1st National Corporate Restructuring Competition , 2019 : COMING SOON
Symbiosis Law School, Hyderabad is organizing the 1st National Corporate Restructuring Competition from 17th to 18th August 2019. The case vehicle is based on the
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8th RGNUL National Moot Court Competition, 2019
17th August, 2019 Day 1- Preliminary Rounds 9:00 A.M. RGNUL is hosting its 8th national moot court competition gaining reputation over time,
Continue readingCentral Govt. constitutes — Advisory Committee– in exercise of powers conferred by S. 5 of Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
S.O. 2948(E)— In exercise of the powers conferred by Section 5 of the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
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MCA amends provisions related to Differential Voting Rights under Companies Act
The Ministry of Corporate Affairs has amended the provisions relating to issue of shares with Differential Voting Rights (DVRs) provisions under the
Continue readingDel HC | Discrepancy of not filing “leave to defend” under Or. 37 R. 3(5) in response to summary suit could be ignored in interest of justice
Delhi High court: Vibhu Bhkaru, J. dismissed a revision petition filed under Section 115 CPC impugning an order passed by the Additional District
Continue readingFour New Products get Geographical Indication Tag
Geographical Indication (GI) under the Department for Promotion of Industry and Internal Trade has recently registered 4 new GIs. PalaniPanchamirtham from Palani
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Transfer of Regulation of Housing Finance Companies (HFCs) to Reserve Bank of India
The Finance (No.2) Act, 2019 (23 of 2019) has amended the National Housing Bank Act, 1987 conferring certain powers for regulation of
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1st NALSAR Public International Law Moot Court Competition, 2019: Live Blogging and Updates!
Hello everybody! NALSAR University of Law welcomes you to the 1st edition of the NALSAR Public International Law Moot Court Competition, 2019
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Latest Issue of NLS Business Law Review [Vol 4 2018] now published
Contents Articles Insider Trading: Building Chinese Walls in India Armaan Patkar & Uday Rai Mehra?……………………………………………………………… ?1 Case Note: Daiichi Sankyo v. Malvinder
Continue readingP&H HC | No discrimination between grant of revisional pay scale when State had already decided to equate pay scale of certain post
Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh Sindhu, JJ. dismissed the writ petition on the
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New Issue of KIIT Student Law Review [Vol 6 2019] now published
Contents Articles India’s Draft E-Commerce Policy: The Pitfalls and Recommendations 1 —Bhumesh Verma Impact of Ex Post Facto Mining Approvals on Forest
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Article 370| Won’t rush into passing any direction on removal of restrictions on the media in J&K: SC
Supreme Court: After the Centre submitted before the Court that the situation is improving in Jammu and Kashmir and the curbs are
Continue readingMP HC | Non-filing of certificate under S. 65-B of Evidence Act on an earlier occasion can be excused if it is filed at a later stage during trial
Madhya Pradesh High Court: Rajeev Kumar Dubey, J., upheld the decision of the Trial Court and rejected a petition filed under Section
Continue readingUtt HC | ‘Comprehensive policy’ covers liability of insurer for payment of compensation in cases of car accidents; such claims are not barred by S. 167 of MV Act
Uttaranchal High Court: Sudhanshu Dhulia, J. remanded a matter pertaining to the Motor Accident Claims Tribunal and directed them to decide on
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HP HC | S. 311 CrPC not limited only for benefit of accused; Held, Court is not barred to summon witness merely because evidence supports prosecution case
Himachal Pradesh High Court: Anoop Chitkara, J. entertained a criminal revision petition filed under Section 482 CrPC for quashing of the order
Continue readingP&H HC | Bail granted on grounds of parity with co-accused and investigation qua applicant already completed
Punjab and Haryana High Court: Manoj Bajaj, J., allowed a regular bail application on the ground that the co-accused was also on
Continue readingJhar HC | Hearing delinquent employee necessary where disciplinary authority defers from finding of enquiry officer
Jharkhand High Court: Sanjay Kumar Dwivedi, J. quashed the order which inflicted the punishment of non-payment of the salary of petitioner for
Continue readingCBDT takes steps to ensure transparency in Tax Administration by bringing in concept of DIN
With a view to bringing greater transparency in the functioning of the tax-administration and improvement in service delivery, almost all notices and
Continue readingMP HC | Without regularization, held, permanent employees will only receive minimum of the pay-scale but no increments
Madhya Pradesh High Court: G.S. Ahluwalia, J., directed the respondents to give the benefits of a classified permanent employee to the petitioner.
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Ayodhya hearing| Court shouldn’t go beyond rationality of belief of Ayodhya being Lord Ram’s birthplace: Ram Lalla’s counsel
Supreme Court: On Day 6 of the Ayodhya Title dispute hearing, Senior advocate C.S. Vaidyanathan, appearing for deity Ram Lalla, told the
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