2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Non-consideration of the documents in support of claims made by the appellant amounts to passing a non-speaking order

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai: Coram of P. Dinesha (Member) and P. Venkata Subba Rao (Member) allowed the

Legislation Updates Notifications

Constitution of a Committee of Experts to deliberate on Data Governance Framework

The Government had constituted a Committee of Experts under the Chairmanship of Justice B.N. Srikrishna, former Judge, Supreme Court of India to

Case Briefs High Courts

Del HC | Restrainment order passed against makers of movie ‘Dream Girl’ from using the song ‘Dhagala Lagli’ during pendency of copyright violation suit

Delhi High Court: Rajiv Sahai Endlaw, J. while addressing a suit filed in respect to exploitation of copyrighted works i.e. the sound

Legislation Updates Rules & Regulations

National Medical Commission (Manner of Appointment & Nomination of Members, their Salary, Allowances & Terms & Conditions of Service, & Declaration of Assets, Professional & Commercial Engagements) Rules, 2019 — Notified

G.S.R. 650(E).––In exercise of the powers conferred by clauses (a), (b), (c), (d) (e), (f), (g), (h) and (q) of sub-section (2)

Case Briefs High Courts

All HC | License to run Fair Price Shop restored where enquiry was not conducted as per Government Orders and charges were dealt without application of mind

Allahabad High Court: Siddhartha Varma, J. while allowing this petition restored the licence of the petitioner to run the Fair Price Shop.

Hot Off The Press News

Article 370: SC asks Central govt to restore normalcy in Jammu & Kashmir

Supreme Court: The Court has asked the Central and Jammu and Kashmir Government to file an affidavit on the petitions challenging the

Case Briefs High Courts

Raj HC | Court dismisses an application to reappear in exam; held, reappearance in Board exam only for increasing marks in same subjects and not new subjects

Rajasthan High Court: Sangeet Lodha, J. dismissed a writ petition seeking directions to the Board of Secondary Education to permit him to

Law School News Moot Court Achievements & Reports

NLUD hosted 6th edition of Herbert Smith Freehills-NLUD International Negotiation Competition

Reported by Shruti Srivastava

Case Briefs High Courts

Utt HC | Law provides a remedy at two stages, one before authority concerned and later before appellate authority, both must be fair and in compliance with the norms of natural justice

Uttaranchal High Court: Sudhanshu Dhulia, J., contemplated a petition presented before him by the petitioner who was a member of Waqf Board

Case Briefs

Jhar HC | Person holding the post of First Appellate Authority cannot be treated as a public authority within the meaning of S. 2 (h) of RTI Act

Jharkhand High Court: Sujit Narayan Prasad, J. dismissed a writ petition filed under Article 226 of the Constitution of India as he

Legislation Updates Notifications

SEBI | Renewal of recognition of “Metropolitan Stock Exchange of India Limited” for a period of one year

No. SEBI/LAD-NRO/GN/2019/31.—The Securities and Exchange Board of India, having considered the application for renewal of recognition made under Section 3 of the

Legislation Updates Rules & Regulations

Centre notifies — National Medical Commission (Submission of List of Medical Professionals) Rules, 2019

G.S.R. 649(E).––In exercise of the powers conferred by clause (m) of sub-section (2) of Section 56 of the National Medical Commission Act,

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Appellate Tribunal exercises inherent powers under R. 11 of NCLAT Rules, quashes CIRP where settlement reached between parties before constitution of CoC

National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Kanthi Narahari, Member (Technical), allowed an appeal seeking to

Law School News Others

SCC Times

CESTAT | Non-consideration of the documents in support of claims made by the appellant amounts to passing a non-speaking order

Constitution of a Committee of Experts to deliberate on Data Governance Framework

Del HC | Restrainment order passed against makers of movie ‘Dream Girl’ from using the song ‘Dhagala Lagli’ during pendency of copyright violation suit

National Medical Commission (Manner of Appointment & Nomination of Members, their Salary, Allowances & Terms & Conditions of Service, & Declaration of Assets, Professional & Commercial Engagements) Rules, 2019 — Notified

All HC | License to run Fair Price Shop restored where enquiry was not conducted as per Government Orders and charges were dealt without application of mind

Article 370: SC asks Central govt to restore normalcy in Jammu & Kashmir

Raj HC | Court dismisses an application to reappear in exam; held, reappearance in Board exam only for increasing marks in same subjects and not new subjects

NLUD hosted 6th edition of Herbert Smith Freehills-NLUD International Negotiation Competition

Utt HC | Law provides a remedy at two stages, one before authority concerned and later before appellate authority, both must be fair and in compliance with the norms of natural justice

Jhar HC | Person holding the post of First Appellate Authority cannot be treated as a public authority within the meaning of S. 2 (h) of RTI Act

SEBI | Renewal of recognition of “Metropolitan Stock Exchange of India Limited” for a period of one year

Centre notifies — National Medical Commission (Submission of List of Medical Professionals) Rules, 2019

NCLAT | Appellate Tribunal exercises inherent powers under R. 11 of NCLAT Rules, quashes CIRP where settlement reached between parties before constitution of CoC

Press Note | Day 1: 4th National Trial Advocacy Competition 2019

NLSIU | NLS Alumni Association writes to CJI to intervene in the VC appointment

ALS Noida | 3rd Edition of CRIMEAN: A Criminal Law Conclave (16th October, 2019)

Surbhi Mamta Karwa, almunus RMLNLU and gold medalist in UG and PG programme of RMLNLU and NLUD

Call for Papers | NLUO Journal on Rights of the Child Vol 5

Indian Railways signs MoU with Confederation of Indian Industries (CII) for facilitation of green initiatives

Sikk HC | Orders of appointment of Justice Meenakshi Madan Rai, Judge Sikkim HC as Actg. Chief Justice