2020
UIDAI allows Aadhaar updation facility through Common Service Centre
In a major relief to those living in rural areas, the Unique Identification Authority of India (UIDAI) has allowed the Common Service
Continue readingRaj HC | Caste of any person including accused not to be incorporated in any judicial or administrative matter
It has been observed that the caste of accused and other persons is being incorporated by the officers/officials of Registry of this
Continue readingDel HC issues directions to Delhi Govt. for proper distribution of food grains to poor
Delhi High Court: A Division Bench of Siddharth Mridul and Talwant Singh, JJ. issued directions to address the concern for providing food grains
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Measures to further facilitate fund raising from capital markets in the backdrop of COVID-19 pandemic
In the wake of challenges for the Indian economy arising out of the Covid-19 pandemic and with a view to improving access
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COVID-19| This institution is not hostage of government: Furious SC tells advocate Prashant Bhushan during migrant workers hearing
Supreme Court: A furious bench of N V Ramana, Sanjay Kishan Kaul and B R Gavai, JJ said that the Supreme Court
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Internet speed shall be restricted to 2G in UT of J&K; Temporary suspension of telecom services to prevail till 11th May, 2020
Temporary suspension of Telecom Services-directions Whereas, certain restrictions have been placed on access to internet in the Union Territory of J&K; and
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Scandalous allegations against SC judges: SC finds all 3 advocates guilty of contempt
Supreme Court: In the suo motu contempt proceedings initiated against advocates Vijay Kurle, Rashid Khan Pathan, Nilesh Ojha and Mathews Nedumpara for
Continue readingMoHFW | Facts on the controversy around prices of Rapid Antibody tests
Testing is one of the most crucial weapons to fight COVID-19 and ICMR is doing everything it can to ramp up testing.
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Editors Guild of India noted with shock and concern the high-handed manner in which law enforcement agencies in J&K used prevailing laws to deal with 2 journalists
The Editors Guild of India has noted with shock and concern the high-handed manner in which the law enforcement agencies in Jammu
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ICMR issues — Advisory on Rapid Antibody Blood Tests
1. ICMR advocates that RT-PCR throat/nasal swab test is the best use for diagnosis of COVID 19. RT-PCR test detects the virus
Continue readingDel HC | Price of COVID-19 rapid test kit capped at Rs 400 per unit as against Rs 600 approved by ICMR
“Public interest must outweigh private gain.” Delhi High Court: Najmi Waziri, J., has capped the price of the COVID-19 Rapid Test Kit
Continue readingMadras HC | Issue of reduction of Government Servants salary, comes under State Government’s ambit as it’s a policy decision
Madras High Court: A Division Bench of M. Sathyanarayanan and M. Normal Kumar, JJ., dismissed the present petition as the same involves the
Continue readingComplete lockdown declared by Telangana Govt. throughout the State till 7th May, 2020: Extension of suspension of work in Telangana HC till 7th May, 2020
Consequent to complete lockdown declared by Government of Telangana till 07-05-2020, the suspension of Regular Judicial Work and Administrative Work in the
Continue readingOri HC | “Fraud vitiates every solemn act”: Court deprecates attempt of forum shopping while rejecting petition against termination of contract
Orissa High Court: S.K. Panigrahi, J., while addressing the present petition held that the present case to be a clear case of forum
Continue readingNo physical movement of Madras HC staff in light of complete lockdown in 5 corporations
In view of the impending threat of the spread of the Novel Corona Virus and complete lockdown announced by the State Government
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Ministry of AYUSH allows research on COVID-19 through Indian traditional medicines, specifies conditions
F. No. L.11011/8/2020/AS.—In the wake of COVID-19 caused by SARS CoV 2, there has been surge in proposals received by Ministry of
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