2020
Bom HC | Is there an effective mechanism provided under the Trust Act to ensure that working of charitable trust does not go haywire? HC explains in PIL filed for PM Cares Fund
Bombay High Court: A Division Bench of Sunil B. Shukre and Anil S. Kilor, JJ., while addressing the present public interest litigation held
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Final Year Exams may be postponed but not cancelled| Here’s what the Supreme Court said [DETAILED REPORT]
Supreme Court: The 3-judge bench of Ashok Bhushan, RS Reddy and MR Shah, JJ has upheld the validity of the Revised UGC
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Judgment deciding second appeal without formulation of substantial question law not valid: SC
Supreme Court: The bench of Navin Sinha and Indira Banerjee, JJ has held that when no substantial question of law is formulated,
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Launch of the NLIU Central Indian Debating Championship
Reported by Vivek Badkur
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Sub-classification of Scheduled Castes| 5-judge bench calls for revision of E.V. Chinnaiah decision; Matter referred to larger bench [DETAILED REPORT]
“The aspiration of equal treatment of the lowest strata, to whom the fruits of the reservation have not effectively reached, remains a
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Bom HC | Can a wife be appointed as the guardian of husband who is in a state of comatose or vegetative state? Court elaborates
Bombay High Court: A Division Bench of Ujjal Bhuyan and Milind N. Jadhav, JJ., while addressing an issue with regard to the appointment
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SAT | Reason for bringing in a minimum public shareholding requirement under Securities Contracts (Regulations) Rules is to ensure non-concentration of shares at the hands of a single person or a group of persons
Securities Appellate Tribunal: The Coram of Tarun Aggarwal (Presiding Officer), C.K.G Nair (Member) and M.T. Joshi (Judicial Officer) dismissed the appeal of
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CBSE Compartment Exams| Students seek extension of deadline for admission to Universities/Institutes for academic year 2020-2021
After the All India Students Association has moved a letter petition on behalf of over 800 students earlier this month, a writ
Continue readingJhar HC | Mere fact that dispute relates to title of land will not make it civil dispute if basic ingredients of Ss. 427, 447 IPC are met
Jharkhand High Court: Anubha Rawat Choudhary J., upheld the findings of the impugned judgment and modified the sentence to meet the ends
Continue readingGau HC | Essentials of fair play demand that before blacklisting, person or entity concerned should be afforded an opportunity to represent his case
Gauhati High Court: Achintya Malla Bujor Barua, J. allowed the writ petition and granted the respondents the liberty to continue proceedings against
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COVID-19| Allowing Muharram processions across the country would lead to chaos & targeting of one community: SC
Supreme Court: The Court has refused allow mourning processions across the country during Muharram while observing that it will lead to chaos
Continue readingDelhi High Court issues Standard Operating Procedure for the resumption of physical functioning from 01-09-2020
Standard Operating Procedure for the resumption of physical functioning in the Delhi High Court from 01-09-2020 Regulations relating to entry in the
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Guj HC | Mere apology may be no reason to an act, utterance or publication of contempt which scandalize the majesty of Court; Advocate Yatin Oza’s unconditional apology rejected [Full Report]
Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., while rejecting the unconditional apology of the Yatin Oza, observed
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Know Thy Judge| Justice N.V. Ramana
Tanvi Singh, Editorial Assistant has put this story together
Continue readingDel HC | To avail Medical PG seat in Delhi University Quota, candidate must have passed final MBBS from DU; Court issues directions to Medical Council Committee
Delhi High Court: Prathiba M. Singh, J., while addressing the present petition issued directions with regard to the counselling process at the time
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Self-Effacing Demeanour | Justice Dr A.R. Lakshmanan, Former Supreme Court Judge, passes away
Dr Justice Arunachalam Chettiar Lakshmanan [22-03-1942 to 27-08-2020] Justice Dr A.R. Lakshmanan, Former Supreme Court Judge passed away today morning, he was
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