Bringing you the Best Analytical Legal News
With the feelings of exhilaration, great pride and honour, we present to you the 9th edition of the Amity International Moot Court
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Bombay High Court: A.M. Badar, J., allowed a petition filed against the order of the Additional Sessions Judge whereby the application filed
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Supreme Court: The bench of Deepak Gupta and Surya Kant, JJ has held that a State Legislature cannot enact a law providing
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Reported by Anushree Jain
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Reported by Vijaya Singh
Continue readingThe Supreme Court Collegium in its meeting held on 15-10-2019 has decided to recommend transfer of Mr. Justice Rakesh Kumar, Judge, Patna
Continue readingThe Supreme Court Collegium in its meeting held on 15-10-2019, after taking into consideration the material on record, has approved the proposal
Continue readingThe Supreme Court Collegium in its meeting held on 15-10-2019, on reconsideration and in the modification of its earlier recommendations dated 28-08-2019,
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The Supreme Court Collegium in its meeting held on 15-10-2019 has decided to recommend elevation of Judges of High Courts as Chief
Continue readingHigh Court Collegium on 8-02-2016 had, inter alia, recommended the name of Shri P. Krishna Bhat, Judicial Officer, for appointment as Judge
Continue readingAllahabad High Court: Rajnish Kumar, J. while allowing the instant appeal ordered for enhanced compensation to the appellant/claimant. In the instant case, the
Continue readingThe Supreme Court Collegium in its meeting held on 15-10-2019, after taking into consideration the material on record, has approved the proposal
Continue readingAllahabad High Court: Dr Yogendra Kumar Srivastava, J. dismissed a writ petition challenging the order passed by the Employees Compensation Commissioner/Assistant Labour
Continue readingSupreme Court Collegium in its meeting held on 15-10-2019, after taking into consideration the material on record, has approved the proposal for
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Arbitration and Conciliation Act, 1996 — Ss. 7 and 8 — Arbitration agreement/clause — Applicability of: In this case, Respondent developer filed
Continue readingS.O. 3722(E)—In exercise of the powers conferred by sub-section (7) of Section 6 of the Foreign Exchange Management Act, 1999 (42 of
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The Competition Commission of India (CCI) has approved Kora Master Fund LP investment of up to 10% ($75 million) in Edelweiss Securities
Continue readingPatna High Court: Rajeev Ranjan Prasad, J. dismissed the writ application on the grounds that the settled proposition of law was that
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Himachal Pradesh High Court: Sandeep Sharma, J. allowed a petition filed under Article 227 of the Constitution of India with Section 24
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Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) October 74
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