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The lawyers are bound by their commitment to the duties cast on them by Part VI (Rules Governing Advocates), Chapter II (Standards of Professional Conduct and Etiquette) of Bar Council of India Rules which define their duties towards the Court, Client, Opponent and Colleagues.
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On 29-5-2023, the Ministry of Finance notified the e-Appeals Scheme, 2023 to reduce pendency of appeals related to Tax Deducted at Source
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Holding that commission of rape on a woman’s dead body would not attract Ss. 375 and 377, Penal Code, 1860, the Court pointed out that its high time for the Central Government to consider amending S. 377 or introduce a specific provision to address necrophilia, sadism.
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The Court said that failure to possess an Aadhaar Card or a mobile phone or a proper ‘identity’ paper of a particular kind cannot become obstacles to availing the benefits under the Schemes as it can result in a child, or a family being denied the basic support in terms of food and supplements.
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The saga of twists and turns in facts of the matter starting with a lease deed, revenue entries, compensation, expunction orders, and what not? The series of developments over the past 100 years of suit land even cautioned the Supreme Court from deciding the matter casually.
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On 19-05-2023, Justice K.V. Viswanathan became one of the few lawyers, who were elevated directly from the Bar to the Judgeship of the Supreme Court of India. With Justice Viswanathan’s elevation, the Collegium hopes to enhance the representation of the Bar in the Supreme Court.
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MINISTRY OF CORPORATE AFFAIRS MCA tightens norms for closure of firms vide Companies (Removal of Names of Companies from the Register of
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While Xiaomi’s petition was held to be maintainable on the fulcrum of Article 14, however, the impugned provision as per the High Court did not manifest any arbitrariness.
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The Court noted that the Doctor was in the habit of issuing the Medical Certificates in the name of different hospitals to aid prisoners in filing applications for bail before the Court of law.
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On 29-5-2023, the Ministry of Housing and Urban Affairs notified the Metro Railways (Carriage and Ticket) Amendment Rules, 2023. The provisions came
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Kerala High Court favoured the student petitioner and said that “Banks may be hyper technical, but a court of law cannot ignore the ground realities.”
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Department of Telecommunications and Ministry of Electronics and Information Technology are directed to issue a notification calling on all internet and telecom service providers to block access to the rogue websites which were streaming “Spider-Man: Across the Spider-Verse”.
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by Aakash Bajaj† and Neha Maniktala††
Cite as: 2023 SCC OnLine Blog Exp 48
An arbitral tribunal is also considered a court for the purposes of adjudication of claims before it and is often subject to the requirement of providing reasons while granting a party any relief, not for the purposes of adjudicating the validity of an order but for the satisfaction, understanding and notional justice for all the parties involved.
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