SCC Online Blog Rankings – Top Ten Law School Law Reviews (August, 2019)
From July 2019 SCC Online® blog will list the top ten† law school Law Reviews every month. The rankings for August 2019 are:
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Supreme Court Monthly Roundup – August 2019
TOP STORIES Sexual Harassment allegations against CJI: Justice AK Patnaik completes inquiry into ‘larger conspiracy’ allegations A Supreme Court-appointed one-man panel, holding
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HP HC | FIR or complaint can be quashed under S. 482 CrPC to meet ends of justice, even in non-compoundable offences
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. entertained a writ petition filed under Section 482 of CrPC for quashing FIR registered
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Bom HC | Magistrate can issue process against accused residing beyond his area of jurisdiction only after inquiry as contemplated under S. 202 CrPC
Bombay High Court: S.S Shinde, J. allowed a criminal application to the order passed by the Judicial Magistrate (First Class) issuing process against
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GNLU | Seminar on Economic Analysis of Constitutional Law
Reported by Hrithik Khurana
Continue readingCentral Board of Direct Taxes notifies the Income–tax (Fifth Amendment) Rules, 2019
G.S.R. 614(E)—In exercise of the powers conferred by Section 139 A read with Section 295 of the Income-tax Act, 1961 (43 of
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SC Collegium recommends the transfer of Justice Ujjal Bhuyan, Judge, Gauhati HC
The Collegium comprising of Ranjan Gogoi, CJ and S.A Bobde, N.V. Ramana, Arun Mishra and R.F. Nariman, JJ. resolves to recommend that
Continue readingP&H HC | Anticipatory bail passed in a suicide case where prima facie the case was of depression
Punjab and Haryana High Court: Gurvinder Singh Gill, J. allowed the anticipatory bail petition in a suicide case. A petition was filed
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BVDU appoints new Dean for Faculty of Law
Reported by Prakhar Srivastava
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CoA SL | Petitioner bound by admission of guilt made by counsel; held, permissible to withdraw admissions on questions of law but not on fact
Court of Appeal of Sri Lanka: Janak De Silva and Bandula Karunarathna, JJ. entertained a writ petition where gold pieces were confiscated
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Call for Applications | IDIA Training and Materials Vertical
The IDIA Project was initiated by Prof. (Dr.) Shamnad Basheer to reach out to the marginalized and under-represented groups, sensitize them to
Continue readingCBDT constitutes Start-up Cell for redressal of grievances related to Start-ups
One of the measures pertaining to taxation announced by the Hon’ble Finance Minister as part of the several measures to boost the
Continue readingClarification on applicability of Tax Deduction at Source on cash withdrawals
In order to discourage cash transactions and move towards less cash economy, the Finance (No. 2) Act, 2019 has inserted a new
Continue readingMotor Vehicles (Amendment) Act, 2019 to be enforced from 01-09-2019
S.O. 3147(E)— In exercise of the powers conferred by sub-section (2) of Section 1 of the Motor Vehicles (Amendment) Act, 2019 (32
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Bom HC | Prosecuting of remedy before wrong forum due to incorrect opinion given by Director of Prosecution held covered under S. 470 CrPC, delay in filing appeal condoned
Bombay High Court: Prithviraj K. Chavan, J. allowed an application whereby the State of Goa sought condonation of 156 days’ delay in filing
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5th NLIU-Trilegal Summit on Corporate and Commercial Laws, 2019
The Centre for Business and Commercial Laws (CBCL) of National Law Institute University, Bhopal (NLIU) is delighted to present to you the
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Missing UP Law Student Case| She should be kept wherever she feels safe and comfortable: SC
Supreme Court: When the UP law student who went missing was brought before the bench of R Banumathi and AS Bopanna, JJ
Continue readingSupreme Court Collegium recommends the appointment of Justice Arup Kumar Goswami as the Chief Justice of Sikkim HC
Supreme Court Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ. recommends the appointment of Justice Arup Kumar
Continue readingSC Collegium recommends the appointment of Justice Indrajit Mahanty as Chief Justice of Rajasthan HC
Recommendation of appointment of Justice Indrajit Mahanty as Chief Justice in Rajasthan High Court by the Supreme Court Collegium. Office of the
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