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“Liberty survives by the vigilance of her citizens, on the cacophony of the media and in the dusty corridors of courts alive to the rule of (and not by) law. Yet, much too often, liberty is a casualty when one of these components is found wanting.”
Continue readingAllahabad High Court: The Division Bench of Pankaj Mithal and Saurabh Lavania, JJ., dismissed a Public Interest Litigation. The petitioner in Public
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In an Online Session organised by Damodaram Sanjivayya National Law University (DSNLU), Visakhapatnam and CAN Foundation, Justice A.K.J. Nambiar, Judge, High Court
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National Company Appellate Tribunal (NCLAT): The Division Bench of Justice A.I.S Cheena (Judicial Member) and V.P. Singh (Technical Member) reinforced that in the
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Reported by Shruti Dhondhe
Continue readingThe Government of India sanctioned the Scheme for the amalgamation of the Lakshmi Vilas Bank Ltd. with DBS Bank India Ltd. The
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Allahabad High Court: Dr Kaushal Jayendra Thaker, J., held the employer and the insurance company liable to pay interest on the amount
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Supreme Court: In the case where Direct Recruits to the newly created posts of Tax Assistants in the Finance Department of the
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Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ has directed that that there will be
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Karnataka High Court: H. T. Narendra Prasad J. allowed the appeal stating that the Motor Accident Claim Tribunal has ample powers under
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Civil Procedure Code, 1908 — Or. 7 R. 11(a) — Object — Exercise of power under — Nature of enquiry to be
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by Priya Agrawal* and Dhawal Srivastava**
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“A police officer in the Railway Protection Force is required to maintain a high standard of integrity in the discharge of his official functions.”
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“Vires of a relevant provision goes to the root of the matter.”
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RGNUL Financial and Mercantile Law Review is back in the ranking charts Aligarh Law Journal rises to the 3rd rank The rankings†
Continue readingSecurities Exchange Board of India (SEBI): S.K. Mohanty, (Whole Time Member) has barred two promoters of NDTV, namely Mr Prannoy Roy and
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