2019

Rajya Sabha adjourned sine die | Bills passed in last 5 years

Rajya Sabha passed a few path-breaking Bills positively impacting the socio-economic development of the country besides checking corruption and improving transparency. These

Case Briefs High Courts

Bom HC | Convict found to be “legally insane” detained as per — S. 335 CrPC for appropriate medical treatment

Bombay High Court: The Division Bench of S.S. Shinde and R.G. Avachat, JJ., pronounced an order while extending the provisions of Section

Law School News Others

“VIDHIOTSAV” – 5th UPES National Trial Advocacy, 2019 (8th – 10th March, 2019)

Reported by Shashank Sinha

Law School News Live Blogging

Live Blog: 11th GNLU International Moot Court Competition (GIMC)- 13th-17th February, 2019

The decade old moot is back for its eleventh edition! GIMC has always been known for its high quality participation as well

Legislation Updates Rules & Regulations

Central Government Notifies — Companies (Significant Beneficial Owners) Amendment Rules, 2019

G.S.R. 100(E)— In exercise of the powers conferred by sub-sections (1) and (2) of Section 469 read with Section 90 of the

Case Briefs High Courts

Del HC | Cumulative sentence for offences under Ss. 380 and 454 IPC for “House Breaking” reduced keeping in view the interest of justice

Delhi High Court: The Bench of Sanjeev Sachdeva, J., in a criminal revision petition presented before him, stated that no interference was

Law School News Others

6th UPES International MUN on March 30-31st 2019

Reported by Shashank Sinha

Call For Papers Conference/Seminars/Lectures Law School News

DSNLU | National Conference on contemporary aspects of Direct tax( March 16, 2019)

T Krishna Saketh

Legislation Updates Notifications

NITI Aayog signs SOI with MSDF to document Systemic Transformation in Education

The NITI Aayog and the Michael & Susan Dell Foundation (MSDF) today signed a Statement of Intent (SOI) to codify, document and

Case Briefs Supreme Court

Bhima-Koregaon Case: Bomaby HC order refusing more time to file charge-sheet set aside [Full Report]

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and L. Nageswara Rao and Sanjay Kishan Kaul, JJ has set aside the

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Prevention of Money Laundering Act: A special Act with stringent provisions – must be interpreted strictly in the absence of ambiguity

Appellate Tribunal for Prevention of Money Laundering Act: The Bench of Manmohan Singh, J. (Chairman) and G.C. Mishra (Member) set aside Adjudicating

Legislation Updates Notifications

Binod Kumar Panda to act as Competent Authority under Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962

S.O. 802(E)—In pursuance of clause (a) of Section 2 of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land)

Conference/Seminars/Lectures Law School News

DSNLU| Seminar on Mental Health – 7th March 2019

Reported by T Krishna Saketh

Interviews

Shobhit Diwakar and Prishita Chadha on winning DAAD Scholarship for semester exchange program at Berlin School of Economics and Law

Interviewed by Akanksha Vishnoi

Case Briefs High Courts

Kar HC | Writ court cannot interfere with decision of Returning Officer of cooperative society as equally efficacious statutory remedy available

Karnataka High Court: The Single Judge Bench of S. Sujatha, J. dismissed a petition challenging the decision of Returning Officer of Kadaragundi

Case Briefs Supreme Court

Bom HC | Welfare of child should be of paramount consideration in case of interim custody; Child willing to shift with father moved on his own will

Bombay High Court: The Bench of R.G. Ketkar, J. while deciding on a petition concerning the interim custody of a child stated

SCC Times

Rajya Sabha adjourned sine die | Bills passed in last 5 years

Bom HC | Convict found to be “legally insane” detained as per — S. 335 CrPC for appropriate medical treatment

“VIDHIOTSAV” – 5th UPES National Trial Advocacy, 2019 (8th – 10th March, 2019)

Live Blog: 11th GNLU International Moot Court Competition (GIMC)- 13th-17th February, 2019

Central Government Notifies — Companies (Significant Beneficial Owners) Amendment Rules, 2019

Del HC | Cumulative sentence for offences under Ss. 380 and 454 IPC for “House Breaking” reduced keeping in view the interest of justice

6th UPES International MUN on March 30-31st 2019

DSNLU | National Conference on contemporary aspects of Direct tax( March 16, 2019)

NITI Aayog signs SOI with MSDF to document Systemic Transformation in Education

Bhima-Koregaon Case: Bomaby HC order refusing more time to file charge-sheet set aside [Full Report]

PMLA | Prevention of Money Laundering Act: A special Act with stringent provisions – must be interpreted strictly in the absence of ambiguity

Binod Kumar Panda to act as Competent Authority under Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962

DSNLU| Seminar on Mental Health – 7th March 2019

Shobhit Diwakar and Prishita Chadha on winning DAAD Scholarship for semester exchange program at Berlin School of Economics and Law

Kar HC | Writ court cannot interfere with decision of Returning Officer of cooperative society as equally efficacious statutory remedy available

Haryana’s single L-1BF license rule for imported foreign liquor struck down in a 2:1 majority verdict

MNLU Aurangabad | Seminar on Transnational Corporate Crime and Fraud

4th National Conference on International Law, organised by the International Law Society, KSOL

Cinematograph (Amendment) Bill, 2019 introduced in Rajya Sabha

Bom HC | Welfare of child should be of paramount consideration in case of interim custody; Child willing to shift with father moved on his own will