2019
Journalist who reported the Mirzapur story of “rotis and salt” being served in the name of “mid-day meal” facing charges under criminal law — EGI condemns U.P. Govt. action
The Editors Guild of India condemns the Uttar Pradesh government’s action of filing an FIR under serious sections of criminal law against
Continue readingAll HC | Order obtained by concealing material facts is equal to no order at all
Allahabad High Court: A Division Bench of Pankaj Kumar Jaiswal and Jaspreet Singh, JJ. dismissed the special appeal as it had no
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Copyright office clarifies that — No license required for utilization of sound recording during marriages or religious ceremonies | No Copyright Infringement
Representations have been received from various stakeholders seeking clarification as to whether a license is required to be obtained for the purpose
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AFT | For calculating disability pension, ‘Alcohol Dependence Syndrome’ can neither be attributable to nor aggravated by military service
Armed Force Tribunal (AFT): A Division Bench of Justice Virender Singh (Chairperson) and Air Marshal B.B.P Sinha (Member) dismissed an application by
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River Ganga (Rejuvenation, Protection and Management) Authorities (Second Amendment) Order, 2019 — Notified
S.O. 3163(E)––Whereas, the Central Government intends to take measures for prevention, control and abatement of environmental pollution in river Ganga and to
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HP HC | Contemnor discharged under S. 138 NI Act because of inability to pay the amount of compensation as already completed the duration of imprisonment
Himachal Pradesh High Court: Sandeep Sharma, J. contemplated the petition filed under Section 12 of Contempt of Courts Act, where the petitioner
Continue readingCentral Govt. notifies — Foreigners (Tribunals) (Second Amendment) Order, 2019
G.S.R. 623(E)—In exercise of the powers conferred by Section 3 of the Foreigners Act, 1946 (31 of 1946), the Central Government hereby
Continue readingCBDT | Consolidated Circular for ease of compliance of Start-ups
The Central Board of Direct Taxes (CBDT) issued various circulars/clarifications in the matter from time to time. Vide Circular No.22/2019 dated 30-08-2019,
Continue readingDel HC | Candidate scoring 54.95% in LL.B. allowed to appear for JAG by rounding off the marks
Delhi High Court: A Division Bench of S. Muralidhar and Talwant Singh, JJ. allowed the petitioner –a law graduate — to appear for
Continue readingIncome Tax department made history with a quantum jump in the e-filing of Income–Tax Returns in a single day
The Income Tax department has made history with a quantum jump in the e-filing of Income–Tax Returns (ITRs) with an all-time high
Continue readingCollegium Resolution | Justice P.V. Sanjay Kumar, Judge, Telangana HC to be transferred to P&H HC
The Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde, N.V. Ramana, Arun Mishra and R.F. Nariman, JJ. resolves to recommend that
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Sharda University | National Conference on “Alternative Dispute Resolution: Emerging Issues”
School of Law, Sharda University is one of the leading law schools in Delhi NCR. The School of Law is an innovative
Continue readingRaj HC | Court grants bail in view of prolonged period of imprisonment
Rajasthan High Court: P.K. Lohra, J. granted bail and suspended the sentences of the applicant passed by the District Judge. In the
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Call for papers | Conclave on “The future of Justice Education in South Asia”
Reported by Aastha Srivastava
Continue readingJhar HC | Tribunal is supposed to answer any reference by considering evidence and pleading of parties, not simply by relying upon precedent
Jharkhand High Court: Rajesh Kumar, J., allowed the petition filed by the petitioner stating that the tribunal has failed to pass a
Continue readingMP HC | Petitioners allowed to file fresh application for setting aside abatement before the trial Court on account of them being “rustic and illiterate villagers”
Madhya Pradesh High Court: Nandita Dubey, J., allowed the petitioner to file a fresh application for bringing in legal representatives along with
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2019 SCC Vol. 7 August 21, 2019 Part 3
Assam Rifles Act, 2006 (47 of 2006) — Ss. 2(e), (h) & (r), 55, 56, 49 and 139 r/w Ss. 3, 4,
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MNLU, Aurangabad appoints Prof. Dr. K. V. S. Sarma as new Vice Chancellor
Reported by Simranjeet Kaur
Continue readingPat HC | Limitation to file revision application denied condonation on grounds of unexplained delay
Patna High Court: Ahsanuddin Amanullah, J. disposed of the revision petition saying that the Court did not find any ground to condone
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