2020 | Page 138 of 209

Del HC |”Court cannot direct or advise executive in matters of policy”; Plea for extending benefits of Hazard or Risk Pay to health workers dealing with COVID19 dismissed

Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ. while addressing a petition with regard to extending benefits of Hazard

Hot Off The Press News

Online Abuse | Vilification campaign being run against Safoora Zargar & her unborn child on social media: DCW takes suo moto cognizance

Delhi Commission for Women noted complaints regarding abuse and character assassination of arrested research scholar Ms Safoora Zargar. Vilification campaign is being

Case Briefs High Courts

Pat HC | Chief Secretary, Govt. of Bihar asked to issue & monitor supply of food grains, drinking water and medical facilities to leprosy patients

Patna High Court: A Division Bench of Anil Kumar Sinha and Dinesh Kumar Singh, JJ., addressed a petition with regard non-provision of food

Op Eds OP. ED.

Introduction of Competition (Amendment) Bill, 2020: A step towards revamping Indian Market

by Shivam Tripathi*

Op Eds OP. ED.

Basic Structure Doctrine was never Basal to the Constituent Assembly

by Ivan*

Legislation Updates Notifications

GNCTD imposes “Special Corona Fee” with 70% of maximum retail price on liquor

LG of Delhi while exercising powers conferred by sub-section 1 of Section 81 of Delhi Excise Act, 2009 (Act 10 of 2010)

Case Briefs Supreme Court

Scandalous allegations against SC judges| All 3 advocates to undergo 3 months simple imprisonment with a fine of Rs. 2000

Supreme Court: After finding advocates Vijay Kurle, Nilesh Ojha and Rashid Khan Pathan guilty of levelling scandalous allegations against Justice RF Nariman

Case Briefs High Courts

Madras HC | State Policy of opening or re-opening of State liquor shops cannot be interfered as Centre already indicated allowing the same

Madras High Court: A Division Bench of Dr Vineet Kothari and Pushpa Sathyanarayana, JJ., while addressing a petition on announcing total prohibition of

Hot Off The Press News

Existing Visas granted to Foreigners, except certain categories, to remain suspended

All existing Visas granted to Foreigners, except certain categories, to remain suspended till the Prohibition on International Air Travel of passengers from/to

Hot Off The Press News

Right of Multiple entry Life-long Visa facility to visit India for OCI Cardholders, to remain in abeyance

Right of Multiple entry Life-long Visa facility to visit India for OCI Cardholders, to remain in abeyance till Prohibition on International Air

Hot Off The Press News

Grant of some Consular Services to Foreign Nationals, presently stranded in India due to COVID-19, for 30 days from date of lifting of Prohibition on International Air Travel

Union Ministry for Home Affairs (MHA), on 17.04.2020, had granted consular services on gratis basis to foreign nationals, presently stranded in India

Hot Off The Press News

MHA issues SOPs for movement of Indian Nationals stranded outside the country & of specified persons to travel abroad; Mandatory quarantine of 14 days on arrival

In continuation of Ministry of Home Affairs Orders No.40-3/2020-DM-I(A) dated 1st May 2020 and in exercise of the powers, conferred under Section

Case Briefs Supreme Court

COVID-19| Indians stranded in Nepal to be brought back on May 7: Centre tells SC

Supreme Court: The 3-judge bench Ashok Bhushan, SK Kaul and BR Gavai, JJ disposed of the petition seeking a direction to expedite

Appointments & Transfers Case Briefs News Supreme Court

228 advocates registered as Advocates-on-Record of the Supreme Court

Supreme Court: After 228 advocates have filed their application for registration as Advocate-on-record, Justice BR Gavai directed that the names of all

Case Briefs Supreme Court (Constitution/Larger Benches)

SARFAESI Act applicable to Cooperative Banks: Constitution Bench

Supreme Court: The 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah and Aniruddha Bose, JJ has held that “’banking’

Hot Off The Press News

Breaking | Ker HC refuses to stay State Government Ordinance with regard to deferment of salaries of State Govt. employees

As reported by ANI, Kerala High Court refuses to grant interim injunction on the State Government Ordinance with regard to deferment of

Hot Off The Press News

Meghalaya HC extends the suspension of normal functioning of HC & Courts Subordinate till 17th May, 2020

Chief Justice of Meghalaya High Court suspends normal functioning of High Court and the Courts subordinate till 17-05-2020, in view of the

Case Briefs High Courts

“Dark satirical comedy, attempting to expose ills of various professions”; Del HC refuses to restrain streaming of web series ‘Hasmukh’ as it would be against Art. 19(1)(a)

Delhi High Court: Sanjeev Sachdeva, J., while addressing the concern with regard to derogatory remarks being canvassed in the Netflix Web Series “Hasmukh”

National Consumer Disputes Redressal Commission

Hot Off The Press News

COVID-19 | NCDRC| All Regular Benches of Commission shall hold sittings for entire month of June, 2020

NCDRC issues the following notice: All Regular Benches of the National Commission shall hold Sittings in the entire month of June, 2020.

Hot Off The Press News

COVID-19| SC dismisses plea seeking compliance of MHA order directing landlords not to demand rent from students & migrant workers

Supreme Court: A bench of Ashok Bhushan and SK Kaul, JJ has dismissed a petition seeking directions to the Union of India