2020 | Page 32 of 209

Ker HC | Anticipatory Bail can be allowed in offences under SC/ST (POA) Act only in event of no prima facie case being made out against accused; Appeal dismissed

Kerala High Court: V.G. Arun J., while dismissing the present appeal clarified on the applicability of Section 438 Criminal Procedure Code, 1973

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Collusion of authorities in allowing illegal sand mining suspected; Tribunal directs to not merely recover loss of royalty but also for loss to environment

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

Achievements Law School News

ILNU adjudged as the Winners of Pro Bono Publico-2020

Reported by Akshita Totla

Law School News Live Blogging

11th National Moot Court Competition 2020, School of Law, CHRIST, Bangalore

Welcome to the 11th National Moot Court Competition organised by School of Law, Christ (Deemed to be University), Bangalore. Our skills, enthusiasm,

Case Briefs High Courts

J&K HC | Magistrate can delegate power of verifying allegations before registration of FIR while entertaining an application under S. 156(3) CrPC; Petition dismissed

Jammu and Kashmir High Court: Sanjay Dhar J., while dismissing the present petition challenging the delegation of power by the Magistrate to

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Whether use of firecrackers be banned in Delhi-NCR from 7th November to 30th November, 2020 in public interest? Tribunal to decide

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

Call For Papers Law School News

Call for Papers | 8th RMLNLU International Legal Essay Writing Competition & Conference on Financial Regulatory Laws

Reported by Vanaj Vidyan

Legislation Updates Statutes/Bills/Ordinances

Arbitration and Conciliation (Amendment) Ordinance, 2020: Stakeholder get opportunity to seek unconditional stay of enforcement of arbitral awards induced by fraud or corruption

President promulgates Arbitration and Conciliation (Amendment) Ordinance, 2020 Amendment of Section 36 In Section 36 of the Arbitration and Conciliation Act, 1996

Hot Off The Press News

Guidelines on Television Rating Agencies in India to be reviewed by a Committee of Ministry of Information & Broadcasting

Ministry of Information and Broadcasting has today constituted a committee to review “Guidelines on Television Rating Agencies in India” notified by the

Case Briefs Supreme Court

PCS (Judicial) Exam| As 47 seats remain vacant, SC asks Justice AK Sikri & Justice SS Saron to re-check some papers in 2 subjects to gather what went wrong

Supreme Court: In the case relating to Punjab Civil Services (Judicial) appointments*, where only 28 people have been recruited against a total

Case Briefs Supreme Court

Maintenance of wife|Husband doesn’t have to pay maintenance in each of the proceedings under different Maintenance laws [Explainer on Supreme Court guidelines]

Supreme Court has framed guidelines on overlapping jurisdiction under different enactments for payment of maintenance, payment of Interim Maintenance, the criteria for determining the quantum of maintenance, the date from which maintenance is to be awarded, and enforcement of orders of maintenance.

Law School News Moot Court Achievements & Reports

Event Report | 1st National Online Mediation Arbitration Competition, 2020

About the event: The1stNationalOnlineMed-ArbCompetition,2020wasconductedbytheAlternativeDispute Resolution Board of School of Law, CHRIST (Deemed to be University) from 30thOctober, 2020 to 1stNovember, 2020. The

Case Briefs Supreme Court

Maintenance in matrimonial disputes| Supreme Court frames extensive guidelines; Resolves issue of overlapping jurisdiction under different Laws [Read Guidelines]

Supreme Court: The bench of Indu Malhotra* and R. Subhash Reddy, JJ has framed guidelines on the issue of maintenance of wife,

Case Briefs High Courts

Kar HC | Whether entering ‘appearance’ by Advocate but not contesting the case be considered as Ex-parte proceedings under Order 9 Rule 13 CPC? Court explains

Karnataka High Court: M. I. Arun J. dismissed the petition without interfering in the discretion exercised by the Appellate Court in the

Case Briefs High Courts

Pat HC | Party’s conduct lacks bonafide and was only with the view for the court to interfere and grant indulgence, Court has been misled; anticipatory bail denied

Patna High Court: Ahsanuddin Amanullah, J., dismissed an application for grant of pre-arrest bail to the petitioners. The petitioners apprehend arrest in

Law School News Moot Court Achievements & Reports

AIL adjudged Runners-up at NLIU-Khaitan Negotiation Competition

Reported by Nritika Sangwan

Case Briefs High Courts

Ker HC | Accused forced to plead guilty without being given an opportunity to avail assistance from a legal practitioner; HC sets aside order

Kerala High Court: In an appeal against the order delivered by JMFC, Mallapuram; P. Somarajan, J., allowed the same setting aside the

Cabinet Decisions Legislation Updates

Cabinet approves Memorandum of Understanding between India and United Kingdom on cooperation in field of Medical Products Regulation

The Union Cabinet has given its approval for signing a Memorandum of Understanding (MoU) between the Central Drugs Standard Control Organization (CDSCO),

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Is it necessary to take consent under Water and Air Act to establish garbage processing plant? Tribunal directs closure of plant

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

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Assessee eligible for availing CENVAT credit on service tax paid on outward transportation of its finished goods; Tribunal dismisses appeal by the Revenue

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): P.K. Choudhary (Judicial Member), dismissed an appeal filed by the Revenue alleging that the