2020

SL CoA | Court should not act on the sole testimony of a prosecutrix if it appears to be unreliable and inconsistent; Court allows appeal

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K. K. Wickremasinghe and K. Priyantha Fernando,

New releases News

EBC’s book on — International Organisations — Engulfs Post-Graduate students requirements under one umbrella!

by Prof. V. Rajyalakshmi

Legislation Updates Notifications

MCA notifies — Section 460 of Companies Act — shall apply to Limited Liability Partnership

In exercise of the powers conferred by sub-section (1) of section 67 of the Limited liability Partnership Act, 2008 (6 of 2009),

Law School News Moot Court Announcements

CUSAT | 1st edition Dr. A T Markose Memorial Technology Law Moot Court Competition

Reported by Ujjwal Jain

Legislation Updates Notifications

Centre notifies — Jurisdiction of State of M.P. to be exercised by NCLT, Ahemdabad till operationalization of — NCLT, Indore

S.O. 484(E).—In exercise of the powers conferred by sub-section (1) of section 419 of the Companies Act, 2013 (18 of 2013), and

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – January 2020

TOP STORIES Citizenship (Amendment) Act row| No stay on CAA as SC asks Centre to file response within 4 weeks Country is

Case Briefs High Courts

Pat HC | Once notification of a transfer is acted upon, nothing subsists and the said notification becomes redundant for all purposes

Patna High Court: Anjana Mishra, J. allowed a civil writ application challenging the Memo No. 2164 dated 18-10-2019 issued by the Additional

Conference/Seminars/Lectures Law School News

NALSAR organised second edition of ‘The Courts and The Constitution ’20 in Review’ Conference’

Reported by Mansi Meena

Case Briefs High Courts

Kar HC | Criminal proceedings cannot be initiated against other suspects, in the absence of main culprit

Karnataka High Court: P.G.M. Patil, J. heard a Criminal Petition under Section 482 of Code of Criminal Procedure, 1973 appealing to quash

Law School News Moot Court Announcements

UPES | Dr. Paras Diwan Memorial International Energy Law Moot Court Competition, 2020

10th edition of the UPES – DR. PARAS DIWAN MEMORIAL INTERNATIONAL ENERGY LAW MOOT COURT COMPETITION, 2020. The moot is scheduled to take

Case Briefs High Courts

Del HC | Assessment under S. 125 CrPC relates back to the date of application; family court’s decisions granting maintenance from the date of order set aside

Delhi High Court: Manoj Kumar Ohri, J., allowed a criminal revision petition filed by the complainant-wife challenging the order of the family court

Case Briefs Supreme Court

Nirbhaya Case| SC dismisses Pawan Kumar’s plea seeking review of order rejecting juvenility claim

Supreme Court: The 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has refused to review it’s order dated 21.01.2020

New releases News

EBC introduces –GCESD’s Publication on — Environmental Law: Contemporary Issues [Edn. 2019] | Buy your copy soon!

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

Hot Off The Press News

BREAKING | Nirbhaya Case | Hanging of 4 Convicts — scheduled for tomorrow has been stayed by Delhi’s Patiala House Court

A Delhi Court postpones the execution of death convicts in the Nirbhaya case till further orders. The execution which was scheduled for

Business News News

Key Highlights of Economic Survey [2019-2020]; Enable Markets, Promote ‘Pro-Business’ Policies and Strengthen ‘Trust’ in the Economy

Meaning of Economic Survey and its significance: Economic Survey is succinct of the annual economic development of the economy keeping all the

Op Eds OP. ED.

SCC Times

SL CoA | Court should not act on the sole testimony of a prosecutrix if it appears to be unreliable and inconsistent; Court allows appeal

EBC’s book on — International Organisations — Engulfs Post-Graduate students requirements under one umbrella!

MCA notifies — Section 460 of Companies Act — shall apply to Limited Liability Partnership

CUSAT | 1st edition Dr. A T Markose Memorial Technology Law Moot Court Competition

Centre notifies — Jurisdiction of State of M.P. to be exercised by NCLT, Ahemdabad till operationalization of — NCLT, Indore

Supreme Court Monthly Roundup – January 2020

Pat HC | Once notification of a transfer is acted upon, nothing subsists and the said notification becomes redundant for all purposes

NALSAR organised second edition of ‘The Courts and The Constitution ’20 in Review’ Conference’

Kar HC | Criminal proceedings cannot be initiated against other suspects, in the absence of main culprit

UPES | Dr. Paras Diwan Memorial International Energy Law Moot Court Competition, 2020

Del HC | Assessment under S. 125 CrPC relates back to the date of application; family court’s decisions granting maintenance from the date of order set aside

Nirbhaya Case| SC dismisses Pawan Kumar’s plea seeking review of order rejecting juvenility claim

EBC introduces –GCESD’s Publication on — Environmental Law: Contemporary Issues [Edn. 2019] | Buy your copy soon!

BREAKING | Nirbhaya Case | Hanging of 4 Convicts — scheduled for tomorrow has been stayed by Delhi’s Patiala House Court

Key Highlights of Economic Survey [2019-2020]; Enable Markets, Promote ‘Pro-Business’ Policies and Strengthen ‘Trust’ in the Economy

Revised FDI Policy in E-Commerce Sector: Choppy Waters Ahead

ESIC officials shall not ask records beyond period of 5 years from employer to determine contributions — Clarification

E-Commerce Laws — Law and Practice [Edition 2019] | Go farther with e-commerce laws!– Get your Copy Now!

2020 SCC Vol. 1 January 7, 2020 Part 1

Breaking | WHO declares the new coronavirus outbreak a Public Health Emergency of International Concern