2019

P&H HC | DRT has jurisdiction under S. 5 of Limitation Act to condone delay if application filed with Securitization Application

Punjab and Haryana High Court: This petition was filed before a Division Bench of Amit Rawal and Arun Kumar Tyagi, JJ. against

Case Briefs High Courts

Del HC | Registrar of Marriage directed to issue marriage certificate to foreign citizens as required under S.13 of Special Marriage Act

Delhi High Court: The Bench of Vibhu Bhakru, J.allowed petition filed by foreign citizens and directed the Registrar of Marriage to issue Certificate

Hot Off The Press News

CJI recuses himself from plea challenging M Nageswara Rao’s appointment as CBI’s interim Director

Supreme Court: CJI Ranjan Gogoi has recused himself from hearing the plea challenging appointment of M Nageswara Rao as the interim director of

New releases News

A great new book on Internships published by EBC

Acing Internships by Joshua Aston “The transition from being a teenager to adulthood and from being a law student to a professional

Case Briefs High Courts

Pat HC | Ownership of a vehicle can be proved only by the certificate of registration issued by transport department

Patna High Court: The Bench of Ahsanuddin Amanullah, J. dismissed an application filed under Section 482 of the Code of Criminal Procedure,

Call For Papers Conference/Seminars/Lectures Law School News

Call for Papers: Ashok Kumar Memorial Wildlife Law and Enforcement Conference [March 11-12, Pune]

Reported by Rupesh Jain

Case Briefs Foreign Courts

Pak SC | OUP (Pakistan) entitled to tax exemption under Cl. 86 of Income Tax Ordinance; holds judgment by SC of India in OUP India case wrong

Supreme Court of Pakistan: The Three-Judge Bench of Umar Ata Bandial, Munib Akhtar and Yahya Afridi, JJ. set aside the judgment of

Case Briefs High Courts

Bom HC | Injury on private part of women married for 15 years not expected during forced intercourse; conviction of rape accused upheld

Bombay High Court: The Bench of V.M. Deshpande, J. upheld the judgment of Additional Sessions Judge convicting the appellants for the offences punishable

Case Briefs High Courts

Guj HC | Probable love affair between prosecutrix and applicant – Ground for allowing bail in offences under POCSO

Gujarat High Court: The Bench of A.Y. Kogje, J. allowed a bail application under Section 439 of the Code of Criminal Procedure,

Case Briefs High Courts

Raj HC | Court directs removal of kiosks blocking public roads

Rajasthan High Court: The Bench of Mohammad Rafiq, and Goverdhan Bardhar, JJ. allowed this PIL filed for clearance of road which was

Case Briefs High Courts

Ker HC | Court exercising jurisdiction under Article 226 of Constitution must keep away from academic matters

Kerala High Court: The Bench of P.V. Asha, J. dismissed a civil writ petition filed by an Assistant Professor holding that Court

Case Briefs

NLSIU | YADGIR Legal Aid Programme

The students of NLSIU as a part of the Legal Services Clinic performed LLPs at three different location which included two villages

Case Briefs High Courts

Del HC | Order rejecting Section 125 CrPC application on basis of detectives’s report quashed

Delhi High Court: The Bench of Sanjeev Sachdeva, J. directed the parties to appear before the trial court for fresh consideration of an

Case Briefs High Courts

Kar HC | Municipal elections: Repetition of reservation in any ward for any category – anti-thesis of rotation principle envisaged under Article 243-T of Constitution

Karnataka High Court: The Bench of S. Sunil Dutt Yadav, J. allowed a civil writ petition challenging State’s notification dated 10-08-2018 which

Case Briefs Foreign Courts

SCC Times

P&H HC | DRT has jurisdiction under S. 5 of Limitation Act to condone delay if application filed with Securitization Application

Del HC | Registrar of Marriage directed to issue marriage certificate to foreign citizens as required under S.13 of Special Marriage Act

CJI recuses himself from plea challenging M Nageswara Rao’s appointment as CBI’s interim Director

A great new book on Internships published by EBC

Pat HC | Ownership of a vehicle can be proved only by the certificate of registration issued by transport department

Call for Papers: Ashok Kumar Memorial Wildlife Law and Enforcement Conference [March 11-12, Pune]

Pak SC | OUP (Pakistan) entitled to tax exemption under Cl. 86 of Income Tax Ordinance; holds judgment by SC of India in OUP India case wrong

Bom HC | Injury on private part of women married for 15 years not expected during forced intercourse; conviction of rape accused upheld

Guj HC | Probable love affair between prosecutrix and applicant – Ground for allowing bail in offences under POCSO

Raj HC | Court directs removal of kiosks blocking public roads

Ker HC | Court exercising jurisdiction under Article 226 of Constitution must keep away from academic matters

NLSIU | YADGIR Legal Aid Programme

Del HC | Order rejecting Section 125 CrPC application on basis of detectives’s report quashed

Kar HC | Municipal elections: Repetition of reservation in any ward for any category – anti-thesis of rotation principle envisaged under Article 243-T of Constitution

UK SC | Personal liberty cannot be impinged by Community Treatment Order

Bom HC | 2011 Mumbai Blasts | Court refuses to discharge Hawala Operator who transferred money to Yasin Bhatkal

5th RMLNLU National Mediation Competition 2019- Live Blog!

NLSIU | Guest Talk by Mr. Shyam Saran (ex-Foreign Secy of India)

Call for Papers: New Directions, New Voices in Family Law in India

Pat HC | Bihar Hindu Religious Trust Act: Mahant appointing his grandson as trustee of Math – not illegal