Cabinet approves the Banning of Unregulated Deposit Schemes Bill, 2019
The Union Cabinet has approved the banning of Unregulated Deposit Schemes Bill, 2019. It will replace the banning of Unregulated Deposit Schemes
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Jha HC | Special leave to file acquittal appeal cannot be granted where there is no perversity of facts and law
Jharkhand High Court: Anil Kumar Choudhary, J. disposed of an interlocutory application filed under Section 378(4) of the Code of Criminal Procedure,
Continue readingSikhs For Justice (SFJ) declared as an Unlawful Association
Centre has declared” Sikhs for Justice” as an Unlawful Association in light of them being involved in activities that are prejudicial to
Continue readingP&H HC | No illegality in quashing proceedings under S. 482 CrPC if parties enter into a settlement and there is no chance of conviction
Punjab and Haryana High Court: Hari Pal Verma, J. quashed the criminal proceeding as there was a compromise signed between the parties.
Continue readingKar HC | Right to regularisation of person on purely contractual basis depends on express or implied terms of appointment
Karnataka High Court: P.B. Bajanthri J., dismissed the petition for regularisation of the service on the ground that statutory rule recognizing such
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Shubham Kumar, alumnus of RMLNLU on winning the Lamp Fellowship in 2019
Interviewed by Kratika Indurakhya
Continue readingAll HC | Right to shelter is a fundamental right, a right to all infrastructure necessary to live and develop as human being
Allahabad High Court: Surya Prakash Kesarwani, J. dismissed the present “PIL” while imposing an exemplary cost on the petitioner for abusing the
Continue readingDel HC | S. 19(1) of JJ Act held mandatory; however, non-compliance by Children’s Court held curable irregularity
Delhi High Court: Sanjeev Sachdeva, J. declined to quash criminal proceedings pending against the petitioner even while holding that Section 19(1) of the
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4th edition of GNLU Air and Space Law Academy
GNLU, in collaboration with the Institute of Air and Space Law, University of Cologne, Germany (the oldest Air Institute of the world),
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The Jammu and Kashmir Reservation (Amendment) Act, 2019
Parliament received the assent of the President on the 09-07-2019 for Jammu and Kashmir Reservation (Amendment) Act, 2019, while The Jammu and
Continue readingRaj HC | Insurer directed to first compensate the claimants and thereafter recover the same from the insured party
Rajasthan High Court: P.K. Lohra J., in an appeal under Section 173 of the Motor Vehicles Act, 1988 upheld the decision of
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Cabinet approves amendment in Protection of Children from Sexual Offences Act, 2012
Union Cabinet approves the amendment in the Protection of Children from Sexual Offences (POCSO) Act 2012, today i.e. 10-07-2019. In a historic
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The Transgender Persons (Protection of Rights) Bill, 2019 — Approved by Cabinet
As reported by ANI, Cabinet has approved Transgender Persons (Protection of Rights) Bill, 2019 today, i.e. 10-07-2019. Background: Ministry of Social Justice
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HP HC | Insurer shall not be exonerated from payment of compensation in case of vehicle not bearing permanent registration certificate
Himachal Pradesh High Court: Jyotsna Rewal Dua, J., partly allowed an appeal and declared that insurance company does not have the right
Continue readingAll HC | Order upheld on application of test of due diligence for an application under Or. 6 R. 17 CPC
Allahabad High Court: Yogendra Kumar Srivastava, J. dismissed the revision petition on the ground that the revisionist was not able to show
Continue readingJhar HC | S. 2 of Forest (Conservation) Act, 1980 not a penal provision – conviction thereunder not sustainable in law
Jharkhand High Court: Anil Kumar Choudhary, J. disposed of a revision petition, filed against the judgment of the trial court, whereby the
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Deportation of Rohingyas: SC to begin final hearing in August
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ that it would accord final hearing
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10 rebel Karnataka MLAs of Cong and JD(S) move SC
Supreme Court: 10 rebel Karnataka MLAs of Congress and JD(S) have moved the Supreme Court, alleging that the Assembly Speaker has been
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Elucidation of — The Central Educational Institutions Reservation in Teachers Cadre Act, 2019
Parliament receives the assent of the President on 09-07-2019, for the Central Educational Institutions Reservation in Teachers Cadre Act, 2019 : An
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Judicial Vacancies: SC seeks status of vacant posts of judicial officers; Law Secretaries & Registrar Generals of all HCs summoned
Supreme Court: The Court has directed all States, Union Territories (UTs) and the High Courts to apprise it on the status of
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