2019

Bom HC | Divorced wife, who continues to cohabit with the husband, is entitled to filed proceedings under S. 12 of DV Act

Bombay High Court: Mangesh S. Patil, J., dismissed a criminal revision application filed against the order of the trial court whereby the application

Case Briefs Foreign Courts

SL SC | Candidate directed to be admitted to the school; fundamental rights guaranteed under Art. 12(1) of Constitution found infringed

Supreme Court of the Democratic Socialist Republic of Sri Lanka: Buwaneka Aluwihare PC J., and P. Padman Surasena and E.A.G.R Amarasekara, JJ.,

Case Briefs High Courts

[GST] Madras HC | Composition of GST Appellate Tribunal is unconstitutional; Tribunals which primarily decide disputes between State and citizens cannot be run by a majority consisting of non-judicial members

“Constitution of GST Appellate Tribunal is unconstitutional.” Madras High Court: A Division Bench comprising of S. Manikumar and Subramonium Prasad, JJ., while

Legislation Updates Notifications

SEBI | E-KYC Authentication facility under S. 11 A of Prevention of Money Laundering Act, 2002 by Entities in securities market for Resident Investors

1. SEBI simplified the account opening process for investors vide Circular No. CIR/MIRSD/16/2011 dated August 22, 2011. Further, SEBI vide circular MIRSD/SE/Cir-21/2011

Case Briefs Supreme Court

Tata’s Housing project in Chandigarh stalled for being ‘too close’ to Sukhna Lake & Widlife Sanctuary

Supreme Court: In the matter concerning the housing project, on the ground that the area in question falls within the catchment area

Case Briefs High Courts

HP HC | If income of victim is more than Rs 40,000, petition under S. 163-A of MV Act cannot be dismissed as it mandates compensation ‘on structured formula basis’ and not as interim measure

Himachal Pradesh High Court: Sandeep Sharma, J., allowed an appeal which questioned the legality of the Order passed by the Motor Accident

Case Briefs High Courts

Kar HC | Certain portions of Karnataka Housing Board (Allotment) Regulations, 1983, held unconstitutional for violation of Art. 14

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ, and Mohammad Nawaz, J. while allowing the State Government suggested the

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Super Channels directed to pay the amount due for supply of signals to Sony Pictures

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): Justice Shiva Kirti Singh (Chairperson) while allowing the petition directed the respondent to pay the

Hot Off The Press News

Union Cabinet Secretary reviews the Air Pollution Situation

Union Cabinet Secretary today reviewed the progress made in the arrangements, since Sunday, to control Air Pollution in the National Capital Region.

Case Briefs High Courts

HP HC | Status report filed by State fails to disclose the basis for incorporating certain charge against petitioner; Bail granted

Himachal Pradesh High Court: Jyotsna Rewal Dua, J. disposed of a petition seeking ad-interim and regular bail due to inappropriate charges put

Case Briefs High Courts

Pat HC | Decision of Juvenile Justice Board to take note of radiological, dental and physical examination while deciphering the petitioner’s age, upheld

Patna High Court: Ahsanuddin Amanullah, J. dismissed the revision application as the order of the Juvenile Justice Board needed no interference. The

Case Briefs High Courts

Chh HC | Medical examination necessary for proving charge of inebriation; order of removal from service on basis of oral evidence set aside

Chhattisgarh High Court: Prashant Kumar Mishra, J. while allowing a writ petition, quashed the order of removal from service passed against the petitioner.

Law School News Others

MNLU, Nagpur launches one week refresher course for Law teachers

Reported by Bhanupriya Raut

ADR Competition Announcements Law School News

5th School of Law, CHRIST National ADR Competition (January 16-18, 2020, Bengaluru) : Register by 25 Nov

Reported by Anirudh Kulkarni

Appointments & Transfers News

Rajasthan HC | Appointment Order of Mahendar Kumar Goyal to be the Judge

Appointment Order President is pleased to appoint Mahendar Kumar Goyal, to be the Judge of the Rajasthan High Court with effect from

Business News News

Reserve Bank enhances withdrawal limit for depositors of Punjab and Maharashtra Cooperative Bank Ltd. to Rs 50,000

It may be recalled that the Reserve Bank of India on October 14, 2019, had permitted the depositors of Punjab and Maharashtra

Case Briefs Supreme Court

SC directs Orissa govt. to to depute full time Chief Administrator for Shri Jagannath Temple to ensure peaceful darshan [Full Report]

Supreme Court: The 3-judge bench of Arun Mishra, MR Shah and S. Ravindra Bhatt, JJ issued a slew of directions to ensure

Hot Off The Press News

SCC Times

Bom HC | Divorced wife, who continues to cohabit with the husband, is entitled to filed proceedings under S. 12 of DV Act

SL SC | Candidate directed to be admitted to the school; fundamental rights guaranteed under Art. 12(1) of Constitution found infringed

[GST] Madras HC | Composition of GST Appellate Tribunal is unconstitutional; Tribunals which primarily decide disputes between State and citizens cannot be run by a majority consisting of non-judicial members

SEBI | E-KYC Authentication facility under S. 11 A of Prevention of Money Laundering Act, 2002 by Entities in securities market for Resident Investors

Tata’s Housing project in Chandigarh stalled for being ‘too close’ to Sukhna Lake & Widlife Sanctuary

HP HC | If income of victim is more than Rs 40,000, petition under S. 163-A of MV Act cannot be dismissed as it mandates compensation ‘on structured formula basis’ and not as interim measure

Kar HC | Certain portions of Karnataka Housing Board (Allotment) Regulations, 1983, held unconstitutional for violation of Art. 14

TDSAT | Super Channels directed to pay the amount due for supply of signals to Sony Pictures

Union Cabinet Secretary reviews the Air Pollution Situation

HP HC | Status report filed by State fails to disclose the basis for incorporating certain charge against petitioner; Bail granted

Pat HC | Decision of Juvenile Justice Board to take note of radiological, dental and physical examination while deciphering the petitioner’s age, upheld

Chh HC | Medical examination necessary for proving charge of inebriation; order of removal from service on basis of oral evidence set aside

MNLU, Nagpur launches one week refresher course for Law teachers

5th School of Law, CHRIST National ADR Competition (January 16-18, 2020, Bengaluru) : Register by 25 Nov

Rajasthan HC | Appointment Order of Mahendar Kumar Goyal to be the Judge

Reserve Bank enhances withdrawal limit for depositors of Punjab and Maharashtra Cooperative Bank Ltd. to Rs 50,000

SC directs Orissa govt. to to depute full time Chief Administrator for Shri Jagannath Temple to ensure peaceful darshan [Full Report]

Union Ministry for Agriculture & Farmers Welfare adopts several steps to tackle Stubble burning

Guj HC | Court declines interim relief against blacklisting where petitioner was given full opportunity of being heard

NGT | Air pollution is source of diseases and threat to life; Severe air quality in Delhi is not creation of one day