2020

EBC brings you, GNLU Centre for Environment and Sustainable Development’s publication on | Environmental Law — Decentralised Environmental Governance

GNLU Centre for Environment and Sustainable Development (GCESD) is one of the Centre of excellence under the umbrella of Gujarat National Law

Interviews

Aashish “Molly” Lakhanpal on getting a PPO from Shardul Amarchand Mangaldas

Interviewed by Nisha Gupta

Appointments & Transfers News

Ministry of Law & Justice| ACC approves — Appointment of Barun Mitra as Secretary, Department of Justice

Appointment Committee of the Cabinet (ACC) approves the appointment of Shri Barun Mitra, IAS (MN:87), Officer on Special Duty, Department of Justice,

Case Briefs Supreme Court

SC directs political parties to publish criminal antecedents of candidates & give reasons for their selection

Supreme Court: In a major judgment today, a bench of RF Nariman and S. Ravindra Bhat, JJ has directed all political parties

Case Briefs High Courts

Tri HC | No-objection of all legal heirs not necessary for issuance of survival certificate

Tripura High Court: A Division Bench of Akil Kureshi, CJ and Arindam Lodh, J., allowed and disposed of an appeal filed aggrieved

Conference/Seminars/Lectures Law School News

ICFAI University Jharkhand | National Conference on “Data Privacy and Cyber Security Laws in India

Reported by Ujjwal Jain

Case Briefs Tribunals/Commissions/Regulatory Bodies

APTEL | Rejection of claim by the CERC under Regulation 14 of Tariff Regulations set aside for lack of justification

Appellate Tribunal for Electricity (APTEL): A Coram of Justice Manjula Chellur (Chairperson) and S.D. Dubey (Technical Member) allowed an appeal filed against an

Cabinet Decisions Legislation Updates

Cabinet approves — Protocol amending Agreement between India & Sri Lanka for avoidance of double taxation and prevention of fiscal evasion with respect to taxes on income

The Union Cabinet has approved the Signing and Ratification of the Protocol amending the Agreement between India and Sri Lanka for the

Legislation Updates Rules & Regulations

Draft Arbitration Council of India (ACI) Rules issued for public consultation

The Arbitration and Conciliation Act, 1996, was amended by the Arbitration and Conciliation (Amendment) Act, 2015 in order to make arbitration process

Cabinet Decisions Legislation Updates

Cabinet approves proposal for capital infusion for OICL, NICL and UIICL

Union Cabinet has given its in-principle approval for capital infusion for three Public Sector General Insurance Companies, namely, Oriental Insurance Company Limited

Case Briefs High Courts

Chh HC | Laying of an Ordinance before State Legislature sub-serves the purpose of legislative control over the ordinance-making power

Chhattisgarh High Court: Goutam Bhaduri, J., while dismissing the present petition held that, Legislature has before it a full panoply of legislative powers

Law School News Live Blogging

Live Blog: 12th GNLU International Moot Court Competition (GIMC) 12th – 16th February, 2020

The decade-old moot is back for its twelfth edition! GIMC has always been known for its high-quality participation as well as judging

Case Briefs High Courts

Guj HC | Appeal for renewal of firearm license allowed considering the threat perception by the applicant

Gujarat High Court: A.Y. Kogje, J., allowed and disposed of an appeal challenging the order passed by the Joint Secretary, Home Department

Hot Off The Press News

Article 370| Justice Shantanagoudar recuses from hearing plea challenging Omar Abdullah’s detention under PSA

Supreme Court: Justice Mohan Shantanagoudar on Wednesday has recused from hearing the plea of former Jammu and Kashmir Chief Minister Omar Abdullah’s

Case Briefs High Courts

Ker HC | Court allows disbursement of loan amount decided under an expired settlement scheme, grants extension of time for remitting the amount

Kerala High Court: Alexander Thomas, J., considered a time extension sought by the petitioner for payment of the due amount and directed

Hot Off The Press News

EBC’s — Goods and Services Tax: Law and Practice [1st Edn., 2019] — is out in the stores! Everything you need to know about GST is available here [Buy your copy soon!]

by Milind Kumar

SCC Times

EBC brings you, GNLU Centre for Environment and Sustainable Development’s publication on | Environmental Law — Decentralised Environmental Governance

Aashish “Molly” Lakhanpal on getting a PPO from Shardul Amarchand Mangaldas

Ministry of Law & Justice| ACC approves — Appointment of Barun Mitra as Secretary, Department of Justice

SC directs political parties to publish criminal antecedents of candidates & give reasons for their selection

Tri HC | No-objection of all legal heirs not necessary for issuance of survival certificate

ICFAI University Jharkhand | National Conference on “Data Privacy and Cyber Security Laws in India

APTEL | Rejection of claim by the CERC under Regulation 14 of Tariff Regulations set aside for lack of justification

Cabinet approves — Protocol amending Agreement between India & Sri Lanka for avoidance of double taxation and prevention of fiscal evasion with respect to taxes on income

Draft Arbitration Council of India (ACI) Rules issued for public consultation

Cabinet approves proposal for capital infusion for OICL, NICL and UIICL

Chh HC | Laying of an Ordinance before State Legislature sub-serves the purpose of legislative control over the ordinance-making power

Live Blog: 12th GNLU International Moot Court Competition (GIMC) 12th – 16th February, 2020

Guj HC | Appeal for renewal of firearm license allowed considering the threat perception by the applicant

Article 370| Justice Shantanagoudar recuses from hearing plea challenging Omar Abdullah’s detention under PSA

Ker HC | Court allows disbursement of loan amount decided under an expired settlement scheme, grants extension of time for remitting the amount

Rajya Sabha Update | National Health Policy with emphasis on EWSs

SL CoA | Writ of Mandamus to be issued only in case of public or statutory duty; Court rejects appeal

Calcutta HC | Appointment of Protik Prakash Banerjee as an Addl. Judge

Bombay HC notifies — Designation of 22 Advocates as Senior Advocates

EBC’s — Goods and Services Tax: Law and Practice [1st Edn., 2019] — is out in the stores! Everything you need to know about GST is available here [Buy your copy soon!]