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All scheduled international commercial passenger services shall remain closed til 1830 hrs GMT of April 14, 2020. However this restriction will not
Continue readingInsurance cover of Rs 50 Lakh per health worker fighting COVID-19 to be provided under Insurance Scheme 80 crore poor people will
Continue readingFor the purpose of filing of pleadings, petitions, affidavits or other documents in High Court and all other Courts in State of
Continue readingKerala High Court: A Full Court comprising of S. Manikumar, C.J., and C.K. Abdul Rehim and C.T. Ravikumar, JJ. issued certain directions
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In order to support and enable Companies and Limited Liability Partnerships (LLPs) in India to focus on taking necessary measures to address
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Allahabad High Court issued a notice on 25-03-2020, stating that Court work shall remain suspended with immediate effect until further orders. However, imminently
Continue readingUnion Ministry of Road Transport & Highways (MoRTH) has advised NHAI to follow MHA guidelines about Toll Plaza Operations following Lock Down
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On the first day of the 21 Day Lock-down period, Army facility in Jodhpur received 277 evacuees from Iran that included 273
Continue readingMinistry of Home Affairs (MHA) has issued an addendum to the guidelines to all Ministries/Departments issued yesterday (https://pib.gov.in/PressReleseDetail.aspx?PRID=1607997), regarding the Nationwide lockdown
Continue readingThe Census 2021 was scheduled to be conducted in two phases, viz., (a) Phase I i.e. House listing & Housing Census during
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No. F 18/191/2015/HG/1379-1392.—In exercise of the powers conferred by Section 71 of the Delhi Prisons Act (Delhi Act 2 of 2002), Hon’ble
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1. With regard to Limitation, it is clear that the order dated 23.3.2020 passed by Hon’ble Supreme Court in suo motu WP-03/2020
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Whereas a lot of complaints have been received from doctors/paramedical staff/healthcare personnel all over NCT of Delhi, that their landlords/house-owners are forcing
Continue readingAfter the public announcement of complete lockdown by Prime Minister Narendra Modi, in wake of threat of pandemic Corona Virus, it will
Continue readingS.O. 1207(E).— In exercise of the powers conferred by sub-section 2A and section 3, of the Essential Commodities Act, 1955 (10 of
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S.O. 1205(E).—In exercise of the powers conferred by the proviso to section 4 of the Insolvency and Bankruptcy Code, 2016 (31 of
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The Ministry of HRD has directed that in compliance of the order dated 24.3.2020 issued by MHA, all offices of Ministry of
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Calcutta High Court: Dipankar Datta, J., issued a suo motu Rule for contempt against Advocate Bijoy Adhikari while holding his conduct in
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