2020 | Page 17 of 209

In conversation with Mr Abhishek Sinha, founder of NotJustLex, his journey from a Partner at a tier-one law firm to an Entrepreneur and his advice to budding corporate lawyers

Interviewed by Varalika Mendiratta

HP HC | Where an employee has worked on a daily wage basis on two separate posts in lower and higher scales, can he be given the benefit of service rendered in lower scale and be regularized in higher scale by combining two services after 10 years; HC elucidates

Himachal Pradesh High Court: Vivek Thakur J., while allowing the present petition, made an elaborated discussion over conditions for granting benefit of

Case Briefs High Courts

Chh HC | S. 66 MV Act necessitates ‘permit’ for a passenger carrying commercial vehicle to make insurance company liable for compensation; Appeal partly allowed

Chattisgarh High Court: A Division Bench of P. R. Ramchandra Menon and Parth Prateem Sahu JJ., allowed the appeal partly and modified

Case Briefs Supreme Court

GST on lotteries| Prize money not to be excluded for computing the taxable value of supply, holds SC

Supreme Court: The 3-judge bench of Ashok Bhushan*, R. Subhash Reddy and MR Shah, JJ has held that while determining the taxable

Case Briefs Supreme Court

Supreme Court upholds constitutionality of imposition of GST on lotteries, betting and gambling

Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has upheld the constitutionality of imposition of

Case Briefs Supreme Court

‘Ability to do some household chores does not discard evidence of prosecutrix’s mental disorder’; SC holds man guilty for rape of a mentally deficient woman

“A person suffering from mental disorder or mental sickness deserves special care, love and affection. They are not to be exploited.”

Law School News Moot Court Achievements & Reports

Christ University and MNLU Nagpur bagged Winners and Runners Up trophy at 1st Justice Dipak Misra National Moot Court Competition 2020

Reported by Aniket Pandey and Anirudh Kulkarni

Case Briefs Supreme Court

Section 22 of MMDR Act does not bar Magistrate to direct registration of FIR under Section 156(3) CrPC; holds SC

The violators cannot be permitted to go scot free on payment of penalty only.

New releases News

EBC signs MoU with UPES Dehradun for publishing and distributing UPES Law Review

Eastern Book Company (EBC®) and University of Petroleum and Energy Studies, Dehradun signed an MoU for publishing and distributing the UPES Law

Law School News Moot Court Achievements & Reports

Event Report | First National virtual Criminal Moot Court Competition organised by Adhivakta Parishad Delhi High Court Unit

Adhivakta Parishad Delhi High Court Unit Organised its First National virtual Criminal Moot Court Competition. Competition started with the inaugural speech of

Conference/Seminars/Lectures Law School News

Law Mantra | One Day E- International Seminar on Globalizing World and Cybercrime, 30th January, 2021 [Submit Abstract by 5th January, 2021]

About Law Mantra Trust: “Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is

Interviews

In conversation with Anupriya Dhonchak on her Rhodes Scholarship journey

Interviewed by Nitya Bansal

Case Briefs Supreme Court

Is a company providing expert services an employer under EPF Act if the wages are paid from contractual money received from clients? SC answers

Supreme Court: In a case where a company provided trained and efficient security guards to clients, claimed that security guards were the employees of the client, the

Call For Papers Law School News

Call for Papers | Arbitration and Corporate Law Review Journal [Submit by Jan 20, 2021]

Reported by Shruti Dhonde

Case Briefs Supreme Court

Man roped in in the dowry death of his brother’s wife freed after 2 decades as SC finds allegations against him vague

Supreme Court: The bench of NV Ramana* and Surya Kant, JJ has acquitted a man convicted under Section 498A read with Section 34 IPC for the death of his

Case Briefs Supreme Court

SC directs all States & UTs to install CCTV Cameras in all Police Station. Read how CCTV Cameras will help curb custodial violence

Supreme Court: The 3-judge bench of RF Nariman*, KM Joseph and Anirudhha Bose, JJ has directed all the States and UTs to

Case Briefs High Courts

Del HC | Can an HIV positive patient be prosecuted for an offence of attempt to murder, if he had sexual intercourse without woman’s consent? Read detailed ruling of HC

Delhi High Court: Vibhu Bakhru, J., observed that If an HIV positive person is aware of their condition and has unprotected sex, the

Case Briefs High Courts

Ker HC | While considering transfer petitions related to matrimonial disputes, the convenience of wife is to be preferred over the convenience of husband; Court reiterates

Kerala High Court: Shircy V. J., while allowing the present petition against the original petition filed in the family court, reiterated, “In

Case Briefs High Courts

Bom HC | Welfare of child as paramount consideration: Father of minor given custody for mother not being able to take care of the child

Bombay High Court: The Division Bench of A.S. Chandurkar and N.B. Suryawanshi, JJ., determined the factors in regard to grant of custody of

Case Briefs Supreme Court

Legitimate expectations: Evolution and application of the doctrine in India and how is it different from promissory estoppel as explained by Supreme Court

Supreme Court: In the case where the Jharkhand Government had failed to give effect to the Industrial Policy and subsequent Notification that