SCC Online Weekly Rewind Volume 1 Episode 3
The third episode, featuring our Associate Editor Nilufer Bhateja, has brought significant judgments delivered by the Supreme Court and High Courts last
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Delhi HC| Delhi Government to hold School Management Committee elections within 2 Months of School Reopening
Delhi High Court: On 21st December, 2020, the Government of NCT of Delhi submitted in Court that elections of the School Management
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An Overview of the Panel Discussion on”4 Years of IBC – The Revolution Witnessed and the Promise for Future” [Watch the Panel Discussion]
A panel discussion on “4 Years of IBC – The Revolution Witnessed and the Promise for Future” was held on 12th December,
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E-launch of Akaant Mittal’s Book on Insolvency and Bankruptcy Code
On 12th December, 2020 Eastern Book Company held its first virtual book launch and panel discussion on the occasion of the release
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Join the virtual book launch and panel discussion on Insolvency and Bankruptcy Code on December 12
An event has been organised on 12th December at noon to launch a commentary on Insolvency and Bankruptcy: Law and Practice by
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Supreme Court confirms pre-BALCO foreign awards cannot be challenged under Section 34 of Arbitration and Conciliation Act
Supreme Court: The question before the division bench of Ravindra Bhat and Indira Banerjee, JJ. was whether a foreign award rendered in
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UN body removes Cannabis from list of dangerous narcotics, India votes in favour of removal
On 2nd December, 2020, the United Nations Commission on Narcotic Drugs (CND), by a vote of 27-25 with one abstention, agreed to
Continue readingSEBI holds promotors of NDTV guilty of insider trading, bars them from securities market for two years
Securities Exchange Board of India (SEBI): S.K. Mohanty, (Whole Time Member) has barred two promoters of NDTV, namely Mr Prannoy Roy and
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Hemant K Batra’s new book ‘Mediation: Legitimacy & Practice’ is out! Get your copy now
Mediation: Legitimacy & Practice by Hemant K. Batra is part of EBC’s Law For The Layman series. In this book, the author
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50 years of Surendra Malik’s legacy of creating SCC and beyond -The doyen of legal reporting in India
What can you say about a man who completed 50 years creating an essential building block of India’s legal landscape? That
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EBC Learning [16th Course] | “An Introduction to CLAT” available now – Know the tricks of the Trade!
CLAT preparation guide in a visual form is streaming now on EBC Learning, EBC’s premier e-learning delivery platform. An Introduction to CLAT
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NLAT claims allegations of paper leak are unfounded
NLSIU has released a notification stating that there have been unfounded allegations with respect to the NLAT paper leak. As per the
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