Del HC | Limitation provided under S. 468 CrPC not applicable to S. 138 NI Act
Delhi High Court: Suresh Kumar Kait, J., dismissed a criminal petition wherein the petitioner sought quashing of the summoning order passed by the
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ILNU qualifies for SAARC World Rounds
Reported by Aastha Srivastava
Continue readingJ&K HC | Prima facie evidence enough for framing of charges, evidence beyond reasonable doubt is not required for same
Jammu & Kashmir High Court: Tashi Rabstan, J. upheld the finding of the revisional court as it was found to be well
Continue readingP&H HC | High Court can exercise review jurisdiction during the pendency of SLP and also after its dismissal (by a speaking or non-speaking order)
Punjab and Haryana High Court: A Division Bench of Daya Chaudhary and Sudhir Mittal, JJ. dismissed the review application filed by a
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SCC Online Blog Rankings – Top Ten Law School Law Reviews (September, 2019)
From July 2019 SCC Online® blog will list the top ten† law school Law Reviews every month. The rankings for September 2019
Continue readingMinistry of Railways signs Memorandum of Understanding with Indian School of Business
The MoU signed formalizes a strategic partnership between Indian Railways and Indian School of Business (ISB) Ministry of Railways and the Indian
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CCI receives combination notice under green channel scheme by Abu Dhabi Future Energy Company P.J.S.C. – Masdar
The notification relates to the acquisition of a certain stake through equity in Hero Future Energies Global Ltd (“HFE UK”) and non-voting
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Kar HC | Post to be granted to eligible candidate; Quashing of final selection list for the post of Junior Engineer (Elect.) rejected
Karnataka High Court: R. Devdas, J., while dismissing this petition filed under Article 226 and 227 of the Constitution of India observed that
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NUJS | 1st Prof. N.R. Madhava Menon Memorial Legal Conclave 2020
Reported by Raksha Raina
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Breaking | RK Mathur sworn in as Lieutenant Governor of Ladakh
As reported by the media, Radhi Krishna Mathur sworn in as the Lieutenant Governor of the Union Territory of Ladakh. Ladakh has become
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CCI approves acquisition of shareholding in ANI Technologies (P) Ltd. & Ola Electric Mobility (P) Ltd. by Hyundai Motor Co. & Kia Motors Corpn. under S. 31(1) of Competition Act, 2002
The Proposed Combination relates to acquisition of equity stake in ANI and Ola Electric Mobility (OEM) by Hyundai Motor Company (HMC) and
Continue readingJammu and Kashmir Reorganisation (Removal of Difficulties) Order, 2019 [Read the Order]
Judges of J&K HC for the existing State of J&K holding office immediately before appointed day shall be deemed to have been appointed under Art. 217 of the Constitution and they shall be deemed to have taken oath or affirmation under Art. 219 of the Constitution and shall continue to function as Judges of common High Court of the Union Territory of Jammu and Kashmir and the Union Territory of Ladakh.
Continue readingChh HC | Affidavit filed under Or. 18 R. 4 CPC is not “evidence” within S. 3 of Evidence Act unless deponent is subjected to cross-examination
Chhattisgarh High Court: Sanjay K. Agrawal, J., allowed a second appeal against the order of the trial court as well as the First
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Call for Blog |NUALS Law Journal Blog
Reported by Suzann Dinu
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Kerala HC | Justice Amit Rawal of Punjab and Haryana HC transferred to Kerala High Court
Transfer Order President with the consultation of Chief Justice of India, transfers Justice Amit Rawal, Judge of Punjab and Haryana High Court
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Andhra Pradesh HC | Transfer Order of Justice Rakesh Kumar of Patna HC
Transfer Order President with the consultation of Chief Justice of India, transfers Justice Rakesh Kumar, Judge of Patna High Court as a
Continue readingPatna HC | Transfer Order of Chief Justice Sanjay Karol
Transfer Order President with the consultation of Chief Justice of India, transfers Justice Sanjay Karol, Chief Justice of Tripura High Court as
Continue readingMadhya Pradesh HC | Transfer Order of Chief Justice of Meghalaya High Court
President with the consultation of Chief Justice of India, transfers Justice Ajay Kumar Mittal, Chief Justice of Meghalaya High Court as the
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