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Omission To Mention Nature Of Debt In Notice Does Not Render It Invalid

Courtesy/By: Nayantara Bhattacharyya | 31 May 2019 Views:75

Courtesy/By: Nayantara Bhattacharyya | 31 May 2019 Views:75

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Animal Sacrifice In Tripura-SC To Hear State's App...

13 Nov 2019 Views:27

Person cannot be charged with section 12 of the PO...

13 Nov 2019 Views:27

Supreme Court mentions passage of Finance Act as ...

13 Nov 2019 Views:27

PIL to ensure uniform fees taken by Hospitals and ...

13 Nov 2019 Views:27

Directions For Training Programme for the Disable...

13 Nov 2019 Views:27

Death Penalty Commuted of Two Accused in Bhandara ...

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Project “CAMELOT” by TATA HDCL stopped because...

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Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:57

The mandate issued by CoA shall supersede that of ...

11 Nov 2019 Views:92

Scaling down of marks held as infringement of Arti...

11 Nov 2019 Views:67

Environment (Protection) Act a Special Enactment, ...

11 Nov 2019 Views:57

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:88

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:53

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:62

Parties which decided to entered a compromise, con...

10 Nov 2019 Views:62

Charges under Section 306 of IPC cannot be invoked...

10 Nov 2019 Views:43

Jail for posting against Modi on Social Media....

10 Nov 2019 Views:62

SC sets aside NCLAT order which held that Dissenti...

09 Nov 2019 Views:57

Section 23 of Senior Citizen Act can be invoked cl...

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Allahabad HC pulls up a litigant for Bench Hunting...

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Lawyer threatened with gun against appearing for c...

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Letter to BCI by Women National Commission for as...

09 Nov 2019 Views:33

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:51

Court Must Accept Faith and Belief of Worshippers:...

09 Nov 2019 Views:139

Section 144 CPC Is Not Attracted When There Is No ...

08 Nov 2019 Views:60

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:64

Bail under S.306 IPC, Abetment of suicide....

08 Nov 2019 Views:69

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:115

Pekaram v/s State of Rajasthan...

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Kerala High Court held that no permission is requi...

06 Nov 2019 Views:88

Protection of Women u/s12 of Domestic Violence Act...

06 Nov 2019 Views:139

SC criticizes NCDRC for a year long delay in assig...

05 Nov 2019 Views:65

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:99

Delhi High Court upheld the judgment given by Sing...

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STATE OF MADHYA PRADESH V. MAN SINGH ...

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Rohtas & Anr V. The State of Haryana...

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Government employee convicted for forgery. State o...

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Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:49

Delhi High Court directs Medical Council of India ...

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Amendment in Criminal Laws can be Applied in Pendi...

04 Nov 2019 Views:61

Send the Sample to know the age of Quran: Madras H...

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PREM PAL V. STATE GOVERNMENT OF NCT OF DELHI...

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Mandatory Directions for proper functioning of Pri...

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Delhi High Court directs release of the petitioner...

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Delhi High Court: Victim Doesn’t Allow Bringing ...

03 Nov 2019 Views:64

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:39

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:36

GAJRAJ AND OTHERS V. STATE OF UTTAR PRADESH AND ...

02 Nov 2019 Views:58

Father not liable to bear child’s education co...

02 Nov 2019 Views:65

Delhi High Court allows the petition of the petiti...

02 Nov 2019 Views:50

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:47

Bail Application u/s439 for abetting suicide...

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Caste Status cannot be changed by inter-cast marri...

01 Nov 2019 Views:156

Delhi high Court sets aside the charges imposed on...

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Rape case cannot be quashed on settlement case of...

01 Nov 2019 Views:46

JAGJIWAN COOP. GROUP HOUSING SOCIETY LTD. & ORS. ...

01 Nov 2019 Views:50

SATISH UKEY V. DEVENDRA GANGADHARRAO FADNAVIS AN...

01 Nov 2019 Views:40

STATE V SANDEEP , CRL.L.P. 532/2019, Having physic...

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It will always be open to the concerned authority ...

01 Nov 2019 Views:54

SC Allows Centre's Plea To Recover Adjusted Gross ...

31 Oct 2019 Views:61

Service of notice on the chartered accountant of a...

31 Oct 2019 Views:54

Delhi High Court rules in favor of Su-Kam, allows ...

31 Oct 2019 Views:86

Limitation to file appeal to be computed on the ba...

30 Oct 2019 Views:62

Inconvenience Of Accused To Approach Court For See...

30 Oct 2019 Views:72

IT city : Turn-down to being India’s cyber-crime...

30 Oct 2019 Views:63

Sri Lankan Supreme Court blocks President’s plan...

29 Oct 2019 Views:66

Entirety of plaint averments have to be taken into...

29 Oct 2019 Views:53

KERALA STATE POLLUTION CONTROL TEAM EXPRESSES SAT...

29 Oct 2019 Views:50

What the NCLAT has to say about the Scheme of Comp...

29 Oct 2019 Views:55

AIR QUALITY DETERIORATED IN THE NATIONAL CAPITAL A...

28 Oct 2019 Views:81

Biggest challenges to Cyber Security in India- Emp...

28 Oct 2019 Views:98

FIRECRACKERS BAN: ONLY TWO TYPES OF GREEN CRACKERS...

28 Oct 2019 Views:98

NCLAT sets aside the insolvency proceeding against...

28 Oct 2019 Views:43

TRUMP CONFIRMS DEATH OF THE GLOBAL TERRORIST, ABU ...

28 Oct 2019 Views:102

Kerala High Court: Complain Under 420 of IPC Canno...

28 Oct 2019 Views:87

Frauds, Sexual Attacks Lead Cyber Crimes in India ...

27 Oct 2019 Views:47

Vietnam PM orders investigation into the 39 dead b...

27 Oct 2019 Views:41

Former Promoter of Gujarat NRE Coke not allowed to...

27 Oct 2019 Views:46

498 A IPC-Crimanal complaint cannot continue after...

27 Oct 2019 Views:44

Patna High Court Explains When Criminal Court Orde...

27 Oct 2019 Views:51

All maradu Flat owners to get Rs 25 lakhs as inter...

26 Oct 2019 Views:78

NATIONAL GREEN TRIBUNAL REFUSED TO ADMIT A PETITIO...

26 Oct 2019 Views:74

Tata Mutual Funds Approaches NCLT for repayment of...

26 Oct 2019 Views:80

TechSagar- An online portal of India’s Technolog...

26 Oct 2019 Views:73

TRUMP IMPEACHMENT INQUIRY IS LEGAL, RULES U.S. COU...

26 Oct 2019 Views:45

Supreme Court: Settlement Made Under Threat & Coer...

26 Oct 2019 Views:101

GOA FORWARD PARTY TO CHALLENGE CENTRE'S NOD TO NA...

25 Oct 2019 Views:77

SC issues notice on plea challenging provisions al...

25 Oct 2019 Views:63

Pakistan Court grants bail to Nawaz Sharif on medi...

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NCLAT Directs ED and MCA to reach a settlement on ...

25 Oct 2019 Views:85

Supreme Court: In Marital Dispute, Criminal Compla...

25 Oct 2019 Views:53

Madras High Court: In Matter of free Speech, Magis...

25 Oct 2019 Views:69

THE NATIONAL GREEN TRIBUNAL DIRECTED THE UP POLLUT...

24 Oct 2019 Views:81

Bangladesh Court orders death sentence in Nusrat J...

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NATIONAL GREEN TRIBUNAL ORDERS CLOSURE OF JINSI SL...

24 Oct 2019 Views:79

NCLT Mumbai imposes a fine of Rs. 1 Lakh on the Re...

24 Oct 2019 Views:86

Karnataka High Court: Wife Has To Pay Rs. 25,000 T...

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Amendment in Section 6 of Hindu Succession Act, 19...

24 Oct 2019 Views:96

TRIAL DATE FOR ACUUSED IN CHARLIE HEBDO ATTACKS FI...

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Disputed property claim based on the inheritance c...

23 Oct 2019 Views:89

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