2020
Central Government constitutes — National Company Law Appellate Tribunal (NCLAT) at Chennai
S.O. 1060(E).—In exercise of the powers conferred by section 410 of the Companies Act, 2013 (18 of 2013), the Central Government hereby
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Bom HC | Sending personal messages on WhatsApp does not amount to utterance of obscene words in public place; S. 294 IPC cannot be invoked
Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ. while disposing off an application, held that, “To call a
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Centre appoints Justice (Retd.) Bansi Lal Bhat, Member (Judicial), NCLAT, as officiating Chairperson of NCLAT for 3 months
S.O. 1049(E).—Consequent on the completion of the term of office of Justice (Retd.) Shri S.J. Mukhopadhaya, as Chairperson, National Company Law Appellate
Continue readingParliament receives President’s assent for — Insolvency and Bankruptcy Code (Amendment) Act, 2020
Parliament received President’s assent for — Insolvency and Bankruptcy Code (Amendment) Act, 2020 on 13-03-2020. An Act further to amend the Insolvency
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Cabinet approves release of an additional installment of Dearness Allowance and Dearness Relief due from 1.1.2020
Union Cabinet has approved to release an additional installment of Dearness Allowance (DA) to Central Government employees and Dearness Relief (DR) to
Continue readingCoronavirus | Govt brings masks and hand sanitizers under the Essential Commodities Act
In view the ongoing outbreak of COVID-19 (Corona Virus) and concern of the logistics for COVID-19 management particularly during the last couple
Continue readingCentral Govt. notifies — Yes Bank Ltd. Reconstruction Scheme, 2020
G.S.R. 174(E).—Whereas, the Yes Bank Limited is a banking company registered under the Companies Act, 1956 (1 of 1956) and carrying on
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Pratyush Miglani on his successful career as a lawyer and an entrepreneur
Interviewed by Prakhar Srivastava
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Notice issued to Centre, RBI and the likes over need for expeditious disposal of trials under Section 138 of Negotiable Instruments Act
Supreme Court: Taking suo motu cognizance of the issue relating to the expeditious trial of cases under Section 138 of Negotiable Instruments
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NUJS holds Panel Discussion| 1st edition of the ‘Kautilya Dialogue’
Reported by Raksha Raina
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Coronavirus (COVID-19)| SC restricts it’s functioning to avoid mass gatherings in Courts; Only urgent matters to be heard
After the Ministry of Health and Family Welfare issued an Office Memorandum dated 5th March, 2020 as advisory cautioning against mass gathering
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International Bar Association’s Human Rights Institute issues an open letter over transfer order of Justice S. Muralidhar
As reported by PTI, International Bar Association’s Human Rights Institute raised their concern over the ‘hasty’ transfer of Justice S. Muralidhar from
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Former Chief Minister of J&K — Dr Farooq Abdullah’s preventive detention revoked by J&K Government
Jammu and Kashmir Government revoked the preventive detention of Jammu and Kashmir’s Former Chief Minister. Abdullah was under preventive detention since August
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CESTAT | Benefit of S. 80, Finance Act, 1994 allowed to assessee who paid major portion of tax liability before issue of show cause notice
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Division Bench of Sulekha Beevi (Judicial Member) and Anil G. Shakkarwar (Technical Member)
Continue readingJhar HC | Object of NI Act is primarily compensatory; Court can discharge accused on full payment and amicable settlement
Jharkhand High Court: Amitav K. Gupta, J. acquitted the petitioners of the charges on an amicable settlement between the parties. The relevant
Continue readingSEBI | Indian Stock Market moving in tandem with global markets due to COVID-19
SEBI statement on market movement Over the last few days, the Indian Stock Market has been moving in tandem with other global
Continue readingAll HC | Data collected for NPR shall be foundation for NRC, thus necessary to provide pro forma collecting personal data of citizens — Notice issued
Allahabad High Court: A Division Bench of Govind Mathur, CJ and Chandra Dhari Singh, J. allowed and listed the present petition on 06-03-2020,
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