TOP NEWS
COVID-19
Here’s the list of directions issued by CJI Bobde in the light of Coronavirus lockdown
SC restricts it’s functioning to avoid mass gatherings in Courts; Only urgent matters to be heard
SC extends limitation period for filing petitions/applications/suits/appeals, etc.
SC asks Centre to submit report on steps taken to prevent migration of workers during lockdown
Don’t create panic by fake/misleading news: SC to Media on the plight of migrant workers
NIRBHAYA GANG RAPE AND MURDER CASE
7 years later, finally, a closure for Nirbhaya’s family; All 4 convicts hanged to death
The final order that sealed the fate for the Nirbhaya convicts
Akshay Kumar’s plea challenging rejection of mercy petition dismissed
Pawan Gupta’s curative petition dismissed
NON-PAYMENT OF AGR BY TELECOS
Self-assessment of AGR payments is a sheer contempt
SC dismisses Vodafone’s petition against the levy of one-time spectrum charges
Citizenship (Amendment) Act Row
3-judge bench to hear matter relating to UP Govt’s ‘name and shame’ hoardings of protestors
MORE NEWS
SC fumes over the growing trend of Seed companies engaging in frivolous litigations with farmers
“This tendency to resist even the smallest of claims on any ground possible, by exploiting the relatively greater capacity of seed companies to litigate for long periods of time, amounts to little more than harassment of agriculturists.”
“Such of those voluntary organisations which have absolutely no connection with either party politics or active politics cannot be denied access to foreign contributions.”
“This measure of prelitigation ADR process can go a long way in settling the cases before they come to Court, thereby reducing docket burden.”
Notice issued to MP CM Kamal Nath, Speaker & others on BJP’s plea seeking Floor Test in MP Assembly
After Army, SC asks Centre to grant Permanent Commission to women Navy officers as well
“Performance at work and dedication to the cause of the nation are the surest answers to prevailing gender stereotypes. To deprive serving women officers of the opportunity to work as equals with men on PCs in the Indian Navy is plainly discriminatory.”
Petition challenging implementation of Karnataka Reservation Act 2018 held not maintainable
High Court can pass an order interdicting the legal fiction as contemplated under State Act
“The Courts are guardians of the rights and liberties of the citizen and they shall fail in their responsibility if they abdicate their solemn duty towards the citizens.”
Celebratory firing of guns licensed for self-protection needs to stop
“Incidents of celebratory firing are regretfully rising, for they are seen as a status symbol. A gun licensed for self-protection or safety and security of crops and cattle cannot be fired in celebratory events, it being a potential cause of fatal accidents.”
Unregistered individuals can practice architecture but can’t designate themselves as “architects”
“Mere nomenclature of the particular post will not in any way be said to violate the provisions of the Architects Act 1971.”
“The true test is not whether the amount which has been contributed by the beneficiary is adequate to defray the entire cost of the expenditure envisaged under the scheme. So long as the service which has been rendered is not rendered free of charge, any deficiency of service is amenable to the fora for redressal constituted under the Consumer Protection Act 1986.”
Pharmacy Act, 1948 shall prevail over AICTE in the field of Pharmacy education
“The fight of supremacy between both the regulators is unhealthy for the education sector as well as the institutions to permit two regulators to function in the same field. Therefore also and more particularly when the PCI is consisting of the experts in the field of pharmacy and other related subjects, it is in the larger interest in the field of pharmacy that the PCI must be given the power to regulate in the field of pharmacy.”
IN OTHER NEWS
Former Chief Justice of India, Ranjan Gogoi takes oath as Member of Parliament — Rajya Sabha
