ECI orders removal of Anurag Thakur & Parvesh Sahib Singh from the list of Star Campaigners of BJP
Election Commission has ordered the removal of Sh. Anurag Thakur and Sh. Parvesh Sahib Singh from the list of star campaigners of
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Cabinet approves — Medical Termination of Pregnancy (Amendment) Bill, 2020; Upper limit for legal abortions raised to 24 weeks
The Union Cabinet has approved the Medical Termination of Pregnancy (Amendment) Bill, 2020 to amend the Medical Termination of Pregnancy Act, 1971.
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District Consumer Forum | Marriage bureau’s failure to find a match or arrange any meeting, held as ‘deficient service’ – directed to refund amount paid by complainant
District Consumer Disputes Redressal Forum, New Delhi: The Coram of Rekha Rani (President) and Kiran Kaushal (Member) allowed a case filed against
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5-judge bench holds no time limit could be fixed while granting anticipatory bail [Full report]
Supreme Court: In a significant ruling, a 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah, and Ravindra Bhat, JJ has
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Nirbhaya Case| SC dismisses Mukesh Kumar’s plea against rejection of mercy plea [Full report]
Supreme Court: Dismissing the petition filed Nirbhaya gang-rape and murder convict Mukesh Kumar Singh, challenging the rejection of his mercy petition by
Continue readingKer HC | No bar to simultaneous continuance of a criminal proceeding and a civil proceeding, if the two arise from separate causes of action
Kerala High Court: R. Narayana Pisharadi, J. dismissed a petition praying for quashing the criminal proceedings against the petitioner initiated under Section
Continue readingJhar HC | Minor inconsistencies, exaggerations or embellishments in testimonies of eye-witness does not throw prosecution’s case into the winds
Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. dismissed a criminal appeal challenging the order of trial
Continue readingDel HC | Acquittal of rape accused upheld where condition precedent for proving physical relationship established on false pretext of marriage found missing
Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ., dismissed a criminal leave petition filed by the State against
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RGNUL | Zelus III, 2020
Reported by Vijaya Singh
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Nirbhaya Case| Order on death row convict Mukesh Kumar’s petition against rejection of his mercy plea by the President tomorrow
Supreme Court: After a day long hearing in he petition filed Nirbhaya gang-rape and murder convict Mukesh Kumar Singh, challenging the rejection
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2002 Gujarat riots| SC grants bail to 14 convicts in Sardarpura massacre case; Asks them to do ‘social service’
Supreme Court: A 3-judge bench of CJI SA Bobde and BR Gavai and Surya Kant, JJ has granted bail to 14 convicts in
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RBI imposes monetary penalty on Jaiprakash Narayan Nagari Sahakari Bank Ltd.
The Reserve Bank of India (RBI) has, by order dated January 22, 2020, imposed a monetary penalty of Rs 1.00 lakh on
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Sabarimala| Hearing before the 9-judge bench to conclude in 10 days
Supreme Court: A three-judge bench of the Supreme Court, headed by CJI Sharad Arvind Bobde has fixed a 10-day period for concluding
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Ker HC | No elementary schools imparting secular education can promote one religion over others
Kerala High Court: A. Muhamed Mustaque, J., dismissed a petition filed by a private unaided school, imparting elementary education, challenging the State’s
Continue readingHP HC | Court is under Constitutional obligation to safeguard the interests of the victim, accused, society, and State; Bail granted
Himachal Pradesh High Court: Anoop Chitkara, J., allowed a bail petition of an accused who was under arrest due to an FIR
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