Rajasthan HC | 2 Judicial Officers of Rajasthan HC appointed as Judges
President appoints the following two Judicial Officers to be the Judges of Rajasthan High Court while exercising the powers conferred by clause
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Constitutionality of Section 327 (7) of the Companies Act, 2013 challenged; SC issues notice
Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, J has issued notice to the Centre in a writ petition
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Bom HC | Not turning up on duty establishes prima facie case against a medical officer for death of patient; quashing of case registered under S. 304-A denied
Bombay High Court: A Bench of T.V. Nalwade and Mangesh S Patil, JJ., refused to quash a criminal case registered against a Medical
Continue readingPatna HC | Four Lawyers appointed as Judges of the Patna High Court
President appoints the following four lawyers as the Judges of Patna High Court: Anjani Kumar Sharan Anil Kumar Sinha Prabhat Kumar Singh
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CERC | Electricity Transmission Agreement – Successful bidder can claim relief only if conditions stipulated in agreement are followed
Central Electricity Regulatory Commission (CERC): The coram of P.K Pujari (Chairperson) and Dr M.K. Iyer (Member) allowed a petition filed by a
Continue readingOri HC | Acceptance of contract must be signified by some act agreed on by the parties or from which the law raises a presumption of acceptance
Orissa High Court: The Bench of Dr A.K. Rath, J. dismissed the suit for realization of the insurance money on the ground
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SC Collegium recommends elevation of 2 Judicial Officers as Judges of Andhra Pradesh HC
Appointment of following four Judicial Officers as Judges of the Andhra Pradesh High Court and three Judicial Officers as Judges of the
Continue readingRaj HC | No material change reflected in the pleadings, thus petitioner barred to contend re framing of issues
Rajasthan High Court: The Bench of Dr Pushpendra Singh Bhati, J., dismissed the petition filed for mainly amendment of the issues framed
Continue readingP&H HC | Final view on the applications for action under Panchayati Raj Act directed to be taken within specified time period
Punjab and Haryana High Court: This writ petition was filed before the Bench of Jitendra Chauhan under Articles 226 and 227 of
Continue readingDel HC | Wife can claim monetary relief under S. 20 of Domestic Violence Act in addition to maintenance under S. 125 CrPC; trial court order holding contrary set aside
Delhi High Court: Sanjeev Sachdeva, J., reiterated that proceedings under the Protection of Women from Domestic Violence Act, 2005 and under Section 125
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NCLAT | A shareholder can save corporate debtor from insolvency by paying creditor’s dues before constitution of CoC even if S. 9 application has been admitted
National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S Cheema, Member (Judicial) and Kanthi Narahari,
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Bom HC | Insurance contract give rise to reciprocal promises; Insurer entitled to recover the amount paid to third party under a ‘cancelled policy’ from the insured
Bombay High Court: Sunil K. Kotwal, J., allowed SBI Insurance Co. (insurer) to recover, from the owner of the offending bus (insurer), the
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Post-conviction mental health & it’s effect on sentencing: SC issues directions
Supreme Court: The 3-judge bench of NV Ramana, MM Shantanagoudar and Indira Banerjee, JJ held “it needs to be understood that prisoners
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Call for Papers | Journal for Sports Law, Policy and Governance
Reported by Khushboo Damani
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Jamia Millia Islamia | Najma Akhtar becomes the Vice Chancellor
Reported by Syed Haroon
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Jawaharlal Nehru University | Summer School on the Insolvency and Bankruptcy Code, 2016
Summer School on the Insolvency and Bankruptcy Code, 2016 at Jawaharlal Nehru University, New Delhi (June 29- July 4) Win an internship opportunity
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