2019 | Page 14 of 193

SL SC | Legal representative has the right to continue the suit but he cannot claim anything for which the original plaintiff was not entitled

Supreme Court of the Democratic Socialist Republic of Sri Lanka: Full Bench of Buwaneka Aluwihare, Vijith K. Malalgoda, and S. Thurairaja, JJ.

Case Briefs Supreme Court

SC | Contents of pen drive/memory card amount to documentary evidence

Supreme Court: A Division Bench comprising of AM Khanwilkar and Dinesh Maheshwari, JJ. has held that the contents of a memory card

Case Briefs High Courts

Del HC | S. 372 CrPC does not entitle the victim to file an appeal against inadequate sentence restated

Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ., held that the appeal filed by the complainant (father of

Interviews

Animesh Anand Bordoloi on pursuing masters from National University Singapore

Interviewed by Stuti Dwivedy

Business News News

MCA | Corporate Affairs Ministry Launches Independent Director’s Databank

The Ministry of Corporate Affairs, with the objective of strengthening the institution of Independent Directors under the Companies Act, launched today the Independent

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC expresses deep concern over rising incidents of sexual assault

The National Human Rights Commission, NHRC, India has expressed serious concern over the rising incidents of sexual assault and, taking suo motu

Hot Off The Press News

Government to set up National Company Law Appellate Tribunal Bench in Chennai

In pursuance of the judgment of Hon’ble Supreme Court, the Government has decided to set up a bench of National Company Law

Case Briefs Supreme Court

SC | Thrust of JJ Act is that even if a “Juvenile” is convicted, same should be obliterated as a normal person, without any stigma

Supreme Court: The Division Bench of Uday Umesh Lalit and Vineet Saran, JJ., dismissed an appeal with respect to the denial of

Business News News

Application for initiation of corporate insolvency resolution process against DHFL filed under Insolvency and Bankruptcy Code, 2016

The Reserve Bank filed an application for initiation of corporate insolvency resolution process against Dewan Housing Finance Corporation Limited (DHFL) under Section

Case Briefs High Courts

HP HC | Vacant seats can be occupied without appearing for NEET with minimum eligibility; Court issues directions

Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua, J., allowed the application to fill

Case Briefs Foreign Courts

SL SC | Conviction set aside due to unsatisfactory nature of evidence not sufficient to uphold conviction

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Jayantha Jayasuriya, PC, CJ and Priyantha Jayawardena, PC, and

Case Briefs High Courts

Del HC | Govt. of NCT of Delhi directed to provide drinking water in Government schools

Delhi High Court: The Divison Bench of D.N. Patel, CJ and C. Hari Shankar, J. directed the Government of NCT of Delhi to

Case Briefs Supreme Court

Supreme Court | Expert Committee directed to enquire aspects upon need for disinfection of aircraft to control spread of vector-borne diseases

Supreme Court: A Division Bench of Dr D.Y. Chandrachud and Hrishikesh Roy, JJ. directed an expert committee constituted by the Ministry of Health

Case Briefs High Courts

Ker HC | Court refers to Communist Party of India (Maoist) as an “undisputed banned terrorist organisation under first schedule to Unlawful Activities (Prevention) Act”; bail application rejected

Kerala High Court: A Division Bench of A. Hariprasad and N. Anil Kumar, JJ. dismissed the appeals filed by the appellants by

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – November 2019

TOP STORIES Ayodhya Verdict| Here’s why the 5-judge bench unanimously held that the disputed site belongs to Hindus The 5-judge bench finally

Case Briefs High Courts

All HC | Applicant languishing in jail since 2018 granted bail since it was impossible to expedite the matter considering heavy workload in trial courts

Allahabad High Court: Aniruddha Singh, J. allowed the application filed by the applicant for the grant of bail where an FIR was

Law School News Moot Court Announcements

18th Surana & Surana National Corporate Law Moot Court Competition 2020 & National Judgment Writing Competition on Corporate Law

Reported by Ujjwal Jain

Case Briefs Foreign Courts

Malaysia CoA | New owner cannot claim entitlement to double rental on the basis of a tenancy agreement with previous owner

Malaysia Court of Appeal: A Full Bench of Hamid Sultan Bin Abu Backer, Hanipah Binti Farikullah, Kamaludin Bin Md Said, JCA overturned

Case Briefs

Kar HC | Individual’s freedom cannot be curtailed for indefinite period, especially when his guilt is not proven

Karnataka High Court: Ashok G. Nijagannavar, J. while allowing the petitioner-accused’s petition for grant of bail, laid down certain conditions such as

Case Briefs Foreign Courts

Pak SC | Non-issuance of notice to the address not on record invalid ground for ignorance; Court dismisses the petition

Pakistan Supreme Court: A Full Bench of Gulzar Ahmed, Faisal Arab, Sajjad Ali Shah, JJ., dismissed the petition filed under Order 21