2019

Centre extends the term of National Commission for Safai Karamcharis (NCSK)

No.17015/7/2018-RI Cell—In continuation of the Government of India Resolution dated 31.03.2016, the term of the National Commission for Safai Karamcharis (NCSK) is

News Treaties/Conventions/International Agreements

Cabinet approves MoU between India and Croatia in the field of tourism

The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has given its ex-post facto approval on the Memorandum of Understanding

Case Briefs High Courts

J&K HC | Paucity of funds is no excuse to deny salary to a Government employee

Jammu and Kashmir High Court: The Bench of Sanjeev Kumar, J., disposed of the petition filed against the order of transfer and

Hot Off The Press News

Draconian New Penal Code | “Death by stoning” as punishment for Homosexuality and Adultery in Brunei

In the southeast Asian nation of Brunei a new law proposed Homosexuality and Adultery to be punishable by death. As per the new

Case Briefs High Courts

Raj HC | In absence of candidate of ST Category, seat should not remain vacant

Rajasthan High Court: The Bench of Inderjeet Singh, J., allowed a writ petition made for reinstating the petitioners with continuity of service

Case Briefs Supreme Court

No stipulation of period of completion of Serious Fraud Investigations under Companies Act

Supreme Court: The bench of Abhay Manohar Sapre and UU Lalit, JJ has held that Section 212 of the Companies Act, 2013

Case Briefs High Courts

P&H HC | Bail allowed where Counsel unable to dispute factual position without commenting on merit of the case

Punjab and Haryana High Court: Three petitions were clubbed together dealing with regular bail in an FIR registered under Section 395 IPC,

News Treaties/Conventions/International Agreements

Inter-Governmental Agreement signed for exchange of country by country reports between India and the United States of America

India and the United States of America on the 27th March, 2019, signed an Inter-Governmental Agreement for Exchange of Country-by-Country (CbC) Reports. The

Conference/Seminars/Lectures Law School News

ILNU | International Conference on Justice Education, 2019

Reported by Aastha Srivastava

Case Briefs High Courts

Telangana HC | Carbide used to ripen fruits is forbidden by law as it leads to health hazards

Telangana High Court: The Bench comprising of Thottathil B. Radhakrishnan, CJ and A. Rajasheker Reddy, J., in a suo motu PIL noted

Case Briefs High Courts

Pat HC | No infirmity in order rejecting renewal of service, where complaint of rape is pending against contractual employee

Patna High Court: The Bench of Ashutosh Kumar, J. dismissed a petition filed by a contractual employee holding that there was no

Hot Off The Press News

By-polls on 3 vacant assembly seats in TN to be held within reasonable time: ECI to SC

Supreme Court: The Election Commission of India (ECI) has told the bench of S A Bobde and S A Nazeer, JJ that

Case Briefs High Courts

Ker HC | Review against petition pertaining to rights of forest dwellers maintainable where petition disposed of without considering all prayers

Kerala High Court: The Division Bench of Hrishikesh Roy, CJ and A.K. Jayasankaran Nambiar, J. allowed withdrawal of a writ appeal opining

Law School News Others

NLSIU | 10 days Research Methodology Course in Social Science

Reported by Apurva Singh

Case Briefs High Courts

Madras HC | Presumption under S. 139 NI Act not available in case of principal-agent relationship between accused and complainant

Madras High Court: G. Jayachandran, J., dismissed an appeal directed against the judgment of the first Appellate Court whereby it had reversed the

Interviews

Priyadarshini Natarajan, on judging the final rounds of 1st National Med-Arb Competition, 2019

Interviewed by Supriyo Ranjan Mahapatra

Case Briefs High Courts

Del HC | Divorce granted on ground of cruelty set aside for non-fulfilment of requirements of Rule 7 of Hindu Marriage Rules

Delhi High Court: A Bench of Jyoti Singh and G.S. Sistani, JJ., allowed an appeal filed by the appellant-wife against the judgment of

Legislation Updates Notifications

SCC Times

Centre extends the term of National Commission for Safai Karamcharis (NCSK)

Cabinet approves MoU between India and Croatia in the field of tourism

J&K HC | Paucity of funds is no excuse to deny salary to a Government employee

Draconian New Penal Code | “Death by stoning” as punishment for Homosexuality and Adultery in Brunei

Raj HC | In absence of candidate of ST Category, seat should not remain vacant

No stipulation of period of completion of Serious Fraud Investigations under Companies Act

P&H HC | Bail allowed where Counsel unable to dispute factual position without commenting on merit of the case

Inter-Governmental Agreement signed for exchange of country by country reports between India and the United States of America

ILNU | International Conference on Justice Education, 2019

Telangana HC | Carbide used to ripen fruits is forbidden by law as it leads to health hazards

Pat HC | No infirmity in order rejecting renewal of service, where complaint of rape is pending against contractual employee

By-polls on 3 vacant assembly seats in TN to be held within reasonable time: ECI to SC

Ker HC | Review against petition pertaining to rights of forest dwellers maintainable where petition disposed of without considering all prayers

NLSIU | 10 days Research Methodology Course in Social Science

Madras HC | Presumption under S. 139 NI Act not available in case of principal-agent relationship between accused and complainant

Priyadarshini Natarajan, on judging the final rounds of 1st National Med-Arb Competition, 2019

Del HC | Divorce granted on ground of cruelty set aside for non-fulfilment of requirements of Rule 7 of Hindu Marriage Rules

Govt. of NCT of Delhi designates Court of Addl. Sessions Judge-02

Integrated Nodal Agency for all Tribunals: 5-judge SC bench seeks Centre’s view

Securities and Exchange Board of India signs MoU with the Insolvency and Bankruptcy Board of India