Pfizer to combine off-patent drug business with Mylan
As reported by CNBC, Pfizer is set to combine its off-patent drug business with Mylan– a generic drugmaker. Pfizer shareholders would own
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Social security measures for women lawyers: SC seeks BCI’s response
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has sought response from the Bar
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Parliament Passes — Banning of Unregulated Deposit Schemes Bill, 2019; Ponzi Schemes to be under radar
Rajya Sabha passed the Banning of Unregulated Deposit Schemes Bill, 2019 yesterday, i.e. 29-07-2019, which would now replace the Ordinance promulgated on
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2019 SCC Vol. 6 July 21, 2019 Part 4
Penal Code, 1860 — Ss. 302/149 — Murder — Eyewitness: In this case, related witnesses clearly established case against appellant-accused. Mere fact
Continue readingKer HC | Inspite of jurisdictional inhibitions, Court granted limited lenitude in favor of defaulter petitioner; Bank directed to return possession of house, in case of unpaid loan
Kerala High Court: Devan Ramachandran, J. entertained the instant writ petition filed in lieu of the judgment which the petitioner did not
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RBI imposes penalty on — One Mobikwik Systems Private Limited and Hip Bar Private Limited
In exercise of powers vested under Section 30 of the Payment and Settlement Systems Act, 2007, the Reserve Bank of India has
Continue readingGau HC | Proof of ownership and possession of land precondition for establishing charge of criminal trespass
Gauhati High Court: Sanjay Kumar Medhi, J. dismissed an appeal filed against the judgment of the Additional Chief Judicial Magistrate whereby he had
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Mere existence of alternative remedy does not create a bar on High Court’s writ jurisdiction: SC
Supreme Court: In the case where the bench of Dr. DY Chandrachud and Indira Banerjee, JJ was called upon to decide whether
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Lucknow University | Orientation Programme by Legal Aid Clinic
Reported by Saman Rahman
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IBBI notifies amendments to regulations in regard to liquidation process; 90 days for completion of compromise
The IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 and the Insolvency and
Continue readingP&H HC | Mere apprehension of creating law and order problem not a ground for cancellation of parole
Punjab and Haryana High Court: Kuldip Singh, J. quashed the order of the lower court on the ground that there was no
Continue readingOri HC | Accused cannot be convicted based on circumstantial evidence until and unless guilt is proved beyond reasonable doubt
Orissa High Court: A Division Bench of S.K. Mishra and A.K. Mishra, JJ. set aside a lower court’s decision of convicting the
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Call for Applications: Ambassadors for Indian Mediation Week 2019
Indian Mediation Week (IMW) is India’s Largest Student-run Access to Justice Campaign. Under the Mediation Awareness Program Initiative (MAP Initiative), IMW has
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SAT | Parties must make necessary disclosures within stipulated period under the PIT and SAST Regulations; violation shall attract penalty
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Dr C. K. G. Nair (Member), and Justice M. T. Joshi (Judicial Member)
Continue readingJhar HC | Past service of the petitioner shall be taken into consideration for calculating his retiral benefits
Jharkhand High Court: Sanjay Kumar Dwivedi J., allowed the petition and held that past service of the petitioner shall be taken into
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CERC | Petition for extension of drawal of power beyond stipulated time in terms of CERC Regulations allowed
Central Electricity Regulatory Commission (CERC): Coram of P.K. Pujari (Chairperson) and Dr M.K. Iyer (Member) and I.S. Jha (Member) allowed the petition
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Determination of Seat Law by the Indian Courts
by Alok Vajpeyi†
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GST rates reduced on “Electric Vehicles” — Entry of Eco-Friendly measures?
The 36th GST Council held on 27-07-2019 has recommended the following: A. GST rate related changes on supply of goods and services
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Gandhrv Patel ,alumuns faculty of law, Lucknow University on qualifying UP PCS-(j) 2018
Interviewed by Saman Rahman
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