2020
Prashant Bhushan – Tehelka Contempt| Can allegations of corruption against Judges be made publicly? SC frames larger questions
Supreme Court: After it refused to accept the explanation of advocate Prashant Bhushan in the 2009 contempt petition against Advocate Prashant Bhushan
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A battery of lawyers appeal to SC to review the standards of criminal contempt; say verdict against Prashant Bhushan must not be given effect till then
“An independent judiciary consisting of independent judges and lawyers, is the basis of the rule of law in a Constitutional democracy. Mutual
Continue readingJhar HC | Object of S. 125 CrPC is to ensure that a wife, minor children or helpless parents do not suffer in penury
Jharkhand High Court: Shree Chandrashekhar, J., addressed an issue with regard to maintenance under Section 125 of the Code of Criminal Procedure Code.
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IDIA Stories | Breathing life through his journey: Meet Mukesh, an IDIA Scholar
IDIA Scholar Mukesh Tomar will be the first person in his family to pursue higher education. He is the only person in
Continue readingFunctioning of Delhi HC and Subordinate Court’s suspended; Physical hearings likely to resume from 1st September, 2020
In view of the prevailing situation of the spread of coronavirus (2019-nCOV) pandemic in the NCT of Delhi, the Administrative and General
Continue readingAll HC | Excess payment cannot be recovered from gratuity of pensioner; U.P. Govt. directed to release forfeited gratuity with interest
Allahabad High Court: While deciding the petition in favour of the petitioner, Manish Kumar, J., prohibited the U.P. Government from adjusting the
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RMLNLU | Webinar on Labour Law Reforms in India post COVID-19 era
1. About the University Dr.Ram Manohar Lohiya National Law University, was established by an Act of Govt. of Uttar Pradesh in 2005,to
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BCI introduces Mediation with Conciliation as a compulsory subject in Law Colleges from Academic Session 2020-2021
Bar Council of India introduces Mediation with Conciliation as a compulsory subject to be taught with effect from the Academic Session 2020-2021
Continue readingKar HC | When can Court presume under S. 113-A Evidence Act, that dowry death has been caused? HC explains
Karnataka High Court: A Division Bench of B.A. Patil and Hanchate Sanjeevkumar, JJ., upheld the decision of the trial court with regard to
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COVID-19| SC dismisses plea seeking postponement of NEET & JEE; Says “We have to move ahead with all safeguards”
Supreme Court: In a major setback to the students appearing for National Eligibility cum Entrance Test (NEET) and Joint Entrance Examination (JEE), a
Continue readingMadras HC | Adoption does not sever relationship of child with biological father unless he renounces his right as father
Madras High Court: P.T. Asha, J., addressed a matter in relation to adoption and modification in the birth certificate of a minor in
Continue readingChh HC | Municipality’s decision to enhance Terminal Tax reversed as it has no power to impose a tax on its own, which is always subject to approval by State Govt.
Chhatisgarh High Court: P. Sam Koshy, J. quashed the impugned orders/resolutions being contrary to law. The facts of the case are that
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CAT | UPSC can’t be steamrolled into recognizing administrative or executive orders with respect to recruitment; Recruitment Rules upheld
Central Administrative Tribunal, Delhi: A Division Bench of Justice L. Narasimha Reddy, Chairman, and Mohd. Jamshed, Member (A), dismissed the application for
Continue reading[S. 138 NI Act] P&H HC | Do sympathetic consideration have any role to play in the matter of sentencing? Court discusses
Punjab and Haryana High Court: Sudhir Mittal, J., while addressing an issue with regard to the dishonour of cheque held that, “Offence
Continue readingKer HC | No writ of mandamus lie against public authority for performance of an act unless enjoined by law, Govt. order or precedent
Kerala High Court: T.V. Anilkumar, J. dismissed the writ petition with all interlocutory applications declared closed. In the present case, the petitioner
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ILNU| Webinar on Federalism: Origin, Evolution and Post-COVID Times
Institute of Law, Nirma University organising public lecture on the occassion of Foundation Day Celebration. The webinar on Federalism: Origin, Evolution and
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13th NALSAR Justice B.R. Sawhny Memorial Moot Court Competition, 2020: Live Blogging and Updates!
Hello Everyone! NALSAR University of Law welcomes you to the 13th NALSAR Justice BR Sawhney Memorial Moot Court Competition, 2020 live Blog.
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Tathya | ‘Navikavidhi’ Lecture -2 : Webinar on Agreements and Documentation in commercial shipping
Tathya Gazette, present Lecture 2, of the series ‘Navikavidhi’. Recap of Lecture 1 – It provided an overview of the shipping industry, basic
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