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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.
The President of India appointed the Permanent Judges while exercising the power conferred under Art. 217(1) of the Constitution.
The matter was sub-judice before the Constitutional Bench of the Supreme Court, and that the Supreme Court had been consistently rejecting the proposal for setting up Supreme Court Benches outside Delhi.
Ministry of Law and Justice notified appointment of Chief Justices for Allahabad, Gauhati, Meghalaya, Rajasthan, Orissa and Uttaranchal High Courts.
On 8-12-2023, the Ministry of Law and Justice notified the Advocates (Amendment) Act, 2023 to amend the Advocates Act, 1961. Key Points:
ABOUT THE UNIVERSITY Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of State
The President appoints following Additional Judges of Allahabad High Court, to be Judges of the High Court with effect from the date
The Ministry of Law and Justice issued notification on 30-06-2023 announcing re-appointment of the Solicitor General and Additional Solicitors General of India.
Supreme Court refused to give effect to the appointment of an officer of the Ministry of Law and Justice as an arbitrator.
On 19-5-2023, the Ministry of Law and Justice notified the Government of National Capital Territory of Delhi (Amendment) Ordinance, 2023 giving back
Arjun Ram Meghwal, who took over the charge of Ministry of Law and Justice in addition to Ministries of Culture and Parliamentary Affairs, has a stellar academic, service, and political credentials.
The Central Government has notified the re-designation of Assistant Solicitor General of India as Deputy Solicitor General of India for future references.
On 27-08-2022, the Central Government Supreme Court Judges (Amendment) Rules, 2022 to further amend the Supreme Court Judges Rules, 1959. Key points:
On 12-8-2022 the Ministry of Law and Justice notified the National Anti-Doping Act, 2022 to define Anti-Doping rule violation, athlete
On 12-8-2022 the Ministry of Law and Justice notified the Family Courts (Amendment) Act, 2022 to further amend the Family
The Central Government has notified Notaries (Second Amendment) Rules, 2022 in order to amend Notaries Rules, 1956. The amendment inserts a proviso
The President appoints following Additional Judges of the Allahabad High Court, to be Judges of the Allahabad High Court with effect from
The Central Government, after consulting the Election Commission of India has notified Registration of Electors (Amendment) Rules, 2022 to amend the Registration
On December 25, 2021, the Surrogacy (Regulation) Act, 2021 received President’s assent in order to regulate the practice and process of surrogacy,
Supreme Court: With an aim to curtail the pendency before the High Courts and for speedy disposal of the appeals concerning payment