2019 | Page 107 of 193

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Nexus to transaction must be proved to array a person as defendant in proceedings for confiscation of property involved in money laundering

Appellate Tribunal for PMLA: The Tribunal chaired by Manmohan Singh, J. set aside an order restraining a woman from sale or transfer

Case Briefs High Courts

Ker HC | Customs officer cannot impose onerous conditions for granting bail to person accused under Customs Act – acts akin to officer-in-charge of a police station

Kerala High Court: Raja Vijayaraghavan V., J. was allowed a criminal petition filed by persons accused of smuggling gold and foreign currency,

Law School News Others

Call for Blog Posts | RMLNLU Arbitration Law Blog: Submissions Open

Reported by Kratika Indurakhya

Case Briefs High Courts

Bom HC | Termination of pregnancy beyond period of 20 weeks as prescribed under Medical Termination of Pregnancy Act allowed in view of fetal anomalies

Bombay High Court: A Division Bench of R.M. Borde and N.J. Jamadar, JJ. allowed a petition for termination of pregnancy of the petitioner

Case Briefs High Courts

Jha HC | Meticulous appreciation of evidence not required when allegations connecting accused is available

Jharkhand High Court: B.B. Mangalmurti, J. dismissed an application for discharge of the Petitioner for allegations of demanding illegal gratifications while holding

Case Briefs High Courts

Utt HC | Non-disclosure of major ailments before marriage amounts to ‘cruelty’ although the aliments itself are no grounds for divorce; dissolution of marriage upheld

Uttaranchal High Court: A Division Bench of Sudhanshu Dhulia and Ramesh Chandra Khulbe, JJ. entertained an appeal by the appellant-wife under Section

Case Briefs High Courts

Kar HC | Bail granted when no prima facie case of commission of offence with pre-meditation made out during investigation

Karnataka High Court: Sunil Dutt Yadav, J. granted regular bail on the ground that the case of the commission of offence with

Business News News

Securities and Exchange Board of India signs MoU with Ministry of Corporate Affairs

A formal Memorandum of Understanding (MOU) was signed between the Ministry of Corporate Affairs (MCA), Government of India and the Securities and

New releases News

EBC Learning introduces it’s 17th course on — Lending & Security Creation in Banking Business!

EBC’s premier e-learning platform introduces it’s 17th Course on “Lending & Security Creation in Banking Business”
— by Loree Sonchhatra

News Treaties/Conventions/International Agreements

MOU on Training and Capacity Building between NCGG and Maldives Civil Services Commission — signed

The National Center for Good Governance (NCGG), India’s leading civil services training institution, has entered into an MOU with the Maldives Civil

Case Briefs High Courts

Tri HC | “Executive Magistrates and doctors not well trained in technical aspects of recording dying declaration”: rational approach for administering justice to be recorded

Tripura High Court: A Division Bench of S. Talapatra and Arindam Lodh, JJ. dismissed an appeal filed against the decision of the Sessions

Hot Off The Press News

Breaking | Kathua Rape Case Verdict | 6 out of 7 accused found guilty; 3 convicts sentenced to life imprisonment and 3 with 5 years imprisonment

As reported by media, In the barbarous Kathua Rape case, the rape and murder of an 8-year old girl in Jammu and

Appointments & Transfers News

Madhya Pradesh HC | Justice Ravi Shanker Jha appointed as Actg. Chief Justice

President is pleased to appoint Justice Ravi Shanker Jha, senior-most Judge of the Madhya Pradesh High Court, to perform the duties of

Conference/Seminars/Lectures Law School News

NUSRL | National Seminar on “Human rights: Social Integration and Challenges”

Reported by Sankalp Udagta

Case Briefs High Courts

All HC | Sex against order of nature, against the wishes of wife – a criminal offence and marital wrong amounting to cruelty, which is a ground for dissolution of marriage

Allahabad High Court: A Division Bench of Shashi Kant Gupta and Pradeep Kumar Srivastava, JJ. affirmed the Judgment of lower court granting

Case Briefs High Courts

P&H HC | Party if denies agreement to sell cannot raise plea of ‘readiness and willingness’ particularly when extensions and earnest money duly proved against it

Punjab and Haryana High Court: Amit Rawal, J. dismissed an appeal against the decree of the suit for specific performance of the

Law School News Others

Call for Blogs: RGNUL Financial and Mercantile Law Review “Sectoral Series”

Reported by Vijaya Singh

Conference/Seminars/Lectures Law School News

DSNLU | Conference on Super powers Dominion in outer space and global sustainable development

Reported by T Krishna Saketh

Case Briefs High Courts

MP HC | Allegations regarding theft of EVMs must be based upon essential material to impel Court to initiate adjudication

Madhya Pradesh High Court: A Division Bench of Sheel Nagu and G.S. Ahluwalia, JJ. entertained a writ by the way of PIL

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | “Mercedes expected to run smoothly”; Rs 2 lakhs compensation to owner on report of expert committee held not excessive

National Consumer Disputes Redressal Commission (NCDRC): V.K. Jain (Presiding Member), J. addressed a complaint concerning the manufacturing defect in a “Mercedes CDI-220”