Top Stories of the Week
Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till Section 124A is reviewed
Whether Marital Rape Exception should remain on the statute?
Supreme Court Updates
“A judge, like Caesar’s wife, must be above suspicion”. Showing undue favour to a party under the guise of passing judicial orders is the worst kind of judicial dishonesty
Cheque issued as a security and not in discharge of legally recoverable debt; Is the contention sufficient to quash proceedings under N.I. Act at pre-trial stage?
High Court Updates
Kerala High Court
Do employers have a responsibility to ensure that delivering and raising a child, shall not be detrimental to female officer’s career?
Karnataka High Court
Work From Home under Maternity Benefit Act can be availed only if nature of work assigned to women is possible for them to work from home
Jammu and Kashmir and Ladakh High Court
Statement that Kashmir is under occupation of armed forces and people of Kashmir reduced to slaves, will be protected under Right to Freedom of Speech and Expression?
Legislation Updates
SEBI (Collective Investment Schemes) (Amendment) Regulations, 2022
Government revokes restrictions on banks as to payment of dividend in case of unamortised expenditure on account of enhancement in family pension
Government notifies sporting events of national importance
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