Call for Blog | Think India 10th National Article Writing Competition
Reported by Vijaya Singh
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COVID-19 | P&H HC | Ensure that judicial proceedings are conducted with taken courtesies & protocol while appearing through video-conferencing
Keeping in View the prevailing situation due to outbreak of the novel coronavirus (COVID—19) and after considering the prevailing situation in the
Continue readingLockdown 3.0 | Chhattisgarh HC issues order stating Suspension of normal functioning of Court for a further period of 2 weeks
Chhattisgarh High Court order for extension of suspension of the normal functioning of the High Court, District Courts and other Subordinate Courts
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Extension of Lockdown | Bom HC | Courts shall function as they are functioning presently; No person allowed in Court premises without wearing mask
For Courts in State of Maharashtra, State of Goa and UT of Dadra and nagar Haveli & Daman and Diu In continuation
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Call for Articles | The Contemporary Law Forum
The Contemporary Law Forum is a student run, professionally supported blog established with the primary objective of promoting and publishing quality legal
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‘Bois Locker Room’ group on ‘Instagram’ discussed techniques of “raping women”, objectionable pictures of minor girls & young women – shared| DCW issues notice to Instagram & Delhi Police
The Delhi Commission for Women has taken suo moto cognizance of reports regarding a group called ‘Bois Locker Room’ operational on social
Continue readingFact Check: Is it illegal to share pdfs of e-papers on Whatsapp?
Nilufer Bhateja, Editorial Assistant has put this story together
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Article 370| SC reserves order on restoration of 4G internet services in Jammu and Kashmir
Supreme Court: The Court has reserved its order on a batch of petitions seeking restoration of 4G internet services in Jammu and
Continue readingBreaking |Govt. of India to facilitate return of Indian Nationals stranded abroad; Process to begin from 7th May in a phased manner
Government of India will be facilitating the return of Indian nationals stranded abroad on compelling grounds in a phased manner. The travel
Continue readingDel HC | Adequate remedial measures been taken by Delhi Govt. to expedite receipt of reports for testing patients for COVID-19 infection
Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ. while addressing a petition with concern in regard to COVID-19
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SC refuses to interfere with appointment of a ‘junior’ judicial officer as an additional judge of the Karnataka High Court
Supreme Court: The bench of Deepak Gupta and Aniruddha Bose, JJ has dismissed a plea by a district judge challenging the appointment
Continue readingExtension of Lockdown | Sikk HC|Facilitation Centres for video-conferencing established; Not more than 1/3rd of employees should be attending office at a time
In view of the nationwide lockdown being extended till 17th May 2020 due to COVID-19 pandemic and taking into consideration the new
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Lockdown 3.0 | Reopening of Allahabad HC from 8th May, 2020 in 2 different shifts
Court has decided to open the Courts at Allahabad as well as at Lucknow from 8th May, 2020 in two different shifts
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Bom HC | An unsatisfied order/Judgment in personam is no bar to proceedings in rem
Bombay High Court: R.I. Chagla, J., while addressing a matter held that, “Cause of action in rem does not merge with the Order
Continue readingLockdown 3.0 | Extension of suspended functioning of Delhi HC & Subordinate Courts till 17-05-2020
What the Court Order for suspension of functioning read as? High Court Pursuant to Order No.40-3/2020-DM-1(A) dated 01.05.2020 issued by the Government
Continue readingIndia demarched senior Pakistan diplomat & lodged a strong protest against SC of Pakistan order on the so-called “Gilgit-Baltistan”
India protests efforts to bring material change in Pakistan occupied territories and asks Pakistan to vacate them India demarched senior Pakistan diplomat
Continue readingMadras HC | For visual media, there are no regulations in force except self-regulation; PIL for issuing guidelines for visual media — dismissed
Madras High Court: A Division Bench of M. Sathyanarayanan and M. Nirmal Kumar, JJ., while addressing a PIL held that, “With regard to
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No coercive action against Advocate Prashant Bhushan over his ‘opium’ tweet on Ramayan re-telecast: SC
Supreme Court: The bench of Ashok Bhushan and Sanjiv Khanna, JJ, on Friday, granted protection to activist lawyer Prashant Bhushan from any
Continue readingTelangana HC | Plight of Transgender Population: State Govt. directed to provide essential commodities, ration, etc. to transgender community without insistence on ration/white card
Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and A. Abhishek Reddy, J., while addressing a petition directed the State
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