Bringing you the Best Analytical Legal News
Calcutta High Court: A Division Bench of Sanjib Banarjee and Kausik Chanda, JJ., granted bail to a rape accused taking note of
Continue readingKarnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B. V. Nagarathna, J. referring to it’s earlier order dated 13-04-2020 addressed the
Continue reading
by Abhinav Shrivastava* and Sana Kamra**
Continue readingMHA issues Order to exempt certain activities from Revised Lockdown Guidelines In continuation of Ministry of Home Affairs’s Order No. 40—3/2020—DM—I(A) Dated
Continue readingReserve Bank of India’s Governor Shaktikanta Das holds a press conference with regard to the Economic Situation. Economic Situation is being monitored
Continue readingGovernment of India has been giving a great deal of importance to the welfare of migrant labourers and stranded persons during the
Continue reading
Extension of time in filing ESI contribution As a relief measure, the period for filing ESI contribution for the month of February
Continue reading
The Daksha Fellowship is India’s first law, policy and business fellowship program for young lawyers, public policy professionals and other graduates with a background
Continue readingMinister of Civil Aviation, Hardeep Singh Puri, stated that, Grievances were received from air travellers regarding refund for flights cancelled because of
Continue reading
The Cyber Coordination Centre (CyCord), under the Union Ministry of Home Affairs (MHA), has issued an advisory on secure use of ZOOM
Continue reading
In view of the extension of the nationwide lockdown, it has been decided by EPFO to allow grace period of 30 days
Continue reading
UPDATE Cabinet Secy. on 30-04-2020 stated that it is important to ensure that pockets of critical interventions are identified for a focused
Continue reading
Bombay High Court: A Full Court of B.P. Dharmadhikari CJ, and A.A. Sayed, S.S. Shinde, K.K. Tated, JJ. while dealing with an
Continue readingKarnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and and B.V. Nagarathna, J. while dealing with certain issues amid
Continue reading
National Human Rights Commission, NHRC, India has asked the Centre, through the Union Home Ministry, to issue suitable guidelines/advisory/Standard Operating Procedure to
Continue reading
Bombay High Court: R.K. Deshpande, J. while addressing the issue with regard to migrant workers/labourers and slum dwellers and homeless persons, expressed that,
Continue readingDelhi High Court: Rajnish Bhatnagar, J. while conducting a hearing through Video Conferencing, addressed a very pertinent matter with regard to bail of
Continue reading
Bombay High Court: R.K. Deshpande, J. addressed a Public Interest Litigation challenging the order passed by Deputy Commissioner of Police under Section 144
Continue reading
S.O. 1258 (E).—In exercise of powers conferred by sub-sections (1) and (5) of section 64VB of the Insurance Act, 1938, read with
Continue reading