2020 | Page 166 of 209

COVID-19| Prices of Alcohols used in manufacturing hand sanitizers capped under Essential Commodities Act, 1955

In view the ongoing outbreak of COVID-19 (Corona Virus) and concern of the logistics for COVID 19 management particularly during last couple

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BREAKING| 7 years later, finally, a closure for Nirbhaya’s family; All 4 convicts hanged to death

All four death row convicts in the Nirbhaya gang-rape and murder case, namely, Mukesh, Akshay, Vinay, and Pawan, were sent to the

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[BREAKING] [Midnight Hearing of the Gruesome – Nirbhaya Case] |Petition of death row convict Pawan Gupta against rejection of his mercy petition and seeking stay on execution — dismissed; Convicts to be hanged at 5.30 am today

The convicts are to be hanged at 5.30 a.m. and the legal remedies in the Nirbhaya Verdict are still being availed by

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[LIVE] BREAKING | Late Night Hearing in Nirbhaya Case | Convicts to be hanged today at 5.30 am; Del HC dismisses petition filed to stay execution of death warrants

LIVE UPDATES OF LATE NIGHT HEARING Justice Manmohan to AP Singh: We’re close to the time when your client will meet the God.

Case Briefs Supreme Court

Nirbhaya| Akshay Kumar’s plea challenging rejection of mercy petition dismissed

Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ rejected the plea filed by Akshay Kumar Singh,

Interviews

Nikhil Naren on co-authoring a book titled ‘Internet Law: Regulating Cyberspace and Emerging Technologies’

Interviewed by Ananya Gangwar

Call For Papers Law School News

Call for Papers | First edition of ADR Newsletter

Reported by Hrithik Khurana

Case Briefs Supreme Court

High Court can pass an order interdicting the legal fiction as contemplated under State Act

“The Courts are guardians of the rights and liberties of the citizen and they shall fail in their responsibility if they abdicate

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Corona Virus | No scheduled international commercial passenger aircraft shall be allowed to land in India from March 22, 2020 for one week

Additional Advisory for Novel Coronavirus Disease (Covid-19) No scheduled international commercial passenger aircraft shall be allowed to land in India from March 22, 2020 for

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Novel Corona Virus (COVID-19) | NCLT Benches to keep giving adjournments till 27-03-2020

In the wake of Seriousness of pandemic Novel Coronavirus (COVID-19), it is hereby directed that: All NCLT Benches may take up matters

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Meghalaya govt. closes down all tourist places in the state till 31st March as a precautionary measure in light of COVID-19

Government of Meghalaya has closed down all Tourist places in the State of Meghalaya till 31st March, 2020 as a precautionary measure in

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Nirbhaya Gang Rape & Murder Case| Delhi’s Patiala House Court dismisses convicts plea seeking a stay on execution of capital punishment

Delhi’s Patiala House court dismissed the petition filed by the Convicts of the Nirbhaya Gang Rape and Murder Case. The petition was

Case Briefs High Courts

Bom HC | 19-year-old girl stranded at Dubai Airport due to misinterpretation of travel advisory issued by Govt. of India in wake of COVID-19 to be issued fresh visa to return to Mumbai

Bombay High Court: A Division Bench of S.J. Kathawalla and R.I. Chagla, JJ., issued a writ of mandamus directing respondents to issue a

Case Briefs High Courts

Cal HC | “Leave India Notice” issued to Polish citizen for participating in anti-government demonstration declared to be null & void; Valid right to reside in India goes hand-in-hand with fundamental rights

Calcutta High Court: Sabyasachi Bhattacharyya, J., while setting aside an impugned order of expulsion of a polish citizen (Student) dated 14-02-2020, stating

Case Briefs Supreme Court

Petition challenging implementation of Karnataka Reservation Act 2018 held not maintainable

Supreme Court: The bench of Dr. DY Chandrachud and UU Lalit, JJ has refused to entertain the applications challenging the validity of

Case Briefs High Courts

Jhar HC | Interference with orders passed pursuant to departmental enquiry can only be in case of ‘no evidence’

Jharkhand High Court: Dr S.N. Pathak, J. dismissed the instant writ petition being devoid of merit. The brief facts of the case

Cases Reported SCC Weekly

2020 SCC Vol. 2 March 7, 2020 Part 5

Constitution of India — Arts. 25 and 26 — Religious practices — Funeral and death ceremonies as per Zoroastrian/Parsi religion: In this

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Nirbhaya| Pawan Gupta’s curative petition dismissed; All 4 convicts scheduled to be hanged tomorrow

Supreme Court: The Court has dismissed the curative petition of Pawan Gupta, one of the convicts in the 2012 Nirbhaya gang-rape and

Case Briefs High Courts

[Coronavirus] Ori HC | HC calls for information to check steps taken to regulate masks and sanitizers; Sought information regarding tests being conducted on travellers from ships, cargoes and like vessels for timely detection of COVID-19

Orissa High Court: A Division Bench of S. Panda, ACJ and S.K. Sahoo J., directed the State Government to inform the Court

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COVID-19| MCA relaxes requirement of holding board meetings with physical presence of directors in view of Coronavirus Outbreak

Board meetings under the Companies Act, 2013 Considering the need to take precautionary steps to overcome the outbreak of the coronavirus (Covid-19),