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Continue reading2020
Judicial Member, Lokpal of India, Justice Ajay Kumar Tripathi died fighting COVID-19
With deep sorrow, it is to inform that on Saturday, May 2nd, 2020 , Judicial Member, Lokpal of India, Justice Ajay Kumar
Continue readingCentral teams being deployed to districts with highest number of COVID19 cases
As many as twenty (20) Central Public Health Teams from the Ministry of Health & Family Welfare have been formed and are
Continue readingMHA clarification on movement of stranded persons — People who moved from respective native/work places, before lockdown, but couldn’t return to same
Ministry of Home Affairs (MHA) Order No. 40—3/2020—DM—1(A) dated 29th April, 2020 and 1st May, 2020, had allowed movement of migrant workers,
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Merit, not seniority in the erstwhile cadre, basis for he inter se placement of the candidates selected to the Cadre of District Judge through LCE
Supreme Court: The bench of UU Lalit and Vineet Saran, JJ has held that the inter se placement of the candidates selected
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Yashvardhan Rana on LLM in IPR from QMUL and IPR prosecution and enforcement in India
Interviewed by Nikita Jaitly
Continue readingNew guidelines for hearing of cases by CAT in Green, Orange & Red Zones
As directed by the Hon’ble Chairman, Central Administrative Tribunal, New Delhi, the following Notification is issued: The functioning of the Principal Bench
Continue readingClarification regarding Movement of Persons and Vehicles in Orange Zones, during 2 weeks Lockdown with effect from May 4, 2020
After a comprehensive review of the Lockdown measures to contain the COVID-19 situation in the country, Union Ministry of Home Affairs (MHA),
Continue readingDel HC | Second marriage of a mother is by itself not sufficient to deprive her of custody of her biological child
Delhi High Court: A Division Bench of Hima Kohli and Asha Menon, JJ. dismissed an appeal filed by the appellant-father against the
Continue readingCruelty & Desertion |Del HC | A typical case that showcases as to what would amount to cruel behaviour on part of one spouse to utter detriment of other
Delhi High Court: A Division Bench of Hima Kohli and Asha Menon, JJ., while addressing a matrimonial application stated that, “Marriage is no
Continue readingCancellation of all passenger train services on Indian Railways shall be extended till 17th May, 2020
Extended Cancellation of passenger train services In continuation of the measures taken in the wake of COVID-19, it has been decided that
Continue readingRational use of PPEs | PPEs to be used based on risk profile of health care worker: Setting Approach to be used [Notification]
Novel Coronavirus Disease 2019 (COVID-19): Additional guidelines on rational use of Personal Protective Equipment (setting approach for Health functionaries working in non-COVID
Continue readingKar HC | Police Officers can exercise power under S. 102(3) CrPC to give custody of vehicles seized for COVID-19 guidelines violation owners
Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathnna, J. held that , owners of seized vehicles due
Continue readingSC Collegium recommends transfer of Justice A.M. Badar of Bombay HC to Kerala HC
Supreme Court Collegium recommends transfer of Justice A.M. Badar, Judge, Bombay High Court to Kerala High Court. Collegium Resolutions [Statement dt. 27-04-2020]
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Andhra Pradesh HC | Appointment Order of 3 Judges of HC
President appoints following to be the Judges of Andhra Pardesh High Court in the order of seniority, with effect from the date
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Calcutta HC | Annirudha Roy appointed as an Additional Judge of the Court
President appoints Annirudha Roy to be an Additional Judge of the Calcutta High Court for a period of 2 years with effect
Continue readingTelangana HC | Appointment of Bollampally Vijaysen Reddy as Judge of HC
President appoint Bollampally Vijaysen Reddy, to be a Judge of the Telangana High Court with effect from the date he assumes charge
Continue readingLockdown 3.0 | MHA issues New Guidelines for extended lockdown period of 2 weeks | List of Do’s & Don’ts [Read]
1. With the extension of the Lockdown period for a further period of two weeks with effect from 4th May 2020, new
Continue readingBREAKING | Extension of lockdown beyond 4th May, 2020 for a period of 2 weeks
As reported by PTI, Ministry of Home Affairs issued an order under the Disaster Management Act, 2005 today, to further extend the
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