2020 | Page 23 of 209

In Conversation with Mr. Manoj Satpathy, Legal and Compliance Head at Vedanta Ltd, on his experiences in litigation and the legal-corporate world

Interviewed by Nitya Bansal

J&K HC | Supervisory jurisdiction is to be exercised sparingly only in appropriate cases for purposes of keeping Subordinate courts and Tribunals within bounds of their authorities; Petition dismissed

Jammu and Kashmir High Court: Javed Iqbal Wani J., while dismissing the present petition, discusses the ambit and scope of Article 227

Conference/Seminars/Lectures Law School News

DSNLU & CAN Foundation | Online Discussion on “Protection of Witnesses & Whistleblowers: Strengthening the Frameworks”

Damodaram Sanjivayya National Law University, Visakhapatnam (DSNLU) in association with the Confederation of Alumni for National Law Universities Foundation (CAN Foundation), is

Hot Off The Press News

Del HC | PIL seeking paid leave to women employees during menstruation: Centre & State Govt. to consider PIL as representation

As reported by PTI, the Division Bench of D.N. Patel, CJ and Prateek Jalan addressed an issue wherein Delhi Labour Union sought

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Under Public Trust Doctrine, State has to act as trustee of water bodies; States/UTs directed to designate nodal agency for restoration of water bodies

National Green Tribunal (NGT): The Full Bench of Justice Adarsh Kumar Goel (Chairperson) and Sheo Kumar Singh (Judicial Member), Dr Stayawan Singh Garbyal

Case Briefs High Courts

Tri HC | What is the purpose of a serving a ‘Statutory Notice’ under Negotiable Instruments Act? Detailed analysis of significance of ‘Statutory Presumption’

Tripura High Court: S.G. Chattopadhyay, J., highlights the essence of the provisions of Negotiable Instruments Act, in light of the object of a

Op Eds OP. ED.

Facing the Unprecedented: Status of Migrant Workers in Madhya Pradesh (M.P.)

by Rakshita Agarwal*, Rohit Sharma** and Lakshay Gupta ***

Case Briefs High Courts

Ker HC | Is there a limitation period for wife to claim property entrusted to in-laws given in form of dowry? Court answers

Kerala High Court: A Full Bench of A.M. Shaffique, Sunil Thomas and Gopinath, JJ., held that there is no limitation period for wife/divorced wife

Legislation Updates Statutes/Bills/Ordinances

Kerala Governor promulgates Kerala Police (Amendment) Ordinance, 2020 | Punishment for making, expressing, publishing any matter which is threatening, abusive, humiliating or defamatory

Kerala Police (Amendment) Ordinance, 2020 Governor of Kerala, Arif Mohammed Khan promulgates an ordinance to further amend the Kerala Police Act, 2011.

Case Briefs High Courts

P&H HC | Whether partners falling in sapinda prohibition under HMA can stay in a live-in relationship? Parties argue while hearing in anticipatory bail

Punjab and Haryana High Court: Arvind Singh Sangwan, J., observed that the marriage of first cousins is not permissible as per the prohibited

Case Briefs High Courts

Chh HC | Can an application for anticipatory bail under S. 438 CrPC be filed directly before the High Court? || Thorough Analysis

Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Gautam Chourdiya, JJ., observed that, Application for anticipatory bail under Section 438