2019 | Page 119 of 193

Vaishali Singh, NLUD alumnus on securing All India Rank 8 at UPSC

Interviewed by Shruti Srivastava

Tri HC | Delayed payment of die-in-harness compensation, paid as an alternative to compassionate appointment, ordered to be paid with interest

Tripura High Court: S. Talapatra, J. allowed a writ petition challenging a memorandum for a compassionate appointment being rejected and non-payment of

Case Briefs High Courts

J&K HC | Suspension does not tantamount to punishment, compliance with principles of natural justice held not necessary

Jammu & Kashmir High Court: Sanjeev Kumar, J. dismissed a petition challenging an order suspending petitioner and ordering an enquiry into his

Law School News Moot Court Announcements

1st NALSAR Public International Law Moot Court Competition

Reported by Theja Saai

Case Briefs High Courts

Guj HC | Authorities obliged to release vehicle seized for illegal mining, if alleged owner is ready to comply with the conditions

Gujarat High Court: A.Y. Kogje, J. passed an order of release of a vehicle involved in transporting mineral / illegal mining after

Hot Off The Press News

BJP’s youth wing leader’s arrest for allegedly posting morphed image of WB CM Mamata Banerjee “prima facie arbitrary”: SC

Supreme Court: The vacation bench of Indira Banerjee and Sanjiv Khanna, JJ has termed the arrest of BJP’s youth wing leader for

Case Briefs High Courts

Kar HC | Evidence not to be re-appreciated at revisional stage if lower courts return concurrent findings

Karnataka High Court: K. Natarajan, J. upheld the decision of the lower courts against the offence under Section 138 of Negotiable Instrument Act,

Case Briefs High Courts

MP HC | Awry interpretation of relevant provisions by Authority forms basis of quashing of orders

Madhya Pradesh High Court: Vivek Rusia, J. allowed a petition seeking the issue of Custom Broker License and eventually quashed orders of

Case Briefs Foreign Courts

SL CoA | Official Liquidator held to have no locus standi in any claim once the company is voluntary wound up

Court of Appeal for the Democratic Socialist Republic of Sri Lanka: The petition of a liquidator was entertained by Samayawardhena, J. and

Appointments & Transfers News

Supreme Court of India | President re-appoints Atma Ram Nadkarni, Senior Advocate as Additional Solicitor General of India

F.No. J-11013/7/2016-Judicial—The President is pleased to re-appoint Shri Atma Ram Nadkarni, Senior Advocate as Additional Solicitor General of India in the Supreme

Hot Off The Press News

News Broadcasters Association (NBA) | Appointment of Justice A.K. Sikri as Chairperson of News Broadcasting Standards Authority

Press Release News Broadcasters Association (NBA) is pleased to announce the appointment of Justice A. K. Sikri, former Judge of the Supreme

Case Briefs High Courts

Utt HC | Before deciding to de-seal a closed unit, Environment Protection Board must satisfy itself that petitioner complied with necessary norms

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ. and N.S. Dhanik, J. entertained a petition seeking a writ of certiorari

Case Briefs High Courts

MP HC | Right to marry person of one’s choice is guaranteed, there is need of directives to combat social evil of ‘honor crimes ’

Madhya Pradesh High Court: Vivek Rusia, J. entertained a writ petition seeking police protection from relatives and members of society for the

Case Briefs High Courts

Guj HC | Absence of prima facie case under Atrocity Act : Court can grant anticipatory bail

Gujarat High Court: Dr A.P. Thaker, J. passed an order to grant anticipatory bail for the offences punishable under Section 3(1)(r)(s) and 3(2)(v-a)

Case Briefs High Courts

Gau HC | Allowances earned by a workman considered part of his salary, for computation of compensation in case of partial permanent disability

Gauhati High Court: Suman Shyam, J. dismissed an appeal filed by an insurance company against the order of the Commissioner directing payment

Law School News Moot Court Achievements & Reports

TNNLU wins Runners-Up trophy at the 7th National Moot Court Competition organised by Bishop Cotton Women’s Christian College

Reported by Ujjwal Jain

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Grant of pension is a recurring cause of action but prolonged delay might kill the purpose

Armed Forces Tribunal (AFT), Lucknow: A Bench of V.K. Shali, J. (Member) and Air Marshall B.B.P. Sinha [Member (A)] disposed of a petition

Case Briefs High Courts

Guj HC | Plea seeking registration of FIR allowed with instructions to police officials to complete inquiry in stipulated time

Gujarat High Court: A Bench of Sonia Gokani, J., while hearing the grievance of the petitioner regarding non-filing of FIR, ordered the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | No malafide intention found by revenue raises assumption that revenue satisfied with the ‘sufficient clause’

Custom, Excise and Service Tax Appellant Tribunal (CESTAT), Chennai: These appeals were preferred by the assessee before a Coram of P. Dinesha

Legislation Updates Rules & Regulations

Bio-Medical Waste Management (Second Amendment) Rules, 2019 — Notified

G.S.R. 360(E)—In exercise of the powers conferred by Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986)