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The Union Cabinet has approved the Companies (Second Amendment) Bill, 2019 to amend the Companies Act, 2013. The Bill would remove criminality
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Supreme Court: A bench headed by CJ SA Bobde has directed Delhi High Court to hear on Friday the PIL filed by
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It has been observed that due to applicability of additional fee on late filing, which in case of inordinate delay could actually
Continue readingJharkhand High Court: A Division Bench of H.C Mishra and Deepak Roshan JJ., dismissed the present writ application as it had no
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President rejects the mercy petition of Pawan Gupta one of the convicts in Nirbhaya Case. A Delhi court had deferred till further
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Bombay High Court: A Division Bench of S.M. Gavhane and T.V. Nalawade, JJ., while partially allowing the appeal, held that, “…with regard to
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Supreme Court: A 3-judge bench of SA Bobde, CJ and BR Gavai and Surya Kant, JJ has directed a trial court in
Continue readingHimachal Pradesh High Court: Tarlok Singh Chauhan, J. held that the order of the Tribunal was devoid of any fault on the
Continue readingKerala High Court: Ashok Menon, J., disposed of a criminal miscellaneous application since the matter was under investigation and at an early
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Supreme Court: The 3-judge bench of Rohinton Fali Nariman, S Ravindra Bhat and V Ramasubramania, JJ has struck down the curb on
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The target envisaged in National Health Policy, 2017 for a relative reduction in prevalence of current tobacco use is 30% by 2025.
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It is decided to amend the Banking Regulation Act, 1949 by the Banking Regulation (Amendment) Bill, 2020 which was introduced in Lok
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The Medical Termination of Pregnancy (Amendment) Bill, 2020 was introduced in Lok Sabha on 02-03-2020. The said bill has been introduced to
Continue readingThe Ministry of Information and Broadcasting has issued advisory to all private satellite news TV channels and all private FM radio channelsregarding
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Supreme Court: The bench of Ashok Bhushan and Naveen Sinha, JJ has dismissed a petition filed against the Allahabad High Court order
Continue readingJharkhand High Court: Rajesh Shankar J., held that the petitioner was in judicial custody for more than a year; hence he is
Continue readingSecurities and Exchange Board of India (Infrastructure Investment Trusts) (Amendment) Regulations, 2020 No. SEBI/LAD-NRO/GN/2020/05.—In exercise of the powers conferred under section 30
Continue readingUttaranchal High Court: Alok Kumar Verma, J., allowed a petition filed under Article 226 of the Constitution of India challenging the impugned
Continue readingKerala High Court: A Division Bench of K. Vinod Chandran and V.G. Arun, JJ., addressed an appeal by one of the senior-most
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Himachal Pradesh High Court: Anoop Chitkara, J. granted anticipatory bail to the petitioners and observed that the Court is under constitutional obligation
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