2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Order relating to Cenvat Credit on supporting items set aside as no malafide from appellant found

Customs, Excise & Service Tax Appellate Tribunal (CESTAT): The dispute in this appeal was filed before Archana Wadhwa, Member, related to the

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | Public announcement of buy-back, pending scheme of amalgamation, can be allowed if the same is in the interest of investors

Securities and Exchange Board of India (SEBI): The Board comprising G. Mahalingam as Whole Time Member, granted Wipro exemption from the prohibition

Case Briefs Supreme Court

SC sets aside NGT order to reopen Vedanta’s Tuticorin Sterlite plant; No order on reopening of the plant [Full Report]

Supreme Court: The bench of RF Nariman and Navin Sinha, JJ has refused to allow reopening of Vedanta’s Sterlite plant in Tamil Nadu’s Tuticorin,

Hot Off The Press News

ICJ | Kulbhushan Jadhav Case [LIVE]: Four day hearing to begin today amidst the tensions after a massive terror attack in J&K

As reported by PTI, a four-day public hearing in the case of Kulbhushan Jadhav, a Retired Indian Navy officer sentenced to death

Case Briefs High Courts

Pat HC | Restraint on operations at sand ghaat without hearing the concerned party –causes loss to State exchequer and is unsustainable in law

Patna High Court: The Bench of Sanjay Priya, J. allowed a petition filed challenging an order vide which petitioner was restrained from

Legislation Updates Notifications

MoF | 200% Hike On– All goods originating in or exported from the Islamic Republic of Pakistan

G.S.R. 124(E)—WHEREAS, the Central Government is satisfied that the import duty leviable on all goods originating in or exported from the Islamic

Case Briefs High Courts

Ker HC | Designation of seat of arbitration in an agreement is akin to an exclusive jurisdiction clause

Kerala High Court: The Division Bench of V. Chitambaresh and R. Narayana Pisharadi, JJ. dismissed an appeal filed against the order of

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Claim for pension not admissible when a person is dismissed under the provisions of Army Act

Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Air Marshal BBP Sinha (Member) dismissed a Lance Naik’s claim for

Law School News Moot Court Achievements & Reports

Shristi Saraswat (NLUJ) qualified as a mediator, at the quarter finals of VMSCL International Dispute Resolution Competition

Reported by Srishti Rai

Case Briefs Supreme Court

Principle of confidentiality in mediation does not apply to matters of child custody

Supreme Court: In the issue relating to custody of a child where the question was as to whether the Counsellor’s report furnished

Law School News Others

GNLU Incubatee, Law Briefs, Launches its first ebook “The Landmark Corruption Trial in India”

GNLU Incubatee, Law Briefs, Launches its first ebook titled “The Landmark Corruption Trial in India” based on the famous disproportionate asset case of Former Chief Minister of

Case Briefs Supreme Court

Why are Chief Information Commissioner/Information Commissioner always appointed from Public Service only? Consider other streams too: SC to Centre

Supreme Court: The bench of Dr. AK Sikri and SA Nazeer, JJ has given extensive directions in a PIL seeking direction to

Law School News Others

SCC Times

CESTAT | Order relating to Cenvat Credit on supporting items set aside as no malafide from appellant found

SEBI | Public announcement of buy-back, pending scheme of amalgamation, can be allowed if the same is in the interest of investors

SC sets aside NGT order to reopen Vedanta’s Tuticorin Sterlite plant; No order on reopening of the plant [Full Report]

ICJ | Kulbhushan Jadhav Case [LIVE]: Four day hearing to begin today amidst the tensions after a massive terror attack in J&K

Pat HC | Restraint on operations at sand ghaat without hearing the concerned party –causes loss to State exchequer and is unsustainable in law

MoF | 200% Hike On– All goods originating in or exported from the Islamic Republic of Pakistan

Ker HC | Designation of seat of arbitration in an agreement is akin to an exclusive jurisdiction clause

AFT | Claim for pension not admissible when a person is dismissed under the provisions of Army Act

Shristi Saraswat (NLUJ) qualified as a mediator, at the quarter finals of VMSCL International Dispute Resolution Competition

Principle of confidentiality in mediation does not apply to matters of child custody

GNLU Incubatee, Law Briefs, Launches its first ebook “The Landmark Corruption Trial in India”

Why are Chief Information Commissioner/Information Commissioner always appointed from Public Service only? Consider other streams too: SC to Centre

Institute Social Responsibility Cell: Road Safety Workshop Ctrl + S Life! – February 11, 2019

JMI | Raise Your Voice: Celebrating Womanhood

The Appropriation (Vote on Account) Act, 2019

Del HC | En masse cancellation of candidature not desirable; petitioner directed to be appointed as ‘Chowkidar’

Cabinet approves MoU between India and Finland on Cooperation in the field of peaceful uses of outer space

Cabinet approves signing of MoU between India and Saudi Arabia in the field of tourism

NLUO wins best memorial at 20th DM Harish Memorial Moot Court Competition

Raj HC | Petitioner directed to approach District Collector in PIL concerning encroachment causing hardship