2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Applicant not entitled to disability element of pension if, he denied to undergo curative surgery without any justification

Armed Forces Tribunal (AFT): The Coram of Justice Sunita Gupta (Judicial member) and Lt. Gen. Philip Campose (Administrative Member) pronounced an order

Case Briefs Foreign Courts

Pak SC | Khyber Pakhtunkhwa Buildings Act: Statute aimed at restricting out-of-turn allotment of government residential accommodation

Supreme Court of Pakistan: The Three-Judge Bench of Gulzar Ahmed, Faisal Arab and Ijaz Ul Ahsan, JJ. dismissed an appeal filed seeking

Case Briefs High Courts

HP HC | Jurisdiction of First Appellate Court is wide and akin to that of trial court – can appreciate findings of fact and law and appreciate entire evidence

Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J. allowed an appeal challenging the judgment of first appellate court whereby

Case Briefs Foreign Courts

UK SC | Appeal against stay on proceedings claiming damages until conclusion of inquest allowed considering ‘proportionality principle’

Supreme Court of the United Kingdom: A Bench of Lady Hale, President and Lord Reed, Deputy President and Lord Carnwath, Lord Llyoyd-Jones and

Case Briefs

NLUJAA | 3rd edition of Dr. Gurjeet Singh Memorial Moot Court Competition

Reported by Khushboo Damani

Case Briefs High Courts

Del HC | Import of S. 9 NI Act defining ‘holder in due course’ cannot be pre-judged; petition for quashing cheque dishonour complaint dismissed

Delhi High Court: Sunil Gaur, J. dismissed a petition seeking quashing of a complaint filed under Section 138 (dishonour of cheque) of the Negotiable Instruments

Law School News Moot Court Achievements & Reports

JMI adjudged as the winners of the B.R. Trikha Memorial Delhi NCR Moot Court Competition

Reported by Syed Haroon

Appointments & Transfers News

Jharkhand HC | Justice Prashant Kumar transferred from Allahabad HC

Justice Prashant Kumar, Judge of the Allahabad High Court, transferred as Judge of the Jharkhand High Court and directed to assume charge

Appointments & Transfers News

Telangana HC | Sushri Justice Ghandikota Sri Devi, Additional Judge of Allahabad HC transferred to Telangana HC

Sushri Justice Ghandikota Sri Devi, Additional Judge of Allahabad High Court transferred as an Additional Judge of the Telangana High Court and

Appointments & Transfers News

Allahabad HC | Shri Ali Zamin to be an Additional Judge

President appoints Ali Zamin to be an Additional Judge of the Allahabad High Court, for a period two years with effect from the date he

Legislation Updates Rules & Regulations

Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Amendment Rules, 2019 — Notified

G.S.R. 343(E)—In exercise of the powers conferred by sub-sections (1), (2), (3), (4), (8), (9), (10) and (11) of Section 125 and

Hot Off The Press News

United Nations designates JeM Chief Mohammed Masood Azhar Alvi as a “Terrorist”

On 1 May 2019, the Security Council Committee pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al-Qaida

Law School News Moot Court Achievements & Reports

NLUJ adjudged as “Best Mediation Team” at the NALSAR Mediation Tournament

Reported by Srishti Rai Chhabra

Case Briefs High Courts

Ori HC | Possession of land taken under Land Acquisition Act cannot be restored to tenure holder even if it is not used for the purpose it was acquired for

Orissa High Court: The Bench of S. Panda and P. Patnaik, JJ., dismissed a petition filed by the petitioner for the cancellation

New releases News

Pat HC | Immoral Trafficking: Hotel owner present in room adjacent to rooms from where couples found in semi-naked condition – matter requiring complete trial

Patna High Court: The Bench of Ahsanuddin Amanullah, J. dismissed a hotel owner’s petition assailing dismissal of the application for his discharge,

SCC Times

AFT | Applicant not entitled to disability element of pension if, he denied to undergo curative surgery without any justification

Pak SC | Khyber Pakhtunkhwa Buildings Act: Statute aimed at restricting out-of-turn allotment of government residential accommodation

HP HC | Jurisdiction of First Appellate Court is wide and akin to that of trial court – can appreciate findings of fact and law and appreciate entire evidence

UK SC | Appeal against stay on proceedings claiming damages until conclusion of inquest allowed considering ‘proportionality principle’

NLUJAA | 3rd edition of Dr. Gurjeet Singh Memorial Moot Court Competition

Del HC | Import of S. 9 NI Act defining ‘holder in due course’ cannot be pre-judged; petition for quashing cheque dishonour complaint dismissed

JMI adjudged as the winners of the B.R. Trikha Memorial Delhi NCR Moot Court Competition

Jharkhand HC | Justice Prashant Kumar transferred from Allahabad HC

Telangana HC | Sushri Justice Ghandikota Sri Devi, Additional Judge of Allahabad HC transferred to Telangana HC

Allahabad HC | Shri Ali Zamin to be an Additional Judge

Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Amendment Rules, 2019 — Notified

United Nations designates JeM Chief Mohammed Masood Azhar Alvi as a “Terrorist”

NLUJ adjudged as “Best Mediation Team” at the NALSAR Mediation Tournament

Ori HC | Possession of land taken under Land Acquisition Act cannot be restored to tenure holder even if it is not used for the purpose it was acquired for

Exciting new feature added to SCC Online (Academic) – Moot Court Resources

Trade Union is an operational creditor under the Insolvency and Bankruptcy Code, 2016

Mere search under Section 240A of Companies Act without seizure won’t suffice the purpose of investigation

Trade Secrets — Intellectual Property’s Underdog

Event Report | NUSRL organised Foundation Day Celebration from April 26-28, 2019

Pat HC | Immoral Trafficking: Hotel owner present in room adjacent to rooms from where couples found in semi-naked condition – matter requiring complete trial