2019
Cal HC | State to remove from all Govt. portals and facebook pages of govt. institutions and departments the publications that are Anti-CAA and NRC
Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., directed the State to remove from all
Continue readingP&H HC | Compassionate appointment not to be provided to the dependents when a claim was made after attaining age of majority but application had become time barred
Punjab and Haryana High Court: Ritu Bahri, J. partly allowed the petition with the directions that the petitioner was entitled to compensation
Continue readingPresident grants assent to –The International Financial Services Centres Authority Act, 2019
The International Financial Services Centres Authority Act, 2019 received President’s assent on 19-12-2019. It is an Act to provide for the establishment
Continue readingKer HC | It is not proper for a HC to exercise its jurisdiction under Art. 227 of Constitution of India even before a petitioner had approached appropriate court below in that regard
Kerala High Court: R. Narayana Pisharadi J., dismissed the original petition filed under Article 227 of the Constitution where the petitioner prayed
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Editors Guild of India urges Home Ministry to direct police forces to provide protection to journalists covering ongoing protests
Editors Guild of India issues statement condemning the acts of violence and brutality committed by by police forces, in particular those in
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[CAA Protests] BCI passes resolution appealing people of the country to — Maintain Peace & Order
Bar Council of India passed a resolution on 22-12-2019 appealing the people of the country to maintain peace and harmony. The Lawyers, the
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Central Govt. designates Special Courts under Companies Act, 2013 for speedy trial
S.O. 4570(E).—In exercise of the powers conferred by section 435 of the Companies Act, 2013 (18 of 2013) (hereinafter referred to as
Continue readingHyderabad Rape cum Murder | Police Encounter | Telangana HC directed re-postmortem of the bodies of four accused
As reported by PTI, Telangana High Court: A Division Bench comprising R S Chauhan, C.J. and A Abhishek Reddy, J., directed re-postmortem of
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Bom HC | No restriction on power of Sessions Judge to remand the accused in judicial custody for a particular period
Bombay High Court: A Division Bench of S.S. Shinde and N.B. Suryawanshi, JJ., dismissed a petition whereby the petitioners sought their release by
Continue readingHP HC | S. 361 CrPC mandates court to record special reasons for not dealing with the accused under provisions of Probation of Offenders Act
Himachal Pradesh High Court: Anoop Chitkara, J. upheld the decision of the first appellate court in the present case where the court
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Three combinations get automatic approval under CCI Green Channel
The Competition Commission of India (CCI) received the following three Green Channel combinations filed under sub-section (2) of Section 6 of the Competition
Continue readingAdvisory issued by Ministry of I&B with respect to maintenance of law & order; TV Channels may abstain from showing content affecting integrity of nation
It is observed that notwithstanding the Advisory issued on 11-12-2019, some TV Channels are telecasting content which do not appear to be
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Foreigners (Amendment) Order, 2019; Amendment to — Restrictions on mountaineering expeditions
S.O. 4571(E).—In exercise of the powers conferred by Section 3 of the Foreigners Act, 1946 (31 of 1946), the Central Government hereby
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NITI Aayog to draft roadmap for achieving population stabilisation
NITI Aayog is organised a National Consultation titled “Realizing the vision of population stabilization: leaving no one behind” . The consultative meeting
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NHRC deputes a fact finding team to know whether incidents in Jamia Millia Islamia involved violation of human rights
The National Human Rights Commission, NHRC, India has deputed a team led by its SSP, Ms. Manzil Saini to conduct and on
Continue readingKer HC | Court orders Maintenance Tribunal to reconsider the case and elicit truth by inquisitorial approach under MWPSC Act
Kerala High Court: A. Muhamed Mustaque, J. dismissed a petition challenging the order of Appellate Authority under Maintenance and Welfare of Parents
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Bom HC | S. 143-A NI Act not available where complaint filed before the provision came into force, restated
Bombay High Court: Vibha Kankanwadi, J., dismissed a writ petition filed against the order of the Sessions Judge whereby he had reversed the
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SC lays down guidelines for appointment of amicus curiae where there is possibility of life sentence or death sentence
Supreme Court: Noticing that where death sentence could be one of the alternative punishments, the courts must be completely vigilant and see
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