Live: Finals of the NUJS-HSF National Moot Court Competition 2020
The National University of Juridical Sciences in association with the international law firm Herbert Smith Freehills is hosting the NUJS-HSF National Moot
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Ayush Kashyap, student of HNLU, Raipur on his Mooting experience
Interveiwed by Sharon David
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Live Blog- 2nd Vox Anatolis National Moot Court Competition- NLU Assam, Guwahati [March 6-8]
ABOUT THE COMPETITION “Vox Anatolis” means the voice of the east. The National Law University and Judicial Academy Assam had organised the
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Ori HC | Conviction for murder under S. 302 IPC altered to S. 304 Part-I on grounds of lack of premeditation and motive
Orissa High Court: A Division Bench of Pramath Patnaik and Dr A. K. Mishra JJ. modified the conviction given by the trial
Continue readingJhar HC | In the matter of compassionate appointment, it is essential to show that the candidate has a better claim than others
Jharkhand High Court: A Division Bench of Aparesh Kumar Singh and Kailash Prasad Deo, JJ. dismissed the writ petition being devoid of
Continue readingRaj HC | Claim petition dismissed due to claimant’s inability to prove direct or immediate involvement of vehicle in question with the accident
Rajasthan High Court: DrPushpendra Singh Bhati, J., dismissed a civil appeal seeking to set aside a tribunal order and allow a claim
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Pharmacy Act, 1948 shall prevail over AICTE in the field of Pharmacy education
Supreme Court: The 3-judge bench of Arun Mishra, Vineet Saran and MR Shah, JJ has held that in the field of Pharmacy
Continue readingSEBI launches mobile application for lodging investor grievances — SEBI SCORES
In its efforts to improve the ease of doing business, SEBI aunched a Mobile Application for the convenience of investors to lodge
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District Forum can’t extend limitation period of 45 days for filing response under Section 13 of Consumer Protection Act
Supreme Court: The 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and S. Ravindra Bhat, JJ has held that
Continue readingYes Bank Limited: RBI announces Scheme of Reconstruction
The Reserve Bank of India has placed in public domain a draft scheme of reconstruction of the Yes Bank Ltd. The Reserve
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NCDRC | Tata Motors resorted to deceptive trade practice by alluring customers and promoting sale of their cars; Decision of below fora — upheld
National Consumer Redressal Commission (NCDRC): C. Vishwanath (Presiding Member) dismissed the revision petition filed by Tata Motors Limited against the West Bengal State
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CIC | Amita Pandove administered oath of office of Information Commissioner, CIC
Amita Pandove administered the oath of office of the Information Commissioner, Central Information Commission (CIC) by the Chief Information Commissioner, Shri Bimal
Continue readingJhar HC | Writ Petition not maintainable where multiple forums for redressal of the consumers grievance is constituted for adjudication of electricity dispute
Jharkhand High Court: Rajesh Shankar, J. dismissed the petition on grounds of maintainability. The present writ petition was filed for following reasons: to
Continue readingCentral Government constitutes Delimitation Commission for UT of J&K and States of Assam, Arunachal Pradesh, Manipur & Nagaland
S.O. 1015(E).—In exercise of the powers conferred by section 3 of the Delimitation Act, 2002 (33 of 2002), the Central Government hereby
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Supreme Court Monthly Roundup – February 2020
TOP STORIES Sabarimala| Questions of law can be referred to larger bench while hearing a review petition; Issues framed The 9-judge bench
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No lapse of acquisition proceedings if government has ‘paid’ compensation
Supreme Court: In a landmark ruling the 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah, and Ravindra Bhat, JJ
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