Unitech’s Sanjay Chandra gets interim bail as parents hospitalised after testing COVID-19 positive
Supreme Court: The bench of Dr. DY Chandrachud and MR Shah, JJ has granted bail to former Unitech MD Sanjay Chandra after
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SC extends stay on coercive action against Amish Devgan for remarks on Sufi saint Khwaja Moinuddin Chisti
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has extended it’s order directing no coercive action to be taken
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The Indian Stock Market Saga
by Vini Gupta*
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SCOTUS | Bar imposed on families from using State Scholarships for religious schools is violative of Free Exercise Clause of Federal Constitution
Supreme Court of the United States: While determining that whether Rule 1 promulgated by the Montana Revenue Department barring the families from
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Judicial Functioning of Gujarat HC to remain suspended from 8th July to 10th July; 6 COVID-19 positive persons found
7 persons (6 staff members of the High Court Registry and one constable from the Vigilance Department) were found to be COVID
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Union HRD Minister announces revision of syllabi by CBSE for classes IX-XII for the academic session 2020-21; 30% reduction in syllabus
Looking at the extraordinary situation prevailing in the country and the world, CBSE was advised to revise the curriculum and reduce course
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CISCE in view of COVID-19 pandemic decides to reduce syllabus for Academic Year 2020-21
To make up for the loss of instructional hours during the current session 2020-2021, the CISCE has worked with its subject experts,
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Bom HC | “Abortion is often the only way out in a very difficult situation for a woman”; Medical termination of pregnancy beyond 20 weeks can be permitted only on limited grounds
Can Medical Termination of Pregnancy be allowed beyond 20 weeks gestation period? Bombay High Court: A Division Bench of Ujjal Bhuyan and R.I.
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ITAT | Bar Council of Delhi’s dominant purpose is advancement of general public utility: Held entitled for registration under S. 12-AA and consequent exemption under S. 80-G, Income Tax Act
Income Tax Appellate Tribunal (ITAT): A Division Bench of R.K. Panda (Accountant Member) and Kuldip Singh (Judicial Member), while addressing a matter held,
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Ker HC | Surrender can never be considered as consensual acts of sexual intercourse; Sexual intercourse welcomed could be accepted as “consensual”
Kerala High Court: P.B. Suresh Kumar, J., addressed a matter in which a 59 year old man was accused of raping a minor
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Call for Paper | Shimla Law Review Vol III, 2020
Reported by Shiva Vishnoi
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Death of 7 persons due to fire in a reported illegal candle factory of Ghaziabad: NHRC issues to UP Chief Secy and DGP
The National Human Rights Commission has taken suo motu cognizance of media reports that 3 minors among 7 persons have died in
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MNLU Mumbai | Webinar on Criminal Justice Talk 2 – Bail or Jail?
Reported by Shruti Dhonde
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EBC publishes updated and revised version of Business Laws by Dr Avtar Singh — Get your copy soon!
Business Law by Dr Avtar Singh The current eleventh edition of this very reputed and authoritative work on the subject by Dr.
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[Glow & Handsome] HUL v. Emami | Trademark Suit | Bom HC | Emami cannot initiate any legal proceedings without giving 7 days prior notice to HUL
Bombay High Court: B.P. Colabawalla, J., granted interim relief in a matter between HUL and Emami over the use of “Glow & Handsome”
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NCLAT | Term of Justice (Retd.) Bansi Lal Bhat as officiating Chairperson — Extended
The term of office of Justice (Retd.) Shri Bansi Lal Bhat, Member (Judicial) as officiating Chairperson, NCLAT is further extended for a
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Plight of poor children due to non-supply of mid-day meal in Bhagalpur in the wake of extended closure of schools; Children prone to drug addiction & trafficking: NHRC takes suo motu cognizance
The National Human Rights Commission has taken suo motu cognizance of a media report that due to extension of lockdown and closure
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UGC Revised Guidelines on Examinations and Academic Calendar for the Universities in view of COVID-19 Pandemic
UGC Revised Guidelines on Examinations and Academic Calendar for the Universities in view of COVID-19 Pandemic Highlights of the guidelines are as
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