2020

Government committed to — identify, isolate and quarantine COVID-19 positive Tabligh Jamaat workers in India post their congregation in Nizamuddin, Delhi

Union Ministry of Home Affairs (MHA) shared details of foreign and Indian Tabhlig Jamaat (TJ) workers in India with all States on

Case Briefs High Courts

Corona Virus | Kar HC | State Govt. to take cognizance on issues like provision of — Supply of hot meal to pregnant women, lactating mothers, malnutritioned children & needy people

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. asked the State Government of Karnataka to

Case Briefs Supreme Court

Coronavirus (COVID-19)| Don’t create panic by fake/misleading news: SC to Media on the plight of migrant workers

“We expect those concerned to appreciate the trepidation of the poor men, women and children and treat them with kindness.” Supreme Court:

Legislation Updates Notifications

COVID-19| Mahatma Gandhi NREGS wages, average increase of Rs 20

With respect to COVID 19 pandemic, Department of Rural Development, GoI in close collaboration with State Governments has taken various initiatives. Mahatma

Legislation Updates Notifications

Nationwide Lockdown | Validity of expired Driving Licences and Vehicle Registration extended till June 30, 2020

The Ministry of Road Transport and Highways has extended the validity of documents like driving licenses, permits and registration that expired since

Legislation Updates Notifications

Office of Principal Scientific Adviser issues manual on homemade masks: Masks for Curbing the Spread of SARS-CoV-2 Coronavirus

The Of?ce of the Principal Scienti?c Advisor to the Government of India has issued a detailed manual on homemade masks : “Masks

Hot Off The Press News

COVID-19 | Cargo flights carry medical supplies to eastern and southern parts of the country; private airlines also carry out critical supply operations

The Cargo flights were operated to carry medical supplies to Southern, eastern and north eastern regions on 30th March 2020. Details are as

Legislation Updates Notifications

IBBI amends — IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 amidst the nationwide lockdown for containment of COVID-19

The Insolvency and Bankruptcy Board of India (IBBI) amended the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons)

Case Briefs High Courts

Delhi Riot Victims | Del HC | Riot victims will be provided with required medical aid, food and accommodation

Delhi High Court: A Division Bench of Sanjeev Sachdeva and Navin Chawla, JJ. addressed the matter with regard to the issues being

Hot Off The Press News

COVID-19 | Lockdown | NCLAT extends period of limitation applicable to pending proceedings/ interim orders, and directs banks to extend periods of Fixed Deposits

Upon requests for urgent listing of cases having been made telephonically to Registrar of this Appellate Tribunal from various persons, who were

Legislation Updates Rules & Regulations

Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) (Second Amendment) Rules, 2020 — Notified

G.S.R. 226(E).—In exercise of the powers conferred by section 73A of the Indian Stamp Act, 1899 (2 of 1899), the Central Government

Law School News Moot Court Achievements & Reports

RGNUL adjudged Runners up at 12th NUJS-HSF National Corporate Law Moot Court Competition 2020

Reported by Vijaya Singh

Legislation Updates Notifications

Provisions of Finance Act, 2019 amending Indian Stamp Act to come into force from 1-07-2020

S.O. 1226(E).—In exercise of the powers conferred by section 11 of the Finance Act, 2019 (7 of 2019), the Central Government hereby

Hot Off The Press News

Coronavirus (COVID-19)| SC asks Centre to submit report on steps taken to prevent migration of workers during lockdown

Supreme Court: A bench of Chief Justice S A Bobde and Justice L Nageswara Rao has sought a status report from the

Hot Off The Press News

COVID-19 | Sikkim HC| Guidelines issued in view of nationwide lockdown to continue upto 14th April, 2020

In view of complete nationwide lockdown for twenty-one days from the midnight of 24th March 2020, it is hereby informed to all

Case Briefs High Courts

COVID-19| Cal HC | Monitoring Committee constituted for overall assessment of supply of essential commodities & other support mechanisms for people of Andaman & Nicobar Islands

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ. and Dipankar Datta, J. invoked the extraordinary jurisdiction with regard to a

Hot Off The Press News

COVID-19 | Del HC | Indian students stranded at Kazakhstan Airport — MEA may consider evacuation if imperative in students’ interests; Ensure student’s welfare

Delhi High Court: A Division Bench of Siddharth Mridul and Talwant Singh, JJ. while partly allowing the present petition stated that, “Ministry of

SCC Times

Government committed to — identify, isolate and quarantine COVID-19 positive Tabligh Jamaat workers in India post their congregation in Nizamuddin, Delhi

Corona Virus | Kar HC | State Govt. to take cognizance on issues like provision of — Supply of hot meal to pregnant women, lactating mothers, malnutritioned children & needy people

Coronavirus (COVID-19)| Don’t create panic by fake/misleading news: SC to Media on the plight of migrant workers

COVID-19| Mahatma Gandhi NREGS wages, average increase of Rs 20

Nationwide Lockdown | Validity of expired Driving Licences and Vehicle Registration extended till June 30, 2020

Office of Principal Scientific Adviser issues manual on homemade masks: Masks for Curbing the Spread of SARS-CoV-2 Coronavirus

COVID-19 | Cargo flights carry medical supplies to eastern and southern parts of the country; private airlines also carry out critical supply operations

IBBI amends — IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 amidst the nationwide lockdown for containment of COVID-19

Delhi Riot Victims | Del HC | Riot victims will be provided with required medical aid, food and accommodation

COVID-19 | Lockdown | NCLAT extends period of limitation applicable to pending proceedings/ interim orders, and directs banks to extend periods of Fixed Deposits

Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) (Second Amendment) Rules, 2020 — Notified

RGNUL adjudged Runners up at 12th NUJS-HSF National Corporate Law Moot Court Competition 2020

Provisions of Finance Act, 2019 amending Indian Stamp Act to come into force from 1-07-2020

Coronavirus (COVID-19)| SC asks Centre to submit report on steps taken to prevent migration of workers during lockdown

COVID-19 | Sikkim HC| Guidelines issued in view of nationwide lockdown to continue upto 14th April, 2020

COVID-19| Cal HC | Monitoring Committee constituted for overall assessment of supply of essential commodities & other support mechanisms for people of Andaman & Nicobar Islands

COVID-19 | 21 Days Lockdown | Manipur HC | Normal sitting of HC and District Courts suspended till 14th April, 2020

COVID-19 | Lockdown| Relaxations provided on compliances to be met by units / developers / co. developers of SEZs

COVID-19 | Del HC | Delhi riot victims who may be shelterless to be provided accommodation and basic amenities

COVID-19 | Del HC | Indian students stranded at Kazakhstan Airport — MEA may consider evacuation if imperative in students’ interests; Ensure student’s welfare