Shreenath Khemka on challenges being faced by Young Independent Lawyers
Interviewed by Aniket Pandey
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Del HC | Can a country made pistol (katta) be considered as a “deadly weapon” even if it is in a state of disrepair under S. 398 IPC? HC elaborates
Delhi High Court: Vibhu Bakhru, J., in the present petition observed that, “A deadly weapon is one, which is lethal and is likely
Continue readingPat HC | Accused obtained employment on basis of forged TET certificate; Court declines to grant bail, rules that there can be no presumption of accused being unaware of forgery
Patna High Court: Ahsanuddin Amanullah, J., rejected the bail application of the applicant-accused in connection with the FIR registered for offence punishable
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Parliament passes the Institute of Teaching and Research in Ayurveda Bill, 2020
The Institute of Teaching and Research in Ayurveda Bill 2020 has been passed by Rajya Sabha. The Bill was earlier passed in
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SC gives a go ahead to enforcement of Malaysian arbitral award in Government versus Vedanta; says it doesn’t contravene public policy of India
Supreme Court: The 3-judge bench of SA Nazeer, Indu Malhotra and Aniruddha Bose, JJ has dismissed Central Government’s plea against enforcement of
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Tripura HC | What amounts to irretrievable breakdown of marriage? HC discusses in a case where the couple lived apart for 13 continuous years
Tripura High Court: A Division Bench of S. Talapatra and S.G. Chattopadhyay, JJ., upheld the decision of the trial court and stated that
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Bom HC | Advocates permitted to travel by local trains to attend physical hearing of cases on ‘experimental basis’
Bombay High Court: A Division Bench of Dipankar Datta, CJ and G.S. Kulkarni, J., directs railways to allow Advocates to travel by local
Continue readingTripura HC | Will Hindu Marriage Act have application on a couple belonging to Scheduled Tribe, notified under Constitution for purpose of dissolution of marriage? Court explains
Tripura High Court: A Division Bench of S. Talapatra and S.G. Chattopadhyay, JJ., held that Section 2(2) of the Hindu Marriage Act has
Continue readingJhar HC | Government employee denied anticipatory bail for posting derogatory remarks against Malaysian woman regarding spreading coronavirus
Jharkhand High Court: Rongon Mukhopadhyay J., rejected anticipatory bail to the ground in light of facts and submissions in the instant case.
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CESTAT | Employee not liable for the actions of the senior while following instructions; Tribunal allows appeal and sets aside penalty under S. 112 (a) of Customs Act
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Division Bench of Anil Choudhary (Judicial Member) and C.L. Mahar (Technical Member), allowed
Continue readingHP HC | Nepali citizen living in Shimla since 1997 refused Bonafide Himachali Certificate; S. 3(1) (b) of Indian Citizenship Act, 1955 applied
Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are such
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Lok Sabha | Essential Commodities (Amendment) Bill, 2020: Certain food items can be regulated by Govt. under extraordinary circumstances [Bill Passed]
The Essential Commodities (Amendment) Bill, 2020 Which Act will this bill amend? The Essential Commodities Act, 1955. Which Sections will the said
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Lok Sabha | Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020: Bill to cut salaries of MPs by 30% [Bill Passed]
Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 Which Act will the said Bill amend? A Bill further to
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NUALS & CAN Foundation | Session on “Social Engineering & Distributive Justice: High Courts Under Our Constitution”
National University of Advanced Legal Studies (NUALS), Kochi, in collaboration with CAN Foundation is set to organize an enlightening Online Session by
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Call for Papers | Scholasticus Volume I, Issue I
Reported by Nisha Gupta
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Call For Blogs | Jindal Forum for international and Economic Laws
About us The Jindal Forum for International and Economic Laws (JFIEL) welcomes original and previously unpublished submissions on a rolling basis throughout the year. JFIEL is an online,
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SC stays the telecast of Sudarshan News’ ‘UPSC Jihad’ show; says it prima facie appears like an attempt to vilify the Muslim community
“An insidious attempt has been made to insinuate that the community is involved in a conspiracy to infiltrate the civil services.” Supreme
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Can an unmarried Hindu daughter claim maintenance from her father? SC clarifies the legal position
Supreme Court: The 3-judge bench of Ashok Bhushan. R. Subhash Reddy and MR shah, JJ has held that an unmarried Hindu daughter
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Bom HC | “Consent induced by fiduciary relationship not a free consent”: Bom HC while refusing bail to rape accused business partner of victim’s father
Bombay High Court: Bharati Dangre, J., while addressing a petition with regard to the rape of a minor girl, made an observation that:
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