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Reconsideration of proposal for appointment of Justice A.A. Kureshi as Chief Justice of Madhya Pradesh High Court Collegium recommended that Justice A.A.
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Reported by Nisha Gupta
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F.No.I-19034/2/2019-NI-II Per./—The President is pleased to make the following regulations for the award of the decoration SARDAR PATEL NATIONAL UNITY AWARD:- 1.
Continue readingPresident promulgates the Taxation Laws (Amendment) Ordinance 2019 to make certain amendments in the Income-tax Act, 1961 and the Finance (No. 2)
Continue readingKerala High Court: N. Nagaresh, J. disposed of a writ petition seeking to recover the amount due to be received from the
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Court of Appeal of Sri Lanka: Application under Article 140 of the Constitution of the Democratic Socialist Republic of Sri Lanka was
Continue readingF.No. J-11013/3/2017-Judicial (Part-2)—The President is pleased to accept the resignation of Shri Prabhuling K. Navadgi, Senior Advocate from the position of Additional
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Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Continue readingG.S.R (E) — Whereas draft of certain rules further to amend the Registration and Licensing of Industrial Undertakings Rules, 1952, were published,
Continue readingF.No. J-11013/3/2017-Judicial(Part-2)—The President is pleased to re-appoint Shri Shashi Prakash Singh, Senior Advocate and Shri Rajdeepak Rastogi, Senior Advocate as the Additional
Continue readingThe Government has brought in the Taxation Laws (Amendment) Ordinance 2019 to make certain amendments in the Income-tax Act, 1961 and the
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G.S.R. 670(E).–– In exercise of the powers conferred by Article 145 of the Constitution and with the approval of the President, the
Continue readingPunjab and Haryana High Court: Gurvinder Singh Gill, J. dismissed the petition on the grounds that the petitioner could be considered again
Continue readingOrder of Appointment of 4 Additional Judges of the Karnataka High Court President is pleased to appoint the following four to be
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Order of Appointment of an Additional Judge of Calcutta High Court President appointed Shri Kausik Chanda, to be an Additional Judge of
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Transfer Order of Justice Ujjal Bhuyan President in consultation with the Chief Justice of India is pleased to transfer Justice Ujjal Bhuyan,
Continue readingDelhi High Court: Vibhu Bakhru, J. dismissed a writ petition filed by a serving officer of the Indian Army seeking to quash an
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