Justice S. Manikumar recommended by the SC Collegium to be appointed as the Chief Justice of Kerala HC
As the office of the Chief Justice of the Kerala High Court would be falling vacant shortly, consequent upon elevation of Justice
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Supreme Court Collegium proposes the transfer of Justice Biswanath Somadder to Allahabad HC
The Collegium resolves to recommend that Justice Biswanath Somadder, Judge, Calcutta High Court, be transferred, in the interest of better administration of
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SC Collegium recommends the appointment of Justice L. Narayana Swamy as the Chief Justice of HP HC
Collegium comprising of Ranjan Gogoi, CJ and S.A Bobde and N. V. Ramana, JJ. recommends the appointment of Justice L. Narayana Swamy
Continue readingJhar HC | Petitioners evicted without the inspection of documents; matter remitted to the Circle Officer for inspection of documents
Jharkhand High Court: Sujit Narayan Prasad, J, remitted the matter to the Circle Officer, Ranchi with a direction to consider the documents
Continue readingCollegium Resolution | SC Collegium recommends the appointment of Justice Ravi Shankar Jha as Chief Justice of P&H HC
Supreme Court Collegium comprising of Ranjan Gogoi, CJ and S.A Bobde and N. V. Ramana, JJ. recommends the appointment of Justice Ravi
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CoA SL | Anonymous communication, should be acted upon and should be verified to commence an investigation under Bribery Act; held, provision should be provided for protection of whistle blowers
Court of Appeal of Sri Lanka: KK. Wickremasinghe and K.Priyantha Fernando, JJ. contemplated an appeal against the judgment of High Court related
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Breaking | SC Collegium recommends elevation of 4 Judges to the Supreme Court
Supreme Court Collegium comprising of Ranjan Gogoi, CJ and S.A Bobde, N.V. Ramana, Arun Mishra and R.F. Nariman, JJ. recommends the following
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Canada SC | Prior sexual conduct of complainant must not be admitted as evidence, as it may affect jury’s ability to assess other evidence correctly
Supreme Court of Canada: A Full Bench of Wagner, CJ. and Abella, Moldaver, Karakatsanis, Côté, Brown and Rowe, JJ. dismissed an appeal
Continue readingJharkhand HC | Appointment of Actg. Chief Justice of the Court
President is pleased to appoint Justice Harish Chandra Mishra, senior-most Judge of the the Jharkhand High Court to perform the duties of
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Bom HC | Validity of “Guidelines for Registration of Sales Contract for Import of Poppy Seeds from Turkey” issued by CBN upheld
Bombay High Court: A Division Bench of S.C. Dharmadhikari and G.S. Patel, JJ. dismissed a criminal writ petition challenging the constitutionality of the
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INX Media Case| Bail to P. Chidambaram will affect the cases of Mallya, Choksi, Modi, etc: ED
Supreme Court: The Enforcement Directorate has told the Court that custodial interrogation of senior Congress leader P Chidambaram in the INX media
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Pratibha Laxmi on securing Rank 1 in the Tripura Judicial Services Examination, 2019
Interviewed by Sankalp Udgata
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Call for Blogs| RGNUL Financial and Mercantile Law Review
Reported by Vijaya Singh
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NHRC | Notice to the Madhya Pradesh Govt. over reported botched up cataract surgery in Indore
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of a media report about alleged botched up cataract surgeries
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International Day Against Nuclear Tests | Bringing nuclear test ban treaty into force a ‘central pillar’ of global disarmament push
The legacy of nuclear testing is “nothing but destruction,” and in a world of rising tensions, “our collective security depends” on bringing
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Central Govt. notifies the appointment of Bhagwant Singh Bishnoi as Member of Competition Commission of India
S.O. 3121(E)— In exercise of the powers conferred by sub-section (1) of Section 8 read with sub-section (1) of Section 10 of
Continue readingBreaking | Centre proposes reduction in Employees’ Provident Fund contribution
As reported by money control, Ministry of Labour and Employment has recommended reducing the contribution made by employees towards the Employees’ Provident Fund
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UK CA | Secretary of State obliged to follow due procedure to assess violation of international humanitarian law while granting export licence for sale of arms
United Kingdom Court of Appeal (Civil Division): A 3-judge Bench of Sir Terence Etherton MR, Lord Justice Stephen Irwin and Lord Justice
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Can’t interpret “by another year” under Rule 105 of Delhi School Education Rules 1973 as “by one year at a time”: SC
Supreme Court: The bench of Dr DY Chandrachud and Aniruddha Bose, JJ has held that the words “by another year” in Rule
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HP HC | Rule is bail and not jail, object of bail is neither punitive nor preventative — Reiterated
Himachal Pradesh High Court: Sandeep Sharma, J. entertained a bail application where the accused was charged under Sections 363 and 376 IPC
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