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The Tribunal, Appellate Tribunal and other Authorities (Qualifications, Experience and other Conditions of Service of Members) Rules, 2020 were notified by the
Continue readingJharkhand High Court: Anubha Rawat Choudhary, J., dismissed the criminal petition seeking exoneration from criminal proceedings. In the present case, the petitioner
Continue readingJammu & Kashmir High Court: Sanjeev Kumar, J., closed a contempt petition seeking to initiate proceedings against respondents for non-compliance with the
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Supreme Court: Showing dismay over a case where two minors were forced to stay in a Boarding School due to an ongoing
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The Union Cabinet has approved the proposal of the Securities & Exchange Board of India (SEBI) to sign an updated Alternative Investment
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As reported by ANI, National Commission for Women has sought action report while taking suo motu cognizance of media reports regarding the
Continue readingPresident appoints the following Additional Judges to be Judges of Karnataka High Court with effect from the date they assume charge of
Continue readingMadras High Court: A Division Bench of M. Sathyanarayanan and R. Hemalatha, JJ., while addressing the issue of Sexual Harassment of Women
Continue readingDelhi High Court: Anu Malhotra, J., while deciding a petition with regard to the investigation of Sanjeev Chawla alleged for acting as
Continue readingNAMING THE COMPETITION The reform brought about in Indian legal education by the pioneering efforts of Prof. (Dr.) N.R. Madhava Menon in
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Bombay High Court: A Division Bench of Madhav J. Jamdar and Sunil B. Shukre, JJ., while invoking its power under Section 482
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Reported by Hrithik Khurana
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The National Human Rights Commission, NHRC, India has taken suo-motu cognizance of a media report that a family residing at Ojhaganj village
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(Anuroop Omkar, Director, Bridge Policy Think Tank and Aditi Jha, Consultant, Bridge Policy Think Tank) This write-up finds its inception from the
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As reported by PTI, One of the Convicts in the Nirbhaya Case named Vinay filed a petition seeking medical treatment. For the
Continue readingSupreme Court Collegium has approved the proposal for the elevation of Satya Gopal Chattopadhyay, Judicial Officer, as Judge of the Tripura High
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Supreme Court Collegium has approved the proposal for the elevation of Ahanthem Bimol Singh, Advocate, as Judge of the Manipur High Court.
Continue readingSupreme Court Collegium has approved the proposal for elevation of the following Judicial Officers as Judges of the Jammu & Kashmir High
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