2019

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Order of NCLT admitting S. 9 IBC application against ‘Sahara Q Shop’ upheld

National Company Law Appellate Tribunal (NCLAT): Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S. Cheema, Member (Judicial) and Kanthi Narahari, Member (Technical), dismissed

Case Briefs

NLIU, Bhopal organised a seminar on Insolvency and Bankruptcy Code 2016 on August 17, 2019

Reported by Vivek Badkur

New releases

New Issue of GNLU Journal of Law, Development and Politics [Vol 9 Issue 1 2019] published

Contents Articles The Global Trade War Triggered by the United States —Shilpa Parasrampuria The Dilemma Created by the Privilege against Self Incrimination

Case Briefs High Courts

Bom HC | Excessive compensation awarded by MACT in light of deceased pursuing M.Com and taking into consideration an imaginary figure in respect of salary — Modified

Bombay High Court: Vibha Kankanwadi, J. partly modified the award granted by Motor Accident Claims Tribunal on being challenged. The trail of

Op Eds OP. ED.

Healthcare on the cusp of A Digital Revolution: Is India Ready

Vaishali Singh, Assistant Professor of Law, School of Law, University of Petroleum and Energy Studies
Cite as: (2019) PL (IPR) August 94

Law School News Others

ILS Public Law Bulletin, Volume X released

Reported by Ankit Mishra

Legislation Updates Notifications

Usage of ATMs – Free ATM transactions – Clarifications

Clarification issued by Reserve Bank of India It has come to our notice that transactions that have failed due to technical reasons,

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT | Scholarship expenditure incurred by Sr. Advocate Harish Salve held is revenue expenditure incurred for promoting his professional profile, and thus allowable under S. 37(1) ITA

Income Tax Appellate Tribunal (ITAT): A Bench of Amit Shukla, Judicial Member and Prashant Maharishi, Accountant Member, allowed an income tax appeal filed

Law School News Moot Court Announcements

19th Henry Dunant Memorial Moot Court Competition 2019

The Indian Society of International Law (ISIL) and the International Committee of the Red Cross (ICRC) are happy to announce that the 19th Henry

Law School News Moot Court Announcements

3rd MM National Moot Court Competition, 17th to 19th October, 2019

Department of Law , Maharishi Markandeshwar (Deemed to be University), Mullana – Ambala in organizing “3rd MM National Moot Court Competition-2019 on 17th to

Case Briefs High Courts

P&H HC | Amount of compensation for motor accident claim to be calculated according to minimum wage prevalent in the State

Punjab and Haryana High Court: Ritu Bahri, J. allowed the petition and modified the award according to the prevalent rate in accordance

New releases

New Issue of CMET [Vol 5 2018] published

Table of Contents Character Merchandising: From Mickey Mouse to Chhota Bheem — Sugandha Chowdhry & Abhishresth Goswami Claiming A Fintech Patent Relying

Case Briefs High Courts

HP HC | “Silence amounts to acceptance”; Held, long period of silence and inaction on the part of petitioner amounts to acquiescence and estoppel

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. contemplated a writ petition where the relief sought by the petitioner was ‘that the

New releases

SCC Times

NCLAT | Order of NCLT admitting S. 9 IBC application against ‘Sahara Q Shop’ upheld

NLIU, Bhopal organised a seminar on Insolvency and Bankruptcy Code 2016 on August 17, 2019

New Issue of GNLU Journal of Law, Development and Politics [Vol 9 Issue 1 2019] published

Bom HC | Excessive compensation awarded by MACT in light of deceased pursuing M.Com and taking into consideration an imaginary figure in respect of salary — Modified

Healthcare on the cusp of A Digital Revolution: Is India Ready

ILS Public Law Bulletin, Volume X released

Usage of ATMs – Free ATM transactions – Clarifications

ITAT | Scholarship expenditure incurred by Sr. Advocate Harish Salve held is revenue expenditure incurred for promoting his professional profile, and thus allowable under S. 37(1) ITA

19th Henry Dunant Memorial Moot Court Competition 2019

3rd MM National Moot Court Competition, 17th to 19th October, 2019

P&H HC | Amount of compensation for motor accident claim to be calculated according to minimum wage prevalent in the State

New Issue of CMET [Vol 5 2018] published

HP HC | “Silence amounts to acceptance”; Held, long period of silence and inaction on the part of petitioner amounts to acquiescence and estoppel

Latest Issue of NLSIR [Vol. 30(2) 2018] now published

1st Symbiosis Law School, Hyderabad, National Corporate Restructuring Competition , 2019: Live Updates

Kar HC | ‘Nurses’ cannot be categorized as ‘medical practitioners’ under Karnataka Medical Registration Act

Ayodhya hearing| Excavations show that a massive Lord Ram temple existed at the disputed site: Ram Lalla’s counsel

2019 SCC Vol. 7 August 7, 2019 Part 1

8th RGNUL National Moot Court Competition, 2019- Live Updates