2019 | Page 112 of 193

Utt HC | Bar on Class-IV employee for engaging an Advocate as defence representative in a disciplinary proceeding

Uttaranchal High Court: Manoj K. Tiwari, J. contemplated a writ petition filed against the impugned order, where the request of the petitioner

Appointments & Transfers News

Himachal Pradesh HC [Appointments] | Anoop Chitkara and Jyotsna Rewal Dua appointed as Judge and Addl. Judge, respectively

President appoints Shri Anoop Chitkara, to be a Judge of the Himachal Pradesh High Court with effect from the date he assumes

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | ‘Polluter Pays’ principle does not mean that polluter can pollute and then pay for it – Must include environmental cost and direct cost to people

National Green Tribunal: A Coram of Justice A.K. Goel (Chairperson), Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan (Judicial Member) and Dr

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Naib Subedar entitled to service pension along with retirement benefits for holding an honorary rank

Armed Forces Tribunal (AFT): The Coram of Justice V.K. Shali (J) and Air Marshal B.B.P. Sinha (A), partly allowed an Original Application

Case Briefs High Courts

Ker HC | No pre-arrest bail for offence against the minor girl; even if custodial interrogation of applicant unwarranted

Kerala High Court: Raja Vijajayaraghavan, J. rejected an application for pre-arrest bail on the ground that victim was a minor girl. An

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Objective of SEBI Act is to regulate healthy growth of securities market: No action to be taken without following principles of natural justice

Securities Appellate Tribunal (SAT): The Coram of Tarun Agarwala, J. (Presiding Officer), Dr C.K.G Nair (Member) and M.T. Joshi, J. (Judicial Member)

Case Briefs High Courts

Megh HC | Justice S.R. Sen’s “Hindu Rashtra” judgment set aside for being offensive to secular fabric of country, legally flawed

Meghalaya High Court: A Division Bench of Mohammad Yaqoob Mir, CJ and H.S. Thangkhiew, J. set aside the controversial judgment passed last

Case Briefs High Courts

Del HC | Charges under Ss. 306 and 498-A IPC are independent of each-other; discharge under one does not ipso facto amount to acquittal for another

Delhi High Court: Sanjeev Sachdeva, J. dismissed a criminal revision petition filed against the order of the trial court whereby charge under Section

Case Briefs High Courts

Bom HC | It is onerous duty on litigant to prosecute complaint diligently; costs imposed on complainant for failure to serve non-applicants

Bombay High Court: V.M. Deshpande, J. dismissed an appeal filed against the order of the trial judge whereby he rejected the appellant’s application

Hot Off The Press News

Supreme Court of Arizona rules that medical “cannabis extracts” are legal

As reported by media, the Supreme Court of Arizona unanimously with a majority of 7-0 decided that the Arizona Medical Marijuana Act

Cases Reported SCC Weekly

2019 SCC Vol. 5 May 21, 2019 Part 1

Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 — R. 5-A — Prescription of fixing 10% of candidates who had appeared in

Case Briefs High Courts

Utt HC | Physically assaulting husband’s mother also amounts to ‘mental cruelty’ and is a legitimate ground for divorce

Uttaranchal High Court: A Division Bench of Sudhanshu Dhulia and R.C. Khube, JJ. entertained an appeal filed against the impugned judgment and

Hot Off The Press News

WHO | “Transgender” not to be characterized as a “mental disorder” by World Health Organization

According to media reports, “Transgender” will no longer be categorised as a “mental disorder” by the World Health Organization (WHO) after major

Case Briefs High Courts

HP HC | When two reasonable conclusions are possible, the Appellate Court should not disturb the acquittal recorded by trial court

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. dismissed a petition finding no merit in the appeal as when two reasonable conclusions are

Hot Off The Press News

Protection from Online Flasehoods and Manipulation Act, 2019 | Singapore Parliament passes legislation against “fake news”

Singapore Parliament passed a bill against “fake news” — “Protection From Online Flasehoods and Manipulation Act, 2019“ which would force media to

Case Briefs High Courts

All HC | Couple accused of murder – sentenced to death by Sessions Court, acquitted for prosecution’s failure to prove guilt beyond reasonable doubt

Allahabad High Court: A Division Bench of Ramesh Sinha and Dinesh Kumar Singh-I, JJ. allowed the appeal filed by a couple accused

Case Briefs High Courts

Cal HC | The words “any person or authority” used in Article 226 of the Constitution not confined only to statutory authorities and instrumentalities of State

Calcutta High Court: Sahidullah Munshi, J. allowed a writ petition assigned before the Court on the request for reference by the Single

Case Briefs High Courts

Raj HC | Late application for bringing legal representatives of deceased on record: No ground for refusing application found

Rajasthan High Court: A petition was allowed by Dr Pushpendra Singh Bhati, J., filed with the prayer to quash an order and

Business News News

Huawei files — Motion for summary Judgment against U.S. Government

As reported by media, Huawei has taken a step forward in the legal battle against the U.S. Government by filing “motion for

Hot Off The Press News

NHRC notice to Gujarat Govt. — Death of students due to fire at a coaching centre in Surat

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that more than 17 students, 15 to