2020 | Page 21 of 209

Del HC | Is it necessary for trial and inquiry for an offence to take place only where the occurrence would have taken place? Law in regard to ‘Jurisdiction’ explained

Delhi High Court: Suresh Kumar Kait, J., addressed a matter involving the determination of jurisdiction with regard to the occurrence of a

Case Briefs Foreign Courts

“Even in a pandemic, the Constitution cannot be forgotten”- In a split decision, SCOTUS upholds First Amendment guarantee of religious liberty and bars restrictions on religious services in New York

Supreme Court of the United States (SCOTUS): While deliberating upon the applications seeking relief from an Executive Order issued by the Governor

Case Briefs Supreme Court

No relief to Skoda Volkswagen as SC refuses to quash FIR over alleged use of cheat devices

“The law is well settled that Courts would not thwart any investigation.”

OP. ED.SCC Journal Section Archives

Law Day Lecture†

by Lord Bingham of Cornhill*

Case Briefs High Courts

Gau HC | In the event an excess salary is paid to an employee during his/her service tenure because of no fault of his/her, such excess payment cannot be recovered from retirement benefits; law laid down by SC reiterated

Gauhati High Court: Achintya Malla Bujor Barua J., while reiterating the principle laid down by Supreme Court, with respect to calculation and

Case Briefs High Courts

All HC | While exercising inherent jurisdiction under S. 482 CrPC, can High Court make any comment on factual matrix of the case? Court answers

Allahabad High Court: Ram Krishna Gautam, J., held that as per Section 482 Criminal Procedure Code, 1973, while exercising the inherent jurisdiction, High

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Enterprise Resource Planning (ERP) does not attract service tax under the category of Management or Business Consultant Service; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of S.S. Garg (Judicial Member) and P. Anjani Kumar (Technical Member) allowed

Case Briefs High Courts

Kar HC | Whether Magistrate is required to give elaborate reasons for taking cognizance and summoning the accused in view of report under S. 173 CrPC? Legal position discussed

Karnataka High Court: Michael Cunha J., dismissed the writ petition being found that the criminal action was rightly initiated against the petitioner.

Achievements Law School News

Vasundhra Mehta representing India wins Silver Medal at International Mediation Singapore

Reported by Nipun Bhatia

Conference/Seminars/Lectures Law School News

NUSRL | Constitution in its Seventies: National Blog Writing Competition

Reported by Sankalp Udgata

Case Briefs High Courts

AP HC | Extensive Analysis of Trade Marks Law: Can injunction be granted in case a trade mark falls under ambit of ‘Test of likelihood of confusion or deception’? Read more on Buyer Confusion

Andhra Pradesh High Court: R. Raghunandan Rao, J., addressed a matter wherein the law relating to Trade Mark and Passing off was highlighted

Hot Off The Press News

COVID-19 | MHA Guidelines for Surveillance, Containment and Caution

Ministry of Home Affairs (MHA) issued an Order today with Guidelines for Surveillance, Containment and Caution, which will be effective from December

Conference/Seminars/Lectures Law School News

MNLU Nagpur | Roundtable on ‘Protecting GI in the era of Competitive market’

Reported by Aniket Pandey

Cabinet Decisions Legislation Updates

Cabinet approves Scheme of Amalgamation of Lakshmi Vilas Bank with DBS Bank India Limited

Scheme of Amalgamation The Union Cabinet has given its approval to the Scheme of Amalgamation of Lakshmi Vilas Bank Limited (LVB) with

Case Briefs High Courts

Del HC | Is it lawful for a wife to agree to a settlement deed in the process of dissolving of marriage wherein she settles that her minor children will not claim maintenance in future? Court explains

Delhi High Court: Anu Malhotra, J., addressed a matter wherein the husband and wife reach a settlement and the wife agrees to

Case Briefs Supreme Court

2015 Guru Granth Sahib sacrilege| ‘No threat to the lives of accused or to fair trial’; SC refuses to transfer the trial outside Punjab

“The transfer of trial from one state to another would inevitably reflect on the credibility of the State’s judiciary. Except for compelling factors and clear situation of deprivation of fair justice, the transfer power should not be invoked.”

Case Briefs High Courts

[Contractual Employment] Chh HC | Whether it is justified to limit the number of persons to be considered in view of the ‘requirement’ and ‘nature’ of recruitment? Appeal rejected

Chhattisgarh High Court: A Division Bench of P.R. Ramachandra Menon and Parth Prateem Sahu JJ., rejected the appeal finding no tenable ground

Case Briefs High Courts

[Freedom of Choice] Del HC | Woman who has attained majority age is free to reside wherever and with whomsoever she wishes to

Delhi High Court: The Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., addressed a petition wherein it was held that a girl

Case Briefs High Courts

Kar HC | Is it mandatory to file an affidavit for invocation of jurisdiction of Magistrate under S. 156(3) CrPC? Petition allowed partly

Karnataka High Court: John Michael Cunha J., allowed the petition partly stating that Section 156(3) CrPC applications are to be supported by

Hot Off The Press News

Editors Guild of India urges Chief Minister of Kerala to withdraw disturbing amendment to Kerala Police Act

Editors Guild of India urges Chief Minister of Kerala to withdraw disturbing amendment to Kerala Police Act 118 A immediately, which provides