2020 | Page 20 of 209

All HC | Whether Public Interest Litigation in service matters is maintainable? HC explains in light of SC decisions

Allahabad High Court: The Division Bench of Shashi Kant Gupta and Shamim Ahmed, JJ., addressed whether public Interest litigation in service matters are

Case Briefs Supreme Court

COVID-19| Seeking waiver of interest on interest for loan during the moratorium period? SC asks Govt to implement decision to forego compound interest on these 8 categories

Supreme Court: In a breather to customers in the case relating to waiver of interest on loan during the moratorium period, the

Case Briefs High Courts

Madras HC | If Advocate stickers are being misused for criminal activities by sticking it in vehicles to intimidate Police, why not ban the same? Court asks

Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., addressed a matter wherein it was stated that the law

Op Eds OP. ED.

Co-equal Status of the States: Constitutional Perspective

by Uday Shankar*

Achievements Law School News

KIIT wins 1st RGNUL- L&L Partners Energy Law Agreement Drafting Competition, 2020

Reported by Mandavi Banerjee

Hot Off The Press News

Bombay High Court to start Physical Hearing of cases on an experimental basis from 1st December, 2020

Bombay High Court Advocates and the parties appearing in-person that, considering the precautionary measures due to outbreak of COVID-19, Chief Justice nominated

Law School News Others

GNLU | Post Graduate Diploma in Biotechnology

Reported by Karan Ahluwalia

Case Briefs High Courts

Bom HC | Whether unmarried daughter who is major by age, entitled to claim maintenance from father till her marriage? HC explains law in light of Hindu Adoption & Maintenance Act

Bombay High Court: Nitin W. Sambre, J., while setting aside the orders pronounced by the Courts below observed that, “the law already gives

Op Eds OP. ED.

Demystifying the Arbitrability of Fraud

by Amit Jajoo*, Anamika Singh** & Bhargav Kosuru***

Conference/Seminars/Lectures Law School News

NLSIU | Webinar on Digital Payments and Legal Challenges

Reported by Devansh Kaushik

Op Eds OP. ED.

Appointment of arbitrators under Section 11 by the Supreme Court: A time intensive phenomenon

by Payal Chandra* & Rhythm Buaria**

Op Eds OP. ED.

Euthanasia — Indian View

by Achal Gupta*

Case Briefs Supreme Court

Appointments and functioning of Tribunals| Tribunal Rules 2020 valid but need modifications, National Tribunals Commission to be constituted; directs SC [Read Directions]

“Dispensation of justice by the Tribunals can be effective only when they function independent of any executive control: this renders them credible and generates public confidence.”

Legislation Updates Notifications

Motor Vehicle Aggregator Guidelines issued to regulate shared mobility and reducing traffic congestion and pollution

The Ministry of Road Transport and Highways has issued the Motor Vehicle Aggregator Guidelines, 2020 as per the requirements and provisions of

Case Briefs High Courts

Madras HC | Partially deaf and mute victim voiced to have been subjected to attempt to rape: Read HC’s ruling

Madras High Court: B. Pugalendhi, J., while partly allowing the appeal modified the offence to fall under Section 354 of the Penal

Case Briefs Supreme Court

Anvay Naik Suicide| High Court abdicated it’s duty by failing to make prima facie evaluation of FIR. Here’s why SC granted interim bail to the accused

“The remedy of bail is the solemn expression of the humaneness of the justice system.”

Case Briefs High Courts

Chh HC | Legal position regarding ‘condonation of delay’ discussed; Justice oriented approach to be followed by Courts

Chhattisgarh High Court: Sanjay K Agrawal, J., condoned the delay and set aside the impugned order by adopting a justice-oriented approach in

Legislation Updates Notifications Rules & Regulations

[Vintage Vehicles] MoRTH invites public comments for proposed rules on registering vintage vehicles

Objective is to preserve and promote the heritage of old vehicles in India.

Case Briefs High Courts

Chh HC | How is “doctrine of preponderance of probabilities” applied in cases relating to Motor Vehicle Act? Appeal Allowed

Chhattisgarh High Court: Parth Prateem Sahu J., set aside the impugned award and allowed the appeal by applying the doctrine of preponderance

Legislation Updates Notifications

Public suggestions invited for notifying rules for registering nominees of motor vehicle owners

Nomination facility is proposed to be incorporated at the time of registration of the vehicles.