Supreme Court Monthly Roundup – July 2019
TOP STORIES SC cancels Amrapali Group’s RERA registration for defrauding homebuyers Because of their failure to fulfil the obligations towards the buyers
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Cabinet to introduce a bill to increase the strength of Supreme Court Judges
As reported by ANI, Cabinet has decided to introduce a bill that would increase the strength of the Judges in the Supreme
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Cabinet approves signing of UN Convention on International Settlement Agreements resulting from mediation by India
Union Cabinet has approved the signing of the United Nations Convention on International Settlement Agreements (UNISA) resulting from mediation by the Republic
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Lok Sabha Passes the Code on Wages Bill, 2019
Lok Sabha passed The Code on Wages Bill, 2019, on 30-07-2019. The said Code will combine four labour laws — Payment of
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Companies Amendment Bill, 2019 — Passed by Parliament | “Shell companies” under a check
Parliament passed the Companies Amendment Bill, 2019, yesterday, i.e. 30-07-2019. Companies Amendment Bill, 2019 will amend the Companies Act, 2013, while replacing
Continue readingKer HC | Returning Officer directed to follow KCS Rules and Circular issued by State Police Chief for voting to be completed in free and fair manner
Kerala High Court: Devan Ramachandran, J. allowed the writ petition to direct the Returning Officer (RO) to act in terms of the
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SC| Court should refrain from giving finding on merit while relegating matter to the statutory remedy
Supreme Court: In an appeal against the order where the Madras High Court had after giving detailed findings on merits, relegated to
Continue readingAll HC | Special Judge, SC/ST Act, held to have committed no illegality in passing summoning order under S. 204 of CrPC
Allahabad High Court: Rekha Dikshit, J. while disposing of this petition directed the lower court to consider the bail application (if moved
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ILS | 9th Volume of Public Law Bulletin announced
Reported by Ankit Mishra
Continue readingUtt HC | Labour Court is not free to widen scope of reference made to it; Reinstated workman given the status of trainee and not regular employee
Uttaranchal High Court: Sharad Kumar Sharma, J. contemplated the writ petition where the petitioner raised questions related to the order of the
Continue readingCollegium Resolution | 16 Additional Judges of Allahabad HC recommended to be Permanent Judges
Proposal for appointment of following 19 Additional Judges of the Allahabad High Court, as Permanent Judges of that High Court: 1. Justice
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Triple Talaq void & illegal | Parliament passes the Muslim Women (Protection of Rights on Marriage) Bill, 2019!
Parliament passed the Muslim Women (Protection of Rights on Marriage) Bill 2019, yesterday, i.e. 30-07-2019 and it would replace Muslim Women (Protection of
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NLSIU | A Comparative U.S. – India Constitutional Law Debate
Reported by Anushree Jain
Continue readingDel HC | MD (Clinical) in General Internal Medicine from Buckingham University not a recognised qualification for practicing as specialist in India
Delhi High Court: Vibhu Bhakru, J. though conscious of the fact that the petitioners would face hardship, held that the petitioners who hold
Continue readingKar HC | Compensation under MV Act enhanced considering relevant factors in line with cases decided by SC
Karnataka High Court: K. Somashekar, J. modified the order of the Motor Accidents Claims Tribunal (MACT) by enhancing the compensation awarded to
Continue readingMP HC | In absence of consent or in case of opposition by a party before Labour Court, other party cannot be permitted to be represented through advocate
Madhya Pradesh High Court: Prakash Shrivastava, J. allowed the petition of the petitioner and held that in the absence of consent or in
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Consumer Protection Bill, 2019 — Passed by Lok Sabha; Speedy Disposal of cases!
Lok Sabha has passed the Consumer Protection Bill, 2019, today, i.e. 30-07-2019. As reported by PTI, the bill seeks to strengthen the rights
Continue readingUtt HC | “A decision passes sub-silentio, when a particular point of law involved is not perceived by the court”; Order set aside
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJM and Alok Kumar Verma, J. dismissed a writ petition where the petitioner
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Rajya Sabha passes the Insolvency and Bankruptcy Code (Amendment) Bill, 2019; Critical gaps in corporate insolvency framework covered
As reported by ANI, Rajya Sabha passed the Insolvency and Bankruptcy Code (Amendment) Bill, 2019, which will amend the Insolvency and Bankruptcy
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AFT | Disability accrued by a person during military service is entitled to disability element of pension
Armed Force Tribunal: A Division Bench of Justice Sunita Gupta (Member) and Lt. Gen. Philip Campose (Member) allowed an application under Section
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