Supreme Court Monthly Roundup – April 2019
TOP STORIES Sexual Harassment allegations against CJI: Justice AK Patnaik to look into ‘conspiracy’ angle A special 3-judge bench of Arun Mishra,
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Panchayat Samiti members have right to vote on the ‘No Confidence Motion’
Supreme Court: The Bench of AM Khanwilkar and Ajay Rastogi, JJ held that the provisions in the Andaman and Nicobar Islands (Panchayats)
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Euro Patent Office | Ex-post facto analysis with benefit of hindsight knowledge of invention not a correct approach to decide patent application
Boards of Appeal of the European Patent Office: A Bench of B. Stolz, Chairman and M.R. Vega Laso and J. Geschwind, members allowed
Continue readingChh HC | Govt. servant cannot make Will of family pension; guiding principles regarding retiral benefits vis-a-vis testamentary disposition recapitulated
Chhattisgarh High Court: Sanjay K. Agrawal, J. has held that a Government servant is not entitled to make a Will of the family
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TDSAT | Previous Judgment applicable as the same was not put on stay by the Court, rates of infrastructural charges can be revised
Telecom Disputes Settlement & Appellate Tribunal (TDSAT), New Delhi: Petitioner prayed before Shiva Kirti Singh, Chairperson and A.K. Bhargava, Member to set
Continue readingPat HC | Cut-off date for calculating pensionary benefits of a teacher, to be counted from the date of grant of permission for establishment of school
Patna High Court: The Three-Judge Bench of Ashwani Kumar Singh, Birendra Kumar and Anil Kumar Upadhyay, JJ. dismissed a letters patent appeal
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SL CoA | Order finally disposing dispute is a final order, but an order that allows action to go on is an interlocutory order
Court of Appeal for the Democratic Socialist Republic of Sri Lanka: The Bench of M.M.A. Gaffoor, J. dismissed an appeal against an
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Vol 10 of Indian Journal of International Economic Law (IJIEL) published
Contents Articles Rethinking the Regulation of International Foreign Investment: Recent Developments in Brazil, South Africa and India —Akshat Agarwal…………………………………………………………………………… 1 Exploring the
Continue readingDel HC | Expenses of the child cannot be equally divided between parents; amount payable by husband under S. 125 CrPC towards maintenance of child increased
Delhi High Court: Sanjeev Sachdeva, J. partly allowed a revision petition against the order of the trial court passed under Section 125 CrPC
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Supreme Court of India | Advocates-on-Record Examination dates changed : [10-06-2019 to 13-06-2019]
G.S.R. 338(E)—In the Notification F.No. AOR Exam/June/2019 dated 1st April, 2019, Para 1 shall be read as follows: As existing in Notification
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Karnataka HC | Appointment of Justice Abhay Shreeniwas Oka as Chief Justice
President appointed Justice Abhay Shreeniwas Oka, Judge of the Bombay High Court, to be the Chief Justice of the Karnataka High Court
Continue readingChhattisgarh HC | Justice Parappillil Ramakrishnan Nair Ramachandra Menon appointed as the Chief Justice
President appointed Justice Parappillil Ramakrishnan Nair Ramachandra Menon, Judge of the Kerala High Court, to be the Chief Justice of the Chhattisgarh
Continue readingRajasthan HC | Appointment of Justice Shripathi Ravindra Bhat as Chief Justice
President appointed Justice Shripathi Ravindra Bhat, Judge of Delhi High Court, to be the Chief Justice of Rajasthan High Court with effect
Continue readingChh HC | Step-son held duty bound to maintain his step-mother under Maintenance and Welfare of Parents and Senior Citizens Act
Chhattisgarh High Court: Sanjay K. Agarwal, J. imposed costs of Rs 2000 while dismissing a petition filed by a step-son for setting aside
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Checklist for Disclosure of Interest by Directors
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) April 70
Rafale Deal: Centre to file response to review petition by May 4
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and SK Kaul and KM Joseph, JJ has directed the Centre to file
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