Fact Check: Has Justice Dalveer Bhandari been elected as the Chief Justice of the ICJ?
A message has been doing the rounds that Justice Dalveer Bhandari, who is of Indian origin, has been elected as the Chief
Continue readingAugust 26, 2021
Appropriation of sums from and out of the Consolidated Fund of India for FY 2021-22 vide the Appropriation (No. 4) Act, 2021
On August 19, 2021, the Ministry of Law and Justice has passed the Appropriation (No. 4) Act, 2021 for authorising payment and
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President appoints 9 Supreme Court Judges, including 3 women and former ASG
Appointment of Supreme Court Judges President appoints the following Judges as Supreme Court Judges: Justice Jitendra Kumar Maheshwari, Chief Justice of the
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eNPS system for Government sector employees launched; easing the process of registration
The Pension Fund Regulatory and Development Authority (PFRDA) has launched an “eNPS -Government”, A New On-boarding feature to ease the process of
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Is there a cut-off date under Para 11(3) of the Employees’ Pension Scheme? Larger bench to decide. Read why RC Gupta verdict needs to be re-visited
Supreme Court: The bench of UU Lalit and Ajay Rastogi, JJ has referred the question as to whether there would be a
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Call for Blogs| Law and Other Things Blog, NALSAR
About Law and Other Things Started in 2005, Law and Other Things (LAOT) is India’s first online portal devoted to debates and
Continue readingSEBI | On not finding any justifiable reason to revoke interim ex-parte order, continues to stand–Protects the interests of investors
Securities and Exchange Board of India (Sebi): Madhabi Puri Bach, Whole Time Member, on not finding any justifiable reason to revoke or
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GITAM School of Law | 2nd Dr. MVVS Murthi National Moot Court Competition on Intellectual Property and Arbitration Law, 2021
GITAM School of Law in association with GITAM Moot & Advocacy Committee (GMAC) and sponsored by Eastern Book Company and SCC Online
Continue readingMadras HC on Reservation | Whether 10 % reservation of Economically Weaker Section can be provided in All India Quota medical seats without SC’s approval? Detailed Record
Madras High Court: The Division Bench of Sanjib Banerjee, CJ and P.D. Audikesavalu, J. while addressing the contempt petition, expressed that, Merely
Continue readingPranay Verma appointed to be a Judge of Madhya Pradesh High Court
Appointment of a Judge to Madhya Pradesh High Court President appoints Shri Pranay Verma to be a Judge of the Madhya Pradesh
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5 Additional Judges appointed to Calcutta High Court | Read details of tenure
Appointment of Additional Judges President appoints (1) Miss Kesang Doma Bhutia, S/Shri (2) Rabindranath Samanta, (3) Sugato Majumdar, (4) Bivas Pattanayak, and
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SCC Online Weekly Rewind Episode 24
SCC Online Weekly Rewind Episode 24 ft. Nilufer Bhateja, Associate Editor is out now. The written episode along with the video episode
Continue readingDue to employer’s negligence, an employee suffered 100% disability | Read how Del HC emphasises on principle of res ipsa loquitur and strict liability to pronounce decision
Delhi High Court: Anup Jairam Bhambhani, J., emphasizing the principle of res ipsa loquitur and placing a detailed explanation on the same
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CDSCO issues classification of Medical Devices pertaining to Obstetrical and Gynecological under Medical Devices Rules, 2017
On August 23, 2021, the Central Drugs Standard Control Organisation (CDSCO) has issued Classification of Medical Devices pertaining to Obstetrical and Gynecological
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J&K and Ladakh HC | Can Shayara Bano’s judgment be invoked retrospectively to declare triple talaq pronounced before Sharaya Bano’s case null and void? HC answers
Jammu & Kashmir and Ladakh High Court: Sanjeev Kumar, J., held that the judgment of Shayara Bano v. Union of India,(2017) 9
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Bihar Government waives off penalty under section 125 of Bihar GST, 2017
On August 17, 2021, the Commercial Taxes Department (Bihar) has issued a notification regarding waiving of penalties issued under section 125 of
Continue readingTri HC | Mere honesty and admission of charge are not the grounds for tempering with the order passed by disciplinary authority; Court dismisses appeal
Tripura High Court: Akil Kureshi, CJ., dismissed a petition which was filed challenging an order passed by the Director of Elementary Education
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CBIC revises rate of exchange for conversion of foreign currencies
The Central Board of Indirect Taxes and Customs has announced revised rates of exchange of conversion of the foreign currencies into Indian
Continue readingKer HC | Syllogistic scope of Ss. 11(5) and 11(6) of the Arbitration Act, 1996; HC unclouds the line
Kerala High Court: Devan Ramachandran, J., held that parties to arbitration cannot nominate the arbitrator even if the Arbitration Agreement provides so.
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