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February 8, 2020

February 8, 2020

Case Briefs Supreme Court

State not bound to collect quantifiable data relating to adequacy of representation of SCs & STs if it decides to provide no reservation

Supreme Court: The bench of L. Nageswara Rao and Hemant Gupta, JJ has held that no mandamus can be issued by the

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Published on February 8, 2020February 14, 2020By Prachi Bhardwaj

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Law School News Moot Court Achievements & Reports

SLS Pune wins ILSCA-PACT Mediation Competition, 2020

Reported by Nikita Jaitly

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Published on February 8, 2020By Bhumika Indulia

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Law School News Others

BVDU | Panel Discussion on Judicial Intervention to Arbitration

Reported by Prakhar Srivastava

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Published on February 8, 2020By Bhumika Indulia

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Case Briefs Supreme Court

Larger bench to decide if Labour and Industrial Courts have power to order regularisation

Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ has called for the reconsideration of the division bench verdict

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Published on February 8, 2020February 14, 2020By Prachi Bhardwaj

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Hot Off The Press News

SC appoints retired Kerala HC Judge to conduct inventory of Sabarimala deity’s ornaments

Supreme Court: A bench headed by NV Ramana, J has appointed retired Kerala High Court Judge CN Ramachandran Nair to conduct an

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Published on February 8, 2020By Prachi Bhardwaj

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