2019

Harmonisation of Turn Around Time (TAT) and customer compensation for failed transactions using authorised Payment Systems

It has been observed that a large number of customer complaints emanate on account of unsuccessful or ‘failed’ transactions. Failure could be

Case Briefs High Courts

Del HC | Evidence of hostile witness is not inadmissible altogether, Court may rely on the dependable part thereof

Delhi High Court: A Division Bench of Siddharth Mridul and Anu Malhotra, JJ. dismissed an appeal filed against the Judgment of the trial

Law School News Moot Court Achievements & Reports

Press Note | 5th Edition of GNLU Moot on Securities and Investment Law, 2019

Reported by Hrithik Khurana

Law School News Others

RGNUL organised TEDxRGNUL 4.0

Reported by Vijaya Singh

Interviews

Raghav Mendiratta, alumnus of RGNUL on joining London School of Economics

Interviewed by Vijaya Singh Gautam

Law School News Others

NLUJ | ‘Mil Kar Karein RTE Ko Sarthak’ Competition, 2019

Reported by Nisha Gupta

Case Briefs Tribunals/Commissions/Regulatory Bodies

Sexual Assault victim commits suicide — NHRC takes suo motu cognizance

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that an alleged victim of sexual assault

Legislation Updates Rules & Regulations

Ministry of Home Affairs makes further ‘amendment’ to certain regulations passed in pursuance to “Sardar Patel National Unity Award”

Ministry of Home Affairs makes the following AMENDMENT to the NOTIFICATION of the Government of India dated 20-09-2019 and in pursuance of

Business News News

37th GST Council’s recommendations related to law and procedure

The 37thGST Council met in Goa under the Chairmanship of Union Finance & Corporate Affairs Minister Nirmala Sitharaman. The meeting was also

Case Briefs High Courts

Utt HC | Maternity benefits cannot be bestowed upon govt. servant having third child, in absence of express provisions; Special Appeal allowed against declaring rule ultra vires

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and Alok Kumar Verma, J. allowed a special appeal where the order

Case Briefs High Courts

Ker HC | Accused wrongfully charged of committing cheating and rape; Court grants bail in light of fabrication of facts by complainant

Kerala High Court: Alexander Thomas, J. disposed of a matter wherein a complaint was lodged against the petitioner accusing of committing rape

Live Blogging Moot Court and Mooting

Live: 5th NUJS- AIFTP BP Saraf National Taxation Law Moot Court Competition 2019

The West Bengal National University of Juridical Sciences is conducting the Fifth edition of Justice Dr. B.P. Saraf National Tax Moot Court

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | NCLT, New Delhi in terms of S. 60(1) IBC, held to have jurisdiction in S. 7 application against Corporate Debtor having properties in UP

National Company Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya (Chairperson); Justice A.I.S Cheema, Member (Judicial) and Kanthi Narahari, Member (Technical) dismissed

Conference/Seminars/Lectures Law School News

SCC Times

Harmonisation of Turn Around Time (TAT) and customer compensation for failed transactions using authorised Payment Systems

Del HC | Evidence of hostile witness is not inadmissible altogether, Court may rely on the dependable part thereof

Press Note | 5th Edition of GNLU Moot on Securities and Investment Law, 2019

RGNUL organised TEDxRGNUL 4.0

Raghav Mendiratta, alumnus of RGNUL on joining London School of Economics

NLUJ | ‘Mil Kar Karein RTE Ko Sarthak’ Competition, 2019

Sexual Assault victim commits suicide — NHRC takes suo motu cognizance

Ministry of Home Affairs makes further ‘amendment’ to certain regulations passed in pursuance to “Sardar Patel National Unity Award”

37th GST Council’s recommendations related to law and procedure

Utt HC | Maternity benefits cannot be bestowed upon govt. servant having third child, in absence of express provisions; Special Appeal allowed against declaring rule ultra vires

Ker HC | Accused wrongfully charged of committing cheating and rape; Court grants bail in light of fabrication of facts by complainant

Live: 5th NUJS- AIFTP BP Saraf National Taxation Law Moot Court Competition 2019

NCLAT | NCLT, New Delhi in terms of S. 60(1) IBC, held to have jurisdiction in S. 7 application against Corporate Debtor having properties in UP

BVDU conducts one-day seminar on “India’s Tryst with Terrorism- Revisiting the Mumbai Terror Attacks”

SCBA shocked to note the amendments made to Supreme Court Rules 2013; requests to recall the same

Allahabad HC | Orders of appointment of two Additional Judges of the Court

A Non Resident Indian shall be entitled to obtain “Aadhaar” upon his arrival in India

36th Edition of The Bar Council of India Trust All India Inter- University Moot Court Competition, 2019

Himachal Pradesh HC | Justice D.C. Chaudhary to be the Actg. Chief Justice

Kerala HC | Orders of appointment of Acting Chief Justice of the Court