SC acquits a man in a rape case dating back to 1999| How a failed love affair led to a 21-year-long legal battle
Supreme Court: The 3-judge bench of RF Nariman, Navin Sinha and Indira Banerjee, JJ has acquitted a man in a rape case
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Bom HC | Will strict rules of pleadings as applicable for suits filed under CPC be applicable under Industrial Disputes Act as well? HC elaborates
Bombay High Court: Anil S. Kilor, J., reiterated that the strict rule of pleadings as applicable to civil suits is not applicable under
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Call for Blogs| CADR [Submissions on a Rolling Basis]
Reported by Vijaya Singh
Continue readingDel HC | Can a director who has resigned from company be held liable for cheques subsequently issued and dishonoured? HC explains in light of S. 141 NI Act
Delhi High Court: V. Kameswar Rao, J., while addressing the present matter observed that a retired director of the company cannot be
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“India’s Pro-IP approach must be given exposure to the International Community”: Justice Prathiba Sigh at CAN Foundation Webinar
The Sunday Morning saw some of the most respected names in Intellectual Property Law joining in to discuss one of the most
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“Need a Stop on IP Colonialism”: Justice Gautam Patel at CAN Foundation Webinar
The Sunday Morning saw some of the most respected names in Intellectual Property Law joining in to discuss one of the most
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IRCCL’s Blog Writing Competition 2020: Prize Worth INR 22K + Internship: Submit by 31 October 2020
About IRCCL The Indian Review of Corporate and Commercial Laws (IRCCL) is a blog that publishes articles on current issues relating to
Continue reading[Presidential Assent] Jammu and Kashmir Official Languages Act, 2020 | 5 languages to be the official languages
The Jammu and Kashmir Official Languages Bill, 2020 received Presidential Assent on 26-09-2020. The Jammu and Kashmir Official Languages Act, 2020 FEATURES:
Continue reading[SPOTLIGHT] Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Act, 2020 | Is this a step towards direct marketing of farmers’ produce?
The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 received the President’s assent on 24-09-2020. Farmers’ Produce Trade and Commerce
Continue readingFarmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020 | Will farming agreement help in eliminating intermediaries? Decoded
The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Bill, 2020 received Presidential Assent on 24-09-2020. The Farmers (Empowerment
Continue readingGau HC | Offences under POCSO Act are unpleasant and must be tackled with due consideration of all aspects, lest the society lose faith in the administration of justice
Gauhati High Court: S. Hukato Swu, J. rejected the petition of the petitioner and refused him bail. The factual background of the
Continue reading[Presidential Assent] Essential Commodities (Amendment) Act, 2020: Under what circumstances can government impose stock limits? Explainer
The Essential Commodities (Amendment) Bill, 2020 received Presidential Assent on 26-09-2020. The Essential Commodities (Amendment) Act, 2020 Which Act will this bill
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LexGaze| 1st National Case Commentary Competition
ABOUT THE ORGANISATION LexGaze Law Review and Blog (“LexGaze”) is a synergic endeavour of practicing legal luminaries and young law students with
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[Manslaughter v. Murder] English Law on Envy, Malice and Hatred
Lord Kelyng, J., while distinguishing the offence of manslaughter from murder, held the accused guilty for the offence of murder acknowledging the
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[Presidential Assent] Institute of Teaching and Research in Ayurveda Act, 2020 [Key Features]
Institute of Teaching and Research in Ayurveda Bill, 2020 received Presidential Assent on 21-09-2020. The Institute of Teaching and Research in Ayurveda
Continue readingJhar HC | Power of police officer under S. 102 of CrPC to seize property does not include the power to attach, seize and seal an immovable property
Jharkhand High Court: Rajesh Shankar, J., disposed off the petition directing the respondents to remove the seal of the hotel premises and
Continue readingSupreme Court Collegium approves proposal for elevation of 10 Judicial Officers as Judges of Madras HC
Supreme Court Collegium Supreme Court Collegium on 23-09-2020, approved the proposal for elevation of the following Judicial Officers, as Judges of the
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