2019 | Page 176 of 193

Cabinet approves MoC between India and Japan in the field of Food Processing Industry

The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi has given its approval to the Memorandum of Cooperation (MoC) between

Case Briefs High Courts

Bom HC | Subsequent bail application not maintainable if grounds which were available were not raised in previous application

Bombay High Court: The Division Bench of Sadhana S. Jadhav and Anuja Prabhudesai, JJ. dismissed a third bail application filed by a convict

Business News News

MoCI | Ad-hoc National Committee of Domestic Council for Gems and Jewellery

Gems and Jewellery Domestic Council An Ad-hoc National Committee of Domestic Council for Gems and Jewellery consisting 14 Members representing various associations

Law School News Moot Court Achievements & Reports

NLUO qualifies for International Rounds of Philip C. Jessup International Law Moot Court Competition

Reported by Avinash Gautam

Law School News Others

GNLU | Certificate Course on Energy Law, by Prof Dr J. Kumar

About Gujarat National Law University Gujarat National Law University (GNLU) is the statutory university established by the Govt. of Gujarat under the Gujarat

Hot Off The Press News

CBI v. Kolkata Police Row: Kolkata Police chief not to be arrested during investigation

Supreme Court: In the CBI versus Kolkata Police controversy, the Court has directed that no coercive steps, including arrest of Rajeev Kumar,

Case Briefs High Courts

Del HC | No reason to stay proceedings under S. 138 NI Act where trial in another FIR involving the parties is pending

Delhi High Court: R.K. Gauba, J. allowed a petition filed against the order of Sessions Court whereby proceedings in a case filed

News Treaties/Conventions/International Agreements

MoU signed between Ministry of Coal and Ministry of Energy, Republic of Poland

Ministry of Coal entered into a Memorandum of Understanding with Ministry of Energy, Republic of Poland on 04-02-2019. The MoU was signed between

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | Relaxation may be granted from strict enforcement of Buy-Back Regulations if the same is in the interest of investors or securities market

Securities and Exchange Board of India: The Board comprising G. Mahalingam as Whole Time Member, allowed Oil India’s application seeking exemption/relaxation from

ADR Competition Announcements Law School News

1st NLUJ Mediation Competition

Reported by Srishti Rai

Case Briefs Foreign Courts

Pak SC | Law colleges directed to introduce five-year LL.B programme; admission to 3-year LL.B banned

“….senior members of the Bar have a duty to contribute to the learning and grooming of entrants during the mandatory apprenticeship period

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT | Prosecution lodged against Corporate Debtor for suppressing material facts while filing petition under S. 10 IBC

National Company Law Tribunal, Mumbai: The Bench of V.P. Singh, Member (Judicial) and Ravikumar Duraisami, Member (Technical) ordered for prosecution to be

Legislation Updates Notifications

Revision of rates of ‘Special Duty Allowance’ payable to Judges of High Courts posted in North Eastern Region

Judges of High Courts who have been posted or transferred (including on initial appointment) to the High Courts of North Eastern Region

Legislation Updates Rules & Regulations

Labour & Employment | Ministry notifies rules to allow employment of ‘Women in Mines’

Now Equal Employment Opportunities for Women in Mines

Business News News

MoCI | FDI Policy on E-Commerce

In order to ensure due compliance of the FDI policy on e-Commerce, Press Note 2 (2018) has been issued. It puts in

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | No illegality in discharge from service if enough opportunities given to show cause against the same

Armed Forces Tribunal, New Delhi: A Bench of Virender Singh, Chairperson and Lt. Gen. Sanjiv Chachra, Member dismissed the original application filed,