2019

All HC | Govt. employee not entitled to death cum retiral gratuity until conclusion of departmental proceedings or judicial proceedings

Allahabad High Court: A Full Bench of Pankaj Mithal, Suneet Kumar and Rohit Ranjan Agarwal, JJ. dismissed a batch of writ petitions

Hot Off The Press News

Bill on Protection of Resident doctors — To address issues of assault

Central Government has constituted a Committee to examine various aspects of a uniform legislative framework to address issues of assault on clinical

Case Briefs High Courts

Ker HC | Action directed to be initiated against erring officials who allowed non-forest activities, for shooting of movie ‘Unda’, in reserve forest area

Kerala High Court: Shaji P. Chaly, J. allowed a writ petition seeking directions for strict and stringent measures to curb the illegal

Law School News Others

SLS Pune | 2nd British Parliamentary Debate

Reported by Nikita Jaitly

Case Briefs Foreign Courts

Pak SC | Silence or implausible explanation on part of accused, not a presumption of guilt

Pakistan Supreme Court: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. allowed an

Hot Off The Press News

Clarification issued by CBDT on — Incorrect reports on social media pertaining to difficulty in filing IT Returns

Central Board of Direct Taxes (CBDT) has said that no changes have been made in any of the Income-tax Return (ITR) forms

Case Briefs High Courts

Cal HC | Wife, capable of maintaining herself independently, cannot claim alimony pendente lite under S. 36 of Special Marriage Act

Calcutta High Court: Biswajit Basu, J. dismissed a revision application of the filed by a lady seeking alimony pendente lite. The husband/respondent

Case Briefs Supreme Court

Karnataka Crisis| Speaker free to decide but 15 rebel MLAs can’t be forced to attend the Trust Vote: SC

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has requested the Karnataka Speaker to

Case Briefs High Courts

MP HC | Death penalty of man accused of rape and murder of daughter reduced to life imprisonment

Madhya Pradesh High Court: A Division Bench of J.K. Maheshwari and Anjuli Palo, JJ. partly allowed a criminal petition filed by a

Case Briefs High Courts

Bom HC | A mother cannot be discriminated on ground that she obtained baby through surrogacy; Commissioning mother held entitled for maternity leave

Bombay High Court: A Division Bench of Pradeep Nandrajog, CJ and N.M. Jamdar, J. allowed a writ petition filed by a commissioning mother

Law School News Others

A Comparative U.S. – India Constitutional Law Debate

Reported by Suzann Dinu

Business News News

Reserve Bank of India imposes monetary penalty of Rs 7 crore on State Bank of India

Press Release The Reserve Bank of India (RBI) has imposed, by an order dated 15-07-2019, monetary penalty of 70 million on State

Hot Off The Press News

Bill to impose sanctions on Saudi officials involved in “Khashoggi Murder” — Passed by the United States

As reported by ANI, the United States of America has passed a bill unanimously, which would impose sanctions on Saudi officials who

Case Briefs High Courts

Utt HC | Married girl emphatically denies going to Bal Grah as her age is disputed by State; Habeas Corpus granted as the girl cannot be confined

Uttaranchal High Court: A Division Bench of Ravindra Maithani and Alok Singh, JJ. contemplated a Habeas Corpus case where the petitioner Deep

Case Briefs High Courts

SCC Times

All HC | Govt. employee not entitled to death cum retiral gratuity until conclusion of departmental proceedings or judicial proceedings

Bill on Protection of Resident doctors — To address issues of assault

Ker HC | Action directed to be initiated against erring officials who allowed non-forest activities, for shooting of movie ‘Unda’, in reserve forest area

SLS Pune | 2nd British Parliamentary Debate

Pak SC | Silence or implausible explanation on part of accused, not a presumption of guilt

Clarification issued by CBDT on — Incorrect reports on social media pertaining to difficulty in filing IT Returns

Cal HC | Wife, capable of maintaining herself independently, cannot claim alimony pendente lite under S. 36 of Special Marriage Act

Karnataka Crisis| Speaker free to decide but 15 rebel MLAs can’t be forced to attend the Trust Vote: SC

MP HC | Death penalty of man accused of rape and murder of daughter reduced to life imprisonment

Bom HC | A mother cannot be discriminated on ground that she obtained baby through surrogacy; Commissioning mother held entitled for maternity leave

A Comparative U.S. – India Constitutional Law Debate

Reserve Bank of India imposes monetary penalty of Rs 7 crore on State Bank of India

Bill to impose sanctions on Saudi officials involved in “Khashoggi Murder” — Passed by the United States

Utt HC | Married girl emphatically denies going to Bal Grah as her age is disputed by State; Habeas Corpus granted as the girl cannot be confined

All HC | Court not to interfere in matters where petitioner fails to furnish any explanation to challenge inquiry report

Ori HC | Lower Court orders quashed due to production of forged evidence and fraudulent practices

‘Conditional’ leave to defend may be granted in case of doubt regarding the genuineness of defence in summary suits

J&K HC | Bail denied; no relief granted under S. 426 of J&K CrPC

NHRC notice to — DGP, Haryana over gang rape of a Dalit girl in Nuh

2019 SCC Vol. 6 July 7, 2019 Part 2