NUJS Diversity Report, 2019-20
Reported by Raksha Raina
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Live | The Eleventh NLU Antitrust Moot Court Competition (March 13-15, 2020)
The NLU Antitrust Law Moot Court Competition, started a decade ago, was conceived as the first moot court competition in the area
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Driving India to the Fore: Electric Transportation
Harsha Rajwanshi, Assistant Professor of Law and Dean External Relation, Gujarat National Law University
Cite as: (2020) PL (EL) March 85
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Making Sense of the Confidentiality Claims under the Competition Law Regime
Bhumesh Verma, Managing Partner and Shashank Saurabh, Student Researcher, Corp Comm Legal
Cite as: (2020) PL (CL) March 80
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NGOs with no connection to political parties can’t be denied access to foreign contributions for supporting public causes
Supreme Court: The bench of L. Nageswara Rao and Deepak Gupta, JJ has held that the support to public causes by resorting
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1st HPNLU National Moot Court Competition, 2020
Reported by Shiva Vishnoi
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Parliament Passes The Mineral Laws (Amendment) Bill, 2020 — Will promote ease of doing business
Parliament passed The Mineral Laws (Amendment) Bill, 2020 for amendments in Mines & Mineral (Development and Regulation) Act 1957 and The Coal
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Protection of Children from Sexual Offences Rules, 2020 — Comes into force; R. 11 provides procedure for reporting of pornographic material involving a child
Central Government makes the following rules, namely:–– The Protection of Children from Sexual Offences Rules, 2020. These rules come into force from
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Major Port Authorities Bill, 2020 introduced in Lok Sabha; to provide for regulation, operation and planning of Major Ports in India
Major Port Authorities Bill, 2020 introduced in Lok Sabha with a view to provide for regulation, operation and planning of Major Ports
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Nidhi Companies to apply to the Central Govt. for updation of their status/ declaration as Nidhi Co.
In order to make regulatory regime for Nidhi Companies more effective and also to accomplish the objectives of transparency & investor friendliness
Continue readingDel HC | Proceedings under S. 138 NI Act quashed against Independent Non-executive Directors not involved in day-to-day affairs of Company
Delhi High Court: Manoj Kumar Ohri, J., while allowed the present petition and quashed the impugned order summoning the petitioners under Section 138
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SC | A4 size paper shall be used in pleadings, petitions, affidavits or other documents to be filed in Supreme Court
It is notified for the information of all concerned that the Competent Authority has been pleased to direct that : With a
Continue readingBreaking | Coronavirus | Existing visas, except diplomatic, official, UN/International Organizations, employment, project visas, stand suspended
The sixth meeting of the GoM was held under the chairpersonship of Dr. Harsh Vardhan, Union Minister of Health & Family Welfare.
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Postponement of IPL is not an urgent matter; Vacation bench asks petitioner to mention the matter before a regular bench
Supreme Court: Refusing to hear the mentioning, Court has asked lawyer-cum-petitioner Mohan Babu Agrawal to approach the regular bench of the Supreme
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Citizenship (Amemdment) Act Row| 3-judge bench to hear matter relating to UP Govt’s ‘name and shame’ hoardings of protestors
Supreme Court: After the Uttar Pradesh government has knocked the door of Supreme Court, challenging the Allahabad High Court’s order regarding the
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Monthly Wages under Employees’ Compensation Act, 1923 — A conundrum
by Tushar K. Shah† and Itisha Khandelwal††
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CESTAT | Refund of Service Tax allowed where assessee paid the same under erroneous self-assessment
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Coram of P.K. Choudhary (Judicial Member) and P. Anjani Kumar (Technical Member), rejected
Continue readingCoronavirus disease (COVID-19) outbreak | India Evacuates its citizens from Iran
Government of India has undertaken evacuation operations from several countries in the wake of the COVID-19 outbreak to bring back Indian citizens
Continue readingJhar HC | Conviction for murder reversed for non-corroboration of unreliable and untrustworthy testimony of deceased’s daughter
Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. acquitted the accused-appellant of the charge under Section 302 of
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