Call for Papers | The Charter Law Journal [Vol.1 Issue.1]
ABOUT THE JOURNAL The Charter Law Journal (CLJ) is open access and peer-reviewed journal provide dedicated to express views on topical legal
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Ministry of Home Affairs permits conduct of examinations by Universities and Institutions
Ministry of Home Affairs, in a letter to Union Higher Education Secretary, today permitted conduct of examinations by Universities and Institutions. The
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Plea against SC Registry alleging bias in listing matters dismissed with a cost of Rs. 100 [Full Report]
Supreme Court: In a case where a Supreme Court Advocate Reepak Kansal had filed a writ against various officers of the Supreme
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GNCTD appoints Anurag Kundu as Chairperson of Delhi Commission for Protection of Child Rights
F. No. 61(835)/DD(CPU)/DWCD/Vol-V/2016-17/ 2418-50.— In exercise of the powers conferred under Clause (a) of Sub-Section 2 of Section 17, Section 18 &
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[POCSO] Del HC | Pulling down leggings of child victim and touching of thighs is evident of sexual intent and constitutes an offence of sexual assault under S. 7 POCSO Act
Delhi High Court: Sanjeev Narula, J., while addressing a matter wherein a child aged 9 years old was sexually assaulted, held that,
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Enrica Lexie Incident| Italy must compensate India for loss of life and material damage; however India is precluded from exercising its criminal jurisdiction over Italian marines involved in the incident
Permanent Court of Arbitration: In an unanimous decision by the Arbitral Tribunal concerning the “Enrica Lexie Incident”, it was held that Italy
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IBBI notifies — Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2020
The Insolvency and Bankruptcy Board of India makes the Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2020 to
Continue readingMadras HC | Police failed to state how anti-CAA protest by accused was unlawful: Court quashes criminal case against accused booked for anti-CAA protest
Madras High Court: G.K. Ilanthiraiyan, J., allowed a criminal petition and quashed proceedings in the criminal case filed against the petitioner protesting against
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The Need to Address Potential Insolvency Issues at the Stage of Contract Negotiation
by Ishaan Madaan* & Prakhar Chauhan**
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Bom HC | “Hope and trust earnest adherence to and enforcement of extant guidelines so that life of each citizen is preserved”: Court on proper handling of COVID-19 dead bodies
Bombay High Court: A Division Bench of Dipankar Datta, CJ and N. J. Jamdar, J. dismissed a Public Interest Litigation seeking enforcement of
Continue readingP&H HC | “Provisions of SC/ST Act should extend in its chain of thought process to all foreigners in India, they shouldn’t be called by any derogatory name”
Punjab and Haryana High Court: Rajiv Narain Raina, J., while addressing a major issue with regard to the usage of racial terms stated
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Final Stand | First Bi-Annual Essay Writing Competition
Reported by Ujjwal Jain
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In conversation with Fahima Rashid on various aspects related to Mental Health
Interviewed by Simranjeet Kaur
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ProMooters | August 2020 ProMoot on Criminal Law (August 8th & 9th)
ProMooters is an online platform for mooting making moots more accessible, independent and technology driven. About the moot ProMoot is a mini
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The Pillarless Financial Ordinance in Madhya Pradesh: A Constitutional Anathema
by Nikunj Maheswari & Kapil Shrivastava*
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