Kerala HC | Appointment of 3 Additional Judges to be Judges
President appoints the following 3 Additional Judges to be the Judges of Kerala High Court: Justice Ashok Menon Justice Annie John Justice
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MP HC | Supervisory jurisdiction under Art. 227 not available to correct mere errors of fact or law
Madhya Pradesh High Court: Vinay Kumar Shukla, J., upheld the decision of the Railway Claims Tribunal by dismissing a petition filed under
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Sexual Harassment allegations against CJI: Justice AK Patnaik completes inquiry into ‘larger conspiracy’ allegations
Supreme Court: A Supreme Court-appointed one-man panel, holding inquiry into allegations of “larger conspiracy” to frame Chief Justice of India Ranjan Gogoi,
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Foreign Exchange Management (Deposit) (Amendment) Regulations, 2019 – Acceptance of Deposits by issue of Commercial Papers
Sub-regulation (3) of Regulation 6 of the Foreign Exchange Management (Deposit) Regulations, 2016 , in terms of which a Company may accept
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Appointment of Justice Nicholas Kasirer to the Supreme Court of Canada
The Chief Justice of Canada, the Rt. Hon. Richard Wagner, welcomes the appointment of Mr Justice Nicholas Kasirer to the Supreme Court
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Bom HC | Passport of Malaysian National confiscated in light of alleged smuggling of human embryos to India from Malaysia
Bombay High Court: S.S. Shinde, J. while deciding on a petition concerning the smuggling of human embryos from Malaysia to India, denied
Continue readingIndian Railways to enforce ban on single use plastic material
Ministry of Railways has directed all Railway units to enforce a ban on single-use plastic material, with less than 50-micron thickness from
Continue readingPat HC | Special Leave disallowed when Trial Court reviewed all necessary aspects of the case
Patna High Court: Rajendra Kumar Mishra, J. disposed of the writ petition saying that the final decision regarding the petitioner’s claim rested
Continue readingKer HC | Entry restrictions in Lakshadweep found to be just and reasonable; Mainlander’s right under Article 14 and 19 not violated
Kerala High Court: Shaji P. Chaly, J. entertained a writ petition filed by a mother of the minor aged 2 years, who
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Ayodhya hearing| Babri Masjid was built either on the ruins of Ram Mandir or by pulling it down: Ram Lalla’s counsel
Supreme Court: On the 8th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge
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9th Edition of Agahi, RGNUL’s Annual Parliamentary Debate
Reported by Vijaya Singh
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NCLAT | PF, Pension Fund and Gratuity Fund does not come within the meaning of Assets of Corporate Debtor for distribution under S. 53 IBC
National Company Law Appellate Tribunal (NCLAT): The Bench comprising of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S Cheema, Member (Judicial) and Kanthi
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Central Govt. notifies — Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund)Second Amendment Rules, 2019
G.S.R. 571(E).—In exercise of the powers conferred under sub-sections (1), (2), (3), (4), (8), (9), (10) and (11) of Section 125 and
Continue readingKar HC | Principal Secretary directed to consider application for commencing 8th standard in school in view of mandate under Art. 21-A
Karnataka High Court: S. Sunil Dutt Yadav, J. disposed of this petition while directing the appropriate department to consider the petitioner’s application
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NLUJ | CSBF Essay Writing Competition
Reported by Nisha Gupta
Continue readingDel HC | Qualification of wife and capacity to earn cannot be ground to deny her interim maintenance if she is without source of income
Delhi High Court: Sanjeev Sachdeva, J. allowed a criminal revision petition filed by the petitioner-wife against the order of the Appellate Court whereby
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Merely because the period fixed for liquidation is over, the proceedings for recovery of dues do not stand closed: SC
Supreme Court: When the 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ was called upon to decide whether under
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NGT | Railways to submit Rs 50 lakhs as performance guarantee to prevent air pollution at “Khori Railway Station”
National Green Tribunal, New Delhi (NGT): The Bench comprising of Justice Raghuvendra S. Rathore (Judicial Member) and Dr Satyawan Singh Garbyal (Expert
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