Expressions@RGNUL 2020 [29-31 August 2020]
Reported by Vijaya Singh
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COVID-19| No coercive action to be taken for one week in representative petition challenging MHA order on payment of full wages during lockdown
Supreme Court: The 3-judge bench of L. Nageswara Rao, Sanjay Kishan Kaul and BR Gavai, JJ has issued notice in a number
Continue readingRelief to establishments covered under EPF and MP Act, 1952 from levy of penalty for delayed deposit of dues during lockdown
Due to prolonged lockdown announced by the Govt. to control the spread of COVID-19 and other disruptions due to pandemic, establishments covered
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“E-Filing is undoubtedly very significant since it is the basis of a system of Artificial Intelligence”; Highlights & excerpts from SC’s webinar on proposed e-filing module
Webinar on Online demo of e-filing module on behalf of e-committee of Supreme Court of India and Registry was held today. President
Continue readingAll HC | ‘Azan’ an essential & integral part of Islam but use of loudspeakers is not; Right to offer Azan by voice, protected under Art. 25 of Constitution
Allahabad High Court: A Division Bench of Shashi Kant Gupta and Ajit Kumar, JJ., while addressing a Public Interest Litigation held that, “Azan
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Ankitashri Tripathi on being selected for masters at LSE and QMUL
Interviewed by Akshita Totla
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Breaking| [DAY-3] Third Tranche of Economic Relief unfolded by Finance Minister; Govt. to amend Essential Commodities Act to enable better price realisation for farmers
Live Updates to Follow Focal Point: Agriculture One lakh Crore for — Strengthening Farming Infrastructure; Cold Storage, Grain Storage, etc.; Funding Agriculture
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NHRC takes cognizance of complaint that — Maharashtra Govt. has adopted an inappropriate approach of releasing prisoners; Wrong interpretation of SC directions to decongest jails
The National Human Rights Commission, NHRC, India has taken cognizance of a complaint that the Government of Maharashtra has adopted an inappropriate
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On way back from Maharashtra, migrant woman from M.P. delivered her baby on road: NHRC takes suo moto cognizance
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that a pregnant migrant woman, who was
Continue readingMHA allows special buses to ferry passengers arriving by train to their home
Since some of the State Governments have requested to allow special buses to ferry the passengers arriving by train to their home,
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Call for Papers| Indian Law and Policy Review
Reported by Vijaya Singh
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COVID-19| Supreme Court notifies new dress code for advocates
On 13.05.2020, the Supreme Court notified that all the advocates to wear “plain white-shirt/white-salwar-kameez/ white saree, with a plainwhite neck band” during
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[COVID-19] Bom HC | Principle of “No Work, No Pay” cannot be made applicable in such extraordinary circumstances; Can’t be insensitive to plight of workers
Bombay High Court: Ravindra V. Ghuge, J., while addressing a petition, stated that, “principle of “no work no wages” cannot be made
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BREAKING | Vijay Mallya not allowed to appeal in UK SC against his extradition to India
Vijay Mallya denied leave to appeal in UK Supreme Court against ruling with regard to his extradition today. As reported by NDTV,
Continue readingKar HC | Medical board to examine minor rape victim seeking termination of pregnancy; State to submit reply on compliance of victim identity protection guidelines
Karnataka High Court: P. Bajanthri, J., asked the authorities concerned to place on record in the next hearing “whether the directions issued by
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Breaking [DAY-2] Unfolding of 20 Lakh Crore Package| FM announces second tranche of economic reliefs; One Nation One Ration Card!
Background: Amidst the Corona crisis, PM announced a special economic package with a new resolution. This economic package will serve as an
Continue readingCIC to begin hearing RTI cases from UTs of J&K and Ladakh from tomorrow
Union Minister of State (Independent Charge) Development of North Eastern Region (DoNER), MoS PMO, Personnel, Public Grievances, Pensions, Atomic Energy and Space,
Continue readingMadras HC | Plea challenging State Governments order with regard to home isolation, hospital/institutional quarantine in view of COVID-19, dismissed
Madras High Court: A Division Bench of Dr Vineet Kothari and Pushpa Sathyanarayana, JJ., addressed a petition challenging the government order issuing guidelines
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