2020 | Page 2 of 209

Chh HC | Degree of proof which is necessary to order conviction in a criminal case is different from degree of proof necessary to record commission of delinquency in a departmental proceeding

Chhattisgarh High Court: P. Sam Koshy J., dismissed the petition stating that no interference is required at this juncture keeping in mind

Case Briefs High Courts

Ker HC | After appointment of Sole Arbitrator, it is up to the Arbitrator to consider the question as to whether appellant would be entitled to claim any interim measure of protection under S. 17 of Arbitration and Conciliation Act, 1996; HC cannot interfere

Kerala High Court: T.V. Anilkumar, J., dismissed the present Appeal against the impugned order of Additional District Court whereby the Court refused

Case Briefs High Courts

All HC | Can a dispute relating to election to a cooperative society be called in question under writ jurisdiction? HC considers Coop. Societies Act and Rules

Allahabad High Court: The Division Bench of Surya Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., a dispute relating to the election of

Case Briefs High Courts

Chh HC | [MV Act] Whether Insurance Company is liable to pay passengers travelling in an offending ‘goods vehicle’? Terms ‘goods vehicle’ and ‘goods carriage vehicle’ discussed

Chhattisgarh High Court: A Division Bench of P. R. Ramchandra Menon and Parth Prateem Sahu JJ. allowed the appeal and modified the

Legislation Updates Notifications

Centre declares entire State of Nagaland to be ‘disturbed area’ for 6 months more months

Central Government hereby declares that whole of the State of Nagaland to be ‘disturbed area’ for a period of six months with

Hot Off The Press News

CBIC | Detection of evasion of customs duty by exporter on export of Iron Ore Fines; recovery of customs duty more than Rs 8 Crore

On the basis of specific intelligence, under the direction of the Commissioner of Customs (Preventive), Bhubaneswar Shri Debashish Sahu, investigation was initiated

Legislation Updates Notifications

Centre notifies “Real Estate Agents” with annual turnover of Rs 20 lakhs or above as “persons carrying on designated businesses or professions” under PMLA, 2002; Rescinds earlier notification

In exercise of the powers conferred by sub-clause (iv) of clause (sa) of sub-section (1) of section 2 of the Prevention of

Case Briefs High Courts

Ker HC | Unless injury complained of had connection with employment in which deceased was engaged, he cannot make a legal claim for compensation; HC reiterates legal position

Kerala High Court: T.V. Anilkumar, J., allowed the instant appeal against the impugned order of Commissioner for Workmen’s Compensation, Thiruvananthapuram. The brief

Interviews

In conversation with Ann M. Noel and Shivangi Misra on thoughts behind the Global #MeToo Movement Book

Interviewed by Shruti Srivastava

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Whether reflection of debt in Balance Sheet of a Corporate Debtor would amount to acknowledgement under S. 18 of Limitation Act? 5-Member Bench decodes Interplay between IBC & Limitation Act; discusses ‘Judicial Indiscipline’

National Company Law Appellate Tribunal (NCLAT), New Delhi: The Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Venugopal M. (Judicial

Call For Papers Law School News

Call for Submissions| MNLU-A Comparative Law e-Newsletter [Volume-I, Issue-IV]

Reported by Simranjeet Kaur

Case Briefs High Courts

All HC | Chief Judicial Magistrate, Etah directed to conduct inquiry over manhandling of an Advocate by police

Allahabad High Court: The Division bench of Govind Mathur, CJ and Saumitra Dayal Singh, J., directs the Chief Judicial Magistrate to submit a

Case Briefs Foreign Courts

UK SC | Amid the controversies surrounding the environmental impact of constructing a third runway at Heathrow Airport, SC discusses the fundamentals of “Government Policy” || Detailed Report

Supreme Court of United Kingdom: While deciding the instant case concerning the framework which will govern an application for the grant of

Case Briefs High Courts

MP HC | It is true that alternative remedy is not an absolute bar to a writ petition, but it is equally well settled that if there is an alternative remedy HC should not ordinarily interfere

Madhya Pradesh High Court: S.A. Dharmadhikari, J., dismissed the instant petition filed under Articles 226 and 227. The facts of the case

Cases Reported SCC Weekly

2020 SCC Vol. 8 Part 3

Army Act, 1950 — Ss. 69 and 70: In this case there was conviction of appellant under S. 354 IPC for using

Case Briefs Supreme Court Roundups

Supreme Court year-end roundup| From important judgments to unmissable facts and stories, here’s a comprehensive roundup of all that happened in 2020

2020 has been a year of COVID-19, challenges, and changes. Of many things that this year has taught us, one of the

Achievements Law School News

TNNLU Student selected for Daksha Fellowship

Reported by Ujjwal Jain

Case Briefs Supreme Court

When can members of a group be held individually guilty for an offence? Supreme Court explains applicability of Sections 34 and 149 of IPC

Supreme Court: Explaining the difference between Sections 34 and 149 of the IPC, the 3-judge bench of NV Ramana, Surya Kant* and

High Courts

Delhi HC| Delhi Government to hold School Management Committee elections within 2 Months of School Reopening

Delhi High Court: On 21st December, 2020, the Government of NCT of Delhi submitted in Court that elections of the School Management

Law School News Others

9th School of Law, Christ, International Model United Nations, 2021

Reported by Anirudh Kulkarni