Post Award Interim Reliefs under Section 9 of the Arbitration and Conciliation Act, 1996: A light at the end of the tunnel
by Alabh Anant Lal* & Soham Banerjee**
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Bhopal to Vizag – A jurisprudential analysis of the tortious liability for companies
by Wasim Beg *, Swarnendu Chatterjee** & Kritika Khanna***
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Manipur HC | Contempt proceedings initiated against ASP for posting derogatory content on Facebook against a Special Judge and Judiciary
Manipur High Court: A Division Bench of Lanusungkum Jamir and Kh. Nobin Singh, JJ., initiated contempt proceedings, wherein Additional Superintendent of Police is
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7th VIPS International Law Virtual Moot Court Competition
Reported by Shreya Aggarwal
Continue readingP&H HC | “India prides itself of many peoples of all colours ranging from white to black and aboriginal”: HC rebukes Police for using ‘unprintable word’ while referring to African national in case record
Punjab and Haryana High Court: Rajiv Narain Raina, J., while addressing a very serious observation in a matter with regard to “black people”
Continue readingIn view of the scarcity of beds for Corona patients in Delhi hospitals, the Central Government has decided to immediately provide 500 converted rail coaches to the Delhi Government
Home Minister Amit Shah said the Modi Government is committed to check the COVID-19 spread in Delhi and keep the national capital
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Bom HC | Fact of unnatural intercourse with a 9 year old child proved by digital medical examination: Conviction of accused upheld
Bombay High Court: Vibha Kankanwadi, J., upheld the Special Court’s decision for conviction of a person accused of having committed unnatural intercourse with
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Vinod Dua sedition case| In a special Sunday hearing, SC retrains HP police from arresting Vinod Dua till July 6
Supreme Court: In a relief to journalist Vinod Dua, the 3-judge bench of U U Lalit, M M Shantanagoudar and Vineet Saran,
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Project Dhananjay Scholars, 2020
As rightly put by Late Prof. N R Madhava Menon, Law works best when used for catering to the needs of the
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40th GST Council recommendations related to Law and Procedure
The GST Council has made the following recommendations on Law & Procedures changes. 1. Measures for Trade facilitation: a. Reduction in Late
Continue readingOnline e-Filing System of Delhi High Court to be e-inaugurated [Link for joining webinar available]
Online e-Filing System of Delhi High Court shall be e-inaugurated at 5 PM today by Justice D.N. Patel, Chief Justice, Delhi High
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18% GST to be levied on ‘parotas’ as they do not fall under the category of ‘ready to eat food preparations’ like ‘roti’ and ‘khakra’
Karnataka Authority of Advance Ruling (Goods and Services Tax): In the instant application the question was that whether the preparation of “Whole
Continue readingDel HC | Court takes suo motu cognizance of — Non-Payment of salary to resident doctors; Resident doctors intend to either resign en masse or go on strike
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., has taken cognizance of the news item published in
Continue readingDel HC | Adultery can only be committed after marriage, allegation of having relationship before marriage cannot be a ground of adultery; Divorce petition dismissed
Delhi High Court: A Division Bench of Hima Kohli and Asha Menon, JJ., while addressing a matrimonial appeal filed on behalf of the
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Philomath National Virtual Moot Court, 2020
Reported by Sarthak Yadav
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Smriti Bhatt, on her successful placement at Bharucha and Partners
Interviewed by Sarthak Yadav
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Coronavirus | MHA notification for Unlock-1 restricts movement of people to prevent congregation but restriction does not apply to buses, trucks, goods carriers plying on State & National Highways
Home Secretary clarifies on the movement of persons and vehicles as issued vide the Ministry of Home Affairs Guidelines for Phased Reopening
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