Kerala HC | Appointment Orders of Justice S. Mani Kumar as Chief Justice
President is pleased to appoint Shri Justice S. Mani Kumar, Judge of the Madras High Court, to be the Chief Justice of
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Gauhati HC | Justice Ajai Lamba to be the Chief Justice of the Court
President is pleased to appoint Justice Ajai Lamba, Judge of the Allahabad High Court, to be the Chief Justice of the Gauhati
Continue readingRajasthan HC | Justice Indrajit Mahanty of Bombay HC to be the Chief Justice of Raj HC
President is pleased to appoint Justice Indrajit Mahanty, Judge of the Bombay High Court, to be the Chief Justice of the Rajasthan
Continue readingTransfer Orders of Justice Vivek Agarwal as Judge of Allahabad HC
President is pleased to transfer Justice Vivek Agarwal, Judge of the Madhya Pradesh High Court, as a Judge of the Allahabad High
Continue readingPunjab and Haryana HC | Transfer orders of Justice Puligoru Venkata Sanjay Kumar of Telangana HC
Transfer Orders President is pleased to transfer Justice Puligoru Venkata Sanjay Kumar, Judge of the Telangana High Court, as a Judge of
Continue readingAllahabad HC | Justice Biswanath Somadder of Calcutta HC transferred to Allahabad HC
President is pleased to transfer Shri Justice Biswanath Somadder, Judge of the Calcutta High Court, as a Judge of the Allahabad High
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NLUJ | Opinion Writing Competition
Reported by Nisha Gupta
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INX Media Case| Chidamabaram seeks bail; tells SC he hasn’t influenced any witness
Supreme Court: Senior Congress leader P Chidambaram on Thursday moved the Supreme Court against the order of the Delhi High Court that
Continue readingKer HC | Discretionary reliefs are not meant for those who are on a snail’s pace in approaching a court of law
Kerala High Court: A.M. Babu, J. dismissed a regular second appeal filed by a lady on the ground that no substantial question
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Pat HC | Lack of evidence to prove injuries sustained by the deceased, Court refuses to convict on mere statements given by witnesses
Patna High Court: The Division Bench comprising of Hemant Kumar Srivastava Prabhat Kumar Singh, JJ. dismissed an appeal on the admission stage
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Call for Blogs | RGNUL Student Research Review (RSRR)
Reported by Vijaya Singh
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WIPO | Philip Morris USA wins right over disputed domain name registered with ‘GoDaddy.com’ as it was confusingly similar to their trademark and was being used in bad faith
World Intellectual Property Organization: M. Scott Donahey (Panelist) transferred the disputed domain names to Philip Morris USA Inc. as these were confusingly
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Bom HC | Interference with issuance of process under S. 138 read with S. 141 NI Act declined where Directors had resigned, but the resignation was not approved
Bombay High Court: S.S. Shinde, J. refused to interfere with the order of the Magistrate whereby process was issued against the applicants (directors
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GLC, Mumbai | Policy Debate 2019
Reported by Anjali Kumari
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Call for Papers | NUALS Intellectual Property Law Review
Reported by Suzann Dinu
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CBDT inks the 300th Advance Pricing Agreement
The Central Board of Direct Taxes (CBDT) has signed the 300th Advance Pricing Agreement (APA) during the month of September, 2019. This
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Poll Affidavit Case| SC quashes clean chit; Maharashtra CM Devendra Fadnavis to face trial
Supreme Court: In a major blow to Maharashtra CM Devendra Fadnavis, the 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and
Continue readingArmed Forces (Special Powers) Act extended in three districts of Arunachal Pradesh till 31-03-2020
Union Ministry of Home Affairs issues notification declaring Tirap, Changlang, and Longding districts in Arunachal Pradesh, and areas under four other police
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