2020 | Page 152 of 209

Breaking | DPIIT suggests list of activities essential to improve economy, requests MHA to allow certain activities once final decision regarding extension of lockdown is taken

The country is under lockdown to control the COVID-19 since 23-03-2020. However, to ensure that the essential supplies are not affected. Ministry

Interviews

In Conversation with Devi Jagani on pursuing masters from University of Oxford

Interviewed by Akshita Totla

Legislation Updates Notifications

MHA directs all States/UTs to provide — necessary Police Security to Doctors and Medical Staff fighting COVID 19 — in view of incidents of harassment

In view of reported incidents of harassment of Doctors and Medical Staff, Union Ministry of Home Affairs (MHA) has directed all States/UTs

Hot Off The Press News

COVID 19 | Delhi High Court suspends summer break, to remain open for the month of June, 2020

In a unanimous decision by a Full Bench presided over by the Chief Justice, the Delhi High Court had resolved that the

Case Briefs High Courts

Cal HC | Govt. must take care of children of migrant labourers arrived in the State since outbreak of COVID-19

“A time has come when we have to make compassion go viral in the months ahead, so that together we wither the

Op Eds OP. ED.

Implications of Increased threshold under the Insolvency and Bankruptcy Code

by Akshay Sharma and Kunwar Surya Pratap*

Case Briefs Tribunals/Commissions/Regulatory Bodies

Breaking |NHRC asks Centre about arrangements made for mentally ill people roaming on streets during COVID lockdown

The National Human Rights Commission, NHRC, India, has taken cognizance of a complaint on the alleged violation of human rights of the

Legislation Updates News Notifications

MHA directs all States/UTs to ensure strict compliance of lockdown measures to fight COVID 19 and not allow any social/religious gathering/procession

In view of the ensuing festivals in the month of April 2020, Union Ministry of Home Affairs (MHA) has directed all States/UTs

Legislation Updates Statutes/Bills/Ordinances

President promulgates — Salaries and Allowances of Ministers (Amendment) Ordinance, 2020 | Minister’s Sumptuary allowance to be reduced by 30%

President promulgated — Salaries and Allowances of Ministers (Amendment) Ordinance, 2020 on 09-04-2020. Amendment of Section 5 In the Salaries and Allowances

Interviews

Abhijeet Swaroop on pursuing law and becoming founding partner of ‘The Guild’

Interviewed by Shruti Srivastava

Case Briefs High Courts

COVID 19 | Madras HC declines petition to restrain publication and distribution of newspapers amid fears of spread of Coronavirus; Print media echoes the views of the people

Madras High Court: A Division Bench of N. Kirubakaran and R. Hemalatha, JJ. while addressing a petition, quoted the below with regard

Call For Papers Law School News

Call for Submissions: NLUO Centre for Poverty and Access to Justice – Newsletter

Reported by Avinash Gautam

Legislation Updates Notifications

Government Grants exemption from Basic Custom duty & Health Cess on import of Ventilators, PPE, COVID Test Kits & Face & Surgical Masks

In the context of COVID-19 situation, considering the immediate requirement of ventilators and other items, the Central Government has granted exemption from

Hot Off The Press News

MoHFW has not suspended the PC & PNDT Act, which prohibits sex selection before or after conception

A section of the media is speculating that the PC&PNDT (Pre Conception and Pre Natal Diagnostic Techniques (Prohibition of Sex Selection) Act

Law School News Moot Court Achievements & Reports

NUJS wins Willem C. Vis International Commercial Arbitration Moot Court Competition, 2020

Reported by Raksha Raina

Case Briefs High Courts

COVID 19 | All HC takes cognizance of adverse affect of COVID 19 on advocates, issues notice to Bar Councils in the State asking for steps taken by them for welfare of advocates

A virus infection that originated from the Republic of China in the month of December, 2019 has taken the entire globe in

Case Briefs High Courts

COVID 19 | Bom HC | State Govt. to ensure that no person should go hungry and basic necessities reach individuals including the ones in remote areas

Bombay High Court: A. A. Sayed, J. addressed issues pertaining to migrant labourers, homeless and other marginalised communities in the city of Mumbai

Hot Off The Press News

COVID 19 | Cal HC | Urgent matters to be taken up through video conferencing from 9th April, 2020 to 30th April, 2020

It is hereby notified for information of all concerned that upon consideration of the prevailing situation of the pandemic of COVID-19 (Corona

Business News News Notifications

RBI permits greater space to State Governments/ UTs for availing overdraft facilities

In order to provide greater flexibility to the State Governments to tide over their cashflow mismatches, RBI, on a review, has decided

Hot Off The Press News

A.P. HC issues — guidelines for hearing of cases through video conferencing during lockdown period in the Subordinate Courts

Andhra Pradesh High Court issues guidelines for hearing of cases through video conferencing during lockdown period in the Subordinate Courts Following are