2019 | Page 158 of 193

P&H HC | Applicant receiving injuries himself inflicted by uncertain aggressor: Valid consideration for anticipatory bail

Punjab and Haryana High Court: Petitioner filed before the bench of Gurvinder Singh Gill, J., an application for grant of anticipatory bail

Law School News Moot Court Achievements & Reports

NUALS becomes Runners up at GNLU International Moot Court Competition

Reported by Priyadarsini TP

Case Briefs High Courts

Pat HC | Fresh inquiry ordered relating to payment of unauthorized salary of Rs 95 lakhs to an Associate Professor

Patna High Court: The Bench of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J., directed for a fresh inquiry in the matter

Case Briefs High Courts

Del HC | Waitlisted candidates for DLSA Advocates Panel cannot demand to be considered for subsequent empanelment as of right

Delhi High Court: Vibhu Bhakru, J., dismissed a petition by a practicing advocate who challenged a notification issued by Delhi Legal Services Authority

Case Briefs High Courts

Cal HC | Rejecting adjournment prayer is not a breach of principles of natural justice

Calcutta High Court: Debangsu Basak, J., dismissed a petition filed by State Fisheries Development Corporation relating to a land dispute with the State.

Case Briefs High Courts

MP HC | Possibility of a different view not a good ground to interfere in limited supervisory jurisdiction under Article 227

Madhya Pradesh High Court: The petitioners invoked Article 227 of the Constitution before the Bench of Sheel Nagu, J., seeking a decree

Hot Off The Press News

Splintering the speculations amongst the Indo-Pak Tensions | Elucidation of Prisoner of War (PoW): Third Geneva Convention

Recently, Ministry of External Affairs (MEA) had in its press release stated that “Pakistan demarched on the act of aggression against India”.

Law School News Moot Court Achievements & Reports

HNLU team qualifies for the world rounds of Leiden Sarin International Air Law Moot Court (Annual) Competition

Reported by Ankitesh Ojha

Case Briefs High Courts

Pat HC | Order punishing violation of mid-day meal scheme norms – unsustainable where no evidence considered by disciplinary authority

Patna High Court: The Bench of Madhuresh Prasad, J. allowed a petition challenging order directing withdrawal of pay increments, holding that enquiry

Case Briefs High Courts

Del HC | Magistrate empowered to grant interim maintenance under S. 23 of DV Act from the date of filing of substantive petition under S.12

Delhi High Court: Sanjeev Sachdeva, J., while dismissing a criminal revision petition, held that the magistrate has a power to pass an order

Law School News Moot Court Achievements & Reports

HNLU team adjudged as best team at 28th edition of Kerala Law Academy Moot Court Competition

Reported by Ankitesh Ojha

Conference/Seminars/Lectures Law School News

NLUD | Panel Discussion on Fighting Legal Battles and Empowering the Communities Legally

Reported by Shruti Srivastava

Legislation Updates Statutes/Bills/Ordinances

Aadhaar and other Laws (Amendment) Ordinance, 2019– Promulgated by the President

THE AADHAAR AND OTHER LAWS (AMENDMENT) ORDINANCE, 2019 No. 9 of 2019 Promulgated by the President in-the-Seventieth Year of the Republic of India.

Case Briefs High Courts

Gau HC | S.6 of Hindu Succession Act doesn’t apply to Dayabhaga school law; Proviso to S.6 (1) or S.6(5) not applicable in case of fraudulent transaction

Gauhati High Court: Mir Alfaz Ali, J., while allowing an appeal, held that the trial court was totally misdirected to hold that the

Conference/Seminars/Lectures Law School News

RGNUL organizes two-day workshop on ‘IPR Law in Practice’

Reported by Vijaya Singh

Conference/Seminars/Lectures Law School News

MNLU Aurangabad | National Seminar on Women in 21 Century: Issues and Challenges

Maharashtra National Law University, Aurangabad (MNLU-A) came into existence on March 16, 2017. It is an independent and autonomous institution created under

Case Briefs Foreign Courts

Islamabad HC | Petition challenging release of IAF WC Abhinandan Varthaman rejected

“Decisions which are taken by the Majlis-e-Shoora (Parliament), particularly during challenging times, are inevitably required to be respected and upheld.” Islamabad High

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Valid case for exercising discretion under S. 80 of Finance Act, 1994 made out on payments made showing bonafides

Customs, Excise & Service Tax Appellate Tribunal: This appeal was preferred before P. Dinesha, J., against the interest liability and penalty under Section

Case Briefs High Courts

P&H HC | Compassionate financial assistance to dependents of deceased for a period of 15 years not violative of Article 14 of Constitution

Punjab and Haryana High Court: A Division Bench of A.B. Chaudhari and Harnaresh Singh Gill, JJ., addressed a petition where petitioner challenged

Case Briefs High Courts

MP HC | Experience certificate cannot be equated with experience attained after B.Ed. degree

Madhya Pradesh High Court: This petition was filed before the Bench of Vivek Rusia, J., where petitioner was aggrieved by the order