SCC Online Blog Law Review Rankings [Apr. ’20] – Aligarh Law Journal moves up the ranking
Aligarh Law Journal moves up the ranking The rankings† for April 2020 are: Rank Rank Last Month Name of Journal 1 1
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Del HC | Remedy regarding service matters for members of All India Services lies only with CAT: Court while dismissing writ petition
Delhi High Court: Jyoti Singh, J., refused to entertain a writ petition filed by a member of All India Services holding that the
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COVID-19| SC disposes of the petition after ICAI postpones CA exams to November 2020
Supreme Court: The Institute of Chartered Accountants of India (ICAI) has submitted before the Supreme Court that the May cycle exams, slated
Continue readingTN Custodial Deaths | Madras HC appeals to Print, Visual and Social Media not to misinterpret observations made during hearings & not to conduct media trial; CBCID to file a status report in a sealed cover
Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., while addressing the matter of Custodial Death of “Jayaraj &
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Repeal, Omission and Substitution- Terms of Oscillating Interpretations
by Jatin Sehgal* & Shailesh Poddar**
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SC upholds Travancore royal family’s right in administration of Sree Padmanabhaswamy Temple in Kerala [Full Report]
Supreme Court: The bench of UU Lalit and Indu Malhotra, JJ has upheld the rights of the Travancore royal family in the
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Bom HC | Prohibitory order holding admin of social media groups liable, for dissemination of false information, was in force till 8th June, 2020
Bombay High Court: A Division Bench of A.A. Sayed and M.S. Karnik, JJ., addressed a Public Interest Litigation, with regard to quashing and
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Corporations: Legal Fiction or An Unborn Predator?
by Ankoosh Mehta*, Smruti Shah**, Neham Tayal***, Durga Agarwal†, King Dungerwal‡
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In conversation with Amit Dubey on working as a Patent Agent in India
Interviewed by Avni Jain
Continue readingM.P. HC | Provisions of Muslim Women (Protection of Rights on Marriage) Act, 2019 are applicable only against husband and not in-laws
Madhya Pradesh High Court: Shailendra Shukla, J., while addressing a anticipatory bail application, held that, “…applicability of the provisions of The Muslim Women
Continue readingDel HC | Centre to consider synchronization of work under National Capital Region Planning Board Act, 1985 & National Disaster Management Act, 2005 under a single nodal agency
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J. requested Centre to consider the grievances with regard to
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Online Refresher Course by Jagran Lakecity University and NLIU [July 28-Aug 12] Register by 25th July 2020
About the Organiser Jagran Lakecity University is located in Bhopal and is a fully government approved state university established by Government of Madhya
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ITAT| Expenses incurred for conducting Puja before transporting goods are deductible
ITAT Kolkata: In a case relating to assessment of income tax of the assessee running transport business involving plying of trucks in
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Final Year student writes to Chief Justice of Bombay High Court over UGC’s Guidelines on conduct of exams
A final year student has written to the Chief Justice of Bombay High Court raising concerns over the guidelines issued by UGC
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NMIMS SOL | National Virtual Moot Court Competition
NMIMS is the all encompassing educational platform for diverse fields of career such as Engineering, Science and Technology, Management, Commerce, Architecture, Law,
Continue readingDelhi HC| Reconstitution of Delhi School Management Committees postponed till next hearing
Nilufer Bhateja, Editorial Assistant has put this story together
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USLLS, GGSIPU wins IMS first National Online Moot Court Competition, 2020
Reported by Sarthak Yadav
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SC issues notice to Centre and Assam on plea challenging the process of delimitation of Constituencies
Supreme Court: The 3-judge bench of SA Bobde, CJ, RS Reddy, AS Bopanna, JJ has sought responses from the Centre and the
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WB AAR | Definition of “recipient” under S. 2(93) of CGST Act is exhaustive: Supply of composite printing service to recipients located in India taxable under GST
West Bengal Authority for Advance Ruling (WB AAR): A Division Bench of Susmita Bhattacharya and Parthasarathi Dey, (Members) held that the supply of composite
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