2020 SCC Vol. 7 Part 1
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (5 of 1983) — R. 4 — Unaided
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Ministry of I&B requests compliance of policy on FDI in digital media within a month
Union Ministry of Information and Broadcasting issued a public notice to facilitate eligible entities involved in uploading/streaming of news and current affairs
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CESTAT | Procedural lapse is condonable and denial of substantive right is unjustified; Tribunal allows appeal under R. 6 (3A) (ii) of Cenvat Credit Rules, 2004
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Sulekha Beevi (Judicial Member) and P. Anjani Kumar (Technical Member) allowed
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[MV Act] Kar HC | Strict rules of evidence are not required to be followed in matters relating to MV Act, 1988; Petition allowed
Karnataka High Court: A Division Bench of Alok Aradhe and H.T. Narendra Prasad JJ., allowed the appeal stating that the Tribunal is
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AP HC | Can the Magistrate apart from police officer be liable for departmental action along with Contempt of Court before HC? Law explained in light of Arnesh Kumar’s decision by SC
Andhra Pradesh High Court: Lalitha Kanneganti, J., addressed a matter wherein the accused was arrested without warrant alleged to have posted certain material
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No mention of intention to blacklist in the show cause notice? SC says such show cause notice and consequent blacklisting order liable to be quashed
Blacklisting can effectively lead to the civil death of a person.
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Signature obtained by fraud? Burden of proof is on the party alleging such forgery; says SC
Supreme Court: The bench of AM Khanwilkar* and Dinesh Maheshwari, JJ has held that for invoking Section 17 of the Limitation Act,
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Pat HC | Judicial approach on the death penalty ought to be cautious, circumspect and careful more so because the decision is permanent and irreversible; Appellant acquitted
Patna High Court: A Division Bench of Sanjay Karol CJ. and S.Kumar J., while addressing a death reference coupled with the criminal
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Bom HC | 70-year old man convicted under S. 10 POCSO Act for touching breast of a minor child aged 8 years old amounting to ‘aggravated sexual assault’
Bombay High Court: Vinay Joshi, J., altered the conviction for rape and penetrative sexual assault to an act of aggravated form of
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SCOTUS | A way of life that is odd or even erratic but interferes with no rights or interests of others is not to be condemned because it is different; Exemption upheld
Supreme Court of the United States: A Full Judge bench of Warren E. Burger, C.J., Lewis Powell, Harry Blackmun, William Brennan, William
Continue readingHP HC | [Policy and Education] Opening of a Government College is a policy decision of the Government permitting limited scope of judicial review
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua, JJ., while vacating the interim order to
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Lucknow University | 1st National Photography Competition
Reported by Saman Rahman
Continue readingKer HC | Fourth Estate is rostrum to address matters of public interest on democracy: News items published with necessary comments, though sometimes contemptuous, may not amount to defamation
Kerala High Court: P. Somarajan, J., observed that, “…fourth estate is not expected to shy away from the matters governing public importance, but
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Companies (Amendment) Act, 2020: A step in the right direction?
by Ananya Raghavendra†and Eshvar Girish††
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New Law College, Pune | International Article Writing Competition
Reported by Prakhar Srivastava
Continue readingUnion Labour Ministry Notifies Draft Rules under the Code on Social Security 2020
Union Ministry of Labour and Employment has notified the draft rules under the Code on Social Security, 2020 on 13.11.2020 inviting objections
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