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Supreme Court: After the Court had, on March 23, 2020, directed each State/Union Territory to constitute a High Powered Committee to determine which
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In terms of Order No. 40-3/2020-DM-I(A) dated March 24, 2020 of the Ministry of Home Affairs, the Securities and Exchange Board of
Continue readingAarogya Setu, a mobile application, has been developed by the Government of India to connect the people of India with essential health
Continue readingPursuant to Order No.40-3/2020-DM-1(A) dated 14.04.2020 issued by the Government of India regarding continuance of lockdown upto 03.05.2020 and in continuation of
Continue readingFor effective control and containment over Spread of corona Virus, in supersession of all previous directions, following directions are issued for Subordinate
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Supreme Court: The bench of Ashok Bhushan and S. Ravindra Bhat, JJ has modified it’s April 8, 2020 order in Shashank Deo
Continue readingGovernment of India issued an Order on 14th April, 2020 that the lockdown measures stipulated in the Consolidated Guidelines of Union Ministry of
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Reported by Aadarsh Kothari
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by Animesh Upadhyay & Shashank Pandey*
Continue readingPrime Minister Narendra Modi, in his address to the Nation, announced that the lockdown measures imposed to contain the spread of COVID-19
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The Press Council of India is a statutory, quasi-judicial authority set-up by an Act of the Parliament. It functions under the Press
Continue readingRegular Judicial and Administrative work in the Telangana High Court to remain suspended till 30-04-2020. However, the High Court will take up
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1. In view of the extension of lockdown announced by the Government of India until 03.05.2020, to curtail the spread of COVID
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NGT Benches shall be restricted only to urgent matters till the 03-05-2020 to prevent the spread of CoronaVirus. In pursuance with extension
Continue readingKerala High Court: A Division Bench of A.K. Jayasankaran Nambiar and Shaji P. Chaly, JJ. addressed a petition filed wherein a direction is
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Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ has held that Medical Oxygen IP and Nitrous Oxide IP
Continue readingChhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Goutam Bhaduri, JJ. addressed the petition along with the intervention application questioning
Continue readingIn continuation of the measures taken in the wake of COVID-19 Lockdown, it has been decided that all passenger train services on
Continue readingMadras High Court: A Division Bench of N. Kirubakaran and R. Hemalatha, JJ. while hailing and appreciating the round the clock service
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Interviewed by Raksha Raina
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