Former Chief Justice of India, Ranjan Gogoi takes oath as Member of Parliament — Rajya Sabha
Former Chief Justice of India, Ranjan Gogoi takes oath as Rajya Sabha MP today at 11 am. Earlier on 16-03-2020, President had nominated
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Del HC | Nirbhaya Case convict’s plea dismissed for being frivolous; “No fraud played upon the Court: Fair and Proper trial conducted
Delhi High Court: Brijesh Sethi, J., dismissed the present petition filed by Mukesh one of the convicts in the Nirbhaya Case. Counsel
Continue readingAll HC | State of U.P. to file response with regard to petition assailing constitutional validity of — Uttar Pradesh Recovery of Damages to Public and Private Property Ordinance, 2020
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Samit Gopal, J., addressed a petition assailing the constitutional validity of
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COVID-19 | Temporary Closure of Law Colleges Across India
Reported by Student Ambassadors
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In Lok Sabha | WTO Ruling against India
A Dispute Settlement Panel of WTO in its report issued to members on 31 October 2019 has ruled India’s export promotion schemes
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Self-assessment of AGR payments is a sheer contempt: SC
Supreme Court: A bench headed by Arun Mishra, J pulled up the Central government which had filed a petition seeking staggered payment
Continue readingBREAKING | Allahabad HC shall remain closed for 3 days to combat threat of Corona Virus; Premises at Lucknow and Allahabad both to remain closed
Chief Justice of Allahabad High Court has passed the following order: “Committee constituted for Prevention and remedial measures for combating the impending
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COVID-19| SC takes suo motu cognisance of nonavailability of mid-day meals for children due to Coronavirus shutdown
Supreme Court: A 3-judge bench of SA Bobde, CJ and BR Gavai and Surya Kant, JJ took suo motu cognisance of nonavailability
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Aircraft (Amendment) Bill, 2020 — Passed by Lok Sabha; Aircraft Accidents Investigation Bureau to be constituted to investigate aircraft accidents
Lok Sabha passed the Aircraft ( Amendment) Bill, 2020 on 17-03-2020. A Bill further to amend the Aircraft Act, 1934. This Act
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HP HC | A beneficial provision must be meaningfully construed so as to advance the object of the Act, and curing any lacuna or defect appearing in the same
Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua, J. dismissed the appeal being devoid
Continue readingNovel Corona Virus | COVID-19| Del HC expresses satisfaction over the rescue of Indian students from Iran
As reported by PTI, Navin Chawla, J. of Delhi High Court has expressed satisfaction regarding the government’s action plan of rescuing the
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The Medical Termination of Pregnancy (Amendment) Bill, 2020 passed by Lok Sabha; Enhancing upper gestation limit from 20 to 24 weeks
With the passage of time and advancement of medical technology for safe abortion, there is a scope for increasing upper gestational limit
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Coronavirus | CIC | Hearing will be limited to urgent matters through video conferencing/audio conferencing
In view of the Coronavirus (COVID-19) Pandemic, the competent authority in the CIC directs that the functioning of of the Central Information
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Bombay HC | Justice Bhushan Pradyumna Dharmadhikari to be the Chief Justice
President appoints Justice Bhushan Pradyumna Dharmadhikari, Judge of the Bombay High Court, to be the Chief Justice of the Bombay High Court
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ESI Contribution for February and March can be paid up to 15th April, 2020 — Relaxation due to COVID-19
Keeping in view the pandemic in the form of “Corona Virus” (COVID-19) in the country, the Director General has relaxed the provision
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Exemption Notification | Banking Co. exempted from application of Ss. 5 & 6 of Competition Act, 2002 for a period of 5 years
In exercise of the powers conferred by clause (a) of section 54 of the Competition Act, 2002 (12 of 2003), the Central
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NCDRC | Releasing a dead body by a hospital to an unrelated third person unquestionably constitutes ‘deficiency in service’ within the meaning of S. 2(1)(g) & (o) of Consumer Protection Act, 1986
National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of Dr S.M. Kantikar (Presiding Member) and Dinesh Singh (Member) while addressing the
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The Companies (Incorporation) Second Amendment Rules, 2020
G.S.R. 169(E).—In exercise of the powers conferred by section 3, sub-section (1) of section 7 and sub-sections (1) and (2) of section
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Bom HC | [COVID-19] |Costs imposed for listing non-urgent matter, inspite of Court’s circular for steps to be taken for prevention of Coronavirus, in which listing of only ‘Urgent Matters’ was specified
Bombay High Court: G.S. Patel, J. while imposing costs for non-urgent matter being listed, stated that, “I have already issued a notice
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Unregistered individuals can practice architecture but can’t designate themselves as “architects”
Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ Section 37 of the Architects Act 1972 does not prohibit
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