SCC Online Blog Law Review Rankings [Mar. ’20] – NLIU Law Review and GNLU Law Review enter the Top 10
NLIU Law Review and GNLU Law Review enter the Top 10 The rankings† for March 2020 are: Rank Rank Last Month Name
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COVID-19 | Bom HC | Person under EWS or Indigent persons category, if suffering from COVID-19, is not expected to produce any certificate of proof to seek admission in hospital & avail benefits
Bombay High Court: A Division Bench of R.D. Dhanuka and Madhav J. Jamdar, JJ., held that, a person suffering from COVID-19 falling under
Continue readingCOVID-19 Lockdown | Kar HC | Procedure to securely release payments to claimants in MV cases, Workmen’s Compensation Act, Matrimonial cases & LA Compensation cases — evolved
Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and Vishwajith Shetty, J., laid down the guidelines to be followed for
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Bom HC | “ISKCON” declared as a well-known trade mark: Satisfies tests & requirements laid down in Trade Marks Act
Bombay High Court: B.P. Colabawalla, J., held that, “Trade Mark ISKCON has come to enjoy a personality that is beyond the mere products/services
Continue readingBreaking | Domicile Reservation Policy | Delhi HC puts a stay on the introduction of 50% state domicile reservation policy in NLU-D
Delhi High Court: As reported by the media, the Division Bench of Hima Kohli and Subramonium Prasad, have put a stay in view
Continue readingINOX v. PVR | Del HC | No plea of tortious inducement made out; Finding of judicial adventurism and imposition of five lakhs against INOX, not warranted
Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., held that neither the finding of judicial adventurism nor imposing costs
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COVID-19| CA Exams: SC asks ICAI to submit modified Notification with a flexible opt-out scheme by Thursday
Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has asked ICAI to issue fresh Notification for
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Cal HC | Alarming rise of child marriages during lockdown has given a strong impression that they may be in garb of child trafficking; Police to investigate
Calcutta High Court: A Division Bench of Harsh Tandon and Soumen Sen, JJ., addressed the matter in regard to the child marriages in
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CAA | UN experts urge India to release human rights defenders arrested for protesting against changes to citizenship laws
UN experts called on India to immediately release human rights defenders who have been arrested for protesting against changes to the nation’s
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COVID-19|SC refuses to interfere; Rajasthan Class 10 Board exams to continue as per schedule
Supreme Court: In an urgent hearing on Sunday evening, the 3-judge bench of AM Khanwilkar, Dinesh Maheshawari and Sanjiv Khanna, JJ has
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Anjuli Marwah on Law School and Life, beyond Grades
Interviewed by Avinash Gautam
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Call for Blogs| HNLU Corporate and Commercial Law Blog (‘HNLU CCLS’)
Reported by Sharon David
Continue readingTN Custodial Deaths | Madras HC passes slew of directions for conducting of enquiry by the Judicial Magistrate in the brutal killing of father-son duo
Madras High Court: A Division Bench of P.N. Prakash and B. Pugalendhi, JJ. had directed the Judicial Magistrate (I), Kovilpatti, to go
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Publication of news items regarding government girls shelter home, Kanpur by unknown media institutions: PCI takes suo motu cognizance
Publication of news items regarding government girls shelter home, Kanpur by unknown media institutions Press Council of India Chairman Justice Chandramauli Kumar
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UK SC | Application of ‘sufficiency requirement’ is the bedrock of Patent Law; hence its diluted interpretation would tilt the balance in favour of patentees and against the public
Supreme Court of United Kingdom: While deciding the instant appeal which challenged the validity of two patents seeking monopoly over the creation
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COVID-19 | Bom HC | With a click of mouse patients will know private ambulance services available in vicinity; State introduces several measures
“With a click of mouse patients will know private ambulance services available in vicinity.” Bombay High Court: A Division Bench of Dipankar Datta,
Continue readingDel HC | Teachers must be released their rightful dues and can be equated with COVID-19 warriors: Discharging duties at instance of Delhi Govt.
Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., addressed a matter wherein the teachers of schools run by
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NCDRC | Medical Negligence | No cure is not negligence of doctor; Complainant despite reasonable treatment was not recovering — Doctor not liable for negligence
National Consumer Redressal Commission (NCDRC): Dr S.M. Kantikar (Presiding Member) addressed a matter wherein medical negligence was been alleged. OP — Dr.
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Bom HC | Maharashtra Real Estate Regulatory Authority order providing extension of 6-months for completion of registered projects due to COVID-19 — Challenge rejected
Bombay High Court: A Division Bench of Dipankar Datta, CJ and M.S. Karnik, J., disposed of a matter wherein the orders of Maharashtra
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NCLAT | Court work including virtual hearing to remain suspended till 3rd July, 2020
Due to Covid-19 Pandemic and as ordered by the Hon’ble Acting Chairperson, the Court work (Virtual hearing) and filing etc. in the
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