2020

AP HC | “Real respect and honour is to render speedy justice to senior citizens”: HC says early disposal of cases concerning senior citizens should be prioritised

Andhra Pradesh High Court: Battu Devanand, J., observed that: It is the duty of the Courts to see that the senior citizens

Case Briefs Supreme Court

SC finds investigation in Ram Nath Chaubey murder case involving BJP MLA Sushil Singh a sham “designed to conceal more than to investigate”. SIT to takeover

“To say that further investigation was not possible as the informant had not supplied adequate materials to investigate, to our mind, is a preposterous statement, coming from the police.”

Call For Papers Law School News

Call for Papers| MNLU, Nagpur Contemporary Law Review (CLR)

Reported by Aniket Pandey

Conference/Seminars/Lectures Law School News

Event Report | Panel Discussion cum Public Consultation on ‘Transformation of Criminal Justice System in India’

Reported by Nipun Bhatia

Case Briefs Supreme Court

‘Landlord-tenant disputes under Transfer of Property Act are arbitrable’. SC lays down test for determining non-arbitrability of disputes

Supreme Court: The 3-judge bench of NV Ramana*, Sanjiv Khanna** and Krishna Murari, JJ has overruled the ratio in Himangni Enterprises v.

Case Briefs High Courts

Bom HC | If the wife is earning something for livelihood, can the same be a ground to refuse alimony under S. 24 of Hindu Marriage Act? Read Court’s ruling reiterating SC’s decision

Bombay High Court: Mangesh S. Patil, J., in the present application directed the husband to pay an amount of Rs 10,000 towards alimony

OP. ED.Practical Lawyer Archives

Compliance Checklist for Preparing Minutes of Board Meeting Conducted through Videoconferencing

Gaurav N Pingle, Practising Company Secretary, Pune

Cite as: (2020) PL (CSP) December 61

Case Briefs Supreme Court

Person holds graduation/B.Ed. degrees but gets temporarily appointed initially. Another obtains degrees after appointment. Who can claim seniority? SC answers

Supreme Court: In the case relating to seniority of teachers appointed with Shri Samarth Shikshan Sansthan, the 3-judge bench of L. Nageswara

Op Eds OP. ED.

Metamorphosis of FDI Regime in India: FERA to FEMA

Bhumesh Verma, Managing Partner, Corp Comm Legal and Namrata Singhal, Third year BBA LLB student, Vivekananda Institute of Professional Studies

Cite as: (2020) PL (CL) December 69

Case Briefs High Courts

All HC | Court enlists factors to be considered while deciding question of harassment of girl whose photos are posted on social media without consent/for revenge

Allahabad High Court: Rahul Chaturvedi, J., held that the age of the girl, her personality, her upbringing, the social and financial status of

Case Briefs High Courts

[MV Act] Chh HC | Whether ‘gratuitous passenger’ is covered for compensation under ‘Liability Only Policy’ by insurance company? Ambit of “Legal representatives’ discussed

Chhattisgarh High Court: A Division Bench of P. R. Ramchandra Menon and Parth Prateem Sahu JJ., allowed the appeal and modified the

Case Briefs High Courts

Bom HC | Can real estate developers rely on ‘force majeure’ clause to deny possession to homebuyers? Court explains

Bombay High Court: S.C. Gupte, J., held that a real estate developer cannot rely on usual ‘force majeure’ clause to deny possession to

Legislation Updates Rules & Regulations

IFSCA notifies International Financial Services Centres Authority (Bullion Exchange) Regulations, 2020

In the Union Budget 2020, Union Minister of Finance Corporate Affairs Nirmala Sitharaman had made an announcement for setting up an International

Hot Off The Press News

RBI | India becomes one of the few countries in the world to operate its RTGS system round the clock throughout the year

Reserve Bank had announced in the Statement on Developmental and Regulatory Policies dated October 09, 2020, that the Real Time Gross Settlement System

Law School News Others

Lucknow University | National Article Writing Competition

Reported by Saman Rahman

Call For Papers Law School News

Call for Papers | NLUO Human Rights Law Journal

Reported by Toshika Soni

Case Briefs Supreme Court

Telangana-Andhra Pradesh Power Staff allocation dispute| Here’s why Supreme Court refused to interfere with Justice Dharmadhikari (One-Man) Committee report

Supreme Court: In the dispute relating to distribution of personnel between the Telangana and Andhra Pradesh Power Generation Corporations, the bench of

Interviews

SCC Times

AP HC | “Real respect and honour is to render speedy justice to senior citizens”: HC says early disposal of cases concerning senior citizens should be prioritised

SC finds investigation in Ram Nath Chaubey murder case involving BJP MLA Sushil Singh a sham “designed to conceal more than to investigate”. SIT to takeover

Call for Papers| MNLU, Nagpur Contemporary Law Review (CLR)

Event Report | Panel Discussion cum Public Consultation on ‘Transformation of Criminal Justice System in India’

‘Landlord-tenant disputes under Transfer of Property Act are arbitrable’. SC lays down test for determining non-arbitrability of disputes

Bom HC | If the wife is earning something for livelihood, can the same be a ground to refuse alimony under S. 24 of Hindu Marriage Act? Read Court’s ruling reiterating SC’s decision

Compliance Checklist for Preparing Minutes of Board Meeting Conducted through Videoconferencing

Person holds graduation/B.Ed. degrees but gets temporarily appointed initially. Another obtains degrees after appointment. Who can claim seniority? SC answers

Metamorphosis of FDI Regime in India: FERA to FEMA

All HC | Court enlists factors to be considered while deciding question of harassment of girl whose photos are posted on social media without consent/for revenge

[MV Act] Chh HC | Whether ‘gratuitous passenger’ is covered for compensation under ‘Liability Only Policy’ by insurance company? Ambit of “Legal representatives’ discussed

Bom HC | Can real estate developers rely on ‘force majeure’ clause to deny possession to homebuyers? Court explains

IFSCA notifies International Financial Services Centres Authority (Bullion Exchange) Regulations, 2020

RBI | India becomes one of the few countries in the world to operate its RTGS system round the clock throughout the year

Lucknow University | National Article Writing Competition

Call for Papers | NLUO Human Rights Law Journal

Telangana-Andhra Pradesh Power Staff allocation dispute| Here’s why Supreme Court refused to interfere with Justice Dharmadhikari (One-Man) Committee report

In conversation with Uttara PV, alumnus NLUJ on Clerkship and Internships with Judges

NLIU & JLU | One-Day e-Conference on Twenty Years of the Information Technology Act

Handicraft and GI Toys exempted from Quality Control Order