2020

Bom HC | Decision to have special audit under S. 142(2-A) of IT Act held invalid in absence of pre-decisional hearing

Bombay High Court: A Division Bench of Ujjal Bhuyan and Milind N. Jadhav, JJ., dismissed an appeal filed against the order of the

Law School News Moot Court Achievements & Reports

NLIU Bhopal and NUSRL team qualifies for the World Rounds of Leiden- Sarin International Air Law Moot Court Competition, 2020

Reported by Vivek Badkur and Sankalp Udgata

Law School News Others

HNLU | Pre Invite COLOSSUS, 2020

Reported by Sharon David

Law School News Others

Lucknow University | National Article Writing Competition

Reported by Saman Rehman

Legislation Updates Rules & Regulations

Companies (Winding Up) Rules, 2020 — Notified by Ministry of Corporate Affairs [Read Notification]

Ministry of Corporate Affairs notifies — Companies (Winding-Up) Rules, 2020 through Notification No. G.S.R. 46(E). The notification has been divided into 6

Hot Off The Press News

Borewell deaths| SC seeks response from Centre and State Governments on petition seeking prevention of such tragedies

Supreme Court: A Bench of Arun Mishra and MR Shah, JJ has issued notice to Centre and all the State governments on

Hot Off The Press News

Sabarimala| SG tells the Court that issues can be framed in chambers; SC to hear the matter on Thursday

Supreme Court: The nine-judge bench of Supreme Court will hear the Sabarimala matter again on Thursday after hearing the matter today. Solicitor

New releases News

EBC Publishes — The Reform Decade: Corporate and Commercial Law in India — to mark IndiaCorpLaw Blog’s 10th Anniversary

by Umakanth Varottil, Mihir Naniwadekar and V. Niranjan

Legislation Updates Notifications

Personal Data Protection Bill, 2019 — Suggestions invited by Joint Parliamentary Committee of both Houses

The Personal Data Protection Bill, 2019 as introduced in Lok Sabha has been referred to a Joint Parliamentary Committee of both the

Hot Off The Press News

Allahabad HC grants bail to Chinmayanand in alleged rape case of a law student

As reported by ANI, Chinmayanand who is an Ex-BJP Minister was accused of raping a law student has been granted bail. The

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Reasoning mandatory — while claiming exemption under S. 8(1) of RTI Act, 2005

Central Information Commission (CIC): Vanaja N. Sarna (Information Commissioner) while disposing of the RTI application instructed the ADG & CPIO, UIDAI –

Hot Off The Press News

Penalty on — Fortune Integrated Assets Finance Ltd. for non-compliance of– Monitoring of Frauds in NBFCs (Reserve Bank) Directions, 2016

The Reserve Bank of India (RBI) has imposed, by an order dated January 31, 2020, a monetary penalty of Rs 2 lakh

New releases News

Latest Issue of — NUJS Law Review [Vol. XI] — Published

Table of Contents Articles Reviewing the Ambit of ‘Control’ Apropos to the Objective of ‘Mandatory Bids’: An Analysis Under the Takeover Regulations

Hot Off The Press News

CAN Foundation announced its Flagship Project Dhananjay on Republic Day towards initiating 10 NLU students from economically weaker families into litigation & practice

After the successful culmination of the project Eklavya in 2019, CAN Foundation announced its Flagship Project Dhananjay on the Republic Day. ABOUT

Hot Off The Press News

Del HC | Permission to amend written statement after plaintiff’s evidence denied in view of proviso to Order 6 Rule 17 CPC

Delhi High Court: Pratibha M. Singh, J., dismissed a petition filed against the order of the trial court whereby it had rejected the

Conference/Seminars/Lectures Law School News

NMIMS | 2nd National Seminar on feasibility of Uniform Civil Code in India

Reported by Vanshika Doshar

Conference/Seminars/Lectures Law School News

GNLU | Public Lecture on “Challenges faced by the Judiciary” delivered by Justice MR Shah

Reported by Hrithik Khurana

SCC Times

Bom HC | Decision to have special audit under S. 142(2-A) of IT Act held invalid in absence of pre-decisional hearing

NLIU Bhopal and NUSRL team qualifies for the World Rounds of Leiden- Sarin International Air Law Moot Court Competition, 2020

HNLU | Pre Invite COLOSSUS, 2020

Lucknow University | National Article Writing Competition

Companies (Winding Up) Rules, 2020 — Notified by Ministry of Corporate Affairs [Read Notification]

Borewell deaths| SC seeks response from Centre and State Governments on petition seeking prevention of such tragedies

Sabarimala| SG tells the Court that issues can be framed in chambers; SC to hear the matter on Thursday

EBC Publishes — The Reform Decade: Corporate and Commercial Law in India — to mark IndiaCorpLaw Blog’s 10th Anniversary

Personal Data Protection Bill, 2019 — Suggestions invited by Joint Parliamentary Committee of both Houses

Allahabad HC grants bail to Chinmayanand in alleged rape case of a law student

CIC | Reasoning mandatory — while claiming exemption under S. 8(1) of RTI Act, 2005

Penalty on — Fortune Integrated Assets Finance Ltd. for non-compliance of– Monitoring of Frauds in NBFCs (Reserve Bank) Directions, 2016

Latest Issue of — NUJS Law Review [Vol. XI] — Published

CAN Foundation announced its Flagship Project Dhananjay on Republic Day towards initiating 10 NLU students from economically weaker families into litigation & practice

Nirbhaya Gang-Rape & Murder Case | Convicts are playing with the Judiciary: SG Tushar Mehta

EBC’s — Indirect Taxes (GST & Other Indirect Taxes) [Edition 2019] — is out now! [Get your copy soon!]

Clarification regarding proposal in Finance Bill, 2020 on a provision with regard to –NRI Tax

Del HC | Permission to amend written statement after plaintiff’s evidence denied in view of proviso to Order 6 Rule 17 CPC

NMIMS | 2nd National Seminar on feasibility of Uniform Civil Code in India

GNLU | Public Lecture on “Challenges faced by the Judiciary” delivered by Justice MR Shah