2020 | Page 15 of 209

Utt HC | Candidate does not get an indefeasible right to get an appointment merely because there is name on selection list; Court dismisses petition

Uttarakhand High Court: Lok Pal Singh, J., dismissed a writ petition filed seeking writ in the nature of certiorari quashing the Office

Case Briefs Supreme Court

Rs.10 lakhs compensation & a confirmed seat for next academic year to a candidate who was illegally denied admission by a Medical College; directs SC

Supreme Court: In a case where a Medical College illegally denied admission to a candidate to Post-Graduate Medical Specialty course of MS

Case Briefs Supreme Court

RPSC 2nd Grade Teachers’ recruitment| SC saves appointees by not setting aside Rajasthan High Court’s ‘erroneous’ decision on correctness of answer key

“It was not open to the Division Bench to have examined the correctness of the questions and the answer key to come to a conclusion different from that of the Expert Committee.”

Conference/Seminars/Lectures Law School News

L-Tech, NLSIU | Webinar on ‘Taming the Digital Dragon: The Legality of App Bans’

Reported by Devansh Kaushik

Case Briefs Supreme Court

Central Vista Project| SC rebukes Centre for going ahead with construction work but allows stone-laying of new Parliament building

Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has rebuked Centre for moving ahead with the

Case Briefs Supreme Court

SC refuses to quash FIRs for remarks on Sufi saint Khwaja Moinuddin Chisti but Amish Devgan not to be arrested pending investigation

Supreme Court: The 2-judge bench of AM Khanwilkar and Sanjiv Khanna, JJ has refused to quash the FIRs registered against News18 Journalist

Case Briefs High Courts

P&H HC | Under S. 499 IPC, is it only the ‘family members’ or ‘near relatives’ of deceased person, against whom imputations have been made, can claim to be ‘persons aggrieved’? Court explains

Punjab and Haryana High Court: Sanjay Kumar, J., quashed the proceedings under Section 499 IPC against the petitioner holding that the complainant was

Hot Off The Press News

Justice H.L. Dattu completes his tenure as the 7th Chairperson of NHRC, India

Justice H.L. Dattu completed his tenure as the seventh Chairperson of National Human Rights Commission, NHRC, India on 2-12-2020. He had joined

Case Briefs High Courts

Guj HC | Will permanent alimony granted to a Muslim woman be conditional to her remarriage? Detailed report untangling significance of ‘Permanent Alimony’ & ‘Periodical Maintenance’

Gujarat High Court: The Division Bench of J.B. Pardiwala and Vireshkumar B. Mayani, JJ., while addressing the issue of grant of permanent alimony

Call For Papers Law School News

Call for Blogs | MNLU Law Review Blog

Reported by Shruti Dhonde

Law School News Others

UPES | National Quiz Competition on Human Rights

Reported by Richa Bhandari

Call For Papers Law School News

Call for Papers | NLUO ADR E- Newsletter

Reported by Toshika Soni

Case Briefs High Courts

[NEET] MP HC | Direction cannot be issued to open registration link in counselling after the last date; Court dismisses appeal

Madhya Pradesh High Court: The Division Bench of Prakash Shrivastava and Shailendra Shukla, JJ., dismissed a writ petition which was filed praying

Case Briefs High Courts

Telangana HC | Whether opening of Rowdy Sheet and keeping close surveillance on habitual offender would amount to infringement of his right to privacy? Court unfolds

Telangana High Court: P. Naveen Rao, J., while addressing the instant matter observed that, “When a citizen comes to the High Court alleging

Case Briefs High Courts

Chh HC | Whether writ of mandamus be filed under Art. 226 of the Constitution of India directing the jurisdictional police to register an offence under S. 154(1) CrPC?

Chhattisgarh High Court: Sanjay K. Agrawal J. dismissed the petition based on settled position of law. The facts of the case are

Case Briefs High Courts

Orissa HC | Read how High Court emphasised the need of ‘Right to be Forgotten’ in cases of objectionable photos and videos of victims on social media

Orissa High Court: S.K. Panigrahi, J., while addressing the instant case highlighted the significance of “Right to be forgotten” and observed that, “…many

Case Briefs High Courts

Cal HC | Cruel intrusion into the life of flora and fauna: HC takes suo motu cognizance of smuggling and illegal trading of endangered species of birds

Calcutta High Court: The Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., has taken suo motu cognizance of a

Interviews

Misbah Reshi journey towards cracking Rhodes Scholarship

Interviewed by Sankalp Udagata

Law School News Others

MNLU Mumbai | Certificate Course offered by DPIIT IPR Chair & Centre for Research in IP

Reported by Shruti Dhonde

Case Briefs

Cal HC | No injunction can be passed restraining a party from instituting any proceeding in a court of law; Principles governing injunction order reiterated

Calcutta High Court: A Division Bench of Harish Tandon and Hiranmay Bhattacharyya JJ., while allowing the present appeal, discusses upon the essentials