2019 SCC Vol. 8 November 7, 2019 Part 3
Property Law — Adverse Possession — Meaning, nature and ingredients of, reiterated — Necessary factors to be proved for claim of adverse
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CCI approves merger of BNP Paribas Mutual Fund and Baroda Mutual Fund, under Section 31(1) of Competition Act, 2002
The Competition Commission of India (CCI) approves the merger of the BNP Paribas (BNPP) Mutual Fund and the Baroda (BOB) Mutual Fund,
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MCA notifies Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019
The Ministry of Corporate Affairs (MCA) has notified the Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application
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Bom HC | Law on double presumption of innocence in favour of accused acquitted by trial court — Reiterated
Bombay High Court: K.R. Shriram, J., while dismissing the criminal appeal filed by the State against the order of the trial court acquitting
Continue readingA part of me will always remain with the Supreme Court: CJI Ranjan Gogoi on his last working day
On the last working day of the outgoing CJI Ranjan Gogoi, who is set to retire on November 17, 2019, expressed, “Although
Continue readingKer HC | Determining eligibility of students to participate in school event, not a matter where Courts would exercise extraordinary jurisdiction
Kerala High Court: Anu Sivaraman, J. dismissed a writ petition filed by the petitioner to direct the respondents to allow her to
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SC refuses to strike down provision relating to an NRI’s right to claim eviction under the East Punjab Urban Rent Restriction Act, 1949
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and L. Nageswara Rao and Sanjiv Khanna, JJ has refused to hold Section
Continue readingGSTR-9 & GSTR-9C more simplified & last dates of submission extended
The Government has decided to extend the due dates of filing of Form GSTR-9 (Annual Return) and Form GSTR-9C (Reconciliation Statement) for
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CCI approves acquisition of shareholdings in Mumbai International Airport Limited by Adani Properties Private Limited
The Competition Commission of India (CCI) approves the acquisition of shareholdings in Mumbai International Airport Limited (“MIAL”) by Adani Properties Private Limited
Continue readingModifications in the contract specifications of commodity derivatives contracts
1. SEBI vide its circular ref. no. SEBI/HO/CDMRD/CIR/2016/88 dated September 20, 2016 had inter-alia prescribed at Para 3(c) provisions regarding permission to
Continue readingRaj HC | Period of limitation for preferring an appeal against a decision of Family Court is 90 days; S. 28 of HMA, 1955, to override the Family Courts Act
Rajasthan High Court: A Division Bench of Mohammad Rafiq and Narendra Singh Dhaddha, JJ. while harmonizing the provisions contained under Section 19
Continue readingP&H HC | Court casts obligation on Home Secretary and directs State to improve living conditions of the inmates of jails in Punjab
Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh, JJ. allowed the petition seeking a survey to
Continue readingKar HC | Mere allegations in the death note does not amount to substantial evidence for conviction
Karnataka High Court: K.N. Phaneendra, J. allowed the criminal petition filed under Section 438 of The Code for Criminal Procedure, 1973, seeking
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Jhar HC | ‘Jamabandi’, held, rightly cancelled under S. 14 of Bihar Tenant’s Holding Act as petitioner did not have possession over the land
Jharkhand High Court: Sujit Narayan Prasad, J. dismissed a writ petition filed by the applicant to challenge the decision of the Deputy
Continue readingDel HC | Passport authority cannot rely on S. 6 of Passport Act for refusing to renew passport
Delhi High Court: Suresh Kumar Kait, J., while disposing of an application, held that Section 6 of the Passport Act, 1967 has no
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FSSAI Proposes Ten-point charter for food sold, supplied to school Children
With the aim to ensure safe and wholesome food for School children FSSAI has proposed a draft regulation titles Food Safety and
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Call for Papers | Centre for International Trade Law
Reported by Avinash Gautam
Continue readingSikk HC | Prosecution’s failure to extract actual act in victim’s deposition results in alteration of conviction for rape to that under S. 354 IPC
Sikkim High Court: A Division Bench comprising of Meenakshi Madan Rai and Bhaskar Raj Pradhan, JJ., while allowing an appeal, found error
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CESTAT | An arbitrary show cause notice which is held to be correct in principle cannot become a ground to re-open a case under guise of rectification of mistake
Custom, Excise and Service Tax Appellant Tribunal (CESTAT): A Division Bench of Rachna Gupta (Judicial Member) and C.L. Mahar (Technical Member) dismissed
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