Centre for Civil Society | Two day Certificate Course in Law & Public Policy
The Republic Day marks the day when the Constitution came into effect. Today, the Constitution is often used as an instrument for
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Bom HC | Power under Section 319 CrPC to array additional accused to be invoked under special circumstances
Bombay High Court: The Bench of Mangesh S. Patil, J. dismissed a revision petition filed against the order of Additional Sessions Judge rejecting
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Original specifications made by the manufacturer of the vehicle can’t be altered: SC
Supreme Court: Deciding the question involving the permissible alteration in a Motor Vehicle in view of the provisions contained in section 52
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School of Law, Christ University wins Best Memorial Award at 2nd Mrinalini Devi Memorial National Moot Court Competition, 2019
The team comprising of Anirudh A Kulkarni, Varsha Singh & Buddhi Nishita Gauri of School of Law, Christ University were adjudged as
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3rd National Hindi Moot Court Competition, 2019
Reported by Vaibhav Garg
Continue readingOrissa HC | Women are exempted in the State of Orissa from payment of Court Fees
Orissa High Court: A Bench comprising of Dr A.K. Rath, J. clarified the point on exemption of paying court fees in respect
Continue readingPat HC | Employer cannot withhold gratuity of an employee who has already been punished in departmental enquiry and has no proceeding pending against him
Patna High Court: The Division Bench comprising of A. P. Sahi, CJ and Anjana Mishra, J. allowed a civil writ petition seeking
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Lok Sabha passed — The Companies (Amendment) Bill, 2019 in order to amend the Companies Act, 2013
The Companies (Amendment) Bill, 2019 was introduced in Lok Sabha on 20-12-2018 and passed on 04-01-2019. It shall be deemed to have
Continue readingMP HC | No interference of Court required in auction process if account has been rightly declared NPA
Madhya Pradesh High Court: This petition was filed before a 2-Judge Bench comprising of S.C. Sharma and Virender Singh, JJ., against a
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1st TNNLU National Med-Arb Competition, 2019
Reported by Supriyo Ranjan Mahapatra
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Eswatini HC | Long period of imprisonment not in interest of justice, youthfulness of accused considered while sentencing
Eswatini High Court: This matter was brought before a Bench of M. Langwenya, J. for judgment on sentence. Facts of the case
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Cabinet approves first-ever three way merger in Indian Banking with amalgamation of Vijaya, Dena and Bank of Baroda
The Union Cabinet chaired by Prime Minister Shri Narendra Modi has approved the scheme of amalgamation for amalgamating Bank of Baroda, Vijaya
Continue readingRajasthan HC | Arbitrator rendered unable to perform his functions effectively due to charge of excessive fee
Rajasthan High Court: A Bench of Arun Bhansali, J. terminated the mandate of an arbitrator by stating that if an arbitrator creates
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Constitution (103rd Amendment) Act, 2019 enacted creating 10% additional reservation for economically weaker sections
The President on 12-01-2019 assented to the Constitution (One Hundred and Twenty- fourth Amendment) Bill, 2019. It was passed by the Rajya
Continue readingDel HC| Scope of inquiry by MM under Section 7 of Extradition Act is limited to satisfaction of prima facie case against fugitive criminal
Delhi High Court: The Bench of Mukta Gupta, J. dismissed a writ petition filed against the order-cum-inquiry report of Additional Chief Metropolitan Magistrate
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The DNA Technology (Use and Application) Regulation Bill – 2019 passed by Lok Sabha
Lok Sabha passed “The DNA Technology (Use and Application) Regulation Bill – 2019” on 08-01-2019. The Bill has been formulated recognizing the
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2nd TNNLU – CCI National Moot Court Competition, 2019
Reported by Supriyo Mahapatra
Continue readingKer HC | Suit instituted on behalf of alleged mentally infirm person – Court obliged to enquire and follow procedure under Order XXXII Rules 12 and 15 of CPC
Kerala High Court: The Bench of A. Hariprasad, J. hearing an appeal against remand order, answered substantial questions of law in relation
Continue readingTripura HC | Obligatory for prosecution to prove valid sanction for filing complaint under Section 500 IPC against sitting MLA
“In this case, though in the sanction order it has been recorded ‘by order’ but from that word it cannot be inferred by
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