2019 | Page 65 of 193

Sikk HC | Charge under S. 376 (1) of IPC to be proved “beyond a reasonable doubt”; accused given benefit of doubt

Sikkim High Court: The Division Bench comprising of Vijai Kumar Bist, CJ and Bhaskar Raj Pradhan, J. partly allowed an appeal filed

Case Briefs High Courts

P&H HC | Interim bail made absolute in matrimonial case where no ground for detention found justified

Punjab and Haryana High Court: Gurvinder Singh Gill, J. made absolute the interim application for bail in a matrimonial case. An application

Hot Off The Press News

Ayodhya hearing| SC slams Nirmohi Akhara for opposing Ram Lalla’s plea; Says you ‘stand’ or ‘fall’ together

Supreme Court: When Nirmohi Akhara submitted that being the ‘shebait’ (devotee), only its lawsuit was maintainable and the case filed by deity

Hot Off The Press News

Ayodhya Hearing| There was a temple in the inner courtyard of the disputed site: Nirmohi Akhara

Supreme Court: Senior counsel appearing for Nirmohi Akhara, one of the parties in the Ayodhya title dispute case, told the Supreme Court

Hot Off The Press News

INX Media Case| P Chidambaram’s protection from arrest in ED case extended

Supreme Court: The bench of R Banumathi and A S Bopanna, JJ has extended till tomorrow the interim protection from arrest granted

Hot Off The Press News

RBI Central Board accepts Bimal Jalan Committee recommendations and approves surplus transfer to the Government

The Central Board of the Reserve Bank of India (RBI) today decided to transfer a sum of Rs 1,76,051 crore to the

Case Briefs High Courts

Raj HC | Wife earning a certain amount will not absolve husband’s liability to provide maintenance under S. 24 HMA Act, 1955

Rajasthan High Court: The Division Bench comprising of Mohammad Rafiq and Narendra Singh Dhaddha, JJ. dismissed an appeal filed by an aggrieved

Case Briefs High Courts

MP HC | Plaint filed under Or. 7 R. 11 CPC can be rejected based on grounds mentioned in Rule 11 or if the cause of action has not been disclosed

Madhya Pradesh High Court: Prakash Shrivastava, J., dismissed the revision petition filed by the respondents under Section 115 CPC where they challenged

OP. ED.Tributes and Obituaries

Shamnad Basheer: An indomitable spirit

A commemoration by Madhurima Mukherjee. Madhurima is closely associated with IDIA, an organisation founded by Shamnad. She also is a senior partner at AZB & Partners, Delhi.

Case Briefs High Courts

Chh | Husband’s appeal for grant of decree of divorce on being subjected to ‘mental cruelty’ by wife, allowed

Chhattisgarh High Court: The Division Bench comprising of Prashant Kumar Mishra and Gautam Chourdiya, JJ. allowed an appeal to grant a decree

Case Briefs High Courts

Utt HC | Non-filing of affidavit along with the application under S. 156(3) of CrPC held to be a curable defect

Uttaranchal High Court: Sharad Kumar Sharma, J. contemplated a criminal revision petition, where the main question which had to be decided was

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Uttar Pradesh Govt. over reported serving of salt and rotis instead of wholesome nutritious food in Mid Day Meal

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that a video of children being served

Case Briefs High Courts

Bom HC | Director who resigned before issuing of cheques held not liable under S. 138 r/w S. 141 of NI Act for dishonour thereof

Bombay High Court: S.S. Shinde, J. allowed a criminal application filed against the order of the Magistrate whereby he rejected the application filed

Conference/Seminars/Lectures Law School News

TNNLU | Guest Lecture organised on Professional Etiquette and Attitude

Reported by Ujjwal Jain

Case Briefs High Courts

All HC | Indiscriminate use of loud speakers condemned. Noise pollution to be controlled.

Allahabad High Court: The Division Bench comprising of Pradeep Kumar Singh Baghel and Pankaj Bhatia, JJ. addressed the grievance with respect to

Hot Off The Press News

INX Media Case| SC dismisses P Chidambaram’s plea against CBI arrest; Money Laundering hearing to be continued tomorrow

Supreme Court: The bench of R Banumathi and A S Bopanna, JJ has extended the protection from arrest given to former finance

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Appellant fined for executing fake trades and creating artificial volume through illiquid Stock Options to the tune of 54.68% of the total market volume in BSE

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

Law School News Others

Call for Applications | Shamnad Basheer IP/Trade Fellowship with Texas A&M University School of Law, in collaboration with the Association for Accessible Medicines

In memory of Shamnad Basheer the founder of SpicyIP and IDIA, the Association for Accessible Medicines in collaboration with the Texas A&M

Case Briefs High Courts

P&H HC | Bail granted as a right with the condition to comply with the order of payment of arrears of maintenance within stipulated time

Punjab and Haryana High Court: Gurvinder Singh Gill, J. allowed the petition for the anticipatory bail with the condition to comply with