2020 | Page 127 of 209

Centre amends Schedule VII of Companies Act to include “PM CARES Fund” as a Corporate Social Responsibility

Centre makes amendment to Schedule VII of Companies Act, 2013 to include “PM CARES Fund” as a Corporate Social responsibility. Thus, any

Case Briefs High Courts

Del HC | Union of India to report on better facilities for shifting foreign nationals who participated in Tablighi Jamat

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., asked the respondents to report back on the facilities identified

Op Eds OP. ED.

Enforceability of Foreign Arbitral Award in India: Developments

by Byron Sequeira* & Dhruv Srivastava**

Case Briefs High Courts

Guj HC | Gujarat Govt given directions to take stern and decisive actions in matters connected to private hospitals, migrants, protection of doctors and overall management of Covid-19 crisis

Gujarat High Court: Taking suo motu cognizance of the way private hospitals in the State of Gujarat are indulging in blatant profiteering

Legislation Updates Notifications

Rajasthan Government withdraws notification exempting adult working hours under Factories Act to extend working hours from 8 to 12 per day

To facilitate the Registered Factories under the Factories Act, 1948 during COVID-19 in the state for the purpose of extending working hours

Interviews

Mithel Ramesh Reddy on life in law school and importance of internships and subsequent learning experience

Interviewed by Anirudh Kulkarni

Hot Off The Press News

Flying out? Check the Quarantine protocol adopted by different states

Travellers coming to India from international flights have to undergo 14 days quarantine which includes 7 days paid institutional quarantine and 7

Case Briefs High Courts

AP HC | Suo motu contempt proceedings initiated against several persons including law makers for alleged abuses, threats to Judges and the Court

Andhra Pradesh High Court: A Division Bench of Jitendra Kumar Maheshwari and C. Praveen Kumar, JJ., has issued contempt notices to as many

Law School News Others

USLLS GGSIPU | 1st All-India Vimarsh Speech Competition

Reported by Sarthak Yadav

Law School News Others

Call for Blog| Law & Tech Times

Reported by Vijaya Singh

Case Briefs Supreme Court

COVID-19| SC takes suo motu cognisance of problems and miseries of migrant labourers; Issues notice to Centre and States/UTs

Taking suo motu cognizance of problems and miseries of migrant labourers who had been stranded in different parts of the country, the

Case Briefs Supreme Court

Vizag Gas Leak| SC allows 30 LG Polymers personnel to access the plant till AP HC considers the matter

Supreme Court: In the plea challenging the Andhra Pradesh High Court order dated 22.05.2020 which directed the complete seizure of the LG

Case Briefs High Courts

Kar HC | Bail denied on grounds of uploading messages on Facebook promoting disharmony and hatredness, causing hostility to humanity; Urging to spread COVID-19

Karnataka High Court: K.S. Mudagal, J., declined bail to a person accused of creating feeling of insecurity amongst people on religious basis through

Hot Off The Press News

Summer Vacations in the High Court of Punjab & Haryana stands cancelled

Summer Vacations in the High Court Punjab and Haryana from 1st June to 26th June stands cancelled and Court will continue to

Case Briefs High Courts

Kar HC | Reluctance of State Govt. to bear train fare of migrant workers, not in a position to pay the same will force them to continue to stay in the State

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. while deciding with regard to the issue

Case Briefs High Courts

Del HC | Death Audit Committee not involved in discrimination or arbitrariness to show false fabrication of number of deaths due to COVID-19

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., addressed a petition wherein the Court held that, “the

Hot Off The Press News

Tourism Ministry extends validity period of Approval/Classifications of Hotels & other accommodation units till 30th June, 2020

The Ministry of Tourism classifies hotels under the star rating system to conform to the expected standards for different classes of tourists.

Case Briefs High Courts

Bom HC | Safe & Healthy travel is legitimate expectation and a concomitant to right to life: Air India directed to leave middle seat vacant in compliance with Circular dt. 23rd March, 2020

Bombay High Court: A Division Bench of R.D. Dhanuka and Abhay Ahuja, JJ. while addressing a petitiOn in regard to leaving the middle

Case Briefs High Courts

[COVID-19] P&H HC | Private Schools to charge 70% of total fee and Pay 70% salary to teachers; Admission fee to be sought in two equal installments

Punjab and Haryana High Court: Ritu Bahri, J., while addressing a petition with regard to the charging of school fees in times of

Hot Off The Press News

Delhi HC | While appearing through Videoconferencing Advocates exempted from wearing — Gowns, Coats, Sherwanis, etc; Dress in sober & dignified manner

In order to further contain the spread of COVID-19, Delhi High Court notified that till further orders, while appearing before this High