Darshan Patankar on pursuing LLM from Cambridge University
Interviewed by Hrithik Khurana
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Grave concern over large number of journalist contracting with COVID-19 — PCI urges the Govt., other authorities and media houses to help them mitigate their hardship
The Press Council of India is saddened to know that a large number of journalists while on call of duty have contracted
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Arnab Goswami vs Sonia Gandhi Row| SC grants 3 weeks protection from arrest to Arnab Goswami; stays all but one FIR
Supreme Court: In the petition filed by Republic TV editor Arnab Goswami, challenging the FIRs registered against him in various parts of
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CMC Webinar Series | Excited to be the Legal Outreach Partners!
Centre for Mediation and Conciliation CMC WEBINAR REBUILDING SPACES Expert Discussion on Way Forward for Construction, Real Estate & Infrastructure Moderator Sumit
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Call for Blogs| RGNUL Student Research Review on Digital Healthcare
Reported by Vijaya Singh Gautam
Continue readingChhattisgarh HC | Appointment of 3 Permanent Judges & 1 Additional Judge
President appoints S/Shri Justices (i) Parth Prateem Sahu, (ii) Gautam Chourdiya and (iii) Smt. Justice Rajani Dubey, Additional Judges of the Chhattisgarh
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Appointment Order of 4 Permanent Judges and 1 Additional Judge of Calcutta High Court
President is pleased to appoint (i) Justice Biswajit Basu, (ii) Justice Amrita Sinha, (iii) Justice Jay Sengupta and, (iv) Justice Madhumati Mitra,
Continue readingMHA clarifies Misplaced Apprehensions of Industry Associations regarding Legal liability on Company CEOs, if employees found COVID-19 positive
Ministry of Home Affairs (MHA), on 15.04.2020, had issued an order to exempt certain activities under the consolidated revised guidelines to fight COVID-19, in
Continue readingTransfer Order | Chief Justice of Meghalaya HC Justice Mohammad Rafiq transferred as Chief Justice of Orissa HC
President, after consultation with the Chief Justice of India, transfers Justice Mohammad Rafiq, Chief Justice of the Meghalaya High Court, as Chief
Continue readingKarnataka HC | Appointment of an Additional Judge for a period of two years
President appoints Savanur Vishwajith Shetty, to be an Additional Judge of the Karnataka High Court, for a period of two years with
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Appointment of Justice Dipankar Datta of Calcutta HC as the Chief Justice of Bombay HC
President appoints Justice Dipankar Datta, Judge of the Calcutta High Court, to be the Chief Justice of the Bombay High Court with
Continue readingJustice Biswanath Somadder, Judge of Allahabad HC appointed as the Chief Justice of Meghalaya HC
President appoints Justice Biswanath Somadder, Judge of the Allahabad High Court, to be the Chief Justice of the Meghalaya High Court with
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Press Council of India takes Suo motu Cognizance on the alleged attack on Journalist Arnab Goswami – Calls for a Report from Government of Maharashtra
The Press Council of India is distressed to know about the alleged attack on Mr Arnab Goswami purportedly for his views as
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Change in Law Colleges/Universities Schedule due to COVID-19
Reported by Student Ambassadors
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Union Power Ministry advises States/UTs to allow construction activities in the power projects outside Municipal limits during nation-wide lockdown for COVID-19 outbreak after observing health protocols
Union Power Ministry has advised the State/UT administrations to allow construction activities in the power projects outside Municipal limits during nation-wide lockdown
Continue readingKer HC | Defilement of river Periyar; Court takes suo motu cognizance, issues notice to State authorities
Kerala High Court: Devan Ramachandran, J. took suo motu cognizance of issue regarding suspected defilement of river Periyar. Bench stated that pollution of
Continue reading[Coronavirus] Kar HC | State Govt. response sought on incident wherein doctors, nurses, ASHA workers assaulted; breach of social distancing guidelines, held in a marriage ceremony at a political leader’s house
Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J., asked for the State Government’s response with regard
Continue readingKer HC | Depositing Rs 25,000 to Corona Relief fund as a condition to grant bail — improper and unjust
Kerala High Court: C.S. Dias, J., allowed the present petition while quashing the condition imposed by Sessions Judge for granting bail. Petitioner was
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Andhra Pradesh’s 100% reservation for Scheduled Tribe candidates for the post of teachers without rhyme or reason: SC
Supreme Court: Holding the Government Office Ms. No.3 dated 10.1.2000 issued by the erstwhile State of Andhra Pradesh providing 100% reservation to
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[Coronavirus] State of Missouri v. The People’s Republic of China | “Appalling campaign of deceit, concealment, misfeasance, and inaction by Chinese authorities unleashed this pandemic”
As reported by Economic Times, A Lawsuit has been filed by Missouri Attorney General Eric Schmitt against the Chinese government, the ruling
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