INX Media Case| No relief for P. Chidambaram today; SC to hear his bail plea on Aug 26
Supreme Court: The Court has said that it will hear the appeal filed by former union minister P Chidambaram against the Delhi
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Pat HC | Compassionate appointment cannot be granted to a dependent after such offer was already made and was denied
Patna High Court: Ashutosh Kumar, J. dismissed the petition saying that there was no merit in the petition and the case could
Continue readingMadras HC | Order of appointment of 6 Additional Judges as Permanent
In exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to
Continue readingMad HC | Article 254 (2) of the Constitution not applicable to repugnant State laws – such already repugnant laws, being void, cannot be saved by Presidential assent
Madras High Court: A Division Bench of S. Manikumar, and Subramonium Prasad, JJ. allowed a batch of writ petitions filed under Article
Continue readingDel HC | Complaint under S. 138 NI Act dismissed for non-prosecution restored considering that clerk of complainant’s counsel noted wrong date
Delhi High Court: Mukta Gupta, J. allowed a petition filed against the order of the trial Judge whereby the petitioner’s complaint filed for
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2nd National Conference on “New Destiny For Two Union Territories of India”
2nd National Conference On “New Destiny For Two Union Territories of India” At Dehradun Uttarakhand By Legal Aawaz in Collaboration with Aadi
Continue readingKer HC | Liability of insurer to indemnify third parties subsists unless insurance coverage is cancelled and an intimation thereof has reached the insured
Kerala High Court: P.B. Suresh Kumar, J. allowed an appeal filed by the claimant against the insurer in which an award was
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Real Time Gross Settlement (RTGS) System – Increase in operating hours
At present, the RTGS system is available for customer transactions from 8:00 am to 6:00 pm and for inter-bank transactions from 8:00
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NGT | DM, Mathura and officers concerned directed to comply with tribunal’s earlier order in light of cleaning Goverdhan Parvat and it’s Parikrama
National Green Tribunal, New Delhi (NGT): The Bench comprising of Justice Raghuvendra S. Rathore (Judicial Member) and Dr Satyawan Singh Garbyal (Expert
Continue readingRBI | Processing of e-mandate on cards for recurring transactions
The Reserve Bank of India (RBI) has, over the past decade, put in place various safety and security measures for card payments,
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One Day Symposium on Public Policy: Urbanisation and Environmental Policies
LexQuest Foundation in collaboration with Legal Desire Insights, is organizing an immersive one-day public policy symposium, for students and young professionals. The
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SAT | Fine imposed on appellant for non-compliance of Regulation 33 of SEBI reduced on account of this mistake being a technical defect
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member) held
Continue readingAll HC | Offender and victim in a matrimonial dispute, may be allowed to compound offences in terms of settlement
Allahabad High Court: Sanjay Kumar Singh, J. while allowing the application under Section 482 CrPC observed that even the law provides that
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High Court, being the disciplinary authority, has the power to suspend Judicial Officers: SC
Supreme Court: In a case where a Judicial Officer in Delhi Higher Judicial Services, against whom disciplinary proceedings alleging sexual harassment is
Continue readingUtt HC | Application under S. 311 CrPC is subjective matter for consideration, which depends upon the perception of each and every court
Uttaranchal High Court: Sharad Kumar Sharma, J. contemplated a criminal revision petition where the issue discussed was related to Section 311 CrPC,
Continue readingMadras HC | Wife falsely alleges husband of sexual assault with their 11-year old daughter; Shook the conscience of the Court
Madras High Court: N. Anand Venkatesh, J. while addressing a petition expressed disappointment in respect to the manner in which POCSO Act
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Central Bureau of Investigation registers fresh case against NDTV
As reported by media, the Central Bureau of Investigation (CBI) has filed a new case against NDTV Channel founders Prannoy and Radhika
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Bombay HC | Order of appointment of 4 Additional Judges
President appoints 4 Additional Judges of the Bombay High Court. Following are the 4 Additional Judges appointed: Avinash Gunwant Gharote Nitin Bhagawantrao
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