Mathews Nedumpara barred from practicing in SC for one year
Supreme Court: Holding advocate Mathew Nedumpara guilty of contempt, the bench of RF Nariman and Vineet Saran, JJ has barred Nedumpara from practicing
Continue reading2019
Live Updates: Manfred Lachs International Space Law Moot Court, 2019- Asia Pacific Rounds
Amity Law School, NOIDA, INDIA is hosting the Asia Pacific Rounds of “Manfred Lachs International Space Law Moot Court Competition 2019 “ The
Continue reading
Cabinet approves creation of additional posts of 3 Judicial Members and 3 Technical Members in NCLAT
The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has approved the creation of additional posts of three Judicial Members
Continue readingMission Shakti | India Joins Select Group of Nations, Destroys Live Satellite in Low Earth Orbit
Defence Research and Development Organisation (DRDO) today successfully conducted an Anti-Satellite (A-SAT) missile test ‘Mission Shakti’ from the Dr APJ Abdul Kalam
Continue readingRaj HC | State directed to consider grant of exemption from test to petitioner on basis of parity with other employees
Rajasthan High Court: The Bench of Goverdhan Bardhar and Mohammad Rafiq, JJ. disposed of a petition filed by the petitioner challenging the
Continue readingOath Ceremony | Chairperson, Lokpal administers oath of office to the Members, Lokpal
The Chairperson, Lokpal, Sh. Justice P. C. Ghose administered the oath of office to the following Members of Lokpal at a function
Continue reading
MP HC | Violation of Court orders deserves no sympathy, protection recalled
Madhya Pradesh High Court: This interlocutory application was filed before the Bench of Atul Sreedharan, J. Facts of the case were that
Continue readingTelangana HC | Justice Raghvendra Singh Chauhan appointed as Acting Chief Justice of Telangana HC
President appointed Justice Raghvendra Singh Chauhan, senior-most Judge of the Telangana High Court, to perform the duties of the office of Chief
Continue readingKer HC | S. 174 of Kerala SGST Act which saves proceedings arising under Kerala VAT Act held valid
Kerala High Court: Dama Seshadri Naidu, J., dismissed a set of writ petitions challenging the legislative competence of the State of Kerala to
Continue reading
Call for Papers | National Law School Journal 2018-19
Reported by Apurva Singh
Continue readingSikk HC | “It is the duty of a Judge to hear every matter placed before him without fear or favour”
Sikkim High Court: The Bench of Vijai Kumar Bist, CJ, disposed of a transfer petition in which the District Judge, Special Division-
Continue reading
MS Dhoni approaches SC seeking payment of dues from Amrapali Group for acting as their Brand Ambassador
Supreme Court: Former Indian skipper Mahendra Singh Dhoni on Tuesday approached the Court seeking its direction to Amrapali group for payment of
Continue reading
RGNUL in collaboration with NLSIU is organising a two-day Workshop
Reported by Vijaya Singh
Continue reading
Bom HC | Simple handing-over of cheque does not make a person liable for a S. 138 NI Act offence
Bombay High Court: C.V. Bhadang, J., set aside an order passed by the Magistrate whereby process was issued against the petitioner for an offence
Continue readingDel HC | S. 24 HMA not meant to equalise income of wife with that of husband; wife cannot convert husband’s income in Indian currency and seek enhancement
Delhi High Court: A Bench of Jyoti Singh and G.S. Sistani, JJ. dismissed an appeal filed against the order of the family court
Continue reading
SC acquits man in an 18-year-old rape case
Supreme Court: The bench of Abhay Manohar Sapre and Dinesh Maheshwari, JJ acquitted a man convicted for the offence of rape and
Continue reading
Death due to malaria occasioned by a mosquito bite in a malaria prone area is not an accident
Supreme Court: When the bench of Dr. DY Chandrachud and Hemant Gupta, JJ was tasked with determining whether a death due to
Continue reading