2019

Jhar HC | Illiterate person, unable to understand legal impediment cannot be denied claim solely on the ground of delay

Jharkhand High Court: Sanjay Kumar Dwivedi, J. contemplated the mercy petition filed by a petitioner who sought re-employment in a Coal Company.

Case Briefs High Courts

Bom HC | Finding of fact recorded by Arbitrator which is patently illegal is open to challenge under S. 34 of A&C Act

Bombay High Court: C.V. Bhadang, J. allowed an appeal filed against the decision of the District Judge whereby he had dismissed appellant’s petition

Case Briefs Foreign Courts

Australia HC | Sperm donor who does more than only providing his semen to facilitate artificial conception – considered as ‘parent’ of child born out of such procedure

High Court of Australia: Kiefel, CJ. and Bell, Gageler, Keane, Nettle, Gordon and Edelman, JJ., allowed an appeal that sought ascertainment that

Hot Off The Press News

Rajasthan HC | Judges not to be addressed as ‘My Lord’ and ‘Your Lordship’

Rajasthan High Court Full Court unanimously issued notice on 14-07-2019 in which it has stated that : Counsels and those who appear

Case Briefs High Courts

HP HC | Plea of contractual appointees for regularisation dismissed; Observed — Contractual appointments may not strictly follow the rule of reservation

Himachal Pradesh High Court: A civil writ petition was entertained by a Division Bench of V. Ramasubramanian, C.J. and Anoop Chitkara, JJ.

Case Briefs High Courts

Utt HC | Candidate aggrieved by an exorbitant fee of Medical Institute determined by Fee Regulatory Committee asked to opt other college

Uttaranchal High Court: Manoj K. Tiwari, J. contemplated a writ petition filed by the petitioners who participated in NEET undergraduate exam conducted

Case Briefs High Courts

NCLAT | Jet Airways -— NCLT order declaring insolvency proceedings in Netherlands as not maintainable stayed

National Company Law Appellate Tribunal (NCLAT), New Delhi: The 3-Judge Member Bench comprising of Justice S.J. Mukhopadhaya (Chairperson) and Justice A.I.S Cheema

Conference/Seminars/Lectures Law School News

NLSIU | Two day National Seminar on “Legal, Ethical and Contractual Issues in Sports”

Reported by Anushree Jain

Hot Off The Press News

SC dismisses Asaram Bapu’s bail plea in sexual assault case in Gujarat

Supreme Court: The Court has dismissed the bail plea of self-styled preacher Asaram Bapu in connection with a sexual assault case lodged

Op Eds OP. ED.

Retail Competition in Power Distribution

Harsha Rajwanshi, Assistant Professor of Law and Dean External Relation, Gujarat National Law University

Cite as: (2019) PL (EL) July 82

Case Briefs High Courts

Del HC | Doing of act with ‘sexual intent’ is precondition to attract punishment for sexual harassment under S.12 of POCSO Act

Delhi High Court: Sanjeev Sachdeva, J. dismissed a petition filed by the State against the order of the trial court whereby the

Case Briefs High Courts

P&H HC | Legal representatives of deceased can maintain application under S. 166 of Motor Vehicles Act

Punjab and Haryana High Court: Kuldip Singh, J. modified the claim allowed by the Tribunal on the ground that the deceased was

Conference/Seminars/Lectures Law School News

NUALS | International Seminar on ‘Changing Contours of Economic Reforms – Impact on Emerging Economies

Reported by Suzann Dinu

Case Briefs High Courts

Raj HC | An employee cannot be transferred in the last year of his service, if the department does not have an obvious cause for the same

Rajasthan High Court: Alok Sharma, J. allowed a civil writ petition filed by a person against his transfer order. As a result

Conference/Seminars/Lectures Law School News

CEERA NLSIU | National Seminar on Strengthening Legal provisions for the enforcement of contracts

A two day national Seminar on “Strengthining Legal provisions for the enforcement of contracts” is being organised by NLSIU CEERA along with Department

Case Briefs High Courts

Jhar HC | Unexplained deviation from a transfer policy and prescribed procedure renders the transfer invalid and arbitrary

Jharkhand High Court: Ananda Sen, J. allowed the writ petition of the petitioner and quashed his transfer order. The petitioner was working

Case Briefs High Courts

Ker HC | S. 258 CrPC can be invoked only in peculiar and unusual circumstances when no prima facie case is made out against the accused

Kerala High Court: Raja Vijayaraghavan, J. set aside the order of discharge under Section 258 CrPC, passed by learned Judicial Magistrate First

Call For Papers Law School News

SCC Times

Jhar HC | Illiterate person, unable to understand legal impediment cannot be denied claim solely on the ground of delay

Bom HC | Finding of fact recorded by Arbitrator which is patently illegal is open to challenge under S. 34 of A&C Act

Australia HC | Sperm donor who does more than only providing his semen to facilitate artificial conception – considered as ‘parent’ of child born out of such procedure

Rajasthan HC | Judges not to be addressed as ‘My Lord’ and ‘Your Lordship’

HP HC | Plea of contractual appointees for regularisation dismissed; Observed — Contractual appointments may not strictly follow the rule of reservation

Utt HC | Candidate aggrieved by an exorbitant fee of Medical Institute determined by Fee Regulatory Committee asked to opt other college

NCLAT | Jet Airways -— NCLT order declaring insolvency proceedings in Netherlands as not maintainable stayed

NLSIU | Two day National Seminar on “Legal, Ethical and Contractual Issues in Sports”

SC dismisses Asaram Bapu’s bail plea in sexual assault case in Gujarat

Retail Competition in Power Distribution

Del HC | Doing of act with ‘sexual intent’ is precondition to attract punishment for sexual harassment under S.12 of POCSO Act

P&H HC | Legal representatives of deceased can maintain application under S. 166 of Motor Vehicles Act

NUALS | International Seminar on ‘Changing Contours of Economic Reforms – Impact on Emerging Economies

Raj HC | An employee cannot be transferred in the last year of his service, if the department does not have an obvious cause for the same

CEERA NLSIU | National Seminar on Strengthening Legal provisions for the enforcement of contracts

Jhar HC | Unexplained deviation from a transfer policy and prescribed procedure renders the transfer invalid and arbitrary

Ker HC | S. 258 CrPC can be invoked only in peculiar and unusual circumstances when no prima facie case is made out against the accused

Call for Papers: Gender, Human Rights and Law Vol 7

GNLU | Advanced Training Program on Death Penalty Philosophy (23rd-25th August, 2019)