GLC Mumbai| Phase-I of Registrations for The GLC Debate, 2020 now open
Reported by Anjali Kumari
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Cal HC | ‘Death sentence’ may or may not deter others; balance sheet of aggravating and mitigating circumstances must be made before its imposition
Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ. upheld the conviction of the appellants for the commission
Continue readingMadras HC | S. 142(2) of Negotiable Instruments Amendment Act, 2015 — not ultra vires of Art. 14 of Constitution; Legislation can take away the basis of a Judgment
Madras High Court: A Division Bench of A.P. Sahi, CJ and Subramonium Prasad, J., while deciding a petition filed in regard to
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2019 SCC Vol. 10 December 14, 2019 Part 3
Insolvency and Bankruptcy Code, 2016 — S. 238-A (as inserted w.e.f. 6-6-2018) r/w Ss. 7 and 9 — Art. 137 of Limitation
Continue readingAll HC | Additional Collector can exercise powers and discharge the duties of a Collector under U.P. Land Revenue Act or any other Act for the time being in force
Allahabad High Court: Dr Y.K. Srivastava, J. while dismissing the petition observed that the assertion made by the petitioner that the proceedings
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UK SC | Welfare of child is paramount consideration in a custody battle – Israeli nationals’ daughter allowed to be retained with her mother in England for child’s welfare
Supreme Court of the United Kingdom: A Full Bench of Lord Wilson, Lord Hodge, Lady Black, Lord Kitchin and Lord Sales upheld
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Cabinet approves ex-post facto agreement on Security Cooperation between India and Saudi Arabia
The Union Cabinet has given ex-post facto approval on an Agreement on Security Cooperation between the Government of the Republic of India
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Cal HC | Making statement of accused under S. 108 of Customs Act the foundation of offence under Wild Life (Protection) Act is against principles of law
Calcutta High Court: Tirthankar Ghosh, J., reversed the order of the trial court (as confirmed by the first appellate court) whereby the petitioner
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Strategic Tunnel under Rohtang Pass to be renamed after former Prime Minister Atal Bihari Vajpayee — Cabinet Decision
Union Cabinet has decided to honour the contribution of former Prime Minister Atal Bihari Vajpayee by naming the Strategic Tunnel under Rohtang
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Cabinet approves transformational Organisational Restructuring of Indian Railways
Union Cabinet has approved a transformational organisational restructuring of the Indian Railways. This historic reform will go a long way in achieving
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Cabinet approves Promulgation of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019
The Union Cabinet approved a proposal to promulgate an Ordinance to amend the Insolvency and Bankruptcy Code, 2016. The Amendment will remove
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Cabinet grants Ex-post facto approval to amend — Bengal Eastern Frontier Regulations; protection to indigenous people of State of Manipur from CAA
The Union Cabinet gave its ex-post facto approval to the Adaptation of Laws (Amendment) Order, 2019 issued by the President of India
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[Vyapam Case] CBI | 7 Years imprisonment to 3 accused including candidate, impersonator & middleman in a Vyapam related case
The Special Judge CBI, Vyapam Cases, Bhopal (Madhya Pradesh) has sentenced the three accused, therefore the candidate Amit Gaur, the impersonator Nitish
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National Population Register (NPR) has been approved for updation by Cabinet
Cabinet has approved the proposal for conducting the Census of India 2021 at a cost of Rs 8,754.23 crore and updation of
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Zimbabwe HC | Navtej Singh Johar case relied on with regard to reaffirming of transgender rights – compensation granted to illegally detained transgender
Zimbabwe High Court: Bere J. awarded compensation to a transgender woman against whom the charge of criminal nuisance was framed under Section
Continue readingSEBI signs Memorandum of Understanding on bilateral co-operation with Astana Financial Services Authority, Kazakhstan
The Securities and Exchange Board of India (SEBI) and the Astana Financial Services Authority (AFSA) have entered into a bilateral Memorandum of
Continue readingCentral Govt. appoints Special Public Prosecutor, Gautam Narayan on behalf of NIA before NIA Special Court, New Delhi
S.O. 4590(E).—In exercise of the powers conferred by sub-section (1) of section 15 of the National Investigation Agency Act, 2008 (34 of
Continue readingMP HC | Employee should not be transferred during the mid-academic session, unless administrative exigency requires
Madhya Pradesh High Court: Vandana Kasrekar, J., stayed the operation of the impugned order and directed the respondents to decide the representation
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Bom HC explains “abetment by instigation” while acquitting in-laws of offences punishable under Ss. 306 and 498-A IPC
Bombay High Court: K.R. Shriram, J., dismissed an appeal filed against the order of the trial court whereby it had acquitted of the
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