2019 | Page 93 of 193

Mad HC | Writ petition to enforce a contractual right of insurance claim against a private insurance company – maintainable, when action of the company has public law character

Madras High Court: Pushpa Sathyanaryana, J. while hearing a petition praying for mandamus against an insurance company, directed the said insurance company

Case Briefs High Courts

Raj HC | Representative sample of seized contraband can be drawn out only after contents of each package have been subjected to colour test by U.N. drug testing kit

Rajasthan High Court: Vijay Bishnoi J. allowed bail application filed by persons who were arrested for illegal possession of poppy straw; on

Case Briefs High Courts

Kar HC | Widow cannot be divested of property inherited from her deceased husband, on remarriage

Karnataka High Court: Krishna S Dixit, J. dismissed a petition in limine, filed against an order of the Senior Civil Judge; on

ADR Competition Announcements Law School News

2nd NLIU-Link Legal National Client Counselling Competition [Sep 6-8, Bhopal]

The 2nd edition of the NLIU-Link Legal National Client Counseling Competition proposed to be held from the 6th- 8th September 2019 at

Case Briefs High Courts

Bom HC | Court does not have jurisdiction to order payment of wages under S. 129 of Merchant Shipping Act; held, shipping master solely empowered therefor

Bombay High Court: K.R. Shriram, J. dismissed an admiralty suit filed by the plaintiff insofar as he claimed wages under the provision of

Case Briefs High Courts

P&H HC | Bail granted on the ground that there involved a debatable issue regarding applicability of offence

Punjab and Haryana High Court: Fateh Deep Singh, J. allowed the bail application on the ground that trial was not going to

Conference/Seminars/Lectures Law School News

5th NLIU – Trilegal Corporate and Commercial Law Summit: Win paid foreign trip, SCC Online subscription and EBC Learning Subscription

Reported by Vivek Badkur

Case Briefs High Courts

All HC | Material on record to be properly appreciated before rejecting application of bail; order of rejection of bail set aside

Allahabad High Court: Faiz Alam Khan, J., allowed the bail application which was rejected by the subordinate court on the ground that

Case Briefs High Courts

Utt HC | Instances of cruelty not taken in isolation but cumulative effect thereof considered; divorce petition rejected

Uttaranchal High Court: The Division Bench of Alok Singh and Ravindra Maithani, JJ. contemplated the present appeal filed by the appellant-husband, where the

Conference/Seminars/Lectures Law School News

HPNLU | International Conference on Human Rights, Democracy and Human Dignity

Reported by Shiva Vishnoi

Case Briefs High Courts

HP HC | S. 138 NI Act offence compounded as accused agrees to pay the amount

Himachal Pradesh High Court: Vivek Singh Thakur, J. disposed of a petition relating to dishonour of cheques wherein the petitioner wilfully confessed

Case Briefs Foreign Courts

Pak SC | Acquittal in a criminal case, carries a presumption of innocence with it and should be reversed only when finding blatantly perverse

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

Law School News Others

Call for Blogs | RGNUL Financial and Mercantile Law Review

Reported by Vijaya Singh Gautam

Case Briefs High Courts

Del HC | Handing over of iron rod to assailant when asked for, to teach lesson to the injured, held sufficient to prove common intention developed on spur of the moment

Delhi High Court: Sanjeev Sachdeva, J. dismissed a petition filed against the order of the trial court whereby it had rejected petitioner’s application

Case Briefs High Courts

J&K HC | Bar created under S. 43 of UAPA does not hinder enforcement of default bail, if further detention of accused is not permissible

Jammu and Kashmir High Court: Rashid Ali Dar, J. allowed an appeal against an order of the lower courts whereby appellant’s bail

Case Briefs High Courts

All HC | University is statutorily obliged to effectively evaluate answer sheet of all examinees – Ambedkar University, Agra castigated for appointing irresponsible examiners

Allahabad High Court: A Division Bench of Sudhir Agarwal and Rajendra Kumar, JJ. allowed a writ petition for revaluation of answer-sheet due

Case Briefs High Courts

Pat HC | Application for quashing cognizance order passed in a dowry harassment case – dismissed on ground of gross delay of 10 years in filing the said application

Patna High Court: Ahsanuddin Amanullah, J. dismissed an application filed under Section 482 of the Code of Criminal Procedure, 1973 praying for

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | File notings and correspondence sent and received by MHA in relation to mercy petition not a part of ministerial advice – can be disclosed under RTI

Central Information Commission (CIC): Chief Information Commissioner Sudhir Bhargava allowed a second appeal for information regarding mercy petition on the grounds that file

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT| Assessee must be given adequate opportunity to prove the receipt of share capital/premium

Income Tax Appellate Tribunal, Delhi (ITAT): In a case related to bogus Share Capital/Premium, the Accountant Member RK Panda took note of

Business News News

10-Point Vision of the Union Budget 2019-20 [Key Highlights]

Union Minister for Finance and Corporate Affairs Nirmala Sitharaman made her maiden Budget Speech today and presented the Union Budget 2019-20 before