2019 | Page 121 of 193

Bom HC | Statutory License under S. 31-D of Copyright Act not available to internet broadcasters, Wynk Music injuncted from broadcasting Tips’ repertoire

Bombay High Court: In a very important case relating to rights of an owner of the copyright in sound recordings, S.J. Kathawalla, J. issued

Hot Off The Press News

SC to decide if Arbitration Clause in the principal contract be imported into subsequent contracts

Supreme Court: The bench of SA Bobde and SA Nazeer, JJ has issued notice to Pometon Spa, an Italian company involved in

Case Briefs High Courts

Guj HC | Authorities directed to transfer spare land from private entity as they are small pockets of lung providing better health and benefit to the citizens of locality

Gujarat High Court: The Bench of Anant S. Dave, ACJ and Biren Vaishnav J., reversed the order of allotment of land to

Business News News

McDonald’s v. Vikram Bakshi | End of 6 -Year Old legal battle with an out-of-court-settlement

As reported by media, McDonald’s reached an out-of-court settlement with its estranged partner Vikram Bakshi after a 6-year long legal battle. Connaught

Case Briefs High Courts

MP HC | The inquiring authority shall return finding of guilt only after following due procedure

Madhya Pradesh High Court: A Bench of Vandana Kasrekar, J. allowed a writ petition and set aside an order passed by Director,

Case Briefs High Courts

Utt HC | Service rules applicable to Govt. employees, inapplicable to employees of Inter-Rural Road Construction Scheme

Uttaranchal High Court: The Bench of Ramesh Ranganathan, CJ. and N.S. Dhanik, J. allowed a special appeal by State of Uttarakhand, preferred

Case Briefs High Courts

P&H HC | High Court well within its jurisdiction if FIR quashed on the ground of compromise between the parties

Punjab and Haryana High Court: A Bench of Arvind Singh Sangwan, J., quashed the FIR on the basis of the compromise entered

Case Briefs Supreme Court

Karnataka Reservation Act, 2018 constitutional; Benefit of consequential seniority to be accorded retrospectively

Supreme Court: Upholding the validity of the Karnataka Extension of Consequential Seniority to Government Servants Promoted on the Basis of Reservation (to

OP. ED.Tributes and Obituaries

Prof. N R Madava Menon: Father, Teacher, Mentor and Educator

Aparna Rajagopal graduated from NLS, Bangalore in 1995. She is an environmentally sustainable organic farmer and supports the local community.

Legislation Updates Rules & Regulations

MCA Notifies — National Company Law Tribunal (Second Amendment) Rules, 2019

G.S.R. 351(E).—In exercise of the powers conferred by sub-section (1) and sub-section (2) of Section 469 of the Companies Act, 2013 (18

Case Briefs High Courts

Ker HC | If no purpose is served by detaining an old aged accused, it is just and proper to grant bail with stringent conditions imposed

Kerela High Court: The Bench of N. Anil Kumar, J., allowed the bail application of a seventy years old man, filed under

Legislation Updates Rules & Regulations

Companies (Removal of Names of Companies from the Register of Companies) Amendment Rules, 2019 — Notified

G.S.R. 350(E).— In exercise of the powers conferred by sub-sections (1), (2) and Sub-section (4) of Section 248 read with Section 469

Hot Off The Press News

SC News Update | Supreme Court will be closed for annual Summer Vacation from — 13-05-2019 to 30-06-2019

In pursuance of Rule 4 of Order II of the Supreme Court Rules, 2013, the Chief Justice of India has directed that

Case Briefs High Courts

Del HC | No prior permission required to be taken by party seeking to lead secondary evidence; law on S. 65 of Evidence Act explained

Delhi High Court: Sanjeev Sachdeva, J. while holding that no prejudice was caused to the petitioner, dismissed his petition filed against the order

Case Briefs High Courts

Megh HC | Courts can’t be swayed by rise in crimes against women; conviction under S. 366 IPC in a case based on ‘imagination’ set aside

Meghalaya High Court: A Bench of Mohammad Yaqoob Mir, C.J. and H.S. Thangkhiew, J. set aside the conviction and sentence inflicted upon the

Legislation Updates Rules & Regulations

Securities and Exchange Board of India (Debenture Trustees) (Amendment) Regulations, 2019 — Notified

No. SEBI/LAD-NRO/GN/2019/14.—In exercise of the powers conferred by Section 30 of the Securities and Exchange Board of India Act, 1992 (15 of

Case Briefs Foreign Courts

SA HC | Child incapable of understanding the consequence of lying is incompetent witness under S. 164(1) of Criminal Procedure Act, 1977

South Africa High Court, Kwazulu–Natal Division: This appeal was preferred before the Bench of Ploos Van Amstel, J., against the order of

Hot Off The Press News

West Bengal IPS Officer suicide: SC expresses desire to meet the wife of the deceased officer

Supreme Court: A bench headed by Chief Justice Ranjan Gogoi has expressed its willingness to meet with the wife of former senior

Case Briefs High Courts

MP HC | Courts to interfere only when decision taken by authority/State is irrational or arbitrary in Notice Inviting Tender

Madhya Pradesh High Court: The Bench of S.K Seth, C.J. and Vijay Kumar Shukla, J. dismissed a writ petition challenging the conditions

Case Briefs High Courts

Pat HC | Employer’s petition challenging Labour Court’s compensation awarded to employee not maintainable, where alternative statutory remedy not exhausted

Patna High Court: The Bench of Shivaji Pandey, J. dismissed a writ petition filed by an employer, challenging the amount of compensation