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  • SC Designates 37 Lawyers As Senior Advocates

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SC Designates 37 Lawyers As Senior Advocates

Courtesy/By: Sanjeev Sirohi  |  04 Apr 2019     Views:6855

In a major and significant development, the Supreme Court which is the highest court in India has for the second time designated 37 lawyers as “Senior Advocates”. It goes without saying that it is a big honour for all these 37 lawyers to be designated as “Senior Advocates”. But then they deserve also as they have given their “prime years” in this noble profession of lawyer and that too right in the Apex Court itself and have certainly worked hard relentlessly to achieve it.

                                So, it goes without saying that they certainly deserve all the “applause and accolades” which they are now getting! We all as citizens of India also ought to know as to who all are these 37 lawyers who have been designated as “Senior Advocates”. They are as follows: -

1.  Madhavi Goradia Divan

2.  R. Balasubramanian

3.  Anitha Shenoy

4.  Aruneshwar Gupta

5.  Jugal Kishore Tikamchand Gilda

6.  Sanjay Parikh

7.  Preetesh Kapur

8.  Ashok Kumar Sharma

9.  Deepak Madhusudan Nargolkar

10.                   Ajit Shankarrao Bhamse

11.                   Nikhil Nayyar

12.                   S. Wasim A. Qadri

13.                   M.G. Ramachandran

14.                   Manish Singhvi

15.                   Gopal Sankaranarayanan

16.                   Mohan Venkatesh Katarki

17.                   Nakul Dewan

18.                   Devadatt Kamat

19.                   Anip Sachthey

20.                   Anupam Lal Das

21.                   G. Venkatesh Rao

22.                   Jayanth Muth Raj

23.                   Arijit Prasad

24.                   Jay Savla

25.                   Aparajita Singh

26.                   Menaka Guruswamy

27.                   Siddhartha Dave

28.                   Siddharth Bhatnagar

29.                   C.N. Sreekumar

30.                   Aishwarya Bhati

31.                   Santosh Paul

32.                   Gaurav Bhatia

33.                   Bharat Sangal

34.                   Vinay Prabhakar Navare

35.                   Manoj Swarup

36.                   Ritin Rai

37.                   Priya Hingorani.  

                           

                            Needless to say, this is the second instance of Supreme Court conferring senior designation as per the “Supreme Court Guidelines to Regulate Conferment of Designation of Senior Advocates, 2018”, notified in August 2018. It must be pointed out here that out of these 37 advocates designated as “Senior Advocates”, six are women lawyers who have made a mark for themselves by excelling. They are Aishwarya Bhati, Anitha Shenoy, Madhavi Goradia Divan, Menaka Guruswamy, Priya Hingorani and Aparajita Singh. It would be apt to know in brief about these six women lawyers now designated as “Senior Lawyers”.

                                     To be sure, Madhavi Divan is at present an Additional Solicitor General (ASG) in the Supreme Court. She was appointed ASG on December 17, 2018 and will hold office till June 30, 2020. She obtained her law degree from Pembroke College, Uniersity of Cambridge, UK and began her practice in the Bombay High Court. She has since represented two state governments – that of Gujarat and Madhya Pradesh while also being recognized as an accomplished author. Anitha Shenoy is a 1995 graduate of National Law School of India University, Bangalore and has been the standing counsel for State of Karnataka in the Supreme Court for long.

                               Furthermore, Menaka Guruswamy is a 1997 graduate of National Law School of India University, Bangalore. She read law as a Rhodes Scholar at Oxford University where she was awarded a Doctor of Philosophy in Law (D. Phil.) and as a Gammon fellow for a Masters in Law at Harvard Law School. She has worked as a human rights consultant to the United Nations and has taught at the New York University School of Law. In the Navtej Johar case which decriminalized homosexuality, she represented IIT students and graduates who belong to the LGBTQIA community. She has also assisted the Supreme Court as amicus curiae in the Manipur Extra-Judicial killings case. She has the rare honour of having her portrait unveiled at Rhodes House in Oxford University. Her name was also included in the Forbes list of 2019 trailblazers which is a great achievement.  

                                   Moving on, Aishwarya Bhati is an Advocate-on-Record. In 2017 she was appointed as Additional Advocate General of Uttar Pradesh in Supreme Court. She did not hide her true feelings and termed the “Senior Advocate” designation as a “dream come true” and also acknowledged that she was conscious of the “great responsibility” that comes with the designation.

                                Going ahead, Priya Hingorani has been in active law practice since 1990 when she was enrolled as an Advocate with the Bar Council of Delhi. Her primary practice has been in the Supreme Court of India and has also appeared in many High Courts. Aparajitha Singh was a junior to “Senior Advocates” Harish Salve and UU Lalit before starting independent practice. She had assisted the Apex Court as amicus curiae to suggest measures for curbing air pollution, which led to the ban of sale of BS III vehicles since April 2017. She was also a part of a Committee which had suggested a common working plan on rehabilitation of destitute widows.   


                             To put things in perspective, it was in September 2018 that the Supreme Court had designated 25 former High Court Judges, who started practice in Supreme Court as senior advocates. It cannot be lost on us that the guidelines are notified pursuant to the Supreme Court judgment in Indira Jaising’s case titled “Ms Indira Jaising v. Supreme Court of India Through Secretary General and others in Writ Petition (C) No. 454 of 2015 which had very clearly prescribed the parameters for designation of advocates as “senior advocates” after senior advocate Ms Indira Jaising who filed the petition pointed out that the present system of designating advocates as “senior advocates” is flawed! This was certainly a major landmark development which shall always be embedded in the golden pages of history and the contribution of Ms. Indira Jaising is certainly historic and remarkable!

                             What’s more, the guidelines empower a permanent committee called “Committee for Designation of Senior Advocates” to deal with all the matters pertaining to such conferment. This Committee shall comprise of the Chief Justice of India as its Chairperson, along with two seniormost Supreme Court Judges, Attorney General for India and a member of the Bar as nominated by the Chairperson and other members. The Committee is expected to meet at least twice in a calendar year. It will also have a Permanent Secretariat, the composition of which shall be decided by the CJI in consultation with the other members of the Committee.  

                                    Be it noted, it would be very significant to now discuss in detail the four point criteria that will play a key role in the assessment of advocates as “Senior Advocates”. Every advocate who aspires to become a “Senior Advocate” must know about this. Even otherwise it would be useful even for those not in this field to know about it so that they understand what it means to be a “Senior Advocate”. The four point criteria for assessment of advocates for senior designation is as follows: -

1.  Number of years of practice of the applicant from the date of enrolment (10 points for 10-20 years of practice, 20 points for practice beyond 20 years) – 20 points

2.  Judgments (reported and unreported), which indicate the legal formulations advanced by the Advocate in the course of proceedings of the case; pro-bono work done by the Advocate; and domain expertise of the Advocate in various branches of law – 40 points

3.  Publications by the Advocate – 15 points

4.  Test of personality and suitability on the basis of interview/interaction – 25 points

                  Application and eligibility

                          It would be useful and instructive to mention here that a recommendation in writing can be submitted by the Chief Justice of India or any other Judge of the Supreme Court of India if they are of the opinion that an advocate deserves to be conferred with the designation. An Advocate on Record (AoR) who is seeking to be conferred with the unique distinction as “Senior Advocate” may also submit an application in the prescribed format to the Secretariat. The Secretariat will invite applications from retired Chief Justices or Judges of the High Court and advocates seeking conferment of the distinction every year in the months of January and July. The notice shall be published on the official Supreme Court website, and the information would also be provided to the Supreme Court Bar Association and also to the Supreme Court Advocates-on-Record Association.    

                              As far as eligibility is concerned, it has to be borne in mind that an Advocate shall be eligible for designation as “Senior Advocate” only if he has 10 years combined standing as an advocate or a District Judge, or as a Judicial Member of any Tribunal whose qualification for eligibility isn’t less than that prescribed for a District Judge. It must also be remembered that retired Chief Justices or Judges of the High Courts are also eligible for the distinction of being designated a “Senior Advocate”.

                   Procedure for designation

                              It must be reiterated that all the applications and written proposals are to be submitted to the Secretariat which will then compile data on the applicant’s reputation, conduct and integrity, including his participation in pro bono work and the number of judgments in which the advocate appeared during the past five years. The application or the proposal would then be published on the Supreme Court website. The whole point of this exercise would be to invite the suggestions and views of other stakeholders. After the data-base on the Advocate is complied, the Advocate’s case would be put before the Committee for further scrutiny, which will assess the candidates on the basis of four-point criteria which has already been discussed above in great detail.

                                      Simply put, post such overall assessment, the Advocates candidature would then be submitted to the Full Court, which would then vote on the same. It must be noted here that the guidelines however leave no room for doubt by clarifying in no uncertain terms that the cases of retired Chief Justices and Judges of the High Courts will straightaway be sent to the Full Court for its consideration. The Rules also further specify that voting by secret ballot will not normally be resorted to in the Full Court except when “unavoidable”.

                          While continuing in the same vein, it is then added that the guidelines however do clarify that cases which are rejected by the Full Court can be considered afresh after two years and cases which are deferred can be considered after one year from such deferment. The Rules clarify that if a Senior Advocate is found guilty of conduct, which according to the Full Court disentitles the Senior Advocate to continue to be worthy of the designation, the Full Court may review its decision to designate the person concerned and recall the same. The Full Court should, however, give an opportunity of hearing to the concerned Senior Advocate before any action is taken against them.  

                                  Let me say this point blank: Each and every person who is in legal field must know how advocates are designated as “Senior Advocates” in Supreme Court. Not stopping here, it has to be said that even those who are not in legal profession must also know what it takes to become “Senior Advocates”. A humble effort has been made in this direction by me to make my esteemed readers more aware on this front. Hope that they have found it useful!


Courtesy/By: Sanjeev Sirohi  |  04 Apr 2019     Views:6855

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Transitory Committee to be formed for Indian Arche...
11 Aug 2019     Views:1506
Outlawing Of Triple Talaq Is Highly Commendable...
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Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019     Views:1430
M Kavitha’s suspension to be reviewed...
09 Aug 2019     Views:2147
SC: Adverse Possession owing to Title over Propert...
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Regulation of Online streaming contents out of the...
09 Aug 2019     Views:1508
Constitution Cannot Be Above Country Come What May...
09 Aug 2019     Views:1530
Ocean waves to be our new energy source...
08 Aug 2019     Views:1926
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019     Views:1842
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019     Views:1380
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:2983
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:1786
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:1689
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1503
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:1556
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:1744
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:1658
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:1724
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019     Views:1681
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:1912
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:1492
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1704
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:1691
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1767
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:1480
Special Olympics International Football Championsh...
03 Aug 2019     Views:1396
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2051
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:1800
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2054
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1594
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:1443
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:1480
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:5744
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2299
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:1504
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:1544
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:1740
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:1459
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:1488
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1411
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:1776
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:1937
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1435
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:1537
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1312
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:2006
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1377
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:1567
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2408
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:2727
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:2710
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:2843
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1351
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:1661
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:4904
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:2711
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:1871
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2205
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:5706
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:1644
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:8938
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1512
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:1729
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1441
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20 May 2019     Views:3184
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1531
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1378
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3509
Nations Must Make Gun Laws More Stricter...
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SC Designates 37 Lawyers As Senior Advocates...
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SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
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P&H HC Directs Protection Of Honest Officers While...
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19 Mar 2019     Views:2125
Islamabad High Court Rejects Plea Against Release ...
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Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2374
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2410
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1423
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19 Mar 2019     Views:1871
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2586
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3106
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2838
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3137
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1574
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1637
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3201
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2522
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3196
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2440
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2683
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2765
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2038
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2162
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2204
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2827
Legal Article Why Should They Speak Lies: Decease...
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NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1491
Mutual Consent Divorce Procedure in Chennai Family...
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Quick Divorce in India...
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4 Important things to file Divorce in Chennai...
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How to get Divorce for Muslim Men ...
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Offences Under Section 307 IPC Can’t Be Quashed ...
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Suspicion, Howsoever Grave, Can’t Substitute Pro...
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03 Jan 2019     Views:2571
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Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3232
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19 Dec 2018     Views:2381
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12 Dec 2018     Views:1991
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26 Nov 2018     Views:2407
SLP Against Death Sentence Shall Not Be Dismissed ...
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SC Allows Live-Streaming Of Public Proceedings In ...
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Sexual Offenders Registry For Law Enforcement Agen...
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Men Too Have Right Not To Be Defamed And Denounced...
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Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1561
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SC Issues Directions On Examination Of Witnesses I...
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Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1943
Legal Article Now Bar Council ID Card Is Valid Id...
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Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3805
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2846
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1730
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23 Oct 2018     Views:2783
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:1971
Leaders Of Outfits Calling For Mob Violence Liable...
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Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2255
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Court Must Not Go Deep Into The Matter While Consi...
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14 Sep 2018     Views:1838
SC Stresses On Need To Develop And Recognize ‘De...
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Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1934
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2248
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3101
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1853
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2332
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2107
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1791
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1932
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1937
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2096
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2146
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2099
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2422
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2380
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1887
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1982
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1848
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3219
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3215
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3056
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2337
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1673
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1627
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2169
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2130
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1918
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
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Every Indian Should Salute Brave Soldier Aurangzeb...
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Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2646
Have A Functional National Law University Within 3...
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Establish Regional Bench Of AFT In The State Withi...
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Cancel Licences of Drivers Using Cell Phones; Helm...
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Uttarakhand High Court Puts Restrictions On Noise ...
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Supreme Court To Look Into Validity Of Amended Law...
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Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2687
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2098
Free Mentally Ill Children And Formulate Policies ...
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Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3120
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2209
Why BJP Will Be Wiped Out In West UP And UP?...
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Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1825
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1569
Why Is BJP Not Creating More Benches In UP?...
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Probation Period To Count For New Civil Servants B...
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SC Women Lawyers Association Seeks Chemical Castra...
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SC Finally Steps In To Expedite POCSO Cases...
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UP Former CMs Can’t Stay In Govt Bungalows: SC...
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Make BCCI A Public Body: Law Panel...
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Self-Styled Godman Asaram Awarded Life Until Death...
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A High Court Bench For West UP In Meerut Is Impera...
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People Of Karnataka Should Worship Congress...
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Delhi HC Upholds Life Term To Seven Policemen...
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Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1771
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1560
Will Electoral Bonds Usher In Transparency?...
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How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1638
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2110
Why Has Stone Pelting Been Legalised In Kashmir?...
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Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1589
Soldiers Have Every Legal Right To Kill Stone Pelt...
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Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1562
Female Foeticide Must Be Punished Most Strictly...
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Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1567
New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
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Five Year Jail Term For Lalu In Third Fodder Scam ...
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SC Quashes All The 88 Mining Leases In Goa...
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Prevention Of Money Laundering Act -2002 (PMLA-20...
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Prevention Of Money Laundering Act-2002 Amended ...
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Prevention Of Money Laundering Act -2002 --U/S 45(...
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Prevention Of Money Laundering Act-2002 (P...
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Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
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Enviornment protection is for saving universe...
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RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
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2G Scam : The 2G Scam and much more...
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Kerala teen surveillance case: Invasion of Privacy...
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