2019 | Page 83 of 193

Ker HC | Service of notice of demand for the cheque amount is condition precedent for filing a complaint about offence under S. 138 of NI Act

Kerala High Court: R. Narayana Pisharadi, J. dismissed a petition seeking to quash a complaint filed under Section 142 of the Negotiable

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | In case of violation of market norms (withholding of dividends), it is SEBI’s duty to inquire and take action under S. 124 of Companies Act

Securities Appellate Tribunal (SAT), Mumbai: Coram of Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member)

Case Briefs High Courts

Raj HC | Court expresses discontent over State Govt’s inaction of allocating funds for public park; directs authorities for development with immediate effect

Rajasthan High Court: A Division Bench of Vinit Kumar Mathur and Sangeet Lodha, JJ. disposed of a writ petition and directed the

Hot Off The Press News

France becomes the first country to adopt — European Union Copyright Reform!

French Parliament is the first to adopt the European Copyright reform, which would ensure that: “Ensure media are paid for original content,

Legislation Updates Statutes/Bills/Ordinances

Rajya Sabha passes POCSO (Amendment) Bill, 2019

Rajya Sabha passed the Protection of Children from Sexual Offences (Amendment) Bill, 2019, yesterday, i.e. 24-07-2019 with a death penalty provision for

Case Briefs High Courts

Mad HC | Third Party has no locus standi to prosecute criminal proceedings; petition by a forum in regard of judicial death of prisoner dismissed

Madras High Court: N. Anand Venkatesh, J. dismissed a petition filed by Prisoners Right Forum against the order of the Chief Judicial Magistrate

Law School News Others

1ST ILNU Round Robin Asian Parliamentary Debate

Reported by Aastha Srivastava

Case Briefs High Courts

Kar HC | Trade licence is necessary for storage and distribution of ‘Auto LPG’ since said business activity is hazardous and likely to cause nuisance

Karnataka High Court: S. Sunil Dutt Yadav, J. heard a writ petition which dealt with granting of trade licence on the basis

Case Briefs Foreign Courts

SL SC | ‘There is a duty, both to the bank to preserve its fair name and customer whose money lies in deposits’; Termination upheld on grounds of misconduct

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Sisira De Abrew, Prasanna Jayawardena and S. Thurairaja,

ADR Competition Announcements Law School News

MNLU | Mediation Bombay, 2019

Reported by Arnav Maru

Hot Off The Press News

Breaking | Andhra Pradesh Assembly approves 75% Reservation in private jobs for locals

As reported by media, Andhra Pradesh Assembly passes the Andhra Pradesh Employment of Local Candidates in Industries/Factories Act, 2019, that would offer

Case Briefs Foreign Courts

Malaysia Federal Court | Principle of separation of powers does not apply to invalidate legislative delegation of powers to SAC and the Courts for ascertaining Islamic law

Federal Court of Malaysia: A Full Bench of Richard Malanjum, Ahmad Maarop, Zaharah Ibrahim, David Wong Dak Wah, Ramly Ali, Azahar Mohamed,

Case Briefs Foreign Courts

Canada SC | Evidence obtained against a person in violation of his rights under Canadian Charter of Rights and Freedoms must be excluded from consideration

Supreme Court of Canada: Richard Wagner, CJ. and Michael Moldaver, Andromache Karakatsanis, Russel Brown and Sheilah Martin, JJ. allowed an appeal of

Legislation Updates Notifications

CBDT | Taxability of income earned by a non-resident investor from off-shore investments through an Alternate Investment Fund

In the context of Alternate Investment Funds (AIFs), references have been made to the Central Board of Direct Taxes (the Board) seeking

Case Briefs High Courts

Ker HC | Members and Chairman of CAT not entitled to pension benefits available to HC Judges

Kerala High Court: A Division Bench of V. Chitambaresh and Ashok Menon, JJ. dismissed a writ appeal that was filed by a

Case Briefs High Courts

P&H HC | Money decree set aside in absence of evidence to be established actual loss occurred to the plaintiff

Punjab and Haryana High Court: Augustine George Masih, J. upheld the decision of the lower court as there was no evidence on

Case Briefs High Courts

Raj HC | Division Bench set aside order of Single Judge restraining NRI students for admission in Medical Colleges

Rajasthan High Court: A Division Bench of Mohammad Rafiq and Narendra Singh Dhaddha, JJ., set aside an impugned order passed by the

Law School News Others

NLUJ | 3rd edition of ‘LEX QUEST’

Reported by Nisha Gupta

Case Briefs High Courts

Kar HC | Petitioner failed to avail opportunity of personal hearing under S. 122-A of Customs Act, granted liberty to avail statutory remedy under the Act

Karnataka High Court: S. Sujatha, J. while disposing of this writ petition gave liberty to the petitioners to avail statutory remedy available

Case Briefs High Courts

Utt HC | Petition against quantum of penalty imposed by State Pollution Control Board dismissed as a matter still pending before NGT

Uttaranchal High Court: Sudhanshu Dhulia, J. contemplated a writ petition where the residents of village Danpur in Rudrapur moved a petition before