State Legislature
TNNLU | National Poster Making Competition
About the University The Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of
6th RGNUL-Surana & Surana International Law Moot Court Competition [Register by September 10, 2023]
About RGNUL The Rajiv Gandhi National University of Law (RGNUL), Punjab was established by the State Legislature of Punjab by passing the
The Precedential Value of the Split Verdict in Rathi Steels
by Dormaan Jamshid Dalal†
1st NHRC-NUSRL National Moot Court Competition 2023 [Registrations Open]
ABOUT NUSRL The National University of Study and Research in Law, Ranchi has been established by an Act of the State
What constitutes a ‘government authority’ or ‘government entity’; Karnataka Authority of Advanced Ruling answers
Authority of Advanced Ruling (Karnataka): The two-member bench of M.P Ravi Prasad and T. Kiran Reddy has ruled that works
Minority Status of Hindus in some States: SC directs Centre to have detailed deliberation with States and other stakeholders; File Status report by Aug 27
Supreme Court: The bench of Sanjay Kishan Kaul and MM Sundresh, JJ has directed the Central Government to have a detailed deliberation
Does the Contract Labour (Regulation & Abolition) Act, 1970 eclipse the Industrial Disputes (Rajasthan Amendment) Act, 1958? SC refuses to decide the issue as the first Court
Supreme Court: In the case where it was argued before the Court that the Industrial Disputes (Rajasthan Amendment) Act, 1958 which received
Bom HC | State Legislature cannot be directed to include “Advocates” under the category of “Essential Services”
Bombay High Court: A Division Bench of S.S. Shinde and Madhav Jamdar, JJ., held that State Legislature cannot be directed to include “Advocates”
State legislature can’t enact a law that touches the jurisdiction of the Supreme Court; Section 13(2) of the Chhattisgarh Rent Control Act held unconstitutional
Supreme Court: The 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and S. Ravindra Bhat, JJ has declared Section
State Legislature cannot enact a law providing a direct appeal to the Supreme Court
Supreme Court: The bench of Deepak Gupta and Surya Kant, JJ has held that a State Legislature cannot enact a law providing