2019 | Page 110 of 193

Jharkhand HC [Appointment Order] | Justice Prashant Kumar appointed as the Actg. Chief Justice

President is pleased to appoint Shri Justice Prashant Kumar, Judge of the Jharkhand High Court, to perform the duties of the office

Case Briefs Foreign Courts

Kenya HC | Conviction on basis of circumstantial evidence can be found only if events form close-knit chain without any breakage or interruption

Kenya High Court, Nyahururu: R.P.V. Wendoh, J. passed a judgment directing acquittal of an accused in the absence of sound circumstantial evidence.

OP. ED.Practical Lawyer Archives

Keyword Advertisement and IPR Considerations

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

Cite as: (2019) PL (CL) May 78

Case Briefs High Courts

Ker HC | Abusive words lacking lascivious elements cannot be brought within contours of S. 67 of Information Technology Act

Kerala High Court: Alexander Thomas, J. allowed anticipatory bail application of a person accused of posting obscene remarks on the Facebook page

Case Briefs High Courts

Del HC | Levy of commission on unexpired term of bank guarantee held unsustainable where petitioner not informed about pre-payment charges

Delhi High Court: Vibhu Bhakru, J. allowed a writ petition filed against the action of Andhra Bank in debiting a sum of Rs

Hot Off The Press News

National Security Advisor (NSA) Ajit Doval given a Cabinet rank

As reported by ANI, NSA Ajit Doval has been re-appointed for a term of 5 more years and given cabinet rank in

Hot Off The Press News

Vatican City | Pope Francis introduces new “Church Law” with respect to “clergy sexual abuse”

As reported by media, Pope Francis tabled a new law which would require the Catholic priests and nuns to report clergy sexual

Cabinet Decisions Legislation Updates

Cabinet clears pension scheme for traders

India has a rich tradition of trade and commerce. Our traders continue to make a strong contribution to India’s economic growth. In

Case Briefs High Courts

P&H HC | Observation in grant of regular bail not be construed as an expression on merit of the case; bail application allowed on the ground that culpability to be determined at trial

Punjab and Haryana High Court: Fateh Deep Singh, J. allowed the application of bail on the ground that petitioner was behind the

Case Briefs High Courts

MP HC | No criminal record and only bread winner of the family: Justified ground for reduction of the punishment

Madhya Pradesh High Court: Virender Singh, J. allowed the petition for reduction of the sentence on the ground that petitioner was the

Case Briefs High Courts

Ker HC | Revision of PSC result by Tribunal without candidates involved therein being impleaded as respondents impermissible

Kerala High Court: A Division Bench of V. Chitambaresh and Ashok Menon, JJ. contemplated a writ petition where the question raised was

Legislation Updates Notifications

Withdrawal of India’s Generalized System of Preference (GSP) benefits by USA

The United States of America (USA) has w.e.f. 5 June 2019 withdrawn India’s GSP benefits. These are unilateral, non-reciprocal and non-discriminatory benefits

Interviews

Husain Aanis Khan on conducting Jamia Diversity Census in the context of elite and inaccessible NLUs

Interviewed by Syed Haroon

Hot Off The Press News

Cryptocurrency Bill | Japan approves — National Legislation Governing Crypto Regulation Bill

As reported by the media, Japan’s House of Representatives has approved a bill which that would basically introduce amendments to two national

Case Briefs High Courts

Utt HC | Power conferred on the Supreme Court, under Article 142 to do complete justice, not available to High Courts under Article 226 of the Constitution

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. entertained a PIL which sought mandamus to direct

Case Briefs High Courts

Del HC | Incarcerated person does not have advantages that of a free man — Courts to take liberal approach while computing limitation in filing of appeals

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of the Appellate Court whereby petitioner’s appeal, against his conviction