Celebratory firing of guns licensed for self protection needs to stop: SC
Supreme Court: In a case where 2 persons died after being shot during a celebratory firing in a wedding ceremony, a furious
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Regulatory measures taken by SEBI in view of ongoing market volatility owing to concerns with regard to — COVID-19
1. In the recent past, world over, the stock markets have been quite volatile owing to concerns relating to COVID-19 pandemic and
Continue readingEPFO advises Beneficiaries to avail Online Services to contain spreading of COVID-19
In view of Government of India guidelines to contain spreading of COVID-19, Employees’ Provident Fund Organization (EPFO) advises it members, pensioners and
Continue readingSEBI relaxes compliance of certain provisions of — SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 due to CoVID -19 virus pandemic
Considering the CoVID 19 pandemic, SEBI vide Circular dated March 19, 2020 has decided to grant temporary relaxations from certain compliance stipulations specified
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Lok Sabha passes Indian Institutes of Information Technology Laws (Amendment) Bill, 2020
Lok Sabha passed the Indian Institutes of Information Technology Laws (Amendment) Bill, 2020 in New Delhi. The Indian Institutes of Information Technology
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[Corona Virus] In view of COVID-19 pandemic, International Court of Justice adopts measures to ensure continuous fulfilment of its mandate
In view of the COVID-19 pandemic, the International Court of Justice (ICJ), the principal judicial organ of the United Nations, has adopted
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Reserve Bank appoints Additional Directors on the board of Yes Bank Ltd.
In terms of paragraph 5 (3) of the ‘Yes Bank Ltd. Reconstruction Scheme, 2020’ notified by Government of India on March 13,
Continue readingExport of Masks, Ventilators and textile raw material for masks and coveralls prohibited
The export of Ventilators, Surgical/ Disposable Masks (2/3 ply) and Textile raw material used for masks and coveralls has been prohibited with
Continue readingHP HC | High Court has inherent power under S. 482 CrPC to quash FIR even in non compoundable cases due to amicable settlement; Not to be exercised in cases of heinous nature
Himachal Pradesh High Court: Sandeep Sharma, J. allowed the petition observing that High Court has inherent power to quash criminal proceedings even
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National Law School of India (Amendment) Bill, 2020 passed — granting 25% reservation of seats to local students for admission at NLSIU, Bengaluru
Karnataka Legislative Assembly has passed the National Law School of India (Amendment) Bill, 2020. In accordance to the above-said Bill, 25% reservation
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Bombay HC | Live web casting of sworn-in ceremony of Justice B.P. Dharmadhikari as Chief Justice to take place at 6.30 PM
Justice B.P. Dharmadhikari to be sworn-in as the Chief Justice of Bombay High Court today at 6.30 P.M. at Raj Bhavan, Malabar
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The final order that sealed the fate for the Nirbhaya convicts
Supreme Court: Putting the last nail in the coffin for the Nirbhaya death row convicts who were hanged this morning, the 3-judge
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COVID-19 | All Benches of Bombay HC to take up only extremely urgent matters; Judicial work to transact only on 23rd March & 26th March, 2020
In continuation / modification of the directions issued on 14th March 2020 and 16th March 2020, the Hon’ble the Acting Chief Justice
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CESTAT | Penalty cannot be imposed upon a corporate body under Rule 26; order imposing penalty set aside
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Anil Choudhary (Judicial member) allowed an appeal filed against a common impugned Order-in-Appeal. The
Continue readingKer HC | Provisions of Land Acquisition Act relating to payment of solatium and interest on solatium shall be applicable to acquisitions made under National Highways Act
Kerala High Court: Devan Ramachandran, J., directed the District Court to reconsider the petition challenging an award. The present appeal has been
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Ministry of Finance notifies — Securities Contracts (Regulation) (Amendment) Rules, 2020
G.S.R. 189(E).—In exercise of the powers conferred by section 30 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), the Central
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