2019 | Page 87 of 193

Ker HC | ‘Property’ under S. 405 IPC not restricted only to movable property: Immovable property can also be the subject matter of offence of criminal breach of trust

Kerala High Court: R. Narayana Pisharadi, J. allowed a petition filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter ‘CrPC’)

Case Briefs High Courts

Del HC | Interim stay on Natco Pharma’s generic drug APIGAT quashed; importance of the ‘3 elements’ while granting interim injunction in pharmaceutical patent cases stressed upon

Delhi High Court: The Division Bench of Dr S. Muralidhar and Talwant Singh, JJ. allowed the appeal filed by Natco Pharma Ltd.

Case Briefs Supreme Court

Ayodhya Dispute: SC extends mediation date till July 31; Daily hearing before 5-judge bench from Aug 2

Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

Case Briefs High Courts

HP HC | Court to grant further extension, when an award cannot be made even within the extended period by the Competent Authority

Himachal Pradesh High Court: The instant petition was related to Section 29-A of Arbitration and Conciliation Act, 1996 entertained by Jyotsna Rewal

Case Briefs High Courts

Utt HC | Subsequent issuance of notice by Nagar Panchayat not barred by res judicata as earlier appeal was allowed on technical ground and not merits

Uttaranchal High Court: Sudhanshu Dhulia, J. dismissed the instant writ petition where the petitioner sought mandamus to command respondent not to demolish

Case Briefs High Courts

J&K HC | Writ under Art. 226 admissible only if there is allegation of violation of a statutory duty on the part of statutory authority

Jammu & Kashmir High Court: Sanjay Kumar Gupta, J. dismissed a writ petition seeking a writ of mandamus against official respondents for

Case Briefs High Courts

Gau HC | Interference with Foreigners’ Tribunal order not warranted where no error apparent on the face of record – Petition of person declared a ‘foreigner’, who entered Assam in 1965, dismissed

Gauhati High Court: A Division Bench of Manojit Bhuyan and Prasanta Kumar Deka, JJ. dismissed a petition filed by a person against

Legislation Updates Statutes/Bills/Ordinances

National Investigation Agency (Amendment) Act, 2019 unanimously passed by Rajya Sabha: Expansion of NIA Powers

The National Investigation Agency (Amendment) Bill, 2019 was unanimously passed by Rajya Sabha today. After being passed by both the Houses, the

Case Briefs Foreign Courts

US SC | Bladensburg Cross: World War-I Memorial does not violate ‘Establishment Clause’ of the US Constitution – not a religious symbol but a historical landmark

Supreme Court of the United States of America: The Full Court of John J. Roberts, CJ. and Samuel A. Alito, Stephen G.

Case Briefs International Courts

[India v. Pakistan] ICJ | Pakistan ordered to review and reconsider Jadhav’s conviction and sentence; consular access granted to India [Full Report]

International Court of Justice (ICJ), Hague, Netherlands: A 16-Member Bench comprising of President Yusuf; Vice-President Xue; Judges Tomka, Abraham, Bennouna ,Cancado Trindade,

Case Briefs High Courts

P&H HC | Sentence awarded for the commission of offence under Ss. 337 and 304-A IPC reduced taking a lenient view on the matter

Punjab & Haryana High Court: Shekher Dhawan, J. disposed of the writ petition after modifying the sentence already undergone by the petitioner.

ADR Competition Announcements Law School News

6th HSF-NLU Delhi International Negotiation Competition, 2019

Reported by Shruti Srivastava

Case Briefs Foreign Courts

SA HC | Assault with intent to cause grievous bodily harm is not always accompanied by violence; accused not to be sent to correctional facility

South Africa High Court, Free State Division, Bloemfontein: A Division Bench of S. Chesiwe and P.E. Molitsoane, JJ. set aside the order

Case Briefs High Courts

Del HC | Necessary to prove ingredients of murder short of death in prosecution for attempt to murder under S. 307 IPC; conviction modified to S. 324 for failure thereof

Delhi High Court: A.K. Chawla, J. disposed of a criminal appeal by modifying the conviction of the appellant under Section 307 (attempt to murder) of

Case Briefs High Courts

HP HC | Manufacturing of corrugated boxes in itself neither horticulture product nor produce; Held, petitioner’s case not covered under National Horticulture Broad Guidelines

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. dismissed a writ petition where the main issue was ‘whether the manufacturing of corrugated

Hot Off The Press News

Breaking | [India v. Pakistan] Jadhav Verdict Out — ICJ rules that Pakistan breached Article 36 of Vienna Convention and Consular Relations!

International Court of Justice (ICJ), finds application of Republic of India admissible. Consular Access granted and the Court considers that a continued

Case Briefs High Courts

Utt HC | Denial of mental illness has to be supported by evidence to rebut allegations; Divorce upheld as wife was unable to produce any substantial evidence

Uttaranchal High Court: A Division Bench of Alok Singh and Ravindra Maithani, JJ. entertained an appeal filed by the appellant-wife who challenged

Hot Off The Press News

[India v. Pakistan] Stage is all set for Kulbhushan Jadhav verdict — To be pronounced today!

International Court of Justice at Hague, will be delivering its Judgment in the Kulbhushan Jadhav Case today, i.e. 17-07-2019. A public sitting

Case Briefs High Courts

Raj HC | Post mortem report findings state no injury on the deceased caused by a blunt weapon; Court grants bail

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

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Appeal challenging a show-cause notice passed by Adjudicating Authority, maintainable if any hardship is caused to party concerned

Appellate Tribunal for SAFEMA, FEMA, PMLA, NDPS & PBPT Act: Justice Manmohan Singh (Chairman), dismissed an appeal filed by a company challenging