2020 | Page 190 of 209

Mad HC | Non-service of copies of plaint is not a ground for converting a summary suit filed under Or. 37 CPC into a regular suit

Madras High Court: V. Bharathidasan, J., dismissed a revision petition filed against the order of the trial court whereby the application filed by

Conference/Seminars/Lectures Law School News

Amity University, Lucknow | International Seminar on Law, Religion and Governance

Reported by Shambhavi Anand

Conference/Seminars/Lectures Law School News

Galgotias University | 4th International Conference on Contemporary Legal Issues 2020

School of Law, Galgotias University organizing our 4th International Conference on Contemporary Legal Issues (ICCLI) on 21st March 2020. The Conference will usher discussion on contemporary

Law School News Others

BVDU | Hour of Disaster Challenge

Reported by Prakhar Srivastava

Case Briefs Supreme Court

State not bound to collect quantifiable data relating to adequacy of representation of SCs & STs if it decides to provide no reservation

Supreme Court: The bench of L. Nageswara Rao and Hemant Gupta, JJ has held that no mandamus can be issued by the

Law School News Moot Court Achievements & Reports

SLS Pune wins ILSCA-PACT Mediation Competition, 2020

Reported by Nikita Jaitly

Law School News Others

BVDU | Panel Discussion on Judicial Intervention to Arbitration

Reported by Prakhar Srivastava

Case Briefs Supreme Court

Larger bench to decide if Labour and Industrial Courts have power to order regularisation

Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ has called for the reconsideration of the division bench verdict

Hot Off The Press News

SC appoints retired Kerala HC Judge to conduct inventory of Sabarimala deity’s ornaments

Supreme Court: A bench headed by NV Ramana, J has appointed retired Kerala High Court Judge CN Ramachandran Nair to conduct an

Case Briefs High Courts

Ker HC | Court sets aside sentence of conviction and demands payment of fine in matter of dishonour of cheque under S. 138 of Negotiable Instruments Act

Kerala High Court: R. Narayana Pisharadi J., allowed a criminal revision petition in part in a matter relating to Section 138 of

Op Eds OP. ED.

Indian Data Protection Regime & the Future of Fintechs in India

(Kritika Krishnamurthy, Director, Bridge Policy Think Tank and Aashrit Verma, Consultant, Bridge Policy Think Tank) The FinTech industry has grown out of

Hot Off The Press News

Citizenship (Amendment) Act Row| Plea against Shaheen Bagh protests to be heard on February 10

Supreme Court: A bench of SK Kaul and KM Joseph has said that it would take up on Monday the two PILs

Op Eds OP. ED.

The Road that Needs to be Paved for Central – KYC in India (Part-I)

(Anuroop Omkar, Director, Bridge Policy Think Tank and Aditi Jha, Consultant, Bridge Policy Think Tank) The idea for this write-up finds its

Legislation Updates Statutes/Bills/Ordinances

The Aircraft (Amendment) Bill, 2020 — introduced in Lok Sabha

The Aircraft (Amendment) Bill, 2020 was introduced in Lok Sabha on 04-02-2020. A Bill further to amend the Aircraft Act, 1934. This

Hot Off The Press News

Gender Sensitization of Judicial Personnel

Ministry of Women and Child Development has requested the National Gender Centre (NGC) in the Lal Bahadur Shastri National Academy of Administration

Cyril Amarchand Mangaldas Experts Corner

Predatory Pricing — Not only abuse but also proof of dominance

Dhruv Rajain, Principal Associate, Shubhankar Jain, Associate and Aakriti Thakur, Associate, Cyril Amarchand Mangaldas

Cite as: (2020) PL (Comp. L) February 79

Hot Off The Press News

Second National Judicial Pay Commission submits its Report

The Second National Judicial Pay Commission has filed the main part of the Report in 4 volumes covering the subject of Pay,

Hot Off The Press News

New draft on Drugs and Magic Remedies (Objectionable Advertisements) (Amendment) Bill, 2020 released, comments sought

Government proposes new law directing imprisonment upto 5 years for promoting and endorsing fairness creams and other false advertising As per moneycontrol.com,

Case Briefs High Courts

Bom HC | A fatal impulse or an ill-fated thought of the deceased cannot fray the fabric of S. 306 IPC; Acquittal of in-laws for abetting suicide of woman upheld

Bombay High Court: K.R. Shriram, J., dismissed an appeal filed against the order of the trial court whereby the respondent-accused were acquitted of

Case Briefs Supreme Court

In an accident that resulted into a 100% disability of a child, SC awards compensation more than the amount claimed

Supreme Court: In a case involving an accident that left a bright young girl with 100% disability i.e. a very low I.Q.