2020
EBC releases 1st Edition of — Through the Lens of a Maritime Law: A World View [Edn. 2020] | What are you waiting for? Get your copy soon!
Through the Lens of Maritime Law: A World View by NLU Odisha A ship in port is safe. But that’s not what
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SCOTUS | Louisiana’s Act 620 declared unconstitutional as it imposes a severe burden on women for access to abortion
Supreme Court of the United States: While looking into the validity of Louisiana’s Act 620 laying out certain laws for abortion, the
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[POCSO] Guj HC | Lack of legal awareness amongst children, lends them as offenders in serious matters; Minor boy lent himself in the net of law by taking away minor girl
Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ.,while addressing matter wherein a minor boy had taken away the
Continue readingOri HC | “Law makers have missed opportunity to prescribe stringent punishment; a yawning gap between law and its enforcement”: Court while feeling constrained to grant bail to accused involved in sex trafficking
“No nation, with all its boasts, and all its hopes, can ever morally be clean till all its women are really free
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In India, members of Muslim minority being targeted by stigma and hate speech associating them with COVID-19: UN High Commissioner for Human Rights
During the 44th session of the Human Rights Council, UN High Commissioner for Human Rights — Michelle Bachelet issued a statement where
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NCLAT | Suspension of Court work due to some of the staff members coming in direct contact with the one tested COVID-19 positive on 26th June
Whereas a staff member was reported to have tested positive for Covid-19 on 26th June 2020, which mandated further sanitization and sealing
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Fervent reader and assiduous writer | Justice Protik Prakash Banerjee of Calcutta High Court passes away
Background Protik Prakash Banerjee, (born June 1, 1969) son of Late Mukul Prokash Banerjee, Senior Advocate and past Secretary of the Bar
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Death of a child due to negligence of doctors at Kannauj District Hospital: NHRC notice to Uttar Pradesh Government
The National Human Rights Commission has taken suo motu cognizance of a media report that a one year old child, suffering from
Continue readingDel HC | Report of Jail Superintendent, Investigating Officer should be supplied to accused as a general rule: Compliance of order directed forthwith
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., allowed a writ petition that sought supply of status
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Ashika Jain and Kaira Pinheiro on winning Vis Vienna
Interviewed by Raksha Raina
Continue reading“COVID-19 suspect or affected persons” can now vote through postal ballot paper: Centre amends definition of “absentee voter” in Conduct of Election Rules
“COVID-19 suspect or affected persons” can now vote through postal ballot paper Central Government after consulting the Election Commission amends the Conduct
Continue readingP&H HC | Private un-aided institutions that are not providing online classes during lockdown period are also entitled to collect tuition fees
Punjab and Haryana High Court: While deciding the instant petitions filed by the several unaided private schools and educational institutions, all of
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Follow your vision with EBC’s E-Commerce Laws — Law and Practice [Edition 2020] | Rush to the EBC Webstore and get your copy soon!
Overview E-Commerce: Legal Compliance by Dr Pratima Narayan blends all facets of electronic commerce and vividly charts the roles and responsibilities of
Continue readingKer HC | Parents to submit school fees, since no exemption given on account of monthly salary expenditure incurred by school even during lockdown
Kerala High Court: A Division Bench of S. Manikumar ,CJ and Shaji P. Chaly, J. dismissed a writ petition on account of
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Analysing the Hidden Pandemic: Domestic Violence
by Pooja Soni & Mitali Goyal*
Continue readingMadras HC | Federation of Association of Private Schools in Tamil Nadu to formulate scheme on collection of fees by private schools/college on an installment based structure
Madras High Court: R. Mahadevan, J., while addressing the issue of Government stalling collection of fees, held that, Federation of Association of Private
Continue reading[Plight of Transgender Community] Ker HC | To avoid difficulties & translate rights into reality, members of transgender community or NGOs need to identify problems and approach officers concerned
Kerala High Court: Division Bench of S. Manikumar, CJ and Saji P. Chaly, J., while addressing a matter wherein plight of transgender
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Pre- 2015 Arbitration Amendment Act dispute in a post 2015 era
by Alisha Mehta* and Achintya Sharma**
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