Cabinet approves the Industrial Relations Code Bill, 2019
The Union Cabinet has given its approval for the introduction of the Industrial Relations Code, 2019 in the Parliament. Benefits: Setting up
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Maintenance and Welfare of Parents and Senior Citizens Amendment Bill
The proposed ‘Maintenance and Welfare of Parents and Senior Citizens Amendment Bill’ has the following major salient features: (i) Definition of “children”
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Victim’s counsel can make up for deficiencies in the prosecution case but can’t argue the case
Supreme Court: Dealing with the question relating to the extent to which a victim’s counsel can participate in the prosecution of a
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Haren Pandya Murder Case: SC dismisses review petitions of 9 convicts
Supreme Court: The bench of Arun Mishra and Vineet Saran, JJ has dismissed the petition seeking review of it’s July 5, 2019
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SL SC | Mandatory for the Judge to analyse evidence to find if the ingredients are proved beyond doubt; SC allows the appeal
Supreme Court of the Democratic Socialist Republic of Sri Lanka: L.T.B. Dehideniya, J., S. Thurairaja, PC, J. and E.A.G.R. Amarasekara, J., allowed
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HP HC | Documents need to be appreciated in the right perspective in order to address the question of law; Court allows appeal
Himachal Pradesh High Court: Tarlok Singh Chauhan, J., allowed an appeal against the judgment of the first appellate court. The plaintiff had
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Cabinet approves proposal for Mitigating financial stress being faced by the Telecom Services Sector
The Union Cabinet has approved the proposal for Mitigating financial stress being faced by the Telecom Services Sector as per the following:
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TDSAT | TRAI cannot frame Regulations with retrospective effect in the absence of any provision to that effect in TRAI Act
Telecom Disputes Settlement and Appellate Tribunal (TDSAT): Justice Shiva Kirti Singh, (Chairperson) while not granting any interim relief to the petitioners upholds
Continue readingDel HC | Quashing of FIR in a heinous and serious case of rape denied even where accused subsequently married the victim
Delhi High Court: Brijesh Sethi, J., while stating that, “Rape not only causes serious injury to a woman’s body, her honour and
Continue readingRaj HC | Conviction on the basis of dying declaration upheld where it inspired confidence
Rajasthan High Court: A Division Bench of Sabina and Goverdhan Bardhar, JJ., while dismissing the appeal upheld the judgment passed by the
Continue readingCabinet approves introduction of International Financial Services Centres Authority Bill, 2019 in Lok Sabha, after withdrawal from Rajya Sabha
The Union Cabinet approved for withdrawing of the International Financial Services Centres Authority, 2019 Bill which was introduced in the Rajya Sabha
Continue readingGau HC | Deductions to be made from the salary of ADG (Customs) if delay caused to the process of Court
Gauhati High Court: A Division Bench of Ajai Lamba, C.J. and Achintya Malla Bujor Barua, J., ordered the Customs department to speed
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Cabinet approves Taxation Laws (Amendment) Bill, 2019
The Union Cabinet has approved the proposal for introducing the Taxation Laws (Amendment) Bill, 2019 in order to replace the Ordinance. Economic
Continue readingKer HC | Bail to sexual harassment accused on grounds of no prima facie offence and accused already suffered detention
Kerala High Court: Alexander Thomas, J., allowed a bail application subject to stringent conditions in child sexual harassment case on the ground
Continue readingKar HC | Stay granted against Canara Bank taking possession of property till petitioner avails remedy under SARFAESI
Karnataka High Court: B. Veerappa, J. while disposing of this petition directed that the impugned order should not be given effect to.
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One Day International Seminar on Protection of Child Rights and Law Relating to women empowerment in India
National Law University and Judicial Academy, Assam in Collaboration with The Indian Law Institute, New Delhi, Maharashtra National University, Nagpur and National
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INX Media Case| SC issues notice to ED on Chidambaram’s bail plea
Supreme Court: The bench of R Banumathi, A S Bopanna and Hrishikesh Roy, JJ has sought a response from the Enforcement Directorate
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