Madras HC | Chief Justice of Patna High Court transferred as Chief Justice of Madras HC
President with the consultation of the Chief Justice of India transfers, Chief Justice of Patna High Court as the Chief Justice Madras High
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Pension Fund Regulatory and Development Authority permits Overseas Citizen of India to enroll in National Pension Scheme
Pension Fund Regulatory and Development Authority (PFRDA) has now permitted Overseas Citizen of India (OCI) to enroll in National Pension Scheme (NPS)
Continue readingP&H HC | Recent parole time is no ground to deny furlough to convict
Punjab and Haryana High Court: Rajiv Narain Raina, J. allowed the petition to grant furlough to the petitioner and quashed the impugned
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What is the procedure to be followed by Municipal Corporations for demolishing an illegal construction? SC elucidates
Supreme Court: Holding that Geopmapping is the answer to issue of the illegal constructions, the bench of Deepak Gupta and Aniruddha Bose,
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CCI | No contravention of Ss. 3 or 4 of Competition Act found on allegations of quid pro quo and corruption
Competition Commission of India (CCI): The Bench comprising of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma (Member) and Bhagwant Singh Bishnoi (Member), decided
Continue readingAll HC | Lack of efficiency or failure to attain highest standards in discharge of duties attached to public office would not constitute misconduct
Allahabad High Court: The Division Bench of Devendra Kumar Upadhyaya and Mohd. Faiz Alam Khan JJ. while dismissing the petition found no
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Former SC Judge & Karnataka Lokayukta Justice NG Venkatachala passes away
Former Supreme Court judge and former Lokayukta of state of Karnataka Justice NG Venkatachala has passed away at the age of 89. Born in an
Continue readingP&H HC | Sentencing system must be based on a delicate balance of the aggravating and mitigating factors and the circumstances in which crime is committed
Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh Sindhu, JJ., disposed of the appeal of a
Continue readingRBI imposes monetary penalty on Bandhan Bank, Janata Sahakari Bank Ltd. and Jalgaon Peoples Co-operative Bank Ltd.
Bandhan Bank Limited he Reserve Bank of India (RBI) has, by an order dated October 29, 2019, imposed a monetary penalty of
Continue readingOTP Based Refund against Cancelled Ticket or Fully Waitlisted Dropped Ticket Booked by IRCTC Authorised Agents
Indian Railways introduces a new OTP based refund system for tickets booked through authorized railway ticketing agents. This is aimed to bring
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NCLAT | Law on maintainability of Compromise and Arrangement application by Promoter during pendency of Liquidation under IBC clarified
National Company Law Appellate Tribunal (NCLAT): The Bench of Justice S.J. Mukhopadhyay, Chairperson and Justice Bansi Lal Bhat, Member (Judicial), set aside
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Female passengers to travel free in DTC buses; Option to purchase ticket available [Read Notification]
F. No.018/Cluster/Tpt/2019/755/76919 .—In exercise of the powers conferred by clause (d) of sub-section (2) of Section 45 and clause (d) of sub-section(1)
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DMH Moot Court Competition Government Law College, 2020
Reported by Anjali Kumari
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NCLAT | Matter heard by division bench of NCLT remitted back on final order being passed by Single Member
National Company Law Appellate Tribunal (NCLAT): The Bench comprising of Justice S.J. Mukhopadhaya (Chairperson) and Justice Venugopal M., Member (Judicial) and Justice Jarat
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President signs a warrant appointing Justice Sharad Arvind Bobde to be the 47th Chief Justice of India
Justice S.A. Bobde to be appointed as the 47th Chief Justice of India. He will have a tenure of 17 months and
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ITLOS | Tribunal accedes to the request of Mauritius and Maldives to form a special chamber of 9 judges to deal with dispute concerning delimitation of their maritime boundary in the Indian Ocean
International Tribunal for the Law of the Sea: Jin-Hyun Paik (President) having regard to Article 15 of the Statute of the Tribunal
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Press Note | One Day Roundtable “Unlocking Fair Value to Stakeholders” held at NLSIU
The NLSIU-IMI Roundtable on Unlocking Fair Value to Stakeholders took place in National Law School of India University (“NLSIU”) on September 5,
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ECHR | Holocaust denial not protected by European Convention on Human Rights; interference with rights under Arts. 10 & 6 must be examined in context of special moral responsibility
European Court of Human Rights: The Seven-Judge Bench comprising of Yonko Grozev (President), Angelika Nußberger, André Potocki, Síofra O’Leary, M?rti?š Mits, Gabriele
Continue readingRaj HC | Court restrains development authority from further passing any orders until and unless dispute regarding title of a property has been resolved
Rajasthan High Court: Ashok Kumar Gaur, J. passed a restraining order on the Jaipur Development Authority from passing any order until dispute
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Concessional GST Guidelines revised for purchase of Vehicle by Disabled
Concessional GST Guidelines revised for purchase of Vehicle by Disabled Department of Heavy Industry, Ministry of Heavy Industries & Public Enterprises, Government
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