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S.O. 3979(E).—WHEREAS, the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019) (hereinafter referred to as the principal Act) received the assent
Continue readingPatna High Court: Ahsanuddin Amanullah, J. set aside the maintenance awarded to the respondent under Section 125 CrPC as the respondent is
Continue readingAllahabad High Court: Ram Krishna Gautam, J., dismissed this Application moved under Section 482 CrPC for being devoid of merits. Counsel for
Continue readingRealizing the importance of the Indian Himalayan region and recognizing the need to study its ecology, Union Minister for Environment, Forest and
Continue readingS.O. 3938(E).—Consequent upon the Proclamation issued on this, the 31-10-2019, by me under Section 73 of the Jammu and Kashmir Reorganisation Act,
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Supreme Court: In an appeal against the verdict of Gujarat High Court that quashed the criminal proceedings against a man accused for
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S.O.3955(E).— In exercise of the powers conferred by sub-sections (1) and (2) of Section 396 of the Companies Act, 2013 (18 of
Continue readingOrders of Appointment In exercise of the powers conferred by Article 223 of the Constitution of India, the President is pleased to
Continue readingS.O. 3962(E).—In exercise of the powers conferred by the proviso to sub-section (3) of Section 1 of the Employees’ Provident Funds and
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No. F. 23(1549)/CAP/TPT/PCD/2019/ 1579/78617.—Whereas the National Capital Territory in Delhi has more than eleven million registered vehicles and the vehicular pollution has
Continue readingKerala High Court: Alexander Thomas, J. disposed of an application for bail relating to offences under Narcotic Drugs and Psychotropic Substances Act,
Continue readingPunjab and Haryana High Court: Arun Monga, J. allowed the petition where the petitioner prayed that the respondents must blur the name
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TOP NEWS AYODHYA HEARING| 40-days hearing comes to an end; Verdict reserved The Court had, though, initially set October 18 as the
Continue readingPatna High Court: Ashwani Kumar Singh, J., dismissed the application for quashing of FIR as the FIR clearly stated the incidence of tampering
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Interviewed by Ananya Gangwar
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European Court of Human Rights (ECHR): A Three- Judge Bench of Krzysztof Wojtyczek (President) and Armen Harutyunyan, Pere Pastor Vilanova dismissed the
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South Africa High Court, Eastern Cape Local Division, Port Elizabeth: S.M. Mbenenge, JP, granted leave to appeal under Section 17(2)(a) of the
Continue readingPatna High Court: A Division Bench of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J., dismissed the petition as they did not
Continue readingSecurities and Exchange Board of India (SEBI): S.K. Mohanty, (Whole Time Member) by order prohibited the Noticees from accessing the securities market
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