Highlights Amendment in Notary Rules; Experience required as legal practitioner by persons with benchmark disabilities reduced The Central Government has notified Notaries (Amendment) Rules, 2021 to amend the Notaries Rules, 19.....
Latest News MP HC: Citizens Violating Social Distancing Norms Should Not Subjected to Corporal Punishment(28.05.2021) Kerala HC Declines Stay of Operation of Draft Lakshadweep Authority Regulation 2021(28.05.2021) Madras HC Directs Authorities to Permit Interaction Between Advocates and Inmates(28.05.2021) Delhi HC Denies Relief to Matrix Cellular Ltd Seeking Immediate Release of Oxygen Concentrators(28.05.2021)
JUDGMENTS State shall not discriminate against any citizen on grounds of religion, race, caste, sex and place of birth or any of them(28.05.2021) The Union Government for safeguarding the Minorities had set up a National Commission for Minorities..... Uploading of financial statements by private educational institutions would not amount to breach of their Right to Privacy(29.05.2021) The challenge in the present petition is restricted to the modifications carried out by Central Gove..... Right to food is a fundamental right of every human without which the dignified existence of human beings is inconceivable.(24.05.2021) Present matter is related to Order issued by State Government to give preference to Self-help group .....
INTERNATIONAL CASES While calculating limitation period in a midnight deadline case, there.....(24.05.2021) The Appellants are the present trustees of a Trust (the “Trust”). They replaced the Respondents. Fur.....
NOTIFICATIONS & CIRCULARS Amendment in notification numb.....(25.03.2021) S.O.1355(E).--In exercise of the powers conferred by section 3 of the Livestock Importation Act, 1898 (9 of 1898), the Central Government hereby makes..... Appointment of Election Office.....(24.05.2021) Authority hereby appoints Ms. Nimisha Srivastava, DGM, IRDAI as the Election Officer for conducting the 13th Council Elections for 1/3rd vacancy arisi..... Procedure for exercise of opti.....(24.05.2021) In exercise of the powers conferred by the Department of Revenue, Ministry of Finance, under sub-rule (3) and sub-rule (4) of Rule 44DA of the Income-.....
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