Foreign Direct Policy (FDI) | Consolidated FDI Policy, 2020: Read the Key Aspects
Foreign Direct Investment (FDI) is considered as a major source of non-debt financial resource for economic development. FDI flows into India have
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Are you a homebuyer planning to take builder to Court? SC says you can choose between seeking remedy under the RERA Act or the Consumer Protection Act
The RERA Act does not bar the initiation of proceedings by allottees against the builders under the Consumer Protection Act, 1986.
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Call for Papers | Socio Legal Review, NLSIU [Vol.17 (Issue-2)]
Reported by Devansh Kaushik
Continue readingDel HC | Is the liability of Principal Borrower and Guarantor co-extensive? Court reiterates SC’s position on continuation of SARFAESI proceedings against Guarantor by banks
Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., considered the following question: Whether a bank/financial institution can institute
Continue reading[MV Accident Claims] All HC | What is liability of insurer in accident case of contributory as well as composite negligence; on whom lies burden of proof? Court extrapolates
Allahabad High Court: Dr Kaushal Jayendra Thaker, J., directed the insurance company to indemnify the claimants of the deceased who died in an
Continue readingKer HC | Any condition that requires petitioner to make a pre-deposit of any amount for invoking the arbitration would fall foul of the law declared by SC; Petition allowed
Kerala High Court: A.K. Jayasankaran J., allowed the present petition, clarifying the scope and ambit of powers to be exercised by Courts
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Bom HC | Can “cooling-off period” under S. 13-B(2) of Hindu Marriage Act be waived? Legal position discussed in a case of pregnant woman
Bombay High Court: Nitin W. Sambre, J., allowed an application seeking waiver of the cooling-off period on an urgent basis in light of
Continue readingKar HC | Whether delay and latches be put against a person who approaches the Writ Court under Article 226 of the Constitution? HC determines
Karnataka High Court: S. G. Pandit J., rejected the petition on the ground of delay and latches. The facts of the case
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Covid-19 – Necessary Reflections on Disaster Management Act, 2005
by M.P. Sajnani* and Dr. Priya A. Sondhi**
Continue readingKar HC | Franklin Templeton and the provisionary application of SEBI Mutual Fund Regulations; Petition allowed with necessary directions
Karnataka High Court: A Division Bench of Abhay S. Oka CJ. and Ashok S.Kinagi J., while allowing the present writ petition held,
Continue reading[Practice & Procedure] Del HC | Presence of informant or person authorised obligatory while hearing application for bail to person accused under POCSO Act: Court extends Practice Direction to POCSO offences
Delhi High Court: A Division Bench of G.S. Sistani and Anup Jairam Bhambhani, JJ., directed that the provisions of the Practice Direction
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Supreme Court Monthly Roundup – October 2020
TOP STORIES Domestic Violence| Wife can claim right to residence in shared household belonging to not just husband but also to his
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Dialectics of Freedom of Expression
by A. Lakshminath* and Mukund Sarda**
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SC issues notice in plea seeking regulation of social media profile verification; minors’ access and circulation of obscene material. Read what the PIL states
Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has issued notice in a PIL
Continue readingP&H HC| Newly married lawyer keeps ‘Doli’ ceremony on hold to appear for his client. His commitment doesn’t go unnoticed
Punjab & Haryana High Court: In an interesting order, Arun Monga, J acknowledged a lawyer’s commitment towards discharging his duty to his
Continue reading[MV Act] Kar HC│ Will absence of any ‘specific endorsement’ in driving license absolve the insurance company of its liability to pay compensation? Award revised
Karnataka High Court: Ashok G. Nijagannavar, J., upheld the compensation order but revised the rate of interest to meet the ends of
Continue readingP&H HC | A case involving illegal detention of workers treated as a complaint under the Bonded Labour System (Abolition) Act, 1976; High Court allows petition
Punjab & Haryana High Court: While deciding a petition invoking the writ of Habeas Corpus, Karamjit Singh, J., allowed the same by
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In conversation with Jonathan Rodrigues on Online Mediation: Challenges and Future of Profession
Interviewed by Sarthak Yadav
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