2020 | Page 128 of 209

Pat HC | No member of transgender community to be deprived of Ration only on account of such status or not possessing Ration Card

Patna High Court: A Division Bench of Sanjay Karol, CJ and S.Kumar, J., while addressing a petition, directed State Government that all policies

Case Briefs High Courts

Telangana HC | Telangana Government’s Order not allowing private hospitals to conduct tests for COVID-19 virus violates Arts. 14 and 21 of Constitution & principles of Natural Justice

Telangana High Court: In the instant PIL wherein the petitioner challenged the Government Order Rc. No. Spl /COVID-19/DMHO/HYD/2020 dated 11-4-2020 (hereinafter the

Case Briefs High Courts

Vizag Gas Leak Incident| A.P. HC | LG Polymers to be seized and passports of directors shall not be released without leave of Court

Andhra Pradesh High Court: A Division Bench of Jitendra Kumar Maheshwari, CJ and Lalitha Kanneganti, J., addressed certain PILs that were filed in

Case Briefs Supreme Court

COVID-19| Air India can operate full capacity flights till June 6 only: SC

Supreme Court: Considering the hardship of the passengers who are stranded on foreign soil at the airports after they were issued valid

Law School News Others

Call for Blogs| RFMLR Sidebar: Submissions on a Rolling Basis

Reported by Vijaya Singh

Interviews

Shiwani Agrawal on winning the BAALA Trainer Fellowship

Interviewed by Ananya Gangwar

Hot Off The Press News

MoHFW issues guidelines for domestic travel; States can develop their own protocol with regards to quarantine and isolation

Guidelines for domestic travel (air/train/inter-state bus travel) 1) Dos and Don’ts shall be provided along with tickets to the travellers by the

Hot Off The Press News

MHA issues SOPs for movement of Indian Nationals stranded outside the country, as well as, for those persons stranded in India who are desirous to travel abroad for urgent reasons

Ministry of Home Affairs (MHA) has issued a Standard Operating Protocol (SOP) for movement of Indian Nationals stranded outside the country and

Case Briefs High Courts

Bom HC| “No evidence that COVID-19 may spread from cadaver of infected individuals”: Petitions against burial of dead body of COVID-19 patients rejected

“Death must be so beautiful. To lie in the soft brown earth, with the grasses waving above one’s head, and listen to

Op Eds OP. ED.

Pro Tempore Metamorphosis of Law: A Step to Reinvigorate the Indian Economy amid COVID-19

by Vidula Mehrotra*

Case Briefs High Courts

All HC | Status report to be filed addressing what facilities being provided to migrant workers keen to reach their native place

Allahabad High Court: A Division Bench of Anil Kumar and Saurabh Lavania, JJ., addressed a Public Interest Litigation and sought the essential necessities

Op Eds OP. ED.

COVID-19 Pandemic: Whether a Force Majeure Event? A Legal Analysis

by Akber Ahmad* and Maria Fatima**

Op Eds OP. ED.

Legal framework for Privacy of Minors

by Arjun Harkauli*

Hot Off The Press News

One Officer of NGT found COVID19 positive; NGT Premise to be shut for sanitization from 23rd May, 2020

It is notified for all concerned that one of the Officers posted in General Administration section (Principal Bench) has been found Corona

Hot Off The Press News

Auraiya road accident | NHRC notice to Uttar Pradesh Government over dead and injured victims carried in same vehicle

The National Human Rights Commission, NHRC, India has issued a notice to the Chief Secretary, Government of Uttar Pradesh after taking suo

Interviews

‘SAARC Success Story’ | Filzah Belal, Shweta Bhuyan and Neil Goswami on winning 5th Prof. N.R Madhava Menon SAARCLAW Moot 2020

Interviewed by Stuti Dwivedy

Hot Off The Press News

BREAKING |RBI announces 9 additional measures for strengthening Economy; Cuts interest rates, extends moratorium by another 3 months

“It is when the horizon is the darkest and human reason is beaten down to the ground that faith shines brightest and

Case Briefs High Courts

Madras HC | State cannot launch prosecution under S. 199(2) of CrPC for defamation whimsically, without any application of mind

Madras High Court: While answering important questions related to freedom of press; meaning of criminal defamation against the State and requisites of

Hot Off The Press News

MHA relaxes Visa and Travel restrictions imposed in response to COVID -19, permitting certain categories of OCI cardholders stranded abroad, to come back to India

Union Ministry of Home Affairs (MHA) has relaxed Visa and Travel restrictions imposed in response to COVID -19, permitting certain categories of

Op Eds OP. ED.

Personal Data Protection Bill, 2019 –Examined through the Prism of Fundamental Right to Privacy – A Critical Study

by Renjith Mathew*