2020 | Page 146 of 209

Increase of threshold — Insolvency and Bankruptcy Code, 2016 | An Act done in Haste?

by Wasim Beg* & Swarnendu Chatterjee**

Legislation Updates Statutes/Bills/Ordinances

President gives assent for promulgation of Epidemic Diseases (Amendment) Ordinance, 2020| To protect healthcare service personnel and property including their living/working premises against violence during epidemics

President gives assent for promulgation of Epidemic Diseases (Amendment) Ordinance, 2020| To protect healthcare service personnel and property including their living/working premises

Law School News Others

Masterclass @ Daksha: Regulatory and Policy Forecast for the Telecom Sector

While the world grapples with coronavirus, the telecom and technology sector has seen one of the biggest deals ever in the form

Hot Off The Press News

Bombay HC | High Court of Bombay and Courts subordinate to it shall not avail Summer Vacation

Chief Justice of the Bombay High Court and the Administrative Judges of the Bombay High Court have decided that the High Court

Cabinet Decisions Legislation Updates

Cabinet approves extension of relaxation of mandatory requirement of Aadhaar seeding of data in respect of beneficiaries of States of Assam and Meghalaya and UTs of J&K and Ladakh for 1 year

The Union Cabinet has given its approval to relax the mandatory requirement of Aadhaar seeding of data beneficiaries of the States of

Case Briefs High Courts

Jha HC | State informs that alternate burial/cremation sites for persons dying due to COVID-19 infection have been identified & notified

Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J. disposed of a petition with regard

High Courts

Coronavirus | Kar HC | Decision to open super markets 24×7 is a policy decision; Nothing per se illegal in allowing BMTC buses to transport people connected with essential services

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J., while addressing a petition held that, “…decision

Hot Off The Press News

MHA directs States/UTs to take strict action against offenders obstructing last rites of healthcare professionals and frontline workers succumbing to COVID-19

Under the directions of Union Minister for Home Affairs, Shri Amit Shah, Union Ministry of Home Affairs (MHA) has again directed all

Cabinet Decisions Legislation Updates

BREAKING | Cabinet approves Ordinance to amend — Epidemic Diseases Act, 1897 to make violent acts against healthcare personnel as cognizable & non-bailable offenses

Cabinet approves promulgation of Ordinance to amend the making such acts of violence as cognizable and non-bailable offences and to provide compensation

Case Briefs High Courts

Bom HC | Ban on distribution of newspapers: Court takes suo moto cognizance; Issues notice to State Govt.

Bombay High Court: Prasanna B. Varale, J., took cognizance on the news item published in daily newspaper ‘Lokmat’, in its issue dated 19-04-2020

Hot Off The Press News

Advisory to Print & Electronic Media | Media Houses to take care of their field staff as well as office staff

In light of the recent incidents in various parts of the country, wherein media-persons have contracted COVID-19 in line of work, the

Legislation Updates Notifications

COVID-19 | SoP formulated to streamline sign-on/sign-off of Indian Seafarer at Indian Ports

Change of crew of ship (seafarers) is an important measure for operation of merchant ships. Ministry of Home Affairs (MHA) has issued

Hot Off The Press News

Measures undertaken to ensure safety of Health Workers — Drafted for COVID-19 Services

Secretary, Department of Health and Family Welfare while acclaiming the spirit of Doctors and Health Professionals at the forefront in the fight

Op Eds OP. ED.

Have the IBC doors shut for workmen & employees?

by Ramchandra Madan*

Hot Off The Press News

COVID 19 | In-house care-givers of Senior Citizens, Prepaid mobile recharge utilities, Food processing units in urban areas exempt from lockdown restrictions

Ministry of Home Affairs (MHA) has issued an order to exempt certain activities under the consolidated revised guidelines (https://www.mha.gov.in/sites/default/files/MHA%20order%20dt%2015.04.2020%2C%20with%20Revised%20Consolidated%20Guidelines_compressed%20%283%29.pdf), regarding the Nationwide