2019 | Page 130 of 193

Del HC | Court lays down guidelines to be followed by criminal courts and mediation centres while dealing with criminal cases; to be applied mutatis mutandis to other ADR methods

Delhi High Court: R.K. Gauba, J. laid down guidelines for the criminal courts and mediation centers to be followed while dealing with the criminal

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Claim for notional promotion benefits, filed without any legal basis after a delay of over 19 years, dismissed with costs

Armed Forces Tribunal (AFT): The Coram of Justice SVS Rathore (Judicial Member) and Air Marshal BBP Sinha (Administrative Member) dismissed an ex-hawaladar’s

Hot Off The Press News

Gujarat Govt to give Rs. 50 lakh compensation, job & accommodation to Bilkis Bano

Supreme Court: A 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ directed the Gujarat government to give

Case Briefs High Courts

Pat HC | Bar on compassionate appointment of a child born out of second marriage void, as S. 16 of Hindu Marriage Act confers legitimacy on such child

Patna High Court: The Three-Judge Bench of Ashwani Kumar Singh, Birendra Kumar and Anil Kumar Upadhyay, JJ. disposed of an appeal arising

Case Briefs High Courts

Ori HC | Order 21 Rule 29 CPC cannot come to the rescue unless sufficient cause is shown to stay the execution case

Orissa High Court: The Bench of A.K. Rath, J. dismissed the petition filed against the order which rejected the application of the

Case Briefs High Courts

J&K HC | Allegations that petitioners were appointed by incompetent authority and that the engagement was de hors the rules is not a reason sufficient to deny them pay scale

Jammu and Kashmir High Court: The Bench of Rashid Ali Dar and Dhiraj Singh Thakur, JJ., dismissed the Letters Patent Appeal which

Case Briefs Foreign Courts

Canada SC | ‘Unauthorised’ screen capturing of online communication by Police in undercover operation forms basis of child lurer’s conviction

Supreme Court of Canada: In a very interesting case, a bench of Wagner, CJ and Abella, Moldaver, Karkatsanis, Gascon, Brown and Martin, JJ.

Interviews

Shreya Tewari, final year RGNUL student on getting admission at London School of Economics and Political Science

Please introduce yourself and your areas of interest ? My name is Shreya and I am a final year student of Law

Appointments & Transfers News

Gauhati HC | Appointment of Additional Judges as Judges

President appoints Justice Hitesh Kumar Sarma and Justice Mir Alfaz Ali, Additional Judges of the Gauhati High Court to be the Judges

Appointments & Transfers News

Jharkhand HC | Appointment of 2 Additional Judges as Judges

President appoints Justice Bimlendu Bhushan Mangalmurti and Justice Anil Kumar Choudhary, Additional Judges of the Jharkhand High Court to be Judges of

Case Briefs High Courts

P&H HC | Benefit of illegality committed by authority must ensure benefit to the retired employee

Punjab and Haryana High Court: This petition was filed before the Bench of Arun Monga, J. A circular was issued, whereby the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Correctness of exercise of discretion in accordance with limitation law not under the scrutiny of the forum

Customs, Excise and Service Tax Appellate Tribunal, Chennai: Assessee preferred this appeal before P. Dinesha, J., where assessee was only aggrieved by

Cases Reported SCC Weekly

2019 SCC Vol. 3 April 14, 2019 Part 4

Civil Procedure Code, 1908 — S. 100 — Second appeal — Approach of High Court: Disposal of appeal in limine as involving

Case Briefs Foreign Courts

SL SC | Interest of child stands paramount while deciding questions of his custody

Supreme Court of the Democratic Socialist Republic of Sri Lanka: The Three-Judge Bench of Sisira J de Abrew, Vijith Malalgoda PC and

Hot Off The Press News

Sexual Harassment allegations against CJI: Advocate claiming ‘conspiracy’ to appear before SC tomorrow

Supreme Court: A 3-judge bench of Arun Mishra, RF Nariman and Deepak Gupta, JJ has sought response from advocate Utsav Bains, who

Case Briefs High Courts

Del HC | Impounding of passport held not warranted where aggrieved already called upon to deposit the same with the Court

Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad

Case Briefs High Courts

Bom | CESTAT to exercise appellate jurisdiction as a fact finding authority; ‘cryptic order’ with a single observation set aside

Bombay High Court: S.C. Dharmadhikari and M.S. Karnik, JJ., allowed an appeal filed by the Commissioner of GST against the order of

Case Briefs High Courts

MP HC | Habeas corpus writ filed by a woman falsely alleging abduction and ill mental health of her daughter who married against her wishes, dismissed

Madhya Pradesh High Court: The Bench of Atul Sreedharan, J. hearing a habeas corpus writ filed by the mother of a girl

Case Briefs Supreme Court

Section 44(1)(e) of the Maharashtra Municipal Council Act creates independent liability for unauthorised construction de hors criminal action

Supreme Court: In a case where a Municipal Councillor was disqualified under Section 44(1)(e) of the Maharashtra Municipal Council Nagar Panchayat and

Case Briefs Supreme Court

Rule 8(2)(i) of the Rajasthan Prisons (Shortening of Sentences) Rules, 2006 constitutional

Supreme Court: Upholding the constitutional validity of Rule 8(2)(i) of the Rajasthan Prisons (Shortening of Sentences) Rules, 2006, the bench of Arun