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Kerala High Court: Alexander Thomas, J. while hearing a revision petition, remitted a matrimonial case to the Family Court, Kalpetta for consideration
Continue readingDelhi High Court: Sunil Gaur, J. allowed a petition filed against the order of the trial court whereby it had passed summoning orders
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The promises of the administration of National Law University Odisha have failed to put an end to the indefinite protest started by
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Reported by Shreya Aggarwal
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Uttaranchal High Court: Sudhanshu Dhulia, J. entertained a writ petition where the petitioner, a workman was aggrieved by the order of the
Continue readingPatna High Court: Birendra Kumar, J. allowed the application to quash the proceedings against the petitioner as it was an abuse of
Continue readingSEBI Special Court convicted four directors of the Roofers Realty Limited for not complying with the summons issued by the investigating authority
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Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member) set
Continue readingPatna High Court: Birendra Kumar, J. allowed the application to quash criminal proceedings against the petitioner as the whole criminal prosecution against
Continue readingProposal for appointment of following 9 Advocates as Judges of the Rajasthan High Court, but only 2 Judges were recommended to be
Continue readingUttaranchal High Court: The instant writ petition was entertained by a Division Bench of Ramesh Ranganathan, C.J. and Alok Kumar Verma, J.,
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Proposal for the appointment of following 4 Advocates as Judges of the Andhra Pradesh High Court and 3 Advocates as Judges of
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Right to Information (Amendment) Bill, 2019 was passed by the Rajya Sabha on 25-07-2019. The Lok Sabha had passed the Right to
Continue readingProposal for appointment of 8 Advocates, as Judges of the Punjab & Haryana High Court: 1. Shri Jasgurpreet Singh Puri, 2. Shri
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Bombay High Court: S.S Shinde, J. dismissed a criminal application filed against the order of a Judicial Magistrate thereby issuing process against the
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Proposal for the appointment of following 9 Advocates as Judges of the Calcutta High Court: Advocates 1. Dibyendra Narayana Ray 2. Jaytosh
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Information given by the Minister of Women and Child Development, Smriti Zubin Irani — “Police” and “Public Order” are State subjects as
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The IBBI amends (i) the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016, and (ii) the Insolvency and Bankruptcy Board
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Supreme Court: The Court has directed the Centre to fund and set up exclusive courts in every district where 100 or more
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