2019 | Page 129 of 193

Pat HC | Order rejecting regularization of service not sustainable where employee’s representation disposed of on half-baked facts

Patna High Court: The Bench of Ashutosh Kumar, J. allowed a civil writ petition filed by a work-charged employee and directed the

Conference/Seminars/Lectures Law School News

NLUD | Conference on Reforming Prosecution for Victim Justice

Reported by Shruti Srivastava

Case Briefs High Courts

Bom HC | Victim’s right to appeal against acquittal of accused upheld in light of amendment to S. 372 CrPC

Bombay High Court: M.G. Giratkar, J. quashed an order passed by the Additional Sessions Judge wherein the victim’s (applicant’s) appeal against the acquittal

Case Briefs High Courts

Del HC | Magistrate cannot record plea of guilt voluntarily made by accused and convict him if charges have not been framed

Delhi High Court: Sanjeev Sachdeva, J., for the reason of procedural lapses, quashed an order passed by the trial court wherein the Magistrate

Case Briefs Supreme Court

Sexual Harassment allegations against CJI: Justice AK Patnaik to look into ‘conspiracy’ angle

Supreme Court: A special 3-judge bench of Arun Mishra, Rohinton Nariman and Deepak Gupta, JJ has appointed former Supreme Court judge, Justice

Case Briefs High Courts

P&H HC | Death caused does not suggest to be a result of alleged injuries received; bail granted

Punjab and Haryana High Court: This petition was filed before the Bench of Daya Chaudhary, J., under Section 439 of Criminal Procedure

Case Briefs High Courts

All HC | Bail refused as it could not be said that a case was not made out against the applicant

Allahabad High Court: This application was addressed by Ajit Singh, J. which was filed under Section 482 Criminal Procedure Code for quashing

Practical Lawyer Archives

Checklist for Loans and Investments by Company [PL Archives]

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) February 78

Law School News Moot Court Achievements & Reports

NLSIU wins 23rd Stetson International Environmental Moot Court Competition

Reported by Apurva Singh

Case Briefs High Courts

Ori HC | Court may appoint a survey knowing commissioner, only if dispute pertains to area of the land or identification or location or measurement of the land

Orissa High Court: The Bench of A.K. Rath, J. allowed the petition filed that challenged the order which allowed the appointment of

Hot Off The Press News

Sexual Harassment allegations against CJI: Order on advocate’s claims of conspiracy to frame CJI Gogoi reserved

Supreme Court: A special 3-judge bench of Arun Mishra, Rohinton Nariman and Deepak Gupta, JJ has reserved its order on the issue

Case Briefs Tribunals/Commissions/Regulatory Bodies

AAR | Business Transfer Agreement as a going concern held exempted from the levy of GST in terms of the relevant Notification

Authority for Advance Rulings (GST), Uttarakhand: Vipin Chandra and Amit Gupta (Members), addressed an application stating the following question: “Whether “Business Transfer