2019 | Page 104 of 193

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | Companies not to indulge in mandating clearance/NOC/LOC that are anti-competitive as per S. 3 of Competition Act

Competition Commission of India (CCI): Ashok Kumar Gupta (Chairperson) and U.C. Nahta and Sangeeta Verma (Members) heard the information filed by MPCDF

Hot Off The Press News

Breaking | Proposed Extradition law suspended by Hong Kong Chief Executive Carrie Lam

As reported by media, Proposed Law on Extradition in respect to allowing extraditions to China has been suspended by Hong Kong after

Case Briefs High Courts

All HC | Compulsory acquisition of private land of citizens without granting any compensation – violates Articles 14 and 300-A of the Constitution

Allahabad High Court: A Division Bench of Shashi Kant Gupta and Pankaj Bhatia, JJ. allowed a writ petition in a matter related

Law School News Moot Court Achievements & Reports

NLU Jodhpur team wins Best Claimant Memorial Award at the XII National Law School – Trilegal International Arbitration Moot, 2019

Reported by Srishti Rai

Case Briefs High Courts

MP HC | No reason to review by court if there is no error apparent on the face of record; review petition dismissed

Madhya Pradesh High Court: A Division Bench of S.C. Sharma and Virender Singh, JJ., dismissed the review petition on the ground that

Case Briefs High Courts

Kar HC | Ignorance and poverty are not sufficient reasons for belated invoking of statutory remedy

Karnataka High Court: S. Sunil Dutt Yadav, J. allowed this writ petition which was preferred to set aside the order of the

Law School News Others

Nikita Motwani, student of AMU wins third prize in Uthan Youth Parliament

Reported by Wardah Beg

Case Briefs High Courts

Bom HC | Appellate Authority for GST has jurisdiction to advert to ‘new grounds’ in support of its decision, that were not raised before the Advance Ruling Authority

Bombay High Court: A Division Bench of M.S. Sanklecha and M.S. Sonak, JJ. while allowing the petition filed against the order of the

News Treaties/Conventions/International Agreements

[Cabinet] Highlights on the MoU’s signed between India and other nations

List of various MoUs (Memorandum of Understanding) signed by India with other nations on several subjects: Cyber Security Cabinet approves signing of

Case Briefs High Courts

Utt HC | Judgment of a Competent Court is binding inter-parties and cannot be re-agitated in collateral proceedings even if erroneous

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan and R.C. Khulbe, JJ. contemplated a writ petition, where the petitioner who was

Cases Reported SCC Weekly

2019 SCC Vol. 5 June 7, 2019 Part 3

Arbitration and Conciliation Act, 1996 — S. 11(6) r/w S. 11(6-A) — Appointment of arbitrator: Appointment of arbitrator is not permissible in

Case Briefs High Courts

Ker HC | Indecent Representation of Women (Prohibition) Act: Not applicable on mere possession of sexually explicit photographs, without distribution or publication thereof

Kerala High Court: Raja Vijayaraghavan V., J. allowed a petition quashing the proceedings, invoking its inherent powers under Section 482 of the

Case Briefs High Courts

HP HC | Order passed by a Magistrate presiding over Juvenile Justice Board, when the Board does not meet composition criteria prescribed in JJ Act, is null and void

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. allowed a criminal revision petition filed by the State assailing the Judgment passed by Principal

Op Eds OP. ED.

Forward Vertical Integration by Contract in the light of Shamsher Kataria Case

by Sharmin Irani†

Hot Off The Press News

[Breaking] Historic Decision | ESI Contribution rates reduced from 6.5% to 4%

The Government of India has taken a historic decision to reduce the rate of contribution under the ESI Act from 6.5% to

Case Briefs Foreign Courts

Canada SC | Detained immigrant’s application for habeas corpus may be allowed where remedy under Immigration Act is less advantageous to detainee

“Habeas corpus is a fundamental and historic remedy which allows individuals to seek a determination as to the legality of their detention…….

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Doctor is vicariously liable for the acts of his team which assists him in every sphere of rendering treatment to the patient

National Consumer Dispute Redressal Commission (NCDRC): A Coram of R.K. Agrawal (President), J. and M. Shreesha (Member) allowed an appeal against the

Case Briefs Foreign Courts

SA HC | Lesser Sentence from the minimum can be imposed if “substantial and compelling reasons” exist

South Africa High Court, Free State Division, Bloemfontein: The petition for Leave to Appeal was filed before a Division Bench of C.J.

Case Briefs High Courts

Del HC | Wife entitled to lodge FIR under S. 498-A IPC from parental place where she takes refuge even in absence of allegation of harassment at the said place

Delhi High Court: Mukta Gupta, J. dismissed a writ petition wherein the petitioner husband sought quashing of FIR registered under Section 498-A, 406 and

Op Eds OP. ED.

Upholding Stakeholder Interest: What way is the best way — A Comparative Analysis across diverse jurisdictions

by Shubhra Wadhawan†