2019 | Page 49 of 193

MP HC | Directions to ensure effective steps to be taken issued in light of adulteration of food, milk, and milk products

Madhya Pradesh High Court: A Division Bench of Sanjay Yadav and Vivek Agarwal, JJ. directed the State and its functionaries to take

Case Briefs High Courts

P&H HC | Court allows petitioner to medically terminate pregnancy post 24 weeks of gestation period as the fetus had ‘Alobar holoprosencephaly’

Punjab and Haryana High Court: Tejinder Singh Dhindsa, J. allowed a writ petition filed by the petitioner to allow her to medically

Hot Off The Press News

CCI approves Combinations under Section 31(1) of the Competition Act, 2002

Competition Commission of India (CCI) approves the following Combinations under Section 31(1) of the Competition Act, 2002: Acquisition of Dixcy Textiles Pvt.

Law School News Others

MNLU | Centre for Arbitration & Research, Panel Discussion

Reported by Arnav Maru

Case Briefs Foreign Courts

SL CoA | If words are unambiguous, Court shall give effect to plain words of the Statute; Sinhala text prevailed over English text in a case of inconsistency

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the application sought

Legislation Updates Rules & Regulations

Government amends Rule 54 of Central Civil Services (Pension) Rules, 1972

On the death of a Government servant while in service, the family is entitled to a family pension in accordance with Rule

Case Briefs High Courts

Del HC | Final Report can be summoned by Court for its exclusive perusal only in exceptional circumstances and not as matter of routine, reiterated

Delhi High Court: Suresh Kumar Kait, J. allowed a criminal petition filed by the Central Bureau of Investigation seeking to set aside the

New releases

NLS Alumni discuss NLS, Bangalore and release book published by EBC on their alma mater

A panel of Murali Neelakantan, Editor, Prof. Dev Gangjee, Oxford, Prof. Prabha Kotiswaran, Kings College London and Prof. Ken Shadlen, LSE had

Case Briefs High Courts

Kar HC | Non cross-examination of material witnesses is against the principles of audi alteram partem

Karnataka High Court: B.A. Patil, J. while allowing the appeal set aside the Judgment of the trial court with a direction to

Case Briefs High Courts

Pat HC | Allegations made held were omnibus as the petitioners didn’t stand to gain from any dowry received by their brother

Patna High Court: Ahsanuddin Amanullah, J. disposed of the petition after making minor changes to the sentence on the grounds of the

Hot Off The Press News Others

Student protests called off at NLSIU as Sr. Adv. Gopal Shankaranarayanan meets CJI and Justice Bobde

In a meeting with the Chief Justice and Justice Bobde, Sr Adv. Gopal Sankaranarayanan on behest of the Student body of NLSIU

Case Briefs High Courts

MP HC | Application for appointment on compassionate ground has to be considered in light of the policy which is in force on the date of consideration of application

Madhya Pradesh High Court: G.S. Ahluwalia, J., dismissed a petition after considering the facts of the case and found that the petitioner was

Case Briefs High Courts

HP HC | 22 year old student granted bail for offence committed under S. 21 NDPS Act as there might be a possibility for him to reform and curb his drug addiction

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. granted bail to a 22 year old student for an offence committed under Section

Law School News Others

NMIMS School of Law | Asian Parliamentary Debate (27th-29th September)

Reported by Vanshika Doshar

Legislation Updates Rules & Regulations

Income-tax (9th Amendment) Rules, 2019 | New depreciation rates notified on vehicles purchased between 23-08-2019 to 31-03-2020

G.S.R. 679 (E).—In exercise of the powers conferred by Section 32 read with Section 295 of the Income-tax Act, 1961 (43 of

Appointments & Transfers News

With the appointment of 4 new judges, Supreme Court gets 34 judges

Increasing the strength of Supreme Court judges from 31 to 34, Justices Krishna Murari, SR Bhat, V Ramasubramanian and Hrishikesh Roy have

Conference/Seminars/Lectures Law School News

HPNLU | 8th Lala Amar Chand Sood Memorial Lecture organised on September 10, 2019

Reported by Shiva Vishnoi

Case Briefs High Courts

Bom HC | Mere giving an aid does not make the act of abetment of an offence, if the person who gave the aid did not know that offence was being committed or contemplated

Bombay High Court: A.M. Badar, J. addressed the present appeal challenging the Judgment and order of the trial court by setting aside

Law School News Others

7th ILS National Alternate Judgment Writing Competition, 2019-20

Reported by Ankit Mishra

Appointments & Transfers News

Supreme Court of India | Four new Judges sworn-in by the Chief Justice of India; Strength of SC increases to 34

The Supreme Court of India will have the highest strength of Judges ever after the sworn-in ceremony of 4 newly appointed Judges