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Madras High Court, while noting that the respondent is 94 years old, directed MoHA to comply with the order within a period of two months from the date of receipt of a copy of this Judgment.
“Office Memorandum issued by Ministry of Home Affairs permits Banks to issue a request for opening a Look Out Circular, in exceptional cases, even if they are not covered by its guidelines, even in such cases, the same can be issued only if departure of such person is detrimental to sovereignty/security of India.”
The India International Arbitration Centre (“IIAC”), a statutory institution established to create an independent and autonomous regime for institutional arbitration in India
“Whenever any information is requested by the Cyber Crime Cells of police authorities, banks ought to respond to the same in a diligent manner.”
“The defendant is selling honeycomb panels to the Ministry of Defence since 2012 and containers of the defendant cannot be sold without the panel, considering the purpose for which containers are stated to be needed, that too by the Ministry of Defence.”
HIV/AIDS patients have a right of equal treatment everywhere and they cannot be denied job opportunity or discriminated against in employment matters.
Supreme Court refused to give effect to the appointment of an officer of the Ministry of Law and Justice as an arbitrator.
New Delhi, 1 March 2023: National Law University Delhi is happy to announce that Professor (Dr.) G.S. Bajpai, Former Vice Chancellor, Rajiv
The Delhi High Court held that every personnel in the paramilitary forces should be entitled to the benefit of House Rent Allowance (HRA), irrespective of the rank as per their entitlement
by Shubham Pandey* and Uday Shankar**
Patna High Court: In a writ petition concerning the transgender community, the division bench of Sanjay Karol, CJ. and S. Kumar, J.
The Central Government has notified Criminal Procedure (Identification) Rules, 2022 in order to specify the procedure for taking measurements of
On 01-07-2022, the Ministry of Home Affairs has notified the Foreign Contribution (Regulation) Amendment Rules, 2022 to further amend the Foreign Contribution
Central Government hereby declares that whole of the State of Nagaland to be ‘disturbed area’ for a period of six months with
Allegations levelled by Amnesty International National Human Rights Commission, India takes suo motu cognizance of the matter and directs issuance of the
The stand taken and the statements made by Amnesty International are unfortunate, exaggerated and far from the truth. The facts of the
The Ministry of Home Affairs (MHA) has issued new guidelines today for opening up of more activities in areas outside the Containment
The Centre has asked the States that there should be no restrictions imposed on the inter-State and intra-State movement of persons and
Ministry of Home Affairs, in a letter to Union Higher Education Secretary, today permitted conduct of examinations by Universities and Institutions. The
Ministry of Home Affairs issues notification stating that the Central Government is of the opinion that the area comprising the whole of