2019

Law School News Moot Court Achievements & Reports

SLS Noida adjudged semi-finalist at 23rd All India Moot Court Competition, 2019

Reported by Akanksha Vishnoi

Pat HC | Bihar Superior Judicial Service Rules: Annual recruitment of Judges is discretionary to some extent

Patna High Court: The Bench of Amreshwar Pratap Sahi and Anjana Mishra, JJ. dismissed a petition challenging the age requirements for District

Case Briefs High Courts

Ori HC | Court should not take cognizance if the act complained of appears to have inseparable nexus with discharge of official duty

Orissa High Court: The Bench of Dr A. K. Mishra, J., allowed a petition filed to quash the order passed taking cognizance

Law School News Others

NLUJA | ABHIVEERA-Sports Fest

Reported by Khushboo Damani

Case Briefs High Courts

P&H HC | Compromise between parties renders continuation of prosecution futile, FIR quashed

Punjab and Haryana High Court: This petition was filed before the Bench of Jaishree Thakur, J., under Section 482 of Criminal Procedure

Conference/Seminars/Lectures Law School News

GNLU | Special Lecture on Geographical Indications- 19 March

Reported by Hrithik Khurana

Hot Off The Press News

Editors Guild of India on the Meghalaya High Court’s order in a contempt case against “The Shillong Times”

Statement Issued by Editors Guild of India The Editors Guild of India is deeply distressed over the Meghalaya High Court’s order in

Case Briefs High Courts

Ker HC | Bank liable to pay contribution under Employees’ Provident Funds Act, in respect of commission paid to its deposit collectors

Kerala High Court: The Division Bench of K. Surendra Mohan and A.M. Babu, JJ. dismissed an appeal filed by a bank and

Case Briefs High Courts

Del HC | Petition to disqualify Sr. Advocate Fali S. Nariman from appearing in SC on expansive interpretation of Explanation to R. 6 of BCI Rules dismissed

Delhi High Court: A Bench of Rajendra Menon, CJ and V. Kameswar Rao, J., dismissed a petition wherein Mathews J. Nedumpara, Advocate and

Case Briefs High Courts

Megh HC | Editor and Publisher of Shillong Times guilty of contempt; to pay a fine of Rs 2 lakhs each or face ban

Meghalaya High Court: A Bench of Mohammad Yaqoob Mir, CJ and S.R. Sen, J. came down heavily on the Editor and the

Legislation Updates Rules & Regulations

MCA | Ministry of Corporate Affairs releases national guidelines on responsible business conduct

Ministry of Corporate Affairs has revised the National Voluntary Guidelines on Social, Environmental and Economic Responsibilities of Business, 2011 (NVGs) and formulated

Case Briefs Supreme Court

SC yet again reminds the High Courts of the limitations under Section 100 CPC

Supreme Court: The Court, yet again, reminded the High Courts of the limitations under Section 100 CPC and said: “despite the catena

Case Briefs High Courts

Pat HC | Expeditious disposal of criminal case directed where petitioner nearing superannuation

Patna High Court: The Bench of Ahsanuddin Amanullah, J., allowed the writ petition filed with a prayer of expeditious disposal on the

Case Briefs High Courts

Madras HC | “Liquor spoils many families and takes away precious lives; hope Govt. takes measures to bring back prohibition of 1937 to 1971”

Madras High Court: The Bench comprising of N. Kirubakaran, J., in an appeal filed against the judgment and decree of Motor Accidents

Law School News Moot Court Announcements

SCC Times

SLS Noida adjudged semi-finalist at 23rd All India Moot Court Competition, 2019

Pat HC | Bihar Superior Judicial Service Rules: Annual recruitment of Judges is discretionary to some extent

Ori HC | Court should not take cognizance if the act complained of appears to have inseparable nexus with discharge of official duty

NLUJA | ABHIVEERA-Sports Fest

P&H HC | Compromise between parties renders continuation of prosecution futile, FIR quashed

GNLU | Special Lecture on Geographical Indications- 19 March

Editors Guild of India on the Meghalaya High Court’s order in a contempt case against “The Shillong Times”

Ker HC | Bank liable to pay contribution under Employees’ Provident Funds Act, in respect of commission paid to its deposit collectors

Del HC | Petition to disqualify Sr. Advocate Fali S. Nariman from appearing in SC on expansive interpretation of Explanation to R. 6 of BCI Rules dismissed

Megh HC | Editor and Publisher of Shillong Times guilty of contempt; to pay a fine of Rs 2 lakhs each or face ban

MCA | Ministry of Corporate Affairs releases national guidelines on responsible business conduct

SC yet again reminds the High Courts of the limitations under Section 100 CPC

Pat HC | Expeditious disposal of criminal case directed where petitioner nearing superannuation

Madras HC | “Liquor spoils many families and takes away precious lives; hope Govt. takes measures to bring back prohibition of 1937 to 1971”

5th GNLU Moot on Securities and Investment Law 2019 [Sep 12-15, 2019]: Register by July 15

Ker HC | Mere breach of trust or agreement will not amount to a criminal offence under S. 420 IPC

J&K HC | Lack of medical facilities for ailing petitioner: Consideration for allowing transfer

Cabinet approves issue of Notifications for “General Elections to the Lok Sabha 2019″

DSNLU team wins second best team award at XI All India Moot Court Competition

Central Government Notifies: Kusum Lata Singh, Deputy Legal Advisor to act as Estate Officer in Directorate of Estates