2019

J&K HC | Appeal allowed against a non-speaking order passed without application of mind to rival claims

Jammu and Kashmir High Court: The Bench of Ramalingam Sudhakar, J., allowed the appeal against an order of the Deputy Commissioner on

Case Briefs High Courts

Tri HC | While framing of charge, compliance of Ss. 211, 212 and 213 CrPC is mandatory

Tripura High Court: A Bench of S. Talapatra and Arindam Lodh, JJ., exercised powers under Section 464 (2) CrPC and directed the trial

Interviews

Interview with Prof. (Dr.) Naresh Kumar Vats, the newly appointed Registrar of RGNUL

Interviewed by Vijaya Singh

Hot Off The Press News

Should Ayodhya dispute be decided by mediation? SC reserves order

Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has said

Case Briefs High Courts

Pat HC | Petition pertaining to compassionate appointment filed after a delay of ten years – barred by laches

Patna High Court: The Division Bench of Amreshwar Pratap Sahi and Anjana Mishra, JJ. rejected a petition assailing the order delivered by

Case Briefs Supreme Court

Can High Court quash proceedings for offences under Section 307 IPC? Here’s what SC said

Supreme Court: On the issue relating to the power of compounding of offences conferred on a court under Section 320 Cr.P.C. and

Case Briefs High Courts

Madras HC | Court cannot suo motu return a suit at threshold on the ground that parties had agreed to refer all disputes to arbitration

Madras High Court: P.T. Asha, J., held that Section 8 of the Arbitration Conciliation Act, 1996 clearly indicate that the role of judicial

Conference/Seminars/Lectures Law School News

NLUJA | National Seminar on “Effective Protection of Traditional Knowledge and Cultural Expression: National and Community Experiences”

Reported by Khushboo Damani

Live Blogging

LIVE | National Symposium on Dialectic Reflections on the Position of Women in the 21st Century India organised by Amity Law School, Noida

Introduction : Equality of gender has been the most debated subject in recent times. Discrimination and social evils have existed across religions

Case Briefs High Courts

Ker HC | Pendency of criminal case concealed in passport application – applicant liable to pay compounding fee and give reasons for such suppression

Kerala High Court: The Bench of Devan Ramachandran, J. allowed a petition for consideration of passport application a person entangled in a

Know thy Judge

Justice Dr Arjan Kumar Sikri — Tale of “Diligence and Hardwork”

Justice Dr Arjan Kumar Sikri’s remarkable tenure of around 6 years ends as a Supreme Court Judge today i.e. 06-03-2019. “Education took

Appointments & Transfers News

Manipur HC | Justice M.V. Muralidaran transferred from Madras HC

The President, after consultation with the Chief Justice of India, has transferred Shri Justice M.V. Muralidaran (Judge of the Madras HC), as a

Hot Off The Press News

National Common Mobility Card – India’s First Indigenously developed Payment Platform launched

One Nation, One Card for transport mobility was launched by Prime Minister Narendra Modi at a function in Ahmedabad yesterday. The Indigenous

Appointments & Transfers News

Allahabad HC | Justice Munishwar Nath Bhandari transferred from Rajasthan HC

The President, after consultation with the Chief Justice of India, has transferred Justice Munishwar Nath Bhandari (Judge of the Rajasthan HC), as a

Case Briefs High Courts

MP HC | High Court under writ jurisdiction doesn’t act as appellate body but examines only illegality in decision making process

Madhya Pradesh High Court: This petition was filed before the Bench of Prakash Shrivastava, J., under Article 226 of the Constitution where

Case Briefs High Courts

Utt HC | In a fight for seniority between date of joining versus date of appointment, date of appointment has to be thrusted upon

Uttaranchal High Court: The Bench of Ramesh Ranganathan, CJ and R.C. Khulbe, J., dismissed a petition seeking to quash the orders and further

Hot Off The Press News

AFT | A junior promoted to a senior rank being pegged at a pension of his last but one rank, held fallacious; Pension enhanced

Armed Forces Tribunal (AFT): The bench of Sunita Gupta, Member (J), Lt Gen Philip Campose, Member (A), allowed an application praying for

SCC Times

J&K HC | Appeal allowed against a non-speaking order passed without application of mind to rival claims

Tri HC | While framing of charge, compliance of Ss. 211, 212 and 213 CrPC is mandatory

Interview with Prof. (Dr.) Naresh Kumar Vats, the newly appointed Registrar of RGNUL

Should Ayodhya dispute be decided by mediation? SC reserves order

Pat HC | Petition pertaining to compassionate appointment filed after a delay of ten years – barred by laches

Can High Court quash proceedings for offences under Section 307 IPC? Here’s what SC said

Madras HC | Court cannot suo motu return a suit at threshold on the ground that parties had agreed to refer all disputes to arbitration

NLUJA | National Seminar on “Effective Protection of Traditional Knowledge and Cultural Expression: National and Community Experiences”

LIVE | National Symposium on Dialectic Reflections on the Position of Women in the 21st Century India organised by Amity Law School, Noida

Ker HC | Pendency of criminal case concealed in passport application – applicant liable to pay compounding fee and give reasons for such suppression

Justice Dr Arjan Kumar Sikri — Tale of “Diligence and Hardwork”

Manipur HC | Justice M.V. Muralidaran transferred from Madras HC

National Common Mobility Card – India’s First Indigenously developed Payment Platform launched

Allahabad HC | Justice Munishwar Nath Bhandari transferred from Rajasthan HC

MP HC | High Court under writ jurisdiction doesn’t act as appellate body but examines only illegality in decision making process

Utt HC | In a fight for seniority between date of joining versus date of appointment, date of appointment has to be thrusted upon

SC| No reinvestigation required into Mahatma Gandhi’s assassination

ILNU emerged as WINNERS at the 4th SLCU National trial Advocacy 2019

School of Law, CHRIST wins Isari Velan Memorial National Moot Court Competition 2019

AFT | A junior promoted to a senior rank being pegged at a pension of his last but one rank, held fallacious; Pension enhanced