2019 | Page 173 of 193

Raj HC | Procuring authority cannot put any condition to get accounts audited if assessee has turnover of less than Rs 1 crore in a particular year

Rajasthan High Court: The Bench of Ashok Kumar Gaur, J. allowed the present writ petition filed by the petitioner-firm challenging the action

Case Briefs High Courts

J&K HC | Proceedings stayed since act was committed before it became punishable

Jammu and Kashmir High Court: The Bench of Dhiraj Singh Thakur, J, allowed a petition filed to stay proceedings initiated against the

Cabinet Decisions Legislation Updates

Cabinet Approval | MoU between India and Uzbekistan for promoting Bilateral cooperation in the area of e-Governance

The Union Cabinet chaired by Prime Minister Narendra Modi has given ex-post facto approval approved the Memorandum of Understanding (MoU) for promoting

Legislation Updates Notifications

NHRC notice to Government of Tamil Nadu over sexual abuse of 15 minor girls at a Shelter Home in Tiruvannamalai district

The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report that 15 minor girls have been rescued

Legislation Updates Rules & Regulations

MoHUA | Amendments to Central Government General Pool Residential Accommodation Rules, 2017

G.S.R. 99(E)— In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the President hereby makes the

Legislation Updates Rules & Regulations

MCA Notifies–National Company Law Tribunal (Amendment) Rules, 2019

G.S.R.29(E)—In exercise of the powers conferred by sub-section (1) and sub-section (2) of Section 469 of the Companies Act, 2013 (18 of

Appointments & Transfers News

Bombay HC | Pushpa Virendra Ganediwala appointed as Additional Judge

President appointed Smt. Pushpa Virendra Ganediwala, to be an Additional Judge of the Bombay High Court for a period of two years with

Law School News Others

JMI | Lecture: Triple Talaq and Shariyat

Reported by Syed Haroon

Business News News

Government e Marketplace (GeM) and Competition Commission of India (CCI) Sign MoU for detection of Anti-Competitive Practices

Government e Marketplace (GeM) and Competition Commission of India (CCI) entered into a Memorandum of Understanding on 6th February 2019 to enable a

Case Briefs High Courts

Bom HC | Wife, not comfortable living due to the in-laws’ attitude has right to live separately and demand maintenance

Bombay High Court: The Bench comprising of V.K. Jadhav, J., while pronouncing an order stated that, “if the wife is not comfortable

Cabinet Decisions Legislation Updates

Cabinet approves MoU between India and Finland in the field of Biotechnology

The Union Cabinet chaired by Prime Minister Narendra Modi has approved the MoU between India and Finland for collaborating based on mutual

Call For Papers Law School News

Call for Papers: 4th GNLU Annual Legal Services Forum (April 6-7, Gandhinagar): Submit by March 15

Reported by Hrithik Khurana

Legislation Updates Notifications

NHRC notice to Government of Madhya Pradesh over reported sexual exploitation of girls at a Ratlam Shelter Home

The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report alleging that girls of a Shelter Home,

Case Briefs High Courts

Bom HC | Climbing down 5 floors is sufficient time to pacify and cool down: “Sudden fight” in Exception 4 of Section 300 IPC explained

Bombay High Court: The Division Bench of A.S. Oka and A.S. Gadkari, JJ. dismissed an appeal filed against the judgment of trial court

News Treaties/Conventions/International Agreements

MoU between India and Malaysia for Mutual Cooperation in the field of Company Secretaryship–Approved by Cabinet

The Union Cabinet chaired by Prime Minister Narendra Modi has approved the signing of a Memorandum of Understanding between India and Malaysia

Law School News Moot Court Announcements

8th RGNUL National Moot Court Competition 2019 [March 29-31, 2019]: Register by Feb 15

Reported by Vijaya Singh

Case Briefs High Courts

Del HC | Sentence for different offences under IPC and Arms Act to run concurrently and not consecutively if they form part of same transaction

Delhi High Court: Sanjeev Sachdeva, J. modified the order of sentence imposed on petitioner and directed that the sentences shall run concurrently and

Case Briefs Supreme Court

Question as to property being a Wakf property or not is to be decided by Wakf Tribunal irrespective of the religious status of parties

Supreme Court: In an appeal against the order of the Punjab and Haryana High Court where it was held that the Wakf

Legislation Updates Statutes/Bills/Ordinances

President of India passes the — Calcutta High Court (Establishment of Circuit Bench at Jalpaiguri) Order, 2019

Ram Nath Kovind, President of India after consultation with the Governor of West Bengal and the Chief Justice of Calcutta High Court

Appointments & Transfers News

CBI Appointments– Praveen Sinha appointed as Additional Director and Amit Kumar as Joint Director of CBI

Appointments Committee of the Cabinet (ACC) conveyed the approval of Praveen Sinha, IPS (GJ:1988), Joint Director, CBI as the Additional Director and Amit Kumar, IPS