2020 | Page 157 of 209

COVID 19 | Exemption to specific services related to — Agri-produce Marketing, Anganwadi Workers and AYUSH from Lockdown Restrictions

In response to queries being raised with regard to exemption of specific services under the Consolidated Guidelines on lockdown measures to fight

Case Briefs High Courts

Del HC | No complete prohibition in a minor donating an organ or tissue prior to attaining majority; Donation permissible in exceptional circumstances

Delhi High Court: Sanjeev Sachdeva, J. while addressing a petition with regard to a minor donating her liver to her father, held that,

Appointments & Transfers News

BSV Prakash’s tenure as Acting President of NCLT — Extended

Extension of tenure of BSV Prakash Kumar, Judicial Member, NCLT as Acting President — National Company Law Tribunal. The extension period has

Hot Off The Press News

COVID 19 | MHA issues an addendum to lay down SOPs for transit of foreigners stranded in India

MHA issues an addendum to lay down SOPs for transit of foreigners stranded in India and release of quarantined persons after being

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MHA blacklists 960 foreigners, present in India on tourist visas, for their involvement in Tablighi Jamaat activities; necessary legal action to be taken

Under the directions of Union Home Minister, Shri Amit Shah, the Ministry of Home Affairs (MHA) has blacklisted 960 foreigners, present in

Appointments & Transfers News

Reserve Bank of India | B. P. Kanungo re-appointed as RBI Deputy Governor

B. P. Kanungo re-appointed as RBI Deputy Governor The Central Government has re-appointed Shri B. P. Kanungo as Deputy Governor, Reserve Bank

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MHA writes to States/UTs to ensure smooth Disbursal of Money to beneficiaries of PM-GKY during 21-day Lockdown to fight COVID-19

The Department of Financial Services, Ministry of Finance had issued detailed guidelines on disbursal of money to beneficiaries of Pradhan Mantri Garib

Case Briefs High Courts

COVID 19 | A.P. HC | Court takes up matter concerning non-availability of WHO-approved Personal Protection Equipment in a Medical College; Information sought regarding PPEs, isolation facility, social distancing at the hospital, etc.

Andhra Pradesh High Court, Amaravati: A Division Bench of Jitendra Kumar Maheshwari, CJ and M. Satyanarayana Murthy, J. addressed a Public Interest Litigation

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COVID 19 | Strict Action to be taken by Authorities on Violators of Lockdown Measures: MHA to States [Read penal provisions against violation of lockdown]

Union Ministry for Home Affairs (MHA) had issued consolidated guidelines on lockdown measures to be taken by the Ministries/Departments of Government of

Case Briefs High Courts

COVID-19 | Cal HC | Interim directions issued for Andaman & Nicobar Islands administration to contain — spread of Coronavirus in the islands; “whether it be the executive, judiciary or civil society, have to work hand in hand to avert any further disaster”

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Dipankar Datta, J. issued interim directions for the administration of Andaman

Appointments & Transfers News

Jammu and Kashmir HC | Justice Rajnesh Oswal sworn-in as first Judge of J&K HC, after abrogation of Art. 370

Justice Rajnesh Oswal becomes First Judge of J&K HC to be sworn in, after abrogation of Article 370 of the Constitution of India.

Case Briefs High Courts

Tablighi Jamaat Crisis | Guj HC | Union of India to provide complete information to State of Gujarat of persons who were present for Tablighi Jamaat & have entered Gujarat

Gujarat High Court: A Division Bench of Vikram Nath, CJ and Ashutosh J. Shastri, J. addressed a suo motu public interest litigation in

Hot Off The Press News

COVID-19 | Are you an apprehensive citizen wondering where to get your hand on a face mask?

Homemade masks to overcome shortage Office of the Principal Scientific Advisor to the Government of India has come up with an innovative

Hot Off The Press News

Coronavirus | MHA| States/UTs to take measures to fight Fake News in order to prevent Panic among People and spread of COVID-19 in India

Supreme Court, while hearing to a writ petition, took serious note of the panic created by Fake News leading to mass movement

Case Briefs High Courts

Ker HC | Centre to intervene & ensure removal of blockades erected by State of Karnataka for urgent medical treatment — to save human lives

Kerala High Court: A Division Bench of A.K. Jayasankaran Nambiar and Shaji P. Chaly, JJ. while addressing the urgent matter with regard to

Interviews

Tahira Karanjawala on securing top rank in the Advocate-on-Record (AoR) Examination

Interviewed by Akshita Totla and Shreya Agarwal

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As advised by Union HRD Minister, CBSE directs its affiliated schools to promote all students of classes I-VIII to the next class/grade

Union Human Resource Development Minister Ramesh Pokhriyal ‘Nishank’ has advised CBSE to promote ALL students studying in classes I-VIII to the next

Legislation Updates Rules & Regulations

Insurance Rules amended to cover risk on 3rd Party and Health Insurance policies pending renewal during the nationwide lockdown

G.S.R. 229 (E) .—In exercise of powers conferred by sub-sections (1) and (5) of section 64VB of the Insurance Act, 1938, the

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COVID-19| Not appropriate to impose a financial emergency right now; SC adjourns the matter

Supreme Court: A bench of Dr. DY Chandrachud and MR SHah, HH has adjourned for two weeks hearing on a Public Interest

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COVID 19 | Health Secretary requests — Secretaries of States/UTs to submit compliance report with regard to directions of SC for migrant labourers

Supreme Court of India while disposing the Writ petitions No. 468/2020 & 469/2020 in public interest for redressal of grievances of migrant