Call for Papers | Securities Law E-Newsletter Vol XI
Reported by Suzann Dinu
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AP HC | Telephonic conversation designing a plot against Chief Justice of Andhra Pradesh & Supreme Court Judge; Court requests Justice Raveendran to hold enquiry
Andhra Pradesh High Court: A Division Bench of M. Satyanarayana Murthy and Lalitha Kanneganti, JJ., ordered an enquiry into a conversation contained in
Continue readingJ&K HC | Show-cause notice does not tantamount to infringement of any rights; Writ petition in that regard is not maintainable
Jammu and Kashmir High Court: Vinod Chatterji Koul, J. dismissed the writ petition as a show-cause notice not reflective of any pre-disposition
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Prashant Bhushan Contempt sentence| SC gives time to Bhushan to reconsider his contemptuous statements
Supreme Court: The 3-judge bench of Arun Mishra, BR Gavai and Krishna Murari, jj has asked advocate Prashant Bhushan to take 2-3
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Rules and Principles of Identification under Criminal Justice System
by Sarvesh Kumar Shahi*
Continue readingTelangana HC | For invoking S. 304-B IPC, harassment or cruelty caused to a woman should have happened “soon before her death”
Telangana High Court: K. Lakshman, J., while addressing an issue, observed that, there should be a perceptible nexus between the death of a
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Call for Blogs | NLS Business Law Review (Blog)
Reported by Devansh Kaushik
Continue readingP&H HC | Orders of State Commission in consumer dispute matters to be appealed before National Commission; HC dismisses writ petition
Punjab & Haryana High Court: Suvir Sehgal, J., dismissed the writ petition for lack of maintainability and directed the petitioner to avail
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[Trademark Suit] Bom HC | Emami restrained from use of trademark “Glow & Handsome”; HUL prima facie prior adopter of the trademark
Bombay High Court: S.C. Gupte, J., granted an interim injunction to Hindustan Unilever Limited while restraining “Emami” from the use of trademark “Glow
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AFT │ Claim for pension is statutory right and claimant has every right to be granted the same; Application for revision of pension allowed
Armed Forces Tribunal: A Division Bench of Justice Rajendra Menon (Chairperson) and Lt. Gen Phillip Campose (Member) A, allowed the application. In
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Live Blog- 7th NLUO Bose & Mitra & Co. International Maritime Arbitration Moot, 2020
The National Law University Odisha welcome you to the Virtual Oral Rounds of 7th Bose & Mitra & Co. International Maritime
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Action instituted under section 31 of the Specific Relief Act, 1963 not an action in rem: SC
Supreme Court: Refusing to hold an action instituted under section 31 of the Specific Relief Act, 1963 as an action in rem,
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Physical hearing in Supreme Court may resume soon; Here are the recommendations of the 7-judge Committee
Supreme Court Registry has written to the President of Supreme Court Advocates on Record Association (SCAORA) informing about the decision made in
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Cabinet approves setting up of National Recruitment Agency to conduct Common Eligibility Test
The Union Cabinet has given its approval for creation of National Recruitment Agency (NRA), paving the way for a transformational reform in
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Lakshmi Srinivasan on pursuing LLM from King’s College, London
Interviewed by Vanshika Doshar
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Call for Papers| National Law School Business Law Review Vol. 7
Reported by Devansh Kaushik
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Mere production of photocopy of an OPD card and statement of mother not enough to prove mental unsoundness
Supreme Court: The 3-judge bench of NV Ramana, SA Nazeer and Surya Kant, JJ has held that in order to successfully claim
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Has the amendment to Section 4 of the Central Excise Act, 1944 affected the method of determination of value of excisable goods? SC explains
Supreme Court: Explaining the scheme of provisions under the Central Excise Act, 1944, the 3-judge bench of SA Bobde, CJ and AS
Continue readingKer HC | Can person with physical infirmities seriously affecting cognitive functions file suit through ‘next friend’?
Kerala High Court: A Division Bench of S.V. Bhati and Bechu Kurian Thomas, JJ., addressed an issue pertaining to the following terms, Total
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