2019 | Page 117 of 193

Pak SC | Interim order of a Tribunal passed without hearing the same on merits, would be believed to have never existed, if the petitioner withdraws the petition

Supreme Court of Pakistan: A Full Bench of Manzoor Ahmad Malik, Sardar Tariq Masood and Syed Mansoor Ali Shah, JJ. allowed a

Law School News Others

BVDU | Registration open for LLM

Reported by Rupesh Jain

Case Briefs High Courts

Gau HC | Criminal prosecution can’t be permitted to continue on whims and pleasures of litigants, criminal case based on likelihood of suspicion quashed

Gauhati High Court: Reiterating that mere likelihood of suspicion cannot be a reason to charge someone for an offence, Rumi Kumari Phukan, J.

Case Briefs High Courts

Bom HC | Intention to aid the commission of offence under PC Act is essential for conviction under S.12 thereof

Bombay High Court: B.P. Dharmadhikari, J. allowed a criminal appeal and acquitted the appellant who was convicted and sentenced by the trial court

Law School News Moot Court Achievements & Reports

NUALS adjudged as RunnersUp at the 4th VITSOL Moot

Reported by Priyadarsini TP

Law School News Others

NALSAR | 2nd Hague India Cyber Security Summer School

Reported by Theja Saai

Case Briefs High Courts

Ker HC | Land categorized by LAO can’t be included in another category by Reference Court to re-determine compensation

Kerala High Court: P.B. Suresh Kumar, J. while allowing a land acquisition appeal, set aside the impugned award and restored the Collector’s

Case Briefs High Courts

MP HC | Participation of co-accused must be proved beyond doubt, for conviction under S. 147 IPC

Madhya Pradesh High Court: S.C. Sharma, J. allowed a criminal appeal, filed against the order of conviction under Ss. 304, 323 and

Case Briefs High Courts

Utt HC | Courts not to sit in judgment over decision of competent authority in imposing stringent punishment

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and N.S. Dhanik, J. contemplated a writ petition filed in pursuant to

Hot Off The Press News

The Alabama Human Life Protection Act | Alabama passes a stringent law on “abortion”

As reported by media, Alabama passed a very stringent law that would place a ban on abortion with few exceptions. The measure

Legislation Updates Rules & Regulations

Notification | Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2019

G.S.R. 368(E).—In exercise of the powers conferred by the second proviso to sub-section (1), sub-section (4), clause (f) of sub section (6)

Case Briefs High Courts

J&K HC | Preventive detention order when accused already in custody cuts down the roots of State Act affecting the course of legal procedure; detention order quashed

Jammu & Kashmir High Court: In this petition filed before Rashid Ali Dar, J., an order passed by District Magistrate, Baramulla was

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA Appellate Tribunal | Properties seized must be defrozen after lapse of statutorily prescribed time period of 90 days

Appellate Tribunal for Prevention of Money Laundering: A Coram of Justice Manmohan Singh (Chairperson) and G.C Mishra (Member) allowed an appeal against

Case Briefs High Courts

Del HC | Presumption under S. 114-A of Evidence Act to be attracted only when facts of sexual intercourse is proved

Delhi High Court: A Bench of Manmohan and Sangita Dhingra Sehgal, JJ. dismissed an appeal filed by the prosecutrix under Section 372 CrPC

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | AIOVA’s appeal against CCI Order exonerating Flipkart and Amazon of antitrust violation allegations to be heard on 30th July

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

Case Briefs High Courts

MP HC | No mandate in Flag Code that National Flag should be hoisted on all days on public buildings

Madhya Pradesh High Court: A Division Bench of S.K. Seth, CJ and Vijay Kumar Shukla, J. dismissed a petition seeking orders for

Case Briefs High Courts

Kar HC | Denial of compassionate appointment to child born out of second marriage – deeply offensive to Constitutional guarantee against discrimination

Karnataka High Court: R. Devdas, J. allowed a writ petition under Articles 226 and 227 of Constitution of India, and quashed the

Case Briefs High Courts

MP HC | No orders passed in PIL as municipal corpn. undertook satisfactory measures to manage stray animals and allied problems

Madhya Pradesh High Court: A Division Bench of S.C. Sharma and Virendra Singh, JJ. contemplated a petition by way of Public Interest

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Intelligence & Security organizations ought to share information on corruption and human rights violation cases under its scanner

Central Information Commission (CIC): Mr Divya Prakash Sinha, Information Commissioner directed the Central Bureau of Investigation (CBI) to disclose and share information

Case Briefs High Courts

Utt HC | Furnishing information beyond the mandate amounts to denial of information by officer under RTI Act

Uttaranchal High Court: Alok Singh, J. dismissed a writ petition filed by Sahak Nagar Adhikari, who was Public Information Officer under Right