2020 | Page 126 of 209

Bom HC | Sexually abused by her father, a 13-year old minor girl permitted to medically terminate her pregnancy

Bombay High Court: A Division Bench of Nitin Jamdar and N.R. Borkar, JJ., permitted the medical termination of the pregnancy of a 13

Media reports of hardships to labourers on board misdirected special trains, devoid of water, food and basic facilities causing sickness and death: NHRC takes suo motu cognizance

The National Human Rights Commission has taken suo motu cognizance media reports that the trains which are ferrying the migrant labourers are

Case Briefs High Courts

Del HC | We, as citizens of Delhi are pained at state of affairs and as Judges find situation as reported and if true, to be highly dissatisfactory and violative of rights of dead; Suo Motu cognizance of a news report

Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., took suo motu cognizance of a news paper report

Case Briefs High Courts

Pat HC | Court takes suo motu cognizance of the viral video showing a child trying to wake up his dead mother; Seeks report of Government

Patna High Court: A Division Bench of Sanjay Karol, CJ and S. Kumar, J. Took suo motu cognizance of a new article

Call For Papers Law School News

Call for Papers| NUJS Journal on Dispute Resolution

Reported by Raksha Raina

Law School News Others

Nyaya Forum | ‘Patent Litigation: Drafting Clinic – Part 1: Approaching the Court with “Clean Hands”

Reported by Mansi Meena

Case Briefs Supreme Court

COVID-19| No train or bus fare to be charged from migrant workers; SC issues interim directions

Supreme Court: After taking suo motu cognizance of problems and miseries of migrant labourers who had been stranded in different parts of

Case Briefs High Courts

P&H HC | Courts should abstain from introducing personal ideas related to social morality

Punjab and Haryana High Court: While deciding the instant petition filed by a runaway couple seeking protection from arrest and bodily harm

Case Briefs High Courts

Telangana HC | State to ensure availability of ambulances on National and State Highways as migrant workers including of pregnant women are using highways to reach destination

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J. directed the State to ensure that ambulances

Op Eds OP. ED.

Genderisation in the field of manual scavenging and why does the existing legislation fail in protecting them?

by Garima Gupta*

Op Eds OP. ED.

Does the Constitution approve the labeling of ‘migrant workers’?

by Dr. Uday Shankar*

Achievements

SCC Online Blog Law Review Rankings [Feb. ’20] – RGNUL Financial and Mercantile Law Review enters the Top 10

RGNUL Financial and Mercantile Law Review enters the Top 10 The rankings for February 2020 are: Rank Rank Last Month Name of

Hot Off The Press News

SCBA writes to Secretary General, Supreme Court, requesting inclusion of RuPay card and UPI for payment of court fees

SCBA writes to Secretary General, Supreme Court, requesting inclusion of RuPay card and UPI for payment of court fees. For the payment

Case Briefs High Courts

All HC | State to explain policy and norms for provision of medical facilities to migrant workers and rehabilitation scheme in Uttar Pradesh

Allahabad High Court: A Division Bench of Govind Mathur, CJ Ramesh Sinha, J. while issuing notice to the State of Uttar Pradesh called

Interviews

A Look into the World of Trade: Akhil Raina’s Journey from NLU Jodhpur to the WTO

Interviewed by Nisha Gupta

Case Briefs High Courts

Kar HC | State Government to consider a manner in which help can be extended to ‘Archaks’ who cannot be paid regular salary

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and P. Krishna Bhat, J. asked the State Government to consider a

Case Briefs High Courts

Bom HC | Risk taken by Kamgaars in carrying out COVID-19 related duties for NMMC cannot be differentiated on their employment being directly with Corpn. or through contractors; NMMC to pay certified Kamgaars special allowance

Bombay High Court: S.J. Kathawalla, J., while addressing a petition with regard to the non-payment of daily allowance to Kamgaars involved in COVID-19

Case Briefs High Courts

Madras HC | Management of Oil Corpn. to conduct periodical inspections and surprise checks to ensure provision of safety gears such as sanitisers, masks to deliverymen

Madras High Court: A Division Bench of M. Sathyanarayanan and Pushpa Sathyanarayana, JJ., addressed a petition placing the concern with regard to effective

Law School News Others

IDIA Pune Chapter’s ‘Spin-a-Tale’ Story Writing Competition

Reported by Ankit Mishra

Case Briefs High Courts

Raj HC | Taking shield of Supreme Court’s order to take away the vested right of an accused, is nothing short of violating his right of liberty guaranteed under Art. 21; Court allows Bail to juvenile offender

Rajasthan High Court: Dinesh Mehta, J. allowed the revision petition filed setting aside the order dated 10-2-2020 passed by the Principal Magistrate,