2019 | Page 162 of 193

Centre seeks stay on SC order directing forced eviction of more than 1,000,000 tribals from from forestlands across 16 states

Supreme Court: After the Court ordered the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16

Conference/Seminars/Lectures Law School News

Jamia Millia Islamia | Two Day National Conference on 13-14th March, 2019

Reported by Syed Haroon

Law School News Others

NLUJ | Second edition of The Parliamentary debate

Reported by Srishti Rai Chabbra

Case Briefs High Courts

Jha HC | Deceased’s feet touching ground suggests hanging after murder; conviction of accused upheld

Jharkhand High Court: This criminal appeal was filed before the Bench of Ratnaker Bhengra, J., against the judgment of conviction and order

Case Briefs High Courts

Del HC | Specificities of date and time not necessary in divorce petition under S. 13(1)(i-a) HMA, where wife leads evidence

Delhi High Court: The Division Bench of G.S. Sistani and Jyoti Singh, JJ., directed a divorce decree sheet to be drawn up in

Case Briefs High Courts

Guj HC | Cooperating with the investigating agency entitles accused for bail

Gujarat High Court: The Bench of Vipul M. Pancholi, J. allowed a petition seeking anticipatory bail subject to certain restrictions. In the pertinent

Legislation Updates Rules & Regulations

Foreign Exchange Management (Export and import of Currency) (Amendment) Regulations, 2019

G.S.R. 151(E)—In exercise of the powers conferred by clause (g) of sub-section (3) of Section 6 and Section 47 of the Foreign

Case Briefs High Courts

Bom HC | Order of maintenance under DV Act set aside in absence of any act of domestic violence committed by husband

Bombay High Court at Goa: C.V. Bhadang, J., allowed a petition filed by the husband and quashed trial court’s order whereby it had

Call For Papers Law School News

Call for Papers: NUALS Constitutional Studies Review- Submit by March 15

Reported by Priyadarsini TP

Case Briefs Foreign Courts

SC of Sri Lanka | Court takes violation of Right to Equality seriously, directs admission of the child

Supreme Court of Sri Lanka: In this appeal violation of Right to Equality was contended which was even upheld by the bench

Case Briefs High Courts

Pat HC | Director of a company cannot be made to suffer rigors of criminal trial in the absence of material proving allegations against him

Patna High Court: The Bench of Ahsanuddin Amanullah, J. allowed an application filed under Section 482 of the Code of Criminal Procedure,

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Claim for family pension not maintainable if name of applicant not mentioned in service records of the deceased soldier

Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Lt. General N.B. Singh (Member) dismissed an application challenging the denial of

Case Briefs Supreme Court

SC| Only the leave for salary is payable would be taken into account for determining the pensionable service

Supreme Court: On the question as to exclusion of unauthorised leaves for determination of pensionary benefits, the 3-judge bench of SA Bobde,

Law School News Others

GNLU | Round Table Discussion on the theme of “Opportunities for Legal Firms in GIFT-IFSC”

Reported by Hrithik Khurana

Law School News Moot Court Achievements & Reports

School of Law, CHRIST adjudged as Runners Up at the 20th DM Harish Memorial GLC International Moot Court Competition 2019

Reported by Anirudh Kulkarni

Hot Off The Press News

Statement by Foreign Secretary | Strike on JeM training camp at Balakot

On 14 February 2019, a suicide terror attack was conducted by a Pakistan based terrorist organization Jaish-e-Mohammad, leading to the martyrdom of

Legislation Updates Notifications

NHRC Notice | Ill-treatment of Kashmiri people and students in different parts of the country post Pulwama terror attack

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports regarding attack on Kashmiri people, including students

Case Briefs High Courts

P&H HC | S. 28-A of Land Acquisition Act not an adversarial form of adjudication; fair compensation to be determined for all landowners

Punjab and Haryana High Court: This writ petition was filed before the Bench of G.S. Sandhawalia, J., against the award passed by

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | To invoke longer period of limitation, evidence to show suppression or misstatement with malafide intention to be provided

Customs, Excise and Service Tax Appellate Tribunal, Allahabad (CESTAT): This appeal was filed before Archana Wadhwa, J. and Anil G. Shakkarwar, Member

Law School News Moot Court Achievements & Reports

School of Law, CHRIST wins 3rd Best Paper Award at National Conference on ADR System in India, Saveetha School of Law, Chennai

Reported by Anirudh Kulkarni