2019 | Page 113 of 193

Reserve Bank of India | Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions

‘Changes in RTGS time window’ It has been decided to extend the timings for customer transactions (initial cut-off) in RTGS from 4:30

Case Briefs High Courts

Madras HC | A party cannot approach HC directly for vacating an injunction without exhausting effective remedy available

Madras High Court: M. Govindaraj, J. disposed of a civil miscellaneous appeal, giving the appellant liberty to approach the trial court with appropriate

Case Briefs High Courts

Chh HC | Order taking cognizance of offence under Ss. 420 and 120-B IPC against Advocate for authenticating an agreement set aside in light of S. 13(1) of Notaries Act

Chhattisgarh High Court: Sanjay K. Agarwal, J. allowed a petition filed by an advocate against the order of Judicial Magistrate (First Class) whereby

Legislation Updates Rules & Regulations

Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019 — Notified

G.S.R. 379(E)— In exercise of the powers conferred by Section 68 read with sub-section (2) of Section 9, sub-section (1) of Section

Case Briefs Foreign Courts

SL CoA | Appeal of rape convict, based upon ‘mistaken identity’ dismissed while applying ‘Turnbull Principles’

Court of Appeal for the Democratic Socialist Republic of Sri Lanka: A Division Bench of Deepali Wijesundera and Achala Wengappuli, JJ. dismissed

Case Briefs High Courts

Utt HC | Mere participation in meeting convened to consider amendments in MoA doesn’t result in waiving of right as college principal

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Manoj K. Tiwari, J. set aside in review an order passed

Case Briefs High Courts

Kar HC | Statement in presence of doctor to police officer cannot be discarded at stage of investigation; bail rejected

Karnataka High Court: H.B. Prabhakara Sastry, J. dismissed the petition under Section 438 of Code of Criminal Procedure for an offence punishable

Law School News Moot Court Announcements

1st NHRC-GNLU National Moot Court Competition, 2019

Reported by Hrithik Khurana

Case Briefs High Courts

Ker HC | Specific allegation of gesture or act of accused should be made in FIR to attract offence under S. 119(1)(a) of Kerala Police Act

Kerala High Court: R. Narayana Pisharadi, J. quashed the proceedings under Kerala Police Act, 2011 against the petitioner by invoking the power

Legislation Updates Notifications

Unlawful Activities (Prevention) Tribunal constituted for adjudicating ban on “Liberation Tigers of Tamil Eelam”

S.O. 1853(E)? Whereas, the Liberation Tigers of Tamil Eelam has been declared as an unlawful association, vide, notification number S.O. 1730 (E),

Case Briefs High Courts

Ori HC | Filing of list of witnesses by petitioner does not preclude Arbitral Tribunal to accord approval for taking evidence if party assigns sufficient reasons

Orissa High Court: A petition was filed before Dr A.K. Rath, J., challenging the order passed in an Arbitration Proceeding, whereby the

Case Briefs High Courts

Gau HC | Posting of content supporting Pakistan Army on Facebook – held, a serious offence – bail application of accused dismissed

Gauhati High Court: Ajit Borthakur, J. dismissed an application to release the accused-applicant herein on bail in connection with a police case

Interviews

Kunal Rawat on winning 10th NLUJ Antitrust Moot Court Competition 2019

Interviewed by Hrithik Khurana

Law School News Others

GNLU | Certificate Course on “Emerging Technologies and the Law”

Reported by Hrithik Khurana

Case Briefs High Courts

Del HC | Accused’s application for advance copy of questionnaire in terms of S. 313(5) CrPC rejected in absence of any exceptional circumstances

Delhi High Court: Chander Shekhar, J. dismissed a criminal revision petition filed against the order of the Additional Sessions Judge whereby he refused

Case Briefs High Courts

Chh HC | Principles laid down by SC for registration of FIR against doctors under S. 154(1) CrPC, apply with equal force while CJM acting under S. 156(3)

Chhattisgarh High Court: Sanjay K. Agarwal, J. while allowing a writ petition filed by a registered medical practitioner, held that the jurisdictional criminal

Legislation Updates Rules & Regulations

MCA notifies National Financial Reporting Authority (Meeting for Transaction of Business) Rules, 2019

G.S.R. 377(E)—In exercise of the powers conferred by sub-section (10) of Section 132 read with Section 469 of the Companies Act, 2013

Legislation Updates Notifications

Exemption under S. 10(46) | CBDT notifies AICTE for exemption under S. 10(46) of Income-tax Act, 1961

S.O. 1801(E)—In exercise of the powers conferred by clause (46) of Section 10 of the Income-tax Act, 1961 (43 of 1961), the

Case Briefs High Courts

HP HC | Owner of the uninsured vehicle in custody can deposit an amount or provide a security to meet the ends of justice

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. set aside trial court’s order and remanded back the present application to decide afresh,

Case Briefs Foreign Courts

SL CoA | Restitutio integrum can only be filed by a party to the action and the person must act in utmost promptness while seeking it

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. dismissed the petition application by the petitioner. In