2020 | Page 204 of 209

Article 370| Review all orders imposing curbs in a week and put them in public domain: SC to J&K administration [Full Report]

“While the mountains of Himalayas spell tranquillity, yet blood is shed every day.” Supreme Court: In a major verdict, the 3-judge bench

Hot Off The Press News

Citizenship (Amendment) Act row| Country is going through difficult times: SC while refusing urgent hearing on plea seeking to declare CAA as constitutional

Supreme Court: Refusing urgent hearing on a plea seeking to declare the Citizenship Amendment Act as constitutional, CJI S A Bobde observed

Hot Off The Press News

Nirbhaya Case| Death row convict Vinay Kumar Sharma moves curative plea in a last bid to escape the noose

Supreme Court: In a last ditch effort to escape the noose, Vinay Kumar Sharma, one of the four men sentenced to death

Hot Off The Press News

1023 Fast Track Special Courts will be set up for Speedy disposal of Rape and POCSO Act Cases

National Mission for Safety of Women Incidents of rape and gang rape of minor girls below the age of twelve years and

Case Briefs High Courts

Bom HC | Conviction of father implicated in suicide note of his son reversed; Drinking, by itself, can never be an abetment for a person to commit suicide

Bombay High Court: V.M. Deshpande, J. allowed an appeal against the judgment of the trial court whereby the appellant was convicted under Section

Cabinet Decisions Legislation Updates

MoU between India & United Kingdom for Enabling Energy Self Sufficiency for Indian Railways — Approved by Cabinet

Union Cabinet has given its approval forsigning a Memorandum of Understanding (MoU) with the Department for International Development (Government of United Kingdom)

Case Briefs Foreign Courts

SC of Canada | Provisions infringing “Right to Vote” of temporary citizens unconstitutional

Supreme Court of Canada: The appeal was before Wagner C.J. and Moldaver, Karakatsanis, Gascon, Côté, Brown and Rowe JJ. The combined effect

Cabinet Decisions Legislation Updates

IP based Video Surveillance System being installed by Indian Railways at railway stations to enhance security

Railway Board has approved works for provision of Video Surveillance System covering 983 stations under Nirbhaya funds In order to enhance security

Case Briefs High Courts

Raj HC | Time-bound disposal of eviction application put on hold since year 2018 before Rent Tribunal directed

Rajasthan High Court: Prakash Gupta, J. allowed this writ petition filed under Article 227 of the Constitution of India. The petitioner here

Cabinet Decisions Legislation Updates

Ratification of Migration & Mobility Partnership Agreement between India & France — Cabinet Approves

Union Cabinet has given its approval for the ratification of Migration and Mobility Partnership Agreement between India and France. The Agreement was

Conference/Seminars/Lectures Law School News

NUJS SACJ International Conference on Criminal Justice Administration

Reported by Raksha Raina

Legislation Updates Notifications

MHA issues Revised Guidelines for Mutual Legal Assistance in Criminal Matters

In furtherance to the Government of India’s policy of zero tolerance for crime and in an endeavor to fast track the dispensation

Cabinet Decisions Legislation Updates

Cabinet approves strategic disinvestment of equity shareholding of MMTC Ltd., NMDC Ltd., MECON & BHEL in Neelachal Ispat Nigam Ltd. a JV Company with two Govt. of Odisha State PSUs

The Cabinet Committee on Economic Affairs has given ‘in principle’ approval for strategic disinvestment of equity shareholding of Minerals & Metals Trading

Conference/Seminars/Lectures Law School News

8th School of Law, CHRIST Model United Nations Conference, 2020

Reported by Anirudh Kulkarni

Case Briefs Foreign Courts

Canada SC | Companies are responsible for the cost of complying with environmental orders, not the government

Supreme Court of Canada: A Full Bench of Abella, Moldaver, Karakatsanis, Côté, Brown, Rowe and Martin, JJ. allowed the present appeal. In

Case Briefs Supreme Court

Non-compliance of Rule 180 of the Army Rules, 1954 cannot be a ground for ordering a re-trial

Supreme Court: In a case where an Armed Force Tribunal ordered retrial on the ground that the procedure prescribed in Rule 180

Case Briefs Supreme Court

Object of achieving educational excellence cannot be subsided merely in the name of exercise of Right under Article 30 of the Constitution

“If the intent is to achieve excellence in education, would it be enough if the concerned educational institutions were to employ teachers

Case Briefs High Courts

Bom HC | S. 139 NI Act imposes evidentiary burden and not a persuasive burden; acquittal upheld where complainant failed to prove capacity to give loan

Bombay High Court: K.R. Shriram, J., dismissed a criminal appeal filed against the order of the trial court whereby it had acquitted the

OP. ED.

Symposium on ‘NBFCs & FinTechs in India: The Road Travelled & Way Forward’ | Session 1

Session 1 – Can NBFCs fulfill India’s Financial Inclusion goals? [L-R – Mr Marko Carevic; Col. Sarpreet Benipal; Mr Mahesh Thakkar; Mr

Call For Papers Law School News

Call for Submissions | “Socio-Legal Androcentrism and Gender Inequalities”

Centre for Women & Law, National Law University Odisha proposes to bring out an edited volume with a multidisciplinary approach on “Socio-legal