NALSAR | Meditation session with Heartfulness Institute
Reported by Mansi Meena
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Vikas Dubey Encounter| SC refuses to scrap Justice B.S. Chauhan lead Judicial Committee; says allegations based merely on newspaper reports liable to be rejected outright
Supreme Court: A 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ refused to scrap the Judicial Committee
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Bom HC | Rape on pretext of false promise of marriage: Intention of accused from the inception not to marry is to be ascertained
Bombay High Court: M.G. Sewikar, J., denied bail to the applicant accused of deceiving the prosecutrix by giving false promise of marriage who
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NCLT | Petitioner failed to establish a contractual relationship with the corporate Debtor; Tribunal dismisses application
National Company Law Tribunal (NCLT): A Division Bench of Chandra Bhan Singh (Technical Member) and Suchitra Kanuparthi (Judicial Member) dismissed an application
Continue readingKer HC | Power of detention under S. 129, GST Act to be exercised only on contravention of statute, not simply because tax payment details absent in relevant documents
Kerala High Court: A.K. Jayasankaran Nambiar, J. allowed the writ petition and quashed the series of detention notices issued against the petitioner.
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Know Thy Judge| Justice Navin Sinha
Tanvi Singh, Editorial Assistant has put this story together
Continue readingSupreme Court Collegium | Advocate Rajesh Kumar Bhardwaj elevated as Judge of P&H HC
Supreme Court Collegium approves the proposal for the elevation of Rajesh Kumar Bhardwaj, Advocate, as Judge of the Punjab & Haryana High
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Call for Submissions | Aawaaz Magazine at NLIU Bhopal
Jus Cultura is the Literary, Debating and Quizzing Society of NLIU Bhopal. Established in 2007, JC is a recognized cell of the
Continue readingSC Collegium approves elevation of 6 Advocates as Judges of Delhi HC
Supreme Court Collegium approves the proposal for elevation of the following Advocates, as Judges of the Delhi High Court: 1. Jasmeet Singh,
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NHRC issues notice to UP Govt. & Union Ministry of Jal Shakti over alleged gang-rape, murder of minor girl
The National Human Rights Commission India has taken suo motu cognizance of media reports that a 13-year-old girl belonging to Scheduled Caste
Continue readingJhar HC | Principle of estoppel to operate when candidate appears at examination without objection and is subsequently found to be unsuccessful
Jharkhand High Court: Sanjay Kumar Dwivedi, J. dismissed the petition and no relief given to the petitioners. The facts of the case
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MNLU Aurangabad | Release of Comparative Law Newsletter [Volume I, Issue I]
MNLU Aurangabad has released the First Volume, First Issue of the Comparative Law Newsletter. It is the first such initiative undertaken by
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NHRC | Police officer asks a 16 year old girl to dance in lieu of registering FIR against molestation
The National Human Rights Commission, India has taken suo motu cognizance of a media report that an Inspector of Govind Nagar police
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Sushant Singh Rajput| Here’s why SC ordered CBI probe into the actor’s death [DETAILED REPORT]
“When truth meets sunshine, justice will not prevail on the living alone but after Life’s fitful fever, now the departed will also
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CAT | An employee has no vested right to hold on to a particular post when he is transferred to another post, CAT deliberates
Central Administrative Tribunal, Ernakulam: The Coram of P. Madhavan (Judicial Member) and K.V. Eapen (Administrative Member) disposed the application denying relief to
Continue readingMadras HC | Limitation provided under CrPC is applicable to complaints under Domestic Violence Act: Court rejects complaint filed after lapse of 1 yr 10 months
Madras High Court: G.K. Ilanthiraiyan, J., quashed the proceedings filed under the Domestic Violence Act in light of being barred by limitation.
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HNLU Raipur | Webinar : Alma Matters- Lawyers, Social Entrepreneurship and Public Policy
Hidayatullah National Law University, Raipur will be hosting the second edition of its alumni webinar series “Alma Matters” on 21st August 2020 from 6:30 PM to
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KIIT School of Law | Article Writing Competition: Register [Submit by August 26]
Reported by Mandavi Banerjee
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2020 SCC Vol. 4 Part 1
A tribute to Ashok H. Desai: A tribute to Ashok H. Desai, who was the Attorney General of India from July 1996
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