2020
National Institute of Design (Amendment) Act, 2019 comes into force
S.O. 176(E).—In exercise of the powers conferred by sub-section (2) of section 1 of the National Institute of Design (Amendment) Act, 2019
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Nirbhaya Case | Supreme Court dismisses curative pleas of 2 death row convicts
The 5 judge bench bench comprising of Justices N V Ramana, Arun Mishra, R F Nariman, R Banumathi and Ashok Bhushan. Justices
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SL CoA | Sole testimony of prosecutrix found reliable enough for a trial judge to act; Court dismisses appeal against conviction
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
Continue readingAPTEL | Bonafide delay can be condoned; Tribunal condones delay of 148 days while allowing the appeal
Appellate Tribunal for Electricity (APTEL): A Coram of Justice Manjula Chellur (Chairperson) and S.D. Dubey, (Technical Member) allowed an appeal filed against
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NCLAT | Dissenting financial creditor cannot be allowed to scramble CIRP process; only the collective decision of Committee of Creditors is enforceable by law
National Company Law Appellate Tribunal (NCLAT): A.I.S. Cheema, J. while deciding the present Company Appeal held that the dissenting Financial Creditor in
Continue readingKer HC | S. 75 of CPC does not include “appreciation of evidence for reporting to the court” within its ambit
Kerala High Court: A Division Bench of K. Harilal and Annie John, JJ. upheld the appeal filed against the order of the
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Bom HC | Statement recorded under S. 108 of Customs Act is not reliable in isolation without corroboration by independent witness
Bombay High Court: K.R. Shriram, J., dismissed an appeal filed by the Union of India against the order of the trial court whereby
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5th VITSOL National Moot Court Competition on International Law
The VIT School of Law, Chennai Campus, VIT University is organizing it’s 5th edition of it’s National moot Court competition in collaboration with
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Flexibility in the Power System
Harsha Rajwanshi, Assistant Professor of Law and Dean External Relation, Gujarat National Law University
Cite as: (2020) PL (EL) January 83
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Clipping The DG’s and CCI’s Investigative Power: Recent Trends
Dhruv Rajain, Principle Associate, Siddhant Khetawat, Associate and Shreya Joshi, Associate, Cyril Amarchand Mangaldas
Cite as: (2020) PL (Comp. L) January 75
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Excessive Pricing in India: To Regulate or Not
Bhumesh Verma, Managing Partner and
Abhishar Vidyarthi, Student Researcher, Corp Comm Legal
Cite as: (2020) PL (CL) January 79
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4th GNLU Annual Legal Services Forum | March 21-22, 2020
Reported by Hrithik Khurana
Continue readingHP HC | State’s appeal against acquittal dismissed in light of weak case of prosecution
Himachal Pradesh High Court: Anoop Chitkara, J., dismissed an appeal filed to challenge the acquittal of respondents-accused for carrying 600 bottles of
Continue readingKar HC | SHO of police station has no authority of law unless the Jurisdictional Magistrate permits police officer to investigate the non-cognizable offence
Karnataka High Court: P.G.M. Patil, J. issued guidelines to be followed by Judicial Magistrates, for the passing of orders when the requisition
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Cal HC | Rule of Ejusdem Generis restricts interpretation only when the words of a statute are categorical in their application
Calcutta High Court: A Division Bench of Soumen Sen and Saugata Bhattacharyya, JJ. allowed an appeal and set aside the order of
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BREAKING | Questions referred in review pleas of Sabarimala Temple Case earlier to be heard by 9-Judge Bench
9-Judge Bench of the Supreme Court assembles to hear pleas relating to discrimination against women at religious places including Kerala’s Sabarimala Temple.
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Andhra Pradesh HC | Appointment Order of 4 Judges of the Court
President appoints the following as the Judges of the Andhra Pradesh High Court: Rao Raghunandan Rao Battu Devanand Donadi Ramesh Ninala Jayasurya
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