2020 | Page 118 of 209

Bom HC | Mother has an indefeasible legal right to natural guardianship vis-à-vis an illegitimate child

Bombay High Court: While deciding the instant custody matter, S.C. Gupte, J., held that as per the provisions of Section 6 of

Case Briefs Supreme Court

COVID-19| SC asks employers and workers to reach settlement in dispute regarding payment of wages for lockdown period

Supreme Court: In the batch of petitions challenging clause (iii) of the Ministry of Home Affairs order dated March 29, 2020 directing

Case Briefs High Courts

Del HC | Re-opening of country in a phased manner is not a decision, to have been taken in haste; Costs imposed on finding wastage of judicial time

Delhi High Court: The Division Bench of Hima Kohli and Subramonium Prasad, JJ. while dismissing a petition that challenged the MHA Notification of

Case Briefs High Courts

Telangana HC | “Pandemic is only increasing day in and day out”; State Govt. directed to publish COVID-19 related data not only on internet but also on front pages of all Newspapers

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J., directs the State to publish vital information

Case Briefs Supreme Court

COVID-19| “A very sorry state” of Delhi Hospitals; SC Asks all States to submit status report on Government Hospitals

Supreme Court: Taking sup motu cognizance on the basis of media reports and programmes aired in several channels presenting horrific scenes from

Case Briefs High Courts

Del HC | “No allegation of adverse consequences, in terms of enmity, hatred or ill-will, much less any violence or breach of peace, occurred as a consequence of webcast”; Court stays investigation against Vinod Dua

Delhi High Court: Anup Jairam Bhambhani, J., stayed the investigation against the television anchor and journalist Vinod Dua, alleged for spreading rumours and

Hot Off The Press News

Tremors in NCR Region: “No Need for Panic” | Need for preparedness and mitigation, underlines NDMA on recent Seismic Activity in Delhi-NCR region

Director of the National Centre for Seismology (NCS), Dr. B K Bansal has said there is no need to panic with respect

Case Briefs High Courts

Del HC | Delhi fast heading towards becoming Corona capital of the country; Private hospitals in Delhi, that are equipped with a lab to undertake COVID-19 Test, be permitted to do the testing

Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., private hospitals in Delhi that have been called upon to

Op Eds OP. ED.

Permanent Lok Adalat: An Indian Model of Institutional ADR based on the Principle of “Gram Swaraj”

by Prakhar Agarwal*

Case Briefs Supreme Court

COVID-19| 35 out of 57 Children in a Chennai Protection home get infected; SC seeks report on all Protection homes

Supreme Court: Taking suo motu cognizance of the issue where 35 out of 57 children in a Protection Home at Royapuram, Chennai

Case Briefs High Courts

Utt HC | Uttarakhand Former Chief Ministers Facility (Residential and other facilities) Act, 2019 declared unconstitutional being ultra vires Arts. 14 and 21

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Ramesh Chandra Khulbe, J. declared the Uttarakahand Former Chief Ministers Facility

Case Briefs High Courts

Telangana HC | Telangana Public Health Department reproached for their sloppy handling of the Covid-19 crisis in the State; warned to implement the Court’s directions in earnest

Telangana High Court: While deciding several writ petitions highlighting the lapses committed by the State of Telangana in dealing with grim situation

Case Briefs Supreme Court

AGR Case| SC asks telecom companies to file affidavit on how they propose to clear the dues

Supreme Court: The 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ has given 5 days to Telecom Service Providers

Law School News Others

1st Case Summary Writing Competition by Arbitration Workshop

The Arbitration Workshop announces its 1st Case Summary Writing Competition. The Arbitration Workshop is looking for students interested in the study of Arbitration

Case Briefs Supreme Court

PIL seeks ban on sale of Coca cola, Thums Up; SC imposes fine of Rs. 5 Lakhs for abuse of process

Supreme Court: The 3-judge bench of Dr. DY Chandrachud, Hemant Gupta and Ajay Rastogi, JJ has imposed a fine of Rs 5,00,000

Case Briefs High Courts

Del HC | Imminent threat being faced by citizens of NCT of Delhi due to heightened seismic activity would not be resolved with mere paperwork; GNCTD to sensitize public at large

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., while addressing a petition stated that, mere paperwork and consultations

Case Briefs High Courts

[Delhi Riots] Del HC | Affirm whether any information collected against petitioner is being circulated by Delhi Police officials to journalists or on social media?: Court to DCP Crime branch

Delhi High Court: Vibhu Bhakru, J., restrains the Delhi Police officials to issue any such statement or circulating information regarding allegations and evidence