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October 23,2018: On Monday, Supreme Court sought response from Media Bodies like Press Council of India(PCI), News Broadcasting Standards Authority (NBSA), Editors Guild of India and the Indian Broadcasting Federation (IBF) over action taken against Reporters and Media Houses who ...
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Revelation of Names of Sexual Crime Victims: SC questions Non-Action by Media Bodies against erring Media Houses
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SC questions Centre Whether Observation Homes & JJB’s are equipped with Video-Conferencing Facilities?
October 23,2018: On Monday, Supreme Court asked Centre to apprise it on Whether Observation Homes, where minors in conflict with law were kept, and Juvenile Justice Boards (JJBs) were equipped with Video-Conferencing Facility. Apex Court Bench comprising of Justice Madan ...
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Amritsar Train Accident: Complaint case filed against Navjot Singh Sidhu’s Wife for failure in discharging her Duties
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52.6% People think SC Judgement on Sabarimala interferes with Tradition, reveals Business Standard Poll
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Extortion demand of Rs 20 Crore from Paytm Founder with stolen data, Three Employees arrested
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Contemplating Amendment to restore provision of Anticipatory Bail to provide Relief to the citizens: Uttarakhand to SC
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All About Standards of Weights and Measures (Packaged Commodities) Rules ,1977 By Shreeja Chatterjee
October 20,2018: The Author, Shreeja Chatterjee is a 3rd Year student of NMIMS Kirti P. Mehta School of Law, Mumbai. She is currently interning with LatestLaws.com. INTRODUCTION Standards of Weights and Measures (Packaged Commodities) Rules , 1977 has been introduced under ...
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All About Evidence under Code of Civil Procedure, 1908 By Anuj Kumar Gera
October 20,2018: The Author, Anuj Kumar Gera is a 5th Year student of University Institute of Law and Management Studies, Gurugram, Haryana. He is currently interning with LatestLaws.com. ORDER 9 INTRODUCTION Order 9 deals with appearance and consequence of non ...
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All About National Food Security Act, 2013 By: Avika Jaini
October 11,2018: The Author, Avika Jaini is a 2nd Year, BA.LLB (H) student of OP Jindal Global Law School, Sonepat, Haryana. She is currently interning with LatestLaws.com. Introduction The National Food Security Act, 2013 (also known as the Right to Food Act) ...
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Sharif tells High Court: “Not a traitor, My family migrated from India for its love for Pakistan”
Sharif tells High Court: "Not a traitor, My family migrated from India for its love for Pakistan"
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New revelation raises concerns about politicization of the Supreme Court in US
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Australia offers ‘national apology’ to victims of child sex abuse
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Indian American Women honoured with USA’s Highest Honour in the field of Human Trafficking
October 20,2018: Indian-American, Minal Patel Davis has been honoured with a Presidential Award by US Secretary of State Mike Pompeo for her extraordinary contribution towards combating human trafficking in Houston. Minal Patel Davis, Special Advisor on Human trafficking to Houston ...
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After BJP’s MJ Akbar, now it is Congress’s turn as its NSUI President too resigns in #MeToo Movement
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Consumer Rights violation: Taj Group Hotel in Guwahati accused of Racial profiling and harassment
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Kerala HC acquits prime accused in 25 year old Case of Chekannur Maulavi disappearance
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SC expounds: Victims can also file an Appeal under CrPC without prior nod of Appellate Court. Read Judgment
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13,000 seats meant for Poor Children vacant but still many Private Schools in this City reject EWS Applications
October 21, 2018: As against 48,122 seats reserved under the so-called economically weaker section or EWS category in private schools at the entry level, only 35,500 seats have been filled. Almost 13,000 nursery seats reserved for children from economically disadvantaged ...
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Nation’s internal Security keepers: 61,000 posts lying vacant in Paramilitary military forces
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PM Modi to the World: India will hit back with ‘double the force’ if its sovereignty is challenged
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Know What are Nobel Peace Laureate Kailash Satyarthi’s five element concoction for Nation Building?
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Villagers of this State have become Multimillionaires after receiving Compensation after 50 years of Land Acquisition
