Remembering the ‘anything but ordinary’ Shamnad Basheer
In memoriam: Shamnad, you are remembered and missed IDIA Increasing Diversity by Increasing Access (IDIA) / SpicyIP / Basheer family and to
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Kar HC | FRRO to issue exit permits to 9 foreign nationals belonging to Tablighi Jamaat; Criminal proceedings quashed with condition of “not to visit India for next 10 years”
Karnataka High Court: Krishna S. Dixit, J., quashed the criminal proceedings against 9 foreign nationals belonging to the Tablighi Jamaat while directing FRRO
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Bom HC | Absolute prohibition from being present at the site of shooting over persons above age of 65 years who earn livelihood from film/television industry, quashed in light of being discriminatory
Bombay High Court: A Division Bench of S.J. Kathawalla and R.I. Chagla, JJ., quashed and set aside the unreasonable restriction placed by the
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COVID-19| Final Year Exams: Maharashtra files affidavit; States why Disaster Management Authority decided against conduct of exams
Supreme Court: Dr. Dhanraj R. Mane, Director of Higher Education has filed the affidavit on behalf of the State of Maharashtra in
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Sushant Singh Rajput death | Bom HC defers hearing till 21st August, 2020 on plea seeking CBI investigation
Bombay High Court: A Division Bench of Dipankar Datta, CJ, and A.S. Gadkari, JJ., deferred the hearing for PIL’s filed in view of
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Bom HC | Cardinal principle of sentencing policy is that sentence imposed should reflect crime committed in consonance with the gravity of offence
Bombay High Court: A Division Bench of S.S. Shinde and M.S. Karnik, JJ., partly allowed an appeal by reducing the sentence of the
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CESTAT | Company providing service to member companies without consideration not liable to service tax under Business Auxiliary Service (BAS)
Suchita Shukla, Editorial Assistant has put this story together
Continue readingJhar HC | Mandatory pre-deposit not to be waived off by Court under amended S. 35-F, Central Excise Act until exceptional grounds of undue financial hardships is proved beyond doubt
Arunima Bose, Editorial Assistant has put this story together
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IBBI amends Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Second Amendment) Regulations,
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Sushant Singh Rajput death case| SC dismisses Law student’s petition seeking CBI probe
Supreme Court: A bench headed by SA Bobde, CJ dismissed a public interest litigation (PIL) seeking a probe by the Central Bureau
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SC issues notice in plea seeking regulation of “uncontrolled and unregulated” news against religious and political organisations
Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has issued notice to the Central
Continue reading[COVID-19] Tri HC | Doctor “spat at and abused” by patients; Court orders for test identification parade to identify the accused person
Tripura High Court: Arindam Lodh, J., while terming the doctors as “frontline warriors”, directed the Investigating officer to conduct Test identification parade
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NGT | Stay on cutting of coconut trees in Agabatti Island Lakshadweep; Joint Committee to assess damage likely to be caused
National Green Tribunal (NGT): A Division Bench of K. Ramakrishnan (Judicial Member) and Saibal Dasgupta (Expert Member), directed to stop the cutting of
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NLUD | Diploma course in Law and Practice of Arbitration
Reported by Nitya Bansal
Continue readingDelhi HC allows Delhi University to conduct Open-Book Examinations for final-year students from August 10
Delhi High Court: Prathiba M. Singh, J. has upheld the Delhi University’s (DU) decision to conduct open-book examinations (OBE) for final year
Continue readingMP HC | Digital Detoxification: Court imposes condition of staying away from Facebook and Whatsapp while granting bail
Madhya Pradesh High Court: Anand Pathak, J., while granting bail and directing to adhere bail conditions added a condition with regard to “digital
Continue readingDel HC updates Affidavit of Assets, Income & Expenditure to be filed at threshold of matrimonial disputes; Issues modified directions [Detailed Report: Read Directions]
Delhi High Court: J.R. Midha, J. laid modified directions and affidavit of assets, income and expenditure to be filed by both the
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Call for Papers | NUALS Law Journal 15th Edition: Issue 1
Reported by Suzann Dinu
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Tathya- Walk the Law | Maritime Mirror: ‘NAVIKAVIDHI’ Webinar Series Lecture 1
Tathya- Walk the law is a student-run organisation which tries to bridge the gap between law school and the practical world. They
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