Bombay HC | Appointment of Additional Judges
President appoints the following as the Additional Judges of the Bombay High Court: Amit Bhalchandra Borkar Shrikant Dattatray Kulkarni Ministry of Law
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Ordinance promulgated for amendment of MMDR Act and CMSP Act; paves way for growth in Coal and Mining sector
President promulgated — The Mineral Laws (Amendment) Ordinance, 2020 The ordinance for amendment in the MMDR Act 1957 and the CMSP Act
Continue readingDel HC | Conviction under S. 498-A does not automatically render the accused liable to be held guilty under S. 306 IPC
Delhi High Court: Sanjeev Sachdeva, J., set aside the order of the trial court challenged by the appellant, whereby the appellant was
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4th NUJS-SACJ National Criminal Law Quiz Competition, QRIOSITY 2020
Reported by Raksha Raina
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Call for Papers| 2nd NLIU-India Foundation Constitutional Law Paper Presentation Competition, 2020
The NLIU Law Review is the flagship law journal of the National Law Institute University, Bhopal. It is a bi-annual, student-edited law
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2nd Vox Anatolis National Moot Court Competition, 2020
Reported by Stuty Dwivedy
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Cabinet approves MoU between India and Sweden on cooperation in Polar Science
Union Cabinet has been apprised of the Agreement on cooperation in polar science between the Ministry of Earth Sciences (MoES), India and
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Symposium on ‘NBFCs & FinTechs in India: The Road Travelled & Way Forward’ | Session 3
Session 3: Conflict Resolution in the NBFC and FinTech Sector [L-R – Ms. Kritika Krishnamurthy; Mr. Sameer Karekatte; Mr. P K Malhotra;
Continue readingThe Citizenship (Amendment) Act, 2019 comes into force
S.O. 172(E).—In exercise of the powers conferred by sub-section (2) of the section 1 of the Citizenship (Amendment) Act, 2019 (47 of
Continue readingThe Transgender Persons (Protection of Rights) Act, 2019 comes into force
The Transgender Persons (Protection of Rights) Act, 2019 comes into force today. S.O. 135 (E).—In exercise of the powers conferred by sub-section
Continue readingPaperless Licensing process for Petroleum Road Tankers launched, aim to reduce red tapism
Boost to Digital India Campaign Championing the cause of Digitisation and Modernisation In line with the vision of Prime Minister, Narendra Modi’s
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FSSAI bars entities from registering websites with ‘FSSAI’ in the domain name or to use its name and logo
It has been brought to the notice of the Food Safety and Standards Authority of India (FSSAI) that a number of websites
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2019 SCC Vol. 10 December 28, 2019 Part 5
Government Grants, Largesse, Public Property and Public Premises — Transfer of lease/allotted plot: In this case, industrial land was given to the
Continue readingUnlawful Activities of “Sikhs For Justice” are disruptive in character and threaten the sovereignty, unity & territorial integrity of India | Unlawful Association
Unlawful Activities (Prevention) Tribunal declares “Sikhs For Justice” as an “Unlawful Association”. The Tribunal under sub-section (3) of Section 4 of the
Continue readingCabinet gives ex-post-facto approval to MoC between India & Bill & Melinda Gates Foundation in the field of Health
The Union Cabinet has given its ex-post-facto approval on the Memorandum of Cooperation (MoC) between Department of Health & Family Welfare (DOHFW),
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Green Channel combination of ROC Star Investment Trust’s acquisition of equity of Star Health and Allied Insurance Company Ltd. from Snowdrop Capital PTE Ltd. received by CCI
The Competition Commission of India (CCI) received the following green channel combination filed under sub-section (2) of Section 6 of the Competition
Continue readingAmendment of Rules 10 DA & 10 DB regarding furnishing of information & maintenance of documents by Constituent Entity of an international group
G.S.R. 14(E).—In exercise of the powers conferred by sub-section (1) and sub-section (4) of section 92D and sub-section (8) of section 286
Continue readingOperating Guidelines for Investment Advisers in International Financial Services Centre
1. SEBI has issued SEBI (International Financial Services Centres) Guidelines, 2015 (hereinafter referred to as ‘IFSC Guidelines’) on March 27, 2015, for
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Symposium on ‘NBFCs & FinTechs in India: The Road Travelled & Way Forward’ | Session 2
Session 2: Potential of FinTechs as a New Age Financial Institution [L-R –Mr. Vaibhav Anand; Mr. Vivek Singla; Dr. Aruna Sharma; Mr.
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