SC Collegium elevates 6 Judicial Officers as Judges of P&H HC; One case remitted back to HC
Proposal for appointment of following seven Judicial Officers as Judges of the Punjab & Haryana High Court: 1. Shri Satish Kumar Aggarwal,
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SEBI | Directors liable along with Company to refund the money of investors collected under ‘Collective Investment Scheme’ without obtaining a certificate of registration
Securities and Exchange Board of India (SEBI): Ananta Barua, Whole Time Member, issued directions holding the Directors of Zeestar liable for accepting
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SC Collegium Resolution | Elevation of an Advocate and Judicial Officers as Judges in Bombay HC
Proposal for appointment of following one Advocate and seven Judicial Officers, as Judges of the Bombay High Court ADVOCATE: 1 Shri Amit
Continue readingJ&K HC | Preventive detention quashed for non-supplying of the material relied upon by detaining authority
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. quashed the detention order of Masood Ahmad Bhat while directing for his release
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CESTAT | Redemption fine imposed on appellant for violating FSSAI regulations not maintainable; order to re-export goods sustained
Custom, Excise and Service Tax Appellant Tribunal (CESTAT), Chennai: Sulekha Beevi C.S. (Judicial Member) modified the order of the Commissioner (Appeals) in
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FEMA Appellate Tribunal | Active involvement and intentional aiding must be present in order to constitute an offence of abetment
Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: Justice Manmohan Singh (Chairman) allowed an appeal challenging the impugned Judgment wherein
Continue readingUtt HC | ‘Law is no trade, and briefs of litigants no merchandise’ Strikes by Advocates held to be illegal and in violation of professional ethics
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Alok Kumar Verma, J. contemplated a very serious issue and delivered
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Bombay Bar Association strongly disapproves Collegium’s manner of decision-making pertaining to the elevation of Justice A. A. Kureshi
In view of decisions of the Supreme Court of India starting from First Judge’s case (S.P.Gupta v. Union of India, 1981 Supp
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RBI increases withdrawal limit for PMC Bank from Rs 1,000 to 10,000
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Punjab and Maharashtra Cooperative Bank Limited, Mumbai, Maharashtra – Relaxation
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Bom HC | Mahul Inhabitable | Residents to be shifted and no new residents to be accommodated at Mahul
Bombay High Court: The Division Bench of Pradeep Nandrajog, CJ and Bharati Dangre, J. while hearing a writ petition concerning the health
Continue readingUtt HC | Application for eviction not allowed to be amended, as adding up a new ground will change the nature of proceedings; Order set aside
Uttaranchal High Court: Manoj K. Tiwari, J. contemplated a tenant’s petition filed against the order passed by the Civil Judge. The particular
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Live Blog: NHRC-GNLU National Moot Court Competition, 26th-29th September 2019
GNLU brings to you the NHRC-GNLU National Moot Court Competition. In keeping with the tradition, the media team will provide you with
Continue readingJhar HC | Chairman, Lohardaga Municipality, held incompetent to direct Hindalco remove their boundary wall on account of alleged encroachment
Jharkhand High Court: Rajesh Shankar, J. quashed and set aside the impugned order issued by the Chairman of Lohardaga Municipality. The had
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Ayodhya hearing| Won’t hear the matter for even a single extra day after October 18: SC to all counsels
Supreme Court: Indicating that judgment in Ayodhya dispute case is likely to be delivered before CJI Ranjan Gogoi’s retirement in November, the
Continue readingDelhi HC issues practice direction mandating presence of rape victim or person authorised on her behalf at the time of granting bail to the accused person
Section 439 of the Code of Criminal Procedure, 1973 stood amended by the Criminal Law (Amendment) Act, 2018 (No. 22 of 2018)
Continue readingRaj HC | Employee has statutory right to receive amount of wages last drawn even if execution of an award for the same has stayed
Rajasthan High Court: Mohammad Rafiq, J. disposed of an application seeking a grant of last wages drawn by the employee under the
Continue readingAll HC | State officers should enumerate the charges properly while issuing show-cause notices, cancellation of license set aside
Allahabad High Court: Siddhartha Varma, J., set aside the impugned order as the charge enumerated in the show cause notice was rightly replied
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Utt HC | ‘Cruelty can never be defined with exactitude and mental cruelty cannot be established by direct evidence’ Divorce granted as husband’s narration proved mental cruelty against him
Uttaranchal High Court: A Division Bench of Alok Singh and Narayan Singh Dhanik, JJ. contemplated an appeal filed against the judgment passed
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Government reconstitutes Economic Advisory Council to the Prime Minister
Government of India has reconstituted the Economic Advisory Council to the Prime Minister (EAC-PM) for a period of two years with effect
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