Bringing you the Best Analytical Legal News
S.O. 3789(E).—Whereas, the Protocol amending the Convention between the Republic of India and the Government of the Kingdom of Morocco for the
Continue reading
The Union Cabinet chaired by Prime Minister Narendra Modi has approved the proposal for Agreement on Science and Technology Cooperation between India
Continue readingBill to be introduced in the next session of Parliament Union Cabinet approved the Regulations for conferring/ recognizing ownership or mortgage/ transfer
Continue reading
The Union Cabinet approved the proposal for revival of BSNL and MTNL by administrative allotment of spectrum for 4G services, debt restructuring
Continue reading
Reported by Avinash Gautam
Continue reading
No. RS 1/3/2019-L.—The following Order by the President dated the 22nd October 2019, is published for general information:- “In exercise of the
Continue reading
Reported by Prakhar Srivastava
Continue reading
Bombay High Court: Sadhana S. Jadhav, allowed a criminal appeal filed against the order of the trial court whereby the appellant was convicted
Continue readingS.O. 3786(E).—In exercise of the powers conferred by clause (c) of Section 60 of the Representation of the People Act, 1951 (43
Continue reading
Arbitration and Conciliation Act, 1996 — S. 11(6-A) [as inserted by 2015 Amendment Act w.e.f 23-10-2015] and S. 11 [as would come
Continue reading
Delhi High Court: Suresh Kumar Kait, J. while deciding the petition enhanced the interim maintenance amount to be paid to the wife
Continue reading
Central Government notifies the Indian Institute of Corporate Affairs at Manesar (Haryana), as an institute to create and maintain a data bank
Continue readingKarnataka High Court: S. Sujatha, J. while disposing of a petition, directed that no precipitation action shall be taken against the petitioner
Continue reading
Department of Law is organizing an International Interdisciplinary Seminar on “States, Civil Society and Human Rights: Neo Liberal Reflections” on 20th to 22nd February, 2020. The
Continue readingPatna High Court: Ahsanuddin Amanullah, J. dismissed the application, both on merits as well as on the ground of limitation. The application
Continue reading
Supreme Court: “I would be committing a grave blunder by recusal in the circumstances, on the grounds prayed for, and posterity will
Continue reading