2020 | Page 18 of 209

[MV Act] Kar HC | Will absence of valid and effective DL by the offending driver absolve insurance company to pay compensation? “Pay and Recover” principle applied

Karnataka High Court: Ashok G. Nijagannavar, J., allowed the appeal and enhanced the compensation in light of the “pay and recover” principle.

Case Briefs High Courts

[FLASHBACK] On the International Day for Abolition of Slavery, read how Orissa High Court Decoded the terms ‘Slave’ and ‘Slavery’ in the context of ‘Forced Labour’

Orissa High Court: P.K. Tripathy, J., decoded the meaning of the terms ‘slave and ‘slavery’ in the context of Forced labour. Petitioners in

Law School News Moot Court Achievements & Reports

SLS, Noida adjudged winners of Maharaja Agrasen Institute of Management Studies, Department of Law

Reported by Aurin Chakraborty

Case Briefs Supreme Court

Read why Supreme Court refused to interfere with Chanda Kochhar’s termination as ICICI’s MD, CEO

Supreme Court: The 3-judge bench of Sanjay Kishan Kaul, DInesh Maheshwari and Hrishikesh Roy, JJ has refused to interfere with the termination

Case Briefs High Courts

HP HC | Claim barred by limitation is a question of law and facts which Arbitral Tribunal or Arbitrator has to consider on the basis of record; petition allowed

Himachal Pradesh High Court: L. Narayana Swamy CJ., while exercising its powers under Section 11(6) of the Arbitration and Conciliation Act, 1996,

Case Briefs High Courts

Kar HC | Right of any major individual to marry the person of his/her choice is a fundamental right enshrined in the Constitution of India; Not to be encroached irrespective of caste or religion

Karnataka High Court: A Division Bench of S. Sujatha and Sachin Shankar Magadam JJ., disposed off the petition due to the limitation

Case Briefs High Courts

All HC | Does Article 12 of Constitution of India cover ‘Private Financial Institutions’ under its ambit? HC reiterates law laid down by SC

Allahabad High Court: The Division Bench of Naheed Ara Moonis and Vivek Varma, JJ., reiterated the law laid down by the Supreme Court

Achievements Law School News

NLUO wins at YONO Central India Debate

Reported by Toshika Soni

Case Briefs Supreme Court

‘Administrative lethargy of State will discourage entrepreneurship’; SC calls out Jharkhand Govt for not giving 50% electricity rebate to Industrial Units as promised

“State must discard the colonial notion that it is a sovereign handing out doles at its will.”

Conference/Seminars/Lectures Law School News

DSNLU-CAN Webinar | Scholarly Perspectives And Conceptuals of Witness Protection Regimes : Justice P.S. Bhati

This Sunday witnessed an astounding beginning when some of the esteemed members of the Legal Fraternity gathered for yet another thought provoking

Appointments & Transfers News

Madras High Court | Appointment of 10 Additional Judges of the Court

Appointments President appoints the following as the Additional Judges of the Madras High Court: (1) Govindarajulu Chandrasekharan, (2) A.A. Nakkiran, (3) Veerasamy

Legislation Updates Statutes/Bills/Ordinances

Prohibition of Unlawful Religious Conversion | Uttar Pradesh Prohibition of Unlawful Conversion of Religion Ordinance, 2020 [Brief Explainer]

“Marriage conducted for the sole purpose of Unlawful Conversion or vice-versa to be declared void.”

Case Briefs High Courts

Bom HC | Can Court revoke a ‘conditional gift deed’ on non-compliance of an undertaking in light of which the said deed was executed?

Bombay High Court: A.K. Menon, J., addressed a matter wherein an arrangement was executed between the parties for taking care of the

Hot Off The Press News

PCI advises Media to publish verified publication extracts of foreign newspaper in Indian newspapers

Press Council of India has considered references received from various quarters by Government about the responsibility of Indian Newspapers in publishing foreign

Case Briefs High Courts

Telangana HC | If consequences of an offence are suffered at a different place than the place where offence occurred, which Court will have jurisdiction for trial of case? HC explains

Telangana High Court: The Division Bench of Raghvendra Singh Chauhan, CJ and Vijaysen Reddy, J., observed that if the consequences of an offence

Case Briefs High Courts

Bom HC | Protector Turns Predator: 11-year old child subjected to digital penetration and sexual assault; HC upholds lower Court’s decision

Bombay High Court: The Division Bench of Sadhana S. Jadhav and N.J. Jamadar, JJ., pens down the decision in the instant matter with

Case Briefs High Courts

All HC | Whether res judicata will apply where issue of negligence already decided by competent Tribunal in claim arising out of same accident? Court examines

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., while addressing the matter observed that: “…where there are multiple claims, MACT should place all

Case Briefs Supreme Court

‘It’s high time we put an end to the disturbing trend of Govt ignoring our directions.’ Read why Supreme Court directed constitution of National Tribunals Commission

Judicial independence of the Tribunals can be achieved only when the Tribunals are provided the necessary infrastructure and other facilities without having to lean on the shoulders of the executive.

Law School News Others

MNLU Nagpur | Call for Internship: DPIIT- IPR CHAIR

Reported by Aniket Pandey

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – November 2020

TOP STORIES Maintenance of wife|Husband doesn’t have to pay maintenance in each of the proceedings under different Maintenance laws [Explainer on Supreme