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The Supreme Court gave directions to the Central Empowered Committee, entrusted with monitoring and compliance of the orders of the Supreme Court on Environment, to promote transparency and efficiency in its functioning.
“The decision of Chief Wildlife Warden to issue direction to hunt wild animal, has to be on a rational basis, foundationed on credible material, and not because of any pressure being exhorted by local politicians or people.”
On 30-11-2023, the Central Consumer Protection Authority notified the Guidelines for Prevention and Regulation of Dark Patterns, 2023. The provisions came into
Any employee working with an organization has the reasonable expectation of being paid a salary decently so that he can afford a decent standard of living from the said income. In case, the employee is not paid adequately, the same may render the employee unmotivated to work and the employee may not give his best in the organization and may look for other suitable jobs to supplement his/ her income.
“The Chairperson as head of the Committee will decide which school is to be inspected on a particular day and an intimation in advance will be given to the members. If the member/s does not remain present at inspection time, the inspection shall be made in their absence by the Chairperson.”
Allahabad High Court directed the opposite party no. 4 to inform the Bar Council of U.P. about several cases being filed, alleging Advocates in uniform going to intervene in private property dispute and assisting land mafia in grabbing property of citizens.
Supreme Court directed the Ministry of Home Affairs to complete the manual on media briefings by 31-12-2023
“Immersion of the Idols made of Plaster of Paris must only take place in baby ponds created by Greater Hyderabad Municipal Corporation.”
Settlement of non-compoundable offences through mediated settlement agreements is not permissible. Even otherwise, to permit the accused and complainant to compromise an offence on payment of money, in session triable serious criminal cases which attracts punishment up to life, cannot be subject matter of mediated settlement agreements.
Punjab and Haryana High Court dismissed the instant petition for pre-arrest bail since people were found having sexual intercourse during police raid in Spa Centre being run by the petitioner, a matter which awaited further investigation.
Delhi High Court directed MEA to prominently post and make accessible the SOP and Guidelines on its website, if not already available, within one week from the date of the order.
On 5-7-2023, the Securities and Exchange of India (‘SEBI') notified amendments to Guidelines for Preferential Issue and Institutional Placement of Units by
A tree was a living being and it must be given, at least a “last look” and accorded a final inspection before a decision was taken to permit its felling or sanctioning extensive amputation of its live branches.
Madras High Court said that the RBI guidelines are issued not as a formality, but the entities subjected to the RBI regulations should comply with the conditions of the master circular in its true letter and spirit
Delhi High Court observed that an inadequately drafted agreement will be one that fails to include essential elements such as the name of all the relevant parties, the terms outlining the conditions of settlement, and the consequences in the event of non-compliance or breach.
Supreme Court said that the process of improvement is a continuous one and that it learns from every experience. This ruling is one more step in the fine-tuning system of designation of Senior Advocates, and it hopes it achieves the purpose.
There is an abysmal absence of a collaborative effort that should ideally be undertaken by the intermediaries and the State.
The Patna High Court opined that when guidelines for providing toilets and sanitary napkin dispenser facilities for girls in schools were issued, the District Administration or the local bodies could be entrusted with the establishment and maintenance of such facilities in a seamless manner.
The Review Report submitted by IIT Kanpur on DOAS Technology for the Measurement of Gaseous Air Pollutants in Ambient Air recommended DOAS technologies for regulatory measurements of ambient air quality under NAAQS.
On 16-03-2023, the Copyright office (office) has issued the guidelines for Copyright Registration for AI Generated Material to elucidate its practices for