2020 | Page 114 of 209

MP HC | Plea for postponement of Rajya Sabha elections held non-maintainable; Court dismisses petition

Madhya Pradesh High Court: A Division Bench of Ajay Kumar Mittal, CJ and Vijay Kumar Shukla, J., dismissed the Public Interest Litigation

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Interplay of COVID -19 and Landlord – Tenant Dispute – An Unending Saga

by Ananth Kini*

Case Briefs Supreme Court

COVID-19| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet under Section 167(2) CrPC

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has held that it’s order dated 23.03.2020, wherein

Case Briefs Supreme Court

SC refuses to direct Govt to use Indian Community Welfare Fund for repatriation of the economically weaker Indian expatriates

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has dismissed the plea seeking a direction to

Case Briefs Supreme Court

COVID-19| Prescribe uniform reasonable rates for treatment; Install CCTV cameras in Hospitals: SC issues elaborate directions

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has issued detailed directions in the matter relating

Case Briefs High Courts

Telangana HC | Action sought against people refusing to bury dead bodies of people from minority community during COVID-19; Notice issued to State

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and Vijaysen Reddy, J. addressed matter wherein the concern with regard to

Case Briefs Supreme Court

CAA Protests| Manipur, Assam, Arunachal Pradesh get more time to file response in Sharjeel Imam’s consolidation of FIRs’ plea

Supreme Court: In JNU student Sharjeel Imam’s plea to club all FIRs filed against him for his speech during the anti-CAA protests

Case Briefs High Courts

Del HC | Pictorial representation of “when and how to wear a mask” during COVID-19 times to be publicised through print and electronic media

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., addressed a petition wherein the issue was with regard

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Arbitration under MSME Act: What’s the status?

by Sanjeev Kumar* & Anshul Sehgal**

Case Briefs High Courts

[COVID-19] All HC | Uttar Pradesh Government to file status report on measures taken to address domestic violence victims grievances

Allahabad High Court: A Division Bench of Pankaj Mithal and Yashwant Varma, JJ., addressed a Public Interest Litigation wherein the issue pertained to

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India’s Fair Weather Federalism

by Ivan*

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Delisting Vedanta from Stock Exchange might be less cozier than it seems

by Prateek Gupta & Samanvi Narang*

Case Briefs High Courts

Utt HC | Individuals of same sex, living together are not competent to enter the wedlock, still they have the right to live together outside the wedlock; Live-in relationship recognised by legislature

Uttaranchal High Court: Sharad Kumar Sharma, J., while addressing a habeas corpus petition observed that, The intimacy of marriage, including the choice of