2019

Raj HC | MACT Order awarding compensation of Rs 2,25,000 for the death of the son, upheld by the High Court

Rajasthan High Court: Sandeep Mehta, J. rejected an appeal filed by the National Insurance Company challenging the order passed by the Motor

Law School News Moot Court Achievements & Reports

NUALS wins 1st JGLS Antitrust Law Moot Court Competition

Reported by Suzann Dinu

Case Briefs High Courts

Utt HC | Courts not to do task of prescribing a cut-off date other than that stipulated in the Rules made under the proviso to Art. 309 of the Constitution of India

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Alok Kumar Verma, JJ., entertained a writ petition where the issue

Case Briefs High Courts

Del HC | Ambiguity in evidence as to locations of accident is material where accused is alleged to ride motor vehicle in rash and negligent manner

Delhi High Court: Vibhu Bakhru, J. dismissed a criminal petition filed by the State against the order of the trial court whereby

Case Briefs Supreme Court

Court not bound to grant the relief of specific performance merely because the plaintiff is legally right

Supreme Court: The bench of Deepak Gupta and Aniruddha Bose, JJ, while deciding the question whether a vendee who does not perform

Conference/Seminars/Lectures Law School News

NMIMS School of Law | Model UN Conference from 13th- 14th September’19

Reported by Vanshika Doshar

Law School News Others

6th Edition of NUJS SACJ National Criminal Law Essay Writing Competition

Reported by Raksha Raina

Call For Papers Law School News

Call for Papers | NUALS Law Journal

Reported by Suzann Dinu

Legislation Updates Notifications

FSSAI order | Serving of Drinking Water in paper sealed glass bottles for captive use in hotels

The Food Safety and Standards Authority of India (FSSAI) has been in receipt of representations from hotels for allowing them to serve

Legislation Updates Rules & Regulations

TRAI releases — Telecommunication (Broadcasting and Cable) Services Register of Interconnection Agreements and all such other matters Regulations, 2019

The Telecom Regulatory Authority of India (TRAI) issued the Telecommunication (Broadcasting and Cable) Services Register of Interconnection Agreements and all such other

Hot Off The Press News

Statutory Repositories | IBBI approves MCA 21 database of MCA and CERSAI registry as repositories [Read Circular]

Statutory Repositories under Regulation 21(2)(c)(ii) of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 Regulation 21 of the Insolvency

Hot Off The Press News

New Principal Secretary and Principal Advisor to PM appointed

The Appointments Committee of the Cabinet (ACC) has approved the appointment of Dr. P.K. Mishra, currently functioning as Additional Principal Secretary to

Case Briefs High Courts

Jhar HC | Writ Petition under Art. 226 dismissed on ground of availability of an alternative remedy

Jharkhand High Court: Sujit Narayan Prasad, J, dismissed the writ petition on the ground of availability of alternative remedy. In the pertinent case,

Case Briefs High Courts

Pat HC | Order passed without including the contentions of the party marking non-appearance of the counsel when same was untrue, to be set aside

Patna High Court: Rajendra Kumar Mishra, J. allowed the revision petition filed by the opposite party on grounds that fresh order be

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Forfeiture of shares, not in accordance with Articles of Association; shares once allotted, cannot be forfeited by a resolution

Securities Appellate Tribunal (SAT): A Division Bench of Justice Tarun Agarwala, (Presiding Officer) and Dr C. K. G. Nair (Member), affirmed the

Case Briefs High Courts

HP HC | A fundamental postulate of criminal jurisprudence is the presumption of innocence; Bail granted under POCSO Act

Himachal Pradesh High Court: A Bail petition was contemplated by Sandeep Sharma, J. where the petitioner was behind the bar for two

Case Briefs High Courts

Del HC | Reinstatement cannot be granted where employee acts in a manner by which management loses confidence in him; order of reinstatement quashed

Delhi High Court: J.R. Midha, J. allowed a writ petition filed by the employer challenging the award of the Labour Court whereby the

Case Briefs Tribunals/Commissions/Regulatory Bodies

SCC Times

Raj HC | MACT Order awarding compensation of Rs 2,25,000 for the death of the son, upheld by the High Court

NUALS wins 1st JGLS Antitrust Law Moot Court Competition

Utt HC | Courts not to do task of prescribing a cut-off date other than that stipulated in the Rules made under the proviso to Art. 309 of the Constitution of India

Del HC | Ambiguity in evidence as to locations of accident is material where accused is alleged to ride motor vehicle in rash and negligent manner

Court not bound to grant the relief of specific performance merely because the plaintiff is legally right

NMIMS School of Law | Model UN Conference from 13th- 14th September’19

6th Edition of NUJS SACJ National Criminal Law Essay Writing Competition

Call for Papers | NUALS Law Journal

FSSAI order | Serving of Drinking Water in paper sealed glass bottles for captive use in hotels

TRAI releases — Telecommunication (Broadcasting and Cable) Services Register of Interconnection Agreements and all such other matters Regulations, 2019

Statutory Repositories | IBBI approves MCA 21 database of MCA and CERSAI registry as repositories [Read Circular]

New Principal Secretary and Principal Advisor to PM appointed

Jhar HC | Writ Petition under Art. 226 dismissed on ground of availability of an alternative remedy

Pat HC | Order passed without including the contentions of the party marking non-appearance of the counsel when same was untrue, to be set aside

SAT | Forfeiture of shares, not in accordance with Articles of Association; shares once allotted, cannot be forfeited by a resolution

HP HC | A fundamental postulate of criminal jurisprudence is the presumption of innocence; Bail granted under POCSO Act

Del HC | Reinstatement cannot be granted where employee acts in a manner by which management loses confidence in him; order of reinstatement quashed

SAT | SEBI’s two-year ban on auditing firm PWC quashed; however, penalty amount for breach of duty upheld

EBC publishes — An Idea of a Law School – Ideas from The Law School

United Nations Conference on Trade and Development launches the Digital Economy Report 2019