2019

Madras HC | 6 Additional Judges appointed as Permanent Judges

President appointed following Additional Judges of the Madras High Court as Permanent Judges: Justice V. Bhavani Subbaroyan Justice A.D. Jagdish Chandira Justice

Conference/Seminars/Lectures Law School News

School of Law, Ansal University | International Conference on Child Rights: Unheard Voices

Our voices remained unheard and those of us who have parents, they cannot afford to hear us as we are expected to

Case Briefs High Courts

Del HC | Maintenance under S. 125 CrPC to be ordinarily awarded from date of application; award from date of order is exception

Delhi High Court: Sanjeev Sachdeva, J., modified the trial court’s order awarding maintenance to the petitioner-wife and directed the respondent-husband to the pay

Case Briefs High Courts

Bom HC | Sister’s right in ancestral property upheld by virtue of Hindu Women’s Right to Property Act and Hindu Succession Act

Bombay High Court: Sandeep K. Shinde, J., upheld the order of the first Appellate Court whereby it reversed the trial court’s decision and

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | All India Sugar Trade Association alleged for circulating “price sensitive information” amongst cartel members

Competition Commission of India (CCI): The Bench comprising of Ashok Kumar Gupta (Chairperson), U.C. Nahta and Sangeeta Verma, Members, closed the matter

Law School News Moot Court Achievements & Reports

UPES School of Law wins 9th RCL National Client Counseling Competition, 2019

Reported by Shashank Sinha

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | No disproportionate gain or unfair advantage made, nor any loss caused to the investors by non-disclosure, penalty reduced

Securities Appellate Tribunal, Mumbai: The Coram of Tarun Agarwala, J., (Presiding Officer), Dr C.K.G. Nair, (Member), M.T. Joshi, J., (Judicial Member) dismissed

Case Briefs High Courts

Ker HC | Anticipatory bail of person accused of vandalism during hartal rejected

Kerala High Court: The Bench of Sunil Thomas, J. dismissed a bail application filed by an individual under Section 438 CrPC, for

Case Briefs High Courts

Jha HC | Disciplinary authority differing with findings of inquiry report, must issue a second show cause notice to indicate grounds of disagreement

Jharkhand High Court: The Bench of Ananda Sen, J. set aside a punishment order issued against a police constable in departmental proceedings,

Legislation Updates Notifications

Repatriation of Prisoners Act, 2003 : Agreement between India and Brazil on “Transfer of Sentenced Persons”

G.S.R.282(E) — In exercise of the powers conferred by sub-sections (1) and (2) of Section 3 of the Repatriation of Prisoners Act,

Legislation Updates Notifications

Supreme Court | Advocate-on-Record examination to be held from [03-06-2019 to 08-06-2019]

G.S.R. 287(E) — 1. Under Rule 5 (i) and (ii) of Order IV, Supreme Court Rules, 2013 and Regulation 2 of the

Law School News Others

GNLU | 2nd All India Essay Competition on Law & Economics

Reported by Hrithik Khurana

Case Briefs High Courts

MP HC | S. 14(3) of the Juvenile Justice Act not mandatory in all circumstance; delay adequately explained

Madhya Pradesh High Court: This petition was filed before the Bench of Atul Sreedharan, J., against the order passed by Special Judge

Call For Papers Law School News

Call for Paper | NALSAR Student Law Review Vol. XIV

Reported by Theja Saai

Case Briefs High Courts

Bom HC | Order dismissing appeal on unproved documents held not sustainable and therefore set aside

Bombay High Court: V.M. Deshpande, J., quashed the trial court’s Judgment convicting the applicant herein for the offences punishable under Sections 279 (rash

Case Briefs High Courts

Del HC | “Possession” under S. 25 Arms Act is to be backed by mental element to make it the requisite “conscious possession”

Delhi High Court: Sangita Dhingra Sehgal, J., quashed an FIR registered against the petitioner under Section 25 of the Arms Act, 1959 for

Hot Off The Press News

SCC Times

Madras HC | 6 Additional Judges appointed as Permanent Judges

School of Law, Ansal University | International Conference on Child Rights: Unheard Voices

Del HC | Maintenance under S. 125 CrPC to be ordinarily awarded from date of application; award from date of order is exception

Bom HC | Sister’s right in ancestral property upheld by virtue of Hindu Women’s Right to Property Act and Hindu Succession Act

CCI | All India Sugar Trade Association alleged for circulating “price sensitive information” amongst cartel members

UPES School of Law wins 9th RCL National Client Counseling Competition, 2019

SAT | No disproportionate gain or unfair advantage made, nor any loss caused to the investors by non-disclosure, penalty reduced

Ker HC | Anticipatory bail of person accused of vandalism during hartal rejected

Jha HC | Disciplinary authority differing with findings of inquiry report, must issue a second show cause notice to indicate grounds of disagreement

Repatriation of Prisoners Act, 2003 : Agreement between India and Brazil on “Transfer of Sentenced Persons”

Supreme Court | Advocate-on-Record examination to be held from [03-06-2019 to 08-06-2019]

GNLU | 2nd All India Essay Competition on Law & Economics

MP HC | S. 14(3) of the Juvenile Justice Act not mandatory in all circumstance; delay adequately explained

Call for Paper | NALSAR Student Law Review Vol. XIV

Bom HC | Order dismissing appeal on unproved documents held not sustainable and therefore set aside

Del HC | “Possession” under S. 25 Arms Act is to be backed by mental element to make it the requisite “conscious possession”

Judicial Independence versus RTI: 5-judge bench reserves verdict

Utt HC | Authorities cannot be allowed to read something between the lines, which is not even a part of the Regulation

Event Report | 1st TNNLU National Med-Arb Competition

Guj HC | Applicability of S. 115 CPC can’t be exercised in a routine manner in absence of any perversity