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About RSRR The RGNUL Student Research Review (RSRR) Journal is a bi-annual, student-run, blind peer-reviewed, flagship journal based at Rajiv Gandhi National
“The Court took cognizance of the necessity to upgrade and enhance the overall infrastructure facilities in the government hospitals, in particularly the emergency wards.”
“There is certainly an improvement in the matter of establishment of Commercial Courts and steps are being taken to fill up the remaining posts of District Judges, Commercial Courts.”
“No citizen in this country should feel that due to his physical or mental disability, justice is not done to him either due to lack of material infrastructure or moral, ethical, sensitive and understanding by the judicial system.”
DEAL DETAILS JSW Infrastructure Limited | Proposed initial public offering Khaitan & Co acted as Legal Counsel to JSW Infrastructure Limited as
The Government of Jammu & Kashmir is committed to make the Yatra, environment friendly and is bound to always comply with the environmental norms and is committed to ensure that such disasters are never repeated in future.
Supreme Court: Explaining the scope of interference in matters relating to Government contracts and tenders, the bench of Hemant Gupta* and V.
Supreme Court: The Division Bench comprising of L. Nageswara Rao and Krishna Murari, JJ., dismissed the instant petition for grant of permission
Centre for Mediation and Conciliation CMC WEBINAR REBUILDING SPACES Expert Discussion on Way Forward for Construction, Real Estate & Infrastructure Moderator Sumit
Centre for Mediation and Conciliation CMC WEBINAR REBUILDING SPACES Expert Discussion on Way Forward for Construction, Real Estate & Infrastructure. Panelists: Sumit
Meaning of Economic Survey and its significance: Economic Survey is succinct of the annual economic development of the economy keeping all the
Supreme Court: A vacation bench comprising of Abdul Nazeer and Indu Malhotra, JJ. granted relief to the States of Bihar, Jharkhand and
Supreme Court: In a decision, Indu Malhotra, J. speaking for herself and Dipak Mishra, CJ and Dr. D.Y. Chandrachud, J. gave directions
Supreme Court: After a 3-member committee headed by former Supreme Court judge, Justice Arijit Pasayat, filed it’s report on the facilitating infrastructural
Bombay High Court: A Bench comprising of A.A. Sayed and A.S. Oka, JJ. disposed of the petitions which contains one of the
Supreme Court: Taking note of the fact that at present, thirty four Debt Recovery Tribunals and five Appellate Tribunals are functioning in
Supreme Court: In the petition dealing with the welfare of the mentally ill persons, the Court said that the Persons with Disabilities
Supreme Court: Reverting back the matter relating to the validity of a circular issued by the Government of J&K which adverted to