2020 | Page 200 of 209

SC Collegium Resolutions| 3 Addl. Judges to be permanent; One-Year extension of Justice Protik Prakash Banerjee as Addl. Judge

Supreme Court Collegium has resolved to recommend that Justice Protik Prakash Banerjee be appointed as Additional Judge of the Calcutta High Court

New releases News

Dimensions of Justice – Justice K.T. Desai Memorial Lectures published by EBC released at the Central Hall of the Bombay High Court

by Sujata V. Manohar

Hot Off The Press News

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

Supreme Court: The 3-judge bench of SA Bobde, CJ and SA Nazeer and Sanjiv Khanna, JJ refused to put a stay on

Case Briefs Foreign Courts

SL CoA | Application of writ should be filed without delay; Court dismisses appeal stating delay was without a valid reason

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of Vasantha Kodagoda and Arjuna Obeyesekere, JJ., dismissed

Case Briefs High Courts

Bom HC | Murder convict set free where dying declaration had deceased’s thumb impression with clear ridges despite 100 percent burn injuries

Bombay High Court: A Division Bench of P.N. Deshmukh and Pushpa V. Ganediwala, JJ., allowed a criminal appeal filed against the order

Case Briefs High Courts

Jhar HC | Employee is entitled to superannuation pension only if he has rendered eligible service of ten years or more, before attaining the age of 58 years

Jharkhand High Court: A Division Bench of Aparesh Kumar Singh and Kailash Prasad Deo, JJ. was hearing a writ petition of mandamus

Case Briefs High Courts

Bom HC | Appeal filed against conviction under S. 138 NI Act cannot be dismissed for non-payment of fine without going into merits of appeal

Bombay High Court: Vibha Kankanwadi, J., allowed a criminal revision application filed against the order of the Additional Sessions Judge whereby the

Case Briefs

FEMA Appellate Tribunal | Delay of 370 days condoned despite not being convinced of ‘sufficient cause’ for delay, as dismissal of application would bar examination of merits of appeal

Appellate Tribunal (FEMA): Justice G.C. Mishra (Acting Chairman) allowed the application for the condonation of delay in respect to the substitution of

Case Briefs High Courts

Bom HC | Salutary object of Arbitration & Conciliation Act cannot be defeated by adding a claim over and above the claim squarely covered by arbitration agreement

Bombay High Court: N.J. Jamadar, J., while disposing of an interim application filed by the defendants in a commercial division summary suit,

Law School News Moot Court Achievements & Reports

Jamia Millia Islamia wins best memorial award at 16th K.K. Luthra Memorial Moot Court, 2020 organised by Campus Law Centre, University Of Delhi

Reported by Syed Mohd Haroon

Achievements Law School News

NLUJ wins various titles at 4th NLSIU Animal Protection PIL Competition, 2020

Reported by Nisha Gupta

Law School News Moot Court Achievements & Reports

Eleventh NLU Anti-Trust Law Moot Court Competition, 2020

Reported by Nisha Gupta

Case Briefs Supreme Court

Nirbhaya Case|SC yet again rejects Pawan Kumar’s plea of juvenility

Supreme Court: The 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has dismissed the Special Leave Petition filed by

Interviews

NLU Delhi students share their Mantra for Mooting

Interviewed by Shruti Srivastava

Conference/Seminars/Lectures Law School News

5th KIIT National Conference on International Law [March 6-8, 2020]

Reported by Mandavi Banerjee

Conference/Seminars/Lectures Law School News

DSNLU National Parliamentary Debate 2020 [March 14-16, 2020]

Reported by T Krishna Saketh

ADR Competition Announcements Law School News

Symbiosis Law School, Hyderabad | 1st National Mediation Competition, 2020

Symbiosis Law School, Hyderabad (hereinafter “SLS-H”) is a premier law school and a constituent of Symbiosis International (Deemed University), Pune. Founded on

Case Briefs High Courts

Chh HC | Bail cannot be granted if accusations are found to be prima facie true under S. 43(D) of Unlawful Activities (Prevention) Act, 1967

Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Gautam Chourdiya, JJ. upheld the NIA Court’s order rejecting the appellant’s

Case Briefs High Courts

HP HC | Vesting of discretion with executive authority does not clothe it with the power to violate Constitutional provisions

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. allowed a petition pertaining to exercise of discretionary power of the Governor in the

Case Briefs High Courts

Bom HC | Law does not permit trial court to reconstruct a new theory of its own from residual parts of prosecution evidence to convict the accused

Bombay High Court: K.K. Sonawane, J., allowed an appeal filed against the order of the trial court whereby the appellant was convicted