“Justice Ramana’s proximity with Mr. Chandrababu Naidu is too well-known”; Read what Andhra Pradesh CM Jagan Mohan Reddy wrote in his letter to CJI
Justice NV Ramana is next-in-line to become the Chief Justice of India.
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2020 SCC Vol. 6 Part 1
Courts, Tribunals and Judiciary — Tribunals — Appointment process — Lack of judicial dominance: Composition of Search-cum-Selection Committees in the Tribunal, Appellate
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Advocate Balasaheb Apte College of Law, Mumbai | Certificate Course In Media And Communication Law
Mumbai’s prestigious Adv. Balasaheb Apte College Of Law has announced an online certificate course in Media And Communication Law. The Course will
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Absenteeism from Criminal Justice: A Plea for Reform
by Gautam Kumar Choudhary*
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7th VIPS International Moot Court Competition, 2020: Live Reporting
Hello Everyone! VIPS welcomes you to the 7th International Law Virtual Moot Court Competition,2020 live blog. The competition started on the 5th
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Levy of Liquidated Damages by one party to a contract: When arbitrable? Comments in light of SC Judgment of Mitra Guha v. ONGC
by Prashant Pakhiddey* & Lakshmi Dwivedi**
Continue readingJhar HC | Will non-service of one month’s notice period vitiate termination of contractual services? HC decides
Jharkhand High Court: Sanjay Kumar Dwivedi, J., dismissed the petition being devoid of merits. The facts of the case are such that
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In Conversation with Radhey Soundarya and Angeline Priety from Lawyers Go Pro Bono
Interviewed by Karan Ahluwalia
Continue readingKer HC | Post of Lokayukta is an independent statutory post and by no stretch of imagination, can it come under the purview of ’employment under the Government’
Kerala High Court: A Division Bench of S. Manikumar, CJ and Shaji P. Chaly, J. while dismissing a petition seeking a writ
Continue readingMandatory action by police in cases of crime against women: Advisory by MHA
Government of India has taken steps to strengthen legislative provisions to deal with incidents of sexual offences against women and girls. Government
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Indian Law Society, Pune | Online Diploma Programme in Corporate Laws
Reported by Nihar Chitre
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Guj HC | Employed woman permitted to appear for All India Bar Examination; Directions issued to the Bar Council of Gujarat
Gujarat High Court: A Division Bench of Vikram Nath, CJ and J.B. Padiwala, J., allowed a petition which was filed praying to
Continue readingWhy did Madras HC Judge refuse to recuse from an Illegal Mining Case? Read an all-inclusive report
Madras High Court: B. Pugalendhi, J., while refusing to recuse from the present case reminded himself of the harsh criticism of Justice V.R.
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The Law Culture | Judgment Writing Competition
ABOUT THE LAW CULTURE The Law Culture is a student-run platform involving students from top law schools across the country. We are
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SC holds NRI quota for admission to professional courses “neither sacrosanct, not inviolable”; private colleges have some elbow room
Private colleges offering professional and technical courses, have some elbow room to decide whether, and to what extent, they wish to offer NRI or management quotas
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