Rajasthan HC | Justice Mohammad Rafiq to be the Acting Chief Justice
Order of appointment of Acting Chief Justice of the Rajasthan High Court President appoints Justice Mohammad Rafiq, senior-most Judge of the Rajasthan
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Punjab and Haryana HC | Justice Rajeev Sharma to be the Actg. Chief Justice of P&H HC
President appoints Justice Rajeev Sharma, senior-most Judge of the Punjab and Haryana High Court, to perform the duties of the office of
Continue readingAllahabad HC | Justice Neeraj Tiwari to be the Permanent Judge of the Court
President appoints Justice Neeraj Tiwari, Additional Judge of the Allahabad High Court, to be the Judge of the Allahabad High Court with
Continue readingMadras HC | Orders of appointment of Justice Vineet Kothari, to be the Actg. Chief Justice
President appoints Justice Vineet Kothari, senior-most Judge of Madras High Court, to perform the duties of the office of the Chief Justice
Continue readingMadras HC | President accepts Justice Vijaya Kamlesh Tahilramani resignation from the office of Chief Justice
Justice Vijaya Kamlesh Tahilramani has tendered her resignation from the office of the Chief Justice of the Madras High Court, in pursuance
Continue readingBREAKING | Collegium reiterates its earlier recommendation and modifies it that Justice A.A. Kureshi be appointed as Chief Justice of Tripura HC
Reconsideration of proposal for appointment of Justice A.A. Kureshi as Chief Justice of Madhya Pradesh High Court Collegium recommended that Justice A.A.
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NLUJ | Lex Quest – Legal Aid and Awareness Committee (LAAC)
Reported by Nisha Gupta
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President makes regulations for the “Sardar Patel National Unity Award”
F.No.I-19034/2/2019-NI-II Per./—The President is pleased to make the following regulations for the award of the decoration SARDAR PATEL NATIONAL UNITY AWARD:- 1.
Continue readingGovernment cuts Corporate tax to 22% for domestic companies and new domestic manufacturing companies
President promulgates the Taxation Laws (Amendment) Ordinance 2019 to make certain amendments in the Income-tax Act, 1961 and the Finance (No. 2)
Continue readingKer HC | Court allows party for remitting the arrears in payment; directs respondents are at liberty in the event of non payment
Kerala High Court: N. Nagaresh, J. disposed of a writ petition seeking to recover the amount due to be received from the
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SL CoA | Decision of Inspector General of Police held within the powers vested in him; dismissal of petitioner on grounds of misconduct upheld
Court of Appeal of Sri Lanka: Application under Article 140 of the Constitution of the Democratic Socialist Republic of Sri Lanka was
Continue readingPrabhuling K. Navadgi, Senior Advocate resigns from the post of ASG for Karnataka HC
F.No. J-11013/3/2017-Judicial (Part-2)—The President is pleased to accept the resignation of Shri Prabhuling K. Navadgi, Senior Advocate from the position of Additional
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Ayodhya hearing| SC to hear the matter for an extra hour in order to conclude the hearing by Oct 18
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Continue readingNotification of Registration and Licensing of Industrial Undertaking (Amendment) Rules, 2019
G.S.R (E) — Whereas draft of certain rules further to amend the Registration and Licensing of Industrial Undertakings Rules, 1952, were published,
Continue readingSenior Advocates’ Shashi Prakash Singh & Rajdeepak Rastogi re-appointed as ASG
F.No. J-11013/3/2017-Judicial(Part-2)—The President is pleased to re-appoint Shri Shashi Prakash Singh, Senior Advocate and Shri Rajdeepak Rastogi, Senior Advocate as the Additional
Continue readingCorporate tax rates slashed to 22% for domestic companies and 15% for new domestic manufacturing companies and other fiscal reliefs
The Government has brought in the Taxation Laws (Amendment) Ordinance 2019 to make certain amendments in the Income-tax Act, 1961 and the
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Supreme Court (Amendment) Rules, 2019 — Notified
G.S.R. 670(E).–– In exercise of the powers conferred by Article 145 of the Constitution and with the approval of the President, the
Continue readingP&H HC | Convicts cannot claim premature release as a matter of right if their cases are not squarely covered under the relevant Premature Release Policy
Punjab and Haryana High Court: Gurvinder Singh Gill, J. dismissed the petition on the grounds that the petitioner could be considered again
Continue readingKarnataka HC | Appointment of four Additional Judges
Order of Appointment of 4 Additional Judges of the Karnataka High Court President is pleased to appoint the following four to be
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