2020 | Page 158 of 209

COVID-19| Agusta Westland VVIP chopper scam middleman Christian Michel seeks bail; SC asks him to approach HC

Supreme Court: A bench of Dr. DY Chandrachud and MR Shah, JJ on asked the counsel of Christian Michel, the alleged middleman

Legislation Updates Notifications

[Coronavirus] RBI announces further measures for dealing with the COVID-19 pandemic

1. Extension of realisation period of export proceeds Presently value of the goods or software exports made by the exporters is required

Hot Off The Press News

COVID-19| SC seeks Centre’s response on PIL calling for WHO-approved protection kits for health care professionals

Supreme Court: A bench headed by Dr. DY Chandrachud, J has sought the Central government’s response on a public interest litigation seeking

Case Briefs High Courts

COVID 19 | A.P. HC | Fishes & Shrimps to be categorized under “Essential Supplies”; Vehicles transporting them to be permitted by State authorities

Andhra Pradesh High Court, Amravati: J.K. Maheshwari, CJ while providing an ad interim relief directed the State Authorities to permit vehicles transporting fishes

Case Briefs High Courts

[COVID-19] Madras HC | Technical Committee constituted for purpose of COVID-19, to consider representations with regard to use of–Indian Traditional Medicine for treating coronavirus

Madras High Court: A Division Bench of Dr Vineet Kothari and R. Suresh Kumar, JJ. addressed the present petition with regard to direction

Case Briefs High Courts

COVID-19 | Ker HC | Additional Advocate General to file a comprehensive statement with regard to — provision of food & shelter to migrant workers

Kerala High Court: A Division Bench of Shaji P. Chaly and A.K. Jayasankaran Nambiar, JJ. addresed a petition filed by amicus curiae

Legislation Updates Statutes/Bills/Ordinances

Adaptation of — Jammu and Kashmir Reorganisation (Adaptation of State Laws) Order, 2020 — Issued by MHA ; Domicile clause for reservation in Jobs inserted

Ministry of Home Affairs Orders – Jammu and Kashmir Reorganisation (Adaptation of State Laws) Order, 2020. The said Order comes into force with

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[Coronavirus] Del HC | Central Govt. Advocate writes to take action against official’s negligence to prevent religious congregation at Nizamuddin

As reported by ANI, Central Government Advocate Gaurav Kant, wrote to the Chief Justice of Delhi High court for a suo moto

Case Briefs High Courts

COVID 19 | Del HC | Yes Bank to file response in urgent petition seeking restraint from declaration of petitioner as NPA amid COVID-19

Delhi High Court: Sanjeev Sachdeva, J. addressed the urgent matter with regard to a direction being sought to Yes Bank regarding not taking any

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COVID 19 | Indian Banks Assn. clarifies queries on RBI’s announcement of 3-months moratorium in view of Corona Virus Outbreak

RBI Moratorium on EMI: FREQUENTLY ASKED QUESTIONS Last week, the Reserve Bank of India announced a three-month moratorium on all term loans outstanding as

Case Briefs High Courts

Bom HC | IDBI restrained from selling shares pledged by Fairprice Ltd. (Future Group) amid market collapse due to COVID-19

Bombay High Court: K.K. Tated, J., granted ad interim relief to Rural Fairprice Wholesale Ltd. from selling the pledged equity shares as the

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – March 2020

TOP NEWS COVID-19 Here’s the list of directions issued by CJI Bobde in the light of Coronavirus lockdown SC restricts it’s functioning

Legislation Updates Notifications

MCA introduces — “Companies Fresh Start Scheme, 2020” and revised “LLP Settlement Scheme, 2020” to provide relief to law abiding companies and Limited Liability Partnerships in the wake of COVID-19

In pursuance of the Government of India’s efforts to provide relief to law abiding companies and Limited Liability Partnerships (LLPs) in the

Interviews

Akash Srivastava on pursuing LL.M. in International Arbitration and Dispute Resolution from National University of Singapore

Interviewed by Ananya Gangwar

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Advisory for quarantine of migrant workers; Migrant workers will not be evicted by their employer/landlord

Coronavirus disease 2019 (COVID-19) is an acute infectious respiratory disease caused by a newly discovered coronavirus (SARS-CoV-2). Most people infected with the

Legislation Updates Notifications

MHA notifies — Jammu and Kashmir Reorganisation (Removal of Difficulties) Order, 2020

S.O. 1233(E).—WHEREAS, the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019) (hereinafter referred to as the principal Act) received the assent

Legislation Updates Statutes/Bills/Ordinances

Breaking | President promulgates — Taxation and other Laws (Relaxation of Certain Provisions) Ordinance, 2020

Taxation and other Laws (Relaxation of Certain Provisions) Ordinance, 2020 has been promulgated to provide relaxation in the provisions of certain Acts

Achievements Law School News

Zunhaid Tapia, student of SLS Pune adjuged as Second Best Advocate at the XI NLU-J Antitrust Moot Court Competition, 2020

Reported by Nikita Jaitly

Legislation Updates Notifications

Retirement of Government Servants on 31st March, 2020

In view of the unprecedented situation arising out of country-wide lockdown declared by the Government consequent to the outbreak of COVID-19, it

Hot Off The Press News

Indian Railways ready to modify 20000 coaches which can accommodate upto 3.2 lac possible beds for isolation needs

As part of COVID-19 preparedness, it has been decided by Indian Railways that it would be prepared to modify 20000 coaches into