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Ministry of Home Affairs (MHA) has issued an addendum to the guidelines, and subsequent addendum, to all Ministries/Departments (https://pib.gov.in/PressReleseDetail.aspx?PRID=1608173), regarding the Nationwide
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Transfer Order President orders transfer of Justice Sunkenahalli Narasimhaiah Satyanarayana of Karnataka High Court to Punjab and Haryana High Court. Ministry of
Continue readingTransfer Order President Orders transfer of Justice Alok Singh of Uttaranchal High Court to Allahabad High Court. Ministry of Law and Justice
Continue readingIn view of the current Coronavirus situation in the country, and in interest of the people staying at home during the 21-day
Continue readingKeeping in view Ministry of Finance OM No. 18/4/2020-PPD dt. 19.02.2020 inter alia citing “A force majeure (FM) means extraordinary events or
Continue readingKarnataka High Court: A Division Bench comprising of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. held a special sitting of the Court
Continue readingTelangana High Court at Hyderabad: Full Bench of Chief Justice and M.S. Ramachandra Rao and A. Rajasheker Reddy, JJ. in view of
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Supreme Court: A bench of Dr. DY Chandrachud and Surya Kant, JJ on Friday issued a notice to the Central government on
Continue readingTelangana High Court declares suspension of regular Judicial and Administrative work till 14-04-2020. However, High Court will take up extreme urgent matters
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Andhra Pradesh High Court, Amravati: A Division Bench of J.K. Maheshwari, CJ and M. Satyanarayana Murthy, J. issued interim measures considering certain aspects
Continue readingDelhi High Court: Pratibha M. Singh, J. addressed a petition wherein an 18 month old girl was suffering a rare disease called ‘Gaucher’
Continue readingThe Union Home Secretary has written to all States/UTs to take immediate steps to provide adequate support, including food and shelter, to
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Andhra Pradesh High Court, Amravati: A Division Bench of J.K. Maheshwari, CJ and M. Satyanarayana Murthy, J. asked the State Government to
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Only imminently urgent cases will be heard in the High Court during lockdown period. Advocates/Parties-in-person shall inform the Registrar about the imminently
Continue readingIn the wake of Outbreak of Corona Virus (COVID-19) Pandemic Secretary of Ministry of Labour and Employment issues advisory: All the employers
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In continuation / modifiction of earlier directions the Honourable the Chief Justice has been pleased to give the following directions in respect
Continue readingSignificant pointers placed by RBI Governor Shaktikanta Das in the press conference: Liquidity in markets 150 RBI Staff quarantined. Minimise market volatility.
Continue readingG.S.R. 220(E).—Whereas, the Central Government is satisfied that retail sale of drugs to the doorstep of consumers is essential to meet the
Continue readingUnion Ministry for Home Affairs (MHA) issued Standard Operating Procedure (SOPs) for maintaining supply of essential goods today, in order to relieve
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