HNLU all set to launch it’s alumni Webinar platform ‘ALMA Matters…’ on August 1st
Hidayatullah National Law University will be launching a new web initiative christened as ‘ALMA Matters…’ to bring its Alumni world* over for
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BREAKING | All India Bar Examination postponed in view of COVID-19 pandemic: BCI
Bar Council of India (BCI) has decided to postpone the All India Bar Examination (AIBE) which was scheduled for 16-08-2020, in view
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SC dismisses petition seeking review of the 2019 verdict that upheld the constitutionality of the Karnataka Reservation Act, 2018
Supreme Court: The bench of UU Lalit and Dr. DY Chandrachud, JJ has refused to review it’s verdict in B K Pavitra
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Advertisement to Misleading Advertisement | Horlicks Ltd. v. Zydus Wellness Products
by Ankoosh Mehta*, Maitrayi Jain** and Anushka Shah***
Continue readingDel HC | Advocates are capable enough to approach Court, if aggrieved: Plea for non-inclusion of advocates as “Professionals” under MSME Act dismissed
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., held that as and when any advocate approaches the
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NCDRC | Developer to refund principal amount of 3.4 Crores along with 9% interest in view of 4 years delay of giving apartment’s possession
National Consumer Disputes Redressal Commission (NCDRC): A Division bench of Justice R.K. Agrawal (President) and S.M. Kanitkar (Member) directed the developer to refund
Continue readingDel HC | In light of COVID-19, Magistrates should record statements of children under S. 164 CrPC over video conferencing or by visiting observation homes
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., directed that the statements under Section 164 of
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Know Thy Judge| Justice AM Khanwilkar
Suchita Shukla, Editorial Assistant has put this story together
Continue readingUtt HC | Wife not eligible for medical examination of whether she can conceive or not during Divorce proceedings; Court allows appeal
Suchita Shukla, Editorial Assistant has put this story together
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Del HC | Delhi Police directed to refrain from issuing any further communication naming any accused or any witness till charges are framed and trial is commenced in Jafrabad riots case
Sucheta Sarkar, Editorial Assistant has put this story together
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Philomath | Certificate Course on Constitutional Law
Reported by Sarthak Yadav
Continue readingKCET 2020 | Kar HC | No candidate shall be prevented from attending examination scheduled to be held from 30th July, 2020 [Detailed Brief]
Karnataka High Court: A Division Bench of Aravind Kumar and M.I. Arun, JJ., addressed the matter wherein the notification issued by the Karnataka
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SCOTUS denies permission to Calvary Chapel to hold service on parity of terms allowed to casinos; Draws strong dissent from 4 Judges
Supreme Court of The United States (SCOTUS): In a 5:4 decision, the majority comprising of John G. Roberts Jr., Chief Justice, and Stephen G.
Continue readingBreaking | Karnataka HC denies to stall Karnataka Common Entrance Test (KCET); CET to be conducted as scheduled
Karnataka High Court directs the State officials to conduct Karnataka Common Entrance Test (CET) exam as per the schedule. No student should
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Disallowance under Section 40(a)(ia) of IT Act whether confined to the amount “payable” and not to the amount “already paid”?SC explains
Supreme Court: Dealing with the question as to whether disallowance under Section 40(a)(ia) of the Income Tax Act, 1961 is confined/limited to
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BREAKING | Unlock-3 | MHA issues guidelines for phased re-opening; Metro Rails, Cinema Halls, etc. still prohibited
Ministry of Home Affairs issues the UNLOCK-3 Guidelines. Gist Metro Trains, Cinema halls, swimming pools, entertainment parks, theatres, bars, auditoriums, etc. to
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