2019 | Page 97 of 193

SL SC | Appeal is not fresh suit but continuation of original proceeding; Right to sue held to survive in heir in suit for malicious prosecution

Supreme Court of the Democratic Socialist Republic of Sri Lanka: An Application for leave to appeal under and in terms of Article

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – June 2019

TOP STORIES Can’t grant extension of time for counselling merely because graduate doctors don’t want to do PG in nonclinical subjects: SC

Case Briefs High Courts

Ker HC | Frivolous PIL alleging security lapse in conduct of banking operation by SBI, dismissed

Kerala High Court: The Division Bench comprising of Hrishikesh Roy, C.J. and A.K. Jayasankaran Nambiar, J. dismissed a PIL for being frivolous

Legislation Updates Notifications

Storage of Payment System Data | Clarification issued by RBI to ensure expeditious compliance by Payment System Operators

Reserve Bank of India through circular DPSS.CO.OD.No 2785/06.08.005/2017-18 dated April 06, 2018 had issued a few directions to ensure better monitoring, it is

Case Briefs High Courts

Utt HC | Cheating and forgery held to be ‘heinous crimes’ by Court; bail rejected

Uttaranchal High Court: R. C. Khulbe, J. refused to grant a bail where the applicant was charged under Sections 420, 467, 468

Legislation Updates Notifications

Central Government declares “State of Nagaland” to be a disturbed area for six months

S.O. 2261(E)— Whereas the Central Government is of the opinion that the area comprising the whole of State of Nagaland is in

Case Briefs High Courts

Raj HC | Encroachment over pasture land to be dealt with specialized Land Protection Cell in order to curtail large number of Public Interest Litigation applications

Rajasthan High Court: A Division Bench of Goverdhan Bardhar and Mohammad Rafiq, JJ. disposed of a Public Interest Litigation, directing the specialized

Case Briefs High Courts

Bom HC | Maratha Reservation [Full Report] Validity of SEBC Act providing for reservation to Maratha upheld, quantum of 16% reservation held not justifiable

“Bowed by the weight of centuries, he leans upon his hoe and gazes on the ground the emptiness of ages in his face

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Zee Entertainment at liberty to disconnect connection if petitioner becomes a defaulter

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): A.K. Bhargava (Member) disposed of this broadcasting petition while proposing to the petitioner for payment

Case Briefs High Courts

Guj HC | Writ petition filed on the lines of SC order prohibiting plying of 15 year old petrol and 10 year old diesel vehicles in NCR

Gujarat High Court: A Division Bench of Anant S. Dave, ACJ. and Biren Vaishnav, J. disposed of a writ petition without going

Case Briefs High Courts

MP HC | ‘Crying foul to open a Pandora box in the name of fundamental rights, absurd’; order against convicts of Bhopal Gas Tragedy

Madhya Pradesh High Court: Subodh Abhyankar, J. dismissed a writ petition filed under Article 226 of the Constitution of India by the

Case Briefs High Courts

Pat HC | No cognizable offence disclosed in FIR though the apparent allegation of embezzlement of money held to be a legitimate ground for proceeding trial

Patna High Court: Birendra Kumar, J. dismissed a criminal miscellaneous application filed by the petitioner challenging the order of cognizance passed against

Case Briefs High Courts

HP HC | Releasing a second time offender on bail sends a wrong message to the society; Court denies bail

Himachal Pradesh High Court: Ajay Mohan Goel, J., dismissed a petition seeking bail as the petitioner was a second-time offender and the possibility

Case Briefs High Courts

Gau HC | HC has no jurisdiction under Art. 226 to transfer proceedings pending before one Foreigners’ Tribunal to another Foreigners’ Tribunal

Gauhati High Court: A Division Bench of Manojit Bhuyan and Manish Choudhury, JJ. dismissed a writ petition seeking transfer of proceedings from

Case Briefs High Courts

Megh HC | Bank Officer holds a position of trust – an act of breach of authority, therefore, amounts to misconduct

Meghalaya High Court: A Division Bench of Ajay Kumar Mittal, C.J. and H.S. Thangkhiew, J. dismissed a writ appeal filed by a

Case Briefs High Courts

Ker HC | Purpose for which an arrangement is entered into, is an essential ingredient to determine if the same is a mortgage or a lease

Kerala High Court: P. Somarajan, J. allowed the second appeal in a matter related to the redemption of mortgage, against the order

Interviews

Ekta Rathore, student NUSRL Ranchi in light of her being accepted for the LLM programs at three prestigious universities

Interviewed by Sankalp Udgata

Case Briefs High Courts

Tri HC | Consent obtained for intercourse on false promise of marriage attracts S. 90 IPC; conviction for rape under S. 376 IPC upheld

Tripura High Court: Sanjay Karol, CJ, dismissed a criminal appeal filed against the decision of the Additional Sessions Judge whereby the appellant was

Case Briefs High Courts

Jhar HC | Non-furnishing of enquiry report not detrimental to departmental proceeding, if no prejudice caused to employee

Jharkhand High Court: Sanjay Kumar Dwivedi, J. heard a writ petition that sought to quash the order passed by the respondent whereby

Hot Off The Press News

Maharashtra Govt files caveat in SC anticipating challenge to Bombay HC’s Maratha Quota verdict

Supreme Court: The Maharashtra government has filed a caveat in the Supreme Court anticipating challenge to the verdict passed by the Bombay