In conversation with Aditya Jain and Neha Gyamlani on Medical and Healthcare Laws
Interviewed by Shreya Aggarwal
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SocioLegal Literary | Sam-Samvad, 2020
Sociolegal Literary in collaboration with Vidhivarenyam Foundation and in Media Partnership with SCC online and EBC Publication is delighted to bring Online
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Accused under NDPS Act not entitled to acquittal as a blanket rule merely because the complainant is the investigating officer: 5-Judge Bench
Supreme Court: The 5-judge Constitution bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and S. Ravindra Bhat, JJ has held
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Supreme Court releases Standard Operating Procedure for limited physical hearing
After a 7-judge Committee of Justices NV Ramana, Arun Mishra, Rohington Nariman, U U Lalit, A M Khanwilkar, DY Chandrachud and L
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Guj HC | Will the Act of demanding repayment of money bring a case within the meaning of S. 306 IPC? HC throws light on ingredients of abetment to suicide
Gujarat High Court: Gita Gopi, J., while addressing an issue with regard to abetment to suicide held that in accordance with the ingredients
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Cal HC | Can a transferee claim that he being the transferee of an establishment is not liable to pay dues accruing before the transfer under ESI Act? HC explains
Calcutta High Court: Ravi Krishan Kapur, J., while addressing an issue pertaining to Employees’ State Insurance Act, 1948, observed that, The ESI Act
Continue readingJ&K HC | “No doubt gravity of offence is relevant factor for deciding bail application but period of detention is also pertinent factor”: Bail granted to accused under NDPS Act
Jammu and Kashmir High Court: Rajnesh Oswal, J. allowed the application and enlarged the applicants on bail. The applicants in the instant
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COVID-19 | Suspension on International commercial flights extended till 30th September, 2020
Travel and Visa restrictions related to COVID-19 Government has further extended the validity of the circular issued on the subject cited regarding
Continue readingKar HC | Party to contract displaying repeated non-exercise of right to appoint arbitrator shows waiver of the same by conduct
Karnataka High Court: John Michael Cunha, J. disposed of the petition by appointing a sole arbitrator to adjudicate the said matter in
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Here’s what SC said while sentencing Prashant Bhushan to a fine of Rupee 1 for his contemptuous tweets [DETAILED REPORT]
Supreme Court: The 3-judge bench of Arun Mishra, BR Gavai and Krishna Murari, JJ has sentenced advocate Prashant Bhushan with a fine
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States, and not MCI, have power to make reservation for in-service candidates in Post Graduate Medical Course; Constitution bench holds
Supreme Court: The 5-judge Constitution bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and Aniruddha Bose, JJ has held that
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SC refuses to review it’s 2017 verdict holding Vijay Mallya guilty for contempt of court
Supreme Court: The bench of UU Lalit and Vineet Saran, JJ has refused to review the 2017 order by the bench of
Continue readingCBDT | Charges collected on prescribed electronic modes asked to be refunded, if collected after 1st January, 2020
Central Board of Direct taxes notifies a clarification that the imposition of a charge on the prescribed electronic modes under Section 269
Continue readingMadras High Court to start Physical Court hearings partially on trial basis from 7th September, 2020
Physical Court Hearing Administrative Committee of the Madras High Court has decided to open physical court hearing partially with 6 Division Benches
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Bom HC | Quashing of FIRs against Tablighi Jamaat foreign nationals: Justice Sewlikar gives reasoning for the judgment; Differs on observations of malice in State action
Bombay High Court: M.G. Sewlikar, J., in reference to the judgment pronounced by this Court on 21-08-2020, with regard to the quashing of
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Press Council of India advises media to adhere norms of Journalistic conduct in covering cases under Investigation
The Council has noted with distress that coverage of the alleged suicide by a Film actor by many media outlets is in
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CAN Foundation | Justice Sanjay Kishan Kaul & Senior Advocate Dhruv Mehta to speak on “Dissents That Made A Difference: India & Abroad”
Gujarat National Law University, Gandhinagar in collaboration with Confederation of Alumni for National Law Universities (CAN Foundation) is all set to host
Continue readingBreaking | UNLOCK-4 | Metro services to resume in graded manner from 7th September, 2020; MHA issues guidelines
The Ministry of Home Affairs (MHA) has issued new guidelines today for opening up of more activities in areas outside the Containment
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NGT can’t pass a blanket direction to debar vehicles without valid PUC Certificate from being supplied fuel
Supreme Court: In the case where the National Green Tribunal directed the State of Madhya Pradesh to ensure that no dealer and/or
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