Kar HC | Rape victim denied compensation in light of turning hostile during trial
Karnataka High Court: Alok Aradhe, J. dismissed a petition filed under Articles 226 and 227 of the Constitution of India with respect
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“Can’t treat all of them as a liar”: SC while partially setting aside the 2018 SC/ST Act verdict [Full report]
Supreme Court: Holding that the Court should not have encroached upon the field reserved for the legislature, the 3-judge bench has partially
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Appellate Tribunal | Tribunal quashes ED’s order for attachment of assets of the company, subject to furnishing of indemnity bond
Appellate Tribunal for FEMA, PMLA, NDPS & PBPT Act: Justice Manmohan Singh, Chairman and G.C. Mishra, Member, quashed provisional orders for attachment
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Prof (Dr) Sarasu Esther Thomas appointed as the Registrar of NLSIU
Prof. (Dr.) Sarasu Esther Thomas has been appointed as the Registrar of NLSIU with effect from 1st October 2019. The appointment took place
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2019 SCC Vol. 8 September 21, 2019 Part 2
Land Acquisition and Requisition — Release from Acquisition — Development charges: Imposition of development charges, in terms of S. 17(1) proviso of
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National e Governance Division, Ministry of Electronics and Information Technology signed an MoU with National Law Institute University (NLIU), Bhopal
National eGovernance Division (NeGD), Ministry of Electronics and Information Technology (MeitY) & The National Law Institute University (NLIU), Bhopal have signed an
Continue readingAll HC | Evidences gathered by Investigating Officer cannot be looked under Inherent powers; Consent for sexual intercourse on promise to marry, held to be subject matter of evidence
Allahabad High Court: Applicant filed an application under Section 482 of Criminal Procedure Code which was contemplated by Dinesh Kumar Singh, J.
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Supreme Court Monthly Roundup – September 2019
TOP STORIES AYODHYA HEARING SC issues notice to 2 for threatening senior advocate Rajeev Dhavan Won’t hear the matter for even a
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SAT | Related-party transactions only contemplate transactions between a company and related party; JMF ARC’s purchase of 26% stake as per the law
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala, (Presiding Officer), Justice M. T. Joshi (Judicial Member), and Dr. C. K. G.
Continue readingChh HC | S.378(1)(b) CrPC bars appeal in HC against acquittal order passed by Magistrate in a cognizable and non-bailable offence, reiterated
Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Goutam Chourdiya, JJ. dismissed an application filed by the State seeking leave
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Article 370| SC seeks Centre’s response on restoration of internet & landline services in all J&K Medical establishments
Supreme Court: The Court has sought Centre’s response on a PIL seeking direction from the Government to immediately restore high-speed internet services
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Article 370| 5-judge bench to begin hearing in plea challenging J&K Reorganisation Bill from tomorrow
Supreme Court: A 5-judge bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ will begin hearing
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Ayodhya hearing| We don’t want any mediation: Ram Lalla Virajman’s counsel
Supreme Court: Ram Lalla Virajman, one of the parties in the Ayodhya title dispute case, on Monday told the Supreme Court that
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NGT | Delhi Govt. to formulate guidelines to mitigate adverse impact on environment and public health; regulation of banquet halls
National Green Tribunal (NGT): The Bench comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan
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Informant Mechanism — SEBI’S latest scheme to tackle Insider Trading
by Utkarsh Jhingan† and Rakshit Raj Singh††
Continue readingMP HC | Transfer done in colorable exercise of power and at the behest of Ex-MLA held is unsustainable
Madhya Pradesh High Court: S.A. Dharmadhikari, J., allowed a petition as the transfer of the petitioner was done at the instance of
Continue readingDel HC | Tribunal’s order for industrial dispute remanded back; Necessity for a reasoned order to be produced
Delhi High Court: Rekha Palli, J. while deciding a petition relied on various decisions in order to throw light on the significance
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