2019 | Page 57 of 193

Del HC | Provision for lesser penalty under amended S. 13 PMLA is applicable retrospectively; Appellate Tribunal’s order modifying punishment of fine to warning held unassailable

Delhi High Court: Vibhu Bakhru, J., addressed a criminal appeal filed by Financial Intelligence Unit-IND, Ministry of Finance under Section 42 of

Law School News Others

BVDU organised One-Day Professional Skill Development Programme on CyberCrime Investigation

Reported by Prakhar Srivastava

Cases Reported SCC Weekly

2019 SCC Vol. 7 August 28, 2019 Part 4

Agricultural Produce, Livestock and Markets — Allotment of shops — Daud Committee norms for allotment of shops in new wholesale market: Due

Legislation Updates Rules & Regulations

Aadhaar (Enrolment and Update) (Seventh Amendment) Regulations, 2019

No. 13012/79/2017/Legal-UIDAI(13)/Vol.II (No. 3 of 2019).—In exercise of the powers conferred by sub-section (1) and sub-clause (b), (e), (j), (v) and (x)

Case Briefs High Courts

MP HC | Writ of mandamus cannot be issued for compelling police to perform a statutory duty under S. 154 CrPC without availing all other alternative remedies prescribed in CrPC

Madhya Pradesh High Court: G.S. Ahluwalia, J., dismissed a petition filed under Article 226 Constitution of India to direct the respondents to

Case Briefs High Courts

HP HC | Court affirmed that due to the negligent act of the appellant the victim died; quantum of damages increased in appeal

Himachal Pradesh High Court: An appeal was contemplated by Vivek Singh Thakur, J. arising out of a civil suit where the appellant

Conference/Seminars/Lectures Law School News

Institute of Law, Nirma University | National Students Conference on “International Humanitarian and Refugee Laws”

Reported by Aastha Srivastava

Case Briefs High Courts

All HC | Inherent power under S. 482 CrPC to be sparingly used, can’t be put in straight jacket formula

Allahabad High Court: Rekha Dikshit, J. while disposing of this petition granted petitioners time to surrender and apply for bail so that

Case Briefs High Courts

Chh HC | Report of Fingerprints Expert held not sufficient to prove guilt of accused where taking of finger prints doesn’t satisfy procedural sanctity

Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Gautam Chourdiya, JJ. allowed a criminal appeal and quashed the order of

Hot Off The Press News

RBI releases report of the Committee on the Development of Housing Finance Securitisation Market

Reserve Bank of India had constituted a Committee on the Development of Housing Finance Securitisation Market with Dr. Harsh Vardhan, Senior Advisor,

Conference/Seminars/Lectures Law School News

GNLU | One-day National Symposium on “Demystifying the Interface between Banking and IBC”

GNLU Centre for Banking and Financial Laws (GCBFL) is organizing a One-day National Symposium on “Demystifying the Interface between Banking and IBC”on 21st September,

Law School News Moot Court Achievements & Reports

JGLS wins 2nd B.R. Ambedkar National Moot Court Competition, 2019

Reported by Shubhangi Khandelwal

Case Briefs High Courts

Chh HC | Acquittal appeal filed after almost a delay of thirteen and a half years dismissed on grounds of ‘unexplained delay and laches’

Chhattisgarh High Court: The Division Bench comprising of Prashant Kumar Mishra and Gautam Chourdiya, JJ., dismissed an application for “condonation of delay

Case Briefs High Courts

Cal HC | Conviction and sentence for offence under Ss. 376 and 511 IPC upheld for alleged rape of minor

Calcutta High Court: Rajarshi Bhardwaj, J., addressed an appeal arising out of a judgment and order of conviction passed by the Additional

Op Eds OP. ED.

The Law of Geographical Indications — It is Time to Protect the Protector

Hetvi Trivedi, Research Associate, GNLU-GUJCOST Research Centre of Excellence in IP Laws, Policies & Practices

Cite as: (2019) PL (IPR) September 89

Case Briefs High Courts

Jhar HC | Retiral benefits are not bounty to be given to employees; rather, it is right of employees to get retiral benefits

Jharkhand High Court: Dr S.N. Pathak, J., allowed the present petition, directing the respondents to make payment of the entire retiral benefits

Case Briefs High Courts

Bom HC | Reiteration by husband of cruelty inflicted by mother-in-law held sufficient to quash acquittal for offence under S. 498-A IPC

“There is pain in being a woman, yes but there is pride in it too.” -Marry Pauline Lowry Bombay High Court: A

Case Briefs High Courts

Del HC | Facebook, Instagram directed to pull down posts violating trademark ‘DA MILANO’ in terms of IT (Intermediary Guidelines) Rules, 2011

Delhi High Court: Pratibha M. Singh, J. while addressing a petition concerning the protection of the trademark ‘DA MILANO’, issued certain guidelines

Case Briefs High Courts

Raj HC | High Court allows application for amendment of the plaint after rejection by the trial court

Rajasthan High Court: Dinesh Mehta, J. allowed a petition for correction and amendment of the plaint due to inadvertent errors. In the

Case Briefs High Courts

MP HC | Conviction under S. 6 of M.P. Govansh Vadh Pratishedh Adhiniyam reversed as it could not be proved if the cows were being transported for slaughter purpose

Madhya Pradesh High Court: S.K. Awasthi, J., partly allowed the revision petition filed under Section 397 of the CrPC after the applicant