2019 | Page 76 of 193

Central Govt. constitutes Unlawful Activities (Prevention) Tribunal :”Sikhs For Justice” an unlawful association?

S.O. 2856(E)—Whereas Sikhs For Justice (SFJ) has been declared as an unlawful association, vide, notification number S.O. 2469 (E) dated 10th July,

Case Briefs High Courts

Del HC | Earlier order of maintenance under DV Act is no bar for wife claiming maintenance under S. 24 of Hindu Marriage Act

Delhi High Court: A Division Bench of G.S. Sistani and Jyoti Singh, JJ. allowed an appeal filed by the appellant-wife against the order

Law School News Moot Court Announcements

1st edition of Wildlife Protection Government Law College National Moot Court Competition, 2019

Reported by Anjali Kumari

Case Briefs High Courts

Kar HC | Petitioner who qualified NEET-UG 2019 afforded opportunity to furnish documents for ‘NRI’ Quota even though marking ‘No’ in the Online Application form

Karnataka High Court: The Division Bench of L. Narayana Swamy and R. Devdas, JJ. while disposing of the petition directed the respondents

Hot Off The Press News

Ayodhya hearing| SC seeks evidence of possession of Ramjanmabhumi from Nirmohi Akhara

Supreme Court: The Court has sought evidence of possession of Ramjanmabhumi from Nirmohi Akhara, after it contended that it had lost the

Case Briefs High Courts

MP HC | Husband is liable to maintain his wife; Rs 3000 pm maintenance is not on the higher side

Madhya Pradesh High Court: Vivek Rusia, J. dismissed the revision petition and directed the applicant to pay Rs 3000 as maintenance to

Case Briefs High Courts

P&H HC | Not possessing essential qualification is no ground for termination of service when skill to work is upto mark

Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh Sidhu JJ., set aside the decision of the

Case Briefs High Courts

Pat HC | Petition to accrue three annual increments suspended on grounds of omission of duty by petitioner

Patna High Court: Ashutosh Kumar, J. dismissed a petition by the petitioner who contested orders of stoppage of his three annual increments.

Business News News

Resolution of Monetary Policy Committee | RBI cuts repo rate from 5.75 % to 5.40 %

On the basis of an assessment of the current and evolving macroeconomic situation, the Monetary Policy Committee (MPC) at its meeting today

Legislation Updates Statutes/Bills/Ordinances

Landmark Consumer Protection Bill, 2019 gets Parliamentary approval

The Parliament gave its nod to the landmark Consumer Protection Bill, 2019 which aims to protect the rights of consumers by establishing

Case Briefs High Courts

Del HC | Court rejects suit against movie “Khandani Shafakhana”, thinks it presents golden opportunity for sexologists to approach larger cross section of society

Delhi High Court: Rajiv Sahai Endlaw, J. dismissed a suit filed for refraining the makers of the movie Khandani Shafakhana from releasing the

Legislation Updates Notifications

President declares that all clauses of Article 370 shall cease to be operative with one exception [Read the notification]

G.S.R. 562(E)— The following Declaration made by the President is notified for general information:— DECLARATION UNDER ARTICLE 370(3) OF THE CONSTITUTION “C.O.

Hot Off The Press News

Ayodhya hearing| No Muslim has entered the disputed land since 1934: Nirmohi Akhara

Supreme Court: On Day 1 of the day-to-day hearing in the Ayodhya land dispute, Nirmohi Akhara, told the 5-judge bench of Ranjan

Conference/Seminars/Lectures Law School News

NUALS | Call for Papers: International Seminar on Competition Law

Reported by Suzann Dinu

Hot Off The Press News

Breaking | Parliament passes the J&K Reorganisation Bill, 2019!

Today Lok Sabha has passed the Jammu and Reorganisation Bill, 2019 with majority votes in favour. Yesterday, Rajya Sabha had passed the

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | “Disgorgement without restitution doesn’t serve any purpose”, appellants compensated as an investor protection measure

Securities Appellate Tribunal (SAT): Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member) allowed an appeal challenging

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Onus of proof is on employer to prove disability incurred by applicant to be not accredited during employment

Armed Forces Tribunal (AFT): Justice S.V.S. Rathore and Air Marshal BBP Sinha (Member) partly allowed an application to consider applicant’s disability as

Case Briefs Tribunals/Commissions/Regulatory Bodies

CERC | Commission approves transmission charges of two 400 kV lines for inclusion in computation of point of connection transmission charges

Central Electricity Regulatory Commission (CERC): The Bench of P.K. Pujari (Chairperson), Dr M.K. Iyer (Member) and I.S. Jha (Member) determined the transmission

Case Briefs High Courts

Pat HC | State directed to reconsider order on voluntary retirement application filed by petitioner, Bihar Service Code provides unilateral withdrawal of VR before it is accepted

Patna High Court: Ashutosh Kumar, J., directed the petitioner to file a fresh representation before the Principal Secretary, Department of Health, Government of

Case Briefs High Courts

Utt HC | Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted

Uttaranchal High Court: N.S. Dhanik, J. entertained a Criminal miscellaneous application filed under Section 482 CrPC, where the petitioner had prayed for