2020

US-Iran Tensions | Iran passes a Bill declaring the U.S. Military Forces as “Terrorists”

Iran Parliament passes Bill declaring the U.S. Military and Pentagon as “Terrorists”. The said Bill was passed after top Iranian Military leader

Hot Off The Press News

India summons Pakistan Chargé d’affaires to lodge strong protest at recent acts of vandalism & targeted killing of minority Sikh community member

Pakistan Chargé d’affaires summoned and protest lodged at the vandalism at Nankana Sahib Gurudwara and the targeted killing of minority Sikh community

Cabinet Decisions Legislation Updates

Cabinet | Exploration & Uses of Outer Space for Peaceful & Civilian Purposes — Agreement between India & Mongolia on Cooperation

The Union Cabinet has given its approval for an Agreement between Government of the Republic of India and Government of Mongolia on

Case Briefs Foreign Courts

SL SC | Submission based on the conduct of others does not substantiate appellant’s position; Court dismisses appeal

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare, Priyantha Jayawardena and Murdu N. B.

Cabinet Decisions Legislation Updates

Cabinet apprises of information about — Amendments to Motor Vehicles (Amendment) Bill, 2019

The Union Cabinet has been apprised of information about the amendments moved to the Motor Vehicles (Amendment) Bill, 2019 as passed by

Case Briefs High Courts

HP HC | No conviction in case of even slight doubt; Appeal against acquittal dismissed

Himachal Pradesh High Court: Anoop Chitkara, J., dismissed an appeal filed challenging the acquittal of the accused of the commission of offences

Legislation Updates Notifications

Trading beyond onshore market hours in foreign exchange permitted — RBI

Risk Management and Inter-bank Dealings- Permitting AD Cat-I banks to voluntarily undertake user and Inter-Bank transactions beyond onshore market hours As announced

Case Briefs High Courts

Cal HC | Order of Injunction passed, staying deportation of a Rohingya back to Myanmar, to uphold the spirit of humanity

Calcutta High Court: Sabyasachi Bhattacharyya, J. prohibited the State from deporting the petitioners who were refugees belonging to the Rohingya community, and

Case Briefs High Courts

Breaking | All HC | “Situation in the State of U.P. is antithetical to core constitutional values” — Alleged by an Advocate | HC takes suo motu cognizance

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Vivek Varma, J., has taken suo motu cognizance of a letter addressed

ADR Competition Announcements Law School News

2nd NUJS Mediation Competition, 2020

Reported by Raksha Raina

Conference/Seminars/Lectures Law School News

KIIT | Round Table Conference on Contemporary Constitutional Law Developments

Reported by Mandavi Banerjee

Case Briefs High Courts

Megh HC | Non-uniformity in computation and consideration of eligible candidates, renders notice regarding Mains examination of Meghalaya Civil Services improper

Meghalaya High Court: H.S. Thangkhiew, J. until further orders put the notification dated 16-08-2019 for recruitment to the post of civil services

Law School News Others

NUJS – ADR-ODR Civil / Commercial Mediation Training Program

Reported by Raksha Raina

Hot Off The Press News

Sabarimala| 9-judge bench to start hearing the matter from January 13

Supreme Court: A nine-judge Constitution bench headed by Chief Justice S A Bobde will hear from January 13 the issue of allowing

Op Eds OP. ED.

Are we becoming intolerant, retrograde towards our own people – A Critical evaluation of the Juvenile Justice Amendment Act, 2015

by Bibhabasu Misra†

Case Briefs High Courts

Bom HC | Police Inspector to pay Rs 1 lakh compensation to petitioners for high-handed action and illegal detention under S. 151 (1) CrPC

Bombay High Court: A Division Bench of Z.A. Haq and M.G. Giratkar, JJ., partly allowed a criminal writ petition filed against the alleged

Interviews

All HC | NHRC to conduct inquiry on alleged violation of human rights & negligence in prevention of same by police officials during CAA protests at AMU

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Vivek Varma, J. while addressing the present petition requested the National

SCC Times

US-Iran Tensions | Iran passes a Bill declaring the U.S. Military Forces as “Terrorists”

India summons Pakistan Chargé d’affaires to lodge strong protest at recent acts of vandalism & targeted killing of minority Sikh community member

Cabinet | Exploration & Uses of Outer Space for Peaceful & Civilian Purposes — Agreement between India & Mongolia on Cooperation

SL SC | Submission based on the conduct of others does not substantiate appellant’s position; Court dismisses appeal

Cabinet apprises of information about — Amendments to Motor Vehicles (Amendment) Bill, 2019

HP HC | No conviction in case of even slight doubt; Appeal against acquittal dismissed

Trading beyond onshore market hours in foreign exchange permitted — RBI

Cal HC | Order of Injunction passed, staying deportation of a Rohingya back to Myanmar, to uphold the spirit of humanity

Breaking | All HC | “Situation in the State of U.P. is antithetical to core constitutional values” — Alleged by an Advocate | HC takes suo motu cognizance

2nd NUJS Mediation Competition, 2020

KIIT | Round Table Conference on Contemporary Constitutional Law Developments

Megh HC | Non-uniformity in computation and consideration of eligible candidates, renders notice regarding Mains examination of Meghalaya Civil Services improper

NUJS – ADR-ODR Civil / Commercial Mediation Training Program

Sabarimala| 9-judge bench to start hearing the matter from January 13

Are we becoming intolerant, retrograde towards our own people – A Critical evaluation of the Juvenile Justice Amendment Act, 2015

Bom HC | Police Inspector to pay Rs 1 lakh compensation to petitioners for high-handed action and illegal detention under S. 151 (1) CrPC

Rishabh Sinha, Sr. Associate at Trilegal, on his experience in the legal field

6th SGT University National Moot Court Competition, 2020

NLS Public Lecture Series| Book release and Panel Discussion on An Idea of a Law School

All HC | NHRC to conduct inquiry on alleged violation of human rights & negligence in prevention of same by police officials during CAA protests at AMU