Meghalaya HC | Appointment of Wanlura Diengdoh as a Judge of HC
Appointment of a Judge to Meghalaya High Court President appoints Shri Wanlura Diengdoh, to be a Judge of the Meghalaya High Court
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Kar HC | Continuation of criminal proceedings against parties who have amicably settled their disputes would tantamount to abuse of process of law
Karnataka High Court: Mohammad Nawaz, J., while allowing the petition quashed the entire proceedings. This instant petition was filed under Section 482
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Rules made under S. 184 of Finance Act struck down; Centre to make new Rules for appointment to Tribunals [Full Report]
Supreme Court: The 5-judge Constitution Bench of Ranjan Goigoi, CJ and NV Ramana, Dr. DY Chandrachud, Deepak Gupta and Sanjiv Khanna, JJ
Continue readingKerala HC | Appointment of Advocate Conrad Stansilaus Dias as Addl. Judge
Orders of Appointment In exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, the President
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Here’s why Supreme Court held that the Office of CJI comes under the purview of RTI
Supreme Court: In yet another historic verdict, the 5-judge constitution Bench of Ranjan Gogoi, CJ and NV Ramana, Dr. DY Chandrachud, Deepak
Continue readingKer HC | Order for dissolution of marriage upheld on finding the matrimonial relationship emotionally dead
Kerala High Court: A Division Bench of A.M. Shaffique and T.V. Anilkumar, JJ., while dismissing the petition filed in respect to challenging
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Power Theft Management
Harsha Rajwanshi, Assistant Professor of Law and Dean External Relation, Gujarat National Law University
Cite as: (2019) PL (EL) November 77
SAT | In cases where penalty is imposed for wrongly reporting margin short fall, same cannot be modified on submission that such reporting was merely a technical error
Securities Appellate Tribunal (SAT): The Coram of Justice Tarun Agarwala, (Presiding Officer) and Justice M. T. Joshi (Judicial Member), and Dr C.
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Evolution of Corporate Governance in India
Bhumesh Verma, Managing Partner and Himani Singh, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) November 69
Karnataka MLAs Disqualification case: Read why SC ‘partly’ upheld Speaker’s order [Full Report]
Supreme Court: The 3-judge bench of NV Ramana, Sanjiv Khanna, and Krishna Murari, JJ has upheld the speaker’s orders dated 25.07.2019 and
Continue readingPat HC | Salary not to be granted for period when rejoining of services was offered by a convicted employee when he was out on bail but was not acquitted
Patna High Court: Madhuresh Prasad, J. disposed of the writ petition on the ground that the petitioner was not incarcerated when joining
Continue readingSEBI | Adjudication proceedings under SEBI Act against a Noticee whose commencement of liquidation has been ordered, cannot be initiated without leave of NCLT
Securities and Exchange Board of India (SEBI): V.S. Sundaresan, Adjudicating Officer, quashed the adjudicating proceedings initiated against ABG Shipyard Limited, holding them
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President’s rule imposed in Maharashtra [Read the Proclamation]
On Maharashtra governor’s recommendation and report, Cabinet accordingly decided to recommend to the President to issue a proclamation under Article 356 (1)
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NLUJAA | 2nd edition of National Law Quiz Competition, 2019
Reported by Stuti Dwivedy
Continue readingThe High Court of Madras (Conduct of Proceedings by Party–in-Person) Rules, 2019 –Notified
In exercise of powers conferred by Article 225 and 226 of the Constitution of India, the High Court of Madras hereby makes
Continue readingExtension of due date for filing of Income-tax Returns/Tax Audit Reports to 30-11-2019 in respect of UT of J&K and UT of Ladakh
Order under Section 119 of the Income-tax Act, 1961 On consideration of reports of disturbances in internet facility in certain areas of
Continue readingDel HC | Discharge from offence under S. 12 POCSO upheld where victim did not mention any act of sexual assault or intent
Delhi High Court: Suresh Kumar Kait, J., dismissed a criminal revision petition filed by the State against the order of the trial court
Continue readingTripura HC | Justice Subhasis Talapatra appointed as the Actg. Chief Justice
Appointment of Acting Chief Justice of Tripura High Court President appoints Justice Subhasis Talapatra, Judge of the Tripura High Court, to perform
Continue readingGau HC | Amicable settlement in a case of matrimonial offence can be allowed for sake of social justice so as to maintain harmony in society
Gauhati High Court: Rumi Kumari Phukan, J., allowed and further disposed of the petition in view of the matter being settled outside
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