P&H HC | Reservations to be applied at final stage of selection
Punjab and Haryana High Court: Amit Rawal. J. dismissed the writ petition where the language of the advertisement clearly indicated the instruction
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Ayodhya hearing| SC rejects Sr Adv Rajeev Dhavan’s plea against 5-days a week hearing
Supreme Court: On the fourth day of hearing in the Ayodhya title dispute case, the counsel appearing for one of the Muslim
Continue readingJhar HC | Maintenance suit dismissed on petitioner’s failure to produce ‘Nikahnama’; directed to file an application under Domestic Violence Act
Jharkhand High Court: Deepak Roshan, J. disposed of an application made by the petitioner for maintenance under Section 125 CrPC. The petitioners
Continue readingKer HC | Vehicles and goods detained due to expiry of e-way bills can be released on furnishing of bank guarantee for tax and penalty due
Kerala High Court: Raja Vijayaraghavan V, J. allowed a civil writ petition filed by a company and directed release of its vehicles
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2019 SCC Vol. 6 July 28, 2019 Part 5
Central Excise Act, 1944 — Ss. 11-A, 11-A(2), 11-A(2-B) and Expln. 2 thereto and 11-AB — Payability of interest on differential duty
Continue readingChh HC | FIR registered by victim is admissible as dying declaration if the victim dies before examination in Court
Chhattisgarh High Court: Prashant Kumar Mishra, J. disposed of a criminal appeal where he altered the conviction of the appellant from the one
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Plaintiff can take a plea of adverse possession under Article 65 of Limitation Act, 1963: SC
Supreme Court: The 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ has held that the Article 65 of Limitation Act, 1963 not only enables
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Social Engineer, IDIA Founder, Professor Shamnad Basheer, passes away
Legal scholar and Founder of IDIA and SpicyIP Blog, Professor Shamnad Basheer, 43, has passed away in a tragic accident in Karnataka
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“e-Rozgar Samachar” launched to spread awareness about job opportunities
The e-version of Rozgar Samachar has been launched recently by Union Minister of Information & Broadcasting Shri Prakash Javadekar. It has been
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Ayodhya hearing|Both Hindus & Muslims have always called the disputed site a ‘Janmasthana’: Ram Lalla’s counsel
Supreme Court: Senior Advocate K Parasaran, appearing for the Ram Lalla, one of the parties in title dispute case, has told the Supreme
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EU launches infringement procedures over 112 emergency phone number, unjustified geo-blocking and EU-wide cyber security rules
The European Commission today decided to pursue infringement procedures against a number of Member States following their failure to meet their obligations
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Parliament receives assent for — Airports Economic Regulatory Authority of India (Amendment) Act, 2019
Parliament received the assent of the President on the 06-08-2019 in regard to Airports Economic Regulatory Authority of India (Amendment) Act, 2019.
Continue readingCentral Govt. notifies rules to amend High Court Judges Rules, 1956 — High Court Judges (Amendment) Rules, 2019
G.S.R. 565(E)— In exercise of the powers conferred by Section 23 read with Section 24, of the High Court Judges (Salaries and
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Vertical Restraints in the Indian E-Commerce Sector: The New-Age Competition Issues
Dhruv Rajain, Principle Associate, Nandini Pahari, Associate and Satvik Mohanty, Associate, Cyril Amarchand Mangaldas
Cite as: (2019) PL (Comp. L) August 73
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Eastern Caribbean Supreme Court unveils –Sentencing Guidelines for Public Consultation
The rule of law can only be maintained and strengthened by ensuring public confidence in the transparency and consistency of judicial approach.
Continue readingMP HC | Shops/plots demolished to construct commercial complex; State to allot accommodation, if petitioner found eligible
Madhya Pradesh High Court: Vandana Kasrekar, J., directed the petitioner to send a list of its members to the respondent and respondent
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Article 370: No urgent hearing on plea challenging J&K Reorganisation Bill
Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has refused to give urgent hearing to the plea challenging the
Continue readingKer HC | Criminal proceedings initiated for non-compoundable offences can be quashed by invoking power under S. 482 CrPC
Kerala High Court: R. Narayana Pishardi, J. allowed a petition seeking the quashing of prosecution proceedings in view of the settlement of
Continue readingMinistry of External Affairs | Pakistan’s decision to take unilateral actions in respect to bilateral relations with India
1. We have seen reports that Pakistan has decided to take certain unilateral actions with respect to its bilateral relations with India.
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