2019 | Page 77 of 193

Ker HC | Mens rea on part of accused needed to initiate a proceeding for abetment of suicide – bank official denying education loan to student cannot be said to abet her suicide

Kerala High Court: R. Narayana Pisharadi, J. allowed a petition filed by bank official praying for quashing proceedings initiated against him for

Case Briefs High Courts

Del HC | Partition suit rejected under Or. 7 R. 11 CPC for want of cause of action in light of General Power of Attorney and Requisition Deed

Delhi High Court: Pratibha M. Singh, J. allowed an application under Order 7 Rule 11 CPC filed by the defendant in the subject

Law School News Moot Court Announcements

ALS Noida | 5th Paperless Amity International Moot Court Competition

Reported by Aadarsh Kothari

Law School News Others

NLUJ | 4th edition of the Gary B. Born Essay Competition on International Arbitration

Reported by Nisha Gupta

Legislation Updates Statutes/Bills/Ordinances

Rajya Sabha approves the Jammu and Kashmir Reservation (Second Amendment) Bill, 2019!

Jammu and Kashmir Reservation (Second Amendment) Bill, 2019 has been introduced in the Rajya Sabha today, which will amend the Jammu and

Case Briefs High Courts

AFT | Arrears of disability pension are restricted to three years prior to filing the application; delay is condoned

Armed Forces Tribunal (AFT): Justice S.V.S. Rathore (Member) and Air Marshal BBP Sinha (Member) dismissed an application by the applicant under Section

Foreign Legislation Legislation Updates

Jammu and Kashmir Reorganisation (Amendment) Bill, 2019 — Passed by Rajya Sabha; Formation of J&K as a Union Territory!

Jammu and Kashmir Reorganisation (Amendment) Bill, 2019 is a bill to provide for the reorganisation of the existing State of Jammu and

Case Briefs High Courts

Ker HC | ‘Trust’ is an ‘obligation annexed to ownership of property’ – cannot be prosecuted under NI Act as it is neither a body corporate nor an association of individuals

Kerala High Court: B Sudheendra Kumar, J. allowed the petition and quashed the complaint and further proceedings against the petitioners which were

Case Briefs

Unnao Rape survivor to be transferred to AIIMS Delhi

Supreme Court: The bench of Deepak Gupta and Aniruddha Bose, JJ has directed the State of Uttar Pradesh to airlift the Unnao

Case Briefs High Courts

Patna HC | Referring authority for industrial dispute cannot assume role of quasi-judicial body while conducting conciliation proceeding

Patna High Court: Shivaji Pandey, J. allowed the writ application to the extent that the impugned order was remanded back to the

Legislation Updates Statutes/Bills/Ordinances

Lok Sabha passes — Supreme Court (Number of Judges) Amendment Bill, 2019

Supreme Court (Number of Judges) Amendment Bill, 2019, has been passed by Lok Sabha. The pendency of cases in the Supreme Court of

Case Briefs High Courts

HP HC | Exemption for not giving prior notice under S. 80 CPC granted to petitioner as the matter was of urgent importance; prohibitory injunction granted

Himachal Pradesh High Court: Sandeep Sharma, J. contemplated the instant petition filed under Article 227 of the Constitution of India where the

Case Briefs High Courts

Jhar HC | Award held unreasoned in absence of discussion of material on record and further argument and pleading of parties

Jharkhand High Court: Rajesh Kumar, J. allowed the petition of the appellant hereby remanding the matter to the Tribunal for fresh adjudication.

Hot Off The Press News

The Jammu and Kashmir Reservation (Amendment) Bill, 2019– What it says?

Jammu and Kashmir Reservation (Amendment) Bill, 2019 as passed by both the Houses of Parliament. The Bill has been introduced to further

Hot Off The Press News

Ayodhya Dispute: SC to take a call on live streaming of proceedings

Supreme Court: The Court has agreed to consider the live streaming of the proceeding in the Ayodhya land dispute case after deliberation and

Case Briefs High Courts

J&K HC | Criminal proceedings must be instituted against people who threaten couples for marrying outside their caste

Jammu & Kashmir High Court: Dhiraj Singh Thakur, J. directed the respondents to ensure the protection of life and liberty of the

Legislation Updates Notifications

Breaking| The Constitution (Application to Jammu and Kashmir) Order, 2019 — End of Article 370 of the Constitution?

In exercise of the powers conferred by clause (1) of Article 370 of the Constitution, the President, with the concurrence of the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Relief for Consortium of Banks which extended loans to Jaiprakash Associates, NCLT order cancelling mortgage of 858 acres of land by JIL in favour of Banks quashed

National Company Law Appellate Tribunal (NCLAT): A 2-Member Bench of Justice S.J. Mukhopadhaya (Chairperson) and Justice Bansi Lal Bhat, Member (Judicial), set aside

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Companies cannot run CIS Scheme without registering it with SEBI

Securities Appellate Tribunal (SAT): Justice Tarun Agarwala (Presiding Officer) and Dr C.K.G. Nair (Member) justified the penalty imposed by SEBI on the appellants

Law School News Moot Court Announcements

10th National Moot Court Competition, School of Law, CHRIST (Deemed to be University), Bengaluru [13-15 September, 2019]

Reported by Anirudh Kulkarni