2019

Kar HC | Anticipatory Bail granted on the ground that there were no allegation of fraudulent transactions at relevant time

Karnataka High Court: Ashok G. Nijagannavar, J. while allowing this criminal petition directed the petitioner to appear before the Investigating Officer and

Case Briefs High Courts

Del HC | Violation of Authorship Rights Case | Summoning Bihar CM Nitish Kumar as plaintiff witness, held, not in interest of justice

Delhi High Court: V. Kameswara Rao, J., dismissed the present petition in respect to the appearance of Nitish Kumar, Chief Minister of

Law School News Moot Court Achievements & Reports

JGLS and NUSRL adjudged as joint winners at Insolvency Bankruptcy Moot Court Competition

Reported by Shubhangi Khandelwal and Sankalp Udgata

Legislation Updates Rules & Regulations

Amendment that permits people to provide a different address from one in Aadhaar as current address for the purpose of KYC — Notified

G.S.R. 840(E).—In exercise of the powers conferred by Section 73, read with Section 11A and Section 12AA of the Prevention of Money-laundering

Case Briefs High Courts

Pat HC | Non-disclosure of previous termination from same department of Intelligence Bureau is a highly sensitive piece of information, valid reason for cancellation of candidature

Patna High Court: A Division Bench of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J. disposed of the writ petition since no

Legislation Updates Notifications

[SEBI] Continuous disclosures and compliances by listed entities under SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015

1. SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (ILDM Regulations) prescribe disclosures to be made by issuers making public

Hot Off The Press News

BREAKING| SC accepts Rahul Gandhi’s apology for his “Chowkidar Chor Hai remarks”; Contempt Petition dismissed

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and SK Kaul and KM Joseph, JJ has closed the contempt petition filed

Case Briefs Supreme Court

SC dismisses the petition seeking review of the Rafale Verdict [Full Report]

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Sanjay Kishan Kaul and KM Joseph, JJ has dismissed the the petition

Case Briefs Supreme Court (Constitution/Larger Benches)

Sabarimala Review Petitions NOT referred to a larger bench, but kept pending. Here’s what Supreme Court has actually held

Supreme Court: The 5-judge Constitution Bench of Ranjan Gogoi, CJ and RF Nariman, AM Khanwilkar, DY Chandrachud and Indu Malhotra, JJ has

Appointments & Transfers News

Jharkhand HC | Dr Justice Ravi Ranjan appointed as the Chief Justice

President is pleased to appoint Dr Justice Ravi Ranjan, Judge of the Punjab and Haryana High Court, to be the Chief Justice

Case Briefs High Courts

Raj HC | Extension of study leave not granted despite satisfactory performance of candidate held to be unjustified

Rajasthan High Court: The Division Bench of Indrajit Mahanty, CJ and Mohammad Rafiq, J., dismissed a petition challenging an order passed by

Appointments & Transfers News

Allahabad HC | Appointment Order of an Additional Judge for a period of one year

Appointment Order President is pleased to appoint Shri Virendra Kumar II, to be an Additional Judge of the Allahabad High Court, for

Case Briefs High Courts

Gau HC | Wife who leaves matrimonial home on her own, but under compelling circumstances, is entitled to maintenance under S. 125 CrPC

Gauhati High Court: Hitesh Kumar Sarma, J., while disposing of a criminal revision petition filed against the order of the Additional Sessions Judge,

Case Briefs Supreme Court (Constitution/Larger Benches)

Thought the Aadhaar issue was over with K.S. Puttaswamy judgment? Not yet. Here’s why

Supreme Court: On September 26, 2019, the 5-judge bench of former CJ Dipak Misra and A.K. Sikri, A.M. Khanwilkar, Dr D.Y. Chandrachud

Call For Papers Law School News

Call for Papers | NLUO Human Rights Law Journal

Reported by Avinash Gautam

Conference/Seminars/Lectures Law School News

Guru Gobind Singh Indraprastha University | Seminar on Judicial Delays[Jan 10-11]: Submit by Nov 30

Reported by Akshit Sachdeva

Hot Off The Press News

Graduates of NLUs come together to make a Difference : CAN Foundation takes off with its Inaugural Ceremony & Symposium on “Strengthening the Role of NLUs in Justice Delivery System”

National Law Universities are premier academic institutions set up with the aim of improving the overall quality of the new entrants to

Hot Off The Press News

SCC Times

Kar HC | Anticipatory Bail granted on the ground that there were no allegation of fraudulent transactions at relevant time

Del HC | Violation of Authorship Rights Case | Summoning Bihar CM Nitish Kumar as plaintiff witness, held, not in interest of justice

JGLS and NUSRL adjudged as joint winners at Insolvency Bankruptcy Moot Court Competition

Amendment that permits people to provide a different address from one in Aadhaar as current address for the purpose of KYC — Notified

Pat HC | Non-disclosure of previous termination from same department of Intelligence Bureau is a highly sensitive piece of information, valid reason for cancellation of candidature

[SEBI] Continuous disclosures and compliances by listed entities under SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015

BREAKING| SC accepts Rahul Gandhi’s apology for his “Chowkidar Chor Hai remarks”; Contempt Petition dismissed

SC dismisses the petition seeking review of the Rafale Verdict [Full Report]

Sabarimala Review Petitions NOT referred to a larger bench, but kept pending. Here’s what Supreme Court has actually held

Jharkhand HC | Dr Justice Ravi Ranjan appointed as the Chief Justice

Raj HC | Extension of study leave not granted despite satisfactory performance of candidate held to be unjustified

Allahabad HC | Appointment Order of an Additional Judge for a period of one year

Gau HC | Wife who leaves matrimonial home on her own, but under compelling circumstances, is entitled to maintenance under S. 125 CrPC

Thought the Aadhaar issue was over with K.S. Puttaswamy judgment? Not yet. Here’s why

Call for Papers | NLUO Human Rights Law Journal

Guru Gobind Singh Indraprastha University | Seminar on Judicial Delays[Jan 10-11]: Submit by Nov 30

Graduates of NLUs come together to make a Difference : CAN Foundation takes off with its Inaugural Ceremony & Symposium on “Strengthening the Role of NLUs in Justice Delivery System”

Supreme Court to pronounce verdicts in Rafale & Sabarimala Review petitions tomorrow

Section 9-A of the Civil Procedure Code: Understanding Jurisdiction, A Coat of many colours

NCDRC | Medical Negligence | Hospital found vicariously liable for negligence in treatment of patient