Novel Coronavirus Disease 2019 | Containment Plan for Large Outbreaks by MohFW
Background On 7-01- 2020, Chinese authorities identified a new strain of Coronavirus as the causative agent for the disease. The virus has
Continue reading2020
COVID-19| SC refuses to entertain plea seeking requisition of private properties to provide shelter to migrant workers
Supreme Court: The bench of L. Nageswara Rao and Deepak Gupta, JJ refused to entertain the interim application which sought direction to
Continue reading[Coronavirus] Jhar HC | Series of questions with regard to number of quarantine centres, support staffs, Personal Protective Equipments in reserve, Ventilators– to be responded by State Govt.
Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J. while addressing the present petition enlisted a
Continue reading
COVID-19| We are making masks, sanitisers, etc available to public at reasonable price: Govt. tells SC
Supreme Court: The bench of L. Nageswara Rao and Deepak Gupta, JJ has directed the Central Government to ensure fair and equitable
Continue reading
COVID-19| SC issues extensive directions to protect children in Protection Homes from spread of coronavirus
Supreme Court: Taking sup motu cognizance of the issue involving protection of children who fall within the ambit of Juvenile Justice (Care
Continue readingCOVID 19 | Del HC | In the present lockdown situation, evacuation of Indian national from any country is not possible — MEA; Necessary help to Indian Students & Community is being provided
Delhi High Court: A Division Bench of Sanjeev Sachdeva and Navin Chawla, JJ. while addressing the present petition and the status report of
Continue readingDelhi Riot Victims | Del HC | GNCTD will provide assistance and dry ration to riot victims in case of need
Delhi High Court: A Division Bench of Sanjeev Sachdeva and Navin Chawla, JJ. addressed the petition with an action report being submitted pursuant
Continue readingMHA issues an addendum to exempt Shops of Agricultural machinery, spare parts & repair; Truck repair shops and Tea industry from — Lockdown restrictions to fight COVID-19
Ministry of Home Affairs (MHA) has issued an addendum to the guidelines, and subsequent addendums, to all Ministries/Departments (https://pib.gov.in/PressReleseDetail.aspx?PRID=1607997), regarding the Nationwide
Continue readingMHA issues order to make — domiciles of Jammu and Kashmir eligible for all Government posts in the Union Territory
Union Ministry for Home Affairs (MHA) had issued an order on 01-04-2020 for adaptation and modification of State Laws specific to the
Continue readingCOVID 19 | MHA writes to States — to ensure Smooth Harvesting and Sowing Operations, while maintaining Social Distancing, during 21-day Lockdown
The Union Ministry for Home Affairs (MHA) had sent an advisory to all States regarding granting of exception to Agricultural operations from
Continue readingAppointment of 3 Judges of Common High Court for Union Territory of J&K and Ladakh
President appoints the following as the Judges of the Common High Court for the Union Territory of Jammu and Kashmir and Union
Continue readingMHA clarifies on ground level issues being faced by States in — ensuring smooth flow of supply chain of Essential Items during Nationwide Lockdown to fight COVID-19
Union Ministry of Home Affairs (MHA) had issued consolidated guidelines on the lockdown measures to be taken by Ministries/ Departments of Government
Continue reading
Fact-check: Has the government banned free discussion on COVID 19 on social media?
Nilufer Bhateja, Editorial Assistant has put this story together
Continue readingIn wake of lockdown following COVID-19 pandemic, Income Tax Appellate Tribunal begins regular interactive sessions
The Income Tax Appellate Tribunal (ITAT) has commenced today a series of Video Conferences involving regular interactive sessions to productively utilise the
Continue reading
COVID-19| SC seeks Centre’s response on plea seeking payment of basic minimum wages to migrant workers
Supreme Court: A bench of L. Negeswara Rao and Deepak Gupta, JJ has issued a notice to the Central government on a
Continue readingChief Justice of Chhattisgarh HC requests Judges, Registry Officers, Employees of Court to donate 1 day’s salary to CM’s Relief fund for Corona
Chief Justice of the Chhattisgarh High Court expressed his desire to give some contribution on behalf of Judiciary of the State of
Continue readingCOVID 19 | Raj HC | Bail applications, Appeals under SC/ST Act, applications for suspension of sentence not to be listed in the category of “extreme urgent matters”
Rajasthan High Court: Pankaj Bhandari, J. while addressing the present petition, held that, “…at the time of complete lockdown the bail applications, Appeals
Continue readingBank Mergers | RBI | Schemes of Amalgamation enforced w.e.f 1st April, 2020
The Amalgamation of Allahabad Bank into Indian Bank Scheme, 2020 dated March 4, 2020, issued by the Government of India was published
Continue reading
COVID 19 | Bombay HC clarifies that Video Conference facility is available for — extremely urgent matters only
IT IS HEREBY CLARIFIED for the information of the Advocates and parties appearing-in-person that, the notice dated 1st April 2020 regarding facility
Continue reading