Judicial Appointments Tracker April 2024
Appointments & TransfersNews

This segment aims to track and chart the monthly course of judicial appointments, retirements in the Supreme Court and High Courts along with recommendations made by the Supreme Court Collegium.

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Cyril Amarchand Mangaldas
Law Firms NewsNews

A family settlement arrangement was entered into by the Godrej family members comprising of two groups.

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London International Disputes Week
Events/WebinarsNews

Featuring a line-up of internationally renowned names from the legal, business and political sectors, delegates from around the world will assemble for LIDW’s most ambitious programme yet.

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14-year-old rape survivor
Hot Off The PressNews

Earlier, the Supreme Court has directed the Dean at Sion Hospital to immediately constitute a team for undertaking the medical termination of pregnancy of the minor.

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One Day International Conference
Events/WebinarsNews

The Chairman of SCL-India and Senior Advocate, Mr. Ratan K. Singh is delighted to welcome all delegates and speakers to the conference in the financial capital of India, Mumbai.

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100% EVM-VVPAT verification rejected
Hot Off The PressNews

The Court gave directions for seal of symbol loading, after completion of the symbol loading process.

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SC Collegium appointment Permanent Judge extension of term Additional Judges
Appointments & TransfersNews

The Collegium on 24-04-2024 recommended the appointment of 1 Permanent Judge and extension of term of 2 Additional Judges for Chhattisgarh High Court and extension of term of 1 Additional Judge for the High Court of Jammu & Kashmir and Ladakh.

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Mohammed Moquim's sentence
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Vide order dated 16-04-2024, the Supreme Court had exempted Mohammed Moquim from surrendering till the next date of hearing.

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India is changing
Events/WebinarsNews

In the inaugural address delivered by Dr. DY Chandrachud, Chief Justice of India, he said that the new three new criminal laws are the watershed moment for our society, because no law affects the day-to-day conduct of our society like criminal law.

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ReNew Energy
Law Firms NewsNews

DSK Legal is advising ReNew Energy Global plc (“ReNew” or “the Company”) (Nasdaq: RNW, RNWWW), India’s leading renewable energy company, on the

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Permission for election yatras in Lok Sabha elections
Hot Off The PressNews

Blanket orders under Section 144 of the CrPC was issued for the whole duration of the elections by the Election Commission, prohibiting all assemblies, meetings, demonstrations, etc.

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supreme court collegium recommendation appointment
Appointments & TransfersNews

The Collegium on 16-04-2024, resolved to recommend the appointment of 3 Judges, which included 2 Permanent Judges and 1 Advocate as a Judge.

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Arvind Kejriwal’s arrest in Delhi Excise Liquor Policy
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Earlier, the Delhi High Court had dismissed Arvind Kejriwal’s plea against his arrest and opined that the same was not in contravention with law.

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Krishna Janmabhoomi-Shahi Eidgah Mosque case
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The case is related to the Shahi Idgah mosque at Mathura, which is alleged to have been built after demolishing a temple at the birthplace of Lord Krishna.

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BRS leader K Kavitha judicial custody April 23
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Central Board of Investigation submitted in the Court that K Kavitha was not responding to them.

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Calcutta High Court
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The case involved allegations of rape of women and land grabbing by individuals associated with local leader Shahjahan Sheikh in Sandeshkhali, a village in 24 North Parganas District of West Bengal.

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Karnataka High Court
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The Court opined that relevant parties such as pet owner and organisations should have been consulted before issuing the impugned circular in March 2024.

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Rajasthan High Court
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Rajasthan High Court directed the media to refrain from sensationalizing the case, emphasizing the need to avoid tarnishing the image of the judiciary.

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Mukhtar Ansari's fatiha ceremony
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Abbas Ansari taken to Ghazipur with police security at 5 PM on April 09 to attend the ritual.

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Kerala High Court
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A second-year student studying in College of Veterinary and Animal Sciences in Pookode, Wayanad was found hanging in the hostel due to alleged torture and ragging.

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