2019
SC agrees to hear petition seeking stay on release of PM Biopic starring Vivek Oberoi
Supreme Court: The Court has agreed to hear on April 8 advocate Aman Panwar, spokesperson of the Congress’s plea seeking stay on
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Digital Single Market: EU negotiators reach a breakthrough to modernise “Copyright Rules”
Copyright Reform: European Parliament’s vote in favour of modernised rules fit for “digital age”
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Pak SC | Family Courts Act: Curtailment on right to appeal does not exclude wife’s right of appeal if she is dissatisfied with quantum of dower awarded
Supreme Court of Pakistan: The Three-Judge Bench of Mian Saqib Nisar, CJ and SH. Azmat Saeed and Ijaz-Ul-Ahsan, JJ. dismissed the appeal
Continue readingP&H HC | No contempt proved in absence of intention to commit contempt
Punjab and Haryana High Court: This contempt petition was filed before the Bench of Nirmaljit Kaur, J. for disobedience of the order
Continue readingAll HC | Lease cannot be extended beyond specified period in absence of specific provision for the same
Allahabad High Court: This petition was filed before the Division Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava, JJ. challenging
Continue readingGau HC | Convict’s intoxicated condition and subsequent conduct renders conviction for murder modified for culpable homicide
Gauhati High Court: A Bench of Achintya Malla Bujor Barua and Mir Alfaz Ali, JJ., modified a conviction for murder to that of
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UPES | National Essay Writing Competition on Intellectual Property Rights
Reported by Shashank Sinha
Continue readingDel HC | Paper cutter blade not a ‘deadly weapon’ so as to constitute an offence under S. 397 IPC
Delhi High Court: A.K. Pathak, J., modified the appellant’s conviction and sentence while allowing his appeal filed against the order of the trial
Continue readingKar HC | Mentally disabled child referred to Child Welfare Committee where family members were not capable of taking care of him
Karnataka High Court: The Division Bench of K.N. Phaneendra and K. Natarajan, JJ. allowed a habeas corpus petition filed by the maternal
Continue readingCentral Government nominates K.V.R. Murty & Injeti Srinivas as Members of SEBI
S.O. 1512(E)— In exercise of powers conferred by Section 4(4) read with Section 4(1) of the Securities and Exchange Board of India
Continue readingRajasthan HC | Justice Mohammad Rafiq appointed as Chief Justice
President appointed Justice Mohammad Rafiq, senior most Judge of the Rajasthan High Court, to perform the duties of the office of Chief
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Payment of Gratuity Act applies to employees of the local bodies
Supreme Court: In the case where the employees of Municipal Corporation governed by the Uttar Pradesh Municipal Corporation Act, 1959 claimed gratuity
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Guj HC | Authority confirming the date of birth even after noticing a discrepancy gets caught, Court issues appropriate directions
Gujarat High Court: A Bench of A.Y. Kogje, J., allowed a petition and gave further directions to the respondent. In the pertinent case
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Call for Papers | RMLNLU Journal Volume 11
Reported by Kratika Indurakhya
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AAR | Tea Bags have a distinct name, character and use from tea leaves which categorises it into the activity of “Manufacturing” under S. 2(72) of GST Act
West Bengal Authority for Advance Ruling (AAR): The Bench of Sydney D’Silva and Parthasarathi Dey (Members) addressed an application sought on the
Continue readingRaj HC | Court to take into account reasons while determining revision filed after significant delay
Rajasthan High Court: The Bench of Pushpendra Singh Bhati, J., allowed the writ petition filed to challenge the order passed by the
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RBI refuses to disclose information under RTI; SC reserves judgment
Supreme Court: The Court has reserved order on two contempt petitions filed against Reserve Bank of India (RBI) for not complying with
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