Bom HC | Over the counter retail liquor sale in Mumbai? Municipal Commissioner of Mumbai to decide
Bombay High Court: A Division Bench of Nitin Jamdar and N.R. Borkar, JJ., while deciding a petition with regard to over the counter
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MP HC | M.P. Government’s Order prohibiting disclosure of identity of Covid-19 positive patients, upheld
Madhya Pradesh High Court: While deciding the instant matter wherein the petitioner sought the quashment of order dated 19-5-2020 issued by the
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Call for Papers| Online Conference on Animal Rights
Reported by Prakhar Srivastava
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PM Cares Fund is not a Public Authority under the ambit of S. 2 (h) of RTI Act, 2005: PM’s Office
An RTI application was filed with regard to the PM Cares Fund, wherein following details were sought: Total amount deposited in the
Continue readingGau HC | Court takes judicial notice — while money is lying unused, city has not been provided with facilities required under Smart City Projects; No effective work done; Public exchequer put at a loss
Gauhati High Court: A Division Bench of Ajai Lamba, CJ and Soumitra Saikia, J., asked Prashant Dhanda, IFS holding the post of Managing Director,
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Bom HC | Migrants residing in cramped and unhygienic shelters without essentials till they are updated about application status to board trains/buses| How plight of migrant workers being addressed? State to file report
Bombay High Court: A Division Bench of Dipankar Datta, CJ and K.K. Tated, J. asked the State Government to file report mentioning the
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Adhyayan Foundation | Webinar based certification course on Law and Public Policy
Adhyayan Foundation for Policy And Research, a Lucknow based research Think Tank, is a joint effort of graduates from National Law Universities.
Continue readingKar HC | Complete absence of transparent & fair policy to choose persons for travel through Shramik Trains from Karnataka; No assurance provided to migrants to avoid unrest amongst them
Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. held that, “though several orders have been passed
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HP HC | Gravity of offence alone is no parameter for rejection of bail under S. 439 CrPC; Object and test for grant of bail restated
Himachal Pradesh High Court: Sandeep Sharma , J., allowed the bail petition stating that object of the bail is to secure the attendance
Continue readingDel HC | Transport Department, GNCTD directed to deposit relief assistance amount in eligible non-chip PSV badge holders accounts; Enough time taken by department
Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., directed GNCTD, Transport Department to provide relief assistance to the
Continue readingDel HC | Telegram directed to take down channels of its users infringing Dainik Jagran’s copyright and trademark rights
Delhi High Court: Mukta Gupta, J., directed “Telegram” to take down the channels that are infringing plaintiff’s rights and granted ad-interim injunction to
Continue readingAll HC | Chief Standing Counsel for the State of U.P directed to collaborate with Meerut DM to look into the measures taken to combat Covid-19
Allahabad High Court: Convening via video-conferencing, the Division Bench of the Court comprising of Ramesh Sinha, and Siddharth Varma, JJ., looked into
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Employee can be dismissed even after attaining the age of superannuation as per the Conduct, Discipline and Appeal Rules, 1978 : SC in a 2:1 verdict
Supreme Court: In a 2:1 verdict, the 3-judge bench of Arun Mishra, MR Shah and Ajay Rastogi, JJ has held that the
Continue readingUtt HC | What arrangements have been made for transportation of stranded migrant workers, and others registered to be brought back to Uttarakhand?| Centre & State to treat the matter with greater urgency
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and R.C. Khulbe, J., while recording the plight of migrant workers, stated that,
Continue readingFunctioning of Delhi HC and Courts subordinate to it shall remain suspended till 14th June, 2020
Functioning of the High Court of Delhi and its Subordinate Courts shall remain suspended till 14-06-2020. It has further been ordered that
Continue readingDel HC | Suo Motu cognizance of a video clip of man expressing anguish over helpline numbers provided by GNCTD transpiring from finding hospital for his COVID19 positive mother
Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., took suo motu cognizance of a video clip wherein a
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NHRC issues notice to Uttar Pradesh Govt over reported death of a migrant worker due to hunger
Death of a Migrant worker due to hunger The National Human Rights Commission, NHRC, India has issued a notice to the Chief
Continue readingOri HC | Identity of COVID-19 patients should not be disclosed either in intra-departmental communication or any media platform
Orissa High Court: A Division Bench of Mohammad Rafiq, CJ and Dr B.R. Sarangi, J. addressed a Public Interest Litigation wherein the concern
Continue readingRailway Ministry appeals — persons with co-morbidities, pregnant women, children below the age of 10 years and persons above 65 years of age may avoid travel by rail, except when it is essential
Indian Railways has been running Shramik special Trains on a daily basis throughout the country to ensure that migrants can travel back
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