2019 | Page 179 of 193

Justice B N Srikrishna’s report declares former CEO of ICICI Bank Chanda Kochhar guilty of violating Bank’s Code of Conduct

As reported by media, the board of ICICI Bank had appointed Retired Supreme Court Judge, Justice Srikrishna to investigate in regard to

Interviews

Utkarsh Pandey, Founder of Clat-Decodified, on being a student entrepreneur

Interviewed by Avinash Gautam

Legislation Updates Notifications

Central Goods and Services Tax (Amendment) Rules, 2019 notified to amend CGST Rules, 2017

G.S.R. 63(E).— In exercise of the powers conferred by Section 164 of the Central Goods and Services Tax Act, 2017 (12 of 2017),

Case Briefs High Courts

P&H HC | Claim of fraudulently obtaining signature on agreement to sell must be supported with sufficient evidence

Punjab & Haryana HC: The Bench of Raj Mohan Singh, J. dismissed a revision petition on the ground of insufficient evidence but

Hot Off The Press News

M Nageswara Rao’s appointment as interim CBI director: Now Justice NV Ramana also recuses himself

Supreme Court: After CJI Ranjan Gogoi and Justice Dr. AK Sikri, Justice NV Ramana becomes the third judge to recuse himself from

Live Blogging

Live Updates : Philip C. Jessup International Law Moot Court Competition, 2019 – Indian Rounds

Amity Law School, Noida proudly brings to you the “Indian Rounds of Philip C. Jessup International Law Moot Court Competition, 2019” which

Law School News Others

ILSCA Arbitration Week from 15th to 18th February, 2019

Reported by Saranya Mishra

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT | TATA Chemicals’ petition under IBC Code dismissed with heavy cost of Rs 10 lakhs, for being filed with ulterior motive

National Company Law Tribunal, Mumbai Bench: This Bench comprising Mr V.P. Singh and Mr Ravikumar Duraisamy as members dismissed a petition filed

Case Briefs High Courts

Del HC | Delhi Prison Rules, 2018 disentitles convicts under NDPS Act for grant of furlough

Delhi High Court: The Bench of Mukta Gupta, J. dismissed a petition for grant of furlough holding that convicts under Narcotic Drugs and

Case Briefs Supreme Court

SC| Legitimate expectation is not a wish or desire that can be demanded as a right

Supreme Court: “The legitimate expectation is not a wish or a desire or a hope, therefore, it cannot be claimed or demanded

Law School News Others

Symbiosis Conclave 2019

Reported by Shanika Bhowmick

Appointments & Transfers News

CIC | Four Information Commissioners administered oath

On 01-01-2019 four Information Commissioners namely Shri Yashvardhan Kumar Sinha, Smt. Vanaja N Sarna, Shri Neeraj Kumar Gupta and Shri Suresh Chandra

Legislation Updates Notifications

MHRD | Revision of allowances as per recommendations of 7th Central Pay Commission

On 28-01-2019, the much-awaited orders on the revision of allowances and special allowances for teachers and equivalent academic cadre, Registrars, Finance Officers and

Legislation Updates Notifications

Central Government notifies amalgamation of Gramin Bank of Aryavart and Allahabad UP Gramin Bank

Gramin Bank of Aryavart and Allahabad UP Gramin Bank amalgamated into a single Regional Rural Bank–Aryavart Bank

Legislation Updates Rules & Regulations

Government of India (Allocation of Business) Rules, 1961 further amended by the President

S.O. 503(E).—In exercise of the powers conferred by clause (3) of Article 77 of the Constitution, the President hereby makes the following

Case Briefs Foreign Courts

SL CoA | Person claiming prescriptive title against rightful owner has a heavy burden to prove all requirements prescribed in S. 3 of Prescription Ordinance

Court of Appeal of Sri Lanka: The Bench of Mahinda Samayawardhena, J. dismissed the appeal of the plaintiff seeking a declaration of

Case Briefs High Courts

Guj HC | Bail granted to accused booked under SC/ST Act since substantial investigation was over and no other offence was registered

Gujarat High Court: The Bench of S.H. Vora, J. allowed an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes

Hot Off The Press News

SC again refuses to stay the amendments to SC/ST Act; Matter to be heard on Feb 19

Supreme Court: The Court once gain refused to stay amendments to the SC & ST (Prevention of Atrocities) Act, 1989 (SC/ST Act)

Case Briefs High Courts

Utt HC | FIR for offences under Sections 467, 468 and 471 IPC can be quashed if parties enter into a compromise willingly and amicably

Uttaranchal High Court: The Bench of Narayan Singh Dhanik J. disposed a compounding application along with a criminal writ petition and quashed

Case Briefs High Courts

All HC | “Students should have a ‘walk in’ or rather a ‘run in’ access to the playground”

“Education is not only about learning from books in an enclosed classroom, but it is equally about imbibing sterling character traits in