2019

HP HC | Court grants liberty and protection to similarly placed stone-crushers to avoid multiplicity of litigation

Himachal Pradesh High Court: The Division Bench of Surya Kant, CJ and Ajay Mohan Goel, J. allowed the writ petition, extending to

Law School News Others

GNLU | Certificate Course on Investment Arbitration, 11-16th March, 2019

Reported by Hrithik Khurana

Case Briefs High Courts

Del HC | Summoning order against CEO of Swiggy in criminal case relating to violence erupted in a restaurant quashed

Delhi High Court: The Bench of R.K. Gauba, J. quashed the summoning order passed by Metropolitan Magistrate against the CEO of Swiggy observing

Case Briefs High Courts

Tri HC | Accused under Section 498-A acquitted in light of improvements in testimony of related witnesses

Tripura High Court: The Bench of S. Talapatra, J. reversed the order of the trial court convicting the appellant for offence punishable under Section

Case Briefs Supreme Court

SC| Appeal against order passed under Section 51 of FERA lies before Appellate Tribunal only

Supreme Court: The bench of AM Sapre and Indira Banerjee, JJ has held that the appellate forum for deciding the appeals arising

Case Briefs Supreme Court

SC| Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 doesn’t prohibit ADM from passing orders

Supreme Court: In the case where it was being contended that the Additional District Magistrate had no jurisdiction to pass order under

Case Briefs Supreme Court

SC| Secured creditor can file winding up petition even after obtaining a recovery certificate from DRT

Supreme Court: In a case dealing with companies defaulting a loan of Rs. 48 Crores including interest from Kotak Mahindra Bank, the

Case Briefs Supreme Court

SC| Settled possession of a property means effective and undisturbed possession

Supreme Court: In a matter where the plaintiff had no document to prove his possession of a property, but claimed possessory

Case Briefs Foreign Courts

SCOTUS | “Secret sales” can invalidate a patent; petitioner denied patent rights over an invention which was available to public use prior to patent

Supreme Court of the United States: In order to craft a federal patent system that encourages the creation and disclosure of new

Case Briefs High Courts

P&H HC | Commission reports are not adjudicatory in nature and have no binding force

Punjab and Haryana High Court: This writ petition was filed before the Bench of Rajan Gupta, J., where he addressed five writ

Law School News Moot Court Achievements & Reports

School of Law, CHRIST adjudged Runner-Up at Shri I.M. Nanavati Memorial National Moot Court Competition, 2019

Reported by Anirudh Kulkarni

Case Briefs High Courts

All HC | Matter sent for consideration where students with valid admission not allowed to give examination

Allahabad High Court: Petitioner-institution claimed before the Bench of Ajay Bhanot, J. that nine students, who were admitted directly in the D.El.Ed./B.T.C.

Conference/Seminars/Lectures Law School News

Jamia Milia Islamia | Professor Mushirul Hasan Memorial Lecture Series

Reported by Syed Haroon

Case Briefs High Courts

Del HC | Plea of debt being time barred becomes inconsequential where issuance of cheque gives rise to presumption of amount being due

Delhi High Court: The Bench of R.K. Gauba, J. dismissed a petition filed under Section 482 CrPC holding it to be an abuse

Case Briefs High Courts

Ker HC | Applicability of GST to amount collected by vehicle dealers, acting as agents of State, from purchasers – prima facie issue requiring deeper adjudication

Kerala High Court: The Bench of Dama Seshadri Naidu J. hearing a civil writ petition filed by a vehicle dealer granted an

Law School News Others

ILS Pune | 10 days Orientation Programme for Judicial Magistrate First Class Examination

Reported by Saranya Mishra

Case Briefs High Courts

Megh HC | Accused under POCSO Act denied bail for harassing victim minor girl opining that there was reasonable apprehension of witness tampering

Meghalaya High Court: The Bench of H.S. Thangkhiew, J. hearing a bail application filed by an accused under Protection of Children from

Case Briefs High Courts

SCC Times

HP HC | Court grants liberty and protection to similarly placed stone-crushers to avoid multiplicity of litigation

GNLU | Certificate Course on Investment Arbitration, 11-16th March, 2019

Del HC | Summoning order against CEO of Swiggy in criminal case relating to violence erupted in a restaurant quashed

Tri HC | Accused under Section 498-A acquitted in light of improvements in testimony of related witnesses

SC| Appeal against order passed under Section 51 of FERA lies before Appellate Tribunal only

SC| Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 doesn’t prohibit ADM from passing orders

SC| Secured creditor can file winding up petition even after obtaining a recovery certificate from DRT

SC| Settled possession of a property means effective and undisturbed possession

SCOTUS | “Secret sales” can invalidate a patent; petitioner denied patent rights over an invention which was available to public use prior to patent

P&H HC | Commission reports are not adjudicatory in nature and have no binding force

School of Law, CHRIST adjudged Runner-Up at Shri I.M. Nanavati Memorial National Moot Court Competition, 2019

All HC | Matter sent for consideration where students with valid admission not allowed to give examination

Jamia Milia Islamia | Professor Mushirul Hasan Memorial Lecture Series

Del HC | Plea of debt being time barred becomes inconsequential where issuance of cheque gives rise to presumption of amount being due

Ker HC | Applicability of GST to amount collected by vehicle dealers, acting as agents of State, from purchasers – prima facie issue requiring deeper adjudication

ILS Pune | 10 days Orientation Programme for Judicial Magistrate First Class Examination

Megh HC | Accused under POCSO Act denied bail for harassing victim minor girl opining that there was reasonable apprehension of witness tampering

Madras HC | Case under S. 138 NI Act is maintainable against person who issues cheque even if loan is secured by Trust

Tri HC | No infirmity in order refusing to take cognizance of police report filed on basis of incomplete investigation

GNLU | 9th Convocation held on January 27, 2019