Arbitration Dossier (2021-22)| A Snapshot of Major Developments in Lex Arbitri
by Chakrapani Misra, Sameer Bindra and Varshini Sunder
Cite as: 2022 SCC OnLine Blog Exp 88
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Justice Sanjay Kishan Kaul — A torch bearer of Freedom of Speech and Expression
“An outsider is often as oblivious about the human behind the lawyer as he is about the working of the judicial system.
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Scope of Agent’s Authority in Dealings with Third Parties: Revisiting the Debate Through the Tax Prism
by Tarun Jain†
Cite as: 2022 SCC OnLine Blog Exp 85
Know Thy Judge- Justice Bhushan Ramkrishna Gavai
by Sucheta Sarkar†
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Supreme Court October 2022| Justice Dr DY Chandrachud’s confirmation as next CJI; Hijab Ban; Two-finger-test; clarification on some IBC provisions; and more
This roundup revisits the analyses of Supreme Court’s judgments/orders on Hijab Ban Controversy, Punishment for Two-Finger test on sexual assault survivors, Dishonour of Cheques; Insolvency and Bankruptcy Code and more. It also covers reports on confirmation of Justice Dr DY Chandrachud as the next CJI; Justice Hemant Gupta’s retirement; explainers on important law points; career trajectory and important decision of Justice S. Ravindra Bhat and Justice BV Nagarathna.
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[High Court Monthly Round Up] October 2022 | 100 + Legal Stories including Right to choose a life partner, Transit anticipatory bail, Kolkata Communal Violence, Green crackers, Hearsay evidence, Irretrievable breakdown of marriage and more
A quick legal roundup to cover important stories from all High Courts in October 2022 Allahabad High Court “Juvenile can be denied
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High Court Roundup: August 2022| Revisiting the top stories on Bigamy, POCSO, Cruelty, Deceased’s Right to dignity, Non-payment of GST, & more
The High Court Roundup brings a curated list of the top stories of the month to ensure readers do not miss any
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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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