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Statement issued by — Editors Guild of India The Editors Guild of India has deplored the indefensible acts of violence perpetrated on
Continue readingIn order to facilitate smooth settlement of NEFT transactions in the accounts of the member banks maintained with the Reserve Bank in
Continue reading“Occupation of hotel room by an unmarried couple, will not attract a criminal offence” Unmarried couples sharing hotel room doesn’t attract criminal
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Azmat Hayat Amanullah and Sneha Ravi Iyer who stood first and second in the AoR Examination in 2018 were felicitated at
Continue readingKerala High Court: R. Narayana Pisharadi, J. rejected this petition in which the petitioner prayed to file an appeal against the judgment
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United Nations Human Rights Commissioner in a press briefing has put forward its concern stating that the Citizenship (Amendment) Act, 2019 is
Continue readingJamia Milia Violence | Jamia Protest | Citizenship (Amendment) Act, 2019 Sunday evening on 15-12-2019 turned out to be full of fear
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Supreme Court: When a battery of senior lawyers including India Jaising, Colin Gonsalves, Salman Khurshid, etc approached the Court to take the
Continue readingThe President of India granted assent to the Arms (Amendment) Act, 2019 on 13-12-2019. The Bill seeks to enhance the punishment for existing
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UPDATE Ex-BJP MLA Kuldeep Sengar accused of raping a minor in Unnao in the year 2017 has been now convicted and found
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Calcutta High Court: Rajasekhar Mantha, J., has referred to three important questions, which in the Court’s opinion are required to be settled by
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Interviewed by Prakhar Srivastava
Continue readingS.O. 4454(E).— In exercise of the powers conferred by sub-section (1) of section 5 of the Unlawful Activities (Prevention) Act, 1967 (37
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Sale of drugs in the country is regulated under the provisions of Drugs & Cosmetics Act, 1940 and Rules, 1945 thereunder by
Continue readingKerala High Court: A.K. Jayasankaran Nambiar, J. disposed of the writ petition after hearing the parties. As the motor vehicle of the
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Winter Session of the Lok Sabha adjourns sine die with few major bills being passed. As reported by PTI, An apology was
Continue readingAllahabad High Court: A Division Bench of Pradeep Singh Baghel and Piyush Agarwal, JJ. was hearing a PIL inviting the attention of
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Union Cabinet, has given its approval to the following: “Partial Credit Guarantee Scheme”, to be offered by the Government of India (Gol)
Continue readingPresident grants assent to the National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Act, 2019. It
Continue readingPresident has given it’s assent for the Taxation Laws (Amendment) Act, 2019. It is an act that woud further amend the Income
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