2019
NUJS | Eighth Durga Das Basu Essay Competition
Reported by Raksha Raina
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IBBI | Sudhaker Shukla appointed as Whole Time Member of Insolvency and Bankruptcy Board of India
S.O. 4479(E).—In exercise of the powers conferred by Section 189 of the Insolvency and Bankruptcy Code, 2016 (31 of 2016), the Central
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2019 SCC Vol. 10 December 7, 2019 Part 2
Advocates — Strike/Boycott by Lawyers: Strike by Advocates of Odisha High Court over a decision of the Collegium clearing names of some
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UK SC | Planning permission cannot be granted if “material consideration” is not in accordance with development plan and indicates otherwise
Supreme Court of the United Kingdom: Full Bench of Lady Hale (President), Lord Reed (Deputy President), Lord Lloyd-Jones, Lord Sales and Lord
Continue readingAll HC | In case a public servant has retired, there is no necessity to seek prior prosecution sanction for prosecuting him
Allahabad High Court: Dinesh Kumar Singh, J. dismissed the revision petition on the ground that the impugned order did not suffer from
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Latest issue of NLSI Review [Vol. 31(1) 2019] — Published
Contents ‘What Use is Poetry?’ Excavating Tongues of Justice around Navtej Singh Johar v. Union of India —Kalpana Kannabiran……………………………………………………….. 1
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38th GST Council’s decisions regarding Law and Procedure related changes
The 38th meeting of the GST Council met under the Chairmanship of the Union Minister for Finance & Corporate Affairs Nirmala Sitharaman.
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The GNLU Law Review Volume 6 — Published
Contents Tribute to Prof. (Dr.) Shamnad Basheer Sacchit Joshi………………………………………………………………. 1 Editorial Restitution Of Conjugal Rights: An Infamous And Futile Matrimonial
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[Breaking] US President Donald Trump impeached for abuse of power & obstruction of Congress
As reported by media, the House of Representatives impeached US President Donald Trump. The 45th US president becomes just the third occupant
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Bom HC | Permissive possession different from adverse possession; Cause of action arises to plaintiff only when defendant sets up adverse title
Bombay High Court: S.C. Gupte, J., dismissed a second appeal filed against the orders of courts below where the suit filed by the
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SC seeks responses from Centre & State Govts in a bid to “make criminal justice system responsive” in sexual assaults cases
Supreme Court: In a bid to make criminal justice system responsive in cases relating to sexual assaults, a 3-judge bench of SA
Continue readingTripura gets its first Special Economic Zone (SEZ)
The Ministry of Commerce and Industry has notified the setting up of the first-ever Special Economic Zone (SEZ) in Tripura on December
Continue readingJamia Protests | Petition challenging detention, seeking relief & release of Jamia students during protest transferred to Division Bench
As reported by ANI, Delhi High Court’s Single-Judge Bench transfers petition challenging detention, seeking relief & release of Jamia students, locals detained
Continue readingP&H HC | Police officer has all pervasive powers to arrest a person during investigation, without any assistance from Magistrate or Court
Punjab and Haryana High Court: Rajbir Sehrawat, J., addressed the petition filed under Sections 482 and 483 of CrPC for quashing of FIR
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[Breaking] Removal of Cyrus Mistry as Chairman of Tata Sons held illegal by NCLAT
As reported by media, NCLAT has restored Cyrus Mistry as the Executive Chairman of Tata Sons and held the appointment of N
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Amendments approved in interest subvention scheme for MSMEs
The improvements are set to provide momentum giving fillip to the MSME sector. The Interest Subvention Scheme for MSMEs was launched by
Continue readingKar HC | Petition for dissolution of marriage transferred on grounds of financial difficulty to wife and being detrimental to interest of child
Karnataka High Court: K.S. Mudagal, J. while allowing this petition, directed the withdrawal and transferring of the petition for dissolution of marriage
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Infosys to pay $800,000 to settle “misclassification of workers & tax fraud” dispute in California
Settlement of misclassification of workers & tax fraud dispute against Infosys As reported by PTI, “Infosys” has agreed to pay $800,000 (nearly
Continue readingAsian Development Bank and Government of India signs $250 million loan to expand energy efficiency investments in India
The Asian Development Bank (ADB) and the Government of India on 16th December 2019 signed a $250 million loan to Energy Efficiency
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