2020 | Page 107 of 209

COVID-19| CA Exams: ICAI gets a week’s time to assess if it’s possible to conduct exams this year

Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ gives more time to ICAI after it submits

Case Briefs High Courts

All HC | Void document can’t be sued upon but other legal consequences may follow: Will not enforceable for being void admissible under S. 32(5), Evidence Act

Allahabad High Court: Salil Kumar Rai, J., allowed a writ petition quashing the orders passed by the Deputy Director of Consolidation, Kushinagar

Case Briefs High Courts

P&H HC | “Accused being treated as adult; possibility of tampering with minor witnesses”: Reasons for which Court rejected bail to accused in Gurugram School Murder case

Punjab and Haryana High Court: Arvind Singh Sangwan, J., dismissed the revision petition filed against the rejection of bail to the accused. The revision

Hot Off The Press News

COVID-19 | Government of India removes impediments in COVID-19 Testing; Urges States to Ramp up Testing

With the aim to remove all impediments in testing, Preeti Sudan, Health Secretary and Dr Balram Bhargava, DG (ICMR) urged the States/UTs

Law School News Others

Call for Blogs| Arbitration and Corporate Law Review

Reported by Arnav Maru

Law School News Others

Call for Blogs| Commercial and Financial Law Reporter (CFLR)

Reported by Akshita Totla

Case Briefs High Courts

Ker HC | Citing ‘limited scope of judicial review in scheduling of examinations’, HC declines to put a stay on examinations to be conducted by Kerala University and Kerala Law Academy

Kerala High Court: While deciding the instant petitions seeking directions for the Kerala University to postpone the examinations scheduled on 1-7-2020, C.S.

Case Briefs Supreme Court

1984 Anti-Sikh riots| No interim bail to COVID-19 positive convict Mahendra Singh Yadav

Supreme Court: The bench of Indira Banerjee and BR Gavai, JJ has refused to grant interim bail to Mahendra Singh Yadav, co-convict

Op Eds OP. ED.

Homelessness: Need of wakeup call for a “State” in slumber

by Varun Sharma* and Abhishek Goyal**

Hot Off The Press News

Plan to kick start cashless treatment of motor accident victims: MoRTH

Ministry of Road Transport and Highways has prepared a blue print for implementing the scheme of cashless treatment of motor accident victims,

New releases News

All the literature you ever need on the concept of “State” is here! Get your copies of EBC’s new publication — Kumar Kartikeya’s Article 12 [Edition-2020]

Kumar Kartikeya’s Article 12 Overview: This well-researched work provides an exposition of the judicial interpretation of the concept of “State” in Article

Legislation Updates Rules & Regulations

Central Government notifies — Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) (Six Months Training) Amendment Rules, 2020

G.S.R. 419(E).—In exercise of the powers conferred by clause (i) of sub-section (2) of section 32 of the Pre-conception and Pre-natal Diagnostic

Op Eds OP. ED.

Criminal Psychology and its importance in Criminal Trials — Is it time to revisit the Pigeon Hole?

by Wasim Beg*

Legislation Updates Notifications

Centre declares State of Nagaland to be a ‘disturbed area’ for 6 months

Ministry of Home Affairs issues notification stating that the Central Government is of the opinion that the area comprising the whole of

Hot Off The Press News

Del HC | Plea to ensure display of country of origin on e-commerce products sold on e-commerce websites, filed — Court issues notice to Centre

As reported by ANI, A Division Bench of D.N. Patel, CJ and Prateek Jalan addressed the following, A Public Interest Litigation was

Hot Off The Press News

COVID-19 and Supreme Court – June roundup

JUDGMENTS/ORDERS Procedural Relaxations| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet under Section

Case Briefs High Courts

Cal HC | Strictly implement the ban on use of Chinese, Nylon, Plastic Manjha or thread for Kite Flying in compliance with notification issued by West Bengal Government

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., directed the administration to strictly adhere by the