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Central Information Commission (CIC): Bimal Jhulka, Information Commissioner, disposed of an appeal with respect to the information being sought from Directorate of
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Introduction to Book “An Idea of a Law School, Ideas from the Law School”: This article is an introduction to the book
Continue readingPatna High Court: Ashwani Kumar Singh, J. dismissed the application to quash the police report submitted by the investigating officer as it
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Faceless e-Assessment for income taxpayers launched New Initiative shall impart greater efficiency, transparency and accountability in the assessment process. Under e-Assessment scheme
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Union Cabinet has approved Inclusion of 5,300 DP families of Jammu & Kashmir-1947 who initially opted to move outside the State of
Continue readingDirectorate General of GST Intelligence (DGGI), Gurugram Zonal Unit (GZU), Haryana has arrested two persons who were found involved in fake invoices
Continue readingUnion Cabinet has given ex-post facto approval for the MoUs between India and Foreign Broadcasters in the field of Radio and Television.
Continue readingUnion Cabinet has been apprised of the progress under National Health Mission (NHM) and Decisions of the Empowered Programme Committee and Mission
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Union Cabinet has approved the relaxation of the mandatory requirement of Aadhaar Seeded data as a pre-condition for the release of funds
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Reported by Prakhar Srivastava
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Union Cabinet has approved a 5% hike in the dearness allowance (DA) for Central Government Employees and pensioners. The said rate will
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Ministry of Corporate Affairs notifies that no fee shall be payable in respect of e-form DIR-3 KYC or DIR-3 KYC-WEB through web
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Ministry of Corporate Affairs extends the submission date of e-form DIR-3 KYC or web form DIR-3 KYC-WEB, as the case may be,
Continue readingG.S.R. 760(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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Green logo and QR coding system also launched to track the manufacture & sale of counterfeit crackers In a bid to resolve
Continue readingPatna High Court: S. Kumar, J. dismissed the appeal filed by the insurance company on the grounds that the parties were liable
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The Competition Commission of India (CCI) received the first green channel combination filed under sub-section (2) of Section 6 of the Competition
Continue readingKerala High Court: B. Sudheendra Kumar, J. dismissed the anticipatory bail application of a person who was charged with offences of breach
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