2020 | Page 22 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT | Whether Resolution Professional is under obligation to make over payment of shortfall in gratuity payable to employees? NCLT examines

National Company Law Tribunal (NCLT): The Coram of Dr Deepti Mukesh (Judicial Member) and Sumita Purkayastha (Technical Member), reiterated that any shortfall in

Achievements Law School News

CNLU wins “You, Amend Your Constitution 3.0” Competition organised by UPES

Reported by Jyotshna Yashaswi

Case Briefs High Courts

All HC | Fundamental principle of natural justice audi alteram partem cannot be violated; Court issues directions

Allahabad High Court: The Division Judge Bench of Surya Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., disposed off a writ petition

Law School News Others

KC Law College | ‘Reconnaissance’ National Quiz Competition

Management Consulting Club, better known as MC Club, Affiliated to K.C Law College, Mumbai, in association with District Legal Services Authority is

Legislation Updates Notifications

Centre directs National Institute of Biologicals to act as additional facility in respect of COVID-19 vaccine

Central Government directs that the National Institute of Biologicals, Noida shall along with existing functions perform the function of Central Drugs Laboratory

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Calculation of Revenue found to be erroneous and high pitched; Tribunal allows appeal setting aside penalty S. 11AC read with R. 25 of Central Excise Rules

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Anil Choudhary (Judicial Member), allowed an appeal which was filed aggrieved by the judgment

Case Briefs High Courts

Ker HC | Whether an order passed under Arbitration and Conciliation Act, 1996, by a Commercial Court, appealable under S.13(1) of Commercial Courts Act, 2015; HC determines

Kerala High Court: R.Narayana Pisharadi J., while allowing the statutory remedy of appeal, discussed the parallel application of provisions and the Court’s

Case Briefs Supreme Court

Govt sits over land for 33 years without authority. SC directs handing over of land to owners within 3 months; says such lawlessness cannot be condoned

“The courts’ role is to act as the guarantor and jealous protector of the people’s liberties: be they assured through the freedoms, and the right to equality and religion or cultural rights under Part III, or the right against deprivation, in any form, through any process other than law.”

Case Briefs High Courts

All HC | In case there is conviction of less than 5 persons for the offence of ‘Dacoity’, is it necessary to prove that 5 or more persons aided the crime? Court explains

Allahabad High Court: Saurabh Shyam Shamshery, J., while addressing a criminal appeal observed that “Conviction for “Dacoity” of less than five persons is

Hot Off The Press News

Government of India blocks 43 mobile apps from accessing by users in India

MEITY issues orders for blocking apps under Section 69A of the Information Technology Act Ministry of Electronics and Information Technology, Government of

Hot Off The Press News

No fresh permissions/ renewal of permission shall be granted by Reserve Bank/AD Category-I banks to any foreign law firm for opening of Liaison Office in India

No fresh permissions/ renewal of permission shall be granted by the Reserve Bank/AD Category-I banks to any foreign law firm for the

Know thy Judge

Know Thy Judge| Justice B.R. Gavai

by Nilufer Bhateja*

Case Briefs High Courts

All HC | Is reservation of registration numbers an exception to general rule of assignment of registration numbers? Law explained in light of MV Act provisions

Allahabad High Court: The Division Bench of Surya Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., while addressing the matter with regard

Case Briefs Supreme Court

SC dismisses Tej Bahadur’s plea against rejection of his Nomination Papers to contest against PM Modi from Varanasi in 2019 Lok Sabha Polls

Ex-BSF Jawan Tej Bahadur’s nominations were rejected by the returning officer for want of a certificate to the effect that he has not been dismissed for corruption or disloyalty to the State.