Madhya Pradesh High Court

Madhya Pradesh High Court

Published on June 14, 2022June 20, 2022By Bhumika Indulia

Madhya Pradesh High Court

Leave a comment

Most Read

DPDP Removal of Difficulties Order

Legislation Updates, Notifications

Centre issues Digital Personal Data Protection (Removal of Difficulties) Order, 2026 to clarify consent and audit provisions

BCI AIBE-XXII syllabus

Legislation Updates, Notifications

AIBE-XXII syllabus: BCI announces subject-wise weightage

Quash DV and Dowry case

Case Briefs, Supreme Court

‘Charges should be specific against family members for prosecution otherwise it may amount to misuse of criminal process’; SC quashes DV and Dowry case against two

repeated appointment of same arbitrator

Case Briefs, High Courts

Same arbitrator in 4,155 cases? Delhi High Court declares award unenforceable, seeks affidavits from Axis Bank and RBI

UNCITRAL Global Essay Competition 2026

Events/Webinars, News

UNCITRAL Global Essay Competition 2026: Call for submissions on the future of international trade law

EPFO ECR Deadline

Legislation Updates, Notifications

EPFO extends September 2026 ECR filing and PF contribution deadline to 31 October

Join the discussion

Leave a Reply Cancel reply

This site uses Akismet to reduce spam. Learn how your comment data is processed.

×