A Full Bench of Lady Hale (President), Lord Kerr, Lord Carnwath, Lady Arden and Sir Declan Morgan, JJ.

Case Briefs Supreme Court

Maharashtra Political Crisis| Floor test to be conducted on tomorrow; Proceedings to be live telecast [Full Report]

“There is no gainsaying that the boundaries between the jurisdiction of Courts and Parliamentary independence have been contested for a long time.

Case Briefs High Courts

Del HC | Accused allowed to confront witness with reference to answer given by him in cross-examination; Law on S. 145 Evidence Act and Ss. 161 & 162 CrPC restated

Delhi High Court: Brijesh Sethi, J., allowed a criminal writ petition filed under Article 226 of the Constitution read with Section 482 CrPC

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Leading light | 70 Years of the Constitution of India – November 26th, 2019

by Devika Sharma†

Law School News Moot Court Announcements

M. K. Nambyar Memorial National Level Moot Court Competition, 2020

Karnatak Law Society’s Raja Lakhamgouda Law College, Belagavi, Karnataka is pleased to announce the 10th edition of M. K. Nambyar Memorial National Level Moot Court