SCOTUS validates promulgation of Rules imposing moral and religious exemptions on providing contraceptive coverage to women by their employers
Sucheta Sarkar, Editorial Assistant has put this story together
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COVID-19| Delhi HC allows Delhi Govt’s decision to reconstitute SMCs through draw of lots as a stop gap arrangement
Nilufer Bhateja, Editorial Assistant has put this story together
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Notice to Centre on petition seeking payment of maternity benefit to all pregnant and lactating women
Supreme Court: The 3-judge bench of CJ SA Bobde, and R. S Reddy and AS Bopanna, JJ has issued notice to the
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SC clarifies law on admissibility of electronic evidence without certificate under Section 65B of Evidence Act, 1872
Supreme Court: In a reference dealing with the interpretation of Section 65B of the Evidence Act, 1872 that deals with admissibility of
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MHRD releases guidelines for Digital Education — PRAGYATA
HRD Minister releases PRAGYATA Guidelines on Digital Education The PRAGYATA guidelines include eight steps of online/ digital learning that is, Plan- Review-
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Bom HC | No coercive action against schools for providing online classes to pupils below Class- II, similarly schools not to take action against parents unwilling to avail online classes
Bombay High Court: A Division Bench of Ujjal Bhuyan and N.R. Borkar, JJ., has directed State of Maharashtra to not take any coercive
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Remembering the longest serving Chief Justice of India, Justice YV Chandrachud
Suchita Shukla, Legal Editor has put this story together
Continue readingVikas Dubey Case | All HC | PIL for constitution of Judicial Commission to probe alleged police encounter of Vikas Dubey — dismissed fo becoming infructuous
Allahabad High Court: A Division Bench of Pankaj Kumar Jaiswal and Karunesh Singh Pawar, JJ., dismissed a petition filed to seek issuance for
Continue readingCOVID-19 | Suspension of functioning of Delhi High Court & its Subordinate Courts has been extended till 31-07-2020
Suspension of functioning of Delhi High Court and its Subordinate Courts has been extended till 31-07-2020. Here’s the Court Order: The Hon’ble
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Bom HC | Govt. Order for payment of full wages during lockdown not applicable where management and workmen were already engaged in industrial adjudication prior to lockdown
Bombay High Court: A Division Bench of Ujjal Bhuyan and Riyaz I. Chagla, JJ., rejected the relief of payment of full wages to
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BREAKING | SCOTUS allows Federal Executions; 1st federal executions in 17 years
United States Supreme Court with a ratio of 5:4 has cleared the way for the resumption of execution of federal prisoners. The
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Bom HC | Accused alleged to have raped repeatedly a 17 year old victim granted bail in view of confession of “consent” by victim for the act
Bombay High Court: Sandeep K. Shinde, J., granted bail to a person accused for alleged offence of committing rape repeatedly, which turned out
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PCI takes suo-motu cognizance with regard to attack on house of Senior Journalist Prasantha Charkavarti
Press Council of India Chairman Justice Shri C.K. Prasad has noted with concern attack on house of Prasantha Charkavarti senior journalist/General Secretary
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Centre issues draft of Transgender Persons (Protection of Rights) Rules, 2020
Central Government has issued the draft of Transgender Persons (Protection of Rights) Rules, 2020. Notice is given that the said draft rules
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In conversation with Aklovya Panwar on being selected for LAMP fellowship
Interviewed by Akshita Totla
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IBBI issues 2020 guidelines on Online Delivery of Educational Course by Insolvency Professional Agencies
Insolvency and Bankruptcy Board of India(Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations)
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