2020 | Page 116 of 209

Bom HC | COVID-19 | Preposterous to urge the Bench to direct the State to provide free treatment: Rs 5 L costs imposed on petitioner

Bombay High Court: A Division Bench of Dipankar Datta, CJ and K.K. Tated, J., held that, “price fixation is necessarily to be left

Law School News Others

IPLAB – Corp Comm Legal | Online Article Writing Competition, 2020 (Register by 25 June)

Reported by Anirudh Kulkarni

Case Briefs High Courts

HP HC | Bail for offence under NDPS Act rejected where balance of convenience not in favour of accused

Himachal Pradesh High Court: Vivek Singh Thakur, J. rejected bail and dismissed the petition. The facts of the case are that, the

Case Briefs High Courts

Bom HC | In view of the extraordinary circumstances arising due to Covid-19 pandemic, it is imperative for the Government and the citizens to work together

Bombay High Court: While deliberating upon the instant petitions, wherein various issues were raised vis-à-vis steps taken by the Maharashtra Government and

Case Briefs High Courts

All HC | Court discharges ‘parens patriae’, appoints wife as guardian of the husband in comatose condition; highlights absence of no legislation regarding the same

Allahabad High Court: The Division Bench of Shashi Kant Gupta and Saurabh Shyam Shamshery, JJ., allowed the plea by the wife seeking

Call For Papers Law School News

Call for Papers | CALQ Vol. 5 Issue 1

Reported by Nisha Gupta

Law School News Others

NIRF Rankings 2020 evaluate Law Schools across the Country

Reported by Shruti Srivastava

Case Briefs High Courts

Telangana HC | Fundamental Rights of elderly inmates residing at old age homes, being violated both by Managers and State Govt.

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J. while addressing a matter with regard to

Case Briefs Supreme Court

Testamentary disposition of agricultural land to a non-agriculturist defeats the purpose of Sections 43 and 63 of Bombay Tenancy Act

Supreme Court: The 3-judge bench of UU Lalit, Indu Malhotra and AS Bopanna, JJ has held that an agriculturist cannot part with

Hot Off The Press News

Govt of J&K authorises its officers to decide content of print, electronic and other forms of media for “fake news” & proceed against journalists and media organisations: PCI takes suo motu cognizance

Taking note of provisions regarding “Fake News” mentioned in the Media Policy 2020 whereby Government of Jammu and Kashmir authorises its officers

Case Briefs High Courts

All HC | Government of U.P or Chief Medical Officer to file its reply on restrictions in regard to opening of OPD for treating non COVID19 patients

Allahabad High Court: A Division Bench of Pankaj Mithal and Yashwant Varma, JJ. have asked State Government or CMO to file its reply

Case Briefs High Courts

Bom HC | Students of Class 10th and 12th of 2020 batch can choose to be assessed on pre-board examinations instead of physically appearing for board exams: CISCE

Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., informed by CISCE that Students of Class 10th and

Case Briefs Supreme Court

Property’s market value can be enhanced while deciding appeal under Section 47A of Stamp Act in case of obvious illegality

Supreme Court: Dealing with the questions relating to interpretation of Section 47-A of the Indian Stamp Act, 1899 and the Tamil Nadu

Case Briefs High Courts

Madras HC | Tablighi Jamaat | Foreigners who attended congregation not criminals: HC grants bail and allows return of foreigners to native country

Madras High Court: G.R. Swaminathan, J., while addressing a petition with regard to release of Tablighis, stated that, Covid-19 should teach us to

Op Eds OP. ED.

Force Majeure – The sudden apprising

by Prashanth Shivadass & Priyanka Yavagal*

Case Briefs High Courts

P&H HC | Registry to not entertain protection petitions with photographs of runaway couples attached unless an affidavit is filed for its’ necessity

Punjab and Haryana High Court: Rajiv Narain Rana, J., while addressing with a protection petition, wherein photographs of their marriage are also attached