TNNLU | Third edition of the IVPD British Parliamentary Debate
Reported by Ujjwal Jain
Continue reading2019
Five-point action plan to make India nutrition secure; WCD launches Bharatiya Poshan Krishi Kosh
Union Minister of Women and Child Development (WCD) and Textiles, Smriti Zubin Irani, along with Bill Gates, co-chair of Bill & Melinda
Continue readingKar HC | Insurer directed to pay compensation awarded to claimants and thereafter recover it from owner of the vehicle
Karnataka High Court: H.T. Narendra Prasad, J. while allowing the appeal in part and condoning the delay ordered that the claimant was
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All HC | Continuation of criminal proceedings not useful where chances of conviction are bleak and settlement arrived at between the parties
Allahabad High Court: Sanjay Kumar Singh, J. allowed the instant application in terms of compromise and quashed the chargesheet as well as
Continue readingJhar HC | Dispute among office bearers of Mahila Mandal not illegality for cancelling its license
Jharkhand High Court: Sujit Narayan Prasad, J. dismissed the petition by asking the appropriate authority to look into the dispute among the
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Winter Session of Parliament begins today; Rajya Sabha marks it’s 250th Session
The Winter Session of Parliament begins today, following are the key bills that are likely to be taken up for discussion: Citizenship
Continue readingRaj HC | Gravity of offence cannot be a reasonable ground for denying bail to Juvenile delinquents, except under extraordinary situations
Rajasthan High Court: Manoj Kumar Garg, J. allowed bail to a juvenile who was accused of criminal offences on finding his situation
Continue readingUtt HC | Amicable settlement in case of a non-compoundable offence can be allowed in order to secure the ends of justice
Uttaranchal High Court: Manoj K. Tiwari, J. allowed a writ petition to quash criminal proceedings after parties compromise over a non-compoundable offence.
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47th Chief Justice of India | Justice Sharad Arvind Bobde sworn-in as CJI by the President of India
Justice Sharad Arvind Bobde sworn-in as the 47th Chief Justice of India today, i.e. 18-11-2019. As reported by ANI, Prime Minister Narendra
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As Justice SA Bobde takes charge as the 47th Chief Justice of India, here’s all you need to know about him
Justice Sharad Arvind Bobde will be taking oath as the 47th Chief Justice of India today, succeeding Justice Ranjan Gogoi, who served as the
Continue readingSikk HC | Maintenance under S. 125 of CrPC cannot be denied if the wife “commits adultery” but can only be denied if she is “living in adultery”
Sikkim High Court: Arup Kumar Goswami, CJ., dismissed the petition against the refusal to pay maintenance to the wife because she allegedly
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Mapping of Unique Client Code (UCC) with demat account of the clients
1. Vide SEBI circular no. SEBI/HO/MIRSD/DOP/CIR/P/2018/153 dated December 17, 2018, Early Warning Mechanism was put in place to detect the diversion of
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SA HC | Arrest without warrant on reasonable suspicion supplants the claim for compensation for unlawful arrest and malicious prosecution
South Africa High Court, Eastern Cape Local Division: M.S. Jolwana, J. held that even if the plaintiff is arrested and spends some
Continue readingMadras HC | Order of compulsory retirement is neither a punishment nor a stigma and principles of natural justice have no role play in ordering compulsory retirement
Madras High Court: The Division Bench of R. Subbhiah and T. Krishnavalli, JJ., dismissed a writ petition filed for issuance of a
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CCI approves secondary acquisition in Delhivery Private Limited by SVF Doorbell (Cayman) Ltd., under S. 31(1) of Competition Act, 2002
The Competition Commission of India (CCI) approves the secondary acquisition in Delhivery Private Limited (DPL) by SVF Doorbell (Cayman) Ltd. (SVFD), under
Continue readingAll HC | Company has a separate legal identity from its owners; no coercive steps to be taken for recovery of dues of Ghaziabad Development Authority
Allahabad High Court: The Division Bench of Pankaj Mithal and Vivek Agarwal, JJ. concurred that any amount already recovered by the respondents
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NCDRC | In case of unreasonable delay in offering possession of allotted flat, consumer entitled to seek refund of amount paid with compensation
National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member), while disposing of a complaint, directed the builder to refund the
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NCLAT’s order set aside in Essar Steel Insolvency case; Key issues on Corporate Insolvency Resolution Process answered
Supreme Court: The 3-judge bench of RF Nariman, Surya Kant and V. Ramasubramanian, JJ has set aside the NCLAT order dated 04.07.2019
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