2019

MP HC | Right to bodily integrity calls for a permission to allow termination of pregnancy; Court may grant termination beyond 20 weeks

Madhya Pradesh High Court: A writ petition was contemplated by Vivek Rusia, J. for allowing medical termination of pregnancy of the said

Legislation Updates Notifications

Advocate Vivek Kohli appointed as Advocate General of Sikkim

Governor of Sikkim in pursuance of clause (1) Article 165 of the Constitution of India is appointed Shri Vivek Kohli, Advocate as

Hot Off The Press News

As encephalitis death toll continues to mount in Bihar, SC agrees to hear the matter on June 24

Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has agreed to hear a plea seeking a direction to

Case Briefs Foreign Courts

Australia | No illegality in order cancelling higher education visa of a student where all circumstances taken into consideration by the Authority

Federal Court of Australia: Collier, J. allowed an appeal against the decision of the Federal Circuit Court in which the primary Judge

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Dr Prannoy Roy and Radhika Roy allowed to hold position as Director and Key Managerial personnel in NDTV until the next order

Securities Appellate Tribunal, Mumbai : A Coram of Tarun Agarwala (Presiding Officer) J., Dr C.K.G. Nair (Member), M.T. Joshi (Judicial Member), J.

Hot Off The Press News

SC seeks EC’s response on plea against its decision to hold separate bypolls for 2 Rajya Sabha seats

Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has sought response from the Election Commission by June 24

Hot Off The Press News

Breaking | Australian State Victoria legalises “Voluntary Euthanasia” for terminally ill patients

As reported by media, Terminally ill patients can now for the first time apply to end their own life, after new laws

Case Briefs High Courts

Ker HC | Particulars of class X and XII mark sheets can be corrected by CBSE even if application thereof is filed belatedly, on payment of a fine

Kerala High Court: Shaji P. Chaly, J. allowed a civil writ petition filed by a former student of a CBSE school assailing

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Search, seizure and retention of property pertaining to offence of money laundering requires compliance with provisions of PMLA, 2002

Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: A Coram of Manmohan Singh (Chairman), J. and G.C. Mishra (Member) set

Case Briefs High Courts

All HC | Disputed defense of accused can’t be considered when evidence gathered by IO can’t be scrutinized by Court

Allahabad High Court: Dinesh Kumar Singh, J. quashed the application under Section 482 of Code of Criminal Procedure, 1973 on the ground

Case Briefs High Courts

Gau HC | Mere fixing of matter for judgment on a subsequent date by itself cannot be construed as termination of trial; petition challenging summoning of witness dismissed

Gauhati High Court: Achintya Malla Bujor Barua, J. dismissed a petition against the order of the trial court whereby it had summoned the

Call For Papers Law School News

Call for Papers | KIIT Student Law Review(Volume 7)

Reported by Mandavi Banerjee

Hot Off The Press News

Ministry of Road Transport and Highways to remove requirement of minimum educational qualification for transport vehicle drivers

In a move to benefit skilled persons from economically underprivileged sections of the society, the Ministry of Road Transport and Highways has

Case Briefs High Courts

SCC Times

MP HC | Right to bodily integrity calls for a permission to allow termination of pregnancy; Court may grant termination beyond 20 weeks

Advocate Vivek Kohli appointed as Advocate General of Sikkim

As encephalitis death toll continues to mount in Bihar, SC agrees to hear the matter on June 24

Australia | No illegality in order cancelling higher education visa of a student where all circumstances taken into consideration by the Authority

SAT | Dr Prannoy Roy and Radhika Roy allowed to hold position as Director and Key Managerial personnel in NDTV until the next order

SC seeks EC’s response on plea against its decision to hold separate bypolls for 2 Rajya Sabha seats

Breaking | Australian State Victoria legalises “Voluntary Euthanasia” for terminally ill patients

Ker HC | Particulars of class X and XII mark sheets can be corrected by CBSE even if application thereof is filed belatedly, on payment of a fine

PMLA | Search, seizure and retention of property pertaining to offence of money laundering requires compliance with provisions of PMLA, 2002

All HC | Disputed defense of accused can’t be considered when evidence gathered by IO can’t be scrutinized by Court

Gau HC | Mere fixing of matter for judgment on a subsequent date by itself cannot be construed as termination of trial; petition challenging summoning of witness dismissed

Call for Papers | KIIT Student Law Review(Volume 7)

Ministry of Road Transport and Highways to remove requirement of minimum educational qualification for transport vehicle drivers

P&H HC | Transfer adjustments bonafide when Govt. taking step to curtail unproductive expenditure and utilize idle staff

Breaking | Quebec Bill 21 : Ban on wearing ‘religious symbols’ in Quebec, Canada

SA HC | Discernment of a trial court not to be altered unless justified

Advisory to all Private Satellite TV Channels for appropriate representation of children in dance based Reality Shows

Guj HC | Knowledge of the caste enough to invoke Ss. 3(2)(v) and (v-a) of the SC/ST Act

WIPO | India Joins — Three Key WIPO International Classification Treaties

Utt HC | Compensation in a motor accident must be awarded by applying suitable multiplier by tribunal; appeal sustained