2019 | Page 99 of 193

Gau HC | Bail denied to a person charged for posting obscene photo of Prime Minister of India on his Facebook account

Gauhati High Court: Ajit Borthakur, J. dismissed bail application of an accused charged with Sections 294 and 500 of Penal Code, 1860

Hot Off The Press News

Rajiv Gandhi Assassination | Madras High Court allows life convict Nalini to appear in person to argue on plea for leave

As reported by PTI, the Division Bench comprising of M.M Sundaresh and M. Nirmal Kumar, JJ. gave permission to Nalini, who is

Case Briefs Foreign Courts

SA HC | ‘Plascon-Evans Rule’ could not resolve the disputed facts; application referred to trial

South Africa High Court, Free State Division, Bloemfontein: V.M. Morobane, AJ. referred the application to trial as the facts were not capable

Interviews

Ayana Banerjee on winning best speaker trophy at ICC Moot Court Competition

Interviewed by Rohit Sharma

Case Briefs High Courts

P&H HC | Litigants to exercise due diligence in pursuing remedy when judgment and decree already assailed before lower appellate court

Punjab and Haryana High Court: Amit Rawal J., dismissed the second appeal petition on the ground that there was no substantial question

Hot Off The Press News

San Francisco bans sale of E-cigarettes

San Francisco becomes the first U.S State to ban the sale of e-cigarettes. Mayor of San Francisco will be signing the legislation

Case Briefs High Courts

J&K HC | Preventive detention: An invasion to personal liberty guaranteed under Art. 21 – therefore order must be passed after following procedural safeguards

Jammu and Kashmir High Court: Rashid Ali Dar, J. set aside the detention order passed by respondent 2-District Magistrate, Baramulla and ordered

Case Briefs High Courts

Raj HC | Husband seeking DNA test of child born to his wife must establish no access to his wife during the period of 9 months, beyond reasonable doubt

Rajasthan High Court: Sanjeev Prakash Sharma, J. dismissed a petition filed by a man who assailed the lower court’s order rejecting an

Appointments & Transfers News

Chhattisgarh HC | Order of Appointment of 3 Additional Judges

President appoints the following to be the Additional Judges of the Chhattisgarh High Court for a period of 6 months with effect

Hot Off The Press News

Breaking | Kerala High Court allows screening of documentary “Reason/ Vivek” by Anand Patwardhan

As reported by media, the Bench comprising of Shaji P. Chaly, J. allowed the screening of documentary “Reason” by Anand Patwardhan at

Law School News Moot Court Announcements

7th KIIT National Moot Court Competition, 2019

Reported by Mandavi Banerjee

Case Briefs Foreign Courts

Pak SC | Dying Declaration: Exception to direct rule of evidence – requires demonstration of no extraneous prompting by anyone to declarant

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

Hot Off The Press News

[Grievance Redressal Process] Complaint Management System launched by Reserve Bank of India

The “Complaint Management System (CMS)” of RBI was launched by the Governor, RBI. It is a software application to facilitate RBI’s grievance

Interviews

Manu Prinja, on securing first rank in the HP Judicial Services 2018

Interviewed by Vijaya Singh

Hot Off The Press News

[Breaking] PNB Scam | Mehul Choksi’s Antigua citizenship to be revoked; Soon to be extradited to India

As reported by ANI, Mehul Choksi, who is an accused in the Punjab National Bank Scam will be soon extradited to India

Case Briefs High Courts

MP HC | No legal impediment found in issuing the appointment order in favor of petitioner; petition allowed

Madhya Pradesh High Court: Subodh Abhyankar, J. allowed writ petition filed under Article 226 of the Constitution of India against the order

Case Briefs High Courts

Utt HC | Refusal to vacate official accommodation by one, might create inconvenience to others; petition dismissed

Uttaranchal High Court: Manoj K. Tiwari, J. contemplated a writ petition where it was contended that petitioner was to retire in the

Conference/Seminars/Lectures Law School News

Shoolini University | National Seminar on Changing Horizons of Criminal Justice System in India

Shoolini University is organising a National Seminar on Changing Horizons of Criminal Justice System in India on 21st July at Indian International

Case Briefs High Courts

Kar HC | Jurisdiction of Court under Art. 226 is equitable and discretionary; writ appeal dismissed for delay of nearly four decades

Karnataka High Court: The Division Bench of Abhay S. Oka, CJ and H.T. Narendra Prasad, J. dismissed the appeals on the ground

Law School News Others

Law Students can now unlock The Ken for free

The Ken is India’s largest subscription-based digital publication. Headquartered in Bangalore, publish one deeply researched, analytical and well-narrated story every day. The stories are