2020
Call for Papers | Journal of Sports Law, Policy and Governance
Reported by Stuti Dwivedy
Continue readingMental Healthcare through Government Schemes
As per the National Mental Health Survey, 2016, the prevalence of mental disorders in adults over the age of 18 years is
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Sabarimala| 9-judge bench reserves order on whether a reference can be made in a review petition
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
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SL CoA | Conviction for murder set aside for misdirection on the standard of proof directed to the jury
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
Continue readingNo introduction of — Paternity Leave System | Government
Introduction of Paternity Leave System The Government is not planning to introduce any paternity leave system to men employed by organizations/companies in
Continue readingKar HC | Assessment of permanent committee for designating Senior Advocates held to be reasonable and reliable; writ petitions filed by the members of the Bar rejected
Karnataka High Court: A Division Bench of Abhay S. Oka and Mohammad Nawaz, JJ., rejected the writ petitions contested by the members
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Evolution of Data Privacy
Bhumesh Verma, Managing Partner, Sayantan Dey, Legal and Compliance Professional and Ujjwal Agrawal, Student Researcher Corp Comm Legal
Cite as: (2020) PL (CL) February 74
EBC’s Coat Pocket Edition of — Civil Procedure Code, 1908 with Limitation Act, 1963 [Edn. 8, 2019]
Overview Civil Procedure Code, 1908 with Limitation Act, 1963 alongwith Special Amendments by Act 4 of 2016 and Commercial Courts Act, 2015 The
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Nirbhaya Case| Centre approaches SC after Delhi High Court rejects plea to separately execute the 4 convicts; Hearing tomorrow
Supreme Court: A bench headed by Justice NV Ramana has agreed to hear Central government’s appeal against Delhi High Court order, which
Continue readingKer HC | Court grants bail due to no reported criminal antecedents of the petitioners
Kerala High Court: Shircy V, J. granted pre-arrest bail to the petitioners considering no criminal antecedents having been reported against the petitioners.
Continue readingAll HC | Trial Court has the duty to ensure that an accused gets a fair trial; and “real and effective” aid is provided to him under S. 304 of CrPC
Allahabad High Court: Rajeev Singh, J. allowed an application of revision filed for quashing an order passed by Additional Sessions Judge (POCSO
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KIIT | 37th All-India Inter-University Moot Court Competition
Reported by Mandavi Banerjee
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Walmart owned Flipkart shuts down Jabong to redirect focus on Myntra
As per media reports, Flipkart has shut down the operations of Jabong and the users will now be redirected towards the Myntra
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Cabinet gives in-principle approval for setting up a new Major Port at Vadhavan in Maharashtra
The Union Cabinet has given its ‘in-principle’ approval for setting up a Major Port at Vadhavan near Dahanu in Maharashtra. The total
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Bom HC | Compensation granted under MV Act increased by adjusting the notional income in accordance with current value of rupee
Bombay High Court: M.G. Giratkar, J., allowed an appeal filed against the order of the Motor Accidents Claim Tribunal (“MACT”) whereby the appellants-claimants
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Call For Blog Posts | Extra-Cover, The Sports Law Blog of India
Reported by Saranya Mishra
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Sia Shruti alumnus CNLU on securing rank 1 in Bihar Judiciary Examination
Interviewed by Jyotshna Yashaswi
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Maharashtra reservation| SC to begin final hearing in Maratha Quota issue from March 17
Supreme Court: The Court will start from March 17 the final hearing on the petitions challenging the constitutional validity of a Maharashtra
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Cabinet approves — Indian Institutes of Information Technology Laws (Amendment) Bill, 2020
The Union Cabinet has approved the following: – Introduction of the Indian Institutes of Information Technology Laws (Amendment) Bill, 2020 Ex-post facto
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