2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Timely response is the essence of RTI mechanism enacted to ensure transparency and accountability in the working of Public Authorities

Central Information Commission (CIC): Bimal Jhulka (Information Commissioner), disposed of an appeal expressing displeasure in regard to the way RTI Applications were

Live Blogging

Live | 11th CNLU Parliamentary Debate

Hello Ladies and Gentlemen! I on behalf of the PARADOX -The Chanakya National Law University Debating society welcome you all to the

Case Briefs High Courts

J&K HC | Two MP’s given permission to meet Dr Farooq Abdullah and Omar Abdullah, President and Vice-President of J&K National Conference; followed by some conditions

Jammu and Kashmir High Court: Sanjeev Kumar, J. while hearing a petition filed by Members of Parliament in respect to seeking permission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Tribunal directs CPCB for further action of its recommendations on: “Plastic Waste Management” and “Restriction on Import of Plastic Waste”

National Green Tribunal (NGT): The Bench comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member) and Dr Nagin

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Buyers cannot be made to wait indefinitely for possession of apartment in case of incomplete construction; ‘Developer’ to refund the amount paid

National Consumers Disputes Redressal Commission (NCDRC): The Bench comprising of Justice R.K. Agrawal (President) and M. Shreesha (Member) while addressing a complaint

Case Briefs High Courts

Telangana HC | Considering any delays in payment of disputed tax amount, the appeal must be decided on merits

Telangana High Court: A Division Bench of Sanjay Kumar and Kunuru Lakshman, JJ. allowed the writ petition of the company who was

Legislation Updates Notifications

CBDT | Centre notifies the E-assessment Scheme, 2019

S.O. 3264(E).– In exercise of the powers conferred by sub-section (3A) of Section 143 of the Income-tax Act, 1961 (43 of 1961),

Law School News Moot Court Announcements

11th Justice Hidayatullah Memorial National Moot Court Competition, 2019

Reported by Sharon David

Case Briefs High Courts

HP HC | In the case of composite negligence, apportionment of compensation between two tortfeasors vis-a-vis the plaintiff is not permissible; Claim under tort set aside

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. contemplated an appeal where the appellant was aggrieved by the judgment and decree passed

Law School News Others

BHU | National Article Writing Competition, 2019

Reported by Shriya Pandey

Case Briefs High Courts

Raj HC | Court dismisses appeals to revise compensation amount; compensation to be decided by structured formula without requirement of any proof of owner’s negligence

Rajasthan High Court: Sandeep Mehta, J. dismissed an appeal from the Insurance company seeking exoneration of a lower court order. In the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Corporate Debtor barred from taking a plea of no privity of contract where it had knowledge that the Operational Creditor operated under the name and style by which S. 9 IBC application is filed

National Company Law Appellate Tribunal (NCLAT): A Bench of Justice Bansi Lal Bhat, Member (Judicial) and Balvinder Singh, Member (Technical), dismissed an appeal filed

Hot Off The Press News

No hesitation in disclosing the reason for the transfer of judges for cogent reason: SC

Supreme Court: Amid the ongoing controversy over the transfer of Madras High Court Chief Justice Vijaya K Tahilramani, the Supreme Court on

Law School News Moot Court Achievements & Reports

NALSAR wins runners up trophy at 1st JGLS Antitrust Law Moot Court Competition

The team comprising of Mansi Meena (3rd year), Prakhar Nidhi Bhatnagar (4th year) and Nishant Pande (4th year) of NALSAR University of

Case Briefs High Courts

Kar HC | Decree of divorce set aside in light of no statutory provisions followed by Family Court while granting the same

Karnataka High Court: The Division Bench of S.N. Satyanarayana and P.G.M. Patil, JJ. allowed this appeal and remanded the matter back to

Hot Off The Press News

SC Collegium in respect to recent recommendations made states that: ” If necessary, Collegium will have no hesitation in disclosing the reasons for transfer”

STATEMENT Certain reports relating to recommendations recently made by the Collegium regarding transfer of Chief Justices/Judges of the High Courts have appeared

Achievements Law School News

SCC Times

CIC | Timely response is the essence of RTI mechanism enacted to ensure transparency and accountability in the working of Public Authorities

Live | 11th CNLU Parliamentary Debate

J&K HC | Two MP’s given permission to meet Dr Farooq Abdullah and Omar Abdullah, President and Vice-President of J&K National Conference; followed by some conditions

NGT | Tribunal directs CPCB for further action of its recommendations on: “Plastic Waste Management” and “Restriction on Import of Plastic Waste”

NCDRC | Buyers cannot be made to wait indefinitely for possession of apartment in case of incomplete construction; ‘Developer’ to refund the amount paid

Telangana HC | Considering any delays in payment of disputed tax amount, the appeal must be decided on merits

CBDT | Centre notifies the E-assessment Scheme, 2019

11th Justice Hidayatullah Memorial National Moot Court Competition, 2019

HP HC | In the case of composite negligence, apportionment of compensation between two tortfeasors vis-a-vis the plaintiff is not permissible; Claim under tort set aside

BHU | National Article Writing Competition, 2019

Raj HC | Court dismisses appeals to revise compensation amount; compensation to be decided by structured formula without requirement of any proof of owner’s negligence

NCLAT | Corporate Debtor barred from taking a plea of no privity of contract where it had knowledge that the Operational Creditor operated under the name and style by which S. 9 IBC application is filed

No hesitation in disclosing the reason for the transfer of judges for cogent reason: SC

NALSAR wins runners up trophy at 1st JGLS Antitrust Law Moot Court Competition

Kar HC | Decree of divorce set aside in light of no statutory provisions followed by Family Court while granting the same

SC Collegium in respect to recent recommendations made states that: ” If necessary, Collegium will have no hesitation in disclosing the reasons for transfer”

NLS Alumni appointed as Professors in top UK and Continental Europe Universities

I&B Minister announces implementation of Accessibility Standard for TV Programmes for the Hearing Impaired

J&K HC | Duty of Executing Court to rectify any discrepancies in order to make a decree executable

ILS | Certificate program on Civil Court Practice and Procedure