2019 | Page 111 of 193

Ori HC | Amendment in the pleadings cannot be refused merely because of some mistake, negligence, inadvertence or even infraction of rules of procedure

Orissa High Court: Dr A.K. Rath, J. allowed the petition for amendment filed by Corporation Bank, represented through Chief Manager of its Bhubaneswar

Cabinet Decisions Legislation Updates

Landmark decision taken in the first Cabinet meeting of the NDA Government offers pension coverage to crores of farmers

The Union Cabinet, chaired by the Prime Minister Narendra Modi approved a new Central Sector Scheme, a historic decision that will empower

Legislation Updates Notifications

United Nations Security Council Resolution on Yemen (Amendment) Order, 2019

S.O. 1892(E).—In exercise of the powers conferred by Section 2 of the United Nations (Security Council) Act, 1947 (43 of 1947), the

Case Briefs High Courts

Del HC | Court approves of road map prepared by Delhi Police for online reporting of missing persons: hopes that time-frames shall be duly complied with

Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ. appreciated the Delhi Police for the alacrity with which it

Law School News Moot Court Achievements & Reports

NLUJ wins runner’s up trophy at 5th UPES National Trial Advocacy Competition, 2019.

Reported by Srishti Rai

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – May 2019

TOP STORIES Sexual Harassment allegations against CJI: SC In-House committee gives clean chit to CJI The In-House committee, headed by Justice SA

Interviews

Yavanika Shah, final year RGNUL student on getting admission at QMUL, London

Interviewed by Vijaya Singh

Hot Off The Press News

International News Update | New Hampshire abolishes death penalty; overrides governor’s veto

According to the media reports, New Hampshire in a recent development abolishes capital punishment in the State. “New Hampshire, which hasn’t executed

Hot Off The Press News

Breaking [International Update] | Louisiana House of Representatives passed a bill to ban abortion

As reported by media, Louisiana House of Representatives passed a bill that would prohibit abortion after the detection of an embryonic heartbeat, which

Case Briefs High Courts

P&H HC | Court fee should be refunded although the dispute settled without recourse to S. 89 CPC

Punjab and Haryana High Court: Lisa Gill, J. allowed the application for the refund of the fees on the ground that the

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Court demands ‘reasoned speaking order’ explaining as to why the beneficial provisions were not extended when it should have been

Armed Forces Tribunal, New Delhi: The Bench of Virender Singh, J. (Chairperson) and Let. Gen. N.B. Singh, Member (A), disposed of a

Case Briefs High Courts

Ker HC | Adverse economic situation is a ground under unforeseen circumstances; petition allowed for making monthly payments instead of lump sum amount

Kerala High Court: Shaji P. Chaly, J. allowed the writ petition for the payment of the balance outstanding amount on the ground

Hot Off The Press News

Breaking | Ravi Shankar Prasad re-allotted the portfolio of Minister of Law and Justice | Cabinet Ministers List, 2019

Shri Narendra Modi Prime Minister and also in-charge of: Ministry of Personnel, Public Grievances and Pensions; Department of Atomic Energy; Department of Space;

Case Briefs High Courts

Raj HC | License cannot be issued for driving any kind of vehicle to illiterate person as he is virtually a menace for pedestrians

Rajasthan High Court: Sanjeev Prakash Sharma, J. while deciding a petition stated that “Motor Vehicle Rules are required to be framed not

Case Briefs Tribunals/Commissions/Regulatory Bodies

RERA | RERA Act, being a special law for protection of interest of consumers in real estate sector, prevails over Companies Act

Rajasthan Real Estate Regulatory Authority: A Coram of Nihal Chand Goel (Chairman) and Rakesh Jain (Member), rejected an application for staying the proceedings

Case Briefs High Courts

HP HC | Courts must follow a humane and justice oriented approach when there is no inordinate delay, and opposite party can be monetarily compensated

Himachal Pradesh High Court: Ajay Mohan Goel, J. allowed a petition for setting aside the order of dismissal of a civil suit,

Case Briefs High Courts

Chh HC | Advocate acting professionally as per instructions of client can’t be prosecuted for offence of defamation under S. 500 IPC

Chhattisgarh High Court: Sanjay K. Agrawal, J. held that the continuation of criminal proceedings for the offence of defamation against an advocate who

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT | Notification issued in pursuance of a service rule which has already been quashed by Court, is illegal and liable to be set aside

Central Administrative Tribunal (CAT), Chandigarh: Sanjeev Kaushik, (Member) J. quashed the order issued by the Chandigarh administration which provided that new recruits

Case Briefs High Courts

Ker HC | No Court to render provisions of a Statute redundant or nugatory in absence of challenge to the same

Kerala High Court: Devan Ramachandran, J. contemplated a writ, where the question discussed was ‘can the office bearer of the Managing Committee

Case Briefs High Courts

J&K HC | Unending period for launching remedy may lead to an unending uncertainty and consequential anarchy; application for condonation of delay rejected

Jammu & Kashmir High Court: Sanjay Kumar Gupta, J. rejected an application for seeking condonation of delay in the filing review petition.