2020 | Page 141 of 209

Del HC | Schools imparting online education cannot be treated as “closed”: Petition for directing private unaided schools to not charge tuition fee rejected

Delhi High Court: A Division Bench of D.N. Patel, CJ and C. Hari Shankar, J. dismissed a writ petition that sought modification

Case Briefs High Courts

Cal HC | “Responsible journalism includes exclusion of irresponsible reporting”; Court advices those in need of information to access HC website

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., while addressing a petition stated that responsible journalism

Hot Off The Press News

Movement of migrant workers, pilgrims‘ tourists, students and other persons‘ stranded at different places‘ is also allowed by special trains — MHA

In continuation of Ministry of Home Affairs‘s Orders No.40-3/2020-DM~l(A) dated 15th April, 2020, 16th April, 2020‘ 19‘” April, 2020‘ 21st April 2020‘

Hot Off The Press News

All service matters of Central Govt. and UT employees of J&K and Ladakh will be heard and disposed off in CAT bench in J&K itself

In the wake of the news reports appeared in a section of media that “GoI shifts all service matters of employees of

Case Briefs High Courts

Madras HC | Disclosing identity of COVID-19 patients will lead to social stigma; Petition for disclosure rejected

Madras High Court: A Division Bench of M. Sathyanarayanan and Nirmal Kumar, JJ., addressed a petition wherein direction was sought with regard to

Op Eds OP. ED.

Frustration goes viral: Commercial Leases and Force Majeure

by Ramchandra Madan*

Case Briefs

COVID-19 and Supreme Court – April roundup

Functioning of courts Supreme Court issues guidelines on functioning of courts through video conferencing Release of prisoners Ensure that prisoners released on

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – April 2020

COVID-19 STORIES Functioning of courts Supreme Court issues guidelines on functioning of courts through video conferencing Release of prisoners Ensure that prisoners

Appointments & Transfers News

Karnataka HC | Appointment of 5 Additional Judges for a period of 2 years

President appoints S/Shri (1) Shivashankar Amarannavar, (2) Smt. Makkimane Ganeshaiah Uma, (3) Vedavyasachar Srishananda, (4) Hanchate Sanjeevkumar, and (5) Padmaraj Nemachandra Desai,

Appointments & Transfers News

Calcutta HC | 3 Additional Judges appointed as Permanent Judges of the Court

President appoints S/Shri Justices (i) Bibek Chaudhuri (ii) Subhasis Dasgupta and (iii) Smt. Suvra Ghosh, Additional Judges of the Calcutta High Court,

Call For Papers Law School News

Call for Papers| Indian Constitutional Law Review (Volume X)

Reported by Mansi Meena

Case Briefs High Courts

Bom HC | Duration of lockdown not to be reckoned for purpose of computing 90-day NPA declaration period

Bombay High Court: G.S. Patel, J., while fashioning a workable solution limited to the facts the instant case, ordered that subject to

Hot Off The Press News

MHA to States/UTs: Ensure Free Movement of Trucks/Goods Carriers; Essential to Maintain Supply Chain of Goods and Services in the country

It has been reported that at inter-State borders in different parts of the country, movement of trucks is not allowed freely and

Law School News Others

Daksha Dialogues: Is India’s Judiciary at the Crossroads?

On 16 October 2015 the Supreme Court of India struck down the NationalJudicial Appointments Commission Act–on the grounds that it wouldundermine the

Interviews

Harikarthik Ramesh and Kali Srikari on winning second edition of NLIU-India Foundation Constitutional Law Paper Presentation Competition, 2020

Interviewed by Shruti Srivastava

Case Briefs Supreme Court

COVID-19| SC refuses to pass order on petition seeking changes in the treatment guidelines; Asks ICMR to look into the matter

Supreme Court: The 3-judge bench of NV Ramana, SK Kaul and BR Gavai, JJ has refused to pass any order in a

Case Briefs Supreme Court

COVID-19| Ration to people without ration cards: SC refuses to pass order on ‘policy issue’

Supreme Court: The 3-judge bench of NV Ramana, SK Kaul and BR Gavai, JJ has refused to pass order directing Centre to

Legislation Updates Notifications Rules & Regulations

Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2020 — Notified by MCA

G.S.R. 268 (E)— In exercise of the powers conferred by section 149 read with section 469 of the Companies Act, 2013 (18

Case Briefs High Courts

Bom HC | Court grants anticipatory bail to man booked for falsely accusing Tablighi Jamaat members of assaulting and spitting on him

Bombay High Court: Sarang V. Kotwal, J. granted anticipatory bail to the applicant accused of making false allegations against a particular religious

Case Briefs High Courts

Gau HC | “Make atleast 2 testing labs functional, provide PPEs, identify ICU facilities, etc.”: Court gives directions to State for tackling COVID-19

Gauhati High Court: A Division Bench of Songkhupchung Serto and S. Hukato Swu, JJ. gave certain limited directions to the State Government