2020
2nd NLUJ Deal Mediation Competition
Reported by Nisha Gupta
Continue readingRaj HC | Non-prescription of limitation period in a statute for making reference to a Court, does not confer unbridled power on authority to exercise the same on whims
Rajasthan High Court: A Division Bench of Sangeet Lodha and Mahendar Kumar Goyal, JJ. dismissed an appeal regarding irregularity of a suit
Continue readingDel HC | Ss. 143-147 NI Act lay down Special Code for trial, recourse to S. 482 CrPC as a substitute for initiating second revision petition denied
Delhi High Court: Rajnish Bhatnagar, J., dismissed a petition filed against the order of the Sessions Court whereby it had dismissed the review
Continue reading
Nirbhaya Case| Akshay Kumar Singh’s curative petition dismissed by a 5-judge bench
Supreme Court: A 5-judge bench of NV Ramana, Arun Mishra, RF Nariman, R. Banumathi and Ashok Bhushan, JJ has rejected the curative
Continue readingCollegium approves — elevation of 3 Advocates and 1 Judicial Officer as Judge of Kerala HC
Collegium Resolution The Supreme Court Collegium approved the proposal for elevation of the following persons as Judges of the Kerala High Court:
Continue reading
SC Collegium reiterates recommendation for appointment of Advocate Aniruddha Roy as Judge of Cal HC
The Supreme Court Collegium resolved to reiterate its recommendation dated 24-10-2018 for the appointment of Shri Aniruddha Roy, Advocate, as Judge of
Continue reading
Live Updates : Philip C. Jessup International Law Moot Court Competition, 2020 – Indian Rounds
The relevance of International Moot as a strategy to solve complex International Criminal Disputes is irrefutable. Its use and profile have seen
Continue readingAll HC | Re-installing of amplifiers and loudspeakers for “Azaan” — denied; Arts. 19(1)(a) and 25 of the Constitution have to be read together
Allahabad High Court: A Division Bench of Pankaj Mithal and Vipin Chandra Dixit, JJ., while addressing a petition preferred by the people
Continue reading
MCA notifies — NCLT (Recruitment, Salary and other Terms and Conditions of Service of Officers and other Employees) Rules, 2020
Ministry of Corporate Affairs notified the National Company Law Tribunal (Recruitment, Salary and other Terms and Conditions of Service of Officers and
Continue readingAppointment of Rajnesh Oswal — to be Judge of common HC for UT of J&K and UT of Ladakh
Appointment of Judge of Common HC for UT of J&K and UT of Ladakh President appoints Shri Rajnesh Oswal, to be a
Continue reading
Guj HC | Two finger test violates the right of victim to privacy, physical and mental integrity and dignity; held unconstitutional
Two Finger test Held — Unconstitutional Gujarat High Court: A Division Bench of J.B. Pardiwala and Bhargav D. Karia, JJ., while deciding
Continue reading
Proposal for amendments in National Commission for Indian System of Medicine Bill, 2019 — Approved by Cabinet; Affordable healthcare services
The Union Cabinet has given its approval for the proposal of Official Amendments in the National Commission for Indian System of Medicine
Continue reading
SL SC | Absence of proof leads to dismissal of petition of violation of Fundamental rights
Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare, Murdu N. B. Fernando and E.
Continue reading
Cabinet approves official amendments in — National Commission for Homoeopathy Bill, 2019
Union Cabinet has given its approval to the official amendments in the National Commission for Homoeopathy Bill, 2019 for amending the Homoeopathy
Continue reading
SC dilutes unwarranted observations made by SAT casting aspersions on SEBI’s role in disposing of complaint connected with Times Group
Supreme Court: A Division Bench of Arun Mishra and Indira Banerjee, JJ., diluted certain adverse observations made by the Securities Appellate Tribunal
Continue reading