2019 | Page 86 of 193

Cal HC | Statutory presumption under S. 29 POCSO Act cannot be applied where prosecution fails to establish primary facts constituting the offence

Calcutta High Court: A Division Bench of Abhijit Gangopadhyay and Joymalya Bagchi, JJ. allowed an appeal and set aside the conviction and

Case Briefs High Courts

P&H HC | Financial constraints of employer cannot be a ground for withholding pensionary benefits from employee

Punjab and Haryana High Court: Harsimran Singh Sethi, J. heard a civil writ petition stating that financial difficulty cannot be a ground to

Case Briefs High Courts

Pat HC | Application for voluntary retirement does not need a specific order of acceptance by authority concerned, to give legal effect to retirement of employee

Patna High Court: A Division Bench of Amreshwar Pratap Sahi and Anjana Mishra, JJ. dismissed an appeal for voluntary retirement filed against

Law School News Others

H.M. SEERVAI Gold Medal Essay Competition in Constitutional Law, 2018-19

Reported by Anushree Jain

Law School News Others

Online access to NLIU Law Review Vol VIII Issue 1 launched

Reported by Vivek Badkur

Case Briefs High Courts

Raj HC | Court grants parole without surety to convict-petitioner due to poor family financial conditions

Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. accepted a writ petition for parole and directed the

Case Briefs High Courts

All HC | Bail granted during pendency of appeal after examining the role attributed to appellants

Allahabad High Court: Manoj Misra and Ali Zamin, JJ. granted bail on the ground that the appellant were on bail pending trial

Case Briefs High Courts

Sikkim HC | Court refuses to condone delay where application drafted in haphazard manner and with nary a care to detail or explanation

Sikkim High Court: A Division Bench of Vijai Kumar Bist, CJ and Meenakshi Madan Rai, J. dismissed a writ petition filed against the

Case Briefs Supreme Court

Liberty of a detenu under COFEPOSA has to be subordinate to the good of the people: SC

Supreme Court: Stating that the subjective satisfaction of the detaining authority under COFEPOSA is not immune from judicial reviewability, the bench of

Hot Off The Press News

Insolvency and Bankruptcy Code (Amendment) Bill, 2019 to be introduced in Parliament — Series of amendments suggested!

Union Cabinet approved the proposal to introduce a Bill in the Parliament to carry out 08 amendments to the Insolvency and Bankruptcy

Foreign Legislation Legislation Updates

Parliament passes New Delhi International Arbitration Centre Bill, 2019

New Delhi Arbitration Centre Bill, 2019 was passed yesterday by Rajya Sabha i.e. 18-07-2019. It seeks to provide for the establishment and

Case Briefs High Courts

Ori HC | Admission of only some facts would not qualify defendants the right to begin first under Or. 18 R. 1 CPC

Orissa High Court: Dr A.K. Rath, J. allowed the present petition and quashed an order passed by the Additional Civil Judge (Senior

Case Briefs High Courts

Kar HC | Principles of natural justice upheld; Visvesvaraya University to conduct the inspection again for deciding on affiliation

Karnataka High Court: S. Sujatha, J. while preserving the right of the petitioner disposed of this petition. In the instant case, the

Hot Off The Press News

SC seeks AG’s assistance in plea seeking amendment of definition of ‘minority’ based on state-wise data

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has sought assistance of Attorney General

Conference/Seminars/Lectures Law School News

GNLU | One day Seminar on IBC: The efficiency mechanism in Practice”

Reported by Hrithik Khurana

Case Briefs High Courts

P&H HC | Art. 21 being sacrosanct under Constitutional scheme to be protected regardless whether parties are of marriageable age or not

Punjab and Haryana High Court: Arun Monga, J. disposed of the writ petition after issuing necessary direction to Superintendent of Police to

Case Briefs High Courts

Cal HC | Public remedy by way of invocation of extraordinary writ jurisdiction in a contractual matter, requires presence of a public element therein

Calcutta High Court: A Division Bench of Abhijit Gangopadhyay and Joymalya Bagchi, JJ. dismissed an appeal filed against order dismissing a petition

Case Briefs High Courts

Mad HC | Art. 21 of the Constitution of India applies to all persons, citizens and non-citizens alike, including refugees and asylum seekers

Madras High Court: G.R. Swaminathan, J. while hearing a petition seeking conferment of citizenship, declined to issue mandamus for the same on

Treaties/Conventions/International Agreements

MoU signed for ‘Tuberculosis Free India’ initiative

Ministry of AYUSH and Ministry of Health & Family Welfare have signed MoU today to forge inter-sectoral convergence at the level of

Case Briefs High Courts

Del HC | Application for interim maintenance filed by wife to be decided before disposing of the main case; order listing the matter for evidence quashed

Delhi High Court: Sanjeev Sachdeva, J. allowed a criminal revision petition filed by the petitioner-wife against the order of the trial court listing