2019
ILS | VIDHISHILPAKAR Certificate Course
Reported by Ankit Mishra
Continue readingChh HC | Second wife, wedded in contravention of S. 5 HMA, held not entitled to share in family pension of deceased Government employee
Chhattisgarh High Court: Sanjay K. Agrawal, J. allowed a second appeal filed by the first wife of the deceased who died in harness
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UK HC | India’s claim to 1 Mn Pounds held by Pakistan through their High Commissioner in UK on trust for Nizam VII and his successors in title, upheld
The High Court of Justice: Marcus Smith J., dismissed Pakistan’s claim over a sum of £1,007,940 deposited in 1948 by the government
Continue readingMP HC | No final order can be passed without conducting enquiry under S. 89 of M.P. Panchayat Raj Awam Gram Swaraj Adhiniyam
Madhya Pradesh High Court: G. S. Ahluwalia, J., allowed a petition and directed the respondents to not take any coercive step against
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7th Edition of Lex Omnia [1st- 3rd November, 2019]
7th Edition of Lex Omnia, the annual MOOT court event, in association with the National Academy of Legal Studies and Research (NALSAR),
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Call for Papers| Journal of Victimology and Victim Justice
Reported by Shruti Srivastava
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World Bank’s Doing Business Report | India’s leap of 14 ranks in Ease of Doing Business — A significant jump
The World Bank released its latest Doing Business Report (DBR, 2020) today on 24th October 2019. India has recorded a jump of
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TDSAT | LCN once assigned, not to be changed before 1 year; Zee channels to be restored to earlier LCNs
Telecom Disputes Settlement and Appellate Tribunal (TDSAT): The Coram of Justice Shiva Kirti Singh (Chairperson) and A.K. Bhargava (Member) heard two petitions
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HP HC | Freedom of a person cannot be curtailed for indefinite period when his guilt is yet to be proved – Bail granted to a person accused under SC-ST Act
Himachal Pradesh High Court: Sandeep Sharma, J. allowed bail application of the a person accused of the offence of abusing a member
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In a big blow to the Telecom Sector, SC refuses to change AGR definition [Full report]
Supreme Court: Refusing to change the definition of gross revenue as defined in clause 19.1 of the licence agreement granted by the
Continue readingRTI (Term of Office, Salaries, Allowances & Other Terms & Conditions of Service of CIC, IC’s in Central Information Commission, State CIC & State IC’s in State Information Commission) Rules, 2019 — Notified
G.S.R. 810(E).—In exercise of the powers conferred by clauses (ca) and (cb) of sub-section (2) of Section 27 of Right to Information
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All the Independent directors will have to take an online proficiency self-assessment test; Companies (Appointment and Qualification of Directors) Fifth Amendment Rules, 2019
G.S.R. 804(E).— In exercise of the powers conferred by Section 149 read with Section 469 of the Companies Act, 2013 (18 of
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CCI approves acquisition of shareholding in Aditya Birla Capital Ltd. by Jomei Investments Ltd.
CCI approves acquisition of 4.15% of the shareholding in Aditya Birla Capital Limited by Jomei Investments Ltd. of Combination under Section 31(1)
Continue readingIndia signs the Kartarpur Sahib Corridor Agreement with Pakistan
India has signed the Agreement with Pakistan today on the modalities for operationalisation of the Kartarpur Sahib Corridor at Zero Point, International
Continue readingPat HC | No evidence to prove that cause of action still survives as the relevant scheme was introduced for a specific time period
Patna High Court: Madhuresh Prasad, J. dismissed the petition since it was devoid of any merits as the petitioner failed to have
Continue readingRight to Information (Amendment) Act, 2019 comes into force
S.O. 3843(E).—In exercise of the powers conferred by sub-section (2) of Section 1 of The Right to Information (Amendment) Act, 2019 (24
Continue readingKer HC | Invocation of writ petition under Art. 226 not warranted in determining the custody of child
Kerela High Court: The Division Bench of K. Harilal and P. Somarajan, JJ. dismissed a writ petition regarding the determining interim custody of
Continue readingPunjab and Haryana HC | Orders of appointment of 3 Advocates as Addl. Judges
President appoints the following Advocates as the Additional Judges of the Punjab and Haryana High Court: Suvir Sehgal Girish Agnihotri Alka Sarin
Continue readingDel HC | Offensive conduct under S. 498-A IPC of a nature so as to drive woman to commit suicide not necessarily to be in connection with demand of dowry
Delhi High Court: Vibhu Bhakru, J. dismissed a criminal appeal filed against the trial court whereby the appellant was convicted for offences punishable under
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