2020 | Page 148 of 209

MoHFW issues list of precautionary measures to be taken by Govt. Ministries/Dept. functional after 20th April, 2020

In continuation of the Office Memorandum of even number dated 16th April, 2020 drawing attention to Ministry of Home Affairs’ consolidated guidelines

Hot Off The Press News

Advisory against spraying of disinfectant on people for COVID-19 management

Ministry of Health & Family Welfare has received many queries regarding the efficacy (if any) of use disinfectants such as Sodium hypochlorite

OP. ED.Practical Lawyer Archives

Compliance checklist for buy-back of equity shares

by Gaurav N Pingle*

Hot Off The Press News

SOP for movement of Stranded Labour issued — No movement of labour outside the State/UT from where they are currently located

In continuation of Ministry of Home Affairs’s Orders No.40-3/2020-DM-I(A) dated 29th March, 2020, 15th April, 2020 and 16th April 2020, and in

Interviews

Shailesh Kumar, alumnus CNLU on teaching Constitutional Law at Birkbeck University of London

Interviewed by Jyotshna Yashaswi

Hot Off The Press News

BREAKING| COVID 19 | Supply of non-essential goods prohibited by E-commerce companies

It has been clarified by Ministry of Home Affairs that supply of non-essential goods by e-commerce companies will remain prohibited during lockdown.

Call For Papers Law School News

Call for Papers| Indraprastha Law Review (Summer 2020)

Reported by Sarthak Yadav

Case Briefs High Courts

J&K HC | Rising domestic violence amid lockdown — Court suggests measures and directions, takes cognizance suo motu

Jammu & Kashmir High Court: A Division Bench of Gita Mittal, CJ and Rajnesh Oswal, J. took suo motu cognizance of increasing

Law School News Others

RFMLR’s Online Essay Competition on Implications of Covid-19 on Industry and Economy, 2020: Submit by May 5

Reported by Vijaya Singh

Legislation Updates Notifications

Government amends — extant FDI policy for curbing opportunistic takeovers/acquisitions of Indian companies in view of COVID-19 pandemic

Government of India has reviewed the extant Foreign Direct Investment(FDI) policy for curbing opportunistic takeovers/acquisitions of Indian companies due to the current

Case Briefs High Courts

Madras HC | Plea for declaring Lockdown 1.0 as special holidays for industrial establishments: Govt. to file affidavit

Madras High Court: A Division Bench of R. Subbiah and R. Pongiappan, JJ. issued notice to T.N. Government to reply on the plea

Hot Off The Press News

Court work in National Company Appellate Tribunal to remain suspended till 3rd May, 2020 in view of COVID 19 Lockdown

Preventive measures to contain the spread of COVID 19 Court Work in the NCLAT shall remain suspended till 03-05-2020 in view of

Case Briefs High Courts

Coronavirus | Cal HC | State to submit report on accelerating rate of sample collection and testing facilities for doctors, nurses, etc.

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J.noted the following while addressing the present petition,

Hot Off The Press News

COVID 19 | Madras HC | In view of lockdown, directions issued with regard to mode of filing & hearing of cases

Chief Justice Justice of Madras High Court issues the following further directions with reference to the mode of filing and hearing of

Legislation Updates Notifications

COVID 19 | Period of lockdown to be excluded while computing limitation in relation to any liquidation process–IBBI Regulations amended

Insolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2020 No. IBBI/2020-21/GN/REG060.- In exercise of the powers conferred by clause

Interviews

Prateek Naval Virk on winning 1st Prize at Nani Palkhivala Quiz Competition

Interviewed by Vijaya Singh

Op Eds OP. ED.

The Arbitration and Conciliation Act, 1996: Should the High Courts exercise the powers of superintendence over arbitral tribunals?

by Abhinav Shrivastava* and Nirmal Prasad**

OP. ED.Practical Lawyer Archives

Compliance checklist for issue of shares on rights basis

by Gaurav N Pingle*

Hot Off The Press News

All existing visas granted to Foreigners and Incoming Passenger Traffic into India through Immigration Check Posts, except certain categories, to remain suspended till 3rd May, 2020

In the wake of continuing COVID-19 outbreak in the country, Union Ministry for Home Affairs (MHA) has decided to extend the suspension

Case Briefs High Courts

COVID 19 | Cal HC | Burial of COVID 19 patients dead body: State directed to take steps strictly in consonance with guidelines issued by authorities

Calcutta High Court: Tapabrata Chakraborty, J. directed the State to take necessary steps to minimise threat perception among public and asked the State