2020 | Page 35 of 209

Raj HC | Official status only provides an opportunity for commission of the offence; Court dismisses petition in the matter of Sections 409, 420, 467, 468 and 471 Penal Code, 1860

Rajasthan High Court: Sandeep Mehta, J., dismissed a petition which was filed aggrieved by the judgment and order passed by the Addl.

Case Briefs High Courts

All HC | On account of a human and inadvertent error on part of the students, they are not to be deprived of appearing in their examinations; HC grants relief to students who had failed to download their admission letters

Allahabad High Court: Sangeeta Chandra, J., while allowing the instant petition, granted relief to the petitioners whose names had not reflected in

Conference/Seminars/Lectures Law School News

AMU | Special Lecture on “Gender Based Violence and The Law” on October 31, 2020

Reported by Varalika Mendiratta

Law School News Others

NLIU |Formation of the First NLIU Bhopal Student Bar Association

Reported by Vivek Badkur

Op Eds OP. ED.

Is Decriminalisation of homosexuality enough?

by Aastha & Aryaman*

Op Eds OP. ED.

Making use of legal technology – Keeping the legal profession up and running during the new normal

by Mani Agarwal*

Case Briefs Supreme Court

SC stresses on importance of mirror orders in interjurisdictional child custody matters. Read what a mirror order is

Supreme Court: The bench of UU Lalit, Indu Malhotra and Hemant Gupta, JJ, explaining the concept of a mirror order, has said,

Case Briefs Supreme Court

As an 11-year-old’s custody gets transferred to his business tycoon father by a 2:1 verdict, Justice Gupta, dissenting, says pampering is not parenting

Supreme Court: The bench of UU Lalit, Indu Malhotra and Hemant Gupta, JJ has, in a 2:1 verdict, has transferred the custody

Case Briefs High Courts

HP HC | Remedy under S. 125 CrPC and S. 12 of DV Act, 2005 are distinct and different; Law does not prohibit wife to proceed under both of the said statutory provisions simultaneously or otherwise; Petition dismissed

Himachal Pradesh High Court: Ajay Mohan Goel J., while rejecting the present criminal revision sought against the compensation and maintenance allowed by

Law School News Moot Court Achievements & Reports

SLS Noida wins Shri N J Yasaswy 5th Memorial Virtual Moot Court Competition, 2020

Reported by Aurin Chakraborty

Case Briefs High Courts

HP HC | Whether a daughter upon marriage ceases to be a part of the family for the purpose of seeking compassionate appointment against her deceased father; HC elucidates

Himachal Pradesh High Court: A Division Bench of Sureshwar Thakur and Chander Bhusan Barowalia JJ., while allowing the present petition said, “Marriage

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Demand of interest to be calculated from the date of determination of due amount till actual date of payment of duty; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Anil Choudhary (Judicial Member), allowed an appeal which was filed aggrieved by the judgment

Case Briefs High Courts

J&K HC | Order of detention cannot be a mere reproduction of the dossier, without any judicial application of mind; Petition allowed

Jammu and Kashmir High Court: Sanjay Dhar J., while allowing the present petition held, “The service of the grounds of detention on

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Can homebuyers be made to wait indefinitely for possession of plots allotted 12 years back? Commission answers while directing Ansal to make full return to buyers

National Consumer Disputes Redressal Commission (NCDRC): V.K. Jain (Presiding Member), held that homebuyers cannot be made to wait indefinitely for the possession of

Law School News Moot Court Achievements & Reports

ILS Law College adjudged the runners-up at the 5th Symbiosis International Criminal Trial Advocacy Competition, 2020

Reported by Nihar Chitre

Case Briefs High Courts

[Right to Education] Kar HC | Reprimands ‘State’ action against establishing private schools; Compared ‘State’ action to a village priest chanting hymns without knowing its meanings

Karnataka High Court: Krishna S. Dixit J., issued a writ of certiorari to quash the impugned orders and sent back the issue

Case Briefs Supreme Court

Police constable acquitted in a murder case but dismissed from service after a related disciplinary enquiry. Read why SC upheld the dismissal

Involvement of a member of the police service in a heinous crime, if established, has a direct bearing on the confidence of society in the police.

Case Briefs High Courts

All HC | Arbitration Act has been framed with the purpose of expeditious disposal of disputes; a disagreeing party can challenge arbitrator’s appointment by raising a valid ground under R. 24 of Schedule-V

Allahabad High Court: In a case revolving around the appointment of the arbitrator, Sangeeta Chandra, J., disposed of the application in respondent’s

Case Briefs Supreme Court

All petitions challenging the IBC provisions relating to personal guarantors transferred to Supreme Court

The Insolvency and Bankruptcy Code is at a nascent stage and it is better that the interpretation of the provisions of the Code is taken up by the Supreme Court to avoid any confusion.

Law School News Moot Court Announcements

TNDALU, School of Excellence in Law| Pro Bono Enviro National Moot Court Competition, 2021

School of Excellence in law announced the 14th Edition of the Pro Bono Enviro National Moot Court Competition, the flagship event of