Call for Submissions | Symrolic 2019, Symbiosis Law School, Pune
Reported by Nikita Jaitly
Continue reading2019
HP HC | Provision to ‘issue a Commission to make local investigation’ is not a tool to create evidence in favor of parties; order made under Or. 26 R. 9 set aside
Himachal Pradesh High Court: Ajay Mohan Goel, J. entertained a writ petition filed under Article 227 of the Constitution of India, where
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Extension of date for filing of Income Tax Returns
The due date for filing of Income Tax Returns for Assessment Year 2019-20 is 31-07-2019 for certain categories of taxpayers. Upon consideration
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Call for Papers | NLUJ Law Review 6.2
Reported by Nisha Gupta
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Bom HC | Imputations against Nusli Wadia being part of statutory Notice under S. 169 Companies Act, held were not defamatory; issue of process against Ratan Tata and Ajay Piramal quashed
Bombay High Court: A Division Bench of Ranjit More and Bharati H. Dangre, JJ. quashed the order passed by the Additional Chief Metropolitan
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SC cancels Amrapali Group’s RERA registration for defrauding homebuyers
Supreme Court: The bench of Arun Mishra and UU Lalit, JJ has cancelled the registration of Amrapali Group of Companies under RERA
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MNLU | National Workshop on Insolvency & Bankruptcy Code, 2016
Reported by Arnav Maru
Continue readingUtt HC | Error of law can be corrected by a writ but not an error of fact; held, the jurisdiction to issue a writ of certiorari is supervisory and not appellate
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and Alok Kumar Verma, J. entertained a writ petition which was initially
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Ori HC | High Court quashes charges under Mines and Minerals Act, directs trial court to proceed with criminal complaint under IPC
Orissa High Court: Dr Akshaya Kumar Mishra, J. quashed lower court proceedings partially and directed to proceed the matter under the Penal
Continue readingMP HC | Personal problems of public servant to be considered while passing transfer orders
Madhya Pradesh High Court: A Division Bench of Sheel Nagu and Vivek Agarwal, JJ. contemplated instant intra Court appeal filed under Section
Continue readingKer HC | Removal of a name from voter’s list without being heard is impermissible; voting rights of a person are invaluable and cannot be taken away
Kerala High Court: Shaji P. Chaly, J. heard a petition that sought relief due to the infringement of the right to vote
Continue readingJ&K HC | Preventive detention of a person who is already in custody of State in connection with commission of offence under substantive law must not be ordered
Jammu and Kashmir High Court: Rashid Ali Dar, J. allowed a habeas corpus petition and quashed detention order of a person who
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GD Goenka CIArb (India) Commercial Arbitration Competition 2019
GD Goenka University is a private university located in Gurgaon, Haryana, India. It was established in 2013 by the GD Goenka Group
Continue readingP&H HC | Mere aggressive behavior and sadness of mood of wife does not qualify as a ground for divorce
Punjab and Haryana High Court: A Division Bench of Rakesh Kumar Jain and Harnaresh Singh Gill, JJ. heard an appeal that sought
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2019 SCC Vol. 6 July 14, 2019 Part 3
Advocates — Vakalatnama — Nature of: Vakalatnama is only a document which authorises an advocate to appear on behalf of party. By
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Lok Sabha passes the Right to Information (Amendment) Bill, 2019
Lok Sabha passed the Right to Information (Amendment) Bill, 2019 on 22-07-2019. In this amendment, it is proposed to amend the Right
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NUALS Maritime Moot NIMLAC 2019
Reported by Suzann Dinu
Continue readingGau HC | Ordering custody of child to be given to mother is beyond jurisdiction of S. 97 CrPC, order to be confined to finding of “wrongful confinement”
Gauhati High Court: Rumi Kumar Phukan, J. allowed a criminal petition filed against the order of the trial court whereby the petitioner-husband was
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Rajya Sabha Passes the Protection of Human Rights (Amendment) Bill, 2019
Rajya Sabha passed the Protection of Human Rights (Amendment) Bill, 2019 unanimously on 22-07-2019. Clarifying on the transparency of the selection process
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