2020 | Page 122 of 209

Del HC | Ministry of Civil Aviation’s order of “fixing minimum fares” is only a stop gap arrangement; PIL challenging Ministry of Civil Aviation order, not tenable

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., while addressing a Public Interest Litigation, held that,

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Hell and High Water Clause: A Stumbling-Block for lessee in the Aviation Industry

Rohit Srivastava* & Ranjeet Soni**

Case Briefs Supreme Court

COVID-19| No coercive action till June 12 against employers for non-payment of full wages

Supreme Court: The 3-judge bench of Ashok Bhushan, Sanjay Kishan Kaul and MR Shah, JJ has extended the interim relief in the

Hot Off The Press News

Planning for a shopping spree after COVID-19 unlock? Here’s a list of preventive measures to be followed by Shopping Malls for hassle-free consumer experience

Shopping malls get frequented by large number of people for shopping, entertainment and food. To prevent spread of COVID-19 infection, it is

Case Briefs Foreign Courts

US SC | Church denied relief against the Order issued by the Governor of California, imposing 25% occupancy cap on religious gatherings

Supreme Court of The United States: While deciding the application for injunctive relief brought in by the South Bay United Pentecostal Church,

Hot Off The Press News

As the Nation unlocks, restaurants and hospitality units will start opening with preventive measures issued by MoHFW | Aware yourself with the detailed list of measures

Given the current COVID-19 outbreak in India, it is important that restaurants and other hospitality units take suitable measures to restrict any

Hot Off The Press News

As India gears to open religious places amidst COVID-19 crisis, here’s a list of preventive measures issued by Health Ministry [Read]

Religious places / places of worship get frequented by large number of people for spiritual solace. To prevent spread of COVID-19 infection,

Law School News Others

Lucknow University | International Webinar on Law 2.0: Aftermath of a pandemic

Reported by Saman Rahman

Law School News Others

GCCIL| Expert Talk by Mr. Ajay Bah on “The Importance of the Generalist Lawyer”

Reported by Hrithik Khurana

Case Briefs High Courts

Bom HC| Whether by a mere touch of a person carrying COVID19 virus, the virus can be transmitted to the person so touched?: HC to Expert Committee

Bombay High Court: A Division Bench of S.J. Kathawalla and Surendra P. Tavade, JJ. while addressing a petition sought clarification from the expert

Case Briefs High Courts

Guj HC | Temporary Bail application of Asharam Bapu rejected in light of COVID19 pandemic since on his release several of his followers will congregate to meet him

Gujarat High Court: A.S. Supehia, J., rejected the bail application filed by “Asharam Bapu” in light of COVID19, since there is a strong

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To be or not to be – that is the question: Justice Ranjan Gogoi’s nomination to the Rajya Sabha: A Constitutional Analysis

by Shatadru Chakraborty*

Case Briefs Supreme Court

Presumption of murder can be drawn when abduction and destroying of the body by the accused is already proved

Supreme Court: In a reference from a 2-judge bench verdict where Justice V. Gopala Gowda acquitted and Justice Arun Mishra convicted the

Hot Off The Press News

Breaking | Direction sought for PM-CARES Fund to reveal money received and other details on its website; PIL filed in Delhi HC

Direction sought for PM-CARES Fund to reveal money received and other details on its website. As reported by ANI, A Public Interest

Case Briefs High Courts

Orissa HC | Alleged for subjecting a tribal boy to excessive police force; OHRC’s Order for recovering interim compensation from police officer’s salary kept on hold

Orissa High Court: Mohammad Rafiq, CJ while addressing a petition non-effectuated the Odisha Human Rights Commission’s Order of payment of an interim compensation

Case Briefs High Courts

Del HC | “No person in Delhi should go hungry by reason of present lockdown”; Food grains & cooked food being provided to both with ration cards or not

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., addressed the concern with regard to providing ration to

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Reverse Burden of Proof under Section 24 of the Prevention of Money Laundering Act, 2002– Obligation of the prosecution and the accused and at what stage can this provision be invoked

by Madhav Khurana & Vignaraj Pasayat*

Case Briefs High Courts

Del HC | GNCTD to file status report on implementation of directives on disposal of COVID-19 patients dead bodies

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., asked GNCTD to file a status report with regard

Case Briefs High Courts

Pat HC | State Health Department, Bihar directed to ensure that doctors’ vacancies in the rural/remote/difficult areas are filled up to the maximum extent possible

Patna High Court: In the instant case, the Division Bench of Sanjay Karol, C.J., and S. Kumar J., taking note of the

Case Briefs Tribunals/Commissions/Regulatory Bodies

Vizag Gas Leak | Rs 50 Cr. deposited by LG Polymers to be appropriated towards its part liability in restoration of environment and compensation to victims; Erring officers of Andhra authorities need be brought to justice

National Green Tribunal: A 3-Member Bench of A.K. Goel, Chairperson, and Sheo Kumar Singh, Judicial Member, and Dr Nagin Nanda, Executive Member,