The Companies (Incorporation) Amendment Rules, 2020 — Notified
Central Government makes the following rules further to amend the Companies (Incorporation of Rules, 2014, namely: The Companies (Incorporation) Amendment Rules, 2020
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NISM | Securities Law Conclave
Reported by Ujjwal Jain
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MZM Legal | GLC National ADR TRIATHLON 2020
Reported by Anjali Kumari
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Supreme Court Collegium approves — Elevation of 5 Addl. Judges of Karnataka HC as Permanent
The Supreme Court Collegium in its meeting held on 05-02-2020 approved the proposal for appointment of following five Additional Judges of Karnataka
Continue readingPulleri Vadhyarillath Kunhikrishnan — Appointed as Addl. Judge of Kerala HC
President appoints Shri Pulleri Vadhyarillath Kunhikrishnan, to be an Additional Judge of the Kerala High Court, for a period of two years
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Kota infant deaths| Notice issued to Rajasthan Govt in plea seeking probe into death of over 100 infants at Kota hospital
Supreme Court: A 3-judge bench of SA Bobde, CJ and BR Gavai and Surya Kant, JJ has sought response from the Rajasthan
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Rajya Sabha Update| Services of Doctors and Lawyers under Consumer Protection Act
As per the Consumer Protection Act, 2019, “service” means service of any description which is made available to potential users and includes,
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CCI notifies — Competition Commission of India (General) Amendment Regulations, 2020
No. L-3(2)/Regln-Gen. (Amdt.)/2020/CCI— In exercise of the powers conferred by Section 64 of the Competition Act, 2002 (12 of 2003), the Competition
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SL CoA | Court rejects appeal in case of murder; convicts to be hanged
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
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Article 370| Omar Abdullah’s sister moves SC challenging his detention under PSA
Supreme Court: A petition has been filed in the Supreme Court challenging the detention of former Jammu and Kashmir Chief Minister Omar
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Citizenship (Amendment) Act Row| SC observes that Shaheen Bagh protesters can’t block public roads indefinitely but refuses to pass any interim order
Supreme Court: A bench of SK Kaul and KM Joseph has said that the protesters at Shaheen Bagh cannot block public road and
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Compliance Checklist for declaration of beneficial interest in shares of company
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2020) PL (CSP) February 70
Supreme Court upholds constitutional validity of the SC/ST (Prevention of Atrocities) Amendment Act, 2018 [Full Report]
Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran and S. Ravindra Bhat, JJ has upheld the constitutional validity of the
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Sabarimala| Questions of law can be referred to larger bench while hearing a review petition; Issues framed
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
Continue readingAppointment of Sanjeeb Kumar Panigrahi as Judge of Orissa High Court
President appoints Shri Sanjeeb Kumar Panigrahi, to be a Judge of the Orissa High Court with effect from the date he assumes
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3 Additional Judges of Calcutta High Court appointed as Permanent Judges
President appoints the following Additional Judges as the Permanent Judges of the Calcutta High Court: (i) Smt. Justice Shampa Sarkar, (ii) Shri
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Guj HC | Permission to acquire firearm license for crop protection granted
Gujarat High Court: A.Y. Kogje, J., allowed and disposed of a petition filed under Article 226 of the Constitution of India aggrieved
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