2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Parties may settle the claim in interregnum of filing of application under S. 7 IBC and constitution of Committee of Creditors

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial) allowed an

Call For Papers Law School News

Call for Papers: GNLU Journal of Law and Economics

Reported by Hrithik Khurana

Case Briefs High Courts

Del HC | Mere non-production of original documents not sufficient for conviction for an offence of forgery

Delhi High Court: The Bench of Mukta Gupta, J. dismissed a petition filed against the judgment of Metropolitan Magistrate acquitting the respondent for

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | Scheme for purchase and booking of plots of land – a collective investment scheme requiring certificate of registration

Securities and Exchange Board of India (SEBI): The Board comprising S.K. Mohanty whole time member, concluded that launching/ floating/ sponsoring / causing

Case Briefs High Courts

Pat HC | Indian Telegraph Act, 1885: Telegraph authority empowered to place wires upon any property – owner can claim compensation for damage caused

Patna High Court: The Bench of Mohit Kumar Shah, J. hearing a civil writ petition against power distribution company, allowed the affected

Call For Papers Law School News

Call for papers: International Symposium on Environmental Justice and Sustainable Development Goals

Reported by Hrithik Khurana

Case Briefs High Courts

P&H HC | Court refuses to interfere in the matter where detenue lawfully detained

Punjab and Haryana High Court: Petitioner had filed the Criminal writ petition before a Bench of Inderjit Singh, J. under Article 226

Case Briefs High Courts

Ori HC | Application for additional evidence can be considered at the time of hearing of appeal

Orissa High Court: The Bench of Dr A.K. Rath, J. allowed the application filed for challenging the order of the District Court

Case Briefs High Courts

Guj HC | Benefit of doubt to be extended, if different opinions arise from the same set of facts and evidence

Gujarat High Court: A Bench of S.G. Shah, J. partly allowed an appeal which confirmed the conviction of the appellants but reduced the

Case Briefs Supreme Court

CAT Chairman cannot stay the proceedings pending before a larger bench of High Court

Supreme Court: Explaining the scope of the powers of the Chairman of the Central Administrative Tribunal (CAT), the Bench of R. Banumathi

Legislation Updates Notifications

Economically Weaker Section (EWS) | Reservation for EWSs in direct recruitment in civil posts and services in Government of India

Following instructions are issued in consultation ‘with’ Ministry of Social Justice and Empowerment and Department of Legal Affairs regarding reservation for EWSs

Legislation Updates Notifications

MoF | Central Goods and Services Tax (Removal of Difficulties) Order, 2019

S.O. 635(E)—WHEREAS, sub-section (1) of Section 10 of the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereafter in this

Law School News Others

JMI | Public Meeting: State of Education and Employment

Reported by Syed Haroon

Case Briefs High Courts

Bom HC | DNA report can be challenged only on ground of tampering with accused’s blood sample at any stage

Bombay High Court: The Bench of V.M. Deshpande, J. dismissed an appeal challenging the judgment and order of Additional Sessions Judge whereby the

Case Briefs High Courts

Del HC | No vicarious liability on ‘Non-Executive Nominee Director’ for dishonour of cheque unless he is shown to be at company’s helm of affairs

Delhi High Court: The Bench of R.K. Gauba, J. interfered with the impugned order passed by Metropolitan Magistrate and quashed the summon issued

Case Briefs High Courts

Pat HC | Court cannot exercise jurisdiction in a matter where departmental proceedings are pending against employee and no final order has been given therein

Patna High Court: The Bench of Madhuresh Prasad, J. dismissed a civil writ petition filed by an employee against whom disciplinary proceedings

Law School News Moot Court Achievements & Reports

SCC Times

NCLAT | Parties may settle the claim in interregnum of filing of application under S. 7 IBC and constitution of Committee of Creditors

Call for Papers: GNLU Journal of Law and Economics

Del HC | Mere non-production of original documents not sufficient for conviction for an offence of forgery

SEBI | Scheme for purchase and booking of plots of land – a collective investment scheme requiring certificate of registration

Pat HC | Indian Telegraph Act, 1885: Telegraph authority empowered to place wires upon any property – owner can claim compensation for damage caused

Call for papers: International Symposium on Environmental Justice and Sustainable Development Goals

P&H HC | Court refuses to interfere in the matter where detenue lawfully detained

Ori HC | Application for additional evidence can be considered at the time of hearing of appeal

Guj HC | Benefit of doubt to be extended, if different opinions arise from the same set of facts and evidence

CAT Chairman cannot stay the proceedings pending before a larger bench of High Court

Economically Weaker Section (EWS) | Reservation for EWSs in direct recruitment in civil posts and services in Government of India

MoF | Central Goods and Services Tax (Removal of Difficulties) Order, 2019

JMI | Public Meeting: State of Education and Employment

Bom HC | DNA report can be challenged only on ground of tampering with accused’s blood sample at any stage

Del HC | No vicarious liability on ‘Non-Executive Nominee Director’ for dishonour of cheque unless he is shown to be at company’s helm of affairs

Pat HC | Court cannot exercise jurisdiction in a matter where departmental proceedings are pending against employee and no final order has been given therein

School of Law, Christ University wins 2nd Shree Hashuji Advani National Moot Court Competition, 2019

Interim Budget 2019-2020 — Major Highlights

Regional Rural Bank | Amalgamation of Vananchal Gramin Bank and Jharkhand Gramin Bank into Jharkhand Rajya Gramin Bank