Ayodhya hearing| SC issues notice to 2 for threatening senior advocate Rajeev Dhavan
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Continue reading2019
Pat HC | Continuation of employment would not create a vested right to claim renewal of such contract of employment
Patna High Court: Madhuresh Prasad, J. disposed of the writ petition on the grounds that the extending of the petitioner’s engagement would
Continue readingCBDT enters into 26 “Advance Pricing Agreements” during the current Financial Year (2019-20)
The Central Board of Direct Taxes (CBDT) has entered into 26 Advance Pricing Agreements (APAs) in the first 5 months of the
Continue readingAllahabad HC | Order of appointment of 16 Addl. Judges as Permanent Judges
In exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to
Continue reading
Hong Kong formally withdraws Extradition Bill after nearly 3-month long protest crisis
As reported The Guardian, by Carrie Lam, Hong Kong leader has formally withdrawn the “extradition bill” which caused months protest. “Lam said her
Continue readingCentral Govt. declares — Maulana Masood Azhar, Hafiz Muhammad Saeed, Zaki-ur-Rehman Lakhvi & Dawood Ibrahim Kaskar as “terrorists”
In exercise of the powers conferred by clause (a) of sub-section (1) of Section 35 of the Unlawful Activities (Prevention) Act, 1967,
Continue readingEnforcement of various provisions of the Arbitration and Conciliation (Amendment) Act, 2019
The Arbitration and Conciliation (Amendment) Act, 2019 was notified on 09-08-2019. Sub-Section 2 of Section 1 of the Arbitration and Conciliation (Amendment)
Continue readingJhar HC | A writ petition after issuance of notice under S. 13(4) of SARFAESI is not to be entertained; petitioner to approach Debt Recovery Tribunal
Jharkhand High Court: Sujit Narayan Prasad, J., dismissed the writ petition as a writ petition after issuance of notice under Section 13
Continue readingRaj HC | Delay in filing of restoration application condoned due to missing of file to be attached by appellants within stipulated time
Rajasthan High Court: A Division Bench of Sangeet Lodha and P.K. Lohra, JJ. allowed an application for restoration and condoned the delay
Continue readingAmendment in Central Civil Services (Conduct) Rules, 1964 regarding acceptance of gifts by Govt. servants
All ministries/ departments/ offices are requested to bring the below-mentioned amendments to the notice of all administrative authorities under their control. Amendment
Continue readingCollegium reconsiders the transfer of Justice Amit Rawal to Kerala HC; reiterates its recommendation
Reconsideration of the proposal of transfer of Justice Amit Rawal, Judge, Punjab & Haryana High Court. Collegium, vide Minutes dated 28-08-2019 recommended
Continue reading
SC Collegium recommendation — Transfer of CJ V.K. Tahilramani to Meghalaya HC & CJ A.K. Mittal to Madras HC
Proposal for transfer of Justice V.K. Tahilramani to Meghalaya High Court. Office of the Chief Justice of the Meghalaya High Court would
Continue readingESIC signs an agreement with SBI for payments to ESIC beneficiaries on Real Time Basis
A Memorandum of Agreement has been signed between the Employees’ State Insurance Corporation (ESIC) and SBI in accordance with which, the SBI would
Continue readingCollegium reiterates its recommendation for transfer of Justice Vivek Agarwal to Allahabad HC
Reconsideration of the proposal of transfer of Justice Vivek Agarwal, Judge, Madhya Pradesh High Court. Collegium had recommended transfer of Justice Vivek
Continue reading
SAT | Representation for refund made by appellants rejected by SEBI as it did not indicate the manner and mode of repayment to investors
Securities Appellate Tribunal (SAT): A Division Bench of Justice Tarun Agarwala, (Presiding Officer) and Dr C. K. G. Nair (Member), upheld the
Continue readingUtt HC | Release on parole is a wing of reformative process and is to transform prisoner into a useful citizen
Uttaranchal High Court: Manoj Kumar K. Tiwari, J. contemplated a petition where the prisoner had sought parole from the Court citing personal
Continue readingDel HC | Acquittal of rape accused upheld where minor had misrepresented her age
Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ. dismissed a criminal leave petition filed by the State challenging
Continue reading
Cabinet approves infusion of capital by Government in IDBI Bank
Union Cabinet has approved the Infusion of Rs 4,557 crore by Government in IDBI Bank. It will help in completing the process of
Continue reading
Prasar Bharati (Broadcasting Corporation of India) Director General (Akashvani) & Director General (Doordarshan) Recruitment Regulations, 2019 — Notified
No. N-10/001(6)/2015-PBRB—In exercise of the powers conferred by Section 9 and sub-section (5) of Section 11 read with clause (d) of sub-section
Continue reading