Call for Papers| RGNUL Book Series on Corporate Law and corporate Affairs
The RGNUL Book Series on Corporate Law and Corporate Affairs (hereinafter, “RBS”) is a bi-annual, student-run, peer-reviewed book series based at Rajiv Gandhi
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BREAKING | Rajasthan HC directs ‘status quo’ in disqualification notice against Sachin Pilot & 18 other dissident Congress MLAs
Rajasthan High Court: A Division Bench of Indrajit Mahanty, CJ and Prakash Gupta, J., directs ‘status quo’ to be maintained in the case
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GNLU- GSBTM Post Graduate Diploma in ‘Biotechnology, Law and Public
Reported by Karan Ahluwalia
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Centre notifies the establishment of Central Consumer Protection Authority
Central Consumer Protection Authority Central Government establishes the Central Consumer Protection Authority as a body corporate by the said name having perpetual
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Consumer Protection (E-Commerce) Rules, 2020 comes into force; No cancellation charges on consumers cancelling after confirming purchase
Consumer Protection (E-Commerce) Rules, 2020 comes into force. What is the scope of these rules? (1) Save as otherwise expressly provided by
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Interim Control Order against suspected Islamic State member confirmed and extended till November 2020
Federal Court of Australia: Charlesworth J. confirmed an Interim Control Order (ICO) against a suspected Islamic State (IS) member issued in November,
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NGT Vacancies| “This is an appalling situation”; Notify all vacancies in one go within 10 days: SC to Centre
Supreme Court: Taking note of the “appalling situation” concerning National Green Tribunal where, as of today, there are about 14 vacancies (seven
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COVID-19| SC agrees to hear pleas challenging UGC circular on conduct of Final Year exams
Supreme Court: Agreeing to hear the pleas challenging the University Grants Commission (UGC) circular and seeking cancellation of final year examination in
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Call for Blogs | NLUJ Centre for Litigation Studies
Reported by Nisha Gupta
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Del HC | “No reason why DU should not adopt technically advanced methods”; Court suggests DU to issue degree certificates online through email
Delhi High Court: Pratibha M. Singh, J., while addressing the matter with regard to issuance of degree certificates of students from Delhi University
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US House of Representatives passes Bipartisan Legislation condemning Chinese aggression against India along the LAC
The US House of Representatives has passed a bipartisan legislation, urging China to peacefully de-escalate the situation with India along the Line
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SCC Online Blog Law Review Rankings [May ’20] – IJAL wrests back the third spot
Indian Journal of Arbitration Law wrests back the third spot. RGNUL Financial and Mercantile Law Review back in the rankings The rankings†
Continue readingDel HC | Utter apathy of “supposed to be renowned” hospitals providing healthcare services to citizens of Delhi; No regard to misery suffered by citizens
Delhi High Court: Navin Chawla, J., while addressing the present matter noted the utter apathy of the respondent hospitals that are supposed to
Continue readingMinistry of Defence| Permanent Commission to Women Officers in Indian Army sanctioned by Government; Grant of PC to SSC in all tens streams of Indian Army
Permanent Commission to Women Officers in Indian Army sanctioned by Government Ministry of Defence has issued the formal Government Sanction Letter for
Continue readingKar HC | Absolute protection to Judicial Officers under S. 3 (1) of Judges (Protection) Act; Suo-motu proceedings initiated to quash criminal complaint against Judicial Officer
Karnataka High Court initiated suo motu proceedings to quash criminal complaint against a Civil Judge, Ballari District. Absolute protection granted to Judicial
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Rajasthan Political Crisis| Speaker’s petition requires detailed hearing; HC’s order will be subject to the outcome of the same: SC
Supreme Court: The Court has decided to hear the appeal of Rajasthan Assembly speaker CP Joshi against the stay order of Rajasthan
Continue readingJ&K HC | Protection ordered for a woman who converted to Islam, on being subjected to fear psychosis by her relatives
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. addressed a matter wherein a woman who converted from Hinduism to Islam out
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Webinar| Centre for Women and Child Studies, Himachal Pradesh National Law University
About the Webinar These words reflect the zeal of the centre to identify the rapidly changing society that is increasingly caught up
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