Ministry of Personnel, Public Grievances and Pensions notifies — Lokpal (Complaint) Rules, 2020
Central Government in the exercise of Section 59 of the Lokpal and Lokayuktas Act, 2013 has made the following rules: The Lokpal
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Breaking | UN High Commissioner for Human Rights files an Intervention Application in Supreme Court of India with regard to CAA [Read the Press Note]
Our Permanent Mission in Geneva was informed yesterday evening by the UN High Commissioner for Human Rights that her Office had filed
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2020 SCC Vol. 2 February 21, 2020 Part 3
Constitution of India — Arts. 32, 136, 137 and 226 — Judicial review — Disputes involving government contracts: Determination of pricing is
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SL CoA | Court holds Urban Development Authority as competent authority to form an opinion about the land to be recovered
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J., dismissed an appeal filed seeking to quash by
Continue readingJ&K HC | Court refrains from making prima facie decision when the facts and evidence of the matter is incomplete
Jammu & Kashmir High Court: Ali Mohammad Magrey J., dismissed a petition under Section 561A of Code of Criminal Procedure, 1973 seeking
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EBC publishes latest issue of — Socio-Legal Review [Vol. 15(1)]
Contents Articles Pendency in the Indian Criminal Process: A Creature of Crisis or Flawed Design?………………………………………………………………………………. 1 — Abhinav Sekhri Hearing the ‘Little
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Latest Issue of — NUJS Law Review [Vol. XI] [July-September, 2018] — Published
Table of Contents Articles Conceptualising Interaction Between Cryptography and Law Pratik Prakash Dixit……………………………………………………. 327 3D Printing – An Analysis of Liabilities and
Continue readingJhar HC | An order must be passed after providing reasons and discussing the case of the parties
Jharkhand High Court: Sanjay Kumar Dwivedi, J. quashed an order passed by the Divisional Commissioner, Palamau Division for lack of reasonable opportunity
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Delhi Violence| SC to hear plea seeking action against BJP leaders Kapil Mishra, Anurag Thakur, etc. for alleged hate speech
Supreme Court: A bench headed by CJ SA Bobde has agreed to hear on March 4 a plea seeking immediate registration of
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Nirbhaya| SC dismisses the curative plea of the fourth Death Row convict
Supreme Court: A five-judge Constitution bench of the Supreme Court today dismissed the curative petition filed by Pawan Kumar Gupta, a death
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Article 370| Here’s why the 5-judge bench refused to refer the pleas challenging the abrogation of Article 370 to a larger bench
Supreme Court: The 5-judge Constitution bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ has refused
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NUALS | Xth Edition of Altus Disputatio(AD) 2020
Reported by Suzann Dinu
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Ministry of Corporate Affairs notifies — Companies (Appointment and Qualification of Directors) Amendment Rules, 2020
G.S.R. 145(E).—In exercise of the powers conferred by section 149 read with section 469 of the Companies Act, 2013 (18 of 2013),
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Amity Law School, Noida | 6th Amity Mock Parliament
Reported by Aadarsh Kothari
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Call for Papers | National Law School Journal 2019-20
Reported by Anushree Jain
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NLIU wins GLC National ADR Triathlon
Reported by Vivek Badkur
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[Delhi Violence]NHRC asks its DG to depute its fact-finding team for spot enquiries into violation of human rights during violence in Delhi
The National Human Rights Commission has taken suo motu cognizance of violence in Delhi and specifically in North-East District, as reported in
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