SC| Child born out of an irregular marriage is legitimate and entitled to inherit his father’s property
Supreme Court: The bench of NV Ramana and MM Shantanagoudar, JJ, on the issue relating to legality of the marriage of a
Continue reading2019
Adding to its Corporate Law Library, EBC releases a book on Merger Control
Merger Control in India: Law and Practice by Tarun Mathur aims to provide an overview and landscape of the merger control regime
Continue readingKar HC | Imposing heavy cash security as a bail requisite is pure discriminatory, rather an illusionary order
Karnataka High Court: The Bench of Mohammad Nawaz, J. declared that imposing of cash security would virtually amount to a denial of
Continue readingMP HC | Death sentence confirmed as no mitigating circumstances found in favour of rape and murder accused
Madhya Pradesh High Court: This reference was made before a Division Bench of P.K. Jaiswal and B.K. Shrivastava, JJ. by ASJ, District
Continue readingAll HC | Review application allowed as petition was dismissed without examining relevant qualifications
Allahabad High Court: This petition was filed before the Bench of Ashwani Kumar Mishra, J., where the decision of the U.P. Secondary
Continue readingDel HC | Independent directors can be summoned in S. 138 NI Act complaint on allegation of responsibility for day-to-day functions of accused company
Delhi High Court: The Bench of Sunil Gaur, J. held that the trial court did not commit any error while summoning the petitioners
Continue reading
Mau IC | SC can direct Presiding Magistrate to designate another magistrate to hear evidence on appropriate sentence
Mauritius Intermediate Court: The Bench of B.R. Jannoo- Jaunbocus, set aside the motion of the defendant in relation to the protection of
Continue readingPat HC | Documents sought to be produced by defendant must be filed with written statement – leave of Court required for subsequent production thereof
Patna High Court: The Bench of Ashwani Kumar Singh, J. dismissed an application filed under Article 227 of the Constitution of India,
Continue reading
Ker HC | GST: No encashment of bank guarantee in a tax evasion case until the statutory appeal in that regard is considered by Court
Kerala High Court: The Bench of Dama Seshadri Naidu, J. granted a stay on encashment of bank guarantee by tax authorities until
Continue readingBom HC | Settling parties directed to pay costs for setting prosecution into motion and expending valuable judicial time and effort
Bombay High Court: The Division Bench of M.S. Sonak and Prithviraj K. Chavan, JJ. imposed costs on the petitioners while allowing the petition
Continue reading
ILS Pune | Sixth Volume of the Public Law Bulletin released
Reported by Saranya Mishra
Continue reading
Reliance’ s plea challenging MERC Tariff Regulation ‘affecting’ one of it’s thermal plants dismissed
Supreme Court: In the matter where the validity of a tariff regulation framed by the Maharashtra Electricity Regulatory Commission (MERC) was under
Continue reading
NGT | Authorities concerned directed to furnish action report within a month for the ‘Unscientific dumping of solid waste’
National Green Tribunal (NGT): The Bench comprising of Adarsh Kumar Goel, Chairperson; S.P. Wangdi and K. Ramakrishnan, Judicial Members, Dr Nagin Nanda, Executive
Continue reading
ECHR | Conviction for demonstrating obscene sculpture in front of Prosecutor General’s Office held to be disproportionate
European Court of Human Rights: The Seven-Judge Bench comprising of Robert Spano, President; Paul Lemmens, Ledi Bianku, Julia Laffranque, Valeriu Gritco, Stephanie
Continue reading
CCI | Snapdeal is part of vertical distribution chain, not merely marketplace facilitating interaction between buyers and sellers
Competition Commission of India (CCI): The Bench of Ashok Kumar Gupta, Chairperson and Augustine Peter and U.C. Nahta, Members closed a case
Continue reading
MERAKI’19, IPR Essay Competition
Reported by Aastha Srivastava
Continue reading