Join the virtual book launch and panel discussion on Insolvency and Bankruptcy Code on December 12
An event has been organised on 12th December at noon to launch a commentary on Insolvency and Bankruptcy: Law and Practice by
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Universities, having their reputation linked with performance of students, can stipulate enhanced norms & standards than those prescribed by AICTE, holds SC
“While universities cannot dilute the standards prescribed by AICTE, they certainly have the power to stipulate enhanced norms and standards.”
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[Flashback] Can Polygamy be an integral part of any religion? Read Allahabad HC’s decision on finding a Government Servant being guilty of ‘Bigamy’
Allahabad High Court: Sudhir Agarwal, J., found a government servant to be guilty of the offence of bigamy. The instant petition was filed
Continue readingDel HC | Central Government and/or prescribed officer draw power to award maintenance to wife and children of Air Force personnel from provisions of Air Force Act
Delhi High Court: The Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., while addressing the instant matter, observed that: The wife
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Lily Thomas: A public interest crusader
Today marks the first death anniversary of Supreme Court advocate Lily Thomas who was responsible for Section 8(4) of the Representation of
Continue readingRaj HC | Whether a candidate, who has given birth to a child prior to joining Government service, entitled for maternity leave? Court explains R. 103 of Rajasthan Service Rules, 1951
Rajasthan High Court: Dinesh Mehta, J., allowed a petition which was involved the question of whether a woman, who had given birth
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Cabinet approves proposal of Securities & Exchange Board of India to sign Bilateral Memorandum of Understanding between India and Luxembourg
The Union Cabinet has given its approval for the proposal of Securities & Exchange Board of India (SEBI) to sign a bilateral
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Chh HC | Will an advertisement for appointment mentioning Class Xth as minimum qualification be refused if the candidate has not passed class 5th and 8th individually? HC decides
Chattisgarh High Court: P. Sam Koshy J. allowed the petition and quashed the impugned order as it was bad in law. The
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Bom HC | Sexual harassment of a woman at a place, where she is working to earn her livelihood is a disgrace meted out to her at the hands of abuser
Bombay High Court: The Division Bench of Sadhana S. Jadhav and N.J. Jamadar, JJ., observed a matter wherein an adolescent girl who
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In conversation with Mr. Dharmendra Chatur, Principal Associate, Poovayya & Co., Bengaluru
Interviewed by Anirudh Kulkarni
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Cabinet approves setting up of Public Wi-Fi Networks by Public Data Office Aggregators; No license fee for providing broadband internet
The Union Cabinet has given its approval for the proposal of DoT for setting up of Public Wi-Fi Networks by Public Data
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In conversation with Sahil Mathur on securing AIR 5 in CLAT PG 2020 exam
Interviewed by Divya Vattikutti
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Cabinet approves Provision of Submarine Optical Fibre Cable Connectivity between Mainland and Lakshadweep Islands
Union Cabinet has given its approval for Provision of Submarine Optical Fibre Cable connectivity between Mainland (Kochi) and Lakshadweep Islands (KLI Project).
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SCOTUS issues “one-sentence” refusal to Republicans seeking to overturn Joe Biden’s victory in the state of Pennsylvania
Supreme Court of The United States (SCOTUS): In a major setback to the Republican Party’s attempts to invalidate the results of recent
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‘Suspension of sentence not enough to save one from disqualification from contesting elections’, SC dismisses Saritha Nair’s plea challenging Hibi Eden’s election
Supreme Court: In a case where the Kerala High Court had refused to entertain the plea of Saritha Nair who was disqualified
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Who is a duly nominated candidate? An explainer by the Supreme Court
Supreme Court: The 3-judge bench of SA Bobde, CJ* and AS Bopanna and V. Ramasubramanian, JJ, while upholding Allahabad High Court’s order
Continue readingKer HC | Litmus test to find out whether a document is bond or not || Read High Court’s ruling
Kerala High Court: R. Narayana Pisharadi, J., while observing the instant matter asked the trial court to reconsider the question whether the suit
Continue readingRaj HC | Appointment on contractual basis is subject to conditions of service of contract; Court dismisses appeal holding the termination valid
Rajasthan High Court: Sanjeev Prakash Sharma, J., dismissed a petition which was filed assailing the action of respondents who had terminated his
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