SEBI develops an online system for detecting misuse of clients’ securities by brokers
In the recent past years, it has been observed that some brokers have misused clients’ securities received as collateral to meet their
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CIC | Information regarding details of police encounters in UP to be sought from UP State Information Commission
Central Information Commission (CIC): Y.K. Sinha (Information Commissioner) while forwarding the present case to UP State Information asked for the disposal of
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Bom HC | Accused having secured acquittal, presumption of innocence is further reinforced, reaffirmed and strengthened by trial court
Bombay High Court: K.R. Shriram, J., while upholding the decision of the trial court with regard to the acquittal of the accused,
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Grant permanent commission to all women officers in Army who opt for it within 3 months: SC to Centre [Full report]
Supreme Court: “Seventy years after the birth of a post-colonial independent state, there is still a need for change in attitudes and
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NHRC | Chilla Khadar village in Delhi does not have a school which forces the children to ride a boat to attend school — Violation of RTE
The National Human Rights Commission, NHRC, India has taken suo-motu cognizance of a media report that Chilla Khadar village in Delhi does
Continue readingPresident notifies — The Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 2020
President in the exercise of powers conferred by the proviso to Article 309 of the Constitution, makes the following rules: 1. Short
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ILS | Public Law Bulletin Volume XI released
Reported by Ankit Mishra
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XIII Amity National Moot Court Competition, 2020
Reported by Shambhavi Anand
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Tri HC | Minimum points criteria to be fulfilled even in case of application of job on compassionate grounds
Tripura High Court: Akil Kureshi, J., dismissed a petition filed by the son of deceased employee of Bharat Sanchar Nigam Limited (BSNL)
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PAN-Aadhaar Linking | PAN if not linked with Aadhaar by 31-03-2020 will become inoperative
As reported by Hindu, The deadline for linking PAN Card with Aadhaar Card has been extended several times by the Income Tax Department
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Bom HC | “Conduct cannot be seen divorced from totality of circumstances”; Conviction altered from S. 302 to 304 Part-II IPC
Bombay High Court: A Division Bench of Ranjit More and Surendra P. Tavadae, JJ., while disposing of the present appeal altered the
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SC Collegium recommends transfer of — Justice Subramonium Prasad from Madras HC to Del HC
Supreme Court Collegium recommends the transfer of Justice Subramonium Prasad, Judge, Madras High Court to Delhi High Court. He was Elevated as
Continue readingRaj HC | Court directs seizure of building for wilful disobedience of Court order
Rajasthan High Court: A Division Bench of Sangeet Lodha and Mahendar Kumar Goyal JJ., ordered for seizure of building and issued show-cause
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Live Updates : 24th annual Stetson International Environmental Moot Court Competition, 2020 – India National Rounds
Jindal Global Law School of O.P Jindal Global University will be hosting the Surana and Surana India National Rounds of the 24th
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Article 370| Notice issued to J&K administration on plea challenging Omar Abdullah’s detention under PSA
Supreme Court: A bench headed by Justice Arun Mishra has issued a notice to the Jammu and Kashmir administration on the plea
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Election Commission to implement — SC’s directions concerning criminal antecedents of candidates
Commission to implement the directions of Supreme Court concerning criminal antecedents of candidates by reiterating its existing instructions with suitable modifications Election
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Nirbhaya Case| SC dismisses Vinay Kumar’s plea against rejection of mercy plea
Supreme Court: A 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has dismissed the plea seeking review of the
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NCDRC | ICICI Bank misplaced original Sale Deed of customer; District Forum’s decision of compensation and reconstruction of sale deed — Upheld
National Consumer Redressal Commission (NCDRC): Dinesh Singh (Presiding Member) while dismissing the revision petition filed by ICIC Bank Ltd. upheld the decision
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