2019 | Page 188 of 193

Delhi HC | Conclusive proof of marriage cannot be made basis to repel order of DNA testing for purpose of Section 125 CrPC

Delhi High Court: The Bench of Sunil Gaur, J. upheld the order of the trial court directing DNA testing of the petitioner. DNA

ILNU | Call for Papers: International Seminar on Transnational Litigation, (23-24th March, 2019)

Reported by Aastha Srivastava

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | No appeal against reference of arbitration lies under Section 421 of Companies Act, 2013

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, member (Judicial) dismissed an

Achievements Law School News

ILSCA – PACT Community Mediation Competition

Reported by Saranya Mishra

Law School News Moot Court Announcements

NLUA| 1st Vox Anatolis National Moot Court Competition

National Law University and Judicial Academy, Assam presents the maiden edition of its “Vox Anatolis National Moot Court Competition.” The phrase Vox Anatolis means

Hot Off The Press News

SC seeks Centre’s response on PIL against ‘snooping’ notification

Supreme Court: On a plea challenging the notification authorising 10 central agencies to intercept, monitor and decrypt any computer system, the Court sought

Case Briefs High Courts

HP HC | Want of post-admission steps for service of notice is ground for dismissing petition

Himachal Pradesh High Court: A Bench of Tarlok Singh Chauhan, J, dismissed a petition that revolved around the petitioner’s post-admission steps for

Case Briefs High Courts

Pat HC | Tender for placement of security guards holding the procedure of technical bid and financial bid to be manipulated– set aside

Patna High Court: A Division Bench comprising of Amreshwar Pratap Sahi and Anjana Mishra, JJ. rejected a letters patent appeal arising from

Case Briefs High Courts

P&H HC | Appeal against compensation under MV Act dismissed as insurer fails to show driver’s license was invalid

Punjab and Haryana High Court: This appeal was filed before a Single Judge Bench of Lisa Gill, J., by the Insurance Company

Case Briefs High Courts

Ker HC | Writ court cannot direct police assistance in cases involving disputed questions of title and possession of property

Kerala High Court: A Division Bench comprising of P.R. Ramachandra Menon and N. Anil Kumar, JJ. dismissed a petition seeing mandamus for

Case Briefs High Courts

Del HC| Slapping husband in presence of others not enough to show instigation to commit suicide

Delhi High Court: The Bench of Sanjeev Sachdeva, J. discharged the petitioner-wife of the offence under Section 306 IPC for allegedly abetting suicide

Case Briefs High Courts

J&K HC | Court disposes of bail application against juvenile in light of furtherance of his education

Jammu and Kashmir High Court: A Bench of Sanjay Kumar Gupta, J., disposed of a bail application against a juvenile on various

Case Briefs High Courts

Raj HC | Computation of actual benefits of leave encashment and salary of summer vacations under UGC Regulations ordered

Rajasthan High Court: A Division Bench comprising of Goverdhan Bardhar and Mohammad Rafiq, JJ., upheld the appeal directed against the order passed by