2020

Latest Volume of NLUO Law Journal [Vol. VII, 2020] is out now!

Contents Articles India’s Electoral Legal System: Need for Structural Reform Krishan Mahajan………………………………………………………………… 1 Elections and Election Commission of India: A Contemporary Evaluation

Case Briefs Supreme Court

Daughter-in-law’s right to residence under DV Act versus right of in-laws to seek eviction under Senior Citizens Act, 2007| Here’s how SC solved the conundrum on these competing interests

“Rights in law can translate to rights in life, only if there is an equitable ease in obtaining their realization.”

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | If a car is stolen while being insured but temporary registration of car expires, can Insurance company escape from its liability of indemnifying loss? Commission decides

National Consumer Disputes Redressal Commission (NCDRC): C. Vishwanath (Presiding Member), held that since the Insurance Company itself insured the complainant’s vehicle and the

Case Briefs High Courts

HP HC | [Service Law] If a candidate has been wrongly excluded from the process of appointment on account of arbitrary State Action, then he is entitled to notional seniority from the date, the similarly situated persons have been appointed

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua, JJ., while allowing the present petition in

Call For Papers Law School News

Call for Papers | International Seminar on “Pandemics: Health, Human Rights and Intellectual Property Perspective”

Reported by Suzann Dinu

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Amount already reversed before introduction of CGST Act 2017 entitled to be re-credited; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Ashok Jindal (Judicial Member) allowed an appeal filed against the impugned order wherein the

Case Briefs High Courts

[Medical Negligence] Del HC | Person performing surgery on pregnant women leading to death of the patient: Court rejects bail for offence under Ss. 315, 304 IPC

Delhi High Court: Manoj Kumar Ohri, J., denied bail to the petitioner who is accused of commission of offence under Section 315 (act

Case Briefs Supreme Court

COVID-19| AYUSH doctors can prescribe Homeopathic medicines but can’t advertise them as a cure for COVID-19: Supreme Court

“The homeopathy does not cure the disease, but it cures the patients.”

Hot Off The Press News

RBI permits banks to open specific accounts without any restrictions

Opening of Current Accounts by Banks On a review, it has been decided to permit banks to open specific accounts which are

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Investigation and Survey by an insurance company are fundamental in determining the amount payable to insured: Can a survey be disregarded or dismissed? Read Commission’s decision

National Consumer Disputes Redressal Commission (NCDRC): Dinesh Singh (Presiding Member) while addressing the instant first appeal upheld the State Commission’s Order in

Case Briefs High Courts

Bom HC | Does NI Act authorises a complainant to fill an incomplete cheque? Court discusses while reversing acquittal of accused under S. 138 NI Act

Bombay High Court: Vibha Kankanwadi, J., reversed the acquittal of the respondent-accused holding him guilty of having committed an offence under Section 138

New releases News

Get an insight on the interplay of IB Code with several other statutes in “Insolvency and Bankruptcy Code: Law and Practice” | Buy Your Copy Now!

by Akaant Kumar Mittal

Conference/Seminars/Lectures Law School News

L-Tech, NLSIU| Webinar on AI, Finance and Whistleblowing

Reported by Devansh Kaushik

Case Briefs High Courts

Chh HC | In a case where question of recovery of loan amount is based on the deed of ‘ikrarnama’ where does the burden of proof lie regarding its authenticity; HC decides

Chattisgarh High Court: Sanjay S. Agarwal J., dismissed the appeal being devoid of merits. The facts of the case are such that

Law School News Moot Court Announcements

UPES | National Insolvency Law Moot Court Competition

Reported by Richa Bhandari

Case Briefs High Courts

Ker HC | It is in the interest of citizenry that elections to local body are conducted in a free and fair manner and well-meaning candidates get elected to the local bodies; necessary directions issued

Kerala High Court: Raja Vijayaraghavan V J., while allowing the present petition, discussed the importance of free and fair elections and further

Case Briefs High Courts

SCC Times

Latest Volume of NLUO Law Journal [Vol. VII, 2020] is out now!

Daughter-in-law’s right to residence under DV Act versus right of in-laws to seek eviction under Senior Citizens Act, 2007| Here’s how SC solved the conundrum on these competing interests

NCDRC | If a car is stolen while being insured but temporary registration of car expires, can Insurance company escape from its liability of indemnifying loss? Commission decides

HP HC | [Service Law] If a candidate has been wrongly excluded from the process of appointment on account of arbitrary State Action, then he is entitled to notional seniority from the date, the similarly situated persons have been appointed

Call for Papers | International Seminar on “Pandemics: Health, Human Rights and Intellectual Property Perspective”

CESTAT | Amount already reversed before introduction of CGST Act 2017 entitled to be re-credited; Tribunal allows appeal

[Medical Negligence] Del HC | Person performing surgery on pregnant women leading to death of the patient: Court rejects bail for offence under Ss. 315, 304 IPC

COVID-19| AYUSH doctors can prescribe Homeopathic medicines but can’t advertise them as a cure for COVID-19: Supreme Court

RBI permits banks to open specific accounts without any restrictions

NCDRC | Investigation and Survey by an insurance company are fundamental in determining the amount payable to insured: Can a survey be disregarded or dismissed? Read Commission’s decision

Bom HC | Does NI Act authorises a complainant to fill an incomplete cheque? Court discusses while reversing acquittal of accused under S. 138 NI Act

Get an insight on the interplay of IB Code with several other statutes in “Insolvency and Bankruptcy Code: Law and Practice” | Buy Your Copy Now!

L-Tech, NLSIU| Webinar on AI, Finance and Whistleblowing

Chh HC | In a case where question of recovery of loan amount is based on the deed of ‘ikrarnama’ where does the burden of proof lie regarding its authenticity; HC decides

UPES | National Insolvency Law Moot Court Competition

Ker HC | It is in the interest of citizenry that elections to local body are conducted in a free and fair manner and well-meaning candidates get elected to the local bodies; necessary directions issued

MP HC | Custody of the child with the mother can not be said to be illegal confinement; Court dismisses petition

NLUJ | 5th Pranita Mehta Memorial Essay Competition, 2020

2020 SCC Vol. 7 Part 4

In conversation with Kudrat Kanval Dev on her diverse experience as Conflict Coach, Lawyer and Founder YCM