2019 | Page 95 of 193

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Foreign decree ex-parte and not on merits cannot be made the basis for initiation of corporate insolvency resolution process under S. 9 IBC

National Company Law Appellate Tribunal (NCLAT): Justice Bansi Lal Bhat and Balvinder Singh, Members (Judicial) held that the application filed by the appellant

News Treaties/Conventions/International Agreements

Cabinet approves MoU of Cooperation between India and Morocco

The Union Cabinet chaired by Prime Minister Narendra Modi has approved the MoU between India and Morocco for developing, promoting and strengthening

Case Briefs High Courts

Kar HC | PIL against construction of hostel building for girl students belonging to Scheduled Caste — dismissed

Karnataka High Court: The Division Bench of Abhay S. Oka, C.J. and H.T. Narendra Prasad, J. while not going into the legal

Case Briefs High Courts

Raj HC | Court safeguards petitioner and family against communal outrage with appropriate measures

Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ., allowed a Habeas Corpus Petition and allowed the petitioner

Case Briefs High Courts

P&H HC | S. 148 of NI Act, 1881 being procedural in nature has retrospective effect; payment of 25% of award amount upheld

Punjab and Haryana High Court: Rajbir Sehrawat, J. upheld the decision of the lower court on the set principle of law which

Case Briefs Supreme Court

Bihar Custodial deaths of 2 men: SC refuses to entertain plea seeking SIT probe

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has refused to entertain the plea

Case Briefs Supreme Court

Section 5B of the KST Act and Rule 6(4)(m)(i) of the KST Rules operate in different spheres: SC

Supreme Court: When the bench of AM Khanwilkar and Ajay Rastogi, JJ was called upon to decide whether the condition of ‘use

Case Briefs High Courts

Ker HC | Petitioner concedes to be expressly responsible for paying entire arrears of electric charges left unpaid by the old occupier; petition dismissed

Kerala High Court: Devan Ramachandran, J. contemplated a writ petition under the laws and statutory prescriptions related to supply of electricity, where

Law School News Others

GNLU | 2nd Intra University B Plan Competition, Pro Entre-2019

Reported by Hrithik Khurana

Case Briefs Supreme Court

SC directs Meghalaya Govt to transfer Rs 100 Crore from MEPR Fund to CPCB for illegal coal mining [Full Report]

Supreme Court: “Natural resources of the country are not meant to be consumed only by the present generation of men or women

Case Briefs High Courts

Bom HC | Application for quashing FIR under S. 376 IPC rejected where prima facie material warrants trial

Bombay High Court: S.S. Shinde, J. denied to quash the charges under Sections 376 and 420 IPC as prayed by the petitioner

Hot Off The Press News

Vijay Mallya granted permission to appeal against his extradition order to India

As reported by TOI, London High Court allows tycoon Vijay Mallya to appeal against his extradition order as no prima facie case

Legislation Updates Notifications

[Notice] | Procedure of filing application for “Anticipatory Bail” notified by Allahabad HC

Allahabad High Court issued a notice requesting learned counsels to refer to the Code of Criminal Procedure (Uttar Pradesh Amendment) Act 2018

Law School News Others

GNLU | Certificate Course on EU Competition Law (27th – 30th August 2019)

GNLU is organising a ‘Certificate Course on EU Competition Law’. About the University Gujarat National Law University (GNLU) is a premier national

Case Briefs Foreign Courts

Malaysia CoA | Information received from an accused person in the custody of a police officer, as relates distinctly to the fact thereby discovered, may be proved

Malaysia Court of Appeal: A Full Bench of Mohtarudin Baki, Ahmadi Haji Asnawi, Abdul Rahman Sebli, JCA dismissed an appeal made against

Case Briefs High Courts

Del HC | Details of listing of husband’s business on various websites held sufficient for making prima facie assessment in favour of wife for grant of maintenance under DV Act

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed by the petitioner-wife against the order of the appellate court whereby it had

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | NCLT has jurisdiction to deal with all issues pertaining to rectification of register of members, and questions incidental and peripheral thereto

National Company Law Appellate Tribunal (NCLAT): A Coram of Justice A.I.S Cheema (Judicial Member) and Justice Balvinder Singh (Technical Member) set aside

Hot Off The Press News

Draft of National Policy for Women has been prepared

New Policy for Women Empowerment Ministry of Women and Child Development has prepared the draft National Policy for Women after considering suggestions/comments

Case Briefs High Courts

MP HC | Period of suspension for disciplinary proceedings to be treated as “no work no pay”; appeal against order sustained

Madhya Pradesh High Court: G.S. Ahluwalia, J. contemplated a writ petition under Article 226 of the Constitution of India, where the petition