Bringing you the Best Analytical Legal News
Supreme Court: After a brief hearing on the review petition filed by Akshay Kumar Singh, one of the convicts in the brutal
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Supreme Court: The 3-judge bench of SA Bobde, CJ and BR Gavai and Surya Kant, JJ has issued notice to Centre on
Continue readingSecurities Exchange Board of India (SEBI): G. Mahalingam (Whole Time Member), issued an impounding order and issued show-cause notices against the ‘Insiders’ and suspected entities
Continue readingKerala High Court: Raja Vijayaraghavan V., J. allowed this bail application registered under Section 439 of the Code of Criminal Procedure, 1973.
Continue readingSupreme Court Collegium has approved the proposal for appointment of following five Additional Judges of Karnataka High Court as Permanent Judges of
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The upcoming National Conference on Human Rights and Gender Justice with the Legal Aid Awards will reflect and take stock of how far India has come as a county since the
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Reported by Vanshika Doshar
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The Executive Committee of Consortium of NLUs met on 11th December, 2019 to discuss the modalities that were initiated in the previous
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Himachal Pradesh High Court: Chander Bhusan Barowalia, J., addressed a bail application for release of the petitioner arrested under Sections 420, 467,
Continue readingGovernment has decided to appoint Vice Chief of Army Staff Lt Gen Manoj Mukund Naravane, PVSM, AVSM, SM, VSM, as the next
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Supreme Court: Refusing to intervene in the incidents involving the violence taking place at the Jamia Milia University and the Aligarh Muslim
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Madhya Pradesh High Court: Rajeev Kumaar Dubey, J., addressed a petition filed under Section 482 of the Code of Criminal Procedure for
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In sync with the Government’s commitment to ‘Ease of doing business’, the Ministry of Coal has decided to simplify the process of
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As reported by media, A Three-Judge Bench of the Lahore High Court has pronounced the death penalty for General Pervez Musharraf in
Continue readingKerala High Court: Raja Vijayaraghavan V., J. allowed this application of bail filed under Section 439 of the Code of Criminal Procedure,
Continue readingMinistry of Law and Justice notified on 16-12-2019 that the President gave its assent to the Recycling of Ships Act, 2019. Purpose
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Bombay High Court: Vibha Kankanwadi, J., while allowing a writ petition, quashed a complaint under Section 138 of the Negotiable Instruments Act, 1881,
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As reported by ANI, Delhi High Court has set 06-02-2020 as the date on which Manu Sharma’s plea will be heard with
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