Ms. Kanchan on securing All India Rank of 35 in UPSC, 2019
Interviewed by Nitya Bansal
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Lok Sabha | Banking Regulation (Amendment) Bill, 2020: Read how the bill will strengthen the co-operative banks [Bill Passed]
The Banking Regulation (Amendment) Bill, 2020 Which Act will the said bill amend? The Banking Regulation (Amendment) Bill, 2020 will amend the
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5th Edition of GNLU Air and Space Law Academy [27th Sept – 04 Oct 2020]
Reported by Karan Ahluwalia
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Lok Sabha| Assisted Reproductive Technology (Regulation) Bill, 2020: Why “Assisted Reproductive Technology Services” needs to be regulated? [Read the Bill]
The Assisted Reproductive Technology (Regulation) Bill, 2020 Introduction On 14-09-2020, The Assisted Reproductive Technology (Regulation) Bill, 2020 was introduced in Lok Sabha.
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Bom HC | Can a widowed daughter-in-law claim maintenance from the estate inherited by her father-in-law? Law explained
Bombay High Court: Nitin W. Sambre, J., while addressing a petition with regard to grant of maintenance held that under Section 19 of
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AIL, Mohali | National Moot Court Competition – Checkmate 2020
Reported by Nritika Sangwan
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No regulatory interventions are required in respect of issues related with Privacy and security of OTT services at the moment: TRAI
The Telecom Regulatory Authority of India releases recommendations of “Regulatory Framework for Over-the-top (OTT) Communication Services”. Following are the salient features: Market
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Bom HC | If a banker refuses to grant loan on an already outstanding amount, would the said act amount to instigation under S. 107 of IPC? HC pronounces a reasoned order
Bombay High Court: A Division Bench of V.M. Deshpande and Anil S. Kilor, JJ., held that if the prosecution fails prima facie to
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Three bills aimed at transformation of agriculture and raising farmers’ income introduced in Lok Sabha
Three bills aimed at the transformation of agriculture in the country and raising farmers’ income were introduced in Lok Sabha to replace
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IDIA Stories | IDIA Scholar Sheetal Kumari fought all odds to pursue legal education
Bask into the Glory of this IDIA Scholar — Sheetal Kumari Early Years My name is Sheetal Kumari. I come from a
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Advance tax ruling system| Detailed report on what the Supreme Court said
Supreme Court: The bench of SK Kaul and Indu Malhotra, JJ has recommended the Central Government to consider the efficacy of the
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Call for Papers | The Indian Competition Law Review
Reported by Nisha Gupta
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NLAT claims allegations of paper leak are unfounded
NLSIU has released a notification stating that there have been unfounded allegations with respect to the NLAT paper leak. As per the
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NGT | CPCB to consider ordering environmental audit to assess & recover compensation for violation of environmental norms by Amazon, Flipkart, etc.
National Green Tribunal (NGT): Full Bench of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member)and Dr Nagin Nanda (Expert Member)
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Bom HC | Performing second marriage during pendency of an appeal is a breach under S. 15 of HMA, but would it amount to civil contempt? HC analyses
Bombay High Court: A.S. Kilor, J., held that contravention of the provision of Section 15 of the Hindu Marriage Act, 1955 does not
Continue readingJ&K HC | Bail plea of accused transporting three militants who launched a suicide attack on BSF Camp in J&K in October 2017, rejected
Jammu and Kashmir High Court: A Division Bench of Ali Mohammad Magray and Sanjay Dhar, JJ. rejected the bail plea and upheld
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CAT | Post-retirement pensionary benefits cannot be withheld by organisation on account of failure on its part in timely verification of employee’s service records
Central Administrative Tribunal, Ernakulam: The Coram of Bidisha Banerjee (Judicial Member) and Nandita Chatterjee (Administrative Member) allowed the application granting desired relief
Continue readingUtt HC | Freedom can’t be denied just because a person is poor; Court reduces amount of sureties for bail
Uttaranchal High Court: Ravindra Maithani, J., allowed an application that was made in order to reduce the amount of sureties for bail.
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