Charging stations for electric vehicles
Minister of Heavy Industries & Public Enterprises, Arvind Ganpat Sawant provided the following information in Rajya Sabha yesterday, i.e. 01-07-2019. The Phase-II
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P&H HC | Interim bail granted subject to the condition imposed by the Trial Court
Punjab and Haryana High Court: Ajay Tewari J. passed an order of the bail as the applicant was already granted with bail
Continue readingRaj HC | Damages for right of spouse to compassion and care under “loss of consortium” awarded
Rajasthan High Court: P.K. Lohra, J. allowed an appeal for enhancement of the compensation amount awarded by the Motor Accident Claims Tribunal,
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SC refuses to entertain plea filed by 3 law students seeking SIT probe into death of a public servant
Supreme Court: A 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has refused to entertain a PIL
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Here’s why Justice Indu Malhotra recused herself from hearing pleas against Bombay HC order on laws on beef
Supreme Court: Justice Indu Malhotra has recused herself from hearing a batch of appeals and cross-appeals challenging a Bombay High Court verdict
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Ker HC | Any acknowledgment voluntarily signed towards some payment, attracts presumption under S. 139 of NI Act; acquittal set aside
Kerala High Court: Instant appeal was contemplated against acquittal order of the accused under Section 138 of the Negotiable Instruments Act, 1881
Continue readingRBI | NEFT and RTGS charges to be waived off
National Electronic Funds Transfer (NEFT) and Real Time Gross Settlement (RTGS) systems – Waiver of charges The Reserve Bank has since reviewed
Continue readingPat HC | Adjudication by lower court, on a matter which is under consideration in the Supreme Court, amounts to judicial overreach
Patna High Court: A Full Bench of Hemant Kumar Srivastava, Aditya Kumar Trivedi and Ashutosh Kumar, JJ. refrained from adjudicating on the
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MNLU | A workshop for Media & Print Journalists
Reported by Arnav Maru
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Pak SC | Identification of many accused persons in one line in one go during a test identification parade held to be improper
Supreme Court of Pakistan: A Division Bench of Asif Saeed Khan Khosa, C.J. and Syed Mansoor Ali Shah, J. in the current
Continue readingAll HC | Supply of imported goods to and from Duty Free Shops – an inter-State supply under IGST Act as goods do not cross the customs frontier
Allahabad High Court: A Division Bench of Pankaj Kumar Jaiswal and Rajnish Kumar, JJ. dismissed a PIL seeking to ensure that the
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Cal HC | ‘Divorced wife’ who hasn’t remarried held entitled to execute order granted under S.12 of DV Act; existence of ‘domestic relationship’ dispensed with
Calcutta High Court: Madhumati Mitra, J. dismissed an application filed by the petitioner to quash the order of the Additional Sessions Judge whereby
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Rajya Sabha passes Jammu and Kashmir Reservation (Amendment) Bill; Extension of President’s Rule
The statutory resolution on extending President’s rule by another six months with effect from 03-07-2019 and Jammu and Kashmir Reservation (Amendment) Bill,
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Call for Papers | RMLNLU Law Review (Vol. 10)
Reported by Kratika Indurakhya
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Supply of goods by retail outlets in departure area at international airport’s to an outgoing international tourist — Exempted from IGST
G.S.R (E ).-In exercise of the powers conferred by sub-section (1) of Section 6 of the Integrated Goods and Services Tax Act,
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Business News Update | Bank’s do not have the power to employ bouncers to recover loans
As reported by PTI, Union Minister of State for Finance Anurag Thakur stated that no bank has the power to employ bouncers
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Goods and Services Tax (GST) : ‘One Nation, One Tax’ — Completes 2 Years!
Goods and Services Tax (GST) was launched on the 01-07-2017 in a majestic ceremony held in the Central Hall of Parliament on
Continue readingMP HC | In absence of any offence punishable under Companies Act, Special Court doesn’t have jurisdiction to try the case which is punishable under IPC
Madhya Pradesh High Court: S.K. Awasthi, J. dismissed the petition on the ground that trial court and not Special Court are competent
Continue readingDel HC | Air India pilot granted anticipatory bail in the alleged violation of aircraft rules case
As reported by PTI, the Single Judge Bench of Mukta Gupta, J. granted anticipatory bail to an Air India Pilot. He was
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