2020 | Page 123 of 209

COVID-19 | Ker HC | Additional fees to facilitate virtual classrooms, not to be levied; Right to education is sacrosanct in Constitution of India

Kerala High Court: C.S. Dias, J., while referring the present petition to a Division Bench of the Court stated that, Right to education

Cabinet Decisions Legislation Updates

Breaking | Ordinance to promote barrier-free inter-state & intra-state trade in agriculture produce approved; Historic Amendment to Essential Commodities Act

One India, One Agriculture Market The Union Cabinet chaired by Prime Minister Shri Narendra Modi met on 3rd June, 2020. Several landmark and

Hot Off The Press News Notifications

MSMEs — New definition and criterion notified; will come into effect from 1st July, 2020

Union Ministry of Micro, Small and Medium Enterprises (M/o MSMEs) has issued Gazette notification to pave way for implementation of the upward

Cabinet Decisions Legislation Updates

Cabinet approves renaming of Kolkata Port Trust as Syama Prasad Mookerjee Trust

Union Cabinet has given its approval to rename Kolkata Port as Syama Prasad Mookerjee Port. The Board of Trustees of Kolkata Port

Hot Off The Press News

MHA |Relaxation in Visa and Travel restrictions to permit certain categories of Foreign Nationals to come to India

Government of India has considered the matter regarding relaxation of the visa & travel restrictions for certain categories of foreign nationals who

Case Briefs High Courts

Utt HC |Quarantine Centers established at Village level are worst of the lot; Gram Sabhas be provided with proper funds

Uttaranchal High Court: A Division Bench of Sudhanshu Dhulia and Ravindra Maithani, JJ., addressed petition with regard to issues concerning the condition of

Case Briefs High Courts

[Migrant Workmen] Del HC | For a proper streamlined regulation of migrant workmen and their conditions of service, collection of actual data is the foremost significant measure

Delhi High Court: Pratibha M. Singh, J., addressed a petition pertaining to seeking implementation of the Inter-State Migrant Workmen (Regulation of Employment and Conditions

Case Briefs High Courts

MP HC | A sex worker cannot be considered to be exploiting herself so as to bring her within the ambit of S. 370 IPC for the offence of trafficking

Madhya Pradesh High Court: Rajendra Kumar Srivastava, J., quashed the charge under Section 370 IPC framed against the petitioner. On receiving information

Case Briefs High Courts

Kar HC | Social divide is being brought in minds of people on basis of communal identification of group of persons through Social Media

Karnataka High Court: R. Devdas, J., while addressing a bail application held that, social media has created a panic situation where a social

Case Briefs High Courts

Telangana HC | A disaster can strike State or Nation unannounced: State Govt to evolve a comprehensive policy for migrant workers

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan and B. Vijaysen Reddy, JJ., while addressing the various issues concerning the migrant

Case Briefs Foreign Courts

Canada SC | While entrapping drug dealers, the Police must have a “reasonable suspicion” to believe that the crime is being committed

Supreme Court of Canada: While deciding issues like application of entrapment framework to dial-a-dope investigations and whether, in the instant case, the

Case Briefs High Courts

Del HC | Central Govt. empowered to postpone payment of Dearness Allowance: Challenge to Union’s decision of postponing payment of DA rejected

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ. held that it is well within the domain of

Law School News Others

Legal Aid Centre, University of Lucknow | 1st Online Elocution Competition: Register by 30 June

Reported by Saman Rehman

Call For Papers Law School News

Call for Papers| KIIT Student Law Review Volume 8: Submit by July 31

Reported by Mandavi Banerjee

Case Briefs High Courts

Ori HC | Of late, Cyber bullying activity has reared its ugly head and swept away so many innocent lives; India lacks specialized law to address Cyber bullying

“People from the past, have a tendency to walk back into present and run over the future.” Orissa High Court: S.K. Panigrahi, J.,

Op Eds OP. ED.

Per Incuriam – An Analysis

by Karl Shroff*

Cabinet Decisions Legislation Updates

Cabinet approves extension of repayment date for short term loans for agriculture and allied activities

Union Cabinet has given its approval to extend repayment date upto 31.08.2020 for Standard Short-Term loans upto Rs 3 lakh advanced for

Case Briefs High Courts

All HC | PIL seeking social distancing and proper sanitisation in UP jails to protect fundamental rights of inmates: State to file affidavit

Allahabad High Court: A Division Bench of Anil Kumar and Manish Mathur, JJ.,took cognizance of the Public Interest Litigation petition filed seeking enforcing

Case Briefs High Courts

Del HC | ‘Not here to send any messages but to dispense justice’: HC while allowing bail to the man accused in Delhi riots

Delhi High Court: Anup Jairam Bhambhani, J., while addressing a bail application of a person alleged to have been involved in burning the

Case Briefs High Courts

Bom HC | Maharashtra Government’s Order restricting benefit of fee reimbursement to only those backward class students who have taken admission through CAP, declared arbitrary and discriminatory

Bombay High Court: While deciding the constitutional validity of Government Resolution (hereinafter GR), dated 27-02-2013 which restricted the benefit of fee reimbursement