2019 | Page 108 of 193

Pat HC | Claim for initiation of fresh acquisition proceedings not maintainable where grievance raised after 30 years of land acquisition

Patna High Court: Chakradhari Sharan, J. dismissed an application seeking initiation of fresh acquisition proceeding under Section 11 of the Right to

Business News News

CCI approves Acquisition of — electrical and automation business of Larsen & Toubro Limited by “Schneider” and “MacRitchie”

The Competition Commission of India (Commission) has published the order approving the acquisition of electrical and automation (EA) business of Larsen &

Law School News Moot Court Achievements & Reports

AMU wins 5th Subharti and Unmukt Bharat National Debate Competition, 2019

Reported by Wardah Beg

Case Briefs High Courts

Guj HC | Order granting parole to a convict with police escort, to attend his son’s marriage, held unreasonable

Gujarat High Court: Umesh A. Trivedi, J. allowed parole leave application which sought to grant of parole without a police escort. The

Cabinet Decisions Legislation Updates

Cabinet Secretariat | NITI Aayog reconstituted

Government has reconstituted NITI Aayog. Prime Minister Shri Narendra Modi has approved the reconstitution of National Institution for Transforming India (NITI) Aayog

Legislation Updates Notifications

Foreigners (Tribunals) Amendment Order, 2019 — Notified

About the amendment order notified: The Foreigners (Tribunals) Order, 1964 was issued by the Central Government under Section 3 of The Foreigners

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Claim to be a ‘financial creditor’ valid when amount disbursed has been made for consideration of time value of money in favour of borrower

National Company Law Appellate Tribunal (NCLAT): A Coram of Sudhansu Jyoti Mukhopadhaya, J. (Chairperson), A.I.S. Cheema, J. (Judicial Member) and Kanthi Narhari

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Claim for pension is based on continuing wrong, and relief can be granted if such continuing wrong creates a continuing source of injury

Armed Forces Tribunal: A Coram of Justice SVS Rathore (Judicial Member) and Air Marshal BBP Sinha (Administrative Member) allowed an ex-hawaldar’s application

Case Briefs High Courts

Tri HC | Doctrine of Proportionate Punishment | Sentence under POCSO reduced in absence of specific evidence that accused touched private parts of prosecutrix

Tripura High Court: Arindam Lodh, J. reduced the sentence of 5 years rigorous imprisonment awarded to the appellant by the trial Judge to

Call For Papers Law School News

Call for Papers | Trade, Law and Development Issue 11.2 (Winter ’19)

Reported by Srishti Rai

Case Briefs High Courts

Ker HC | Sex on promise of marriage: Not an offence if alleged accused marries purported victim shortly thereafter – no misconception of fact in girl’s consent

Kerala High Court: R. Narayana Pisharadi, J. allowed the petition filed by the husband and directed the Court of Judicial Magistrate First

OP. ED.Practical Lawyer Archives

Compliance Checklist for Passing of Resolution by Circulation

Gaurav N Pingle, Practising Company Secretary, Pune

Cite as: (2019) PL (CSP) June 66

Call For Papers Law School News

Call for Blogs | RGNUL Student Research Review (RSRR) on E-Sports

Reported by Vijaya Singh

Case Briefs High Courts

Utt HC | High Court not to ordinarily permit a belated resort to extraordinary remedy under writ jurisdiction as it might cause public inconvenience and new injustices

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. entertained a writ petition which sought mandamus against

Case Briefs High Courts

Bom HC | S. 16 of Commercial Courts Act to be interpreted literally; amendments brought in CPC applicable only to Commercial Disputes of a ‘Specified Value’

Bombay High Court: S.J. Kathawalla, J., addressed the review petition against its own Judgment passed in the case of Axis Bank Ltd.

Cases Reported SCC Weekly

2019 SCC Vol. 5 May 28, 2019 Part 2

Arbitration and Conciliation Act, 1996 — S. 48 — Enforcement of foreign award — Limited scope of interference with — Objections to

Hot Off The Press News

Swedish Court rejects the request to detain WikiLeaks founder Julian Assange in a sexual assault investigation

As reported by media, the Swedish Court has denied a request to detain him. The Uppsala Court has stated that Julian Assange

Case Briefs High Courts

Ker HC | Proceedings in a rape case can be quashed when accused settles dispute with victim and marries her, so as to ensure better future for the victim

Kerala High Court: Alexander Thomas, J. allowed a writ petition for quashing the criminal proceedings against rape accused who later on married

Case Briefs Foreign Courts

Pak SC | Anticipatory bail: An extraordinary remedy in criminal law – Person seeking pre-arrest bail must demonstrate malafide intention in arrest

Pakistan Supreme Court: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. set aside