2019 | Page 36 of 193

Bom HC | Sole convict in a case connected to 1992 Babri Masjid riots in Mumbai set free due to defective charge

Bombay High Court: Sadhana S. Jadhav, J. allowed a criminal appeal filed against the judgment of the trial court whereby the appellant

Legislation Updates Notifications

GST | Further guidelines provided for verification of TRAN-1 credit under MAHA GST and related matters

Earlier, guidelines have been given to the departmental officials for verification of TRAN-1 credit by Internal Circulars referred above. In most of

Case Briefs High Courts

Bom HC | A son, who had been given in adoption, cannot claim partition in property of his real father

Bombay High Court: M.G. Giratkar, J. dismissed a second appeal filed against the judgments of the lower courts wherein the partition suit brought by

Legislation Updates Notifications

Resignation of statutory auditors from listed entities and their material subsidiaries

Listed companies are required to make timely disclosures to investors in the securities market for enabling them to take informed investment decisions.

Case Briefs High Courts

Pat HC | Logic developed by petitioner to question correctness of impugned guidelines not tenable; petition dismissed due to lack of merits

Patna High Court: Chakradhari Sharan Singh, J. dismissed the application challenging the guidelines on determining merit on the basis of work experience.

Case Briefs High Courts

P&H HC | No illegality in quashing criminal proceedings in a matrimonial dispute if parties have entered into a settlement

Punjab and Haryana High Court: Hari Pal Verma, J. allowed the petition filed for quashing of FIR under Section 482 of Code

Hot Off The Press News

Chief Justice of India, Ranjan Gogoi recommends Justice Sharad Arvind Bobde as the 47th CJI

According to the media reports, CJI Ranjan Gogoi has recommended Justice S.A. Bobde to be the next Chief Justice of India. Ranjan

Legislation Updates Notifications

Central Govt. makes amendments to Schedule VII of the Companies Act, 2013

Amendments to Schedule VII of Companies Act, 2013 In exercise of the powers conferred by sub-section (1) of Section 467 of the

Legislation Updates Notifications

RBI makes regulations to regulate investment in India by a person resident outside India; Foreign Exchange Management (Debt Instruments) Regulations, 2019

G.S.R. 796(E).— In exercise of the powers conferred by clause (a) of sub-section (2) of Section 6 and Section 47 of the

Call For Papers Law School News

Call for Papers | NLIU Forum for Research in Arbitration Law (NFRAL)

The NLIU Forum for Research in Arbitration Law (NFRAL) now invites submissions for publication on its platform www.nfral.in. ABOUT NLIU The National Law

Case Briefs Supreme Court

SC quashes trial against a man in a sexual assault case of a 6-year-old. Here’s why

Supreme Court: “The heinous crime committed should not be led into prosecuting a person only because he was part of the Management

Case Briefs Supreme Court

Mere change of address in IT return is not enough; Assessing Officer must be specifically intimated

Supreme Court: The 3-judge bench of UU Lalit, Indira Banerjee and MR Shah, JJ has held that mere mentioning of the new

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Framework of RTI Act restricts jurisdiction of CIC to provide a ruling on access to information

Central Information Commissioner (CIC): Bimal Julka, Information Commissioner, addressed an RTI application filed seeking information pertaining to 510 Certified Medical Reports purportedly

Hot Off The Press News

SC transfers Assam NRC coordinator Prateek Hajela to MP on deputation

Supreme Court: The Court has ordered the transfer of Assam NRC coordinator, Prateek Hajela, to Madhya Pradesh on deputation. The bench headed

Hot Off The Press News

DRDO signs 30 licensing agreements for Transfer of Technology

Defence Research and Development Organisation (DRDO) has signed 30 licensing agreements for Transfer of Technology (ToT) with 16 Indian companies, including three

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Crop Burning | Pollution free environment is right of every citizen; issue being addressed for years but no effective action by State Govt.

National Green Tribunal (NGT): The Coram comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan

Case Briefs

Live: Fifth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition – India Rounds, 2019-20 [18th -20th Oct 2019]

DAY 3 [BATTLE ROUND 2: 20th October,2019] With immense passion and laborious efforts by our delegates, volunteers inclusive of all other Participants,