De Novo trial to be conducted of a plaint returned under Order VII Rule 10 and 10A of CPC
Supreme Court: Answering a reference the 3-judge bench of RF Nariman, Navin Sinha and Indira Banerjee, JJ has held that if a
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SC answers reference on liabilities of Owner/Port Trust under MPT Act with respect to storage of goods & payment of charges
Supreme Court: The 3-judge bench of RF Nariman, Navin Sinha and Indira Banerjee, JJ has held that the expression “may” in sections
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Prashant Bhushan Contempt| Courts should take criticism objectively; Senior Advocate Dushyant Dave tells SC; Judgment reserved
Supreme Court: “This is criticism… Why don’t you take it objectively?” asked senior advocate Dushyant Dave, appearing for advocate Prashant Bhushan, in
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NCDRC | Mc Donald’s promotional scheme assuring a prize on every purchase declared as an unfair trade practice; Consumer compensated with Rs 30,000
National Consumer Disputes Redressal Commission (NCDRC): Prem Narain (Presiding Member) upheld the State Commission’s order partly and confirmed that the promotional scheme by
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5-judge bench to hear pleas challenging Centre’s decision to grant 10% quota to EWSs in jobs and admissions
Supreme Court: A 3-judge bench of SA Bobde, CJ and R. Subhash Reddy and BR Gavai, JJ has referred to a 5-judge Constitution
Continue readingJ&K HC | 100% domicile reservation for public employment in J&K, challenged; Notice issued to centre
Jammu and Kashmir High Court: Tashi Rabstan, J. addressed a matter wherein 100 % reservation in public employment for J&K domiciles in
Continue readingDel HC | Obtaining a degree should have been a cause of celebration, but turned into a nightmare; Court constitutes committee to finalise process of issuing digital degree certificates to DU students
Delhi High Court: Prathiba M. Singh, J., constituted a committee to finalize the process in regard to the issuance of digital degree certificates
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Gujarat Maritime University | Certificate Course on “Maritime Labour Law”
About Gujarat Maritime University Gujarat Maritime University (GMU) is an endeavour by the Gujarat Maritime Board, Government of Gujarat to provide a
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Sushant Singh Rajput death case| SC asks Mumbai Police to submit status of investigation so far; says truth must come out
Supreme Court: A single judge bench of Hrishikesh Roy, J has directed Mumbai Police to to file status report on probe conducted
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Ori HC | In case of various conflicting evidence, beneficial approach to be taken in a claim of juvenility as per guiding objective under S. 94 of JJ Act
Arunima Bose, Editorial Assistant has put this story together
Continue reading[Breaking] Del HC| Use of certain social networking sites by defence personnel enables enemy countries to gain an edge: Govt | Plea challenging Indian Army’s Social Media Ban Policy, dismissed
Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., dismissed the petition filed by a Lieutenant Colonel,
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Bom HC | Aggrieved persons may directly approach Court on being discriminated or absence of proper treatment for COVID-19
Bombay High Court: A Division Bench of T.V. Nalawade and M.G. Sewlikar, JJ., directed that the persons who are aggrieved with regard to
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HP HC | Undertrial prisoner requests bail in matter of S. 302 IPC at final stage while in custody for 6 years; Court allows petition
Suchita Shukla, Editorial Assistant has put this story together
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Federal Court of Australia allows appeal by Sri Lankan rape survivor against denial of visa, acknowledges Australia’s protection obligations to refugees
Federal Court of Australia: Stewart, J. allowed an appeal filed by a Sri Lankan rape survivor who had applied for an Australian
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ProMooters | ProMoot on Contract Law [September 12th & 13th]
About the Organization ProMooters is an online platform for mooting making moots more accessible, independent and technology driven. About the moot ProMoot
Continue reading[Delhi Riots] Del HC | Accused has right to brief and consult his lawyers and to prepare his defence in view of real and not merely chimerical right to fair trial
Delhi High Court: Anup Jairam Bhambhani, J., granted bail to an accused involved in the Delhi-Riots in view of the principles of bail.
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Delhi Government prohibits use of hookah in public places to control spread of COVID-19
As reported by media reports, use of “hookah” in public places has been banned by Delhi Government to prevent the spread of
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Prashant Bhushan-Tehelka Contempt| We seek to balance freedom of speech & the need to protect the dignity of the Court: SC
Supreme Court: In the 2009 contempt petition against Advocate Prashant Bhushan and former Tehelka Tarun Tejpal, the bench headed by Arun Mishra,
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