Dr. M. V. V. S. Murthi 3rd National Virtual Moot Court Competition, 2022
Dr M. V. V. S. Murthi 3rd National Virtual Moot Court Competition, 2022 | Organised by GITAM School of Law, Visakhapatnam GITAM’s
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75 Thoughts for 75 Years
by Sanjoy Ghose†
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Whether the delay in filing complaints against unregistered sub-brokers, can be condoned? SEBI Special Court answers
Securities and Exchange Board of India (SEBI), Special Court, Maharashtra: In the instant case dealing with unregistered brokerage, Vishal Sadashivrao
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2022 SCC Vol. 6 Part 5
Civil Procedure Code, 1908 — Ss. 9-A and 3 — Bar of limitation: Jurisdiction of court to decide bar of
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2022 SCC Vol. 3 Part 5
Read four articles and nine significant decisions of Supreme Court in Part 5 of 2022 SCC Volume 3. Appointment of Arbitrators: In
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Sustaining Incorrect Reassessment Notices: A Critique of Recent Supreme Court Decision
by Tarun Jain†
Cite as: 2022 SCC OnLine Blog Exp 41
110 Reports from 20 High Courts: Money Laundering, Child Marriages, Rule of Law, PC & PNDT Act, Adultery, Media Trial and more | April RoundUp 2022
110 Reports from 20 High Courts Allahabad High Court Money Laundering For money launderers “jail is the rule and bail is an
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112 Reports from 22 High Courts: Hijab Ban, Son’s Right on Parent’s Property, Right of Putative Father, Live-in Relationships and more| March RoundUp 2022
112 significant Reports from 22 High Courts Allahabad High Court Right to Reputation People using cyberspace to vent out anger and
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LIVE Blog | 9th NLUO – Bose & Mitra & Co. International Maritime Arbitration Moot 2022
The National Law University Odisha is pleased to welcome you to the live blogging of the Virtual Oral Rounds of 9th Bose
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Arakonam Naval Station dispute: Supreme Court puts a stop to over 3 decades long commercial dispute
Supreme Court: While deciding an almost three decade long commercial dispute relating to Arakonam Naval Air Station, the 3-Judge Bench comprising of
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The US Magnitsky Law – Its Relevance in the Indian and the Global Context
by Sanjay Vashishtha†
Cite as: 2022 SCC OnLine Blog Exp 19
Electronic Filing Procedure made compulsory by Delhi High Court vide e-Filing Rules of the High Court of Delhi, 2021
On 22nd February, 2022, Delhi High Court notified “e-Filing Rules of the High Court of Delhi, 2021”. These rules will be applicable
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Live | XII Competition Commission of India – Hidayatullah Memorial National Moot Court Competition 2022
The CCI – HNMCC 2022 is inspired by the ideals of late Hon’ble Justice Mr M. Hidayatullah, who firmly believed in the
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IBC Amendment, 2018; Supreme Court elaborates conditions for disqualification of Resolution Professional under S. 29A(h) of IBC
Supreme Court: In a case were the Division Bench of Sanjay Kishan Kaul and M.M. Sundresh*, JJ., was sought to provide judicial
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Supreme Court Monthly Roundup – December 2021
“Many people with mental health disorders are willing and able to work. However, socio-structural barriers impede their participation in the workforce. People
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865 Judgments, 4 Sitting Women Judges and A Hope For First Woman CJI| An All-inclusive Supreme Court 2021 Roundup
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
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Media Trial, Sexual Assault, Judicial Over-Reach, Hate Speech, COVID-19 Updates and much more covered in over 90 topics | Bombay High Court’s Year-End Roundup 2021
Let’s sail into these 124 Judgments carefully selected and briefed in the year 2021.
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Consumer Protection| Can written statement be accepted beyond 45 days? SC settles pre and post New India Assurance Company Verdict conundrum once and for all
The Supreme Court adopted a bright-line standard which obviates uncertainty on the legal position before the consumer fora and obviates further litigation.
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Data Analysis: An Essential Skill for the Legal Community
by Murali Neelakantan † and Ashish Kulkarni ††
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