2019

Rafale deal: Centre’s preliminary objections regarding admissibility of the leaked documents dismissed [Full Report]

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Sanjay Kishan Kaul and KM Joseph, JJ has dismissed Centre’s preliminary objections

Case Briefs High Courts

Manipur HC | Manipur journalist detained under NSA set at liberty; detention order found vitiated for non-supplying of material

Manipur High Court: A Bench of Lanusungkum Jamir and Kh. Nobin Singh, JJ., released Kishorchandra Wangkhem, the 39-year old journalist who was detained

Case Briefs High Courts

Madras HC | Impossible for a factory to have more number of apprentices than employees; provisions of EPF Act to be interpreted only in favour of employees

Madras High Court: Abdul Quddhose, J., dismissed a writ petition filed against the order passed by the Employees Provident Fund Appellate Tribunal holding

Law School News Moot Court Achievements & Reports

RGNUL | Sakshi Duggal wins Best Speaker award at 9th UPES Dr. Paras Diwan International Energy Law Moot Court Competition, 2019

Reported by Vijaya Singh

Case Briefs High Courts

MP HC | Orders passed by the Revenue Authority not binding on Civil Court

Madhya Pradesh High Court: This petition was filed before the Bench of Vivek Rusia, J. Facts of the case were such that

Case Briefs High Courts

Guj HC | Amidst allegations of gambling activities, Court gives due respect to Principles of Natural Justice

Gujarat High Court: A Bench of A.Y Kogje, J. partly allowed a petition whereby the case was remanded back to the Sub-Divisional

Legislation Updates Notifications

IRDAI | Obligatory Cession for financial year 2019-20 — Applicable to Indian Re-Insurers & Insurers as per provisions of S. 101 A of Insurance Act, 1938

F. No IRDAI/RI/3/154/2019— In exercise of the powers conferred by Sub-section (2) and (4) of the Section 101A of the Insurance Act,

Law School News Others

JGU | Padmashri Geeta Chandran’s ANEKANTA to be held on April 17, 2019

Reported by Shubhangi Khandelwal

Case Briefs High Courts

Ori HC | Reasons are live links between the minds of decision-taker to the controversy in question and decision arrived at

Orissa High Court: The Bench of Dr A.K. Rath, J., allowed a petition filed against the order of the Trial Court which

Case Briefs High Courts

Bom HC | Decree passed against a company can’t be executed against an individual; proprietor’s application for discharge allowed

Bombay High Court at Goa: C.V. Bhadang, J., discharged the petitioner (proprietor of the defendant Company) of the notice served upon him

Case Briefs High Courts

Ker HC | Act of merely introducing a person to a bank for opening an account, when such person later cheats the bank, not an offence

Kerala High Court: The Bench of R. Narayana Pisharadi, J. quashed criminal proceedings against a person accused of cheating a bank holding

Appointments & Transfers News

Collegium Resolutions | Addl. Judges of Gauhati, Jharkhand and Chhattisgarh HC to be appointed as Permanent

Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ. resolves to recommend that, Justices (1) Hitesh Kumar Sarma,

Hot Off The Press News

Ayodhya Dispute: Nirmohi Akhara moves SC against Centre’s plea to release excess land to original owners

Supreme Court: Nirmohi Akhara, one of the parties in the Ayodhya title dispute case, has filed an application in the Supreme Court,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Information sought part of a limited question bank and disclosure of same may compromise the basic integrity of question bank concerned

Central Information Commission (CIC): The Bench of Neeraj Kumar Gupta, Information Commissioner, in an order in respect of an appeal filed before

Case Briefs Supreme Court

Woman driven out of matrimonial home can file case under Section 498-A from the place she has taken shelter at [Full Report]

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and L. Nageswara Rao and SK Kaul, JJ delivered a very important judgment

Case Briefs High Courts

SCC Times

Rafale deal: Centre’s preliminary objections regarding admissibility of the leaked documents dismissed [Full Report]

Manipur HC | Manipur journalist detained under NSA set at liberty; detention order found vitiated for non-supplying of material

Madras HC | Impossible for a factory to have more number of apprentices than employees; provisions of EPF Act to be interpreted only in favour of employees

RGNUL | Sakshi Duggal wins Best Speaker award at 9th UPES Dr. Paras Diwan International Energy Law Moot Court Competition, 2019

MP HC | Orders passed by the Revenue Authority not binding on Civil Court

Guj HC | Amidst allegations of gambling activities, Court gives due respect to Principles of Natural Justice

IRDAI | Obligatory Cession for financial year 2019-20 — Applicable to Indian Re-Insurers & Insurers as per provisions of S. 101 A of Insurance Act, 1938

JGU | Padmashri Geeta Chandran’s ANEKANTA to be held on April 17, 2019

Ori HC | Reasons are live links between the minds of decision-taker to the controversy in question and decision arrived at

Bom HC | Decree passed against a company can’t be executed against an individual; proprietor’s application for discharge allowed

Ker HC | Act of merely introducing a person to a bank for opening an account, when such person later cheats the bank, not an offence

Collegium Resolutions | Addl. Judges of Gauhati, Jharkhand and Chhattisgarh HC to be appointed as Permanent

Ayodhya Dispute: Nirmohi Akhara moves SC against Centre’s plea to release excess land to original owners

CIC | Information sought part of a limited question bank and disclosure of same may compromise the basic integrity of question bank concerned

Woman driven out of matrimonial home can file case under Section 498-A from the place she has taken shelter at [Full Report]

Del HC | Object of SEBI Act to be kept in mind while discharging an accused; application under S. 24-A declined

NCDRC | Claim for insurance not maintainable where the insured does not prescribe to the terms of insurance policy

Event Report | International Seminar on Transnational litigation, Nirma University

1984 Anti-Sikh Riots: SC asks CBI to submit status report of ongoing trail against Sajjan Kumar

Utt HC | Court abstains from entering into executive realm, enters into public interest domain instead