2019 | Page 85 of 193

Extent of Judicial Review in Foreign Awards: Whether Arbitration and Conciliation (Amendment) Act, 2015 expanded the scope of “Public Policy” in Section 48 of the Act

by Soumyajit Saha†

Central Govt. introduces “Pradhan Mantri Laghu Vyapari Maan-Dhan, Yojana 2019”

S.O. 2615(E)— In exercise of the powers conferred by clause (c) of sub-section (1) of Section 3 of the Unorganised Workers’ Social

Law School News Others

GNLU | Certificate course on “Emerging Technologies and Law”

Reported by Hrithik Khurana

Hot Off The Press News

Draft Bill ‘Banning of Cryptocurrency & Regulation of Official Digital Currency Bill, 2019’

Government had constituted an Inter-Ministerial Committee (IMC) on 02-11-2017 under the Chairmanship of Secy (EA), with Secy (MeiTY), Chairman (SEBI) and Dy.

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | 14 years of non-compliance of SC Order compels Tribunal to give last opportunity to Delhi Govt. to comply with the same

National Green Tribunal (NGT): The Bench comprising of Justice Adarsh Kumar Goel, Chairperson and Justice S.P. Wangdi, Justice K. Ramakrishnan; Judicial Members

Case Briefs High Courts

MP HC | 22 weeks pregnant, 14-year old rape victim allowed termination of pregnancy

“Court can only iron out the creases but while doing so, it must not alter the fabric, of which an Act is

Op Eds OP. ED.

The Untapped Emergence of IP Rights and Sports: Faster, Stronger and Higher

Vaishali Singh, Assistant Professor of Law, School of Law, University of Petroleum and Energy Sciences

Cite as: (2019) PL (IPR) July 91

Case Briefs High Courts

Raj HC | Court refuses temporary suspension of sentences; grants time for appellant to perform mother’s last rites

Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. refused an application for temporary suspension of sentences but

Case Briefs High Courts

HP HC | Requirement by landlord’s family member is considered a requirement by landlord for ‘his own use’; eviction upheld

Himachal Pradesh High Court: The instant petition involved a question that whether the eviction of tenant could be ordered for settling married

Case Briefs High Courts

P&H HC | No substantive issue raised when parties at consensus to resolve the matter with the competent authority

Punjab and Haryana High Court: A Division Bench of Krishna Murari, C.J and Arun Palli, J. disposed of the writ petition after

Case Briefs High Courts

MP HC | Prolonged pre-trial detention is an anathema to the concept of liberty; bail application approved

Madhya Pradesh High Court: S.A. Dharmadhikari, J. allowed the bail application on the ground that trial was not going to be over

Case Briefs High Courts

Bom HC | Magistrate is empowered to make order under S. 143-A of NI Act even when plea of not guilty recorded by Advocate and not by accused himself

Bombay High Court: S.S. Shinde, J. dismissed a writ petition filed against the order of the Magistrate who had directed the petitioner to

Case Briefs High Courts

Sikk HC | Lack of injury on genitals of victim not conclusive proof of non-commission of rape – ocular testimony of victim has greater evidentiary value vis-a-vis medical evidence

Sikkim High Court: Bhaskar Raj Pradhan, J. hearing a criminal appeal filed by a person convicted of rape and sexual assault under

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT | India-Germany Tax Treaty | Subscription fee earned by Elsevier for online database held not royalty or fee for technical services, and thus not taxable in India

Income Tax Appellate Tribunal (ITAT): A two-member Bench of Saktijit Dey, Judicial Member and Manoj Kumar Aggarwal, Accountant Member, allowed the appeal

Law School News Others

TNNLU | Faculty Development Programme (FDP) on International Law

The Tamil Nadu National Law University organised a five-day long Faculty Development Programme (FDP) on International Law at its campus from June

Conference/Seminars/Lectures Law School News

UPES Dehradun | International Conference on Law and Technology on Legal, Social, and Economic Perspectives on Exponential Technologies

Reported by Shashank Sinha

Law School News Others

“ENERVIONS” | 3rd Surana & Surana International Essay Competition on “Environment and Energy Law”, 2019

UPES, School of Law, in collaboration with SURANA & SURANA INTERNATIONAL ATTORNEYS, CHENNAI, INDIA presents 3rd Surana & Surana International Essay Competition On “Environment And

Case Briefs High Courts

HP HC | Court can’t be unmindful of development of law during pendency of litigation; Property to be governed according to amended S. 6 of Hindu Succession Act

Himachal Pradesh High Court: The instant writ is before the bench of Tarlok Singh Chauhan, J. filed by the appellant who was

Case Briefs High Courts

Utt HC | Ombudsman directed to follow principles of natural justice when deciding fee enhancement issue of private Institute

Uttaranchal High Court: Sudhanshu Dhulia, J. entertained a writ petition related to the enhancement of fee, where the petitioner who was a

Case Briefs High Courts

J&K HC | Issuance of directions not prayed for, without hearing effective parties is unjust and inequitable

Jammu and Kashmir High Court: A Division Bench of Dhiraj Singh Thakur and Sindhu Sharma, JJ. allowed appeals accruing from a common