2020
Del HC berates lethargy of DU administration in not issuing degree certificate for “lack of paper”: DU to streamline process of issuing degree with fixed timeline
Delhi High Court: Pratibha M. Singh, J., noted that the present matter of non-issuance of degree certificates from Delhi University shows that there
Continue readingSuspension of Court and office work at Principal Seat of Rajasthan High Court, Jodhpur; Court staff found COVID-19 positive
Suspension of Court and office work at Principal Seat of Rajasthan High Court, Jodhpur; Court staff found COVID-19 positive A court staff
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Harvard University and Massachusetts Institute of Technology take US Immigration Authorities to Court over new Visa Rule barring international students from online-only Universities
In a decision that can further deepen the fault lines in the American political sphere, Harvard University and Massachusetts Institute of Technology
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Call for Papers | UPES Student Law Review (Inaugural Issue)
About UPES SCHOOL OF LAW: School of Law, UPES was established in 2007 in Dehradun as College of Legal Studies (COLS). It
Continue readingKar HC | Ban imposed by Karnataka Govt on conduct of online classes infringes Fundamental Rights of the children guaranteed under Arts. 21 and 21A of Constitution
Karnataka High Court: While deliberating upon the Government Orders issued by the State of Karnataka wherein restrictions/ ban was imposed on conduct
Continue readingMemorandum of Understanding signed between CBDT and SEBI for data exchange
A formal Memorandum of Understanding (MoU) was signed today between the Central Board of Direct Taxes (CBDT) and the Securities and Exchange
Continue readingDel HC | Holistic reading of Ss. 306 and 308 CrPC reveals an “inexorable sequence” in which most mandatory step is examination of approver as a witness under S. 306 (4)
Delhi High Court: While deciding the instant matter which revolved around the interplay and interpretation of Sections 306 and 308 of the
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ILS Law College| Webinar on ‘the Crime of Murder: De-mystified’
Reported by Nihar Chitre
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‘Undemocratic’ Circular Seeking Reconstitution of School Management Committees in Delhi challenged
Nilufer Bhateja, Editorial Assistant has put this story together
Continue readingDel HC | Prisoner who wished to appear for final year B.A Examination online was permitted to do so; Jail Superintendent directed to provide necessary gadgets
Delhi High Court: Suresh Kumar Kait, J., while addressing a bail application directed the Jail Superintendent to provide the necessary gadgets for the
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Capital infusion for three Public Sector General Insurance Companies: Cabinet approves
Capital infusion of 3 Public Sector General Insurance Companies — Oriental Insurance Company Limited, National Insurance Company Limited and United India Insurance
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Cabinet approves proposal to extend EPF contribution 24% or another three months from June to August 2020
The Union Cabinet has given its approval for extending the contribution both 12% employees’ share and 12% employers’ share under Employees Provident
Continue readingMHA sets up inter-Ministerial panel to probe alleged violations by Rajiv Gandhi Foundation, Rajiv Gandhi Charitable Trust and Indira Gandhi Memorial Trust
As reported by media, Ministry of Home Affairs sets up an Inter-Ministerial panel set up to probe violations by Rajiv Gandhi Foundation,
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NLU Jodhpur student’s death: SC asks Rajasthan Police to complete the investigation within 2 months
Supreme Court: A bench headed by RF Nariman, J has granted Rajasthan Police two months deadline to complete the investigation into the
Continue readingUnmarried disabled sons eligible for Ex-servicemen Contributory Health Scheme facilities even after attaining 25 years: MoD
Till now unmarried permanently disabled and financially dependent sons of ECHS beneficiaries after attaining the age of 25 years are not considered
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Bom HC | POCSO Act overrides S. 14-A of SC/ST Act: Court while granting bail to applicant accused of sexual assault/rape on minor victim belonging to scheduled caste
Bombay High Court: Bharati Dangre, J., allowed a bail application and granted bail to the applicant who was accused of committing the
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2020 SCC Vol. 3 (Page 184-End)
Arbitration and Conciliation Act, 1996 — Ss. 11 and 8 — Arbitrability of disputes in question: Excluded/excepted matters i.e. matters excluded from
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