2020 | Page 206 of 209

BREAKING | Nirbhaya Gang Rape-Murder Case | Death warrant issued to the 4 convicts by Delhi’s Patiala House Court

As reported by ANI, Delhi’s Patiala Court has issued death warrant to the 4 Convicts in the Nirbhaya Ganga Rape and Murder

Hot Off The Press News

State Governments do not have the power to reduce penalties under Motor Vehicles (Amendment) Act, 2019

As reported by the media reports, Centre by an Advisory has asked the State Governments to not lower the penalties as prescribed

Business News News

RBI grants “In-principle” Approval to Shivalik Mercantile Co-operative Bank Ltd. for transition into a Small Finance Bank

The Reserve Bank of India (RBI) has granted “in-principle” approval to Shivalik Mercantile Co-operative Bank Limited (the applicant) for transition into a

Legislation Updates Rules & Regulations

IBBI notifies — Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2020

The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2020 on

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Requirement of mens rea is a sine qua non for imposing a penalty on Customs Broker under Ss. 112 and 114AA of the Customs Act

Customs, Excise and Service Tax Tribunal (CESTAT): Justice P. Dinesha (Judicial Member) allowed the appeal filed by a shipping company against the

Case Briefs High Courts

Sikk HC | Criminal proceedings initiated under Ss. 186, 290 and 353 of IPC found non-heinous and quashed, as parties entered into a compromise

Sikkim High Court: Arup Kumar Goswami, CJ. quashed a criminal case under Section 482 of the Code of Criminal Procedure, 1973. In

Op Eds OP. ED.

Business Liability: How to Protect Your Business

by Christian Denmon †

Conference/Seminars/Lectures Law School News

NLSIU | Conference on the effectiveness of social security benefits for women in the unorganised sector of India

Reported by Anushree Jain

Case Briefs Tribunals/Commissions/Regulatory Bodies

Tata v. Mistry | NCLAT explains why RoC cannot take advantage of S. 43-A(2-A) of Companies Act, 1956; Clarifies, no aspersion cast on RoC in earlier order

National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson, and Justice Bansi Lal Bhat, Member (Judicial), dismissed the interlocutory

Law School News Moot Court Announcements

Al-Ameen College of Law | 5TH National Moot Court Competition, 2020

Reported by Ujjwal Jain

Call For Papers Law School News

Call for Papers| Ford Foundation Endowment Chair on Public Interest Law at NLSIU

Reported by Anushree Jain

Legislation Updates Rules & Regulations

Private Companies with paid up share capital of Rs 10 crores or more to mandatorily have a whole-time company secretary

Ministry of Corporate Affairs notified the amended Companies (Appointment and Remuneration of Managerial Personnel) Rules i.e. the Companies (Appointment and Remuneration of

Case Briefs High Courts

PMC Bank | Bom HC | RBI’s intervention became necessary because there was virtually a run on the bank; Withdrawal limits issued by RBI –Rationalised

Bombay High Court: A Division Bench of R.I. Chagla and S.C. Dharmadhikari, JJ., dismissed all the writ petitions filed by the P&MC

Case Briefs High Courts

Ker HC | Anticipatory bail granted to the accused in a case under Ss. 418 & 420 IPC where custodial interrogation not required

Kerala High Court: N. Anil Kumar, J. allowed this application for anticipatory bail under Section 438 of the Code of Criminal Procedure,

Case Briefs High Courts

Kar HC | Challenge to constitutional validity of amendment in Karnataka Transparency in Public Procurements Act making concessions in favour of SC/ST rejected

Karnataka High Court: B. Veerappa, J. dismissed the writ petition filed under Articles 226 and 227 of the Constitution of India, by

Case Briefs Foreign Courts

SL SC | Defence of ‘grave and sudden provocation’ not available where provocation emanates from accused himself

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare, Prasanna Jayawardena and L.T.B. Dehideniya, JJ.,

Case Briefs High Courts

HP HC | Sole independent witness credible enough to decide a case; Appeal against acquittal dismissed

Himachal Pradesh High Court: Anoop Chitkara, J., dismissed an appeal filed to challenge the acquittal of the respondents-accused, for causing simple hurt

Case Briefs High Courts

Ker HC | Art. 226 petition against SARFAESI recovery proceedings entertained; Court gives peremptory orders, cannot be challenged in any Court or Forum

Kerala High Court: C.S. Dias, J. disposed of a writ petition filed under Article 226 of the Constitution of India. The petitioner

Case Briefs High Courts

Gau HC | Suspension of internet services permissible in specific situations, but the same must be restored when there is a shift towards normalcy

Gauhati High Court: A Division Bench of Manojit Bhuyan and Soumitra Saikia, JJ. allowed a Public Interest Litigation (PIL) seeking relaxation on

Appointments & Transfers News

Orissa HC | Appointment of the Acting Chief Justice of the Court

Appointment of the Acting Chief Justice of the Orissa High Court President appoints Justice Sanju Panda, the senior-most Judge of the Orissa