2019 | Page 160 of 193

Union Cabinet Approves –New Delhi International Arbitration Centre Ordinance, 2019

The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved promulgation of an Ordinance for establishing the New Delhi International

Case Briefs Supreme Court

Motilal Pesticides overruled as it missed the difference in the terms ‘Income’ and ‘Gross Total Income’

Supreme Court: The 3-judge bench of Dr. AK Sikri, SA Nazeer and MR Shah, JJ decided an issue relating to interpretation of

Case Briefs High Courts

J&K HC | Appellant unable to produce any record relating to respondent’s resignation: Order passed to release his salary upheld

Jammu and Kashmir High Court: The Bench of Gita Mittal, CJ and Sanjeev Kumar, J. dismissed the appeal filed against the order

Law School News Others

4th SLCU National Trial Advocacy & Judgement Writing Competition 2019

Reported by Anirudh Kulkarni

Legislation Updates Statutes/Bills/Ordinances

Cabinet approves the Constitution (Application to Jammu & Kashmir) Amendment Order, 2019

10% Reservation for economically weaker sections in educational institutions & public employment in J&K

Case Briefs High Courts

Bom HC | Conviction for murder turned into grievous hurt where death occurred after injured shifted to another hospital against medical advice

Bombay High Court: The Bench of A.S. Oka and A.S. Gadkari, JJ. modified the judgment of trial court and altered the appellant’s conviction under

Case Briefs High Courts

Raj HC | Court allows application filed in relation to modification of order and extension of deadline for depositing Provident Fund

Rajasthan High Court: The Bench of P.K. Lohra and Manoj Kumar Garg, JJ. allowed the application which was made on behalf of

Legislation Updates Statutes/Bills/Ordinances

Cabinet approves the Jammu and Kashmir Reservation (Amendment) Ordinance, 2019

The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the proposal of Jammu & Kashmir Government to issue “The

Law School News Moot Court Achievements & Reports

School of Law, CHRIST advances to the World Rounds of Frankfurt Investment Arbitration Moot Court Competition 2019

Reported by Anirudh Kulkarni

Case Briefs Supreme Court

Direction to implement ‘short-term measures’ for funding for infrastructure of subordinate judiciary issued

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and L. Nageswara Rao and Sanjiv Khanna, JJ has directed the short-term measures

Legislation Updates Statutes/Bills/Ordinances

Cabinet approves promulgation of Aadhaar and Other Laws (Amendment) Ordinance, 2019

The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the promulgation of an Ordinance to make amendments to the

Case Briefs High Courts

Del HC | Injured not entitled to compensation towards future treatment or disfigurement where disability suffered is temporary

Delhi High Court: I.S. Mehta, J. dismissed an appeal filed by the claimant against an award of compensation granted in a motor accident’s

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – February 2019

TOP STORIES SC orders forced eviction of more than 1,000,000 tribals from from forestlands across 16 states The Court has directed

Legislation Updates Notifications

Jamaat-e-Islami (JeI), Jammu and Kashmir declared as an “unlawful association”

S.O. 1069(E)—Whereas the Jamaat-e-Islami, Jammu and Kashmir (hereinafter referred to as the JeI) has been indulging in activities, which are prejudicial to

Case Briefs High Courts

Pat HC | Court exercising extraordinary writ jurisdiction cannot issue direction for arrest of a person only because he is named in the FIR

Patna High Court: The Bench of Ashwani Kumar Singh, J. dismissed a petition praying for the arrest of a few persons named

Conference/Seminars/Lectures Law School News

IDIA | Conference on “A 3-D Perspective on Indian Intellectual Property: Distinct, Diverse and Democratic?”

University of Pennsylvania Law School and IDIA are organising an IP conference titled: “A 3-D Perspective on Indian Intellectual Property: Distinct, Diverse and Democratic?” The