ILS National Short Case Analysis Competition
Reported by Saranya Mishra
Continue reading2019
Ker HC | No pre-meditation, no criminal antecedents – death penalty of man accused of rape and murder turned into life imprisonment
Kerala High Court: The Division Bench of A.M. Shaffique and P. Somarajan, JJ. was hearing a death reference tagged along with a
Continue readingMP HC | Order in excess of powers under Section 39(1)(a) of M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam is illegal
Madhya Pradesh High Court: This case was filed before a Bench of Rohit Arya, J., where petitioner who was a sarpanch was
Continue readingAll HC | ‘Make roads cattle free’; Meerut and Varanasi municipalities directed to remove and rehabilitate stray cattles
Allahabad High Court: The Division Bench of Govind Mathur, CJ and Chandra Dhari Singh, J. gave a series of directions in an
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SCOTUS | Court cannot override the arbitrability clause in a contract
Supreme Court of the United States: The appeal lies before the Bench of Kavanaugh, J. The facts of the case were such
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NCLAT | “I&B Code provides specific time frame to complete the process and NCLT should take it seriously”
National Company Law Appellate Tribunal (NCLAT): The Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial) directed the National
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Pak SC | Overpopulation a ‘ticking bomb’ diffusion of which calls for responsible parenthood behaviors by promoting 2 child policy
Supreme Court of Pakistan: The Bench of HCJ Mian Saqib Nisar and Faisal Arab and Ijaz Ul Ahsan, JJ. stated that population
Continue readingTripura HC | Suspension order quashed for non-compliance of Rule 10(6) and (7) of Central Civil services (CCA) Rules
Tripura High Court: The Bench Arindam Lodh, J. set aside petitioner’s suspension order in view of Rule 10(6) and (7) of the Central
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ILS National Book Chapter Appreciation Competition 3.0
Reported by Saranya Mishra
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Maharashtra Dance Bars Law: Here’s a list of what’s been struck down by Supreme Court and why
Supreme Court: Partially upholding the validity of the Maharashtra Prohibition of Obscene Dance in Hotels, Restaurant and Bar Rooms and Protection of
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Dr. K C Sunny appointed as the new Vice-Chancellor of NUALS, Kochi
Reported by Priyadarsini TP
Continue readingMP HC| Court has no jurisdiction under Article 226 of the Constitution of India if alternate remedies available
Madhya Pradesh High Court: Petitioner had filed this petition before a Bench of Subodh Abhyankar, J., under Article 226 of the Constitution
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SCOTUS | Burglary in mobile structures for overnight accommodation included in ‘burglary’ under Armed Career Criminal Act
Supreme Court of the United States: This appeal was filed before the Bench of Breyer, J. The case involved two defendants who
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Singapore HC | Welfare of child to be considered before public policy; Court allows adoption by same-sex couple
Singapore High Court (Family Division): A Three-Judge Bench comprising of Sundaresh Menon, CJ., Judith Prakash, JA., and Debbie Ong, J., allowed an
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Maharashtra Law on running of Mumbai Dance Bars partly upheld
Supreme Court: The bench of Dr. AK Sikri and Ashok Bhushan, JJ set aside certain provisions of Maharashtra Prohibition of Obscene Dance in
Continue readingAll HC | No Court can stop release of money required for getting self-employed
Allahabad High Court: This petition was filed before a Bench of Sunita Agarwal, J., directed against the orders passed by Additional District
Continue readingKer HC | Petition of former judge dismissed holding Shetty Commission’s recommendation for increment not applicable to District Judges
Kerala High Court: The Bench of P.V. Asha, J. was seized of civil writ petition where the issues were: (i) whether the
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NCLAT | Nobody except Financial Creditor has right to claim hearing at stage of admission of application under Section 7 I&B Code
National Company Law Appellate Tribunal: The Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial) disposed of an appeal
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Bom HC | Conviction under S. 380 IPC upheld on basis of presumption under Illustration (a) of S. 114 of Evidence Act
Bombay High Court: The Bench of M.G. Giratkar, J. dismissed a revision petition against the judgment of Judicial Magistrate (First Class) whereby the
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