2019

Ker HC | Anticipatory bail granted to a politician involved in protests against entry of women in Sabarimala

Kerala High Court: The Bench of Sunil Thomas, J. allowed the bail application filed by a member of a political party involved

Case Briefs High Courts

Bom HC | Conviction for rash driving and causing injury not maintainable where driver facing real threat of imminent death

Bombay High Court: Sarang V. Kotwal, J., held that conviction for the offences punishable under Section 279 (rash driving in a public way) and 337 (causing

Case Briefs High Courts

Sikkim HC | Court disturbed by the condition of minor victims of crime, sends record to the Chief Justice to take up the matter on judicial side

“This is my time to sing, dance and play. This is my time to be happy. This is my time. Give it

Case Briefs Supreme Court

No bail for businessman Zahoor Watali accused in a terror funding case

Supreme Court: The bench of AM Khanwilkar and Ajay Rastogi, JJ has set aside the order of the Delhi High Court granting

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Appellant directed to pay simple interest on the amount withdrawn at relevant bank rate to SEBI

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

Law School News Moot Court Achievements & Reports

GNLU finishes as the runners up at the 2nd Law Guru National Open Moot Court competition, 2019

Reported by Hrithik Khurana

Case Briefs Supreme Court

SC declares February 2018 RBI Circular ultra vires

Supreme Court: Holding the Reserve Bank of India [RBI] Circular issued on 12.02.2018 ultra vires Section 35AA of the Banking Regulation Act,

Case Briefs High Courts

Cal HC | Substantial questions of law as to interpretation of Constitution of India: Validity of CBI, DSPE Act to be determined

Calcutta High Court: The Bench of Protik Prakash Banerjee, J., addressed a petition involving substantial questions of law as to the interpretation

Law School News Others

TNNLU | Two Day Advance Regional Workshop on Biological Diversity Law and Access and Benefit-Sharing

Reported by Supriyo Ranjan

Case Briefs High Courts

All HC | Order of deciding application does not matter where 3 election petitions were filed with different prayers

Allahabad High Court: Three election petitions were filed before the bench of Siddhartha Varma, J. under Section 12-C of the U.P. Panchayati

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Offence of money laundering, triable only by a Special Court constituted under the PML Act

Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: The coram of Manmohan Singh, J. (Chairman) and G.C. Mishra (Member) ordered

Hot Off The Press News

Hardik Patel moves SC seeking suspension of his conviction in 2015 riots case; SC refuses urgent hearing

Supreme Court: The Court has refused to accord urgent hearing to Congress leader Hardik Patel’s plea challenging the Gujarat High Court order

Conference/Seminars/Lectures Law School News

RGNUL | International Seminar on Challenges & Prospects of ADR

Reported by Vijaya Singh

Case Briefs High Courts

Pat HC | Allegations against husband’s relatives must be scrutinized with great circumspection in proceedings under S. 498-A of IPC

Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed criminal proceedings against relatives of a man accused of torturing his wife

Interviews

SCC Times

Ker HC | Anticipatory bail granted to a politician involved in protests against entry of women in Sabarimala

Bom HC | Conviction for rash driving and causing injury not maintainable where driver facing real threat of imminent death

Sikkim HC | Court disturbed by the condition of minor victims of crime, sends record to the Chief Justice to take up the matter on judicial side

No bail for businessman Zahoor Watali accused in a terror funding case

SAT | Appellant directed to pay simple interest on the amount withdrawn at relevant bank rate to SEBI

GNLU finishes as the runners up at the 2nd Law Guru National Open Moot Court competition, 2019

SC declares February 2018 RBI Circular ultra vires

Cal HC | Substantial questions of law as to interpretation of Constitution of India: Validity of CBI, DSPE Act to be determined

TNNLU | Two Day Advance Regional Workshop on Biological Diversity Law and Access and Benefit-Sharing

All HC | Order of deciding application does not matter where 3 election petitions were filed with different prayers

PMLA | Offence of money laundering, triable only by a Special Court constituted under the PML Act

Hardik Patel moves SC seeking suspension of his conviction in 2015 riots case; SC refuses urgent hearing

RGNUL | International Seminar on Challenges & Prospects of ADR

Pat HC | Allegations against husband’s relatives must be scrutinized with great circumspection in proceedings under S. 498-A of IPC

Tanveer Kaur on being selected for masters (Art, Business Law) at QMUL

DSNLU | National Essay Competition on “Regulation of E-commerce – Need of the Hour”

Del HC | Court deposition of victim after several days of her being recovered not to be believed on face value

Madras HC | Pollachi Rape Case | Court refuses to quash summons issued against Editor of Nakkheeran Publications

Court can’t directly appoint arbitrator if parties have not exhausted remedies under Arbitration Agreement

Employee is entitled to full back wages if charges against him are found to be malicious