2019 | Page 178 of 193

P&H HC | Person governed by one set of rules and regulations cannot claim benefit of promotion under another rule

Punjab and Haryana High Court: The petition was filed before a Division Bench of Rajiv Sharma and Harinder Singh Sidhu, JJ. against

Case Briefs High Courts

MP HC | Anticipatory bail granted where FIR under Section 498-A IPC filed after divorce suit

Madhya Pradesh High Court: The application was filed before the Bench of S.C. Sharma, J. under Section 438 of Criminal Procedure Code

Case Briefs High Courts

Ori HC | Accused acquitted for dowry and domestic violence over vague charges

Orissa High Court: The Bench of Akshaya Kumar Mishra, J. acquitted the accused by setting aside the order of the Sessions Court

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – January 2019

TOP STORIES Insolvency and Bankruptcy Code upheld in entirety The provisions contained in the Insolvency and Bankruptcy Code, 2016 pass the constitutional

Case Briefs International Courts

ECJ | Austrian legislation grating certain employees a day’s holiday on Good Friday held detrimental to other employees

European Court of Justice (ECJ): The Bench comprising of K. Lenaerts, President; R. Silva de Lapuerta, Vice-President; J.C. Bonichot, A. Arabadjiev, A. Prechal, C. Toader and C. Lycourgos (Rapporteur),

Case Briefs High Courts

Bom HC | Issues of constitutionality of a statute not to be decided for mere academic purpose

Bombay High Court at Goa: The Division Bench of M.S. Sonak & Prithviraj K. Chavan, JJ. dismissed a set of petitions holding that

Case Briefs High Courts

Ker HC | State Election Commission cannot pass interim order in a proceeding pending under S. 4 of Kerala Local Authorities (Prohibition of Defection) Act

Kerala High Court: The Bench of Shaji P. Chaly, J. hearing a civil writ petition pertaining to a no-confidence motion filed against President

Case Briefs High Courts

Del HC | Interim maintenance to wife and minor child can be awarded under Domestic Violence Act on basis of ‘notional income’ of husband

Delhi High Court: The Bench of R.K. Gauba, J. dismissed a husband’s petition filed against the order of Metropolitan Magistrate as confirmed by

Case Briefs High Courts

All HC | Tehsildar has no jurisdiction to issue direction to SHO in matter of civil nature

Allahabad High Court: The writ petition was filed before a Division Bench of Abhinava Upadhya and Dr Yogendra Kumar Srivastava, JJ. where

Case Briefs High Courts

MP HC | Death sentence confirmed in case of rape of 4 year old girl; held a rarest of the rare case

Madhya Pradesh High Court: The criminal appeal was filed before a Division Bench of P.K. Jaiswal and Anjuli Palo, JJ. by the

Case Briefs High Courts

HP HC | Complaint alleging irregularities not sufficient for suspension from elected office

Himachal Pradesh High Court: The Division Bench of Surya Kant, CJ and Ajay Mohan Goel, J. disposed of the petition allowing the

Case Briefs Supreme Court

Erstwhile Directors of corporate debtor must be given the resolution plans for attending CoC meetings

Supreme Court: The Bench of RF Nariman and Navin Sinha, JJ, yet again dealing with an issue relating to the Insolvency and

Case Briefs High Courts

Tri HC | Corroboration of testimony of child witness is a rule of prudence and nothing more; deposition by child witness after 22 years admitted

Tripura High Court: The Division Bench comprising of Sanjay Karol, CJ and Arindam Lodh, J. admitted the deposition of the prosecution witness

Appointments & Transfers News

Orissa HC | Justice Pramath Patnaik of Jharkhand HC transferred to Orissa HC

The President after consultation with the Chief Justice of India transferred Shri Justice Pramath Patnaik, judge of the Jharkhand High Court, as

Case Briefs High Courts

Del HC | Not allowed to blow hot and cold in same breath: Party who knowingly accepts benefits of an order not permitted to assail it later

Delhi High Court: The Bench of Vinod Goel, J. dismissed a revision petition filed against the order of Civil Judge (II), Central Districts,

Case Briefs High Courts

Guj HC | Simple registration of FIR not sufficient to establish breach of maintenance of public order

Gujarat High Court: A Bench of S.H. Vora, J. allowed the special leave petition and quashed the impugned order of detention by

Appointments & Transfers News

Allahabad HC | Justice Pankaj Kumar Jaiswal transferred from MP HC to All HC

The President after consultation with the Chief Justice of India transferred Justice Pankaj Kumar Jaiswal, Judge of Madhya Pradesh High Court, as

Case Briefs Foreign Courts

SA HC | Minor sentenced to imprisonment as a last resort under the Child Justice Act, 2008 for robbery, kidnapping and rape

High Court of South Africa, Eastern Cape Local Division: This case was filed before a Bench of G.G. Goosen, J. where Court

Law School News Moot Court Achievements & Reports

School of Law, CHRIST wins 2nd Runner-Up at 9th Army Institute of Law National Moot Court Competition, 2019

Reported by Anirudh Kulkarni

Case Briefs High Courts

MP HC | A ‘permanent employee’ has right to receive only minimum of the graded pay-scale with no increments unless regularised

Madhya Pradesh High Court: Petitioner had approached the Court before a bench of Sheel Nagu, J. under Article 226 of the Constitution