2020

Del HC | [Sexual Assault of 10-year old minor boy] Variations in child’s statement at stages of investigation & trial doesn’t retract veracity of allegations against accused

Delhi High Court: Anu Malhotra, J., while upholding the decision of the trial court in a case where a 10-year-old minor was

Case Briefs High Courts

[Delhi Violence] | Del HC | “We cannot let another 1984 happen in this country; Not under the watch of this Court”; Ensure safe passage for bodies of victims who died in riots

Delhi High Court: A Division Bench of S. Muralidhar and Anup Jairam Bhambhani, JJ., in pursuance to the mid-night hearing, was informed

Case Briefs High Courts

Pat HC | Delay of 3 years in making payment under Right to Fair Compensation Act found not bona fide; amount at the rate of 9% simple interest granted

Patna High Court: Ahsanuddin Amanullah, J, disposed the petition directing the respondents to pay the simple interest at the rate 9% per annum

Conference/Seminars/Lectures Law School News

ILS Pune | Colloquium 5.0: Insights into IBC and Future for Law Students

Reported by Ankit Mishra

Hot Off The Press News

Citizenship (Amendment) Act Row| Shaheen Bagh protest issue to be heard on March 23

Supreme Court: A bench of SK Kaul and KM Joseph has adjourned March 23 hearing on pleas seeking removal of the crowd

Case Briefs High Courts

Utt HC | Special provisions created in favour of SC community in U.P. Zamindari Abolition Act to be kept in mind while deciding applications; Matter remanded back to Consolidation Officer

Uttaranchal High Court: Sudhanshu Dhulia, J., disposed of a petition filed against the order of the revisional authority. The petitioner was a

Case Briefs High Courts

Bom HC | [Robbery or Dacoity with use of deadly weapon] Trial Court’s decision upheld for offence punishable under Ss. 302 & 392 IPC – Deceased found with knife pierced in chest

Bombay High Court: A Division Bench of Surendra P. Tavade and Ranjit More, JJ., while dismissing the present appeal upheld the trial

Law School News Moot Court Achievements & Reports

RGNUL wins the 18th Surana and Surana Corporate Law Moot Court Competition, 2020

Reported by Vijaya Singh

Case Briefs High Courts

Del HC | [Delhi Riots] [Midnight Hearing] Delhi Police directed to ensure safe passage for injured victims & immediate emergency treatment at govt. hospitals

Delhi High Court: A Division Bench of S. Muralidhar and Anup Jairam Bhambhani, JJ., held a special sitting on orders being given by

Conference/Seminars/Lectures Law School News

ILS Pune | One Day National Seminar on Interface of Environment Protection and Development of Transport Infrastructure

Reported by Ankit Mishra

Law School News Moot Court Achievements & Reports

NLIU wins National rounds of 24th Stetson International Environmental Moot Court Competition

Reported by Vivek Badkur

Hot Off The Press News

Ministry of Information & Broadcasting issues advisory for all TV Channels — to be cautious with regard to content encouraging violence

Ministry of Information and Broadcasting issues advisory and reiterates that all TV Channels are advised to be particularly cautious with regard to

Appointments & Transfers News

Breaking | SC Collegium recommends elevation of Justice B.P. Dharmadhikari as CJ of Bom HC

Supreme Court Collegium has recommended elevation of Justice B.P. Dharmadhikari, Acting Chief Justice, Bombay High Court as Chief Justice of that High

Case Briefs High Courts

Del HC | [Maintenance] Provisions of S. 125 CrPC are for the welfare of neglected wives, children and parents

Delhi High Court: Manoj Kumar Ohri, J., while addressing the present petition against the order of family Court wherein the petitioner’s maintenance

Hot Off The Press News

Measures taken regarding H1N1 infection of Judges of Supreme Court

Five Judges of the Supreme Court of India have been affected by Swine Flu which is caused by H1N1 virus. In order

Case Briefs High Courts

Utt HC | Standard of proof in a criminal case varies at different stages; Exercise of inherent powers declined

Uttaranchal High Court: Ravindra Maithani, J., dismissed an appeal filed under Section 482 of the Code of Criminal Procedure, 1973 against the

Case Briefs High Courts

Chh HC | Death Sentence in rape and murder of a 5 ½-Year-old deaf and dumb girl confirmed in the category of – “Rarest of Rare Case”

Chhattisgarh High Court: A Division Bench of Prashant Kumar and Gautam Chourdiya, JJ., while addressing the present criminal reference wherein the deceased/victim

Case Briefs Tribunals/Commissions/Regulatory Bodies

SCC Times

Del HC | [Sexual Assault of 10-year old minor boy] Variations in child’s statement at stages of investigation & trial doesn’t retract veracity of allegations against accused

[Delhi Violence] | Del HC | “We cannot let another 1984 happen in this country; Not under the watch of this Court”; Ensure safe passage for bodies of victims who died in riots

Pat HC | Delay of 3 years in making payment under Right to Fair Compensation Act found not bona fide; amount at the rate of 9% simple interest granted

ILS Pune | Colloquium 5.0: Insights into IBC and Future for Law Students

Citizenship (Amendment) Act Row| Shaheen Bagh protest issue to be heard on March 23

Utt HC | Special provisions created in favour of SC community in U.P. Zamindari Abolition Act to be kept in mind while deciding applications; Matter remanded back to Consolidation Officer

Bom HC | [Robbery or Dacoity with use of deadly weapon] Trial Court’s decision upheld for offence punishable under Ss. 302 & 392 IPC – Deceased found with knife pierced in chest

RGNUL wins the 18th Surana and Surana Corporate Law Moot Court Competition, 2020

Del HC | [Delhi Riots] [Midnight Hearing] Delhi Police directed to ensure safe passage for injured victims & immediate emergency treatment at govt. hospitals

ILS Pune | One Day National Seminar on Interface of Environment Protection and Development of Transport Infrastructure

NLIU wins National rounds of 24th Stetson International Environmental Moot Court Competition

Ministry of Information & Broadcasting issues advisory for all TV Channels — to be cautious with regard to content encouraging violence

Breaking | SC Collegium recommends elevation of Justice B.P. Dharmadhikari as CJ of Bom HC

Del HC | [Maintenance] Provisions of S. 125 CrPC are for the welfare of neglected wives, children and parents

Measures taken regarding H1N1 infection of Judges of Supreme Court

Utt HC | Standard of proof in a criminal case varies at different stages; Exercise of inherent powers declined

Chh HC | Death Sentence in rape and murder of a 5 ½-Year-old deaf and dumb girl confirmed in the category of – “Rarest of Rare Case”

CESTAT | Refund of 4 % Special Additional Duty allowed where goods imported and sold were co-relatable goods

SCC Online Blog Law Review Rankings [Dec. ’19] – IJAL new No. 3, JILI still at the top

2020 SCC Vol. 2 February 14, 2020 Part 2