2020 | Page 154 of 209

Raj HC | “Smash Brahminical Society” at best convey personal feelings: FIR against Twitter CEO Jack Dorsey and journalist Anna Vetticad quashed

Rajasthan High Court: Sandeep Mehta, J. while allowing the present miscellaneous petitions with regard to a placard with inscription “Smash Brahminical Patriarchy” held

Legislation Updates Statutes/Bills/Ordinances

30% reduction in salaries payable to MPs to meet exigencies of COVID 19 — Salary, Allowances and Pension of Members of Parliament (Amendment) Ordinance, 2020

President promulgates — Salary, Allowances and Pension of Members of Parliament (Amendment) Ordinance, 2020. Amendment of Section 3: after sub-section (1), insertion

Law School News Others

NLUO CFP ADR Board Newsletter 2nd Edition

Reported by Avinash Gautam

Case Briefs Supreme Court

COVID-19| Ensure that prisoners released on parole are not left stranded due to lockdown: SC to Centre

Supreme Court: The bench of SA Bobde, CJ and L. Nageswara Rao, J has asked the Union of India to ensure that

Hot Off The Press News

COVID-19| Petition in SC seeking complete ban on all activities of the Tablighi Jamaat

Supreme Court: A petition has been filed in the Supreme Court seeking direction for the government to impose a complete ban on

Hot Off The Press News

ICJ extends period during which no hearings or judicial meetings will be held in view of COVID-19 to — 31-05-2020

The ICJ extends the period during which no hearings or judicial meetings will be held. THE HAGUE, 7 April 2020: Given the

Hot Off The Press News

COVID-19| Centre submits affidavit on plea seeking minimum wages for migrant workers during lockdown

Supreme Court: The bench headed by CJI SA Bobde has slated for April 13 hearing on a public interest litigation seeking immediate

Case Briefs High Courts

COVID-19 | A.P. HC | Patients found COVID-19 positive and going through treatment, whether those patients have been duly treated providing facilities?

Andhra Pradesh High Court, Amravati: A Division Bench of Jitendra Kumar Maheshwari, CJ and M. Satyanarayana Murthy, J. took up the present matter

Case Briefs High Courts

COVID-19 | Telangana HC | Questions raised with regard to availability of PPEs and essential items throughout the State of Telangana

Telangana High Court: A Division Bench of Sri Raghvendra Singh Chauhan, CJ and A. Abhishek reddy, J. while addressing a Public Interest litigation

Hot Off The Press News

Petition for removal of Karnataka-Kerala border disposed of after SG apprises agreement already been reached between States

Supreme Court: The Court has on Tuesday disposed of a petition filed by Congress MP Rajmohan Unnithan seeking directions to open the

Appointments & Transfers News

Justice Madhumati Mitra, Additional Judge of Cal HC to be a Permanent Judge — Recommendation approved by SC Collegium

Supreme Court Collegium approves appointment of Justice Madhumati Mitra, Additional Judge of the Calcutta High Court as Permanent Judge of the Court. Supreme

Appointments & Transfers News

Justice Vimla Singh Kapoor to be Additional Judge of Chhattisgarh HC for fresh term of 1 year — Recommendation by SC Collegium

Supreme Court Collegium recommends appointment of Justice Vimla Singh Kapoor to be appointed as Additional Judge of the Chhattisgarh High Court for

Appointments & Transfers News

SC Collegium recommends appointment of — Justice Abhijit Gangopadhyay as Additional Judge of Calcutta HC — for a fresh term of 6 months

Supreme Court Collegium recommends the appointment of an Additional Judge of the Calcutta High Court. Following are the Judges: Justice Abhijit Gangopadhyay

Appointments & Transfers News

Collegium Resolution | SC Collegium approves appointment of 3 Addl. Judges as Permanent Judges of Chhattisgarh HC

Supreme Court Collegium approves appointment of 3 Additional Judges of Chhattisgarh High Court as Permanent Judges of the Court. Following are the

Appointments & Transfers News

Collegium Resolution | SC Collegium approves appointment of 3 Addl. Judges as Permanent Judges of Calcutta HC

Supreme Court Collegium approves appointment of 3 Additional Judges of Calcutta High Court as Permanent Judges. Following are the names of the

Case Briefs High Courts

COVID-19 | Del HC | Dr Shivendra Mohan Singh of Fortis Healthcare, in his Cell, is in isolation and is maintaining “social distancing”; hence denied interim bail

Delhi High Court: Mukta Gupta, J. dismissed a petition for grant of interim bail filed by Dr Shivendra Mohan Singh of Fortis healthcare.

Case Briefs High Courts

COVID-19 | Del HC |SMA-2 not to be further classified as NPA if interest not paid during moratorium period (1-3-2020 to 31-5-2020); classification as NPA by Yes Bank reversed

Delhi High Court: Sanjeev Sachdeva, J. while addressing a petition held that, Classification of Petitioner’s account as Non-Performing Asset could not have been

Case Briefs High Courts

COVID-19 | Raj HC | Notice issued to respond as to — what steps have been taken to safeguard citizens and to ensure that no unlawful manhandling, canning and spanking is perpetrated?

Rajasthan High Court: A Division Bench of G R Moolchandani and Narendra Singh Dhaddha, JJ. while addressing the present petition raised the question,

Case Briefs High Courts

Lockdown | All HC | Period of 12 months for award to be made under Arbitration and Conciliation Act, 1996 — Extended

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Siddhartha Verma, J. had issued certain direction earlier in order to

Law School News Moot Court Achievements & Reports

NUALS wins World Rounds of 24th Stetson International Environmental Law Moot Court Competition 2020

Reported by Suzann Dinu