2020 | Page 16 of 209

Justice G.R. Udhwani of Gujarat High Court passes away during COVID-19 treatment

Justice G.R. Udhwani Justice G.R. Udhwani of Gujarat High Court passed away while undergoing treatment for Coronavirus (COVID-19). [Source: PTI] BACKGROUND Born

Cases Reported SCC Weekly

2020 SCC Vol. 7 Part 3

Arbitration Act, 1940 — Ss. 30 and 39 — Grounds for setting aside award: In this case, there was no allegation of

Hot Off The Press News

Government asks private television channels to follow ASCI guidelines on online gaming and fantasy sports

The Ministry of Information and Broadcasting has issued an advisory asking all private television broadcasters to follow guidelines issued by the Advertising

Call For Papers Law School News

Call for Papers | RMLNLU Law Journal on Communication, Media, Entertainment & Technology Law [Volume 8]: Submit by 7th February, 2021

Reported by Vanaj Vidyan

Case Briefs High Courts

Madras HC | “Every time a custodial death occurs, legitimacy of State suffers a big dent”; Judicial Magistrate to ensure that family of deceased be given access to see body & allowed to access photos and videos

Madras High Court: G.R. Swaminathan, J., observed that, What the government does must inspire the confidence of the people. Every time a

Conference/Seminars/Lectures Law School News

HNLU ALMA Matters| Webinar on Entrepreneurial Opportunities in the Legal Domain

Reported by Masooma Rizvi

Case Briefs High Courts

Chh HC | Whether in a criminal proceeding, S. 14(1) of Limitation Act, 1963 would be applicable? Court not to apply beneficent provisions in a pedantic manner

Chhattisgarh High Court: Sanjay K Agrawal J., dismissed the petition being devoid of merits. The facts of the case are such that

Law School News Others

Legal Insider | 4th National Article Writing Competition: Registrations open [Last date 01 Jan, 2021, prizes upto 5k]

About the Organizer The Legal Insider is a rapidly growing community of niche academicians, thinkers, activists, lawyers, professors, legal volunteers, paralegals and

Case Briefs Tribunals/Commissions/Regulatory Bodies

Can a generic expression be granted registration and/or protection as a trade mark under trade mark laws? IPAB explains if “N 95” is capable of being registered or protected as a trade mark

Intellectual Property Appellate Board (IPAB): The Bench of Justice Manmohan Singh (Chairman) and Lakshmidevi Somanath (Technical Member, Trademarks) and Makyam Vijay Kumar

Case Briefs High Courts

HP HC | Court while discharging its duties in exercise of powers conferred under Art. 226 r/w Art.227 of Constitution, cannot permit illegality to remain on record, especially in exercise of its power of superintendence

Himachal Pradesh High Court: Ajay Mohan Goel J., while allowing the present petition, set aside the orders of the preceding authority holding

Op Eds OP. ED.

Section 11 after 2019 Amendment Act – An Opportunity to Strengthen Institutional Arbitration in India

by Aniket Pandey*

Hot Off The Press News

Introduction of Cooling Period: RBI

Cooling Period To inculcate discipline and encourage the submission of applications by serious players as also for effective utilisation of regulatory resources,

Case Briefs Supreme Court

1991 Balwant Singh Multani disappearance| SC grants anticipatory bail to Punjab’s former DGP Sumedh Singh Saini in a fresh FIR alleging murder

Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah*, JJ has granted anticipatory bail to Punjab’s former

Hot Off The Press News

UN body removes Cannabis from list of dangerous narcotics, India votes in favour of removal

On 2nd December, 2020, the United Nations Commission on Narcotic Drugs (CND), by a vote of 27-25 with one abstention, agreed to

Hot Off The Press News

RBI | Positive Pay System shall be implemented from January 01, 2021: Read about Positive Pay System

Under this process, the issuer of the cheque submits electronically, through channels like SMS, mobile app, internet banking, ATM, etc., certain minimum details of that cheque (like date, name of the beneficiary/payee, amount, etc.) to the drawee bank, details of which are cross-checked with the presented cheque by CTS.

Case Briefs High Courts

Madras HC | ‘Shocked by pornographic content in condom ads freely available for being viewed by children’: Court restrains telecast of vulgar ads and programmes

Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., while addressing the instant matter ordered an Interim direction directing

Hot Off The Press News

EGI advises media organizations to display fairness, objectivity, and balance in reporting farmers’ protests; Media have been labelling them as “Khalistanis”, “anti-nationals”, etc.

Editors Guild of India is concerned about the news coverage of the farmers’ protests in the national capitals, wherein certain sections of

Case Briefs High Courts

Ker HC | Endeavour of every Judge should be to get rid of his personal predilections and prejudices and to decide cases dispassionately, and not to recuse whenever his or her actions are questioned

Kerala High Court: V.G. Arun J., while disallowing the present petition of transfer, observed, “When the question is one of transfer of

Case Briefs High Courts

Del HC | If interim maintenance by wife has already been secured under Domestic Violence Act, will application under S. 125 CrPC be maintainable? Court answers

Delhi High Court: Vibhu Bakhru, J., addressed a matter wherein the question was considered whether an application under Section 125 Criminal Procedure Code,

Case Briefs High Courts

All HC | Is any offence committed if two adults wish to be in a live-in relationship? Read what HC ruled

“…where a boy and a girl are major and they are living with their free will, then, nobody including their parents has the authority to interfere with their living together.”