appointment of judges
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The two Supreme Court collegium resolutions were passed on 02-05-2023.

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    The 48th GST Council has made recommendations relating to changes in GST tax rates, measures for facilitation of trade and

Case BriefsHigh Courts

Madras High Court: A Full Bench of S. Vaidyanathan, V. Parthiban and M.Sundar, JJ. held that the recommendation of the Human Rights

Case BriefsHigh Courts

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Samit Gopal, J., directed the Chief Secretary, Government of Uttar Pradesh, Director

AAR
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The 37thGST Council met in Goa under the Chairmanship of Union Finance & Corporate Affairs Minister Nirmala Sitharaman. The meeting was also

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STATEMENT Certain reports relating to recommendations recently made by the Collegium regarding transfer of Chief Justices/Judges of the High Courts have appeared

Legislation UpdatesNotifications

On 28-01-2019, the much-awaited orders on the revision of allowances and special allowances for teachers and equivalent academic cadre, Registrars, Finance Officers and

Case BriefsSupreme Court

Supreme Court: A Bench comprising of CJ Dipak Misra and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ. decided in favour of live

Case BriefsSupreme Court

“Justice should be administered in an open court” Supreme Court: In the matter concerning live streaming of court proceedings, the Attorney General

Business NewsHot Off The PressNews

In the 26th meeting held on March 10, 2018, the GST Council has recommended the introduction of e-way bill for inter-State movement