Interest rates on Employee Provident Fund has been reduced to 8.05%
As reported by media, Employees’ Provident Fund Organisation (EPFO) will pay interest at the rate of 8.5 per cent for the current
Continue reading2020
Chattisgarh Triple murder| SC commutes death sentence of a man who killed 3 children to a life imprisonment
Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran, and MR Shah, JJ has commuted the death sentence of a convict,
Continue readingRaj HC | Court allows compromise entered into by parties since offences under NI Act are compoundable offences
Rajasthan High Court: Vijay Bishnoi, J., allowed a criminal revision petition seeking to set aside judgments convicting the petitioner with regard to
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MCA | Details of the LLP Settlement Scheme, 2020 notified
Central Government in exercise of its power under Section 460 of the Companies Act, 2013 (extended to LLPs vide Gazette Notification No.
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Standing Committee on Finance submits its 6th Report on — Insolvency and Bankruptcy (Second Amendment) Bill, 2019
Standing Committee on Finance (2019-2020) prsented the Sixth Report on Insolvency and Bankruptcy (Second Amendment) Bill, 2019 in Lok Sabha on 04-03-2020.
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BREAKING | Nirbhaya Gang-Rape Murder case | Delhi Court sets the execution date of Nirbhaya Convicts to be — 20-03-2020
Delhi Court issues a fresh death warrant against the four convicts. They are to be hanged at 5.30 am on March 20,
Continue readingCabinet approves MoU between India and Côte d’lvoire for cooperation in the field of Health
Union Cabinet has approved a Memorandum of Understanding (MoU) between Ministry of Health and Family Welfare of the Republic of India and
Continue readingSikk HC | Unwelcome “sexual advances” by a Teacher; Person using criminal force upon a woman with intention or knowledge that her modesty would be outraged should be punished
Sikkim High Court: A Division Bench of Meenakshi Madan Rai and Bhaskar Raj Pradhan, JJ., while addressing a case of offence under Section 354
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Lok Sabha passes — The Direct Tax Vivad se Vishwas Bill, 2020
The Direct Tax Vivad se Vishwas Bill, 2020 has been passed by Lok Sabha on 04-03-2020 in order to provide for resolution of
Continue readingJ&K HC | Due to outbreak of Coronavirus all Indian Nationals including children to be evacuated from Iran; Emergency conditions in Iran
Jammu and Kashmir High Court: A Division Bench of Gita Mittal, CJ and Rajesh Bindal, J., while addressing a representation with regard to
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Citizenship Amendment Act — A Critique
by V. Sudhish Pai†
Continue readingKerala HC | Appointment Order of 4 Additional Judges for a period of 2 years
Appointment Order President is pleased to appoint S/Shri (i) Thirumuppath Raghavan Ravi, (ii) Bechu Kurian Thomas, (iii) Gopinath Puzhankara and (iv) Smt.
Continue readingRajasthan HC | Orders of Appointment of 6 to be the Judges
President is pleased to appoint the following as Judges of Rajatshan High Court: (i) Devendra Kachhawaha (ii) Satish Kumar Sharma (iii) Kumari
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Cabinet approves — Foreign Direct Investment policy on Civil Aviation
To permit foreign investment upto 100% by those NRIs, who are Indian Nationals, in case of M/s Air India Ltd., the Union
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Mega Consolidation in Public Sector Banks — Approved by Cabinet
Union Cabinet has approved the mega consolidation of ten PSBs into four which include the – (a) Amalgamation of Oriental Bank of
Continue readingDel HC | Petition dismissed seeking directions to NHRC to intervene and enquire into mental and physical state of 4 death row convicts in Nirbhaya Case
Delhi High Court: A Division Bench of D.N. Patel, CJ and C Hari Shankar, J. declined to entertain a petition seeking directions to
Continue readingTripura HC | Order of appointment of Satya Gopal Chattopadhyay as a Judge
President appoints Satya Gopal Chattopadhyay, to be a Judge of the Tripura High Court with effect from the date he assumes charge
Continue readingTransfer Order of Addl. Judge Subramonium Prasad from Madras HC to Delhi HC
President, after consultation with the Chief Justice of India, is pleased to transfer Justice Subramonium Prasad, Additional Judge of the Madras High
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