BCI to introduce mandatory “experience clause” for every new entrant to Bar before joining HC or SC
In the light of the suggestions made by the Hon’ble Chief Justice of India Shri Bobde, the Bar Council is proposing to
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Maharashtra Political Crisis| SC to pronounce verdict tomorrow
Supreme Court: After hearing the Congress-NCP-Shiv Sena’s plea today against the decision of the Maharashtra Governor inviting Devendra Fadnavis to form the
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NLU Consortium announces changes in pattern of CLAT 2020
The Consortium of National Law Universities held a meeting on November 21st, 2019 and have made significant changes to the pattern of
Continue readingPat HC | An abstract principle of law cannot be applied in vacuum as there has to be foundational facts to which law can be applied
Patna High Court: Ahsanuddin Amanullah, J. dismissed the petition filed against the order passed in Sessions Trial by which the opposite parties
Continue readingKer HC | Court orders Secretary of Panchayat to allow operation of amusement park for Oachira Temple festival
Kerala High Court: Devan Ramachandran, J. allowed the petition filed by the petitioner. The petitioner was earlier permitted by Oachira Temple Administration
Continue readingCentre declares National Democratic Front of Bodoland to be an Unlawful Association
S.O. 4255(E).—Whereas the National Democratic Front of Bodoland (hereinafter referred to as the NDFB) has the professed aim namely the “Liberation of
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IDIA ILNU Quiz Competition, LEXMANIA
Reported by Aastha Srivastava
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Breaking | #Maharashtra Political Crisis | Supreme Court issues notice to Centre, Maharashtra Govt, Devendra Fadnavis & Ajit Pawar on Congress-NCP-Shiv Sena’s plea
Supreme Court’s three-judge bench comprising of N.V. Ramana, Ashok Bhushan and Sanjiv Khanna, JJ., heard the Congress-NCP-Shiv Sena’s plea today against the
Continue readingGauhati HC | Appointment Order of 3 Additional Judges
Appointment Order of 3 Additional Judges In exercise of the powers conferred by clause (1) of Article 224 of the Constitution of
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President revokes proclamation issued in State of Maharashtra
G.S.R. 873(E).—The following Proclamation issued by the President of India is published for General information:— PROCLAMATION In exercise of the powers conferred
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Maharashtra Political Crisis| SC to hear Shiv Sena, NCP, Congress’s plea against Governor’s decision tomorrow
Supreme Court: After Maharashtra witnessed a major political drama with the swearing in of Devendra Fadnavis as the Chief Minister of Maharashtra
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Cabinet approves initiatives to revive the Construction Sector
The Cabinet Committee on Economic Affairs approved certain measures for the effective implementation of the CCEA’s decision of 31 August 2016 on
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Cabinet approves the Patent Prosecution Highway programme
The Union Cabinet has approved the proposal for the adoption of the Patent Prosecution Highway (PPH) programme by the Indian Patent Office
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Cabinet approves — National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Bill, 2019
40 Lakh persons of 1731 Unauthorised Colonies to be benefited
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Competition Commission of India (General) Amendment Regulations, 2019
No. L-3(2)/Regln-Gen. (Amdt.)/2019/CCI.—In exercise of the powers conferred by Section 64 of the Competition Act, 2002 (12 of 2003), the Competition Commission
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SL SC | Maintenance criteria can be altered depending on change in circumstances; Court dismisses the appeal
Supreme Court of the Democratic Socialist Republic of Sri Lanka: Buwaneka Aluwihare, PC J., Vijith K. Malalgoda, PC J. and Murdu N.
Continue readingKarnataka HC | Appointment of Maheshan Nagaprasanna to be an Additional Judge
Orders of Appointment President appoints Maheshan Nagaprasanna, to be an Additional Judge of Karnataka High Court, for a period of two years with
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ECHR | Flash mobs are “peaceful assembly” of people; staging demonstration without prior authorisation does not necessarily justify interfering with a person’s right to freedom of assembly
European Court of Human Rights (ECHR): A Seven Judge Bench of Paul Lemmens (President), Georgios A. Serghides, Helen Keller, Dmitry Dedov, María
Continue readingPunjab & Haryana HC | Orders of appointment of Jasgurpreet Singh Puri, to be an Additional Judge
Appointment of Additional Judge President is pleased to appoint Jasgurpreet Singh Puri, to be an Additional Judge of the Punjab and Haryana
Continue readingKer HC | Conviction for murder altered and appellant released as he had already undergone more detention than imposed by law
Kerala High Court: A Division Bench comprising of A. Hariprasad and A.Anil Kumar, JJ., released the appellant as no intention to commit
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