2019 | Page 78 of 193

MP HC | Convenience of wife to be considered in case of transfer of matrimonial cases; rule to be used diligently

Madhya Pradesh High Court: Vivek Rusia, J. refused to transfer the matrimonial dispute from Mandsaur to Gwalior. The applicant/wife has filed the

Case Briefs High Courts

P&H HC | No fresh suit can be filed once the issues have been framed and the same was not disputed by the party

Punjab and Haryana High Court: Deepak Sibal, J. dismissed the present petition as the impugned order was not defective on the ground

Case Briefs Supreme Court

SC does ‘temporary patchwork’ in CrPC by granting power to Magistrate order accused to give voice samples

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ, has held, “until explicit provisions are

Case Briefs High Courts

Ker HC | Court grants bail subject to conditions to safeguard prosecutrix-victim and witnesses

Kerala High Court: Alexander Thomas, J. disposed a bail application and granted bail by providing various requisite conditions on the petitioner for

Case Briefs High Courts

Pat HC | Directions given to Registrar of Trade Union to decide on internal matters of the union, Court refrains from intervening

Patna High Court: Shivaji Pandey, J. disposed of the writ application with the direction that the Registrar of Trade Unions should examine

Business News News

RBI imposes ‘Monetary Penalty’ on 7 Public Sector Banks

Reserve Bank of India (RBI) has, by an order dated July 31, 2019, imposed monetary penalty on seven banks for non-compliance with

Legislation Updates Statutes/Bills/Ordinances

Rajya Sabha Passes The Code on Wages Bill, 2019

Rajya Sabha passed The Code on Wages Bill, 2019 after due consideration and discussion. Lok Sabha has already passed the bill on

Case Briefs High Courts

Utt HC | Once the arbitrator applies his mind to matter before him, Court should not reappraise the matter as in appeal; Appeal dismissed

Uttaranchal High Court: Manoj K. Tiwari, J. decided the Appeal filed against the order of the District Judge in an Arbitration case.

Case Briefs High Courts

Del HC | Prosecution against officials of Reliance Industries under Official Secrets Act quashed in light of ‘secret’ documents already being in public domain

Delhi High Court: Sunil Gaur, J. allowed a batch of petitions filed against the trial court’s order whereby the petitioners including Group President

Conference/Seminars/Lectures Law School News

NLUJ | 4th CARTAL Conference on International Arbitration

Reported by Nisha Gupta

Conference/Seminars/Lectures Law School News

ALS, Noida | Trans-disciplinary International Conference on “Advancements in Legal Research

Reported by Aadarsh Kothari

Foreign Legislation Legislation Updates

Parliament receives President’s assent for — the Protection of Children from Sexual Offences (Amendment) Bill, 2019; Provision of “death penalty” included

After the Parliament approval, President of India, Ram Nath Kovind gave his assent for the Protection of Children from Sexual Offences (Amendment)

Case Briefs High Courts

Jhar HC | Industrial Tribunal cannot go beyond the terms of reference to pass an award

Jharkhand High Court: Rajesh Kumar, J., modified the order passed by the tribunal to the extent that relief granted by the Tribunal is

Foreign Legislation Legislation Updates

Parliament passes the Unlawful Activities (Prevention) Amendment Bill, 2019

The Unlawful Activities (Prevention) Amendment Bill, 2019 has been passed by Parliament. The Bill will amend the Unlawful Activities (Prevention) Act, 1967

Case Briefs Supreme Court

Ayodhya Dispute: SC to hold day-to-day hearing from Aug 6 after Mediation Committee ‘fails’

Supreme Court: After the the Justice F.M. Ibrahim Kalifulla led Mediation Committee submitted the mediation report before the 5-judge bench of Ranjan

Foreign Legislation Legislation Updates

The Right to Information (Amendment) Act, 2019; Bill receives President’s assent | Centre to decide ‘term’ & ‘salary’ payable to CIC, IC & State IC

The Right to Information (Amendment) Bill, 2019 received President of India’s assent on 01-08-2019. The Right to Information (Amendment) Act, 2019 will