2019

Bom HC | Magistrate’s Court at Mumbai held to have jurisdiction to try complaint under S. 498 A IPC although alleged offence committed in USA

Bombay High Court: S.S. Shinde, J. dismissed a petition while reiterating the decisions of the Supreme Court in the case, Nikita v.

Case Briefs High Courts

Raj HC | Petition under Art. 226 cannot be entertained where an alternate statutory remedy is available

Rajasthan High Court: Ashok Kumar Gaur, J. dismissed the writ petition filed against the order passed by the Registrar, Cooperative Societies-cum Registrar

Legislation Updates Notifications

Chief Justice of India makes amendment to — Supreme Court Officers and Servants (Conditions of Services and Conduct) Rules, 1961

G.S.R. 780(E)— In exercise of the powers conferred by clause (2) of Article 146 of the Constitution, the Chief Justice of India

Call For Papers Law School News

Call for Papers| Indian Competition Law Review Volume V [Submit by January 15]

Reported by Nisha Gupta

Appointments & Transfers News

Appointment of District and Sessions Judge, Anoop Kumar Mendiratta as Secretary, Dept. of Legal Affairs

The Appointments Committee of the Cabinet has approved the appointment of Shri Anoop Kumar Mendiratta, presently District and Sessions Judge, North-East District,

Case Briefs High Courts

Pat HC | Magistrate’s power to seek appearance would not extinguish after allowing an application under S. 205 of Code of Criminal Procedure

Patna High Court: Birendra Kumar, J. allowed the application of the petitioner to set aside the order which had issued a non-bailable

Case Briefs High Courts

Del HC | Suggestion given by counsel on behalf of accused cannot be considered as “admission” to bind him under S. 18 of Evidence Act

Delhi High Court: Manoj Kumar Ohri, J. allowed a revision petition filed against the judgment of the trial court whereby the petitioner was

Case Briefs

Ayodhya Hearing| SC grants police protection to U.P. Sunni Central Waqf Board’s chairman

Supreme Court: Considering the threat perceptions of Zufar Ahmad Faruqui, Chairman, U.P. Sunni Central Waqf Board, the Court has dire ted the

Hot Off The Press News

Online RTI Portal: SC seeks Centre’s response on Pravasi Legal Cell’s plea

Supreme Court: The Court has asked the Centre and State Governments to file reply on a plea seeking direction to establish Right

Law School News Others

5th SLCU National Trial Advocacy & Judgment Writing Competition: Register by 30 October

Reported by Anirudh Kulkarni

Interviews

Tanay Tiwari, alumnus ILNU on working as a Sports Broadcaster at Cricbuzz

Reported by Aastha Srivastava

Call For Papers Law School News

Call for Papers| CLD NUALS Securities Law e-Newsletter Volume VIII: Submit by October 28

Reported by Suzann Dinu

Case Briefs High Courts

Bom HC | Truth of an allegation does not permit justification under first exception to S. 499 IPC unless it is proved to be in public good

Bombay High Court: Mangesh S. Patil, J., addressed the matter with respect to a complaint filed regarding defaming the respondent in the

Business News News

Competition Commission of India approves Combinations under S. 31(1) of the Competition Act, 2002

CCI approves the acquisition of a shareholding in GMR Airports Limited (“GAL”) by TRIL Urban Transport Private Limited (“TUTPL”), Valkyrie Investment Pte.

Case Briefs Foreign Courts

SA HC | Nelson Mandela Bay Municipality not obligated to resolve applicant’s written objection as latter failed to demonstrate it as right

South Africa High Court, Eastern Cape Local Division, Port Elizabeth: G.H. Bloem, J. while dismissing the application suggested an alternative remedy to

Legislation Updates Statutes/Bills/Ordinances

SCC Times

Bom HC | Magistrate’s Court at Mumbai held to have jurisdiction to try complaint under S. 498 A IPC although alleged offence committed in USA

Raj HC | Petition under Art. 226 cannot be entertained where an alternate statutory remedy is available

Chief Justice of India makes amendment to — Supreme Court Officers and Servants (Conditions of Services and Conduct) Rules, 1961

Call for Papers| Indian Competition Law Review Volume V [Submit by January 15]

Appointment of District and Sessions Judge, Anoop Kumar Mendiratta as Secretary, Dept. of Legal Affairs

Pat HC | Magistrate’s power to seek appearance would not extinguish after allowing an application under S. 205 of Code of Criminal Procedure

Del HC | Suggestion given by counsel on behalf of accused cannot be considered as “admission” to bind him under S. 18 of Evidence Act

Ayodhya Hearing| SC grants police protection to U.P. Sunni Central Waqf Board’s chairman

Online RTI Portal: SC seeks Centre’s response on Pravasi Legal Cell’s plea

5th SLCU National Trial Advocacy & Judgment Writing Competition: Register by 30 October

Tanay Tiwari, alumnus ILNU on working as a Sports Broadcaster at Cricbuzz

Call for Papers| CLD NUALS Securities Law e-Newsletter Volume VIII: Submit by October 28

Bom HC | Truth of an allegation does not permit justification under first exception to S. 499 IPC unless it is proved to be in public good

Competition Commission of India approves Combinations under S. 31(1) of the Competition Act, 2002

SA HC | Nelson Mandela Bay Municipality not obligated to resolve applicant’s written objection as latter failed to demonstrate it as right

Special Marriage Act, 1954 extends to the State of Sikkim

Andhra Pradesh Educational Institutions (Regulation of Admissions) Amendment Order, 2019

J&K HC | Disputes regarding questions of fact would not be the subject matter of a writ petition

Companies (Meetings of Board and its Powers) Amendment Rules, 2019

Himangni Enterprises v. Kamaljeet Singh Ahluwalia: A Critical Review