2019 | Page 58 of 193

Gujarat HC | Justice Vikram Nath appointed to be the Chief Justice

President appoints Justice Vikram Nath, Judge of the Allahabad High Court to be the Chief Justice of the Gujarat High Court with

Case Briefs High Courts

Del HC | Trial court cannot reconsider issue of maintainability of suit under Or. 37 CPC where once summons have been issued and served on defendant

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of the trial court whereby the suit filed by the

Legislation Updates Rules & Regulations

CBDT Notifies — Income-tax (6th Amendment) Rules, 2019 to amend Income-Tax Rules, 1962

S.O. 3215(E).—In exercise of the powers conferred by the first proviso to clause (23 C) of sub-section (1) of Section 10 and

Hot Off The Press News

Eminent Lawyer and Politician Ram Jethmalani, passes away at 95

Eminent lawyer and politician Ram Jethmalani has passed away at age of 95. He would have turned 96 next week. As a

OP. ED.Practical Lawyer Archives

Compliance Checklist for Issue of Sweat Equity Shares under Companies Act

Gaurav N Pingle, Practising Company Secretary, Pune

Cite as: (2019) PL (CSP) September 76

Legislation Updates Rules & Regulations

Central Govt. notifies — Employees’ State Insurance (Central) Amendment Rules, 2019

G.S.R. 638(E).—Whereas, a draft containing certain rules further to amend the Employees’ State Insurance (Central) Rules, 1950, were published in the Gazette

Hot Off The Press News

RBI makes External Benchmark Based Interest Rate mandatory for certain categories of loans from October 1, 2019

The Reserve Bank of India has been examining the feasibility of mandating the use of an external benchmark for determining the interest

Legislation Updates Rules & Regulations

National Legal Services Authority (Lok Adalat) Amendment Regulations, 2019 — Notified

F. No. L/28/09/NALSA.—In exercise of the powers conferred by Section 29 of the Legal Services Authorities Act, 1987 (39 of 1987), the

Case Briefs High Courts

Kar HC | Karnataka Badminton Association directed to supply information as to whether it is a “Public Authority” under Right to Information Act

Karnataka High Court: Alok Aradhe, J. while disposing of this petition granted the petitioner the liberty to assail the order by which

Legislation Updates Rules & Regulations

Central Govt. notifies — National Legal Services Authority (Free and Competent Legal Services) Amendment Regulations, 2019

F.No. L/61/10/NALSA.—In exercise of the powers conferred by Section 29 of the Legal Services Authorities Act, 1987 (39 of 1987) and in

Case Briefs High Courts

Ker HC | Bail granted due to incorrect evidences and no criminal antecedent of the petitioner

Kerala High Court: B. Sudheendra Kumar, J. allowed a bail application seeking relief of anticipatory bail for crimes of criminal conspiracy. In

Case Briefs High Courts

Ori HC | Order of eviction set aside in light of Orissa Land Reforms Act as tenant was poor; ‘rayati’ status reclaimed

Orissa High Court: Dr A.K. Rath, J. quashed the impugned order of Tahasildar against the opposite party under Section 8(1)(c) of the

OP. ED.Practical Lawyer Archives

Whistleblowing in India: The Way Forward

Bhumesh Verma, Managing Partner and Abhisar Vidyarthi, Student Researcher, Corp Comm Legal

Cite as: (2019) PL (CL) September 84

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Chief Secretary and DGP, Haryana over reported suicide by a rape victim in police station

The National Human Rights Commission has taken suo-moto cognizance of media reports that a woman committed suicide at Police Station Jathlana, Yamunanagar,