2019

Gau HC | Unproved allegations maligning character of partner amount to cruelty as contemplated in S. 13(1)(ia) HMA; divorce decree granted to husband

Gauhati High Court: A Division Bench of Arup Kumar Goswami, Acting CJ and Manish Choudhary, J. allowed an appeal filed by the appellant-husband

Law School News Others

Sudhir Krishnaswamy appointed as the new Vice Chancellor of NLSIU

Reported by Anushree Jain

Legislation Updates Notifications

Time limit for filing e-form No. BEN-2 is extended upto 31-12-2019 without payment of additional fee

Relaxation of additional fees and extension of last date filing of Form BEN-2 and BEN-1 under the Companies Act, 2013 The Ministry

Case Briefs Foreign Courts

SL CoA | Court cannot decide against a person who is not a party to the suit; Payment of fine did not give authority to Plaintiff to continue to violate the conditions of the permit in suit for declaration, appeal allowed

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. contemplated an appeal against the judgment passed by

Case Briefs High Courts

Pat HC | Act of entering into an agreement to sell with another vendee, prior to impugned agreement would not be enough to prove fraudulent and dishonest intention under S. 415 IPC

Patna High Court: Birendra Kumar, J. allowed a petition since the entire factual position of the case, made out a case of

Case Briefs High Courts

Bom HC | Oral termination of workers for joining ‘Union’ held is victimisation; Matter remanded back to Industrial Court

Bombay High Court: Milind N. Jadhav, J. remanded back a matter of “Rashtriya Mul Niwasi Bahujan Karamchari Sangh” to the Industrial Court

Law School News Moot Court Achievements & Reports

WBNUJS wins South Asia Regional Rounds of the FDI International Arbitration Moot, 2019

Reported by Raksha Raina

Case Briefs High Courts

Ker HC | Statutory appeals filed by banks shall be considered and disposed of prior to assessment notices issued by Commissioner of Income Tax

Kerala High Court: N. Nagaresh, J. disposed of the writ petition seeking to consider and dispose of appeals by the appellant prior

Legislation Updates Rules & Regulations

Supreme Court Legal Services Committee (Amendment) Regulations, 2019 — Notified; regulation providing cases in which ‘Legal Services’ not to be provided –Omitted

F.No.6(2)/96-NALSA.—In exercise of the powers conferred by Section 29 of the Legal Services Authorities Act, 1987 (39 of 1987), the Central Authority

Case Briefs High Courts

Del HC | Factum of marriage; held is a matter of trial; award of interim maintenance to wife under S. 125 CrPC upheld

Delhi High Court: Manoj Kumar Ohri, J. dismissed a revision petition filed by the petitioner challenging the order passed by the Family Court

Case Briefs High Courts

MP HC | Protection to be provided to husband and wife upon verification of their age, i.e. whether major or not, at the time of solemnization of marriage

Madhya Pradesh High Court: G.S. Ahluwalia, J, allowed the application granting anticipatory bail to the petitioner subject to the conditions as laid

Call For Papers Law School News

Call for Papers | Lex Revolution Vol-V, Issue 3, 2019

Original researched unpublished papers/articles/short comments/book reviews invited for publication in Periodical indexed journal of social and legal studies Lex Revolution ISSN 2394 997X Vol-V, Issue

Case Briefs Foreign Courts

UK SC | Prime Minister’s advice for “Prorogation of Parliament” declared unlawful

Supreme Court of the United Kingdom: The 11-Judge Bench of Lady Hale (President) and Lord Reed (Deputy President), Lord Kerr, Lord Wilson,

Case Briefs Supreme Court

Section 102 CrPC doesn’t empower police to attach, seize and seal an immovable property

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ has held that the power of

Case Briefs High Courts

Chh HC | Information supplied after statutory period of delay caused penalty, to be imposed under sub-section (1) S. 20 of RTI Act

Chhattisgarh High Court: Goutam Bhaduri, J. imposed a penalty under Section 20 of the Right to Information Act, 2005 due to delay

Hot Off The Press News

Del HC | Notice issued to Department of Financial Service in regard to cancellation of Certificate of Registration by Reserve Bank of India

Delhi High Court: The Division Bench of Dhirubhai Naranbhai Patel, CJ and C. Hari Shankar, J. has issued a notice to Department of

SCC Times

Gau HC | Unproved allegations maligning character of partner amount to cruelty as contemplated in S. 13(1)(ia) HMA; divorce decree granted to husband

Sudhir Krishnaswamy appointed as the new Vice Chancellor of NLSIU

Time limit for filing e-form No. BEN-2 is extended upto 31-12-2019 without payment of additional fee

SL CoA | Court cannot decide against a person who is not a party to the suit; Payment of fine did not give authority to Plaintiff to continue to violate the conditions of the permit in suit for declaration, appeal allowed

Pat HC | Act of entering into an agreement to sell with another vendee, prior to impugned agreement would not be enough to prove fraudulent and dishonest intention under S. 415 IPC

Bom HC | Oral termination of workers for joining ‘Union’ held is victimisation; Matter remanded back to Industrial Court

WBNUJS wins South Asia Regional Rounds of the FDI International Arbitration Moot, 2019

Ker HC | Statutory appeals filed by banks shall be considered and disposed of prior to assessment notices issued by Commissioner of Income Tax

Supreme Court Legal Services Committee (Amendment) Regulations, 2019 — Notified; regulation providing cases in which ‘Legal Services’ not to be provided –Omitted

Del HC | Factum of marriage; held is a matter of trial; award of interim maintenance to wife under S. 125 CrPC upheld

MP HC | Protection to be provided to husband and wife upon verification of their age, i.e. whether major or not, at the time of solemnization of marriage

Call for Papers | Lex Revolution Vol-V, Issue 3, 2019

UK SC | Prime Minister’s advice for “Prorogation of Parliament” declared unlawful

Section 102 CrPC doesn’t empower police to attach, seize and seal an immovable property

Chh HC | Information supplied after statutory period of delay caused penalty, to be imposed under sub-section (1) S. 20 of RTI Act

Directions under S. 35A of Banking Regulation Act, 1949 (AACS) – Punjab and Maharashtra Cooperative Bank Ltd., Mumbai

ECJ rules that “Right to be Forgotten” will not apply outside Europe ; Google wins the landmark case

Breaking | UK SC | Prime Minister Boris Johnson’s decision to suspend the parliament for 5-weeks unlawful

Del HC | Notice issued to Department of Financial Service in regard to cancellation of Certificate of Registration by Reserve Bank of India