2019 | Page 116 of 193

Guj HC | Object of parole is to enable the inmate to maintain continuity with family life: Bail allowed on ground of medical treatment of son

Gujarat High Court: The Bench of V.P. Patel, J., allowed the application filed for temporary bail under Section 439 of the Code

Case Briefs High Courts

Del HC | Forcing a person to ride motorcycle to a certain place held sufficient to upheld conviction under Ss. 367 and 393 IPC

Delhi High Court: Mukta Gupta, J. dismissed an appeal filed by the appellant against the judgment of the trial court whereby he was

Conference/Seminars/Lectures Law School News

DSNLU | National Seminar on Copy right and Internet revolution

Reported by T Krishna Saketh

Case Briefs High Courts

Bom HC | Ayurvedic certificate holder who trespassed into field of Allopathy thereby causing death of two persons convicted for causing death by negligence

Bombay High Court: Swapna Joshi, J. partly allowed a criminal appeal and altered the conviction of the appellant — an Ayurvedic certificate holder

Case Briefs High Courts

Cal HC | Grievances ought to be first filed in the competent civil forum, before preferring a writ petition in High Court

Calcutta High Court: Tapabrata Chakraborty, J. dismissed a writ petition filed by the petitioner, Dr Kashninath Ghosh Hazra, under Article 226 of

Legislation Updates Notifications

Insurance Regulatory and Development Authority of India (Appointed Actuary) (Amendment) Regulations, 2019

F. No. IRDA/Reg/5/156/2019.—In exercise of the powers conferred by clause (zd) of subsection (2) of Section 114 A of Insurance Act, 1938

Case Briefs High Courts

MP HC | Plea seeking exoneration of liability of insurance company rejected and impugned award enhanced

Madhya Pradesh High Court: Vivek Agarwal, J. while hearing two miscellaneous appeals analogously, refused to exonerate the Insurance Company and modified the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Even if pollution is contributed by others, entity violating environmental norms cannot avoid responsibility

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

Law School News Others

NALSAR | Recruitment Data – Batch of 2019

Reported by Theja Saai

Case Briefs Foreign Courts

Uganda SC | Constitutional Amendment removing age-limit for the President does not violate the Basic Structure

Supreme Court of Uganda: The Full Bench of Katureebe, CJ., Arach-Amoko, Mwangusya, Opio-Aweri, Tibatemwa-Ekirikubinza, and Mugamba, JJ SC; and Tumwesigye, AG JSC

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Rejection of application under S. 9 IBC upheld where CIRP initiated with ‘fraudulent and malicious’ intent

National Company Law Appellate Tribunal (NCLAT): A Bench of S.J. Mukhopadhaya, Chairperson and Justice A.I.S Cheema, Member (Judicial) and Kanthi Narahari, Member

Case Briefs High Courts

Del HC | Ajanta Pharma injuncted from selling its nutraceutical product GLOTAB in passing off suit brought by Sun Pharma; principles reiterated

Delhi High Court: Pratibha Singh, J., while allowing the suit brought by Sun Pharma Laboratories Ltd., passed an order injuncting Ajanta Pharma Ltd.

Cases Reported SCC Weekly

2019 SCC Vol. 4 May 14, 2019 Part 4

Arbitration Act, 1940 — S. 20: Appointment of arbitrator qua disputes relating to an unregistered partnership firm, not permissible. [Bhagwan Das Goel

Case Briefs High Courts

Raj HC | ‘Casual errors lead to unnecessary burden on Court’; error permitted to be rectified subject to deposit of cost

Rajasthan High Court: The Bench of Arun Bhansali, J., allowed the application filed to seek corrections, however, the Court ordered the applicant

Case Briefs High Courts

All HC | Convict given benefit of S. 4 of Probation of Offenders Act where trial court did not record special reasons for holding otherwise

Allahabad High Court: The Bench of Dinesh Kumar Singh, J., released the accused on probation by granting him the benefit of Section

Case Briefs High Courts

Guj HC | No mining activities to be carried out without fulfilling environment clearance conditions under Mines and Minerals (Development and Regulation) Amendment Act

Gujarat High Court: Biren Vaishnav J., allowed the petition to grant necessary clearance within the stipulated time for quarry lease under Mines

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | “Notice of motion” by a member is covered under “proceedings in Parliament”; exempted from disclosure under S. 8(1)(c) of RTI Act

Central Information Commission (CIC): The Chief Information Commissioner, Sudhir Bhargava, while addressing an application under the Right to Information Act, 2005 held that,

Case Briefs Tribunals/Commissions/Regulatory Bodies

HP SCDRC | No bar under Consumer Protection Act prohibiting filing of consumer complaint in the presence of an alternative remedy

Himachal Pradesh State Consumer Disputes Redressal Commission, Shimla: Coram of Justice P.S. Rana (President), Vijay Pal Khachi (Member) and Sunita Sharma (Member),

Call For Papers Law School News

DSNLU | National Seminar on Copy right and Internet revolution

Reported by T Krishna Saketh

Case Briefs High Courts

HP HC | Sub Divisional Officer does not have the authority to process claims of Other Traditional Forest Dwellers

Himachal Pradesh High Court: A Division Bench of Surya Kant, CJ. and Sandeep Sharma, J. addressed grievances raised by the petitioners and