2020
Removal of a Liquidator under IBC
by Kondapalli Sai Sumed Yasaswi*
Continue readingAdvocates of Karnataka HC and Courts Subordinate shall have option of wearing — plain white-shirt/white-salwar-kameez of any sober colour/saree of any sober colour
Dress Code for Advocates of High Court The Advocates while appearing for hearing in open Court and/or through Video Conferencing, shall, for
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Call for Papers | Securities Law E-newsletter Vol X
Reported by Suzann Dinu
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Call for Blogs| CADR Sidebar: Submissions on a Rolling Basis
Reported by Vijaya Singh
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Transferee has to pay the outstanding dues if he desires to enjoy the Electricity connection
Supreme Court: The bench of Sanjay Kaul and KM Joseph, JJ. has held that electricity dues, where they are statutory in nature
Continue readingAll HC | Persons, who have completed their quarantine period and have tested negative cannot be further detained in Quarantine Centers against their wishes
Allahabad High Court: A Division Bench of Shashi Kant Gupta, and Saurabh Shyam Shamshery, JJ., asked the State Government to ensure that persons
Continue readingDelhi HC notifies — High Court of Delhi Rules for Video Conferencing for Courts, 2020
High Court of Delhi Rules for Video Conferencing for Courts, 2020 These Rules shall apply to such courts or proceedings or classes
Continue readingKar HC | Journalists & other media personnel are on the field to disseminate correct information just like police, doctors, nurses & government personnel carrying out essential duties
Karnataka High Court: A Division Bench of B.V. Nagarathna and Suraj Govindaraj, JJ., while addressing petition held that, Role of journalists and media
Continue readingEPFO Pensioners to Get Enhanced Pension| Restoration of commuted pension: Historical step for benefit of pensioners under EPS-95
EPFO released Rs 868 crore pension along with Rs 105 crore arrear on account of restoration of commuted value of pension. On
Continue readingP&H HC | No offence constituted under SC/ST Act where abusive language in the name of caste used over phone call: Criminal proceedings against accused quashed
Punjab and Haryana High Court: Harnaresh Singh Gill, J.,quashed the criminal proceedings against the appellant accused of using abusive language against the complainant
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CIC | Amidst uncertainties of COVID-19, delay in disclosing details of migrant workers will compound difficulties either for them or government; Severe admonition against CPIO for negligent handling of RTI application
Central Information Commission (CIC): Vanaja N. Sarna, Information Commissioner disposed of a complaint while stating the following on CPIO’s cryptic one liner response
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Guj HC | “If State would not have been doing anything, we all would have been dead”: Court berates politicising of COVID-19 situation while at the same time reminding the State of its Constitutional obligations
In times of crisis, we need to bind, not bicker. -Gujarat High Court COVID 19 crisis is a humanitarian crisis, not a
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COVID-19 and Supreme Court – May roundup
JUDGMENTS/ORDERS No train or bus fare to be charged from migrant workers; SC issues interim directions SC takes suo motu cognisance of
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Supreme Court Monthly Roundup – May 2020
TOP STORIES COVID-19 No train or bus fare to be charged from migrant workers; SC issues interim directions SC takes suo motu
Continue readingKer HC | Wife’s persistent effort to separate husband from family amounts to cruelty: Divorce granted in favour of husband
Kerala High Court: A Division Bench of A.M. Shaffique and Mary Joseph, JJ., granted a decree of divorce in favour of husband on
Continue readingKar HC |No precise legislative definition of what ‘hate speech’ is; Since Parliament has not yet thought it appropriate to legislate on the concept of ‘hate speech’, Court cannot interfere by issuing directions
Karnataka High Court: A Division bench of B.V. Nagarathna and M.G. Uma, JJ., dismissed a petition filed to call for records from
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Breaking | Lockdown to continue in Containment Zones till 30th June, 2020; Phased reopening of areas outside Containment Zones | Places of worship, Malls, Hotels to re-open?
Ministry of Home Affairs issues new guidelines for phased re-opening of areas outside Containment Zones. The following guidelines shall remain in force
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