2019

The Adaptation of Laws (Amendment) Order, 2019 ; Inner Line Permit extended to Arunachal Pradesh, Manipur & other north-eastern states

Inner Line Permit extended to Arunachal Pradesh, Manipur Mizoram and area of districts of State of Nagaland. S.O. 4433 (E).—In exercise of

Case Briefs High Courts

Bom HC | Right to free speech and expression includes within it the right to information; RTI is implicit and inbuilt under Art. 19(1)(a) of Constitution

Bombay High Court: A Division Bench of S.C. Dharmadhikari and R.I. Chagla, JJ., addressed a PIL that sought effective enforcement and implementation of

Case Briefs Supreme Court

Google India fails to gain protection under Section 79 of the IT Act, 2000; To face trial in a 2008 defamation case

Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ has asked Google India to face trial in a 2008 criminal

Case Briefs High Courts

Jhar HC | Accused serving sentence in a non-bailable offence directed to be released on bail; Principle of parity applied

Jharkhand High Court: Anubha Rawat Choudhary, J. allowed the interim application of the appellant by granting bail on the basis that the

Legislation Updates Statutes/Bills/Ordinances

[BREAKING] Rajya Sabha clears passage for Citizenship (Amendment) Bill, 2019

Parliament passes the Citizenship (Amendment) Bill, 2019 today. The Bill has been passed with a majority of 125. On 10-12-2019, the Citizenship

Law School News Others

Symbhav-Legal Events 2020

Reported by Nikita Jaitly

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Tripura Govt. over sexual assault and killing of minor victim by her tormentor

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that minor victim of sexual assault was

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Company’s name restored in Register of Companies where Registrar failed to comply with S. 248(6) of Companies Act

National Company Law Appellate Tribunal (NCLAT): A Bench of Justice Jarat Kumar Jain, Member (Judicial) and Balvinder Singh and Dr Ashok Kumar Mishra,

Appointments & Transfers News

Jharkhand HC | Three Additional Judges to be Permanent Judges

Order of appointment of 3 Additional Judges to be the Permanent Judges President appoints the follwoing Additional Judges to be the Permanent

Appointments & Transfers News

Allahabad HC | Appointment of 9 Additional Judges

Order of Appointment of 9 Additional Judges President is pleased to appoint the following as the Additional Judges of the Allahabad High

Law School News Moot Court Achievements & Reports

ILNU wins runners up trophy at 8th IBBI NLIU Corporate Moot Court Competition

Reported by Aastha Srivastava

Law School News Others

Symbhav-Nithin Patil Memorial Mono Advocacy Competition, 2020

Reported by Nikita Jaitly

Case Briefs Supreme Court (Constitution/Larger Benches)

State legislature can’t enact a law that touches the jurisdiction of the Supreme Court; Section 13(2) of the Chhattisgarh Rent Control Act held unconstitutional

Supreme Court: The 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and S. Ravindra Bhat, JJ has declared Section

Hot Off The Press News

Transparency in chit fund schemes

The Ministry of Finance, Department of Financial Services, has informed that to facilitate orderly growth of the Chit Funds sector, to remove

Case Briefs Foreign Courts

UK SC | Court has jurisdiction to grant equitable relief from forfeiture of rights to make specific use of neighbouring land granted in a perpetual licence

United Kingdom Supreme Court: A Full Bench of Lord Carnwath, Lady Black, Lord Briggs, Lady Arden and Lord Kitchin, JJ. dismissed the