2019 | Page 53 of 193

News Treaties/Conventions/International Agreements

ISRO and DRDO ink MoUs to provide technologies for human-centric systems for Human Space Mission

Indian Space Research Organisation (ISRO) has joined hands with Defence Research and Development Organisation (DRDO) for the development of human-centric systems for

Case Briefs High Courts

Del HC | Objections under S. 47 CPC cannot be filed by signature of the Advocate alone, signature of client necessary

Delhi High Court: Pratibha M. Singh, J. dismissed a petition filed against the order whereby the objections filed on behalf of the petitioner

Case Briefs Supreme Court

NGOs substantially financed by Government fall within the ambit of ‘public authority’ under RTI Act: SC

Supreme Court: Holding that nongovernmental organisations substantially financed by the appropriate government fall within the ambit of ‘public authority’ under Section 2(h)

Hot Off The Press News

Article 370: SC seeks report from J&K HC CJ on claims about people being unable to approach HC

Supreme Court: Terming as “very very serious” the claim that people are finding it difficult to approach the Jammu and Kashmir High

Law School News Moot Court Achievements & Reports

TNNLU wins runners up trophy at 4th Shri V. Chandrasekaran Memorial Tax Moot Court Competition

Reported by Ujjwal Jain

Conference/Seminars/Lectures Law School News

GNLU | Two days Workshop on ‘Foundations and Fundamentals of Financial Modeling’

Reported by Hrithik Khurana

Legislation Updates Notifications

Bharat Bill Payment System – Expansion of biller categories

Please refer to the guidelines on Bharat Bill Payment System (BBPS) issued by the Reserve Bank of India vide circular no.DPSS.CO.PD.No.940/02.27.020/2014-2015 on November

Case Briefs High Courts

Bom HC | Bhima-Koregaon – Gautam Navlakha’s plea to quash the FIR filed against him, dismissed

Bombay High Court: The Division Bench comprising of Ranjit More and Bharati H. Dangre, JJ. addressed a petition filed by Gautam Navlakha

Case Briefs High Courts

Jhar HC | Strict proof of legal marriage as required under civil law is unnecessary to prove offence under S. 498-A IPC

Jharkhand High Court: Amitav K. Gupta, J. disposed of the writ petition holding that for the purpose of Section 498-A Penal Code,

Case Briefs High Courts

Kar HC | Lawful recreational activities like playing games do not contravene the provisions of Karnataka Police Act, 1963

Karnataka High Court: Alok Aradhe, J. while disposing of this petition made clear that this order would not come in the way

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Directions to be implemented in order to mitigate groundwater contamination — Joint Committee’s Report with a view to “Protect the Environment”

National Green Tribunal (NGT): The Coram comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan

Hot Off The Press News

Right to Information appeals can be filed locally in the Union territories of Jammu & Kashmir and Ladakh

Union Minister Dr Jitendra Singh, who is also the MoS In-Charge Department of Personnel & Training (DOPT), which is the nodal department

Legislation Updates Notifications

Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 2019 comes into force

Smooth & Speedy Eviction of Unauthorised Occupants from Government Residential Accommodation The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019 which

Law School News Others

NLUJ | Second volume of Journal of Intellectual Property Studies (“JIPS”) out

Reported by Nisha Gupta

Case Briefs High Courts

HP HC | Freedom of an individual is of utmost importance and cannot be curtailed for indefinite period; Bail granted under NDPS Act

Himachal Pradesh High Court: Sandeep Sharma, J. contemplated a bail application filed under Section 439 of CrPC where the applicant was charged

Cases Reported SCC Weekly

2019 SCC Vol. 7 September 7, 2019 Part 5

Constitution of India — Art. 21 — Police atrocities/Custodial death/Armed forces/Fake encounter killings: As large number of fake encounters were alleged against

Case Briefs High Courts

Del HC | Non-possession of valid driving license by itself is no reason for not granting compensation if accident proved to be caused by rash and negligent driving of offender

Delhi High Court: Najmi Waziri, J. dismissed an appeal filed by the insurer against the award of compensation made by the Motor Accident

Case Briefs Supreme Court

Portuguese Civil Code applicable to succession of all the properties whether within Goa or outside Goa

Supreme Court: The bench of Deepak Gupta and Aniruddha Bose, JJ has held that grant of probate has nothing to do with

Call For Papers Conference/Seminars/Lectures Law School News

Call for Papers | International Colloquium on Academic Leadership, Freedom and Research Ethics in Law and Social Sciences

Faculty of Law, Sri Guru Gobind Tricentenary (SGT) University in collaboration with Institute of Ethnic Studies (KITA), Universiti Kebangsaan Malaysia (UKM), (National

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC issues notice over reported gang-rape of abuse survivor from Bihar shelter home

The National Human Rights Commission has taken a suo-moto cognizance of media reports that an 18-year-old survivor from the Muzaffarpur girls’ shelter