2020 | Page 27 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT rules that whilst considering a withdrawal application under S. 12A, the only date relevant is the date of filing the application and not the date of settlement/consent terms

The NCLT Mumbai Bench was recently faced with a peculiar situation wherein post admission of a Petition, the Operational Creditor and Corporate

OP. ED.SCC Journal Section Archives

The Judicial Universe of Mr Justice Krishna Iyer

by K.M. Sharma*

Law School News Moot Court Achievements & Reports

Symbiosis Law School, Noida wins National Moot Court Competition, 2020 organised by School of Law, Christ University

Reported by Aurin Chakraborty

Call For Papers Law School News

Call for Papers | The Indian Journal of Constitutional Law – Volume X

Reported by Mansi Meena

Conference/Seminars/Lectures Law School News

ILS Pune | It Can be Done!: Three Day International Summit on Legal Professionals with Disabilities (ISLPD) (Online)

Reported by Nihar Chitre

Op Eds OP. ED.

Right to Privacy vis-à-vis Tax Information

by Chirag Singla*

Op Eds OP. ED.

Weighing the effect and need of the ‘minimum threshold’ on the home-buyers

by Pareekshit Bishnoi & Parveen Kumar Aggarwal*

Op Eds OP. ED.

Interlocutory Orders, Stay of Trial Proceedings and Inherent Powers: A discussion on ‘Asian Resurfacing of Road Agency (P) Ltd. v. CBI’

by Abhinav Sharma & Prajwal Shukla*

Advance Rulings Case Briefs

HP AAR | Can ITC be availed on GST paid for hiring vehicles for employee transportation? AAR considers

Himachal Pradesh, Authority for Advance Rulings: The Division Bench of Rakesh Sharma, Additional Commissioner of State Taxes and Excise, Member (State Tax) and

OP. ED.SCC Journal Section Archives

Internet Humour and Crime : A Struggle Between Freedom and Offence

by Apurv Shaurya*

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Executing Court cannot go behind the decree and therefore, State Commission has no option but to execute Order passed in Consumer Complaints

National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member), observed that Executing Court cannot go behind the decree and therefore, the

Hot Off The Press News

NHRC | Notice to Chief Secy and Inspector General of Prisons, M.P. on prison inmates’ rights violation and inhuman behavior

The National Human Rights Commission issues notices to the Chief Secretary and the Inspector General of Prisons, Madhya Pradesh after taking suo

Case Briefs High Courts

Megh HC | “Facebook post sought to create a divide to cordial relationship between tribal & non-tribal living in Meghalaya”; Criminal Case against journalist refused to be quashed over Facebook post

Meghalaya High Court: W. Diengdoh, J., while refusing to quash a criminal case against a journalist as the Facebook post shared by the

Case Briefs High Courts

Chh HC | S. 320 CrPC is no bar to the exercise of power of quashing of FIR in matrimonial matters; Petition allowed

Chhattisgarh High Court: Sanjay K Agrawal J., allowed the petition based on the settled principle of law. The present writ petition has

Case Briefs High Courts

Telangana HC | Uncontrolled & Untrammelled use of fireworks may jeopardize lives of many; State directed to immediately clampdown and close shops selling fireworks

Telangana High Court: The Division Bench of Raghavendra Singh Chauhan, CJ and Vijaysen Reddy, J., while banning the use of firecrackers stated that,

Case Briefs Foreign Courts

Actor Johnny Depp’s libel action against The Sun newspapers dismissed | Detailed Report

London High Court of Justice (Queen’s Bench): The instant high profile case of libel brought in by well known American actor Johnny

Hot Off The Press News

BCI extends last date for Advocates to furnish information required by Supreme Court e-Committee to 31-12-2020; Issues clarifications and directions for strict compliance

The General Council of the Bar Council of India at its meeting held on 7-11-2020 has again considered the requests received from

Hot Off The Press News

Huge relief for pensioners to submit Life certificate while staying at home

Doorstep Service for submission of Digital Life Certificate through Postman launched India Post Payments Bank, IPPB of Department of Posts & Meity

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Sri Vedapureeswarar Sri Varadarajaperumal Devsthanama cannot be deemed as a public authority under S. 2(h) of RTI Act

Central Information Commission (CIC): Divya Prakash Sinha (Information Commissioner) considered whether Sri Vedapureeswarar Sri Varadarajaperumal Devsthanama will be a public authority under Section

Case Briefs High Courts

Madras HC | Can a ‘Non-Executive Director’ who is not responsible for day-to-day affairs of company be made vicariously liable for offence committed by company? Court’s interpretation in light of S. 141 NI Act

Madras High Court: G.K. Ilathiraiyan, J., while addressing the instant matter, observed that, a person who is inducted as the Non-Executive Director of