Breaking | Appointment of Justice Akil Kureshi as Chief Justice of Tripura HC notified
President is pleased to appoint Justice Akil Kureshi of Bombay High Court to be the Chief Justice of Tripura High Court with
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SL CoA | Right of way by prescriptive user for using the disputed site for past 20 years upheld
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Bench of A.L. Shiran Gooneratne and Mahinda Samayawardhena, JJ., dismissed
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SA HC | Essence of robbery is that violence must be intended to induce submission to the taking of the property
South Africa High Court, Kwazulu-Natal Division: The Division Bench of Lopes and Radebe, JJ. while allowing the appeal reduced the sentence for
Continue readingMoF | Documentation Identification Number System of Central Board of Indirect Taxes comes into force
DIN System of CBIC comes into force This path-breaking DIN system in indirect tax administration has been created as per the direction
Continue readingCabinet approves MoU signed between India and Guinea in field of Renewable Energy
The Union Cabinet has given approval for the MoU between India and Guinea in the field of Renewable Energy. Objective: The
Continue readingTis Hazari Scuffle | ‘Anguished’ HC advises ‘responsible representatives’ of Advocates and Police to convene joint meeting and make sincere efforts to sort out differences
Delhi High Court: A Division Bench of D.N. Patel, CJ and C. Hari Shankar, J., clarified the earlier order dated 03-11-2019 passed
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Rape & murder of a 10-year-old & her brother: SC refuses to review it’s 2:1 verdict awarding death sentence
Supreme Court: In a ghastly case involving rape and murder of 2 children, the 3-judge bench of RF Nariman, Surya Kant and
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The Print Democracy Wall hosted by O.P Jindal Global University
Reported by Pavan Kalyan
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Cabinet approves MoU between India and Switzerland on Technical Cooperation in field of Climate Change and Environment
The Union Cabinet has given ex-post facto approval to the Memorandum of Understanding (MoU) between India and Switzerland on Technical Cooperation in
Continue readingCabinet approves MoU between India and Maldives on Training and Capacity-Building Programme for Maldivian Judicial Officers in India
The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has approved the Memorandum of Understanding (MoU) between India and Maldives
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Cabinet approves protocol amending Convention between India and Brazil for avoidance of double taxation and prevention of fiscal evasion with respect to taxes on income
Union Cabinet approved the signing of the Protocol amending the Convention between the Government of the Republic of India and the Government
Continue readingOrissa HC | Orders of Appointment of Shri Bibhu Prasad Routray as Judge
Orders of Appointment President is pleased to appoint Shri Bibhu Prasad Routray, to be a Judge of the Orissa High Court with
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SL CoA | Appellate Court not to interfere with findings of Trial Judge who has a better opportunity of observing demeanor and deportment of witnesses
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K. K. Wickremasinghe and K. Priyantha Fernando,
Continue readingKarnataka HC | Orders of appointment of Additional Judges
Orders of Appointment President is pleased to appoint S/Shri (1) Neranahalli Srinivasan Sanjay Gowda, (2) Miss Jyoti Mulimani, (3) Nataraj Rangaswamy,(4) Hemant
Continue readingCabinet approves Special Window for funding of stalled Affordable and Middle-Income housing projects
The Union Cabinet approved the establishment of a ‘Special Window’ fund to provide priority debt financing for the completion of stalled housing
Continue readingJhar HC | Courts cannot show sympathy on mere grounds of handicap while completely ignoring process of allotment of shop in question
Jharkhand High Court: Sujit Narayan Prasad, J. dismissed a writ petition under Article 226 of the Constitution of India whereby the petitioner sought
Continue readingJ&K HC | Order of detention under J&K Public Safety Act cannot ordinarily be passed, merely on ground that an accused under trial was out on bail
Jammu & Kashmir High Court: Ali Mohammad Magrey, J. allowed the application filed by the petitioner to free him from detention. The
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President accepts resignation of Additional Solicitor General of India for Calcutta HC
The President is pleased to accept the resignation of Shri Kaushik Chanda, Senior Advocate from the position of Additional Solicitor General of
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Khadi gets separate unique HS code, export to get a boost
Khadi has once again come out of its customary veil, marking its presence in the exclusive HS code bracket, issued by the
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