2019
Jhar HC | Statement made in earlier depositions cannot be used to bring forth charges against an accused facing trial
Jharkhand High Court: Anil Kumar Choudhary, J. heard an interlocutory application filed under Section 378(4) of the Code of Criminal Procedure, 1973
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TDSAT | Veecon permitted the use of name and logo of “Tiranga TV” without the colours Saffron and Green
Telecom Disputes Settlement & Appellate Tribunal (TDSAT): The Coram of Justice S.K. Singh (Chairperson) and A.K. Bhargava (Member) while considering the factors
Continue readingUtt HC | Petitioner declined police protection where efficacious and alternative remedy was available
Uttaranchal High Court: A Division Bench of Alok Singh and N.S. Dhanik, JJ. dismissed a writ petition filed by the 66-year-old petitioner,
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MP HC | High Court’s power of superintendence under Art. 227 not curtailed by any statute as it is a part of the basic structure
Madhya Pradesh High Court: A miscellaneous petition filed under Article 227 of the Constitution of India was allowed by Sanjay Dwivedi, J.,
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Pak SC | Court lays down “estimator variables” to verify credibility of an eyewitness – holds such verification to be mandatory, after conducting of test identification parade
Supreme Court of Pakistan: A Full Bench of Asif Saeed Khan Khosa, CJ and Sajjad Ali Shah and Syed Mansoor Ali Shah,
Continue readingBreaking | Jharkhand HC grants bail to Lalu Prasad Yadav in the fodder scam case
As reported by ANI, RJD leader Lalu Prasad Yadav has been granted bail by the Jharkhand High Court. [More details will be
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SC orders status quo on rebel Karnataka MLAs plea on resignation
Supreme Court: The 3-judge bench of Ranjan Gogoi, JJ and Aniruddha Bose and Deepak Gupta, JJ has ordered a status quo until
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Cabinet approves Code on Occupational Safety, Health and Working Conditions Bill, 2019
13 Central Labour Laws brought in the ambit of New Code
Continue readingJ&K HC | Process which is not mentioned in service rules or statute governing appointment process, cannot be given effect by the Court
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. dismissed an appeal seeking directions for an appointment based on the subsequent waiting
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Independent Directors: Role, Responsibilities, Effectiveness
Bhumesh Verma, Managing Partner and
Sara Jain, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) July 75
Continue readingKer HC | Photographs of husband and wife showing them happy – not a proof of happy married life or no demand for patrimony
Kerala High Court: A Division Bench of A.M. Shaffique and N. Anil Kumar, JJ. dismissed a matrimonial appeal filed by the husband
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Cal HC | Waging War: Conviction set aside – Burden of proving charge against accused lies upon prosecution, absence whereof entitles accused to benefit of doubt
Calcutta High Court: A Division Bench of Sanjib Banerjee and Suvra Ghosh, JJ. allowed the appeal filed by two persons who were
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Bom HC | Statutory disability to prosecute accused under S. 138 of NI Act is not removed by enforcement of SICA Repeal Act
Bombay High Court: Rohit B. Deo, J. allowed a petition filed against the order of the trial court whereby it had issued process
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NGT | Army is a unit: Expected to cooperate with the Cantonment Board to implement the Solid Waste Management Rules in its true spirit
National Green Tribunal (NGT), New Delhi: A Coram of Justice K. Ramakrishnan (Judicial Member) and Dr Nagin Nanda (Expert Member) dismissed an
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Breaking | New Tax Law introduced by France on — Tech Giants [Digital Tax]
As reported by media, A digital service tax has been approved by the French legislators. It has been stated that a 3%
Continue readingKar HC | Court enunciates guidelines for disqualification of directors; demarcates boundaries, crossing which, it would be rendered bad in law
Karnataka High Court: B.V. Nagarathna, J., disposed of the petitions seeking the provisions of Sections 164(2) and 167(1)(a) and the proviso to Section
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Breaking | Blocking of people on twitter by POTUS ruled unconstitutional by Appeals Court
As reported by media, Violation of Free Speech Law | Donald Trump, the U.S. President cannot block critics from his twitter account
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Ayodhya dispute: SC seeks fresh status report on mediation proceedings
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
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SC allows 10 rebel Karnataka MLAs to meet Speaker
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has allowed 10 rebel MLAs of
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