2019

Lynching | Advisories to States/UTs for prompt and strict action against miscreants taking law into their own hands and inciting violence

Union Minister of State for Home Affairs, Shri Nityanand Rai, in a written reply to a question regarding details on mob lynching

Case Briefs High Courts

Raj HC | Court can exercise its power of judicial review if the quantum of penalty is disproportionate

Rajasthan High Court: A Division Bench of Narendra Singh Dhaddha and Mohammad Rafiq, JJ. dismissed the appeal filed by Rajasthan State Road

Hot Off The Press News

Rajya Sabha Update | Prevention of Fraudulent Banking Practices

The Ministry of Finance has taken a number of steps to eliminate fraudulent banking practices. This was stated by Shri Anurag Thakur

Case Briefs Foreign Courts

SL SC | Reasonable basis required in order to reverse the findings of the trial court; SC sets aside judgment of the HC

Supreme Court of the Democratic Socialist Republic of Sri Lanka: Vijith K. Malalgoda PC J and L.T.B. Dehideniya and P. Padman Surasena,

Case Briefs High Courts

HP HC | Court denies petition to shift liquor shop from near a temple, holds allotment of liquor vend reasonable for the defined period

Himachal Pradesh High Court: The Division Bench of Narayana Swami, CJ and Jyotsna Rewal Dua, J., disposed of an appeal in the

Call For Papers Conference/Seminars/Lectures Law School News

Call for Papers | 2nd NLIU – India Foundation Constitutional Law Symposium

Reported by Vivek Badkur

Legislation Updates Notifications

LG of NCT of Delhi appoint/promote officers of Delhi Judicial Service to Delhi Higher Judicial Service

No.F.6/31/97-Judl./Pt.file/Suptlaw/2245-2251.— In pursuance of the provisions of Rule 7(1)(a) of Delhi Higher Judicial Service Rules, 1970, as amended up-to-date, the Lt. Governor

Legislation Updates Notifications

Centre declares “Hynniewtrep National Liberation Council” along with all its factions, wings & front organisations as unlawful association

S.O. 4132(E).—Whereas, the Central Government is of the opinion that the “Hynniewtrep National Liberation Council”(hereinafter referred to as the HNLC) along with

Case Briefs High Courts

P&H HC | Court upholds Bar’s decision to deny enrollment to a law graduate who failed to get cut off marks

Punjab and Haryana High Court: Declining to grant relief to a law graduate who had failed to obtain the cutoff marks in

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Money collected from investors through NCDs to be returned with interest in being found accountable under S. 5(g) of Companies Act

Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Justice M.T. Joshi (Judicial Member), and Dr C.K.G. Nair (Member), dismissed

Hot Off The Press News

765 persons arrested in 190 cases of stone pelting since removal of Article 370 from Jammu and Kashmir

The Centre informed that since the scrapping of Article 370 in Jammu and Kashmir on 05-08-2019 till date, 765 persons have been

Case Briefs High Courts

Raj HC | Ownership of property to be decided on evidence where mode of acquisition is disputed

Rajasthan High Court: Sabina, J., dismissed the petition moved for dismissing the suit for partition qua the petitioner since no ground for

Legislation Updates Rules & Regulations

Companies (Meetings of Board and its Powers) Second Amendment Rules, 2019 — Notified

Central Government hereby makes the following rules further to amend the Companies (Meetings of Board and its Powers) Rules, 2014, namely:- 1.

Case Briefs High Courts

Pat HC | Session Court’s order on juvenile being guilty of being a part of unlawful assembly quashed by High Court due to improper evidence and being protected under Juvenile Justice Act

Patna High Court: Ahsanuddin Amanullah, J. allowed a petition seeking to quash an order of the Sessions court on the ground that

Legislation Updates Rules & Regulations

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019

In exercise of the powers conferred by sub-section (1), clauses (g), (h), (i), (m), (n) and (o) of sub-section (2) of Section

Hot Off The Press News

SCC Times

Lynching | Advisories to States/UTs for prompt and strict action against miscreants taking law into their own hands and inciting violence

Raj HC | Court can exercise its power of judicial review if the quantum of penalty is disproportionate

Rajya Sabha Update | Prevention of Fraudulent Banking Practices

SL SC | Reasonable basis required in order to reverse the findings of the trial court; SC sets aside judgment of the HC

HP HC | Court denies petition to shift liquor shop from near a temple, holds allotment of liquor vend reasonable for the defined period

Call for Papers | 2nd NLIU – India Foundation Constitutional Law Symposium

LG of NCT of Delhi appoint/promote officers of Delhi Judicial Service to Delhi Higher Judicial Service

Centre declares “Hynniewtrep National Liberation Council” along with all its factions, wings & front organisations as unlawful association

P&H HC | Court upholds Bar’s decision to deny enrollment to a law graduate who failed to get cut off marks

SAT | Money collected from investors through NCDs to be returned with interest in being found accountable under S. 5(g) of Companies Act

765 persons arrested in 190 cases of stone pelting since removal of Article 370 from Jammu and Kashmir

Raj HC | Ownership of property to be decided on evidence where mode of acquisition is disputed

Companies (Meetings of Board and its Powers) Second Amendment Rules, 2019 — Notified

Pat HC | Session Court’s order on juvenile being guilty of being a part of unlawful assembly quashed by High Court due to improper evidence and being protected under Juvenile Justice Act

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019

Parliament Update | Zero hour notice over “Air Pollution” in Rajya Sabha on Day-2

Ker HC | Sanction under S. 196 of CrPC ought to have been obtained for an offence under S. 124 A of Penal Code, 1860

Company Law Committee-2019 submits its report to Finance Minister

Bom HC | Dishonour of a cheque issued as a mere guarantee does not attract punishment under S. 138 NI Act

MNLU Nagpur | First Inter-University Sports Fest ‘Sarambh’