2020 | Page 24 of 209

SL CoA | Respect for rule of law is the foundation of Constitution, settlement of IDPs who were displaced due to war in Sri Lanka needs to be done keeping in mind rule of law; Court partly allows appeal

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Division Bench of Janak De Silva and N. Bandula Karunarathna,

Case Briefs High Courts

HP HC | Whether ‘Appropriate Government’ can while exercising powers under S.10(1) of ID Act decline reference to Tribunal on the ground of delay, stale claim or faded/eclipsed dispute; larger bench to decide

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ., while deciding the present matter challenging

Law School News Others

45 Hours Training Program on Commercial Mediation and Negotiation 2020 -21

The 45-Hours Training Program on Commercial Mediation and Negotiation is the only training program in India introduced by Indian Institute of Corporate

Legislation Updates Rules & Regulations

Union Labour Ministry notifies Draft Rules under Occupational Safety, Health and Working Conditions Code, 2020 towards operationalising path breaking labour reforms

Union Ministry of Labour and Employment has notified the draft rules under the Occupational Safety, Health and Working Conditions Code, 2020 on

Case Briefs Supreme Court

Despite many witnesses turning hostile, SC finds man guilty of killing his wife in 1999; Says it’s not an unusual event in long drawn out trials in India

Supreme Court: In a case dating back to 1999 where a married woman was found dead in her matrimonial home, the bench

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC decides whether disclosure of income tax returns and gross income of husband to his wife is permissible under RTI Act or not || Read the decision

Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) decided whether disclosure of income tax returns of the husband to wife under RTI

Hot Off The Press News

Mysterious discrepancy in case details and judgement files on Supreme Court’s website creates confusion

While going through the judgments uploaded on the Supreme Court’s official website, an anomaly has caught our attention. In two of the

Case Briefs High Courts

All HC | Accident claim cases under MV Act whether governed by amended or unamended S. 166? Court determines

Allahabad High Court: Dr Kaushal Jyendra Thaker, J., decided an appeal with regard to the claim petition being filed beyond 6 months and

Op Eds OP. ED.

Interplay between Right to Information and Right to Privacy

Bhumesh Verma, Managing Partner, Sayantan Dey, Legal and Compliance Professional and Ujjwal Agrawal, Student Researcher, Corp Comm Legal

Cite as: (2020) PL (CL) November 65

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | ‘Lack of funds no excuse for State’s failure to maintain clean environment which is a fundamental right’: Govt. of HP directed to take remedial steps to contain pollution

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

Case Briefs High Courts

Jhar HC | Clarifying the scope of Para 5(1) of Schedule V to the Constitution, Court strikes down notification granting preferential treatment to residents of scheduled districts in matters of public employment

Jharkhand High Court: A Full Bench of H.C. Mishra, Shree Chandrashekhar and Deepak Roshan JJ., while deciding on the validity of the

Case Briefs Tribunals/Commissions/Regulatory Bodies

Whether an ‘Unsuccessful Resolution Applicant’ whose Resolution Plan gets rejected by CoC has locus to question implementation of approved Resolution Plan? NCLAT thoroughly determines

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Anant Bijay Singh (Judicial Member), Dr

Case Briefs Supreme Court

Not just the petitioning creditor but ‘any’ creditor can initiate transfer of winding up proceedings from a Company Court to NCLT; holds SC

Proceedings for winding up of a company are proceedings in rem to which the entire body of creditors is a party, hence, by a deeming fiction the petition by even a single creditor is treated as a joint petition.

Legislation Updates Notifications

SEBI amends guidelines for preferential issue and institutional placement of units by a listed InvIT

1. SEBI issued circular SEBI/HO/DDHS/DDHS/CIR/P/2019/143 dated November 27, 2019, providing guidelines for the preferential issue and institutional placement of units by listed

Legislation Updates Notifications

RBI | Ss. 45-IA, 45-IB and 45-IC of RBI Act shall not apply to a non-banking financial company which is a Housing Finance Institution

Reserve Bank of India (RBI) declares that the provisions of Sections 45-IA, 45-IB and 45-IC of the Reserve Bank of India Act,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Third Party-Information in light of S. 11 of RTI Act & exemption of disclosure of information: Read Commission’s view

Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) addressed the instant matter and highlighted the essence of provisions of Right To Information

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Interest on delayed refund under the provisions of S. 27A of Customs Act, 1962 does not arise; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): P. Venkata Subba Rao (Technical Member) allowed an appeal which was filed against the

Hot Off The Press News

Health Ministry approves new category for selection and nomination of candidates from ‘Wards of COVID Warriors’ under Central Pool MBBS/BDS seats for academic year 2020-21

Dr Harsh Vardhan, Union Minister for Health and Family Welfare today announced the Government’s decision to introduce a new category called ‘Wards

Case Briefs High Courts

HP HC | Legislative intent of NI Act, 1881 is not to send the people to suffer incarceration but to execute recovery of cheque amount by showing teeth of penalty loss; conviction set aside

Himachal Pradesh High Court: Anoop Chitkara, J., setting aside the conviction against the petitioner, discussed the effect of compromise between the parties

Case Briefs High Courts

Del HC | While religious sentiments of society must be respected, right to life & health of public at large can’t be sacrificed at altar of right to celebrate a festival: HC refuses permission to celebrate Chhat Puja at public places

Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., while addressing the instant matter observed that, While religious sentiments