2019 | Page 183 of 193

After CJI Ranjan Gogoi, Justice AK Sikri recuses himself from plea against M Nageswara Rao’s appointment as CBI’s interim Director

Supreme Court: After CJI Ranjan Gogoi recused himself from hearing a plea challenging the Centre’s decision to appoint M Nageswara Rao as interim

Case Briefs High Courts

P&H HC | Decision on claim of parity of grade in service to be made by passing speaking order

Punjab and Haryana High Court: This writ petition was filed before a Bench of Tejinder Singh Dhindsa, J., where petitioner had claimed

Case Briefs High Courts

Bom HC | Convict under PFA Act acquitted in light on non-compliance of mandatory provisions of Prevention of Food Adulteration Rules

Bombay High Court: The Bench M.G. Giratkar, J. reversed the judgment of Chief Judicial Magistrate, Yavatmal whereby the criminal revision applicant was convicted

Call For Papers Law School News

Call for Papers: Lex Revolution Vol-V, Issue 1

Scholarly unpublished papers on various fields of Law, Human Rights and Social Science from students, teachers, scholars and professionals for the Volume-V

Case Briefs High Courts

MP HC | Vehicle of first-time offender not to be confiscated where rule is for penalty of 30 times the royalty of mineral being illegally transported

Madhya Pradesh High Court: This petition was filed before a Division Bench of S.C. Sharma and Virender Singh, JJ., against the order

Case Briefs Foreign Courts

Namibia SC | Extending liability to State for mala fide conduct of judicial officer may create far worse mischief than not extending it

Supreme Court of Namibia: The Three-Judge Bench of Shivute, CJ., Frank, AJ and Damaseb, DCJ. (dissenting), stated that making the State liable

Case Briefs High Courts

Del HC | Crude settlements send wrong signal to society : Quashing of FIR registered for outraging modesty of woman rejected

Delhi High Court: The Bench of Sunil Gaur, J. dismissed a petition seeking quashing of FIR filed for the offences punishable under Sections

Case Briefs High Courts

Bom HC | Under S. 34 of A&C Act, Court has to see whether the view taken by Arbitrator is a judicially possible view

Bombay High Court: The Bench of S.C. Gupte, J. while addressing an arbitration petition challenging the award passed by a sole arbitrator,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | No contravention by RWITC in game of horse racing as pieces of evidence fail to prove any anti-competitive practices

Competition Commission of India (CCI): The Three-Member Bench comprising of Ashok Kumar Gupta, Chairperson and Augustine Peter and U.C. Nahta as members

New releases News

EBC publishes International Litigation by Bimal N. Patel

International Litigation by and against India by Bimal N. Patel India is showing very slow yet important signs of opening up to

Case Briefs High Courts

All HC | Order passed based on directions which were overridden cannot sustain in the eyes of law

Allahabad High Court: This petition was filed before a Bench of Saumitra Dayal Singh, J., against the order of the Appellate Authority

Conference/Seminars/Lectures Law School News

KIIT | International Seminar on Crime and Criminal Justice in Recent Times [19-20th January]

Reported by Shubhodip Chakraborty

Case Briefs High Courts

Del HC | Wife can maintain S. 125 CrPC application even at a place where she is residing for time-being

Delhi High Court: The Bench of Sanjeev Sachdeva, J. dismissed a revision petition filed by the husband against the judgment of the trial

New releases News

EBC Learning, EBC’s premier e-learning delivery platform releases it’s 14th course on Contract Drafting

CONTRACT DRAFTING ABOUT THIS COURSE Businesses run on commitments that are reduced to written contracts. In fact, the entire economy functions on

Case Briefs Foreign Courts

Pak SC | Adjudication by jirgas/ panchayats posing as courts in tribal areas declared illegal; Reliance placed on SC of India’s rulings on khap panchayats

“When in the name of preservation of tradition these jirgas/panchayats assume the powers of a pillar of the State, i.e. the judiciary,

Conference/Seminars/Lectures Law School News

SSIP Cell in collaboration with GLIC organising a seminar on “Finance for Start-Ups”

Reported by Hrithik Khurana

Case Briefs High Courts

Ker HC | Court not competent to decide standard of performance of participants in art and cultural activities under Article 226 of the Constitution

Kerala High Court: The Bench of Anu Sivaraman, J. was hearing a civil writ petition filed by a minor girl aged 14

Case Briefs High Courts

Madras HC | Presumption under S. 139 NI Act in favour of holder of cheque arises once its execution is admitted by accused

Madras High Court: The Bench of P. Velmurugan J. convicted the accused under Section 138 of the Negotiable Instruments Act, 1881 (for dishonour

Case Briefs Supreme Court

SC| NDMC Bye-laws introducing ‘Unit Area Method’ for determining ‘rateable value’, violative of the NDMC Act

Supreme Court: The Bench of Dr. AK Sikri and Ashok Bhushan, JJ has declared the New Delhi Municipal Council (Determination of Annual

Case Briefs Supreme Court

SC| 40-50% disability limit for the post of Civil Judge is logical considering the nature of the job

Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ held that prescription of disability to the extent of 40%-50% for