2020 | Page 197 of 209

Bhopal gas tragedy: Here’s why Justice S Ravindra Bhat recused from hearing Centre’s plea for additional fund

Supreme Court: Justice S Ravindra Bhat has recused himself from hearing the Centre’s plea seeking Rs 7,844 crore as additional fund from

Case Briefs High Courts

Pat HC | Discretionary jurisdiction under Art. 226 of the Constitution can be exercised when no alternative efficacious remedy is available

Patna High Court: A Division Bench of Dinesh Kumar Singh and Anil Kumar Sinha, JJ. allowed a civil writ application that was

New releases News

EBC introduces — Human Rights: Contemporary issues — Festschrift in honour of Professor Upendra Baxi

Editor V.K. Ahuja

Law School News Others

NLUJ | 3rd edition of The NLUJ PD

Reported by Nisha Gupta

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Migration of Cellular Mobile Telephone Service license to Unified License of Aircel Ltd; held, should not be rejected on grounds of misrepresentation of authority

Telecom Disputes Settlement and Appellate Tribunal: Justice S.K Singh (Chairperson), while hearing a petition regarding the dispute relating to the procedures to

Case Briefs High Courts

Del HC | Conviction for rape on the basis of medical evidence refused where testimony of the prosecutrix does not inspire confidence

Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ., dismissed a criminal leave petition filed by the State against

ADR Competition Announcements Law School News

3rd VIPS DRCC National Mediation Competition, 2020 [March 28th, Register by Feb 29, 2020]

Reported by Shreya Aggarwal

Hot Off The Press News

Disinvestment of Air India | Preliminary Information Memorandum for Strategic Disinvestment of Air India issued

Hardeep S. Puri, Minister of State (I/C), Ministry of Civil Aviation informed that the newly constituted Air India Specific Alternative Mechanism (AISAM),

Law School News Moot Court Announcements

5th Amity National Moot Court Competition, 2020

Amity University, Gurugram is a part of Amity Universe and an innovation and research-oriented university which strives to develop all round personality

Hot Off The Press News

SC| Notice issued to Centre on plea claiming 2,000 transgenders excluded from NRC in Assam

Supreme Court: A Bench headed by CJI SA Bobde has issued a notice to the Central government on a petition claiming that

Law School News Others

NLUJ | MIL KAR KAREIN RTE KO SARTHAK 3.0

Reported by Nisha Gupta

Hot Off The Press News

Nirbhaya Case| SC to hear Mukesh Kumar’s petition against rejection of his mercy plea by the President tomorrow

Supreme Court : A bench headed by CJI SA Bobde has said that it will hear the writ petition filed by one

New releases News

Fascinated to know the legal history? | Pick a copy of — Cities of India: A Legal History — Published by EBC

by Richa R. Mulchandani

Cabinet Decisions Legislation Updates

MoU between India and Brazil on Cooperation in field of Geology and Mineral Resources: Cabinet

Union Cabinet has given its approval for the Memorandum of Understanding to be signed between Geological Survey of India (GSI), Ministry of

Hot Off The Press News

Prevention of Child Sexual Abuse & Dissemination of Child Pornography| RS chalks down 40 recommendations to be brought in POCSO Act, 2012 & IT Act, 2000

Misuse of social media for accessing pornographic content and child abuse The Adhoc Committee of the Rajya Sabha instituted by Chairman Shri

Hot Off The Press News

Justice Anant Bijay Singh of Jharkhand HC has resigned from the office of Judge

Resignation of Justice Anant Bijay Singh Justice Anant Bijay Singh has tendered his resignation from the office of Judge, Jharkhand High Court,

New releases News

EBC’s Master Guide to — Judicial Services Examination — is out now with it’s 2nd Edition!

This is a comprehensive Guide for Judicial Services Examination conducted by State Public Service Commissions/High Courts. This Guide has been prepared based