Bringing you the Best Analytical Legal News
President appoints Girish Chandra Murmu to be the Comptroller and Auditor General of India with effect from the date he assumes charge.
Continue readingDelhi High Court: C. Hari Shankar, J., addressed three different petitions between the same parties arising out of the award passed by
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The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Liquidation Process) (Third Amendment) Regulations, 2020.
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Maharashtra National Law University Mumbai, in association with Cyril Amarchand Mangladas, Mumbai, is conducting a webinar on ‘Trust Law’. Date: 7th August 2020
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“Grievances may exist but can always be conveyed in a better language. Systems can be improved but imputations should not unnecessarily be
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Supreme Court: After Solicitor General Tushar Mehta submitted before the bench of AM Khanwilkar and Dinesh Maheshwari that as of today only
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EBC’s Master Guide To All India Bar Examination Overview: This is a comprehensive Guide for All India Bar Examination conducted by the
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Consumer Claims by Akanksha Rana Overview: Akanksha Rana’s Consumer Claims is part of EBC’s LAYMAN SERIES and is written for the consumer
Continue readingAllahabad High Court: A Division Bench of Siddhartha Varma and Ajit Kumar, JJ., while addressing the matter observed that the following rule, “Two
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Andhra Pradesh High Court: M. Venkata Ramana, J. while pronouncing the grant of bail to certain persons from the management of LG
Continue readingKarnataka High Court: A Division Bench comprising of B.V. Nagarathna and Jyoti Mulimani, JJ. reversed a 1993 order, holding that all titles,
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Nilufer Bhateja, Editorial Assistant has put this story together
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Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020 Centre in consultation with UIDAI makes the above stated Rules. Purposes
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About Criminal Law Review Criminal Law Review (CrLR), a research organisation, was founded in Jan 2018. CrLR takes up several research projects,
Continue readingMinistry of External Affairs issues statement with regard to China’s discussion in UNSC on Jammu and Kashmir: “We have noted that China
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Calcutta High Court: A Division Bench of Bibek Chaudhari and Soumen Sen, JJ., addressed a matter wherein a reporter published a story on
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Scholarly unpublished papers are invited on various fields of Law, Human Rights and/or Social Science from students, teachers, scholars and professionals for
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Constitutional Court of South Africa: 9-Judge Bench of the Constitutional Court unanimously decided upon the constitutional validity of Section 2(1) of the
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The President has accepted the resignation of Shri Girish Chandra Murmu as Lieutenant Governor of Jammu and Kashmir. 2. The President has
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Sucheta Sarkar, Editorial Assistant has put this story together
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