Breaking | President nominates Ranjan Gogoi, Former Chief Justice of India to Rajya Sabha
S.O. 1091(E).—In exercise of the powers conferred by sub-clause (a) of clause (1) of article 80 of the Constitution of India, read
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NUALS wins 8th RMLNLU-SCC Online International Media Law Moot Court Competition 2020
Reported by Suzann Dinu and Vanshika Doshar
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NCDRC | Coronavirus| New matters will not be listed for hearing till 15-04-2020, unless an urgent hearing is required
It has been advised to adjourn all the matters listed till 15-04-2020, before this Commission, including the matters listed in Registrar’s Court.
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COVID-19| SC takes suo motu cognisance of overcrowding and infrastructure of prisons in the wake of Coronavirus
Supreme Court: A bench of SA Bobe, CJ and LN Rao, J has taken suo moto cognisance of overcrowding and infrastructure of prisons
Continue readingAllahabad HC | Two Additional Judges appointed as Permanent Judges of the Court
President appoints Justice Rahul Chaturvedi and Justice Irshad Ali Additional Judges of the Allahabad High Court, to be the Permanent Judges of the
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Bom HC | States have been given supremacy to decide upon language to be used by them; Art. 343 does not in any way interfere with that supremacy
Bombay High Court: A Division Bench of B.P. Dharmadhikari, ACJ and N.R. Borkar, J. while dismissing a writ petition held that, Union cannot
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Nirbhaya Case | Convicts approach International Court of Justice for stay on execution of death sentence
As reported by media, Three of the convicts in Nirbhaya Gang Rape and Murder case have approached the International Court of Justice
Continue readingUtt HC | Bail granted in a case registered under POCSO Act where accused had no criminal history
Uttaranchal High Court: Alok Kumar Verma, J., allowed a bail application filed for grant of regular bail in connection with the offences
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Governor of Uttar Pradesh has promulgated ‘Uttar Pradesh Public and Private Property Damage Recovery Ordinance, 2020’
Uttar Pradesh Public and Private Property Damage Recovery Ordinance, 2020 It is an Ordinance to deal with all such acts of violence
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Cal HC | COVID-19| Cause list will be published for only those matters which are urgent in nature;Till the present situation persists, no adverse/default orders be passed in matters where parties are found to be absent
It is hereby notified for information of all concerned that from Tuesday, the 17th March, 2020 the cause list will be published
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SC dismisses Vodafone’s petition against the levy of one-time spectrum charges
Supreme Court: The bench of Arun Mishra and MR Shah, JJ has dismissed a petition filed by Vodafone against the levy of
Continue readingIn Rajya Sabha | Misconceptions on CAA and NPR must end; Union Home Minister appeals to all Political Parties to rise above politics on Citizenship Issue
Expressing grief over loss of life and property in Delhi violence, in Rajya Sabha today, Union Home Minister Amit Shah reassured the
Continue readingRaj HC | COVID-19 | Subordinate Courts should not insist on the presence of parties unless it is very essential and unavoidable
In order to have effective control and containment over spread of Novel Corona Virus (COVID-19), the following instructions are issued to be
Continue readingDisruption of supply chains due to Coronavirus to be covered in ‘Force Majeure Clause’ — Case of Natural Calamity
Ministry of Finance through an Office Memorandum dated 19-02-2020, clarified with regard to the ‘Force Majeure Clause’, which means: A Force Majeure
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Manipur HC | Ahanthem Bimol Singh appointed as an Additional Judge
President appoints Ahanthem Bimol Singh to be an Additional Judge of Manipur High Court for a period of 2 years. Ministry of Law
Continue readingMadras HC | Appointment Order of 9 Additional Judges as Permanent
Appointment Order President appoints the following Additional Judges of Madras High Court as Judges: (i) Kumari Justice P.T. Asha, S/Shri Justices (ii)
Continue readingPat HC | COVID-19 | Regulate entry of litigants and general public in the Court premises in order to ensure less crowding
In view of the Office Memorandum dated 5th of March, 2020 issued by the Ministry of Health and Family Welfare, Government of
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Bom HC | Coronavirus | Functioning of Courts in HC as well its Benches shall be restricted to urgent matters
In view of the Office Memorandum dated 5-03-2020 issued by the Ministry of Health and Family Welfare, Government of India, the advisory
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