PNB Fraud Case | UK Court rejects Nirav Modi’s bail plea in extradition case
As reported by media, Diamond Merchant Nirav Modi, a fugitive offender, attempted for bail at a UK High Court but was denied
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SAT | “Proportionality” is a basic principle to adhere while interpreting any provisions relating to punishment with serious consequences
Securities Appellate Tribunal (SAT): The Coram of Tarun Agarwala, J. (Presiding Officer), Dr C.K.G. Nair (Member), M.T. Joshi, J. (Judicial Member) partly
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European Commission prohibits joint venture between Tata Steel and ThyssenKrupp
European Commission prohibits proposed “Joint Venture” between, Tata Steel and ThyssenKrupp. According to the European Commission’s investigation merger would have led to
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Pak SC | No consequential impact of examining merits of a narcotics case when contraband destroyed, and accused not within the Court’s jurisdiction
Pakistan Supreme Court: A Full Bench comprising of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. dismissed
Continue readingKer HC | College cannot arbitrarily reject issuance of NOC to students desirous of taking admission into another college/ institute
Kerala High Court: P.V Asha, J. allowed a petition directing the respondent college to issue NOC to the students applying for transfer
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Latest Issue of RGNUL Student Law Review published
Contents Articles Emerging From The Rabbit Hole: The Future of the Legal Industry —SEAH Ern Xu & ONG Shaw Shiuan …………………………………………….. 1
Continue readingKar HC | Age of deceased must be taken into consideration while calculating ‘loss of dependency’ for purpose of granting compensation in a motor accident
Karnataka High Court: H.T. Narendra Prasad, J. dismissed the appeal filed by an Insurance Company against the order passed by Motor Accident
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NGT | Ganga Pollution: Failure to take prompt action to remedy pollution of the river – restoration cost may be recovered from officers responsible
National Green Tribunal (NGT): A Coram of Justice A.K. Goel (Chairperson), Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan (Judicial Member) and
Continue readingAll HC | Dying Declaration: Administration of oath to the deceased before recording his declaration, does not render its credibility doubtful
Allahabad High Court: A Division Bench of Pritinker Diwaker and Ali Zamin, JJ. dismissed an appeal filed by the accused and held
Continue readingRaj HC | Grievances of advocate in relation to action taken by administration at different levels to be handled by Grievance Redressal Committee at district level
Rajasthan High Court: Sanjeev Prakash Sharma (V.J.), J. passed an order for the formation of the committee at the district level in
Continue readingTri HC | Mere possession of counterfeit currency not sufficient to prove commission of offence punishable under S. 489-C IPC
Tripura High Court: S. Talapatra, J. allowed an appeal against the decision of the Sessions Judge whereby the appellant was convicted under Section
Continue reading[Notification] All India Services (Death-Cum-Retirement-Benefits) Amendment Rules, 2019 — Notified
G.S.R. 412(E)—In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (61 of
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Texas increases legal age to 21 years — To purchase cigarettes, e-cigarettes or other tobacco products
Governor of Texas Greg Abbott while signing a Senate Bill 21 has increased the age to 21 from 18 to buy cigarettes,
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Cal HC | Pregnancy beyond 20 weeks may be terminated where there is a congenital defect which would not be conducive to healthy life of child
Calcutta High Court: Protik Prakash Banerjee, J. granted direction for termination of a pregnancy of 25 plus weeks on grounds of the
Continue readingOri HC | No ambit of writ of certiorari under Article 226 when there is neither procedural irregularity in conducting inquiry nor violation of natural justice
Orissa High Court: A Division Bench of S.K. Mishra and Dr A.K. Mishra, JJ., dismissed the writ petition against the judgment declining
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SC grants bail to journalist Prashant Kanojia arrested for making objectionable comments against UP CM
Supreme Court: A vacation bench comprising of Indira Banerjee and Ajay Rastogi, JJ has granted bail to journalist Prashant Kanojia who was
Continue readingMP HC | Wife entitled to seek details of husband’s salary under RTI for determination of maintenance
Madhya Pradesh High Court: A Division Bench of S.K. Seth and Nandita Dubey, JJ. contemplated a writ appeal filed by the appellant-wife
Continue readingKar HC | State government obliged to reimburse unaided schools for RTE children, only if there are no government or government-aided schools in neighbourhood
Karnataka High Court: A Division Bench of L. Narayana Swamy and P.S. Dinesh Kumar, JJ. allowed a PIL (Public Interest Litigation) to
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Wajahat Jilani on balancing his debating endeavours with Law school
Interviewed by Wardah Beg
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