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1 HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment

2 HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment

3 HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment

4 HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment

5 HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment

6 HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment

7 HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment

8 HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment

9 HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment

10 HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment

11 HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment

12 सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए

13 सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए

14 Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited

15 Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.

One Country One Language against the idea of federalism By: Aayush Akar and Hitesh Gangwani

Hindi Language

25 Nov 2019

By : Aayush Akar and Hitesh Gangwani

Categories : Articles

The Authors, Aayush Akar and Hitesh Gangwani are Students of National Law University Odisha, Cuttack.

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One Country One Language Against the Idea of Federalism By: Aayush Akar and Hitesh Gangwani by Latest Laws Team on Scribd

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Trending News :

1 HC: If execution case is kept pending beyond six months, Executing Court has to record reasons as to why the Decree has not been executed by that time, Read Judgment

2 [S.125 CrPC] HC: ‘25% of the husband's net salary would be just and proper to be awarded as maintenance allowance to the wife’, Read Judgment

3 HC Opines ‘In a suit for declaration of title, the burden heavily lies on the plaintiffs to prove their right and title in the schedule property’, Read Judgment

4 HC: ‘Any complaint under Section 202 of the CrPC cannot be registered as an FIR unless there is such an order passed by the Magistrate/Special Judge’ Read Judgment

5 HC: Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching Court, Read Judgment

6 Court can grant relief under Section 26 HMA, 1955, even if no formal application has been made, Read Judgment

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