10th KR Ramamani Moot Court Competition
Reported by Ujjwal Jain
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To prevent prices of a-la-carte channels from becoming illusionary, TRAI laid down conditions; For Multi-TV home, 40% of declared NCF
In view, the implementation of Digital Addressable Systems (DAS) and to enable the sector to realize its benefits, the Telecom Regulatory Authority
Continue readingKer HC | Anticipatory bail granted to the accused in a case under under S. 498-A IPC, observing the matter is purely matrimonial
Kerala High Court: N. Anil Kumar, J. allowed this application for anticipatory bail under Section 438 of the Code of Criminal Procedure,
Continue readingAmendments made to — Guidelines pertaining to “Core Settlement Guarantee Fund” & “Default Waterfall for Clearing Corporations”
SEBI vide its Circular no. CIR/MRD/DRMNP/25/2014 dated August 27, 2014, has, inter alia, specified guidelines pertaining to Core Settlement Guarantee Fund and
Continue readingMEA | India strongly condemns vandalism at Nankana Sahib Gurudwara in Pakistan
Following statement was issued yesterday by the Ministry of External Affairs with respect to the vandalism at Nankana Sahib Gurudwara in Pakistan:
Continue readingAll HC | CAA Protests – UP Government’s reply sought on alleged acts of violence and arbitrary detention of AMU students
Allahabad High Court: A Division Bench of Govind Mathur, CJ. and Vivek Varma, J. passed an order hearing a petition filed by
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NHRC issues notice to Govt. of Rajasthan over — reported deaths of more than 100 children at Kota Government Hospital
Death of more than 100 children at Kota Government Hospital The National Human Rights Commission, NHRC, India has taken suo motu cognizance
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Judicial Member Bethala Shantha Vijaya Prakash Kumar appointed as Actg. President of NCLT
S.O. 72(E).— Consequent on the completion of the term of Office of Justice Shri M.M. Kumar as President, National Company Law Tribunal
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Bom HC | Incumbent on court to decide point of limitation before considering the matter on merits through separate proceedings not necessary
Bombay High Court: Ujjal Bhuyan, J., while deciding a writ petition, modified the order of the Joint Charity Commissioner whereby the question as
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Guidelines on Migration and Portability of health insurance policies — IRDAI
Reference is invited to Regulation 17(iv) and clause 16 of Schedule I of IRDAI (Health Insurance) Regulations 2016. In terms thereof, the
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9th NUJS International MUN 2020
Reported by Raksha Raina
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Guj HC | No question of relief for the offences that shake the collective conscience of society; Court confirms death penalty in rape and murder case under POCSO Act
Gujarat High Court: A Division Bench of Bela M. Trivedi and A.C. Rao, JJ., dismissed an appeal filed on being aggrieved by
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IRDAI | Modification guidelines on standardization in health insurance
Reference is invited to Chapter – I of Guidelines on Standardization in Health Insurance issued vide Ref: IRDA/HLT/REG/CIR/146/07/2016 dated 29th July, 2016, where
Continue readingHome Ministry seeks overhaul of IPC and CrPC to improve the criminal justice system
As reported by Economic Times, the Ministry of Home Affairs in consultation with the Bureau of Police Research and Development is considering
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NCDRC | If goods in deliverable state are delivered by seller to purchaser, property in the goods passes from seller to purchaser
National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member) while dismissing the present revision petition, held that, “If the goods in
Continue readingKer HC | Petition for non-compliance of earlier judgment dismissed; petitioner directed to seek remedy under Contempt of Courts Act
Kerala High Court: C.S. Dias, J. dismissed a writ petition filed by the petitioner on the basis that once any judgment is
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