2020 | Page 153 of 209

LG of NCT of Delhi authorises — Commr. of police to exercise power of detaining authority under S. 3(2) of NSA

No. F.2/1/88-HP-II/ Pt.-I/775-78.—Whereas the Lt. Governor of the National Capital Territory of Delhi is satisfied that it is necessary to do so;

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Rajasthan High Court starts the e-filing facility

Rajasthan High Court has started the e-filing facility. The status of e-filed cases will be regularly updated on SMS and email address

Case Briefs High Courts

Coronavirus | Madras HC expresses concern about TN getting lesser fund to fight COVID 19; appeals people against congregation; directs police to seize vehicles violating S. 144 CrPC

Madras High Court: A Division Bench of N. Kirubakaran and R. Hemalatha, JJ. while deciding a matter stated that, “If we are not

Case Briefs High Courts

Bom HC | Burial of dead body of any minority community person afflicted by COVID-19 — not prevented by BMC

Bombay High Court: A.A. Sayed, J. while addressing a petition held that, the circular issued by municipal corporation of Mumbai does not prevent

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People affected with COVID-19, healthcare workers, sanitary workers & police facing discrimination due to floating of misinformation about infection

Addressing Social Stigma Associated with COVID-19 Public health emergencies during outbreak of communicable diseases may cause fear and anxiety leading to prejudices

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COVID 19 | Wearing of masks — compulsory in Maharashtra, Uttar Pradesh & Delhi

As reported by several media reports, Brihanmumbai Municipal Corporation (BMC)had issued a circular with regard to wearing of face masks mandatory while

Case Briefs Supreme Court

COVID-19| SC refuses to pass blanket order for release of prisoners above 50 years of age on parole

Supreme Court: A bench of Chief Justice S A Bobde and Justices L Nageswara Rao has refused to pass any blanket order

Case Briefs Supreme Court

COVID-19| Doctors and healthcare professionals are “warriors”; protect them: SC issues directions

Supreme Court: A bench of Justices Ashok Bhushan and S Ravindra Bhat has said that doctors and healthcare professionals are “warriors” in

Legislation Updates Notifications

COVID 19 | Income Tax Department to release all pending income tax refunds up to Rs 5 lakhs immediately

In the context of the COVID-19 situation and with a view to provide immediate relief to the business entities and individuals, it

Case Briefs Supreme Court

COVID-19| Don’t charge exorbitant fees from public for Coronavirus testing: SC asks Centre

Supreme Court: A bench of Justices Ashok Bhushan and S Ravindra Bhat has suggested that the Centre should create a mechanism wherein

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Advisory regarding containing and management of COVID-19 in National Parks/Sanctuaries/Tiger Reserves

In view of the spread of COVID 19 in the country and a recent news report on a Tiger being infected with

Op Eds OP. ED.

Online Court whose time has come!

by Kirit Javali* & Vivek Prasad**

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Breaking | COVID-19 | Complete Sealing of hotspots in 15 districts of Uttar Pradesh

The Chief Secretary of Uttar Pradesh R.K. Tiwari, addressed a letter to Commissioner/District Magistrate/ Police Commissioner/ S.S.P/S.P. of 15 Districts and gave

Case Briefs High Courts

COVID-19 | Kar HC | State Govt. to file response in petition for protection, salary payment and statutory benefits to medical practitioners and ASHA workers

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. while addressing the present petition asked the State Government

Legislation Updates Notifications

MHA writes to States to ensure availability of Essential Goods, by invoking provisions of Essential Commodities Act 1955, under lockdown to fight COVID-19

As part of maintaining smooth supply of essential items in the country, Union Home Secretary, Ajay Kumar Bhalla has written to all

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COVID-19 | Telangana HC resolves to cancel summer vacations both for High Court and Subordinate Courts

Considering the fact that the lockdown may be lifted in a phased manner and 100% opening of the courts may lead to

Law School News Others

PCLS HNLU, Raipur Official Website, launched

Reported by Sharon David

Case Briefs High Courts

COVID-19 | Kar HC | Petition seeking direction to keep open wine shops for few hours during lockdown period in State of Karnataka — dismissed

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. dismissed a petition on the ground that

Case Briefs High Courts

COVID-19| Jhar HC | State Govt. to approach Centre as testing kits and facilities are not sufficient in State of Jharkhand

Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J. while addressing the Public Interest Litigation, held