2019 | Page 193 of 193

NEET-UG, 2018| Candidate awarded compensatory marks in lieu of error in translation of questions

Calcutta High Court: The Bench of Arindam Sinha, J. disposed of a petition by awarding 20 compensatory marks to the petitioner for

Case Briefs Supreme Court

Amend S. 80DD of IT Act to give benefit to disabled persons even during the lifetime of guardian: SC to Centre

Supreme Court: The 3-judge Bench of Dr. AK Sikri, Ashok Bhushan and SA Nazeer, JJ asked the Central Government to make necessary

Case Briefs High Courts

Defamation| By mere levelling of allegation without any substance, presumption cannot be drawn that it was in discharge of public duty: Chhattisgarh HC

Chhattisgarh High Court: The Bench comprising of Goutam Bhaduri, J. allowed an appeal concerning the defamatory publication made against two doctors in

Hot Off The Press News

Meghalaya miners: We don’t know if they are dead or alive. What steps have you taken?: SC to State

Supreme Court: Reacting upon the unsatisfactory approach of the Meghalaya Government to rescue 15 miners, trapped in an illegal flooded coal mine

Case Briefs High Courts

Legal representatives of judgment-debtor liable to satisfy decree passed against him in terms of Section 50 CPC

Bombay High Court: A Single Judge Bench comprising of C.V. Bhadang, J. held that the petitioners in the present writ petition was liable

Case Briefs High Courts

In divorce petition trial to be concluded within six months from date of service of notice on respondent

Rajasthan High Court: A Single Judge Bench of Ashok Kumar Gaur, J., disposed of the current petition seeking an early date for

Case Briefs High Courts

Criminal proceedings may be quashed if evidence and allegations are absurd or extremely improbable or laced with grudge

Allahabad High Court: A Single Judge Bench of Karuna Nand Bajpayee, J., dismissed an application filed seeking the quashing of summoning order

Case Briefs High Courts

Presumption under Section 113-B of Evidence Act cannot be raised in absence of ‘live and proximate link’

Delhi High Court: A Bench of R.K. Gauba, J. acquitted the appellants of offence under Sections 304-B and 120-B IPC while convicting them

Case Briefs Supreme Court

Retrenched worker can’t claim preference over regularised employee for re-employment under Section 25(H) of ID Act

Supreme Court: In the matter where an illegally terminated workman had sought reinstatement claiming preference over other persons being a “retrenched workman”

Case Briefs High Courts

In light of non-compliance of Order VI Rule 17 CPC, application for amendment of written statement rightly rejected: Bom HC

Bombay High Court: A Bench of M.S. Sonak, J. dismissed a petition and stated that there is no jurisdictional error in the

Case Briefs High Courts

School teacher, in view of his peculiar position, must have authority to enforce discipline and correct a pupil : Kerala HC

Kerala High Court: A Bench of Raja Vijayaraghavan V, J. allowed a petition filed under Section 482 CrPC. In the present petition,

Case Briefs High Courts

Termination of pregnancy allowed as it posed risk of multiple surgeries to the baby

Bombay High Court: A Bench of Bharati H. Dangre, J. allowed the termination of a pregnancy on grounds of it being a

Case Briefs High Courts

Suspension revoked; reinstatement ordered pending prolonged inquiry proceedings for 9 years

Madras High Court: A Bench of Dr S. Vimala, J. addressed a writ petition in which it was stated that petitioner was

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Assignment of debt cannot be challenged in petition under Section 7 of I&B Code

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

Law School News Moot Court Announcements

4th Amity National Moot Court Competition, 2019

Amity Law School, Amity University, Haryana proudly announces its 4th National Moot Court Competition from 8th – 10th March, 2019. It is

Case Briefs High Courts

Solemn duty of Court to protect life and liberty of citizens; Judicial Magistrate cautioned for issuing warrant without perusing chargesheet

Tripura High Court: A Bench of Arindam Lodh, J. allowed a petition for quashing of criminal proceedings pending against the petitioner. The petitioner