2019 | Page 114 of 193

Utt HC | Courts not to sit in appeal over the verdict of Selection Committee in Civil Judge Examination

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and R.C. Khulbe, J. refused to entertain a writ petition which sought,

Case Briefs High Courts

HP HC | Court finds a middle ground while resolving a dispute between necessity and fairness, considering ‘a lot of water has flowed’

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. disposed of a petition considering the long litigation between the parties and gave directions

Case Briefs High Courts

Jhar HC | ‘Made him believe’ goes against the fundamental principle of criminal jurisprudence, any accusations made on the premise is a grave mistake

Jharkhand High Court: The Division Bench of Shree Chandrashekar and Deepak Roshan, JJ. dismissed a petition on the ground that prosecution has

Law School News Moot Court Achievements & Reports

Nirma University team adjudged as semi-finalist at 15th Edition of Nani Palkhivala Taxation Moot Court Competition

Reported by Aastha Srivastava

Legislation Updates Notifications

Terrorist Organisation | Centre bans Jamaat-ul-Mujahideen Bangladesh and its manifestations

S.O. 1806(E)—Whereas, the Unlawful Activities (Prevention) Act, 1967 (37 of 1967) (hereinafter referred to as the said Act) has been enacted to

Case Briefs High Courts

All HC | Role of District Judge cannot be distinguished from others merely because he holds a higher responsibility while conducting recruitment process

Allahabad High Court: A Division Bench of Pankaj Mithal and Prakash Padia, JJ. contemplated a writ presented by retired District Judge and

Interviews

Vivek Menon, on working as a wildlife conservationist and preserving natural heritage

Interviewed by Saranya Mishra

Case Briefs High Courts

Del HC | Charge framed under S.30 of Arms Act quashed in absence of “conscious” possession of live cartridge

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of farming of charge, whereby the petitioner was charged for

Case Briefs High Courts

Chh HC | Inter-country adoption of a surrendered child allowed to prospective adoptive parents in Italy in accordance with JJ Act and Adoption Regulations

Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Vimla Singh Kapoor, JJ. allowed an appeal filed against the order of

Law School News Moot Court Achievements & Reports

NUJS emerged as winners at the national rounds of the International Criminal Court Moot Court Competition 2019

Reported by Rohit Sharma

Interviews

Abhimanyu Singh, Asst. Professor at TNNLU on his opinion on current legal education system

Interviewed by Supriyo Ranjan Mahapatra

Case Briefs High Courts

Utt HC | Reservations in favor of sportsperson is traceable to Article 16(1); atrocities of exhaustiveness of reservation under Art. 16(4) observed by the Court

Uttaranchal High Court: A Full Bench of Ramesh Ranganathan CJ and Sudhanshu Dhulia and Alok Singh, JJ. entertained a writ petition calling

Case Briefs High Courts

Pat HC | Writ not to be accorded by Court on basis of hypothetical situation or probability as canvassed by petitioner

Patna High Court: Mohit Kumar Shah, J. entertained a writ petition which sought relief against Bihar Public Service Commission to re-advertise by

Case Briefs High Courts

Ker HC | Court passes orders in writ petition despite being jurisdictionally proscribed; imperative order passed in the interest of the parties

Kerala High Court: Devan Ramachandran, J. granted peremptory order for the payment of the recovery amount in installments. A writ petition was

Case Briefs High Courts

Raj HC | Initiation of fresh proceedings on ground of latest development taken place requires raising of specific pleadings

Rajasthan High Court: A Division Bench of S. Ravindra Bhat, C.J. and Dinesh Mehta, J., disposed of a petition with the direction

Case Briefs High Courts

Utt HC | Appointments of waitlisted candidates in AYUSH Department must be in conformity with Rules prescribing life of panel by UPSC

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and R.C. Khulbe, J. entertained a writ petition against the AYUSH Education

Case Briefs High Courts

MP HC | Mark sheets to be furnished only once student clears all subjects entailed by the University on migration

Madhya Pradesh High Court: S.C. Sharma, J. contemplated a writ petition filed for issuance of an appropriate writ against Devi Ahilya Vishvidyalaya/University,

Case Briefs High Courts

Mad HC | Costs imposed on Central Bank of India for deputing Chief Manager, who did not file proof affidavit, to be cross-examined in proceedings before DRT

Madras High Court: A Division Bench of Rmt. Teeka Raman and P.D. Audikesavalu, JJ. imposed costs of Rs 25,000 on Central Bank of

Case Briefs High Courts

Bom HC | Findings in a suit dismissed for being premature are not binding either on parties or trial judge; law on res judicata explained

Bombay High Court: Sandeep K. Shinde, J. dismissed an appeal filed against the decree of prosecution passed in a civil suit. While dismissing

Case Briefs High Courts

MP HC | Departmental enquiry quashed where no alleged act of heinous nature committed

Madhya Pradesh High Court: S.C. Sharma, J. contemplated a petition filed against the initiation of the Departmental enquiry against the said petitioner