Cabinet approves 75 new Medical Colleges; to add 15,700 MBBS seats
The Cabinet Committee on Economic Affairs, chaired by Prime Minister Shri Narendra Modi has given its approval for the establishment of 75
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Cabinet approves proposal for Review of FDI policy on various sectors
The Union Cabinet approved the proposal for Review of Foreign Direct Investment in various sectors. Major Impact and Benefits from FDI Policy
Continue readingEnhanced penalties under Amended Motor Vehicles Act to be applicable from next month
Centre has Notified Some Provisions of the Act on 29-08-2019. The Ministry of Road Transport and Highways notified yesterday, i.e. 28-08-2019, through
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Cabinet approves amendments/changes in the — National Medical Commission Bill, 2019
The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has been apprised of the amendments/changes in the National Medical Commission
Continue readingChhattisgarh HC | Order of appointment of 3 Addl. Judges to be Permanent Judges of the Court
In exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to
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Bom HC | Prayer for withdrawal and liberty to file fresh suit cannot be split into two: plaintiff entitled to file fresh suit even if no express liberty given
Bombay High Court: Sandeep K. Shinde, J. dismissed an application filed under Section 115 CPC taking exception to the order of the Civil
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Call for Papers| The GNLU Law Review
Reported by Hrithik Khurana
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CCI | Abuse on account of collective dominance is a concept not recognised by the Indian Competition regime so far
Competition Commission of India (CCI): The Coram comprising of Ashok Kumar Gupta (Chairperson) and U.C. Nahta and Sangeeta Verma (Members) dismissed an
Continue readingRaj HC | Decree of Divorce granted in light of compromise arrived between the parties
Rajasthan High Court: The Division Bench comprising of Narendra Singh Dhaddha and Mohammad Rafiq, JJ. allowed a decree of divorce which was
Continue readingCBDT clarifies differential regime between domestic investors and FPIs existed even prior to General Budget 2019 and was not creation of Finance (No. 2) Act, 2019
Dispelling this false impression being created in certain sections of media including social media, CBDT said that differential regime between domestic investors
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CCI | No abuse of dominant position contemplated under S. 4 of Competition Act found against Gujarat SBST
Competition Commission of India (CCI), New Delhi: Coram comprising of Ashok Kumar Gupta (Chairman) and U.C. Nahta and Sangeeta Verma (Members), dismissed
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Article 370| 5-judge bench to hear the plea challenging J&K Reorganisation Bill; SC says ‘We know what to do’
Supreme Court: The batch of petitions challenging the changes brought in the constitutional status of Jammu and Kashmir by abrogating Article 370
Continue readingAll HC | Divorced daughter entitled to get benefit of compassionate appointment under Dying-in-Harness Rules
Allahabad High Court: Rajesh Singh Chauhan, J. while allowing the writ petition issued a writ in the nature of mandamus so as to
Continue readingP&H HC | Weak financial position held is not a valid ground to withhold payments in respect of the retiral benefit
Punjab and Haryana High Court: Harsimran Singh Sethi, J. allowed the petition for the payment of the retiral benefit on the ground
Continue readingMP HC | Admission declined to petitioner for whom impersonator appeared in PMT examination
Madhya Pradesh High Court: A Division Bench of S.C. Sharma and Shailendra Shukla, JJ., dismissed the writ petition filed by the petitioner
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MCA | Clarification under S. 232(6) of Companies Act, 2013; circular to remove doubts/ambiguities in “appointed date” & “acquisition date” with respect to mergers/amalgamations
Several queries have been received in the Ministry with respect to interpretation of the provision of Section 232(6) of the Companies Act,
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Bom HC | No sentence imposed on accused convicted under S. 376 IPC who was a juvenile at the time of commission of offence but attained majority when convicted
Bombay High Court: A Division Bench of Pradeep Nandrajog, CJ and Bharati Dangre, J. disposed of clubbed appeals arising out of the
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Mobile Application — “Janaushadhi Sugam” launched for locating outlets and searching Generic medicines
Union Minister for Chemicals and Fertilizers, Shri D.V. Sadananda Gowda launched a mobile application “Janaushadhi Sugam” and had announced that “Jan Aushadhi
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