2019 | Page 187 of 193

Pat HC| Execution of new agreement by employee whose termination of service set aside, benefits available to him under previous agreement not obliterated

Patna High Court: A Single Judge Bench of Madhuresh Prasad, J. allowed a civil writ petition filed by an employee seeking direction

Case Briefs High Courts

Guj HC | Bail granted on ground of bald allegations in FIR

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

Case Briefs High Courts

Del HC | Acquittal of rape accused upheld in light of concealment and exaggeration in prosecutrix testimony

Delhi High Court: The Division Bench of Sangita Dhingra Sehgal and Siddharth Mridul, JJ. dismissed a petition against trial court’s order acquitting the

Case Briefs High Courts

All HC | Suspension of employee incarcerating in jail revoked on grant of bail

Allahabad High Court: This petition was filed before the Bench of Ashwani Kumar Mishra, J. against the order passed by the State

Case Briefs High Courts

P&H HC | Transfer Petition under Section 9 of Hindu Marriage Act allowed in light of socio-economic difficulties faced by wife

Punjab and Haryana High Court: The Bench of H.S. Madaan, J., allowed an application seeking transfer of Petition under Section 9 of

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | Non-participation in tender justified if participant doesn’t have required system; no bid suppression or cartelisation found

Competition Commission of India (CCI): This reference was filed before Ashok Kumar, Chairperson and Augustine Peter and U.C. Nahta, Members by the

Case Briefs High Courts

Chh HC | Offerings made by worshippers to deity not property of priests

Chhattisgarh High Court: The Bench of Goutam Bhaduri, J. declared that the priests had no right to claim from the offerings that

Case Briefs High Courts

MP HC | Unfounded political allegations cannot be settled in a Court of law

Madhya Pradesh High Court: The Division Bench of S.K. Seth, CJ and Vijay Kumar Shukla, J. declared that a publicity maneuvered petition

Case Briefs Foreign Courts

Pak SC | Reconstitution of Bench by CJ ousting brother Judge in open court unwarranted and unprecedented

“Any effort to muffle disagreement or to silence dissent or to dampen an alternative viewpoint of a member on the Bench, would

Case Briefs High Courts

Del HC | Wife not entitled to maintenance under Section 125 CrPC for period prior to grant of divorce if decree passed on ground of desertion

Delhi High Court: The Bench of Sanjeev Sachdeva, J. disposed of a petition holding that the petitioner (wife) was not entitled to maintenance

Case Briefs High Courts

Pat HC | Employee’s application for transfer of cadre filed 13 years after reorganization of State, cannot be considered in absence of a government order

Patna High Court: A Bench of Madhuresh Prasad, J. dismissed a civil writ petition filed by a government employee seeking transfer of

Law School News Moot Court Achievements & Reports

BVDU wins runner up trophy at Sri Hasuji Advani 2nd National Moot Court Competition 2019

Reported by Rupesh Jain

Law School News Others

ILS Pune | Certificate Program on ‘Criminal Law: Practice and Procedure’

Reported by Saranya Mishra

Case Briefs High Courts

Guj HC | Court to invoke Section 482 CrPC to bring peace to matrimonial disputes where parties have reached mutual understanding

Gujarat High Court: The Bench of Sonia Gokani, J., allowed a petition seeking quashing of the FIR registered with Mahila Police Station

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | Matter under Section 4 of Competition Act against NSE in “Co-location Case” closed as allegations yet to be established

Competition Commission of India (CCI): This information was filed before Ashok Kumar Gupta, Chairperson; Augustine Peter and U.C. Nahta, Members under Section

Case Briefs High Courts

P&H HC | No direction to take voice samples where information contained in CD and pen drive itself found unauthentic

Punjab and Haryana High Court: This petition was filed before the Bench of Rajbir Sehrawat, J., challenging the order passed by JMFC,

Case Briefs High Courts

HP HC | Authority to pass speaking order on representation against levy of stamp duty

Himachal Pradesh High Court: A Division Bench of Surya Kant, CJ and Ajay Mohan Goel, J. disposed a writ petition which was

Hot Off The Press News

Here’s why Sabarimala Review hearing may not begin from Jan 22

Supreme Court: The Court said that it may not start the hearing on pleas seeking review of the Sabarimala verdict from January 22

Case Briefs High Courts

Guj HC | A silent suicide note, 27 days’ delay in registering FIR, complaint which shows no role of accused are grounds for bail

Gujarat High Court: The Bench of S.H. Vora, J., allowed an appeal made for granting of bail. The facts of the case

Hot Off The Press News

2002 Gujarat Riots: SC to hear Zakia Jafri’s plea against clean chit to PM Modi after 4 weeks

Supreme Court: In the plea filed by Zakia Jafri, challenging the SIT’s clean chit to then Gujarat chief minister Narendra Modi in connection