Press Note | One Day Roundtable “Unlocking Fair Value to Stakeholders” held at NLSIU
The NLSIU-IMI Roundtable on Unlocking Fair Value to Stakeholders took place in National Law School of India University (“NLSIU”) on September 5,
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Live: 5th NUJS- AIFTP BP Saraf National Taxation Law Moot Court Competition 2019
The West Bengal National University of Juridical Sciences is conducting the Fifth edition of Justice Dr. B.P. Saraf National Tax Moot Court
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Supreme Court Monthly Roundup – August 2019
TOP STORIES Sexual Harassment allegations against CJI: Justice AK Patnaik completes inquiry into ‘larger conspiracy’ allegations A Supreme Court-appointed one-man panel, holding
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2019 SCC Vol. 7 August 7, 2019 Part 1
Criminal Trial — Sentence — Death sentence — Rarest of rare case — Post-conviction mental illness of accused/death row convict: Mental illness
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2019 SCC Vol. 6 July 14, 2019 Part 3
Advocates — Vakalatnama — Nature of: Vakalatnama is only a document which authorises an advocate to appear on behalf of party. By
Continue readingAll HC | 3 months time for filing application under S. 28-A of Land Acquisition Act to start from date of award passed by Reference Court and not the Appellate Court
Allahabad High Court: This petition was filed by petitioners before the Division Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava,
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LIVE: 6th Edition of NLUO International Maritime Arbitration Moot Competition, 2019
DAY 2: PRELIM ROUNDS Live Proceedings: Court Room 1 (115C v. 104R): 12:03 PM: The Rounds Begin. We can see the nervousness
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Is Carl Schmitt’s “Exception” Feasible?
by Abhishek Ganguly†
Continue readingDel HC | Section 498-A IPC is continuing offence; wife not barred to claim maintenance under DV Act even after 3 years
Delhi High Court: A Single Judge Bench comprising of Mukta Gupta, J. dismissed a criminal writ petition filed by the husband praying quashing
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2018 SCC Vol. 9 November 21, 2018 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 7 and 11(5) — Arbitration agreement/clause — Existence of: Agreement between the parties giving an
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LIVE: THE 3RD CARTAL CONFERENCE ON INTERNATIONAL ARBITRATION
The theme for the 3rd CARTAL Conference is “Winds of Change: Securing Harmony in Arbitral Practice” and is being held on 29th
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Enforceability of arbitral awards and how India can be made an arbitration hub
by Surya Teja S.S. Nalla* and Vikas Bhuvana Muralidharan**
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Sedition and the Right to Freedom of Speech and Expression
by Ananya Kuthiala*
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2017 SCC Vol. 9 November 7, 2017 Part 3
Service Law — Termination of service — Judicial review/Interference by court/Validity — Acquiescence: Challenge to order of termination dt. 9-4-1984 after accepting
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New Horizon in the New Arbitration Age: A case for Case Management in Arbitration under the Arbitration and Conciliation Act, 1996
By Roshan Dalvi*, Retired Judge, Bombay High Court
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2017 SCC Vol. 2 February 21, 2017 Part 2
Advocates — Senior Advocates: Matter regarding challenge to process of designating lawyer as Senior Advocate was heard by Supreme Court and reserved
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2016 SCC Vol. 1 January 21, 2016 Part 3
Building and Other Construction Workers’ Welfare Cess Act, 1996 — S. 3 — Cess on construction works: Cess on construction works could
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2015 SCC Vol. 9 October 21, 2015 Part 1
Arbitration and Conciliation Act, 1996 — Ss. 2(2), (1)(f), Pt. I or Pt. II — International commercial arbitration: As arbitration agreement entered
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