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Call For PapersLaw School News

ABOUT THE UNIVERSITY Rajiv Gandhi National University of Law (RGNUL) was established in Punjab in 2006 by the State Legislature to provide

international financial services centres authority
Legislation UpdatesNotifications

On 7-7-2023, the International Financial Services Centres Authority (‘IFSCA’) notified the International Financial Services Centres Authority (Banking) (Amendment) Regulations, 2023 to amend

Op EdsOP. ED.

by Prashant Kumar†

Telangana High Court
Case BriefsHigh Courts

    Telangana High Court: While allowing the instant petition filed under Article 226 of the Constitution of India, for quashing the

Case BriefsSupreme Court

Supreme Court: The 3-Judge Bench comprising of Uday Umesh Lalit, Hemant Gupta* and S. Ravindra Bhat, JJ., addressed the instant appeal filed

Case BriefsHigh Courts

Tripura High Court: Arindam Lodh, J., while highly depreciating the conduct of the State  Public Works Department, directed it to conclude the disciplinary

Case BriefsHigh Courts

Himachal Pradesh High Court: A Division Bench of Surya Kant, CJ and Ajay Mohan Goel, J. disposed a writ petition which was

Case BriefsHigh Courts

Patna High Court: A Single Judge Bench comprising of Anil Kumar Upadhyay, J. seized of a civil writ petition pertaining to effective

Legislation UpdatesNotifications

G.S.R. 503(E).- In exercise of the powers conferred by Section 48 of the Central Goods and Services Tax Act, 2017 (12 of

High Courts

Himachal Pradesh High Court– While deciding on a writ petition wherein the petitioner sought to issue the writ of certiorari to quash