2020 | Page 115 of 209

Can Family Court convert petition for maintenance under Section 125 CrPC to one under Muslim Women’s Protection Act? Split verdict by SC

Supreme Court: The bench of R Banumathi and Indira Banerjee, JJ has given a split verdict on the issue whether a Family

AGR Case| DoT withdraws 96% of AGR dues of PSUs; SC asks telecos to prove bonafides by paying reasonable amount

Supreme Court: In a major turnaround in the AGR case, with respect to Public Sector Undertakings, the Department of Telecommunication has decided

Case Briefs High Courts

Telangana HC hears petition against police brutality during lockdown; “surprised” by explanation, seeks full report from police

Telangana High Court: The Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J., took cognizance of the petition against alleged

Legislation Updates Notifications

Shops covered under Punjab Shops & Commercial Establishment Act, 1958 allowed to open on all days for 3 months, conditions applied

In view of the Corona outbreak and its adverse affect of the economy, there is need to boost the economy by liberalization

Case Briefs High Courts

Guj HC | “Caste system in the country making it more and more difficult for youth to decide their life partner”: Court extends protection to couple

Gujarat High Court: The Division Bench of Sonia Gokani and N.V. Anjaria, JJ., while addressing a matter for protection of a couple,

Case Briefs High Courts

COVID-19 | Bom HC | “Lockdown is still on; Complete access to justice yet at a distance” | Interim orders extended till 15th July, 2020

Bombay High Court: A Full Court of B.P. Dharmadhikari, CJ and A.A. Sayed, S.S. Shinde and K.K. Tated, JJ. on noting the fact

Hot Off The Press News

MHA | Slew of steps taken to tackle the COVID situation in Delhi; Testing for COVID-19 will be done as per new “Rapid Antigen” methodology

In pursuance of decisions taken by the Union Home Minister Amit Shah during a series of meetings held on Sunday and Monday,

Case Briefs High Courts

J&K Union Territory Govt., directed to examine possibilities to provide financial and material assistance to such persons in whose favour maintenance orders have been passed

Jammu and Kashmir High Court: While reviewing the measures taken by the J&K State Legal Services Authority and paralegal volunteers in collecting

Call For Papers Law School News

Call for Papers | GNLU SRDC ADR Magazine : Rolling Basis Submissions

The GNLU Student Research Development Council (SRDC), established in 2014, is GNLU’s very own research platform which encourages students, professionals and experts

Op Eds OP. ED.

Specific Performance — Principles Revisited

by Karl Shroff*

Op Eds OP. ED.

Consent Orders- A Win-Win for all?

by Divya Arora*

Case Briefs High Courts

Kar HC | In cases of ‘exceptional circumstances’ first remand proceedings can be permitted through video conferencing

Karnataka High Court: While deciding the issue of conducting remand proceedings under Section 167 of Criminal Procedure Code, 1973 by use of

Law School News Others

VIPS | Virtual Training Programme on “Legal Know- How for Startups”

Reported by Shreya Aggarwal

Law School News Others

ILS Pune Webinar | Champakam Dorairajan at 70: Defining Moment of Indian Constitution

Reported by Nihar Chitre

Op Eds OP. ED.

The Glaring Lacuna of the Indian Constitution

by Ivan & Vivek Mathur*

Case Briefs High Courts

Del HC | “Charity beyond law is injustice to others”: Court refuses blanket ban on payment of rent, imposes costs on petitioner

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., imposed costs on the petitioner while rejecting his petition

Case Briefs Supreme Court

COVID-19| Direct States to pay salaries to Doctors and healthcare workers: SC tells Centre

Supreme Court: A 3-judge bench of Ashok Bhushan, S K Kaul and M R Shah, JJ directed Centre to issue directions to

Case Briefs High Courts

P&H HC | In case a marriage is solemnized in violation of age restriction, marriage is only voidable

Punjab and Haryana High Court: Sudhir Mittal, J., addressed a matter of registration of marriage. Issue in focus Application for registration of marriage

Case Briefs High Courts

Del HC | Deduction of 1 day’s salary not harsh or inadequate in view of pandemic: Petition challenging deduction for contribution to PM CARES rejected

Delhi High Court: A Division bench of Manmohan and Sanjeev Narula, JJ. while addressing the present petition stated that, wouldn’t a ‘stone

Hot Off The Press News

MHA | All Delhi hospitals speed up last rites of COVID-19 deceased

Following Union Home Minister Amit Shah’s directions, all Delhi hospitals speed up last rites of COVID-19 deceased Following directions of the Union