2019 | Page 109 of 193

SEBI | Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) (Amendment) Regulations, 2019 — Notified

No. SEBI/LAD-NRO/GN/2019/21.—In exercise of the powers conferred by Sections 4, 8A and 31 of the Securities Contracts (Regulation) Act, 1956, read with

Legislation Updates Notifications

CBDT extends due date for filing of TDS statement in Form 24Q

The Central Board of Direct Taxes (CBDT) had earlier notified amended Form 24Q for filing TDS statement by deductors of tax vide

Business News News

Breaking | RBI reduces policy repo rate under the liquidity adjustment facility by 25 basis points to 5.75% from 6%

On the basis of an assessment of the current and evolving macroeconomic situation, the Monetary Policy Committee (MPC) at its meeting today

Case Briefs High Courts

P&H HC | “Live and let live”, concludes the Court; Animals acknowledged as legal entity; New beginning for welfare laws against animals

Punjab and Haryana High Court: Rajiv Sharma, J. allowed a revision petition against the order of the Additional Session Judge whereby the

Case Briefs High Courts

Raj HC | NLU Jodhpur Regulations allowing contractual employment of teachers, struck down for being arbitrary and violative of Articles 14, 16 and 21

Rajasthan High Court: A Division Bench of P.K. Lohra and Arun Bhansali, JJ. struck down the impugned University Service Regulations, 2001 by

Case Briefs High Courts

Del HC | Computer-generated ledger statement inadmissible in evidence for proving liability under S.138 NI Act, if not accompanied by certificate under S.65-B of Evidence Act

Delhi High Court: Mukta Gupta, J. dismissed a petition filed against the order of the Metropolitan Magistrate, holding that the petitioner was unable

Cyril Amarchand Mangaldas Experts Corner

Landmark Decision by Delhi High Court on Constitutional Validity of Certain Provisions of the Competition Act

Bharat Budholia, Partner, Aishwarya Gopalakrishnan, Principal Associate and Dhruv Rajain, Senior Associate, Cyril Amarchand Mangaldas

Cite as: (2019) PL (Comp. L) June 77

Call For Papers Law School News

Call for Papers | CLD NUALS Securities Law e-Newsletter Volume VII- Submit by June 25

Reported by Priyadarsini TP

OP. ED.Practical Lawyer Archives

Question Marks on Efficacy of the Principle of Constructive Notice

Bhumesh Verma, Managing Partner and
Abhisar Vidyarthi, Student Researcher, Corp Comm Legal

Cite as: (2019) PL (CL) June 74

Case Briefs High Courts

Cal HC | Saradha Chit Fund case | Interim protection from arrest for WB cop Rajeev Kumar; petition to be heard by regular bench on 12th June

Calcutta High Court: Protik Prakash Banerjee, J. granted interim protection from arrest to Rajeev Kumar in the Saradha Chit Fund case. The

OP. ED.Practical Lawyer Archives

Compliance Checklist for Incorporation of Companies with Charitable Objects

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) May 70

Call For Papers Law School News

Call for papers | NLUO “Human Rights Law Journal”- Submit by June 23

Reported by Avinash Gautam

Hot Off The Press News

Quelling Sex Trafficking | Lawmakers to decriminalize sex work in Mexico City

According to the media reports, Mexico city lawmakers in a majority of 38-0 have voted to decriminalize sex work. “Lawmakers in Mexico

Hot Off The Press News

WIPO Launches State-of-the-Art Artificial Intelligence-Based Image Search Tool for Brands

The World Intellectual Property Organization (WIPO) has launched a new artificial intelligence (AI)-powered image search technology that makes it faster and easier to establish

Case Briefs District Court

Odisha Sessions Court | Maoist leader Sabyasachi Panda sentenced to rigorous life imprisonment for “attempting and conspiring to wage war” against GoI

“It is a fundamental right of every citizen to have his own political theory and ideas and to propagate the same and

Cyril Amarchand Mangaldas Experts Corner

Second Amendment to Insolvency and Bankruptcy Code, 2016 — Addressing the Conundrum Around CCI Clearance

Anshuman Sakle, Partner, Dhruv Rajain, Senior Associate and Ruchi Verma, Associate, Cyril Amarchand Mangaldas
Cite as: (2019) PL (Comp. L) May 82

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Investigating Authority cannot attach the property indefinitely in the name of investigation

Appellate Tribunal, Prevention of Money Laundering Act (New Delhi): A Coram of Manmohan Singh (Chairman), J. and G.C. Mishra (Member) allowed an

Case Briefs High Courts

Utt HC | Investigating Officer pulled up for disregarding NALSA judgment, and lodging petitioner’s rape complaint as an unnatural offence under S. 377 IPC

Uttarakhand High Court: Ravindra Maithani, J. has asked the State of Uttarakhand whether an Investigating Officer, by conducting DNA tests, has the

Case Briefs High Courts

MP HC | Documentary evidences must, to prove intention to renew contract and to prevail efficacious remedy under law

Madhya Pradesh High Court: G.S. Ahluwalia, J. dismissed a writ due to lack of merit, where the petitioner challenged the advertisement by

Case Briefs High Courts

HP HC | NDPS Act: Bail application in case of illegal cannabis transportation, must be rejected where trial is on the verge of conclusion

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. dismissed bail application of a person accused of illegal transportation of cannabis, holding that