2019 | Page 74 of 193

Legislation Updates Statutes/Bills/Ordinances

Motor Vehicles (Amendment) Bill, 2019 received President’s assent on 9th August, 2019

Parliament received President’s assent for the Motor Vehicles (Amendment) Act, 2019 on 09-08-2019. Motor Vehicles (Amendment) Bill, 2019 had been passed by

Case Briefs High Courts

P&H HC | Discrimination with regard to pay held is in violation of Arts. 14 & 16; salary & allowances for period of vacations allowed

Punjab and Haryana High Court: Arun Monga J., allowed the application for the payment of the pay and allowances when petitioner was

Legislation Updates Statutes/Bills/Ordinances

President gives assent to — Consumer Protection Bill, 2019

President gives its approval for the Consumer Protection Bill, 2019 which aims to protect the rights of consumers by establishing authorities for

OP. ED.Practical Lawyer Archives

Direct Listing: The Beginning of Demise of GDR and IDR Routes

Bhumesh Verma, Managing Partner and Karan Shelke, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) August 81

Hot Off The Press News

Breaking | BCI approves of 3 years moratorium on approval of new law colleges in the country

Bar Council of India (BCI) has unanimously approved the proposal of Sh. Ved Prakash Sharma, Member, BCI to put moratorium for three

Foreign Legislation Legislation Updates

Jammu and Kashmir Reorganisation Bill, 2019 receives President’s assent

The following Act of Parliament received the assent of the President on the 9th August, 2019 — Jammu and Kashmir Reorganisation Act,

Foreign Legislation Legislation Updates

Parliament received assent of the President for –Supreme Court (Number of Judges) Amendment Bill, 2019

The following Act of Parliament received the assent of the President on the 9th August, 2019. The Supreme Court (Number of Judges)

Conference/Seminars/Lectures Law School News

DSNLU | National Seminar on ILO & Child Rights (September 26th & 27th 2019)

Reported by Krishna Saketh

Law School News Moot Court Announcements

9th ILNU National Moot Court Competition

Reported by Aastha Srivastava

Call For Papers Law School News

Call for papers | DSNLU Journal of Intellectual Property Rights

Reported by Krishna Saketh

Law School News Others

NLUO | 1st Alumni Meet on 24th and 25th August, 2019

Reported by Avinash Gautam

Case Briefs Supreme Court

Big relief for homebuyers as SC upholds the validity of the 2018 Amendments to IBC

Supreme Court: The 3-judge bench of RF Nariman, Sanjiv Khanna and Surya Kant, JJ has held the Amendment Act to Insolvency and

Case Briefs High Courts

Ori HC | Delay in lodging FIR in rape cases cannot be used as a ground against prosecution’s case

Orissa High Court: S.K. Sahoo, J. dismissed a criminal appeal for the acquittal of the appellant under Section 376 of the Penal

Law School News Moot Court Announcements

NLUD | Third edition of Insolvency and Bankruptcy Moot, 2019

Reported by Shruti Srivastava

Law School News Others

NUSRL | 4th National Trial Advocacy Competition, 2019

Reported by Sankalp Udgata

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Additional affidavit filed after disposal of appeal cannot form part of the memo of appeal

Securities Appellate Tribunal (SAT): Justice Tarun Agarwala (Presiding Officer) and Dr C.K.G. Nair (Member) dismissed an appeal by the appellant as it