2019

Pat HC | Landlord, whose land is acquired for construction of railway track, cannot claim job in railways as a matter of right in absence of policy to that effect

Patna High Court: The Bench of Prabhat Kumar Jha, J. dismissed a civil writ petition claiming employment in lieu of acquisition of

Case Briefs High Courts

Ker HC | President elected by members of Managing Committee of bank has locus to maintain a petition in personal capacity

Kerala High Court: A Division Bench comprising of V. Chitambaresh and R. Narayana Pisharadi, JJ. allowed a writ appeal challenging imposition of

Call For Papers Law School News

Call for Papers | CLD NUALS Securities Law e-Newsletter (Volume 6)

Reported by Priyadarsini TP

Case Briefs High Courts

Del HC | Daughter-in-law to get alternate house and compensation under DV Act where mother-in-law sold subject property

Delhi High Court: The Bench of Sanjeev Sachdeva, J. ordered mother-in-law of the petitioner to provide her an alternate accommodation and compensation under

Case Briefs High Courts

Manipur HC | Remedy under Article 226 not allowed where matter involves disputed question of facts

Manipur High Court: The Bench of Ramalingam Sudhakar, J. dismissed a writ petition holding that proper remedy for the petitioners to seek intervention

Case Briefs High Courts

MP HC | Petition against order of office bearer of society cannot be filed in case if alternate remedy available

Madhya Pradesh High Court: This petition was filed before a Bench of Subodh Abhyankar, J., under Article 226 of the Constitution of

Case Briefs High Courts

J&K HC | Evidence is required to show that notice to all persons having a right to prior purchase is given under Section 18 of the J&K Right of Prior Purchase Act

Jammu and Kashmir High Court: A Bench of Dhiraj Singh Thakur, J. allowed a petition involving suit for pre-emption. The controversy arose

Case Briefs High Courts

Pat HC | Nagar Parishad’s notice to street vendors directing removal of stalls from road is governed by Bihar Municipal Act, 2007

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

Conference/Seminars/Lectures Law School News

GNLU | One Day Conference on Backlog of Cases and Court Management

Reported by Hrithik Khurana

Law School News Moot Court Announcements

9th Dr. Paras Diwan Memorial International ‘Energy Law’ Moot Court Competition, 2019

Reported by Shashank Sinha

Case Briefs High Courts

All HC | Sentence reduced considering mitigating factor of age and background of convict

Allahabad High Court: The criminal revision was filed before a Bench of Aniruddha Singh, J., against the judgment and order passed by

Case Briefs Foreign Courts

SL CA | No appeal preferred against an action wrongly decided renders the matter with same cause of action as res judicata

Sri Lanka Court of Appeal: This appeal was filed before a 2-Judge Bench comprising of A.H.M.D. Nawaz and E.A.G.R. Amarasekara, JJ. Facts

Case Briefs High Courts

Del HC | Defect of non-compliance of Section 195 CrPC cannot be cured by filling subsequent chargesheet

Delhi High Court: The Bench of Sanjeev Sachdeva, J. allowed a petition filed against order of the trial court whereby it has taken

Achievements Law School News

School of Law, Christ University wins Best Team Work (Mediation) Award at Intercessionis, 2019

Reported by Anirudh Kulkarni

Case Briefs High Courts

Raj HC | Condition of running track not relevant fact while deciding on re-examination test

Rajasthan High Court: A Bench of Alok Sharma, J., dismissed a petition filed for a re-examination of the physical test due to

Case Briefs High Courts

J&K HC | Further investigation under Section 173(8) CrPC allowed on ground that relevant evidences were left out

Jammu and Kashmir High Court: A Bench of Sanjay Kumar Gupta, J. allowed this petition seeking a direction to the official respondents

Case Briefs High Courts

Ker HC | Issue of right over Sabarimala Temple is matter of religious belief and practice; jurisdiction in PIL not warranted

Kerala High Court: A Division Bench comprising of Hrishikesh Roy and A.K. Jayasankaran Nambiar, JJ. was seized of a petition structured as

Law School News Moot Court Announcements

SCC Times

Pat HC | Landlord, whose land is acquired for construction of railway track, cannot claim job in railways as a matter of right in absence of policy to that effect

Ker HC | President elected by members of Managing Committee of bank has locus to maintain a petition in personal capacity

Call for Papers | CLD NUALS Securities Law e-Newsletter (Volume 6)

Del HC | Daughter-in-law to get alternate house and compensation under DV Act where mother-in-law sold subject property

Manipur HC | Remedy under Article 226 not allowed where matter involves disputed question of facts

MP HC | Petition against order of office bearer of society cannot be filed in case if alternate remedy available

J&K HC | Evidence is required to show that notice to all persons having a right to prior purchase is given under Section 18 of the J&K Right of Prior Purchase Act

Pat HC | Nagar Parishad’s notice to street vendors directing removal of stalls from road is governed by Bihar Municipal Act, 2007

GNLU | One Day Conference on Backlog of Cases and Court Management

9th Dr. Paras Diwan Memorial International ‘Energy Law’ Moot Court Competition, 2019

SL CA | No appeal preferred against an action wrongly decided renders the matter with same cause of action as res judicata

Del HC | Defect of non-compliance of Section 195 CrPC cannot be cured by filling subsequent chargesheet

School of Law, Christ University wins Best Team Work (Mediation) Award at Intercessionis, 2019

Raj HC | Condition of running track not relevant fact while deciding on re-examination test

J&K HC | Further investigation under Section 173(8) CrPC allowed on ground that relevant evidences were left out

Ker HC | Issue of right over Sabarimala Temple is matter of religious belief and practice; jurisdiction in PIL not warranted

ALS, Noida to host Asia Pacific Rounds of Manfred Lachs Space Law Moot Court Competition’19

Ayodhya Matter adjourned to Jan 29 after Justice UU Lalit recuses himself from the case

Maintenance – Children and Parents