GNLU MUN Essay Writing Competition on COVID-19 themes
Reported by Karan Ahluwalia
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Call for Blogs | Vidhitvam :The Legal Opinion
Vidhitvam is a student-founded and student-run platform supported by professionals from the field of law. With the objective of fostering legal discussion
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Sushant Singh Rajput Death case| SC reserves verdict in Rhea Chakraborty’s plea seeking transfer of case from Patna to Mumbai
Supreme Court: A single judge bench of Hrishikesh Roy, J has reserved verdict actor Rhea Chakraborty’s plea seeking the transfer of an
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Children with special needs buried neck-deep in compost pits to find cure of their deformities: NHRC issues notice to Karnataka Govt.
NHRC notice to Karnataka Government over practice of neck deep burying of children in compost pits to find cure for their deformities
Continue readingHP HC | Fixation of retirement age through government notification is an administrative action within the exclusive jurisdiction of State; not open to challenge in a court of law
Arunima Bose, Editorial Assistant has put this story together
Continue readingAll HC | Can daughter-in-law be evicted without seeking decree of eviction against the son under S. 2(s) of Domestic Violence Act? HC Answers
Allahabad High Court: Vivek Kumar Birla, J., while addressing a matter with regard to “shared household”, held that, “daughter-in-law can be evicted without
Continue readingOri HC | Provisions under Criminal Procedure Code shall have an overriding effect and shall prevail notwithstanding any provision in Pension Rules framed by State Government
Arunima Bose, Editorial Assistant has put this story together
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Daughters have coparcenary rights by birth even if father died before the Hindu Succession (Amendment) Act, 2005 came into force [DETAILED REPORT]
Supreme Court: The 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ has held that daughters have right in coparcenary
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Trial based 4G services in one district each of Jammu and Kashmir to begin after Aug 15; Centre tells SC
Supreme Court: The Centre has told a 3-judge bench of NV Ramana, R Subhash Reddy and B R Gavai, JJ that a
Continue readingKer HC | When can an encumbrance be lifted from an immovable property under S. 57 of the Transfer of Property Act? [Exhaustive Brief]
A very efficacious, substantive and procedural mechanism to facilitate the realisation of deserving and intrinsic value of encumbered estates and other immovable
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In conversation with Divyansh Sharma and Harshita Tripathi on the Talking Taboo Initiative
Interviewed by Raksha Raina
Continue readingUtt HC | Pre-deposit amount reduced considering hardship under S. 129-E of Customs Act; Court modifies CESTAT order
Suchita Shukla, Editorial Assistant has put this story together
Continue readingDel HC | Delhi University activates online portal for issuance of digital degree certificates
Delhi High Court: Prathiba M. Singh, J., noted that Delhi University has now launched an online portal through which the students can obtain
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CLAT 2020 Examination to be held on September 7
Nilufer Bhateja, Editorial Assistant has put this story together
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Courts are duty bound to issue a writ of Mandamus for enforcement of a public duty: SC
Supreme Court: The bench of Indira Banjerjee and Indu Malhotra, JJ that the Courts are duty bound to issue a writ of
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COVID-19| Final Year Exams: SC asks if Disaster Management Act overrides UGC Guidelines; Next hearing on Aug 14
Supreme Court: After the States of Maharashtra and NCT of Delhi submitted before the Court that they have cancelled the final year
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Government abolishes Jute Advisory Board in view of “Minimum Government and Maximum Governance”
Jute Advisory Board –Abolished In consonance with the Government of India vision of “Minimum Government and Maximum Governance”, a leaner Government Machinery
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