2019 | Page 131 of 193

Memorandum of Understanding for code share partnership signed between SpiceJet and Emirates

SpiceJet in its statement stated that: “The reciprocal partnership will allow opening of new routes and destinations for passengers of the two airlines.”

Case Briefs High Courts

Guj HC | Court acknowledges the amicable settlement between the husband and wife, grants bail to the husband

Gujarat High Court: The Bench of Dr A.P. Thaker, J. while enlarging the appellant on bail disposed of a petition since the

Case Briefs High Courts

Utt HC | Court distinguishes between S. 60 of NDPS Act and S. 451 of CrPC, releases seized vehicle finding it unreasonable during pendency of trial

Uttaranchal High Court: The Bench of Ravindra Maithani, J. allowed a petition setting aside the impugned order of the Court while passing

Case Briefs High Courts

MP HC | Appeal in tenancy matter dismissed in absence of substantial question of law

Madhya Pradesh High Court: This second appeal was filed before the Bench of Vivek Rusia, J., by appellant against the judgment and

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Bench frowns at practice of Alcohol Dependence Syndrome cases being invalided for pension

Armed Forces Tribunal: The Coram of Justice SVS Rathore (Judicial Member) and Air Marshal BBP Sinha (Administrative Member) allowed an application filed

Case Briefs International Courts

Law of the Sea | Italy to compensate USD 285,000 to Panama for causing loss of its M/V Norstar in breach of Art. 87 of UN Convention on Law of the Sea

International Tribunal for the Law of the Sea: In the battle between Panama and Italy concerning Panama’s claim for compensation regarding loss of

Case Briefs Supreme Court

Age of the case can’t displace the necessity of taking material evidence on record

Supreme Court: A bench of Abhay Manohar Sapre and Dinesh Maheshwari, JJ has held that “the age of a case, by itself,

Case Briefs Tribunals/Commissions/Regulatory Bodies

AAR | Executive Development Programme offered by IIM-B and the supply of online educational journals or periodicals to IIM-B not exempted from GST

Authority on Advance Rulings (GST), Karnataka: A Bench of Harish Dharnia, Additional Commissioner of Central Excise (Member-Central Excise) and Dr Ravi Prasad M.P.,

Case Briefs High Courts

Tri HC | Initiating disciplinary proceedings after long lapse of time puts question mark to fairness of authority concerned

Tripura High Court: Arindam Lodh, J., while highly depreciating the conduct of the State Public Works Department, directed it to conclude the disciplinary

Case Briefs High Courts

Megh HC | To contend that re-trial helped prosecution fill up gaps and lacuna is otiose theory where no such plea agitated during the re-trial

Meghalaya High Court: A Bench of Mohammad Yaqoob Mir, CJ, and H.S. Thangkhiew, J. dismissed an appeal filed against the trial court decision

Law School News Moot Court Achievements & Reports

BVDU wins runners up trophy at 2nd MP Nambiar National Moot Court Competition, 2019

Reported by Rupesh Jain

Hot Off The Press News

Sexual Harassment allegations against CJI: 2-judge bench to hear the matter after CJI opts out mid-way

Supreme Court: A hurriedly constituted 3-judge special bench headed by CJI Ranjan Gogoi, in the case related to allegations of sexual harassment

Call For Papers Law School News

Call for Papers | Indian Journal of Law and Technology (IJLT) Vol 15

The Board of Editors of the Indian Journal of Law and Technology (IJLT) is pleased to invite original and unpublished manuscripts for

Law School News Others

GNLU Brand achieves Record of Job Placement

GNLU achieves highest ever placement of its yet-to- graduate students in the leading national and international law firms. Out of 82 students

Case Briefs High Courts

Pat HC | No arbitrariness by Public Service Commission where marks deducted for candidate’s failure to abide by its instructions

Patna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. rejected an appeal filed by a candidate

Hot Off The Press News

CCJ | Import Tax dispute on “Cement” settled

Port of Spain, Trinidad: Judgment was delivered today by the Caribbean Court of Justice (CCJ) in the consolidated matters of Trinidad Cement

Case Briefs District Court

District Consumer Disputes Redressal Forum | “BATA” directed to provide free carry bags to customers and stop “unfair trade practice”

District Consumer Disputes Redressal Forum, U.T. Chandigarh: The Bench of Rattan Singh Thakur (President) and Surjeet Kaur and Suresh Kumar Sardana (Members)