In conversation with Aashna Jain for her journey from a Corporate Lawyer to an Entrepreneur
Interviewed by Jyotshna Yashaswi
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HP HC | Exclusive and conscious possession of contraband substance under NDPS Act can be a deterring ground for grant of bail; petition dismissed
Himachal Pradesh High Court: Chander Bhusan Barowalia J., while rejecting the present petition observed that the ingredients of Section 37 NDPS Act
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If a person carries out trading in shares on an occasional basis by opening a Demat Account, will that person come under the ambit of Consumer? Read NCDRC’s opinion
National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member) addressed the question of who can be considered a consumer under Section
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DSNLU | 2nd A.P.J. Abdul Kalam Memorial National IPR Online Quiz Competition, 2020
Reported by Divya Chowdhary
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Editors Guild of India condemns sudden arrest of Arnab Goswami, editor in chief of Republic TV
The Editors Guild of India has issued a statement on the arrest of Arnab Goswami, editor-in-chief of Republic TV. Editors Guild of
Continue readingSEBI | Fraudulent misstatements in financial statements will amount to misrepresentation /unfair trade practice under Regulation 4(2) of SEBI PFUTP Regulations, 2003
Securities Exchange Board of India: G. Mahalingam, Whole-time member retrained the promoters of the Dewan Housing Finance Limited i.e. DHFL from accessing
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2020 SCC Vol. 6 Part 3
Civil Procedure Code, 1908 — S. 9-A [as inserted by CPC (Maharashtra Amendment) Act, 1977]: Objection as to jurisdiction to entertain suit,
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Candidate suppresses his over-qualification during recruitment process. Can he later contend that over-qualification can’t be a disqualification? Here’s what SC says
Employers prescribe qualifications to any post, not Courts.
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EBC signs MoU with NALSAR for publishing and distributing NALSAR Student Law Review
Eastern Book Company (EBC®) and NALSAR, Hyderabad signed an MoU for publishing and distributing the NALSAR Student Law Review. The entire archive will be
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Two men walk free after 12 years in prison as SC holds that conviction cannot be based solely on refusal to undergo a Test Identification Parade
The finding of guilt cannot be based purely on the refusal of the accused to undergo an identification parade.
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UK SC | Can damages be recovered for “consequences” of having committed a crime during a serious psychotic episode? Detailed Report
Supreme Court of United Kingdom: In the instant appeal where the issue was whether the claimant can recover damages for the “consequences”
Continue readingMinistry of Finance | Factual position in respect to Service Charges levied by banks
There have been several media reports alluding to steep increase in service charges by certain Public Sector Banks (PSBs). In this context,
Continue readingPat HC | Whether transferee pendente lite have a right to be added as parties to partition suit? Court explains legal position
Patna High Court: Mohit Kumar Shah, J., while addressing the instant partition suit decided on the question as to whether: transferee pendente
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Connection with agricultural land a must for homestead land & waterbodies to come within the purview of the WB Restoration of Alienated Land Act, 1973
Homestead land when included within the meaning of the term “land” in 1973 Act means homestead of an agriculturist and not any and every structure on non-agricultural land.
Continue reading[Succession] Madras HC | “Stale claim resurrected for some other reason”: Court rejects claim to property filed by husband and son of alleged co-parcener
Madras High Court: R. Subramanian, J., dismissed the second appeal filed in regard to suit for partition and granting possession of share to
Continue readingChh HC | Parole granted to a female convict having committed offence under S. 302 IPC; Impugned order by District Magistrate set aside
Chhattisgarh High Court: Sanjay K Agrawal J., set aside the impugned order having no substantial reason for rejecting parole of a female
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Call for Papers| ‘Constitution@70’
Indian Constitution completed seventy years of its existence on 26 November 2019. The period of seventy years has been a mix of
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Haryana Labour Department approves maintaining records in electronic form under Labour Laws & Rules
The Labour Department, Haryana has taken up a series of measures to improve ‘Ease of Doing Business’. The emphasis has been on
Continue readingMadras HC | “Framers trusted Constitutional Appointees to perform duties promptly”; Court invokes Art. 200 while enouncing Governor’s responsibility of taking early decision when a Bill is presented for assent
Madras High Court: A Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., said that a Constitutional Authority has to take a
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NLUD | National Quiz Competition on Consumer Protection Laws, 2020
Reported by Nitya Bansal
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