SC initiates suo motu contempt proceedings against advocate Prashant Bhushan and Twitter India
Supreme Court: A 3-judge bench of Arun Mishra, B R Gavai and Krishna Murari, JJ will today be hearing the suo motu
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FICCI-SRMIST Industry Global Virtual Conference
Reported by Shiva Vishnoi
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NLUJ CSENRLP Writing Competition
Reported by Nisha Gupta
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COVID-19| Final Year student writes to CJI raising concern over conduct of examinations
“Conducting pan-India examinations in the midst of the novel pandemic would be equivalent to turning a blind eye to the interests and
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Gujarat HC withdraws GHCAA President Yatin Oza’s Senior Advocate status
Nilufer Bhateja, Editorial Assistant has put this story together
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Allowance of Rs 50,000 every year for spectacles of Bombay High Court Judges approved by Maharashtra Government
Allowance of Rs 50,000 annually for spectacles of Bombay High Court Judges approved by Maharashtra Government. Maharashtra Government’s resolution dated 10th July,
Continue readingTri HC takes suo-motu cognizance on reports of minor girl being pushed into flesh trade outside State; Co-operative efforts of agencies resulted in bringing the girl back to Tripura
Tripura High Court: A Division Bench of Akil Kureshi, CJ and S. Talapatra, J., initiated suo motu petition with regard to report wherein
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Sri Lanka SC upholds indictment and non-reinstatement of Colombo University senior lecturer accused of sexual harassment
Supreme Court of Sri Lanka: A Full Bench of Buwaneka Aluwihare PC, P. Padman Surasena and E A G R Amarasekara JJ
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NCDRC | Builder directed to deliver peaceful and vacant possession of flat to complainant; No third party interest in flat till consumer dispute decided by State Commission
National Consumer Disputes Redressal Commission (NCDRC): The Bench of Justice V.K. Jain (Presiding Member) while deciding the issues revolving around purchase of
Continue readingCBIC & CBDT sign MoU to facilitate smoother bilateral exchange of data
A Memorandum of Understanding (MoU) was signed between the Central Board of Direct Taxes (CBDT) and the Central Board of Indirect Taxes and
Continue readingBreaking | Raj Political Crisis | HC reserves order on petition by Sachin Pilot along with 18 other Congress MLAs, challenging disqualification notice issued by Assembly Speaker; To be pronounced on 24th July, 2020
Rajasthan High Court reserves order on petition filed by Sachin Pilot and 18 other dissident Congress MLAs, challenging the disqualification notices issued
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WB AAR | ‘Phytotherapy’ treatment to cure osteoarthritis and disorders of similar nature not exempted under GST
West Bengal Authority for Advance Ruling (WB AAR): A Division Bench of Susmita Bhattacharya and Parthasarathi Dey (Members), addressed a the following question
Continue readingMadras HC | Patanjali restrained from using Trademark ‘CORONIL’ till 30th July, 2020
Madras High Court: C. V. Karthikeyan, J., granted temporary injunction and restrained “Patanjali” from using the word ‘CORONIL’ as the plaintiff has the
Continue readingKer HC | Sessions Judge’s appointment set aside as appointee was not an advocate and was instead in judicial service, as on the date of appointment
Sucheta Sarkar, Editorial Assistant has put this story together
Continue readingDel HC | Legislature provides remedy of Appeal under S. 29 of Protection of Women from Domestic Violence Act against all orders
Delhi High Court: Jyoti Singh, J., while addressing a matter with regard to “custody order” as being the primary relief, held that, Legislature
Continue readingFinal Year student writes to Chief Justice of Madhya Pradesh High Court over conduct of exams amidst COVID-19 crisis
A final year law student from Indore has written a letter to the Chief Justice of the Madhya Pradesh High Court raising
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Consumer Protection Act, 2019 comes into force from today
The Consumer Protection Act, 2019 comes in to force from today i.e. 20th July 2020. While briefing the media about the Consumer Protection
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Delhi Government clarifies SMCs constituted by draw of lots only a stop gap arrangement
Nilufer Bhateja, Editorial Assistant has put this story together
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Canada SC upholds stay of charges in favour of a Sri Lankan man accused of murder, reaffirms right to be tried within a reasonable time
Supreme Court of Canada: Full Bench of Wagner CJ and Abella, Moldaver, Karakatsanis, Côté, Brown, Rowe, Martin and Kasirer J., rejected an
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