2019 | Page 135 of 193

Ker HC | JJ Act: Welfare Committee must follow the fundamental principles enshrined in Section 3 while deciding custody applications

Kerala High Court: The Division Bench of K.Harilal and Annie John. JJ. allowed a revision petition filed by mother of a 15-year

Case Briefs High Courts

Bom HC | Teaching staff of aided colleges cannot avoid performance of election duty, failure may result in disciplinary action

Bombay High Court: A Bench of R.K. Deshpande and S.M. Modak, JJ., dismissed a bunch of petitions filed by various aided colleges and

Case Briefs High Courts

Del HC | Writ petition cannot find cause of action on sympathy; B.Com. (H) student of SRCC denied attempting paper

Delhi High Court: C. Hari Shankar, J. reiterated that once the provision for a “special chance” stood removed from the statutes of Delhi

Case Briefs Supreme Court

Practice of summoning public officers not proper as public suffers due to their absence

Supreme Court: In a case where the Allahabad High Court passed orders from time to time to secure presence of the public

Law School News Others

BVDU Dean Mukund Sarda passes away

With profound grief and sorrow, we regret the sad demise of Prof. Dr. Mukund Sarda who was a lightning path for thousands

Case Briefs High Courts

Utt HC | Prescribing frequency of flights and their economic viability, purely a matter of economic policy, not to be considered under Article 226

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. dismissed a petition being wholly misconceived, as the

Call For Papers Law School News

Call for Submissions | NUALS IBC E-Newsletter Volume V: Submit by April 30, 2019

Reported by Priyadarsini TP

Case Briefs High Courts

HP HC | Failure to prove guilt beyond shadow of reasonable doubt, reason for acquittal from charges under Ss. 498-A and 306

Himachal Pradesh High Court: The Bench of Chander Bhusan Barowalia, J. allowed a petition while setting aside the Judgment of conviction passed

Hot Off The Press News

ECI’s order concerning intended ‘political content’ in Electronic Media; PM Modi’s Biopic not to be released during operation of MCC

Election Commission of India: Since the General Elections to 17th Lok Sabha, 2019 were announced on 10-03-2019, the Model Code of Conduct

Case Briefs High Courts

Pat HC | Prevention of Corruption Act: Complaint against public servant requires prior sanction of the Competent Authority

Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed criminal proceedings filed under the Prevention of Corruption Act, 1988 against a

Hot Off The Press News

#MeToo | “Not Guilty” — Pleads Priya Ramani in the defamation case by MJ Akbar

MJ Akbar had filed a case against Priya Ramani alleging her of defaming him by leveling the charges of sexual misconduct during

Appointments & Transfers News

SC Collegium Recommends – Appointment of Justice S. Ravindra Bhat as Chief Justice of Rajasthan HC

Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends the appointment of Justice S. Ravindra Bhat of

Law School News Moot Court Achievements & Reports

RGNUL wins 4th Symbiosis International Criminal Trial Advocacy Moot, 2019

Reported by Vijaya Singh

Appointments & Transfers News

SC Collegium Recommends appointment of Justice P.R. Ramachandra Menon as Chief Justice of Chhattisgarh HC

Appointment of Justice P.R. Ramachandra Menon, Judge, Kerala High Court as Chief Justice in Chhattisgarh High Court. Collegium comprising of Ranjana Gogoi,

Appointments & Transfers News

SC Collegium Recommends — Appointment of Justice A.K. Mittal as Chief Justice of Meghalaya HC

Appointment of Justice A.K. Mittal, Judge, Punjab & Haryana High Court as Chief Justice in Meghalaya High Court. Justice A.K. Mittal is

Appointments & Transfers News

SC Collegium recommends Appointment of Justice Vikram Nath as Chief Justice of Andhra Pradesh HC

Andhra Pradesh High Court: Justice Vikram Nath, Judge, Allahabad High Court as Chief Justice in Andhra Pradesh High Court Justice Vikram Nath is

Case Briefs High Courts

Ker HC | Equitable consideration for student unmerited where relief militates against a statutory Regulation

Kerala High Court: The Bench of Hrishikesh Roy, CJ and A.K. Jayasankaran Nambiar, J. dismissed a writ appeal filed against the order

Appointments & Transfers News

Collegium Resolutions | Appointment of Justice A.S. Oka, Judge, Bombay HC as Chief Justice in Karnataka HC

Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends the appointment of Justice A.S. Oka as Chief

Hot Off The Press News

Fodder Scam: SC rejects Lalu Prasad Yadav’s bail plea

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and SK Kaul, JJ has refused to grant bail to

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Violation of environmental norms affects “Right to life” and is a criminal offence

National Green Tribunal (NGT): The Bench of Adarsh Kumar Goel, CP and K. Ramakrishnan (JM) and Dr Nagin Nanda (EM), stated that, “Inspite