2020 | Page 29 of 209

COVID-19| Reservation of 80% ICU beds for COVID patients: SC’s vacation bench asks Delhi HC to hear the matter urgently on November 12

Supreme Court: Refusing to interfere with the Delhi High Courts order staying Delhi Government’s decision to reserve 80% of ICU beds in

Law School News Others

CNLU Patna | Pahal Competition [Prizes upto 70k]

Reported by Jyotshna Yashaswi

Hot Off The Press News

Air Quality Commission reviews air quality scenario in National Capital Region and adjoining areas

The members of Commission for Air Quality Management(CAQM)in National Capital Region and adjoining Areas met and reviewed the air quality scenario in

Case Briefs International Courts

CCJ | Whether an application seeking to challenge the maintainability of ‘substantive appeal’ is itself maintainable or not? Court determines

Caribbean Court of Justice (CCJ): A Full Bench of J Wit, M. Rajnauth-Lee and P. Jamadar JJ. dismissed the application for special

Case Briefs High Courts

Ker HC | If a wife obtains husband’s consent for marriage by suppressing material facts like cardiac ailments, would that amount to fraud? Bench explains whether marriage can be declared null & void

Kerala High Court: A Division Bench of A.M. Shaffique and Mary Joseph, JJ., upheld the Family Court’s decision wherein the wife obtained the

Case Briefs Foreign Courts

SL SC | Police officers expected by virtue of colour of their uniform to be more accountable in their duty than an ordinary citizen of country; Fundamental Right under Art. 11 found to be violated while in custody

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Judge Bench of B.P. Aluwihare, Murdu N.B. Fernando, and S.

Interviews

Looking for authentic information on the role and functions of CBI? Know it from the Former CBI Joint Director and IPS Officer Dr. GK Goswami himself

Interviewed by Prachi Bhardwaj*

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | No service tax can be levied in absence of either consideration or a service; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Dilip Gupta, J. (President) and C.L. Mahar (Technical Member) allowed an

Case Briefs High Courts

Ori HC | No other authority can sit as an Appellate Authority over the selection made by the selection committee by following due procedure; Petition allowed

Orissa High Court: A Division Bench of Mohammed Rafiq CJ and B. R. Sarangi J., allowed the petition quashing the impugned termination

Case Briefs High Courts

[Same-Sex Couples & Live-in-relationship] All HC highlights nexus between Constitutional Courts and Constitutional Morality || Did Society take a U-Turn after SC’s decision in Navtej Singh Johar case? Read

Allahabad High Court: A Division Bench of Shashi Kant Gupta and Pankaj Bhatia, JJ., addressed the issue of harassment to citizens on their

Interviews

In conversation with Ruchira Bali on pursuing LLM from Trinity College, Dublin

Interviewed by Divya Chowdary Vattikuti

Legislation Updates Notifications

Government of Punjab withdraws General Consent of investigation granted to CBI

Government of Punjab vide Notification No. S.O. 52/C.A.25/1946/S.6/2020 withdraws the general consent accorded to the members of the Delhi Special Police Establishment.

Case Briefs High Courts

[Arnab Arrested] Bom HC | Read Court’s elucidation on “Power of Superintendence” while rejecting interim bail to Arnab Goswami in abetment of suicide case

Bombay High Court: A Division Bench of S.S. Shinde and M.S. Karnik, JJ., while denying interim protection to Arnab Goswami in a

Conference/Seminars/Lectures Law School News

National Law University, Delhi hosts the 17th Asian Law Institute (ASLI) Virtual Conference 2020

Reported by Nitya Bansal

Conference/Seminars/Lectures Law School News

Call For Papers | HPNLU National Conference on “Right To Education & National Education Policy 2020″

Reported by Shiva Vishnoi

Case Briefs High Courts

All HC | Can a complaint filed in light of S. 138 NI Act be dismissed on ground of one day delay? Read Court’s reasoned order

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., held that a complaint made in light of dishonor of cheque filed with a delay

Case Briefs High Courts

HP HC | Whether an employee who retired on 31st of a month is entitled to increment which would have fallen due on 1st of the next month; HC elucidates

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua, JJ., dismissing the present claim against the

Case Briefs High Courts

[Triple Talaq] Bom HC | Bail denied to Muslim Man accused of giving divorce illegally in violation of The Muslim Women (Protection of Rights on Marriage) Act, 2019

Bombay High Court: Sarang V. Kotwal, J., while denied bail on the light of giving divorce in violation of the provisions of The

Know thy Judge

Know Thy Judge| Justice Uday Umesh Lalit

Justice Uday U. Lalit, born on 9th November, 1957, is the 6th Senior Advocate to be directly elevated to the Supreme Court.

Case Briefs High Courts

P&H HC | Right to Voice Opinion freely and Criticize government’s functioning is every citizen’s right in a democracy: Read Court’s outlook on language to be adopted while criticising

Punjab and Haryana High Court: Sudhir Mittal, J., while addressing a bail matter observed that, while criticising the government in a democracy is