UPES Dehradun | VIDHIOTSAV ‘Autumn Edition’ 2019 [ SEPT 26-29]
Reported by Shashank Sinha
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SA HC | Competence of traffic officer to set up and operate the speed measuring device must be admitted for proving speed limit
South Africa High Court, Free State Division, Bloemfontein: The Division Bench of S. Naidoo, ADJP., and P. Molisoane, J. in this particular
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Bom HC | Not necessary for rape accused to disprove absence of consent beyond reasonable doubt; conviction for rape quashed for lack of proof
Bombay High Court: Rohit B. Deo, J. allowed a criminal appeal filed against the judgment of the Additional Sessions Judge whereby the appellant
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Man rapes a 10-year-old & throws her & her brother alive in canal; SC awards death sentence by a 2:1 verdict
Supreme Court: In a ghastly case involving rape and murder of 2 children, the 3-judge bench of RF Nariman, Surya Kant and
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GNLU | Certificate Course on Cross border Challenges in Corporate Law
Reported by Hrithik Khurana
Continue readingJ&K HC | Magistrate is empowered to issue a search warrant on ‘reason to believe’ illegal confinement constituting offence
Jammu & Kashmir High Court: Ali Mohammad Magrey, J. allowed a petition under Section 561-A of the Criminal Procedure Code. The petitioner
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Mob Lynching | Rajasthan Protection from Lynching Bill, 2019 introduced
As reported by ANI, Rajasthan tabled the “Rajasthan Protection from Lynching Bill, 2019” in the State Assembly. This objective of this bill
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Parliament passes the Insolvency and Bankruptcy (Amendment) Bill, 2019; 330-days time limit for Insolvency Resolution Process!
As reported by ANI, Parliament has approved the Insolvency and Bankruptcy (Amendment) Bill, 2019 which will amend the Insolvency and Bankruptcy Code, 2016.
Continue readingRaj HC | High Court reduces sentence due to improper facts presented by prosecution
Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. partly allowed a criminal appeal wherein they reduced the
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Canada Joins WIPO’s Patent Law Treaty
Canada has joined the Patent Law Treaty (PLT), designed to streamline formal procedures for national and regional patent applications and patents. WIPO received Canada’s
Continue readingPat HC | Court’s jurisdiction only extends to checking whether order of Writ Court has been complied with; appropriate forum may be approached to seek directions on merit
Patna High Court: Ahsanuddin Amanullah, J. disposed of the writ petition saying that the petitioner should approach the appropriate forum, in accordance
Continue readingUtt HC | Compensation increased considering raise in annual notional income of a non-earning member pursuant to 1994 amendment in MV Act
Uttaranchal High Court: Sudhanshu Dhulia, J., allowed the appeal filed by the appellants against the award passed by the Motor Accident Claims
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Unnao rape case: All cases transferred to Delhi; Probe to be completed within maximum 14 days
Supreme Court: The Court has asked CBI to investigate within 7 days the mysterious case of the accident in which the Unnao
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5 Additional Judges of Calcutta HC recommended to be appointed as Permanent Judges by SC Collegium
Proposal for appointment of following six Additional Judges of the Calcutta High Court, as Permanent Judges of that High Court: 1. Justice
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Rajya Sabha passes Motor Vehicles (Amendment) Bill, 2019; Rules for ‘Taxi Aggregators’ to be introduced
Motor Vehicles (Amendment) Bill, 2019 has been passed by Rajya Sabha, dated 31-07-2019. The amendments in the Bill mainly focus on issues
Continue readingP&H HC | Compromise between parties in criminal cases can be allowed where there is no adverse impact of dispute to society
Punjab and Haryana High Court: Rajbir Sehrawat, J. quashed the FIR after the parties entered into the compromise as same was held
Continue readingRecommendation for appointment of 3 Addl. Judges of Chhattisgarh HC as Permanent — Reiterated by SC Collegium
Proposal for appointment of following three Additional Judges of the Chhattisgarh High Court, as Permanent Judges of that High Court: 1. Justice
Continue readingCollegium Resolution | 6 Additional Judges of Madras HC recommended to be appointed as Permanent Judges
Proposal for appointment of following six Additional Judges of the Madras High Court, as Permanent Judges of that High Court: 1. Justice
Continue readingSC Collegium recommends 3 Additional Judges of the Kerala HC as Permanent Judges
Proposal for appointment of following three Additional Judges of the Kerala High Court, as Permanent Judges of that High Court: 1. Justice
Continue readingDel HC | Reassessment order quashed for non-compliance of ‘sacrosanct’ procedure laid down by SC in GKN Driveshafts case
Delhi High Court: A Division Bench of Dr S. Muralidhar and Talwant Singh, JJ. quashed an order of reassessment passed by the Assessing
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