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Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ has held that a construction worker who is registered under
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Supreme Court: In yet another big verdict on rights of women, a bench of Dr. DY Chandrachud and Ajay Rastogi, JJ has
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The National Human Rights Commission, NHRC, India has received a complaint from Smt. Ram Bai, a resident of Ravidas Camp, R.K. Puram,
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The Direct Tax Vivad se Vishwas Act, 2020 is an Act of Parliament that received assent of President on 17-03-2020. It is
Continue readingThe World Health Organization has declared the Novel Corona Virus (COVID-19) as pandemic. The Ministry of Health and Family Welfare, Government of
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Companies Amendment Bill, 2020 introduced in Lok Sabha on 17-03-2020. In view of constant endeavour of the Government to facilitate greater ease
Continue readingMinistry of Health and Family Welfare notifies — Advisory on Social Distancing Measure in view of spread of COVID-19 disease. Social distancing
Continue readingHimachal Pradesh High Court: Chander Bhusan Barowalia, J. quashed the FIR to meet ends of justice and prevent the abuse of the
Continue readingJharkhand High Court: Dr S. N. Pathak J. allowed a writ petition and directed the respondents to consider the circular of a
Continue readingThe World Health Organization (WHO) has declared the recent outbreak of the novel coronavirus disease (COVID-19) a pandemic indicating significant and ongoing
Continue readingKerala High Court: B. Sudheendra Kumar, J., disposed an original petition challenging the competency of the Commissioner in measuring the land. The
Continue readingSikkim High Court: A Division Bench of Bhaskar Raj Pradhan and Arup Kumar Goswami, JJ. while upholding the Judgment of acquittal passed by
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Supreme Court: A division bench of Dr. DY Chandrachud and Hemant Gupta, CJ has issued notices to the Madhya Pradesh Chief Minister
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The Indian Journal of Law & Technology (IJLT) is now accepting submissions for Volume 16. Please send in your submissions beforeApril 15,
Continue readingIn view of the outbreak of Corona Virus (COVID-19), Hon’ble the Acting Chief Justice and Hon’ble Judges of this Court have been
Continue readingIn view of the outbreak of Coronavirus (2019-nCOV), the Full Court in its Meeting held on 16/03/2020 has taken the decision that
Continue readingWith a view to prevent spread of Corona-virus (Covid-19), Hon’ble High Court of Jammu and Kashmir has been pleased to issue the
Continue readingWith a view to prevent spread of Corona-virus (Covid-19), Hon’ble High Court of Jammu and Kashmir has been pleased to issue the
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The Central Sanskrit Universities Bill, 2020 has been passed by the Parliament. The Lok Sabha had already passed the Bill on 12th
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