Jharkhand HC | Appointment of 2 Additional Judges as Permanent Judges– Notified
President appoints S/Shri Justices (1) Sanjay Kumar Dwivedi and (2) Deepak Roshan, Additional Judges of the Jharkhand High Court, to be Judges
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Punjab and Haryana HC | Appointment of an Additional Judge of the P&H HC
Appointment of an Additional Judge President appoints appoint Shri Rajesh Bhardwaj, to be an Additional Judge of the Punjab and Haryana High
Continue readingAllahabad HC | Appointment of 4 Additional Judges of the Court
President appoints the following as the Additional Judges of the Allahabad High Court in the order of seniority, for a period of
Continue readingDel HC | Press cannot “convict anyone” or insinuate that he or she is guilty: Arnab Goswami to exercise restraint while reporting Sunanda Pushkar Case
Delhi High Court: Mukta Gupta, J., held that in light of investigations being carried out in the Sunanda Pushkar Case, Arnab Goswami is
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[Online Classes] Madras HC | Schools can allow students requiring special attendance in view of difficulties faced in online education to attend physical classes with social distancing
A great nation is built on a character of its own citizens. It transforms into the character of the nation leading to
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1st NLIU International Negotiation Competition, 2020
ABOUT THE COMPETITION Since its inception in 2007, the vision of ADRC has been to disseminate knowledge relating to Alternative Dispute Resolution
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ProMooter | Meet the esteemed Judges panel for the September ProMoot on Contract Law [12th & 13th September]
ProMooters is all set to host its September ProMoot on Contract Law on 12-13 September 2020. In its previous editions, ProMooters has
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NLAT| Undergraduate Exam timings, List of exam centres and details of Simulation Test
Nilufer Bhateja, Editorial Assistant has put this story together
Continue readingMinistry of I&B permits telecast of show raising concerns on “How people of a particular community have suddenly increased in IAS & IPS Cadre”
On 28th August, 2020, Ministry of I&B had given a notice to SUDARSHAN NEWS on receiving several complaints regarding a programme which
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To prove case under NDPS Act, ownership of the vehicle not required to be established and proved
Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has held that to prove the case
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Bom HC | Can Government take any land into their possession without declaring same to be ‘private forest’ under Maharashtra Private Forest (Acquisition) Act, 1975? HC discusses
Bombay High Court: Anil S. Kilor, J., held that to declare land as private forest under Maharashtra Private Forest (Acquisition) Act, 1975, it
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Maratha Reservation| Implementation of Maharashtra State Reservation Act stayed; Larger bench to interpret Constitution (102nd Amendment) Act, 2018
Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta and S. Ravindra Bhat, JJ has referred to a larger bench,
Continue readingHealth Ministry urges States/UTs to Mandatorily retest all Symptomatic Negative Cases of Rapid Antigen Tests through RT-PCR
Union Health Ministry has noted that in some large States, symptomatic negative cases tested by Rapid Antigen Tests (RAT) are not being
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Latest Volume of — RMLNLU Journal, published! [Vol. 11, 2019]
Articles Democracy At the Grassroots: A Survey to Understand The Awareness of the People in Rural Uttar Pradesh —Sanjay Singh Journey from
Continue readingJ&K HC | If one has attained age of majority, is entitled to contract marriage as per his/her wishes and police department is duty bound to protect their life and liberty
Jammu and Kashmir High Court: Sindhu Sharma, J. disposed of the petition at the stage and directed the police to provide protection
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Mili Baxi on being selected for masters at London School of Economics
Interviewed by Akshita Totla
Continue readingAll HC | Can the family members harass a couple who on attaining majority got married and started living together? HC reiterates SC’s position
Allahabad High Court: Dr Kaushal Jayendra Thaker, J., addressed a petition where protection was sought of the Court by a couple against threats
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Del HC | Alt News co-founder alleged to have harassed a minor girl on Twitter: HC directs no coercive action to be taken
Delhi High Court: Yogesh Khanna, J., held that no coercive action shall be taken against the co-founder of ALT News with regard to
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