2019

SEBI | Clarification on participation of “Eligible Foreign Investors (EFIs)” in Commodity Derivatives in IFSC

EFIs may participate in commodity derivatives contracts traded in stock exchanges in IFSC subject to the following conditions:- The participation would be

Case Briefs High Courts

Bom HC | ‘Dominant user’ of construction in question to be seen while considering application of Section 65 (2-b) of Finance Act, 1994

Bombay High Court: S.C. Dharamadhikari and M.S. Karnik, JJ., dismissed an appeal filed against the order passed by Central Excise and Service Tax

Case Briefs High Courts

Pat HC | SC/ST Act: Anticipatory bail granted to accused where existence of land dispute between informant accused and brought to notice of Court

Patna High Court: The Bench of Vinod Kumar Sinha, J. allowed a criminal appeal granting anticipatory bail to persons who were apprehending

Law School News Others

GCBPP| Certificate Course on Data Analysis using R Software

Reported by Hrithik Khurana

Law School News Others

GNLU CLE | Open House Session on “Empirical Legal Methods in Criminal Law”

Reported by Hrithik Khurana

Case Briefs High Courts

Ker HC | LLB student with short attendance allowed to appear for semester examinations on provisional basis

Kerala High Court: The Bench of P.V. Asha, J. allowed a petition filed by a law student granting her permission to appear

Case Briefs High Courts

Del HC | Suicide note being in handwriting of deceased does not rule out possibility of murder, ‘ante-mortem hanging’ not an abstract aspect

Delhi High Court: Sunil Gaur, J., dismissed a set of petitions filed by the husband and in-laws of the deceased impugning the order whereby they

Conference/Seminars/Lectures Law School News

Jamia Millia Islamia organised a National Conference on Cyber Crimes-Issues and Challenges

Reported by Syed Haroon

Appointments & Transfers News

Rear Admiral Krishna Swaminathan, VSM assumes Charge as Flag Officer Sea Training (FOST)

Rear Admiral Krishna Swaminathan, VSM, has assumed charge as Flag Officer Sea Training (FOST) at Kochi on 18-03-2019. Rear Admiral Swaminathan, a

Case Briefs High Courts

Bom HC | Act of putting revolver to Police personnel’s head not an attempt to murder under S. 307 IPC

Bombay High Court: K.K. Sonawane, J., acquitted the appellant who was convicted by the trial court for offences punishable under Sections 307 (attempt

Conference/Seminars/Lectures Law School News

SLS Noida | Seminar on Freedom of Religion Under the First Amendment of the US Constitution – March 13, 2019

Reported by Akanksha Vishnoi

Case Briefs High Courts

Jha HC | Evidence found prejudiced due to non-examination of IO and doctor, benefit of doubt extended

Jharkhand High Court: The Bench of H.C. Mishra and Sanjay Kumar Dwivedi, JJ. allowed the appeals while setting aside the judgment of conviction

Law School News Moot Court Achievements & Reports

SLS Noida wins runners up and Best Med-Arb team award at First Tamil Nadu National Law University, Tiruchirappalli

Reported by Akanksha Vishnoi

Case Briefs High Courts

Utt HC | Past services rendered in defence establishment will not count as qualifying service for pension, Court restates

Uttaranchal High Court- A Bench of Manoj K. Tiwari, J., disposed of a petition finding no scope for interference in the writ

Case Briefs High Courts

SCC Times

SEBI | Clarification on participation of “Eligible Foreign Investors (EFIs)” in Commodity Derivatives in IFSC

Bom HC | ‘Dominant user’ of construction in question to be seen while considering application of Section 65 (2-b) of Finance Act, 1994

Pat HC | SC/ST Act: Anticipatory bail granted to accused where existence of land dispute between informant accused and brought to notice of Court

GCBPP| Certificate Course on Data Analysis using R Software

GNLU CLE | Open House Session on “Empirical Legal Methods in Criminal Law”

Ker HC | LLB student with short attendance allowed to appear for semester examinations on provisional basis

Del HC | Suicide note being in handwriting of deceased does not rule out possibility of murder, ‘ante-mortem hanging’ not an abstract aspect

Jamia Millia Islamia organised a National Conference on Cyber Crimes-Issues and Challenges

Rear Admiral Krishna Swaminathan, VSM assumes Charge as Flag Officer Sea Training (FOST)

Bom HC | Act of putting revolver to Police personnel’s head not an attempt to murder under S. 307 IPC

SLS Noida | Seminar on Freedom of Religion Under the First Amendment of the US Constitution – March 13, 2019

Jha HC | Evidence found prejudiced due to non-examination of IO and doctor, benefit of doubt extended

SLS Noida wins runners up and Best Med-Arb team award at First Tamil Nadu National Law University, Tiruchirappalli

Utt HC | Past services rendered in defence establishment will not count as qualifying service for pension, Court restates

Del HC | Conviction for S. 138 NI Act offence reversed where complainant incapable of extending the subject loan

GNLU wins 10th NLUJ-CCI Antitrust Moot Court Competition 2019

Pat HC | 28-year old murder case against Bihar CM Nitish Kumar quashed for being mala fide, false and fabricated

GNLU CLE| Six Days Workshop on Advanced Applied Statistics using IBM SPSS Statistics for Legal Studies

Lokpal Appointment | Justice P.C. Ghose, Former Supreme Court Judge becomes India’s First Lokpal

Pak SC | Cantonments Rent Restriction Act does not prohibit periodical increase in rent agreed between parties