2020 | Page 14 of 209

SEBI issues operational guidelines for Transfer and Dematerialization of re-lodged physical shares

SEBI has fixed March 31, 2021, as the cut-off date for re-lodgment of transfer requests and has stipulated that such transferred shares

Conference/Seminars/Lectures Law School News

Think India – RMLNLU | National Webinar on “Corporate Social Responsibility & Human Rights : A Way Ahead”

Reported by Vanaj Vidyan

Case Briefs High Courts

Ker HC | Will provisions of POSH, 2013 cover only an express or implied sexual advance, sexual undertone or unwelcome behaviour which has a sexual tone behind it under its umbrella? Let’s read what HC says

Kerala High Court: The Division Bench of A.M. Shaffique and Gopinath P., JJ., while observing a matter in regard to sexual harassment at

Legislation Updates Rules & Regulations

FEMA (Non-Debt Instruments) Rules| Amendments to FEMA (Non-Debt Instruments), 2019 Rules introduced

Foreign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules, 2020 The Central Government makes the Foreign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules,

Case Briefs High Courts

All HC | Can pension of deceased be deducted while granting compensation to his widow in a motor accident case? HC elaborates

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., modified the sum of the award granted to a widow by the Motor Accident Claims

Case Briefs Supreme Court

Supreme Court | Can candidates left out of merit list claim equity with those selected on basis of erroneous concession given by State? Read SC discussion on Negative Equality

Supreme Court: A 3-Judge Bench of L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ. held that the candidates left out of

Case Briefs Supreme Court

Centre versus State| Who has the power to make law declaring any land within a State as a national highway? Supreme Court answers

Supreme Court: Dealing with the question whether the Parliament was competent to enact the National Highways Act, 1956 and the National Highway

Case Briefs Supreme Court

Supreme Court confirms pre-BALCO foreign awards cannot be challenged under Section 34 of Arbitration and Conciliation Act

Supreme Court: The question before the division bench of Ravindra Bhat and Indira Banerjee, JJ. was whether a foreign award rendered in

Law School News Others

NLUD announces AILET 2021 dates

Reported by Nitya Bansal

Case Briefs Supreme Court

Prior environmental clearance required before commencement of actual construction of a National Highway, not at the planning stage: SC

Supreme Court: The 3-judge bench of AM Khanwilkar*, BR Gavai and Krishna Murari, JJ has held that it is not necessary for

Appointments & Transfers News

Justice Rajesh Bindal, senior-most Judge of Jammu & Kashmir High Court appointed as the Acting Chief Justice

APPOINTMENT President appoints Justice Rajesh Bindal, senior-most Judge of Common High Court for the Union Territory of Jammu & Kashmir and Union

Case Briefs Tribunals/Commissions/Regulatory Bodies

[Flashback] NGT | Read the decision highlighting the impact of rafting and camping sites on environment: Does camping fall under the ambit of ‘non-forest’ activity? || Detailed report

The concept of ‘Back to Nature’ ought not to be used for developing revenue at the cost of Environment and Ecology.

Law School News Moot Court Achievements & Reports

SLS Pune bags the Runners-up award at GD GOENKA – CIArb (India) International Virtual Commercial Arbitration Competition, 2020

Reported by Nipun Bhatia

Case Briefs Supreme Court

Freedom & rights cannot armour those who promote & incite violence| 15 notable excerpts on ‘hate speech’ from Supreme Court’s verdict in Amish Devgan case

“In a polity committed to pluralism, hate speech cannot conceivably contribute in any legitimate way to democracy and, in fact, repudiates the right to equality.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Refund claim was to be given directly to the service recipient; Tribunal allows appeal holding that the refund claim was not hit by barred of unjust enrichment

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Ashok Jindal (Judicial Member) allowed an appeal against the order of dismissal by the

Case Briefs High Courts

Chh HC | Impugned order absolving the liability on insurance company was set aside due to erroneous dismissal of application under Order 8 Rule 1(3) CPC regarding production of license

Chhattisgarh High Court: A Division Bench of P.R. Ramchandra Menon and Parth Prateem Sahu JJ., set aside the impugned order and fastened

Law School News Moot Court Achievements & Reports

Christ University wins 5th VITSOL – UNHCR National Moot on International Law, 2020

School of Law, CHRIST (Deemed to be University) Bengaluru’s team comprising of Mr. Anirudh A Kulkarni, Ms. Varsha Singh and Ms. Yashi Jain have

Case Briefs High Courts

Kar HC | Land falling within the category of 21(2) (a) Karnataka Land Revenue Rules, 1996 is not a government land but has private ownership; Compensation Granted

Karnataka High Court: Sachin Shankar Magadum J., disposed off the petition granting compensation to the petitioners as the defaulting land fell under

Call For Papers Law School News

Call for Papers| The GNLU Law Review [Volume VIII]: Submit by 31st January 2021

Reported by Karan Ahluwalia

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Delivery of vehicle while withholding its original documents, would amount to illegal delivery of the vehicle? Commission answers

National Consumer Disputes Redressal Commission (NCDRC): Anup K Thakur (Presiding Member), held that delivering the vehicle and withholding the documents of the said