2019

Del HC | Testimony of sexual assault victim, which is otherwise found to be credible, cannot be discarded merely because FSL report was not positive

Delhi High Court: Sanjeev Sachdeva, J. dismissed an appeal filed against the decision of the trial court whereby the accused-appellant was convicted for

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Consumer Protection fora does not enforce fundamental rights, they do not exercise jurisdiction of HC or SC

National Consumer Disputes Redressal Commission (NCDRC): The Bench of Dr S.M. Kantikar (Presiding member) and Dinesh Singh (Member) dismissed the revision petition

Case Briefs Supreme Court

SC sets aside Delhi High Court stay on proceedings against Gautam Khaitan under Black Money Act

Supreme Court: Setting aside the Delhi High Court order any staying any action against Gautam Khaitan in a case relating to the

Hot Off The Press News

Ayodhya hearing| 40-days hearing comes to an end; Verdict reserved

Supreme Court: The 40-days long Ayodhya title dispute hearing has finally come to an end today. The 5-judge bench of Ranjan Gogoi,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | RTI Act is not proper law for redressal of grievances relating to re-evaluation of AoR examination answer sheets

Central Information Commission (CIC): Sudhir Bhargava, Chief Information Commissioner, addressed an application filed before CPIO, Supreme Court of India with respect to

Case Briefs High Courts

Kar HC | Reasonable time to pay arrears of rent ought to be granted to tenant

Karnataka High Court: S.G. Pandit, J. while disposing of this Civil Revision Petition filed under Section 115 of Civil Procedure Code set

Case Briefs High Courts

Del HC | AIIMS 2019 — Candidate producing OBC certificate even one day prior to seat allocation should be able to get a seat allocated

Delhi High Court: Rajiv Shakdher, J. while addressing a petition filed by an AIIMS aspirant, ruled the decision in her favour by

Case Briefs High Courts

P&H HC | Claimants in proceedings under MV Act have to prove their case on the touchstone of preponderance of probabilities and not beyond reasonable doubt

Punjab and Haryana High Court: Lisa Gill, J. dismissed the appeal filed by insurance company challenging the amount of compensation granted by

Law School News Others

Students of Army Institute of Law protest against Administration

Students from the Army Institute of Law have started protest against the administration for the several issues raised by them. They have

Hot Off The Press News

Ayodhya Hearing| This matter will be over by 5pm today; enough is enough: CJI

Supreme Court: On the 40th day of the Ayodhya Title dispute hearing, Chief Justice of India Ranjan Gogoi said that the daily

Law School News Others

Call for Essays| School of Law, CHRIST National Essay Writing Competition on IPR & Sports (Register by 10 November 2019)

Reported by Anirudh Kulkarni

Case Briefs High Courts

HP HC | Gravity of offence not the sole decisive ground to deny bail – object of bail not punitive or, but to secure the presence of accused at trial

Himachal Pradesh High Court: Sandeep Sharma, J. allowed the bail petition of the appellants who were charged for intentional insult to provoke

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Resolution Professional has no jurisdiction to “determine” the claim filed by Financial Creditor, he can only “collate” the claim

National Company Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S Cheema, Member (Judicial) and Kanthi Narahari, Member (Technical)

Hot Off The Press News

P&H HC | Petitioners seeking protection directed to be issued advance notice under S. 160 CrPC in case they are required to be associated with investigation

Punjab and Haryana High Court: Gurvinder Singh Gill, J., disposed of the petition directing the respondents to issue written advance notice to

SCC Times

Del HC | Testimony of sexual assault victim, which is otherwise found to be credible, cannot be discarded merely because FSL report was not positive

NCDRC | Consumer Protection fora does not enforce fundamental rights, they do not exercise jurisdiction of HC or SC

SC sets aside Delhi High Court stay on proceedings against Gautam Khaitan under Black Money Act

Ayodhya hearing| 40-days hearing comes to an end; Verdict reserved

CIC | RTI Act is not proper law for redressal of grievances relating to re-evaluation of AoR examination answer sheets

Kar HC | Reasonable time to pay arrears of rent ought to be granted to tenant

Del HC | AIIMS 2019 — Candidate producing OBC certificate even one day prior to seat allocation should be able to get a seat allocated

P&H HC | Claimants in proceedings under MV Act have to prove their case on the touchstone of preponderance of probabilities and not beyond reasonable doubt

Students of Army Institute of Law protest against Administration

Ayodhya Hearing| This matter will be over by 5pm today; enough is enough: CJI

Call for Essays| School of Law, CHRIST National Essay Writing Competition on IPR & Sports (Register by 10 November 2019)

HP HC | Gravity of offence not the sole decisive ground to deny bail – object of bail not punitive or, but to secure the presence of accused at trial

NCLAT | Resolution Professional has no jurisdiction to “determine” the claim filed by Financial Creditor, he can only “collate” the claim

Bhima Koregaon case: SC extends Gautam Navlakha’s interim bail

Call for papers| Nirma University Law Journal

CCI | Builder Buyer Agreement does not fall within the ambit of S. 3 of Competition Act

SLS Pune wins 1st Reva Moot Court Championship, Bangalore

Reserve Bank enhances withdrawal limit for depositors of Punjab and Maharashtra Cooperative Bank Ltd.

CBIC and Customs launch scheme to attract investments and strengthen Make in India

P&H HC | Petitioners seeking protection directed to be issued advance notice under S. 160 CrPC in case they are required to be associated with investigation