In conversation with Alok Tiwari on his journey and experience as a litigation lawyer
Interviewed by Shreya Agrawal
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Health Data Privacy — The Emerging Need
Bhumesh Verma, Managing Partner, Sayantan Dey, Legal & Compliance Professional and Shruti Jaju, Student Researcher, Corp Comm Legal
Cite as: (2020) PL (CL) April 82
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Bidding adieu to the 6th woman Judge of the Supreme Court, Justice R. Banumathi on her retirement
Suchita Shukla, Legal Editor has put this story together
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Call for Papers | Socio-Legal Review and the SLR
About the Journal The Socio-Legal Review (SLR) is a student-run, peer reviewed journal published by the National Law School of India University,
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Bom HC | RBI Circulars granting moratorium on loan repayment does not apply to mutual funds and debentures
Bombay High Court: A Division Bench of R.D. Dhanuka and V.G. Bisht, JJ., held that the RBI Circulars dated 27th march, 2020 and
Continue readingJ&K HC | Amarnath Shrine Board to decide on the cancellation of Amarnath Yatra; Shrine Board to take decision urgently
Jammu and Kashmir High Court: A Division Bench of Gita Mittal, CJ, and Sanjay Dhar, J., refused to entertain an application which
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Substantial portion of Consumer Protection Act, 2019 along with related Rules to come into force on 20th July, 2020
The Central Government has appointed 20 July 2020, as the date on which certain provisions of the Consumer Protection Act, 2019 shall
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One Nation One Education Board| SC refuses to entertain PIL; Says it’s not the function of the Court
Supreme Court: The 3-judge bench of Dr. DY Chandrachud, Indu Malhotra and KM Joseph, JJ has refused to entertain a public interest
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[Glow & Handsome] | Trademark Suit | Bom HC dismisses Emami’s appeal against Single Judge’s ad-interim order
Bombay High Court: A Division Bench of R.D. Dhanuka and V.G. Bisht, JJ., dismissed “Emami’s” appeal against the ad-interim order passed by the
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Ban on manufacture, storage, distribution or sale of tobacco extended for 1 more year in NCT of Delhi
Delhi Government in the interest of Public Health has extended the prohibition on manufacture, storage, distribution or sale of tobacco which is
Continue readingUttaranchal HC | Justice Ravi Vijaykumar Malimath appointed as Acting Chief Justice
Justice Ravi Vijaykumar Malimath, senior-most Judge of the Uttarakhand High Court, to perform the duties of the office of Chief Justice of
Continue readingJustice Meenakshi Madan, Senior-Most Judge of Sikkim HC appointed as Actg. CJ
Justice Meenakshi Madan Rai, senior-most Judge of the Sikkim High Court, to perform the duties of the office of the Chief Justice
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UK SC | “Interests of children have priority over any interest a paedophile could have in being allowed to engage in criminal conduct”
Sucheta Sarkar, Editorial Assistant has put this story together
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Installation of CCTV cameras in Police Stations: SC seeks MHA’s update on implementation of it’s 2017 judgment
Supreme Court: The 3-judge bench of RF Nariman, Naveen Sinha and BR Gavai, JJ has issued notice to the Ministry of Home
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Stronger Kolkata Initiative
Reported by Raksha Raina
Continue readingRajasthan Political Crisis | HC allows Sachin Pilot camp to file application for amending the petition challenging the Speaker’s notice
Rajasthan High Court: Satish Kumar Sharma, J., has allowed the Sachin Pilot camp to amend their petition challenging correctness of notice issued by the
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Bom HC | State Legislature cannot be directed to include “Advocates” under the category of “Essential Services”
Bombay High Court: A Division Bench of S.S. Shinde and Madhav Jamdar, JJ., held that State Legislature cannot be directed to include “Advocates”
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Breaking | Shamima Begum can return to UK to fight the government’s decision to revoke her citizenship
Sucheta Sarkar, Editorial Assistant has put this story together
Continue readingCOVID-19| Court staff at Rajasthan HC Jodhpur and Jaipur Bench found COVID-19 positive; Functioning of Courts to remain suspended till 19th July, 2020
Samples of Court Staff at Rajasthan High Court Jodhpur and Jaipur Bench for Covid-19 were taken and few court staff at both
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Bom HC | Step father accused of sexually abusing step daughter granted bail since investigation in case complete
Bombay High Court: Sandeep K. Shinde, J., granted bail to the applicant accused of sexually abusing her step daughter. Applicant sought enlargement on bail
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