GLC MUN’ 20 – Round 2 of Delegate and IP Applications are now open
“Round 2 of Delegate and IP Applications of GLCMUN’20 are now OPEN! The 12th Edition of Government Law College Model United Nations is scheduled to
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Centre to hold meeting with internet giants over circulation of child pornographic content: MHA informs SC
Supreme Court: The Ministry of Home Affairs has told the Court today that it will hold a meeting with internet giants, social
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Nirbhaya Case| Supreme Court Issues Notices To 4 Death Row Convicts
Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ has sought response from the four death row
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CCI approves of a joint venture between Mahindra & Mahindra and Ford Motor
The Competition Commission of India (CCI) approves the formation of a joint venture between Mahindra & Mahindra and Ford Motor and the
Continue readingSale of Acid | Acid survivor files plea stating the “easy availability of acid”; Del HC seeks government’s response
As reported by PTI, An acid survivor filed a petition in Delhi High Court alleging that acid is still easily available in
Continue readingNational Institute of Financial Management to be renamed as — Arun Jaitley National Institute of Financial Management
The Government of India has decided to rename the National Institute of Financial Management (NIFM), Faridabad as Arun Jaitley National Institute of
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Bom HC | Allegations of Cruelty and Harassment, in absence of specific details, would not attract ingredients of Ss. 304B and 498-A IPC
Bombay High Court: A Division Bench of S.S. Shinde and V.G. Bisht, JJ., dismissed the criminal appeal on finding the trial court’s
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The Constitution (Amendment) Bill, 2020 — Private Member’s Bill introduced in Rajya Sabha to encourage — “two child policy”
The Constitution (Amendment) Bill, 2020 as introduced in Rajya Sabha on 07-02-2020 is a bill to further amend the Constitution of India.
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The Direct Tax Vivad se Vishwas Bill, 2020 — introduced in Lok Sabha
The Direct Tax Vivad se Vishwas Bill, 2020 was introduced in Lok Sabha by the Finance Minister Nirmala Sitharam on 05-02-2020. A
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NCDRC | Coaching Classes do not fall within the definition of ‘Education Institutions’; Matters of Educational Institutions do not fall under Consumer Forum
National Consumer Redressal Commission (NCDRC): The Bench of R.K. Agarwal (President and V.K. Jain and M. Shreesha, Members, while taking into consideration
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Call for Papers | CLD NUALS
Reported by Suzann Dinu
Continue readingJ&K HC | HC does not sit in appeal over decision of detaining authority and cannot substitute its own opinion, when grounds of detention are precise & relevant
Jammu and Kashmir High Court: Tashi Rabstan J., in a matter relating to preventive detention declined to provide opinion over that of
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Book release and Panel Discussion – An Idea of a Law School, Ideas from the Law School [Video]
An Idea of a Law School, Ideas from the Law School was released at the National Law School, Bangalore. The Launch was
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SC refuses stay CBI investigation into involvement of PMO officials in coal scam case against Jindal Steel
Supreme Court: The Court has declined to stay the investigation by the Central Bureau of Investigation (CBI) into the alleged involvement of
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Call for Blogs| NUALS Law Journal Blog
Reported by Suzann Dinu
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Deposit Insurance & Credit Guarantee Corpn. (DICGC) increases — insurance coverage for depositors in all insured banks to Rs 5 lakh
With a view to providing a greater measure of protection to depositors in banks the Deposit Insurance and Credit Guarantee Corporation, a
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Centre & States to pay Rs. 5 lakh each for failing to file reply on PIL for community kitchen
Supreme Court: Irked over repeated failures of the Centre and States to file their replies, the bench of N V Ramana, Ajay
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Shaheen Bagh infant death| SC issues notice to Centre & Delhi Govt over participation of infants & children in protests
Supreme Court: A bench headed by CJI SA Bobde has issued a notice to Centre and Delhi government asking it to respond
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