2019 | Page 40 of 193

Del HC | Closure of bank account of accused prior to issuing of cheque is a matter for trial; taking of cognizance under S. 138 NI Act sustained

Delhi High Court: Anu Malhotra, J. dismissed a petition filed against the order of the trial court whereby the petitioner was summoned on

Call For Papers Law School News

Call for Papers| Journal on Corporate law & Governance

Reported by Nisha Gupta

Law School News Others

Jindal Global Law School | Annual Legal Quiz

Reported by Pavan Kalyan

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Hepatitis-B vaccine ‘Revac-B’ manufactured by Bharat Biotech held not hazardous, no proof of defect or sub-standard quality found

National Consumer Disputes Redressal Commission (NCDRC): The Coram of Dr S.M. Kantikar (Presiding Member) and Dinesh Singh (Member), while deciding the present

Law School News Live Blogging

9TH INSTITUTE OF LAW, NATIONAL MOOT COURT COMPETITION, 2019

*Curtains up from 9th Institute of Law, National Moot Court Competition, 2019 * DAY 1- INAUGURATION, REGISTRATION, DRAW OF LOTS, EXCHANGE OF

Op Eds OP. ED.

Aspiring Safer Workplaces; Blindspot in the sexual harassment law in India

by Simran Jain†

Case Briefs High Courts

Kar HC | Family Court’s orders granting maintenance twice to wife quashed

Karnataka High Court: Alok Aradhe, J. admitted the petitions under Article 227 of the Constitution of India for quashment of the order

Case Briefs High Courts

Del HC | Promise to marry cannot be held out as inducement to have physical relationship over indefinite period, FIR alleging rape quashed

Delhi High Court: Vibhu Bhakru, J. while disposing of the petition upheld the decision of the trial court on finding no infirmity

News Treaties/Conventions/International Agreements

Government e-Marketplace signs MoU with Union Bank of India

Government e-Marketplace (GeM) signed a Memorandum of Understanding (MoU) with Union Bank of India (UBI) in New Delhi on October 10, 2019. Through

Case Briefs High Courts

Bom HC | Erection of Shacks on Goa beaches allowed; No adverse impact on the environment

Bombay High Court at Goa: A Division Bench of Pradeep Nandrajog, CJ and M.S. Sonak, J. addressed the challenge to the interim

Case Briefs High Courts

J&K HC | Failure to appear before Screening Committee would not lead to non-inclusion in the Casual Labors list

Jammu & Kashmir High Court: Ali Mohammad Magrey, J. disposed of the writ petition on the grounds that a similar matter was

Case Briefs High Courts

Bom HC | Conviction of Japanese national under NDPS Act reversed where contents of charge not explained in a language understood by him

Bombay High Court: Prithviraj K. Chavan, J. allowed an appeal filed by the appellant against the order of the Special Judge (NDPS) whereby

ADR Competition Announcements Law School News

2nd TNNLU National MED-ARB Competition, 2020

Reported by Ujjwal Jain

Law School News Moot Court Announcements

12th GNLU International Moot Court Competition, 2020 [Feb 12-16]

Reported by Hrithik Khurana

Case Briefs High Courts

Kar HC | Sessions Court has absolutely no power to pass an order under S. 15 of JJ Act; Statutory power vested with JJ Board

Karnataka High Court: K.N. Phaneendra, J. while allowing the present appeal against the order of the II Additional District and Sessions Judge

Legislation Updates Notifications

Clarifications in respect of option exercised under S. 115BAA of Income – Tax Act, 1961 inserted through Taxation Laws (Amendment) Ordinance, 2019

The Taxation Laws (Amendment) Ordinance, 2019 (the Ordinance) has been promulgated by the President of India on September 20, 2019. The Ordinance,

Case Briefs High Courts

Jhar HC | Transfer is an incident of service, being differently abled doesn’t exempt employee from transfer policy

Jharkhand High Court: Dr S.N. Pathak, J., dismissed a writ petition as he was of the view that the transfer of the

Case Briefs Foreign Courts

Canada SC | Class Action Suit against Pioneer upheld; limitation period extended on ground that people could lose right to sue before even knowing that they were harmed

Supreme Court of Canada: The Coram of Wagner C.J. and Abella, Moldaver, Karakatsanis, Gascon, Côté, Brown, Rowe and Martin JJ. while allowing

New releases News

New Issue of Journal of Indian Law and Society (JILS) — Volume 7 Published

Contents Foreword ………………………………………………………………………… ix Editorial Note: The Language of Migration ………………………….. xiii Articles The status of Cryo preserved Embryos in Divorce Proceedings

New releases News

Latest issue of — The Indian Journal of Law and Technology (IJLT) [Vol 14 Issue 2] — Published!

The latest issue of NLSIU Journal — Indian Journal of Law and Technology [Vol 14 Issue 2] has been published now. Contents