2020 | Page 25 of 209

All HC | If a natural guardian faces criminal charges relating to death of spouse, can custody of children or visitation rights be granted? HC discusses

Allahabad High Court: J.J., Munir, J., addressed a matter wherein the father of the minor children has been facing trial for criminal charges

Case Briefs Supreme Court

All is not lost for Shiksha Mitras as SC dismisses their plea challenging 2019 Assistant Teachers’ recruitment process but asks UP Govt to give them a third chance

Uttar Pradesh Government can now fill up 69, 000 posts in terms of the result declared on 12.05.2020.

Case Briefs Supreme Court

High Court not obliged to frame substantial question of law if no error is found in First Appellate Court’s findings; says SC

Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta* and Ajay Rastogi, JJ has held that the High Court is

Legislation Updates Statutes/Bills/Ordinances

75% reservation in jobs to local candidates by employer in State of Haryana? Read the Haryana State Employment of Local Candidates Bill, 2020

Haryana State Employment of Local Candidates Bill, 2020 The above stated Bill provides seventy-five per cent employment of local candidates by the

Business News News

Lakshmi Vilas Bank: RBI announces Draft Scheme of Amalgamation

The Reserve Bank of India has placed in the public domain a draft scheme of amalgamation of The Lakshmi Vilas Bank Ltd. (LVB)

Case Briefs High Courts

Ker HC | If a particular income is not taxable under Income Tax Act, it cannot be taxed on basis of estoppel or any other equitable doctrine; Court reiterates principles for recovery under Income Tax Act

Kerala High Court: Vinod Chandran J., while answering the law points in favour of the Revenue department, restrained from any recovery of

Law School News Others

UILS Punjab University | National Quiz Competition “IN-QUIZ ITIVE”

University Institute of Legal Studies Panjab University, Chandigarh is Organizing “TALEFACTORY” – National Short Story Writing Competition & National Quiz Competition “IN-QUIZ ITIVE” Commemorating International Day

Case Briefs High Courts

Kar HC | While exercising discretionary powers of deciding ‘exceptional circumstances’, SEC cannot ignore Constitutional mandate under Art. 243E; Directions issued to schedule Panchayat elections

Karnataka High Court: A Division Bench of Abhay S. Oka CJ. and Ashok S. Kinagi J., while partly allowing the present petition,

Case Briefs High Courts

Del HC | Whether information in respect of an investigation carried out by office of DG of Income Tax (Investigation) is required to be intimated to complainant? Read HC’s view

Delhi High Court: Suresh Kumar Kait, J., while addressing the present matter, observed that, Providing information regarding an ongoing investigation to its informer

Call For Papers Law School News

Call for Papers | CCLP NUALS Newsletter

Reported by Suzann Dinu

Case Briefs Tribunals/Commissions/Regulatory Bodies

IBBI | Is an Insolvency Resolution Professional eligible to accept an assignment after 31st December 2019? Relevant Provision explained in light of IP regulations

Insolvency and Bankruptcy Board of India (IBBI): Dr Mukulita Vijayawargiya (Whole Time Member, IBBI) disposed of a show-cause notice issued to a

Law School News Moot Court Announcements

14th ProBono Enviro National Moot Court Competition, 2021

School of Excellence in law takes immense pleasure in announcing the 14th Edition of the Pro Bono Enviro National Moot Court Competition, the

Legislation Updates Rules & Regulations

Insolvency and Bankruptcy Board of India amends Regulations relating to corporate insolvency proceedings

The Insolvency and Bankruptcy Board of India (IBBI) notified the following Amendment Regulations, 2020: (a) the Insolvency and Bankruptcy Board of India

Business News News

[Moratorium] Central Government places Lakshmi Vilas Bank under Moratorium for 30-days in the absence of a credible revival plan

BACKGROUND The financial position of The Lakshmi Vilas Bank Ltd. (the bank) has undergone a steady decline with the bank incurring continuous

Case Briefs Supreme Court

Mere lack of State Government’s prior consent does not vitiate CBI investigation in absence of prejudice caused to accused; says SC

State of Uttar Pradesh has accorded a general consent for investigation of cases by CBI in the whole of UP.

Appointments & Transfers News

President appoints 28 Additional Judges as Judges of Allahabad High Court

President of India in the exercise of the power conferred by clause (1) of Article 217 of the Constitution of India, appointed

Case Briefs High Courts

Ker HC | Can demand notices issued under S. 13(2) of SARFAESI Act be challenged invoking writ jurisdiction of High Courts? Court considers

Kerala High Court: A.M. Badar, J., while addressing the instant matter held that, demand notices under Section 13(2) of the SARFAESI Act can

Interviews

In conversation with Deepak Chauhan, Director & Head- Legal, Welspun Group

Interviewed by Shambhavi Anand

Case Briefs High Courts

Kar HC | Is petition under S. 125 CrPC maintainable when an order of compensation has been granted under Protection of Women from Domestic Violence Act, 2005; Petition allowed

Karnataka High Court: Jyoti Mulmani J., allowed the revision petition on grounds of failure to ascertain and understand the material propositions involved

Achievements Law School News

SLS Pune wins Runners-up award at ICFAI Lex Knot Mediation Competition, 2020

Reported by Nipun Bhatia