2020 | Page 30 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | “Celebration by crackers is for happiness; It is not to celebrate deaths and diseases”: Total Ban against sale or use of all kinds of firecrackers in NCR from November 9th to 30th [Read Directions]

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

Case Briefs High Courts

[Doctrine of Legitimate Expectation] Chh HC | Guest teachers have a legitimate expectation from the ‘State’ to be permitted to continue services until regular appointments are made

Chhattisgarh High Court: Goutam Bhaduri J., allowed the petition by stating that replacing present guest teachers with a new set of appointments

Op Eds OP. ED.

Divorce by Mutual Consent and Contempt of Court

by Achal Gupta*

Case Briefs High Courts

All HC | “Disconcerting that one party should change faith just for sake of matrimony and nothing more”: Read Court’s opinion on ‘religious conversion’ in light of matrimonial matters

Allahabad High Court: J.J. Munir, J., observed that, in matrimonial matters, it is disconcerting to note that parties change his/her faith to the

Case Briefs High Courts

Utt HC | Court rejects Plea of bias against the Enquiry officer; Dismisses petition in the matter of departmental proceedings

Uttaranchal High Court: The Division Bench of Sudhanshu Dhulia and Alok Kumar Verma, JJ., dismissed a writ petition which was filed in

Case Briefs Supreme Court

Nominated person faces trial for 30 years in Dalda Ghee adulteration case while HUL never gets convicted. SC says either both get convicted or none

Supreme Court: In the case dating back to 1989, relating to the adulteration of Dalda Vanaspati Khajoor Brand Ghee, wherein the company

New releases News

Hemant K Batra’s new book ‘Mediation: Legitimacy & Practice’ is out! Get your copy now

Mediation: Legitimacy & Practice by Hemant K. Batra is part of EBC’s Law For The Layman series. In this book, the author

Law School News Others

UPES, Dehradun | UPES National Article Writing Competition, 2020 [Submit by December 20, 2020]

ABOUT THE ORGANISER The Legal Aid Clinic constituted under the School of Law, UPES with the objective to promote access to justice

Case Briefs District Court

Poetic justice? Delhi judge turns poet while granting bail to a North-East Delhi riots accused

Karkardooma Court, Delhi: Every now and then we see judges quote famous poets, but have you ever come across an order that

Case Briefs High Courts

CESTAT | 100% Export Oriented Unit entitled to refund claim for the Cenvat credit under R. 5 of CCR, 2004; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of P.V. Subba Rao (Technical Member) and P. Dinesha (Judicial Member) allowed

Op Eds OP. ED.

No Legal Rationale for Primacy – Revisiting Section 6(a) of the Hindu Minority and Guardianship Act, 1956

by Palak Maheshwari† and Aniket Pandey††

Op Eds OP. ED.

Government Contracts – Are the interests really balanced?

by Apurv Parashari*

Case Briefs High Courts

Ker HC | Interstate delivery of exempted goods under the GST Act must bear an e-way bill as well as a delivery challan; Detention of consignment held valid

Kerala High Court: A.K. Jayasankaran Nambiar, J., while holding the detention of goods valid as per Section 129(1)(b) read with Section 129(3)

Case Briefs High Courts

HP HC | [Service Law] State cannot make arbitrary orders of transfer under the garb of public interest; Petition allowed

Himachal Pradesh High Court: Chander Bhusan Barowalia, J., while allowing the present petition, held the impugned transfer order to be arbitrary and

Law School News Others

Lucknow University | Dr. Avatar Singh National Article Writing Competition

Reported by Saman Rahman

Op Eds OP. ED.

Stamping of Agreements vis-à-vis Section 9 of the Arbitration & Conciliation Act, 1996

by Yakshay M. Chheda* & Ishan J. Ravindranath**

Case Briefs High Courts

[Organ Transplant] Ori HC | Certification limiting organ donation from ‘near relative only’ is contrary to law; Authorization Committee has discretion to decide regarding an unrelated donor

Orissa High Court: P. Patnaik J., allowed the petition directing that any certification that limits donation of organ from near relatives only

Law School News Others

MNLU, Nagpur Launches New Undergraduate Course

Reported by Aniket Pandey

Case Briefs High Courts

Jhar HC | Procedural Haste cannot be contended as a ground for challenge when enquiry report discloses Provisionary compliance; Court refrains from acting against well-reasoned order of Disciplinary Authority

Jharkhand High Court: Deepak Roshan, J., while dismissing the present batch of petitions, found no infirmities in the enquiry conducted by the

Case Briefs Supreme Court

Thinking of seeking transfer of petition for restitution of conjugal rights under Section 21-A(2)(b) of the Hindu Marriage Act, 1955? SC says you can’t

Supreme Court: In a case where the husband and wife both sought transfer of cases filed against by both of them against