2020 | Page 31 of 209

Nothing wrong with TRAI seeking information to ensure transparency; SC directs Airtel, Vodafone Idea to disclose segmented offers details to TRAI

Supreme Court: The 3-judge bench of SA, Bobde, CJ* and AS Bopanna and V. Ramasubramanian, JJ has directed telecom giants Bharti Airtel

Appointments & Transfers News

Justices Sanjay Kumar Medhi, Nani Tagia and Manish Choudhury appointed as Judges of Gauhati High Court

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

Call For Papers Law School News

Call for Papers | Indian Constitutional Law Review – Edition XII

Reported by Mansi Meena

Case Briefs High Courts

Utt HC | Ex-parte decree set aside considering “sufficient cause” under Or. 9 R. 13 of the Code of Civil Procedure, 1908; Court allows appeal

Uttaranchal High Court: The Division Bench of Sudhanshu Dhulia and Alok Kumar Verma, JJ., allowed an appeal which was filed challenging an

Op Eds OP. ED.

Income Tax Return — A Child’s Play?

by Shubhangi Agarwal*

Case Briefs High Courts

Bom HC | 4474 RTI applications disclosing personal details of applicants uploaded on I&B Ministry website for 4 yrs despite official direction to the contrary: Court sets accountability and directs inquiry at highest level

Bombay High Court: A Division Bench of Nitin Jamdar and Milind Jadhav, JJ., took strong objection to the fact that despite the

Case Briefs High Courts

P&H HC | Transfer is an incidence of service and would be open to interference by court only is it is established that transfer order was malafide; Court rules

Punjab and Haryana High Court: While adjudicating a petition for quashing of a transfer order, Jaishree Thakur, J., dismissed the same being

Case Briefs High Courts

Chh HC | Bail granted to accused under POCSO Act on grounds of non-objection by the victim/ complainant

Chhattisgarh High Court: Prashant Kumar Mishra J., allowed the application and granted bail in the matter concerning offence under Protection of Children

Law School News Moot Court Achievements & Reports

SLS, Noida wins Inter-University Moot Court Competition, 2020

Reported by Aurin Chakraborty

Law School News Moot Court Achievements & Reports

GLC Mumbai adjudged winners of the 27th M. C. Chagla Memorial Government Law College National Online Moot Court Competition, 2020

Reported by Arya Madhani

Hot Off The Press News

Centre extends fare bands for domestic flights extended upto 24th February, 2021

The fare bands within which the airlines have to operate have been extended upto 24th February, 2021 by the Ministry of Civil Aviation.

Interviews

In conversation with Siddharth Kakka on his experience with taxation law

Interviewed by Masooma Rizvi

Hot Off The Press News

UGC issues guidelines for re-opening Universities & Colleges Post Lockdown due to COVID-19 Pandemic

The University Grants Commission framed and issued Guidelines for the universities and colleges for reopening their campuses. These Guidelines have been vetted

Case Briefs Supreme Court

COVID-19| ‘You can’t stop at issuing advisory’; SC directs Centre to ban the use of disinfection tunnels

Supreme Court: The 3-judge bench of Ashok Bhushan*, R. Subhash Reddy and MR Shah, JJ has asked the Central Government to consider

Case Briefs High Courts

Cal HC | No sale or purchase of firecrackers in any form: State to ensure that there is no use of firecrackers during Diwali celebrations & Kali Puja

Calcutta High Court: A Division Bench of Sanjib Banerjee and Arijit Banerjee, JJ., directed the State to ensure that there is no use

Case Briefs Supreme Court

Does the remedy under Section 14 of SARFAESI Act becomes redundant if DM is unable to take possession of secured assets within time limit? Read what SC says

Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta* and Ajay Rastogi, JJ has upheld Kerala High Court’s decision holding

Case Briefs Supreme Court

Is obstruction & abuse by upper caste person due to property dispute an offence under SC/ST Act? Not in all cases, says SC

Supreme Court: In a case where abuses were hurled by a person of upper caste at a person belonging to Scheduled Caste

Case Briefs Foreign Courts

SCOTUS gives a sharp critique to the Fifth Circuit Court for venturing into an “uncertain area of Tort law, especially when it has implications for First Amendment Rights” without seeking guidance from the Louisiana Supreme Court

Supreme Court of The United States (SCOTUS): While deciding the instant petition for granting the writ of certiorari, wherein a question of

Case Briefs High Courts

Ori HC | Does concept of ‘Equality’ applies on minimum wages as well as absorption of temporary employees at par with regular employees in government services? Petition allowed in part

Orissa High Court: A Division Bench of S. K Mishra and A.K Mishra, JJ., allowed the petition in part wherein it stated

Case Briefs High Courts

Telangana HC | Restating the law on permissibility of quashing of criminal proceedings, Court directs SHO to conduct investigation following S. 41-A CrPC

Telangana High Court: K. Lakshman, J., addressed an issue in the criminal petition in light of Section 41-A of the Criminal Procedure Code,