2020 | Page 208 of 209

HK HC | Hong Kong Anti-Government Protests | Face mask ban imposed by government, using colonial-era emergency laws declared unconstitutional

Hong Kong High Court: A Division Bench of Godfrey Lam and Anderson Chow, JJ. was hearing applications of judicial review seeking to

Appointments & Transfers News

Karnataka HC | Appointment of three Additional Judges

Appointment of three Additional Judges of Karnataka High Court President is pleased to appoint the following as the Additional Judges of the

Appointments & Transfers News

Karnataka HC | Appointment of 5 Additional Judges to be Judges

Appointment of Additional Judges as Judges of Karnataka High Court President is pleased to appoint S/Shri Justices: (1) Dixit Krishna Shripad, (2)

Appointments & Transfers News

Bombay HC | Appointment of Madhav Jayajirao Jamdar as an Additional Judge

Appointment of Additional Judge of Bombay High Court President is pleased to appoint Madhav Jayajirao Jamdar, to be an Additional Judge of

Hot Off The Press News

NHRC rebuts statement that it has condemned police action in the Jamia Millia Islamia

NHRC issued the following statement with respect to the police action in Jamia: It has been brought to the notice of the

Case Briefs High Courts

Cal HC | “Acquiescence” only arises out of positive acts; to be differentiated from mere silence or inaction or from inordinate delay

Calcutta High Court: A Division Bench of I.P. Mukerji and Md. Nizamuddin, JJ., allowed an appeal filed against the order of the Single

Conference/Seminars/Lectures Law School News

ALS Noida | 9th Amity International Model United Nations, 2020

Reported by Aadarsh Kothari

Call For Papers Law School News

Call for Papers | RMLNLU Journal on Communication, Media, Entertainment and Technology

Dr. Ram Manohar Lohiya National Law University, formerly Dr. Ram Manohar Lohiya National Law Institute, is an institute for law in Lucknow,

Legislation Updates Notifications

Public consultation on proposal for amendment of Income-tax Rules 1962, to insert new Rule 29BA and Form 15E, to give effect to the amendment in S. 195 of Income-tax Act, 1961

Section 195 of the Act relates to levy of tax deduction at source (TOS) on any sum chargeable to tax and which

Appointments & Transfers News

Babita Rayudu takes charge as Executive Director, SEBI

Appointment of Executive Director of SEBI Ms G. Babita Rayudu took charge as Executive Director in SEBI on 01-01-2020. She will handle

Case Briefs Foreign Courts

UK SC | Bank held liable for the breach of Quincecare duty of care towards its customer company – first successful claim for such a breach

Supreme Court of the United Kingdom: A Full Bench of Lady Hale (President), Lord Reed (Deputy President), Lord Lloyd Jones, Lord Sales,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CERC | Electricity Act read with Trading Margin Regulations gives contracting parties freedom to mutually agree on Trading Margin for any trading transaction

Central Electricity Regulatory Commission (CERC): A coram of Justice P.K. Pujari (Chairperson), M.K. Iyer (Member) and I.S. Jha (Member) disposed of a

Hot Off The Press News

Registration of political parties under S. 29A of Representation of the People Act, 1951 – Political Parties Registration Tracking Management System

Registration of political parties is governed by the provisions of Section 29A of the Representation of the People Act, 1951. An association

Hot Off The Press News

Launch of Mobile Aided Note Identifier (MANI) for aiding visually impaired persons

RBI Governor launched the “Mobile Aided Note Identifier (MANI)”, a mobile application for aiding visually impaired persons to identify the denomination of

Cases Reported SCC Weekly

2019 SCC Vol. 10 December 21, 2019 Part 4

Service Law — Pension — Work-Charged Employee: Period of work-charged service can be reckoned for purpose of computation of qualifying service for

Case Briefs High Courts

Cal HC | Court denounces lawyer’s strike — Obstructing the course of justice to be treated as a cognizable offence

Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ., while denouncing the conduct of lawyers who had called a

Case Briefs High Courts

Ker HC | Court entertains Art. 226 petition for last and final indulgence where alternate remedy under SARFAESI Act available

Kerala High Court: Raja Vijayaraghavan V., J., disposed of this writ petition filed under Article 226 of the Constitution of India. The

Case Briefs Foreign Courts

SL SC | Where there is a variation between description and extent in a deed, description will prevail

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

Case Briefs High Courts

Gau HC | Right to life under Art. 21 creates an obligation upon the State to ensure that the right to health is respected, protected and is duly entitled to all its citizens

Gauhati High Court: Songkhupchung Serto, J. was hearing a writ petition of mandamus under Article 226 of the Constitution of India pertaining