2019

Bom HC | Court directs lodging of complaint against litigant for contumacious conduct of forging thumb impression on Vakalatnama, imposes costs of Rs 10,000

Bombay High Court: Ujjal Bhuyan, J., while dismissing a petition filed under Article 227 of the Constitution, imposed costs of Rs 10,000 on

Legislation Updates Statutes/Bills/Ordinances

President grants assent to Citizenship (Amendment) Bill, 2019

After long strenuous hours of debates and discussions in both the houses of parliament, the President of India has given its assent

Interviews

Yashasvi Jain on being appointed as a judicial clerk at the Supreme Court of India

Interviewed by Sankalp Udgata

Law School News Moot Court Achievements & Reports

NUJS wins 2nd NLU Delhi Justice Y K Sabharwal Constitutional Law Moot 2019

Reported by Raksha Raina

Hot Off The Press News

Ayodhya| All petitions seeking review of the 5-judge bench Ayodhya verdict dismissed

Supreme Court: The 5-judge bench headed by SA Bobde, CJ has dismissed a batch of petitions seeking review of its November 9

Hot Off The Press News

Andhra Pradesh Cabinet passes a bill that proposes capital punishment & justice in 21 days in cases of rape

As reported by media, Cabinet of the State of Andhra Pradesh has cleared the passage for a bill that proposes capital punishment

Appointments & Transfers News

Securities Exchange Board of India | Appointment of V.S. Sundaresan as Executive Director

Shri V S Sundaresan took charge as Executive Director in SEBI on December 9, 2019. Prior to his promotion as Executive

Legislation Updates Statutes/Bills/Ordinances

Cabinet approves Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019; Amendments would further ease doing of business

The Union Cabinet has approved the proposal to make amendments in the Insolvency and Bankruptcy Code, 2016 (code), through the Insolvency and

Case Briefs High Courts

Raj HC | Larger period of limitation for filing appeals prescribed in Hindu Marriage Act would prevail over the period prescribed under Family Courts Act

Rajasthan High Court: A Division Bench of Mohammad Rafiq and Narendra Singh Dhaddha, JJ. quashed the appeal which pointed out that the

Hot Off The Press News

Hyderabad encounter| 3-member panel headed by former SC judge Justice V S Sirpurkar to look into the legality of the encounter

Supreme Court: After the Court suggested yesterday that it was considering to appoint a former Supreme Court judge to enquire into the

Case Briefs High Courts

J&K HC directs deployment of CAPF in Court complex, expresses dismay at inability of police to control situation

Dangerous situation of anarchy within Court complex

Cabinet Decisions Legislation Updates

Cabinet approves Aircraft (Amendment) Bill, 2019; Effectiveness of 3 regulatory bodies in civil aviation to enhance

The Union Cabinet has given its approval to introduce the Aircraft (Amendment) Bill, 2019 for carrying out the amendments to the Aircraft

Legislation Updates Statutes/Bills/Ordinances

Parliament | Winter Session | Bills to be introduced for discussion — “IBC Amendment & Personal Data Protection” amongst the list

After clearing the passage for some major Bills like Citizenship (Amendment) Bill, 2019 now the Winter Session of the parliament is likely

Case Briefs High Courts

P&H HC | Accused facing trial under Negotiable Instrument Act not competent to file an affidavit for evidence

Punjab & Haryana High Court: Surinder Gupta, J. dismissed a petition dealing with the question whether accused under Negotiable Instruments Act, 1881

Cabinet Decisions Legislation Updates

Cabinet authorises NHAI to set up Infrastructure Investment Trust and monetize National Highway projects

The Union Cabinet, has given its approval to the proposal of the Ministry of Road Transport and Highways, authorizing the National Highways

Case Briefs High Courts

Del HC | “Capable of earning” different from “actual earning”; Capacity to earn is no ground to reduce maintenance awarded to wife

Delhi High Court: Manoj Kumar Ohri, J. dismissed a revision petition filed against the order of the Family Court whereby the petitioner-husband was

Case Briefs High Courts

Bom HC | Husband cannot be ordered to procreate during pendency of petition for restitution of conjugal rights; Family Court’s conclusion a shock to judicial conscience

Bombay High Court: Ravindra V. Ghuge, J., while allowing the present petition and setting aside the impugned order of the Family Court,

Hot Off The Press News

SCC Times

Bom HC | Court directs lodging of complaint against litigant for contumacious conduct of forging thumb impression on Vakalatnama, imposes costs of Rs 10,000

President grants assent to Citizenship (Amendment) Bill, 2019

Yashasvi Jain on being appointed as a judicial clerk at the Supreme Court of India

NUJS wins 2nd NLU Delhi Justice Y K Sabharwal Constitutional Law Moot 2019

Ayodhya| All petitions seeking review of the 5-judge bench Ayodhya verdict dismissed

Andhra Pradesh Cabinet passes a bill that proposes capital punishment & justice in 21 days in cases of rape

Securities Exchange Board of India | Appointment of V.S. Sundaresan as Executive Director

Cabinet approves Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019; Amendments would further ease doing of business

Raj HC | Larger period of limitation for filing appeals prescribed in Hindu Marriage Act would prevail over the period prescribed under Family Courts Act

Hyderabad encounter| 3-member panel headed by former SC judge Justice V S Sirpurkar to look into the legality of the encounter

J&K HC directs deployment of CAPF in Court complex, expresses dismay at inability of police to control situation

Cabinet approves Aircraft (Amendment) Bill, 2019; Effectiveness of 3 regulatory bodies in civil aviation to enhance

P&H HC | Accused facing trial under Negotiable Instrument Act not competent to file an affidavit for evidence

Cabinet authorises NHAI to set up Infrastructure Investment Trust and monetize National Highway projects

Del HC | “Capable of earning” different from “actual earning”; Capacity to earn is no ground to reduce maintenance awarded to wife

Bom HC | Husband cannot be ordered to procreate during pendency of petition for restitution of conjugal rights; Family Court’s conclusion a shock to judicial conscience

Hyderabad encounter| SC proposes to appoint Former SC judge to look into the legality of the encounter

All HC | Suspension order passed even by an authority superior to Competent Authority not maintainable