2019 | Page 132 of 193

SL CoA | Discrepancies that do not go to the root of the matter and assail the basic version of the witness cannot be given too much importance in deciding cases

Court of Appeal of Sri Lanka: The Bench of M.M.A. Gaffoor and K.K. Wickremasinghe, JJ. dismissed the appeal of the accused-appellant who

Case Briefs High Courts

Del HC | Divorce decree upheld where wife not maintaining marital cohabitation with husband for over two years

Delhi High Court: A Bench of G.S. Sistani and Jyoti Singh, JJ. upheld a decree of divorce granted by the family court

Interviews

Fauzia Shakil on her experience on working in Bihar’s Shelter Home Case

Interviewed by Syed Haroon

Call For Papers Law School News

Call for Papers | GNLU Student Law Review

Reported by Hrithik Khurana

Case Briefs High Courts

Bom HC | Maintenance allowance granted to wife cannot be considered as debt – Exemption under S. 11 of Pensions Act, 1871 cannot be granted to husband

Bombay High Court: The Bench of M.G. Giratkar, J., partly allowed a criminal revision application by modifying the maintenance amount being provided

Appointments & Transfers News

SC Collegium | Elevation of Judges in the Supreme Court

Against the sanctioned strength of 31 Judges, the Supreme Court of India is presently functioning with 27 Judges, leaving 04 clear vacancies.

Case Briefs High Courts

MP HC | To waive off “mandatory 6 months period” for reconsidering the decision of divorce, personal inconvenience as a ground — denied

Madhya Pradesh High Court: The Bench of G.S. Ahluwalia, J., dismissed a revision filed in respect of waiving off of the mandatory

Case Briefs Foreign Courts

Pak SC | A contract employee is debarred from approaching High Court under constitutional jurisdiction

Pakistan Supreme Court: The Bench of Gulzar Ahmed, Faisal Arab and Ijaz UL Ahsan, JJ., dismissed the petition filed against a Judgment

Hot Off The Press News

Suspension of LoC Trade between J&K and PoJK

Ministry of Home Affairs has issued orders to suspend the LoC trade in Jammu & Kashmir w.e.f 19-04-2019. This action has been

Legislation Updates Notifications

Central Government : “Services” engaged in “Banking Industry” with the status of “Public Utility Service” be extended with the same for a period of 6 months

S.O. 1614(E) — Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Banking industry,

Hot Off The Press News

NHRC issues notice over — Abduction, Rape and Murder of a 9-Year old girl

National Human Rights Commission issues notice on 08-04-2019 to Maharashtra DGP and Mumbai Police Commissioner over the reported abduction, rape, and murder

Law School News Others

University of New Hampshire and Royzz & Co. Partner for a Scholarship for LL.M. Students Specialising in IP Law

Image Courtesy: Spicy IP

Case Briefs High Courts

Madras HC | Prohibiting demonstration of democratic dissent is violation of fundamental rights guaranteed under the Constitution

Madras High Court: M. Dhandapani, J., quashed a case registered against the petitioner along with others for demonstrating and raising slogans against the

Case Briefs High Courts

All HC | Law Officer employed with a bank counted as full-time employee and thus subject of prohibition under R. 49 of BCI Rules

Allahabad High Court: The Bench of Pankaj Mithal and Saumitra Dayal Singh, JJ. dismissed a petition filed against the order which rejected

Case Briefs High Courts

Del HC | Mere assertions disputing paternity of child not sufficient to order DNA test, especially in light of S. 112 of Evidence Act

Delhi High Court: A Bench of G.S. Sistani and Jyoti Singh, JJ. dismissed an appeal filed against the order of the family court

Hot Off The Press News

Supreme Court Advocates Menaka Guruswamy and Arundhati Katju listed on — TIME’s 100 ‘most influential’ people list

Senior Advocate Menaka Guruswamy and Advocate Arundhati Katju are known for the commendable battle they fought leading towards scrapping Section 377 IPC

Legislation Updates Notifications

Pragna Parande and Rosy Taba appointed as members of National Commission for Protection of Child Rights

S.O. 1595(E)— In pursuance of Section 4 of the Commission for Protection of Child Rights Act, 2005 (4 of 2006), the Government

Case Briefs High Courts

Madras HC | No considerable research made in “Siddha Medicines”, allotment of funds & popularisation of concept required by Government

“Siddha system is a neglected child both by Central and State Governments, whereas Ayurvedam is developed by Central and other State Governments.”

Cabinet Decisions Legislation Updates

Cabinet approves creation of one post of Deputy Comptroller and Auditor General in the office of Comptroller and Auditor General of India

The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has given its approval to create one post of Deputy Comptroller &

Cases Reported SCC Weekly

2019 SCC Vol. 3 April 7, 2019 Part 3

Service Law — Appointment — Eligibility conditions/criteria — Cancellation of appointment — Non-fulfilment of eligibility criteria: In this case, appellant was working