Anglo American Metallurgical Coal versus MMTC| Supreme Court finds Delhi HC’s division bench verdict “flawed”; Restores Arbitral Tribunal’s majority award
“The entire approach of the Division Bench is flawed.”
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Yearly Wrap Up | A Reflection on 2020
It’s the last day of 2020, and here we are with the 20 most-read Case Briefs of the SCC Online Blog in
Continue readingJustice Sanjib Banerjee, Justice Hima Kohli, Dr Justice S. Muralidhar appointed as Chief Justices of respective HCs
Appointment Orders President is pleased to appoint Justice Sanjib Banerjee, Judge of the Calcutta High Court, to be the Chief Justice of
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AP HC | “Court cannot be frightened by any malicious and contemptuous action by the State”; HC Judge takes an unyielding stance against high-handedness of Andhra Govt. || Detailed Report
Andhra Pradesh High Court: Taking a stern stand against several instances of abuse of power by the Andhra Pradesh State Government, the
Continue readingP&H HC | Reiterating personal autonomy of choosing a life partner, Court clarifies that enforcement of a Fundamental Right cannot rest on ‘marriageable age’ of the petitioner
Punjab and Haryana High Court: Alka Sarin, J., allowing the present petition, reemphasized on the extended view of Article 21 as opted
Continue readingKer HC | HC upholds concurrent findings of conviction and sentence of Trial Court and Appellate Court sought to be set aside in revision petition
Kerala High Court: N.Anil Kumar, J., allowed the instant revision petition against the concurrent findings of the Trial Court and the Appellate
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Call for Papers | Delhi Law Review Vol. XXXVI (2020-2021)
About Delhi Law Review The Delhi Law Review (DLR) [ISSN 0971-4936] is the flagship journal of the Faculty of Law, University of
Continue readingSikkim HC | Chief Justice Arup Kumar Goswami appointed as Chief Justice of Andhra Pradesh HC
Transfer Order President, after consultation with the Chief Justice of India, transfers Justice Arup Kumar Goswami, Chief Justice of Sikkim High Court,
Continue readingMP HC | Justice Satish Chandra Sharma appointed as a Judge of Karnataka HC
Transfer Orders Justice Satish Chandra Sharma, Judge of the Madhya Pradesh High Court transferred as a Judge of the Karnataka High Court
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AP HC | Chief Justice Jitendra Kumar Maheshwari appointed as CJ of Sikkim HC
Transfer Orders President transfers Justice Jitendra Kumar Maheshwari, Chief Justice of Andhra Pradesh High Court, as Chief Justice of the Sikkim High
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Triple Talaq| No bar on granting anticipatory bail for an offence committed under the Muslim Women (Protection of Rights on Marriage) Act, 2019: Supreme Court
Supreme Court: The 3-judge bench of Dr. DY Chandrachud*, Indu Malhotra and Indira Banerjee, JJ has held that there is no bar
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Calcutta HC | Justice Joymalya Bagchi of Cal HC appointed as Judge Andhra Pradesh HC
Transfer Orders of Justice Joymalya Bagchi of Calcutta High Court as a Judge Andhra Pradesh President, after consultation with the Chief Justice
Continue readingJhar HC | [Public Interest Litigation] Being a prime institution of the State, NUSRL definitely needs regular support from the State Government; necessary directions issued
Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J., while issuing directions for encircling the
Continue readingSubject Expert Committee (SEC) meets to consider Emergency Use Authorisation request from Pfizer, SII and Bharat Biotech
The Subject Expert Committee (SEC) in the Central Drugs Standard Control Organisation (CDSCO) to consider the Emergency Use Authorisation (EUA) request of
Continue readingExtension of time limits for income tax returns
In view of the challenges faced by taxpayers in meeting the statutory and regulatory compliances due to the outbreak of COVID-19, the
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Dr. B. R. Ambedkar National Law University | Late Lala Dip Chand Memorial National Moot Court Competition, 2021
About the Opportunity Dr. B. R. Ambedkar National Law University, Sonepat is conducting “Late Lala Dip Chand Memorial National Moot Court Competition, 2021” scheduled
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Call for Papers | IJAL [Volume 10 Issue 1]
Reported by Nisha Gupta
Continue readingP&H HC | Is there any provision of Negotiable Instruments Act that refers to any pre-condition for availing a valuable right of first appeal? HC elaborates
Punjab and Haryana High Court: Gurvinder Singh Gill, J., observed that, Right to appeal against conviction is an invaluable statutory right vested upon
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2020 Wrap-Up — 22 Notable rulings by High Courts on Negotiable Instruments Act
And, that’s a wrap! Here’s the list of our coverage on Negotiable Instruments Act in the year 2020. [Allahabad High Court] All
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