6th Prof. N. R. Madhav Menon SAARC Mooting Competition
The Sixth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition and Law Students Conference, 2020-21 is being organized by Lloyd Law College
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Noted educationist and Former Member of Law Commission of India, Prof. Mool Chand Sharma passes away
Prof. (Dr.) Mool Chand Sharma, Former Member, Law Commission of India and noted educationist has passed away last night. Professor of Law
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Bangalore Club not liable to pay wealth tax; SC explains when Section 21AA of Wealth Tax Act applies
Supreme Court: Holding that Bangalore Club is not liable to pay wealth tax under the Wealth Tax Act, 1957, the3-judge bench of
Continue readingMadras HC | Can MACT deal with claims & policies other than Accident Claims provisions of MV Act? Contractual & Statutory liability cannot be equated: HC elaborates
Madras High Court: S.M. Subramaniam, J., while addressing a motor accident claim, observed that, Once, the policy is contractual in nature and the
Continue readingGau HC directs Enquiry Commission to conclude investigation and file report on legality of coal mining project and other illegal activities in Dehing Patkai Elephant Reserve
Gauhati High Court: A Division Bench of Ajai Lamba and Manish Choudhury, JJ. withheld any further order on the suo moto PIL
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Kar HC | National Law School of India University Amendment Act, 2020 granting 25% reservation to candidates from State of Karnataka — Stayed
Karnataka High Court: The Division Bench of B.V. Nagarathna and Ravi Hosmani, JJ., granted an interim stay on the National Law School
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In conversation with Justice Ujjal Bhuyan on his journey from Bar to Bench
Interviewed by Stuti Dwivedy
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National Law School of India Review [Vol. 31(2), 2019] — Published
Contents 157 Contestations over Indian citizenship: An Analysis of the Citizenship (Amendment) Bill, 2016 —Leah Verghese & Harish Narasappa 177 Hope for
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NLAT| NLSIU working proactively to make NLAT more accessible, takes out option to give exam at centre
Nilufer Bhateja, Editorial Assistant has put this story together
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Madras HC | What factors are to be considered while fixing compensation in cases of permanent disability caused due to accidents? HC explains
Madras High Court: S.M. Subramaniam, J., while determining the compensation in the cases of accident, observed that, “…job of Homemaker can never be
Continue readingAll HC | “It is the constitutional responsibility of High Courts to monitor the functioning of subordinate courts to ensure timely disposal of cases”; HC directs in cases where litigation is marred by inordinate delay
Allahabad High Court: While deliberating over a matter concerning quashing of a non-bailable order issued by a subordinate court, Rahul Chaturvedi, J.,
Continue readingMadras HC | Without ascertaining whether information asked falls under the ambit of S. 8(1)(d) of RTI Act, PIOs rejecting RTI applications mechanically, should be shown doors
Madras High Court: S. Vaidyanathan, J., observed that, “Officials adopting a tactic answer in a mechanical manner that the information sought for is
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Justice Rohinton Nariman, Judge Supreme Court of India appointed as Chairman of Supreme Court Legal Services Committee
Ministry of Law and Justice Central Authority nominates Justice Rohinton Fali Nariman, Judge Supreme Court of India as Chairman of the Supreme
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NLAT| Latest Press Releases by NLSIU, including instructions for PWD candidates [Key Highlights]
Nilufer Bhateja, Editorial Assistant has put this story together
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CAN-GNLU Webinar | Senior Advocate Dhruv Mehta traces the journey of Dissents in India and Abroad
Gujarat National Law University, Gandhinagar & CAN Foundation recently hosted an Online Lecture on ‘Dissents That Made A Difference: India & Abroad’
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RGNUL Financial and Mercantile Law Review’s Techtalk Series: Open Banking and Smart Contracts [Sept. 11-12, 2020]
About the Organisers RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, double-blind peer-reviewed law journal published by the Rajiv Gandhi National University
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Jharkhand State Open School a sham; SC ‘reluctantly’ refuses to allow students with JSOS certificates to continue their courses at APJAKTU
Supreme Court: The 3-judge bench of SA Kaul, Aniruddha Bose and Krishna Murari, JJ ‘reluctantly’ dismissed an SLP arising out of a
Continue readingAll HC reiterates that Authorities not to demand Stamp Duty beyond Art. 57(b) Sch. 1-B of Stamp Act
Allahabad High Court: Dr Kaushal Jayendra Thaker, J., addressed a matter with regard to stamp duty. Respondents invited a tender to repair
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Seat of CLAT shifted to NALSAR; NLSIU VC divested from position of Secretary-Treasurer of CLAT
Nilufer Bhateja, Editorial Assistant has put this story together
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