2019

Justice Sanjiv Khanna recuses himself from hearing Sajjan Kumar’s appeal in 1984 anti-Sikh riots case

Supreme Court: Recently elevated Justice Sanjiv Khanna has recused himself from hearing the appeal of former Congress leader Sajjan Kumar challenging the

Case Briefs High Courts

Cal HC | Cyber crimes on the rise | Directions issued to train and familiarise members of police force in regard to “electronic evidence”

Calcutta High Court: A Division Bench comprising of Manojit Mandal and Joymalya Bagchi, JJ., in the wake of rising cyber crimes in

Law School News Moot Court Achievements & Reports

RGNUL adjudged as runners-up in the School of Law Christ University National Moot Court Competition, 2019

Reported by Vijaya Singh

Case Briefs High Courts

Pat HC | Production of additional documents allowed if the concerned party could not produce such evidence despite due diligence

Patna High Court: The Bench of Prabhat Kumar Jha, J. dismissed a petition filed against an order allowing production of additional documents.

Case Briefs Supreme Court

Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]

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

Conference/Seminars/Lectures Law School News

ILS Pune | Corporate Law Colloquium 4.0 on 2nd March, 2019

Reported by Saranya Mishra

Case Briefs Foreign Courts

Pak SC | National Accountability Ordinance: Special law for combating white-collar crimes – no provision for bail therein

Supreme Court of Pakistan: The Three-Judge Bench of Mian Saqib Nisar, HCJ; Mushir Alam and Ijaz Ul Ahsan, JJ., allowed the petition

Case Briefs High Courts

Madras HC | Hostility of witnesses held immaterial where sequence of events are cogent and corroborate to each other

Madras High Court: Dr G. Jayachandran, J., dismissed a criminal appeal filed by the accused who was convicted by the trial court for

Case Briefs High Courts

Bom HC | Threats by journalists who are reporters to publish news defaming a person amount to extortion

Bombay High Court: In an interesting case, M.G. Giratkar, J., maintained conviction of a journalist for the offence of extorting money from the

Law School News Others

RGNUL in collaboration with Think India is organising a Two-Day Workshop on “IPR Law in Practice”

Reported by Vijaya Singh

Hot Off The Press News

#MeToo | Bail granted to Journalist Priya Ramani in the defamation case filed by MJ Akbar

As reported by media, Journalist Priya Ramani appeared in the Patiala House District Court for the defamation case filed by MJ Akbar

Foreign Legislation Legislation Updates

Amendment in Wood-Based Industries (Establishment and Regulation) Guidelines, 2016

S.O. 955(E)—The Hon’ble NGT, Principal Bench, New Delhi by its Order dated 13.08.2018 in Original Application No. 489/2014 has directed the Ministry

Legislation Updates Statutes/Bills/Ordinances

Indian Medical Council (Amendment) Second Ordinance, 2019

The Indian Medical Council (Amendment) Second Ordinance, 2019 has been promulgated to give continued effect to the work already done by the

Law School News Moot Court Achievements & Reports

BVDU adjudged as runners up Sb Mhase Moot Court Competition, Ahmednagar

Reported by Rupesh Jain

Case Briefs High Courts

Del HC | Statement recorded immediately after incident is more credible than the one recorded after 5 months; discharge of accused upheld

Delhi High Court: Sanjeev Sachdeva, J., upheld the order of the trial court discharging the respondent who was accused of committing offences punishable

Foreign Legislation Legislation Updates

SCC Times

Justice Sanjiv Khanna recuses himself from hearing Sajjan Kumar’s appeal in 1984 anti-Sikh riots case

Cal HC | Cyber crimes on the rise | Directions issued to train and familiarise members of police force in regard to “electronic evidence”

RGNUL adjudged as runners-up in the School of Law Christ University National Moot Court Competition, 2019

Pat HC | Production of additional documents allowed if the concerned party could not produce such evidence despite due diligence

Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]

ILS Pune | Corporate Law Colloquium 4.0 on 2nd March, 2019

Pak SC | National Accountability Ordinance: Special law for combating white-collar crimes – no provision for bail therein

Madras HC | Hostility of witnesses held immaterial where sequence of events are cogent and corroborate to each other

Bom HC | Threats by journalists who are reporters to publish news defaming a person amount to extortion

RGNUL in collaboration with Think India is organising a Two-Day Workshop on “IPR Law in Practice”

#MeToo | Bail granted to Journalist Priya Ramani in the defamation case filed by MJ Akbar

Amendment in Wood-Based Industries (Establishment and Regulation) Guidelines, 2016

Indian Medical Council (Amendment) Second Ordinance, 2019

BVDU adjudged as runners up Sb Mhase Moot Court Competition, Ahmednagar

Del HC | Statement recorded immediately after incident is more credible than the one recorded after 5 months; discharge of accused upheld

Personal Laws (Amendment) Act, 2019–Notified | “Leprosy” no more a ground for “Divorce”

J&K HC | No relief can be granted in the petition, which has been filed on apprehension

MCA | Companies (Registration Offices and Fees) Amendment Rules, 2019

Prof. Paramjit S. Jaswal and Prof. Nishtha Jaswal receive Amity Academic Excellence Award 2019