Breaking | SC Collegium recommends transfer of 3 Judges from — Delhi HC, Bombay HC & Karnataka HC
Supreme Court Collegium recommends the following transfers of High Courts Judges: S. No. Name of Judge High Court From High Court To
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MNLU | One day National Conference on Mediation
ABOUT THE CONFERENCE As a matter of its contribution towards development and promotion of ADR in India, the ADR Society of Maharashtra
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Breaking | Forged Order made in name of Justice G.S. Patel of Bombay HC | “Entire document is not only a forgery but a clumsy one”
Bombay High Court: G.S. Patel, J., on 15-02-2020 noted a complaint filed by two Advocates – Umesh Vasant Mohite and Hetal Arvind
Continue readingCentral Govt. employees selected for appointment before 1-1-2004, but joined service on or after 1-1-2004, can now opt to be covered under — Central Civil Services (Pension) Rules, 1972
The Department of Pension and Pensioners’ Welfare has taken out an order through which all Central Government employees whose selection for appointment
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Cooperation Agreement signed between India and Portugal in the field of Maritime Transport and Ports
With entering the Agreement with Republic of Portugal, it will open avenues for cooperation to promote Maritime Transport between the two countries
Continue readingDel HC | Notice issued to Centre on petition questioning appointment of NCLAT Technical Members
As reported by ANI, A Petition has been filed in the Court seeking the appointment of technical members of the National Company
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CCI |”Asian Paints” threatened dealers to discontinue their supplies with alleged intent to hinder entry of “JSW Paints “
Competition Commission of India (CCI): The Bench of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi, Members, while dealing
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SL SC | Sentencing is a sacred right vested with the judicial officer; Court rejects appeal
Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Priyantha Jayawardena, L.T.B. Dehideniya and S. Thurairaja, JJ.,
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Cal HC | Labour Dispute| Duty of HC to only interfere in such matters where there is an egregious error in law
Calcutta High Court: Shekhar B. Saraf, J., while dismissing the present petition and upholding the interpretation placed by the Labour Court with
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Courts should be slow in rejecting enforcement of foreign awards; SC elucidates principles
Supreme Court: A 3-judge bench of RF Nariman, Aniruddha Bose and V. Ramasubramanian, JJ has held that enforcement of a foreign award
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Poll Affidavit Case| SC reserves verdict on petition seeking review of order quashing clean chit to Devendra Fadnavis
Supreme Court: A bench headed by Justice Arun Mishra, JJ has reserved its order on the review petition filed by former Maharashtra
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2020 SCC Vol. 2 February 7, 2020 Part 1
Constitution of India — Arts. 137, 142, 145(3), 25 and 26 — Scope of review jurisdiction: In review petitions and writ petitions
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Nirbhaya Gang Rape – Murder Case | All 4 Convicts to be hanged on 03-03-2020 — Death Warrants issued
Additional Sessions Judge Dharmender Rana issued death warrants against the 4 convicts in the Nirbhaya Case. All the 4 Convicts will be
Continue readingRaj HC | Online fantasy game -“Dream 11” does not involve offences of betting and gambling; Court dismisses PIL
Rajasthan High Court: A Division Bench of Indrajit Mahanty CJ, and Ashok Kumar Gaur J., dismissed a Public Interest Litigation alleging the
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CBI | Accused in Muzaffarpur Shelter Home Case sentenced by trial court
The Trial Court at Saket, New Delhi has sentenced 19 accused, namely (i) Brajesh Thakur, owner of the NGO Sewa Sankalp Evam
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India and Norway to work jointly towards mitigating marine plastic litter and microplastics
India marks the beginning of super year of Biodiversity with the hosting of the 13th Conference of Parties (COP) of the Convention
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