2019 | Page 182 of 193

SL CoA | Correctness of HS Code for ‘thalsukiri’ (palm sugar) yet to be decided; order based on incorrect HS Code quashed

Court of Appeal of Sri Lanka: This appeal was filed before a Bench of Mahinda Samayawardhena, J., to quash an order where

Case Briefs High Courts

Bom HC | New High Court Complex | Maha Government ordered to perform its legal obligation of providing large plot of land for new complex considering requirements of 22nd century

“Men come and go, but institutions must go on …” —Justice M.C. Chagla, former CJ, Bombay HC Bombay High Court: In an

Case Briefs High Courts

P&H HC| Presumption attached with registered Will with regard to its genuineness cannot be questioned before revenue authorities

Punjab and Haryana High Court: Petitioner had approached the Court before a Bench of Augustine George Masih, J., challenging order passed by

Case Briefs High Courts

Ker HC | Tahsildar, as the mutation granting authority, has no power to examine vexed issues of title

Kerala High Court: The Bench of Alexander Thomas, J. set aside an order passed by Tahsildar vide which petitioners’ request for transfer

Law School News Live Blogging

LIVE: 11th edition of the NUJS-HSF National Corporate Law Moot Court Competition

4:50 pm – Good evening! The 11th edition of the NUJS National Corporate Law Moot Court Competition 2019 to be held in

Conference/Seminars/Lectures Law School News

Banaras Hindu University | Guest Lecture by Ishaan Dave

Reported by Shriya Pandey

Case Briefs High Courts

Orissa HC | Court decides legitimate occasion for allowing the application for additional evidence

Orissa High Court: The Bench of A.K. Rath, J., allowed a petition filed against the order of District Court rejecting the application

Case Briefs Supreme Court

SC| Insolvency and Bankruptcy Code upheld in entirety; a ‘paradise lost’ for defaulters [Full Report]

Supreme Court: The bench of RF Nariman and Navin Sinha, JJ has, in a landmark verdict, upheld the validity of the Insolvency

Case Briefs High Courts

Guj HC | Various aspects like age, gender and dependants taken into consideration while granting anticipatory bail

Gujarat High Court: The Bench of Vipul M. Pancholi, J., allowed the application made for granting an anticipatory bail on the grounds

ADR Competition Announcements Law School News

6th NLUO Bose & Mitra & Co. International Maritime Arbitration Moot 2019

Reported by Avinash Gautam

Case Briefs High Courts

Utt HC | State directed to hold parleys to address ‘Save Ganga’ protest undertaken by the fasting Sanyasi

Uttaranchal High Court: The Division Bench of Alok Singh and Rajiv Sharma, JJ. declared that petitioner who was a conscious keeper of

Case Briefs High Courts

Del HC | Trial Court directed to reconsider evidence for purpose of S. 319 CrPC even at stage of final hearing

Delhi High Court: The Bench of Sanjeev Sachdeva, J. without expressing any opinion on merits of the case, directed the trial court to

Case Briefs High Courts

Madras HC | Ex-parte order not to be set aside if the very basis of cause projected for non-appearance not established in any manner

Madras High Court: The Bench of T. Ravindran, J. set aside the order of Deputy Commissioner of Labour whereby he had set aside

Law School News Others

NUALS Parliamentary Debate 2019

Reported by Priyadarsini TP

Conference/Seminars/Lectures Law School News

GNLU | Special Lecture on IP and Artificial Intelligence [25 January, 2019]

Reported by Hrithik Khurana

Case Briefs High Courts

Kar HC | Karnataka Gram Swaraj and Panchayat Raj Act, 1993: No-confidence motion moved against Adhyaksha within first 30 months of election is invalid

Karnataka High Court: The Bench comprising of S. Sunil Dutt Yadav, J. hearing a petition challenging motion of no-confidence moved against President

Hot Off The Press News

SC| No stay on proposed amendments to the SC/ST (Prevention of Atrocities) Act

Supreme Court: A bench headed by Justice Dr, AK Sikri refused to stay the proposed amendments to the SC & ST (Prevention of

Case Briefs Foreign Courts

Pak SC | Writ against Pakistan Olympic Association and its officials not maintainable as the Association does not perform ‘public functions’

Supreme Court of Pakistan: The three-judge Bench of Mian Saqib Nisar, Ijaz Ul Ahsan and Sajjad Ali Shah, JJ. hearing a civil

Case Briefs Foreign Courts

SL CoA | Burden of proof with claimant to show lawful possession for proving prescriptive title to land

Court of Appeal of Sri Lanka: This appeal was filed before a Bench of Mahinda Samayawardhena, J., for ejectment of defendants from

Case Briefs High Courts

Utt HC | State can choose lead contractor in a composite contract based on nature of work

Uttaranchal High Court: The Bench of Sudhanshu Dhulia, J. stated that if the major part of the work was of civil nature