Erudite & Benevolent Judge of Jammu and Kashmir HC | Justice Sanjay Kumar Gupta passes away
Justice Sanjay Kumar Gupta of Jammu and Kashmir High Court, dies at age 59. Background Justice Sanjay Kumar Gupta was born on
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Vikas Dubey Encounter| SC dismisses plea seeking removal of ex-DGP KL Gupta from Inquiry Committee
Supreme Court: The Court has dismissed the plea seeking removal of Former DGP K L Gupta from Inquiry Committee set up to
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AP HC | NOTA not applicable where candidate declared winner uncontested
Andhra Pradesh High Court, Amravati: A Division Bench of J.K. Maheshwari, CJ and B. Krishna Mohan, J., addressed a Public Interest Litigation
Continue readingUtt HC | State contractual employees entitled to claim Child Care Leave
Uttaranchal High Court: A Full-Bench of Ramesh Ranganathan CJ, Sudhanshu Dhulia and Alok Kumar Verma JJ, held that contractual state employees are
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Canada SC | Class-action against Video lottery terminals cannot proceed
Supreme Court of Canada: Full Bench comprising Wagner, C.J., Abella, Moldaver, Karakatsanis, Côté, Brown, Rowe, Martin and Kasirer, JJ. allowed an appeal against
Continue readingDel HC | Convicts in Delhi Prisons to be paid revised wages along with disbursement of arrears
Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons. Purpose of the present
Continue readingMadras HC | “Regulation and monitoring of online gambling is the need of the hour, T.N. Govt. must pass suitable legislation to control such online gaming through license”
Sucheta Sarkar, Editorial Assistant has put this story together
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Liability under Section 68 of FERA, 1973 depends on the role a person plays in the company and not the designation
Supreme Court: On the question of liability to be proceeded with for offence under Section 68 of FERA, 1973, the bench of
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COVID-19| SC seeks UGC’s response on pleas seeking cancellation of Final Year Exams
Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has sought response from University Grants Commission
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Call for Blogs| The Competition Forum
Reported by Toshika Soni
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CAN & HPNLU | Interactive Session on Environment & the Economy
An Online Interactive Session is all set to be hosted by the CAN Foundation & Himachal Pradesh National Law University, Shimla. The
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Deposit Rs. 50,000 & recover it from the delinquent Gov’t officer; SC in an application seeking condonation of delay of 587 days
Supreme Court: In an application filed by State of Odisha, seeking condonation of delay of 587 days, the 3-judge bench of SK
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SC directs AoRs and Parties-in-person to also file soft copies of petitions along with hard copies
Supreme Court has issued a circular dated 27.07.2020 notifying that the Advocate-on-Record and Party-in-Person shall file soft copy of the petition as
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COVID-19| Mere direction to comply with our order on COVID-19 treatment not enough; Submit compliance report: SC to Centre
Supreme Court: After the Central Government filed an affidavit orders have been issued to comply the directions issued by the Supreme Court
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NGT | Application claiming violation of rules on management and disposal of construction and demolition waste by Reliance Industries Ltd., rejected
National Green Tribunal (Western Zone): A Division Bench of Justice Sheo Kumar Singh (Judicial member) and Dr Satyawan Singh Garbyal (Expert member)
Continue readingOri HC | “Perpetrators of ponzi schemes have entered in a proverbial Faustain bargain”: Bail refused to accuse of money laundering by way of ponzi scheme
Orissa High Court: S.K. Panigrahi, J., while addressing a matter with regard to money laundering by way of ponzi schemes, stated that, “Act
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Law on Domestic Violence [Protection of Women from Domestic Violence Act, 2005]
Shubhodip Chakraborty, Editorial Assistant has put this story together
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NCDRC | Possession of apartments due in 2016, not handed over till date: Developers directed to refund amount at an interest of 9% per annum
National Consumer Disputes Redressal Commission (NCDRC): Prem Narain, Presiding Member, has directed the developers of “Greenopolis” to refund homebuyers their amount deposited at
Continue readingOri HC | Judicial review of administrative actions to be done only if it suffers from vice of illegality, Irrationality or Procedural Impropriety
Arunima Bose, Editorial Assistant has put this story together
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SCOTUS allows Federal Executions; first federal executions in 17 years [Full Story]
Sucheta Sarkar, Editorial Assistant has put this story together
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