SC asks Centre to provide details on Detention centres and Foreigners detained in Assam
Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, JJ has directed the Centre to provide the details of the functional
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MoEF & CC | Issuance of new Coastal Regulation Zone notification
G.S.R. 37(E).— Whereas by notification of the Government of India in the erstwhile Ministry of Environment and Forests number S.O.19 (E), dated
Continue readingAll HC | State to re-examine matter in light of inclusion of Right to Education in the Constitution
Allahabad High Court: This petition was filed before a Bench of Ajay Bhanot, J., where the application for listing on grant-in-aid list
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Cabinet approves creation of the National Bench of the Goods and Services Tax Appellate Tribunal (GSTAT)
The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has approved the creation of National Bench of the Goods and
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MHA notifies constitution of “The Unlawful Activities (Prevention) Tribunal”
S.O. 384(E).— In exercise of the powers conferred by sub-section (1) of Section 5 of the Unlawful Activities (Prevention) Act, 1967 (37
Continue readingMP HC | Court refuses to exercise writ jurisdiction in light of alternate remedy of appeal before STAT
Madhya Pradesh High Court: An application filed before a Bench of Sheel Nagu, J., by petitioner for grant of permit for the
Continue readingMEA | Cabinet approves MoU between India and Kuwait for cooperation on the Recruitment of Domestic Workers
The Union Cabinet chaired by Prime Minister Shri Narendra Modi approved the signing Memorandum of Understanding between India and Kuwait for cooperation
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Del HC | Court refuses to exercise jurisdiction under S. 482 CrPC where notice under S. 251 already framed
Delhi High Court: The Bench of Sunil Gaur, J. refused to invoke the inherent extraordinary jurisdiction of the High Court under Section 482
Continue readingPat HC | Acceptance of affidavit of assets and liabilities – raises presumption of validity of elected candidate’s nomination
Patna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. dismissed an appeal challenging election of a
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Tri HC | Why is it so facile for NDPS accused to get bail: DGP to submit report on manner of investigation
Tripura High Court: Appalled at the shocking revelations made in a bail application, the Bench of Sanjay Karol, CJ. asked for a
Continue readingGau HC | Retired government servant against whom judicial proceeding is pending – entitled to provisional pension only
Gauhati High Court: The Bench of Michael Zothankhuma, J. dismissed a civil writ petition filed by a retired government employee seeking full
Continue readingMadras HC | Unlawful for holder of cheque to fill date and amount in blank cheque beyond knowledge of accused; execution of cheque explained
Madras High Court: The Bench of M.V. Muralidharan, J. upheld the order of respondent’s acquittal for an offence punishable under Section 138 of
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NUALS | Cultural Fest: ‘NAALAM’ ’19
Reported by Priyadarsini
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SC| Appellant Courts should be careful while rejecting application for filing ‘crucial’ additional evidence
Supreme Court: In an appeal filed against the decision of the Allahabad High Court where it had rejected the application under Section
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10% reservation to economically backward candidates from general category: SC issues notice to Centre
Supreme Court: Agreeing to examine the Centre’s decision to grant 10 % reservation in jobs and education to poor candidates belonging to general
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NUALS Model United Nation 2019
Reported by Priyadarsini
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