2020
Bom HC | Maharashtra Government’s resolution declaring non-increase of fees in educational institutions for Academic Year 2020-21 has been stayed
Bombay High Court: A Division Bench of Ujjal Bhuyan and Riyaz I. Chagla, JJ., stayed the Government Resolution issued by the State of
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In conversation with Amar Tandon and Harshdeep Singh Bedi on migrant crisis in India
Amar Tandon and Harshdeep Singh Bedi are 4th year law students at NLIU, Bhopal and have been in news for their work
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Call for Blogs| Tathya Walk the Law: Submission on Rolling Basis
Reported by Nihar Chitre
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NCLT | Delhi Gymkhana Club’s conduct of affairs is prima facie prejudicial to public interest; Union Govt. directed to form a Special Committee to look into the affairs of the DGC
National Company Law Tribunal (NCLT): While deciding the instant company petition initiated by the Union of India under Section 241 (2) of
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Acknowledgement of Time Barred Debts in Balance-Sheets: The NCLAT’s Deviance
by Anunoy Basu* & Shounak Mukhopadhyay**
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Breaking | CLAT will be online this year, new date announced
In a notification posted by the Executive Committee of the Consortium of National Law Universities, 22nd August, 2020 has been decided as
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Arnab Goswami Case | Bom HC | “Petitioner was trying to find out which forces were trying to derail lockdown”: Court suspends proceedings in FIR against Arnab Goswami
Bombay High Court: A Division Bench of Ujjal Bhuyan and Riyaz I. Chagla, JJ. while observing the matter in regard to quashing of
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Cal HC | Harassment by in-laws for woman’s black complexion is cruelty under S. 498-A IPC; Husband convicted for murdering wife over her black complexion
Calcutta High Court: A Division Bench of Sahidulla Munshi and Subhasis Dasgupta, JJ., upheld the conviction of accused-husband under Section 498-A IPC for the
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Treating ‘loss of love and affection’ as a separate head not justified when compensation for ‘loss of consortium’ already awarded
Supreme Court: Taking note of the fact that several Tribunals and High Courts have been awarding compensation for both loss of consortium
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Bom HC | Citing the SC decision in pending exams for classes 10th and 12th of ICSE board, HC records formal closure of proceedings: “Nothing survives for decision”
Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., while addressing the matter in regard to Class X
Continue readingDel HC | To ensure protection of migrant workers in terms of Acts meant for them, there is a dire need to create a mechanism for registration of migrant workers
Delhi High Court: Prathiba M. Singh, J., while addressing a matter with regard to protection of migrant workers, held that, there is dire
Continue readingTN Custodial Deaths | Madras HC directs preservation of clue materials; Issues directions on premise that case be transferred to CBI
Madras High Court: A Division Bench of P.N.Prakash and B. Pugalendhi, JJ., issued directions in regard to the procedure to be followed while
Continue reading[BREAKING] Tushar Mehta re-appointed Solicitor General of India for a period of 3 yrs: Also read full list of re-appointments and appointment of ASGs
Appointments Committee of the Cabinet has approved the the following: Re-appointment of Tushar Mehta as Solicitor General of India w.e.f. 01-07-2020 for a 3
Continue readingBREAKING | Government bans 59 mobile apps which are prejudicial to sovereignty and integrity of India, defence of India, security of state and public order
The Ministry of Information Technology, invoking it’s power under Section 69A of the Information Technology Act read with the relevant provisions of
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COVID-19| Unlock 2 guidelines: Here’s what’s permitted and what’s not
Ministry of Home Affairs has issued new guidelines for phased re-opening of areas outside Containment Zones. The following guidelines shall remain in
Continue readingPresident re-appoints Senior Advocate K.K. Venugopal as Attorney General for India
President is pleased to re-appoint Shri K.K. Venugopal, Senior Advocate as Attorney General for India for a period of one year w.e.f.
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Del HC | NLU-Delhi succumbed to GNCTD’s pressure | Notification providing 50% horizontal reservation to candidates having passed qualifying exam from NCT of Delhi — Stayed
NLU Delhi succumbed to the pressure that was being constantly exerted by GNCTD only to buy peace and without awaiting the recommendations
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