HNLU Raipur | Ex Acra: Webinar on National Education Policy, 2020
Hidayatullah National Law University Raipur has launched EX ARCA – an outreach platform with a blended online – offline programme to disseminate the interface of law
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Prashant Bhushan Contempt sentence| SC reserves verdict
Supreme Court: The 3-judge bench of Arun Mishra, BR Gavai and Krishna Murari has reserved its verdict on sentence after it found
Continue readingMadras HC | ‘No hue & cry on murder of a police officer by rowdy elements?’: Court questions “cautious silence” of human rights activists, political leaders
Madras High Court: A Division Bench of N. Kirubakaran and V.M. Velumani, JJ., while addressing an issue with regard to murder of police
Continue readingKar HC | “Justice should not only be done but also seem to be done”: Court quashes order of disqualification and directs re-inquiry
Karnataka High Court: Krishna S. Dixit, J. allowed the writ petition in part by quashing the previous order by the Joint Registrar
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Fact Check: Has any resolution been passed by SCBA to not give farewell to Justice Mishra?
Nilufer Bhateja, Editorial Assistant has put this story together
Continue readingMegh HC | Anticipatory bail sought under S. 3 of POCSO Act denied
Meghalaya High Court: W. Diengdoh, J., rejected an anticipatory bail application which was filed when an FIR under Section 3(a)/4 of POCSO
Continue readingKer HC | Accused not to be incarcerated merely because of criminal antecedents; bail granted
Kerala High Court: Ashok Menon, J., allowed the bail application of the applicant-accused in connection with the FIR registered for offences punishable
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Call for Blogs | SamVidhi: Rolling Submissions
Reported by Vanaj Vidyan
Continue readingOri HC | Executive instruction cannot supersede or override statutory provision; Impugned order being an executive instruction has to yield to R. 51 of Odisha Excise Rules
Orissa High Court: A Division Bench of Mohammad Rafiq, CJ and K.R. Mohapatra, J. set aside the impugned order being ultra vires
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Bom HC | Pension payable to employees upon superannuation is a ‘property’ under Art. 300-A & fundamental right to livelihood under Art. 21: Pension can’t be deducted without authority of law
Bombay High Court: A Division Bench of R.K. Deshpande and N.B. Suryawanshi, JJ., while addressing an issue with regard to the deduction of
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MNLU Mumbai | Webinar on ‘Dispute Resolution in India – Discovering the full potential of e-discovery’
Webinar on ‘Dispute Resolution in India – Discovering the Full Potential of e-discovery’ organized by MNLU Mumbai. Date: Saturday, 05 September 2020 Time:
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Validity of Fitness, Permits, Licenses, Registration or other documents of Motor Vehicles extended till December, 2020
Ministry of Road Transport and Highways has decided to extend the validity of Fitness, Permits, Licenses, Registration or other documents under Motor
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Central Government constitutes National Council for Transgender Persons
In exercise of the powers conferred by Section 16 of the Transgender Persons (Protection of Rights) Act, 2019 (40 of 2019), the
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Call for Blogs | Competition and Commercial Law Review (TCCLR)
About the Blog The Competition and Commercial Law Review (TCCLR) is intended to be a junction, where academia and industry interact
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Yashasvi Nain’s Journey as International Human Rights Lawyer
Interviewed by Vijaya Singh
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SC Collegium | 28 Additional Judges of Allahabad HC to be Permanent
Supreme Court Collegium approves the proposal for appointment of following Additional Judges of Allahabad High Court as Permanent Judges of that High
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SC Collegium approves appointment of 4 Additional Judges of Calcutta HC as Permanent
Supreme Court Collegium approves proposal for appointment of following Additional Judges of Calcutta High Court as Permanent Judges of that High Court:
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