2020

Nirbhaya Case| Centre’s plea seeking separate execution of death row convicts to be heard on March 5

Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and Navin Sinha, JJ has said that it will hear on March

Bom HC | “Easy to accuse somebody of ill-treatment after someone dies, but not wise to convict somebody based on general statements”; Every Cruelty is not an offence under S. 498A IPC

Bombay High Court: K.R. Shriram, J., while deciding the appeal filed impugning the order and judgment passed with regard to acquittal for

Legislation Updates Rules & Regulations

MCA notifies — The Companies (Incorporation) Amendment Rules, 2020

In exercise of the powers conferred by sub-sections (1) and (2) of Section 469 of the Companies Act, 2013 (18 of 2013),

Law School News Moot Court Achievements & Reports

SLS Pune wins 2nd SAARC LAW JLU Moot Court Competition, 2020

Reported by Nikita Jaitly

Case Briefs High Courts

All HC | Medical Board report in a recruitment process not to be interfered with, unless arbitrary, capricious or not in accord with relevant recruitment rules

Allahabad High Court: A Division Bench of Biswanath Somadder and Dr Y. K. Srivastava, JJ. dismissed the present appeal since this was not

Legislation Updates Notifications

President accords sanction to constitution of — Twenty-Second Law Commission of India

Constitution of Twenty-second Law Commission of India for a term of three years President accords sanction to the constitution of the Twenty-second

Case Briefs High Courts

Utt HC | Construction of roads fall in the executive realm and cannot be brought under judicial review proceeding under Art. 226

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Alok Kumar Verma, J., dismissed a petition filed seeking laying of

Call For Papers Law School News

Call for Papers | TNNLU Law Review, Volume III, Issue I

Reported by Ujjwal Jain

Hot Off The Press News

SC further grants 4 weeks time to states, UTs to respond on plea alleging denial of ration over Aadhaar linkage

Supreme Court: A bench headed by SA Bobde, CJ has granted four weeks time to states and Union Territories to respond on

Case Briefs High Courts

All HC | [CAA Protests –AMU] NHRC recommends — compensation to 6 students; Action to be taken against policemen involved in unnecessarily caning apprehended students

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Samit Gopal, J., directed the Chief Secretary, Government of Uttar Pradesh, Director

Law School News Moot Court Achievements & Reports

SLS Pune wins 4th All India Moot Court Competition

The team comprising of Gowri Krishna, Kim Shah and Ananya Agarwal wins 4th All India Moot Court Competition at Dr. DY Patil College

Legislation Updates Statutes/Bills/Ordinances

Amendments in Arms Act, 1959 and Arms Rules, 2016 notified; Increase in number of Firearms and Ammunition allowed for Shooters

Shooting is an important Olympic sport in India. The Indian shooters have excelled in international competitions. Keeping this in mind, the Ministry

Hot Off The Press News

NCLAT | Notice issued to Financial Creditor for failing to reach settlement despite accepting settlement amount; filing of S. 7 IBC application with malicious intent to be considered

National Company Law Appellate Tribunal (NCLAT): The Coram comprising of Justice S.J. Mukhopadhaya, Chairperson and Alok Srivastava, Member (Technical), while deciding an

SCC Times

Nirbhaya Case| Centre’s plea seeking separate execution of death row convicts to be heard on March 5

Bom HC | “Easy to accuse somebody of ill-treatment after someone dies, but not wise to convict somebody based on general statements”; Every Cruelty is not an offence under S. 498A IPC

MCA notifies — The Companies (Incorporation) Amendment Rules, 2020

SLS Pune wins 2nd SAARC LAW JLU Moot Court Competition, 2020

All HC | Medical Board report in a recruitment process not to be interfered with, unless arbitrary, capricious or not in accord with relevant recruitment rules

President accords sanction to constitution of — Twenty-Second Law Commission of India

Utt HC | Construction of roads fall in the executive realm and cannot be brought under judicial review proceeding under Art. 226

Call for Papers | TNNLU Law Review, Volume III, Issue I

SC further grants 4 weeks time to states, UTs to respond on plea alleging denial of ration over Aadhaar linkage

All HC | [CAA Protests –AMU] NHRC recommends — compensation to 6 students; Action to be taken against policemen involved in unnecessarily caning apprehended students

SLS Pune wins 4th All India Moot Court Competition

Amendments in Arms Act, 1959 and Arms Rules, 2016 notified; Increase in number of Firearms and Ammunition allowed for Shooters

SC disposes plea seeking independent audit of EVM, VVPAT, ETS sources codes

Call for Paper | NLUJ Law Review 7.1

Ker HC | Act of affront to the decency and dignity of a woman cannot be considered as trivial in nature

Madras HC | Proviso to S. 50(1) of CGST Act is to be read as clarificatory and operative retrospectively

Bombay HC | Justice B.P. Dharmadhikari appointed as the Actg. Chief Justice

Citizenship (Amendment) Act Row| Shaheen Bagh Protest interlocutors submit report; Matter to be heard on Feb 26

SCC Online Blog Law Review Rankings [Nov. ’19] – CMET makes an entry at No. 7, JILI still at the top

NCLAT | Notice issued to Financial Creditor for failing to reach settlement despite accepting settlement amount; filing of S. 7 IBC application with malicious intent to be considered