2020 | Page 144 of 209

Legislature has not defeated the dictum in Bharat Earth Movers case by inserting clause (f) to Section 43B of the IT Act

Supreme Court: The 3-judge bench of AM Khanwilkar, Hemant Gupta and Dinesh Maheshwari, JJ has the constitutional validity of clause (f) of

Law School News Others

COVID-19 | Update on lectures and examinations in Law Schools and Universities Across India

Reported by Student Ambassadors

Law School News Others

1st NLIU Online National Labour Law Quiz 2020

Reported by Vivek Badkur

Case Briefs Supreme Court

Centre to pay Rs. 1 Lakh compensation for improper handling of sexual harassment allegation by former RAW agent Nisha Priya Bhatia

Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has upheld the compulsory retirement for former RAW agent Nisha Priya

Op Eds OP. ED.

“Special Equities” in light of COVID-19 and its impact on invoking Bank Guarantees

by Jaideep Khanna*

Appointments & Transfers News

President appoints Sanjay Kothari as Central Vigilance Commissioner in Central Vigilance Commission

President, in exercise of the powers conferred by the Section 4(1) of the Central Vigilance Commission Act, 2003 appoints Shri Sanjay Kothari

OP. ED.Tributes and Obituaries

Ashok Desai – A Tribute (18 December 1932 — 13 April 2020)

by Pallav Shishodia*

Op Eds OP. ED.

Winning the Covid War

by Dr Rajiv Bajaj*

Op Eds OP. ED.

Some Anomalies in Law and Justice

by Justice R.V. Raveendran*

Law School News Others

Call for Blogs | Young Ignited Minds Foundation (YIMF) Academia, Student run Blog

Reported by Vijaya Singh

Hot Off The Press News

Clarification on MHA order allowing Opening of Shops

Ministry of Home Affairs issued an Order yesterday on amendments in the consolidated revised guidelines on lockdown measures to allow opening of

Interviews

Akash Gupta on his experience in Stockholm University, vis Moot and Life as an Undergraduate in TNNLU

Interviewed by Ujjwal Jain

Case Briefs High Courts

COVID-19 | All HC | Operation of interim orders extended till 10th May; Interim bails, abeyance of eviction orders extended till 15th May

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Siddhartha Varma, J. issued directions modifying the the Court’s Order dated 26-03-2020.

Legislation Updates Statutes/Bills/Ordinances

President promulgates — Indian Medicine Central Council (Amendment) Ordinance, 2020

President promulgates — Indian Medicine Central Council (Amendment) Ordinance, 2020. Insertion of new Sections 3A, 3B and 3C in the Indian Medicine

Hot Off The Press Legislation Updates News Notifications

MHA permits shops registered under Shops and Establishment Act to open from today with 50% strength of workers| [Read the Order]

In continuation of Ministry of Home Affairs’s Order No. 40-3/2020-DM-i(A) Dated 15th April, 2020 and in exercise of the powers, conferred under

Hot Off The Press News

Health Ministry to States/UTs: ensure that care of TB patients goes uninterrupted during COVID-19 pandemic

The Ministry of Health & Family Welfare has written to all States/UTs to ensure that the all the facilities under National TB

Case Briefs Supreme Court (Constitution/Larger Benches)

State Government cannot fix the “minimum price” of sugarcane once Centre has already fixed it

Supreme Court: The 5-judge bench of Arun Mishra, Indira Banerjee and Vineet Saran, M.R. Shah and Aniruddha Bose, JJ., held that once

Case Briefs High Courts

COVID-19 | Kar HC | Release of information regarding people contracting COVID-19 at Nizamuddin religious ceremony a policy decision; Court declines to interfere

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. while addressing a petition with regard to release

Case Briefs High Courts

Guj HC | Court allows production of corpus via video conferencing, directs safe passage of minor and her parents to village

Gujarat High Court: A Division Bench of N.V. Anjaria and Ashok Kumar C. Joshi, JJ. addressed a petition wherein Writ of Habeas Corpus

Case Briefs

Bom HC | Proper treatment of non-COVID 19 patients: Centre & State to file affidavit with effective solutions

Bombay High Court: K.R. Shriram, J. asked for responses from Central and State Government with regard to patients unable to get treatment in