Madhya Pradesh HC | Justice Sanjay Yadav, Judge of MP HC to be the Actg. Chief Justice
The President is pleased to appoint Shri Justice Sanjay Yadav, Judge of the Madhya Pradesh High Court, to perform the duties of
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Collegium rejects Centre’s proposal for reconsideration of elevation of 4 Advocates as Judges of Karnataka HC; 4 Advocates recommended for elevation
Reconsideration of the proposal for appointment of following four Advocates, as Judges of the Karnataka High Court: Shri Savanur Vishwajith Shetty, Shri
Continue readingPat HC | Handing over responsibility to branch incharge during his own absence would not absolve Branch Manager of his liability
Patna High Court: Madhuresh Prasad, J. disposed of the application by giving him an opportunity to approach the Board of Directors in order
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HP HC | Employees Compensation Act: Service of show-cause notice to the employer before imposition of penalty is mandatory
Himachal Pradesh High Court: Tarlok Singh Chauhan, J. partly allowed the appeal of filed by an employer challenging the compensation granted to
Continue readingCollegium recommends appointment of 8 Advocates as Judges of Karnataka HC, remits 1 for consideration
Proposal for appointment of following nine Advocates as Judges of the Karnataka High Court: Shri Neranahalli Srinivasan Sanjay Gowda, Ms. Mulimani Jyoti,
Continue readingCollegium recommends 1 out of 4 Judicial Officers and 1 out of 8 Advocates to be the Judge of Orissa HC
Proposal for appointment of following four Judicial Officers as Judges of the Orissa High Court: Shri Satya Narayan Mishra Shri Bibhu Prasad
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Call for Papers | RGNUL Financial and Mercantile Law Review
Reported by Vijaya Singh
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Call for Papers | DSNLU Journal of Intellectual Property Rights
Reported by Krishna Saketh
Continue readingJ&K HC | Appeal by two medical interns to claim stipend from Government Medical College, Srinagar fails
Jammu & Kashmir High Court: Gita Mittal, CJ dismissed a writ petition filed by two students claiming to be paid stipend for
Continue readingPat HC | State directed to consider payment of salary under R. 205 or R. 37, Bihar Service Code, where petitioner was given study leave
Patna High Court: Anil Kumar Upadhyay, J., disposed of the writ petition with a direction to the respondents to take appropriate decision
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ILS | Essay Writing Competition, Competition Law, 2019
Reported by Ankit Mishra
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RBI reduces repo rate by 25 basis points to 5.15% from 5.40%
On the basis of an assessment of the current and evolving macroeconomic situation, the Monetary Policy Committee (MPC) at its meeting today
Continue readingReserve Bank Enhances withdrawal limit for depositors of Punjab and Maharashtra Cooperative Bank Ltd to Rs 25,000
It may be recalled that the Reserve Bank of India had permitted the depositors of Punjab and Maharashtra Cooperative Bank Ltd to
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1st National DSNLU, IPR Quiz Competition (19th October 2019)
Reported by Krishna Saketh
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PMLA | Objective of PMLA Act is discovery and freezing or confiscation of property in order to prevent it from being laundered further
Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: Justice Manmohan Singh adjourned an appeal sine-dine, filed by a person found
Continue readingPunjab and Haryana HC | Actg. Chief Justice of MP HC to be the Chief Justice of P&H HC
President is pleased to appoint Justice Ravi Shanker Jha, Judge of the Madhya Pradesh High Court, to be the Chief Justice of
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Sikkim HC | Orders of appointment of the Chief Justice of the Court
President is pleased to appoint Justice Arup Kumar Goswami, Judge of the Gauhati High Court, to be the Chief Justice of the
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Justice Jitendra Kumar Maheshwari of MP HC to be the Chief Justice of Andhra Pradesh HC
President is pleased to appoint Justice Jitendra Kumar Maheshwari, Judge of the Madhya Pradesh High Court, to be the Chief Justice of
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Himachal Pradesh HC | Orders of appointment of Chief Justice of the Court
Orders of Appointment President is pleased to appoint Justice Lingappa Narayana Swamy, Judge of the Karnataka High Court, to be the Chief
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