2020 | Page 36 of 209

Case Briefs Supreme Court

Officers designated under Section 53 of the NDPS Act are “Police Officer” within the meaning of section 25 of the Evidence Act; SC holds in 2:1 verdict [Detailed Report]

Any confessional statement made to the Officers designated under Section 53 of the NDPS Act is inadmissible.

Case Briefs High Courts

Jhar HC | No discrimination to be made if the nature of job is same and performance are same or similar, Principle of ‘equal pay for equal work’ applied

Jharkhand High Court: S. N Pathak J., upheld the award applying the principle of equal pay for equal work. The facts of

Legislation Updates Statutes/Bills/Ordinances

President promulgates the Commission for Air Quality Management in National Capital Region and Adjoining Areas Ordinance, 2020

President promulgates the Commission for Air Quality Management in National Capital Region and Adjoining Areas Ordinance, 2020 for better co-ordination, research, identification and

Hot Off The Press News

MEITY issues Clarification regarding orders passed by Central Information Commission on an RTI query with regard to AarogyaSetu App

Attention has been drawn to media reports regarding orders passed by Central Information Commission regarding an RTI query with regard to AarogyaSetu

Case Briefs High Courts

Gau HC | Claim for compassionate appointment can either be rejected or accepted as per law, but once it is accepted appointment is understood to be regular appointment

Gauhati High Court: Achintya Malla Bujor Barua J., while allowing the present petition for regularization, placed reliance upon the judgment dated 13-03-2019

Case Briefs High Courts

[CLAT 2020] Ori HC | NRI Reservation is for the elite class and this dubious category of quota is unconstitutional; Eligibility/Selection under this category is unregulated, illegal and arbitrary

Orissa High Court: A Division Bench of S. Panda and S. K. Panigrahi JJ., dismissed the petition and called upon the relevant

Case Briefs High Courts

MP HC | In the garb of review, rehearing cannot be permitted; Court dismisses review petition finding no error apparent

Madhya Pradesh High Court: In a case seeking review of an order of this particular Court by the petitioner, Rajeev Kumar Shrivastava,

Case Briefs High Courts

Ker HC | Election Commission disqualifies candidates from participating in any election of the local body for a period of 6 years on the ground of disobedience to the whip; Writ Petition dismissed

Kerala High Court: A. Muhamed Mustaque J., upholding the decision of the Election Commission, dismissed the present Writ Petitions and clarified the

Interviews

Rosalyn Malik on her journey from Remfry & Sagar to Shardul Amarchand Mangaldas

Interviewed by Nritika Sangwan

Case Briefs Foreign Courts

SCOTUS grants request by Alabama election officials to allow them to ban curbside voting | Detailed Report

Supreme Court of the United States (SCOTUS): While deciding upon the application for stay presented in relation to Alabama Secretary of State’s

Case Briefs High Courts

Raj HC | Writ petition is not entertainable at that stage of show cause notice; Court dismisses petition holding it to be pre-mature

Rajasthan High Court: Sanjeev Prakash Sharma, J., dismissed a petition which was filed praying to quash and set aside the certificate of

Call For Papers Law School News

Call for Blogs | The Indian Journal of International Economic Law (IJIEL) [Rolling Submissions]

Reported by Devansh Kaushik

Case Briefs High Courts

Ori HC | Matter pending adjudication before Court is no bar for Lokayukta to exercise its powers under S. 20 (6) of Odisha Lokayukta Act, 2014

Orissa High Court: A Division Bench of Mohammed Rafiq and B. R. Sarangi, JJ., dismissed the petition and vacated the interim order.

Case Briefs High Courts

[Malafide Litigation] Madras HC | Proceedings under S. 420 IPC quashed for being counterblast to complaint instituted under S. 138 NI Act

Madras High Court: G.K. Ilanthiraiyan, J., allowed a criminal original petition and quashed the proceedings in a criminal case filed against the

Law School News Others

1st RMLNLU Alternative Debate 2020

Reported by Vanaj Vidyan

Case Briefs Supreme Court

Does the custody of a child gets transferred from the mother to grand parents if they are assisting in looking after the child? Read what SC says

Supreme Court: In a case dealing with the custody of a 7-year-old, the 3-judge bench of Dr. DY Chandrachud, Indu Malhotra and

Case Briefs High Courts

HP HC | Court discusses legal position of anticipatory bail in cases where accused is a ‘proclaimed offender’; Petition allowed

Himachal Pradesh High Court: Anoop Chitkara J., considering the peculiar facts of the present case, allows anticipatory bail to a proclaimed offender,

Legislation Updates Rules & Regulations

Patents (Amendment) Rules, 2020 | Patentee would get flexibility to file a single Form-27 in respect of a single or multiple related patents

Consequent to Delhi High Court’s Order dated 23-04-2018 in writ petition No. WPC- 5590 of 2015 in the matter of Shamnad Basheer

Case Briefs High Courts

Bom HC | In absence of an accused, can Appellate Court pronounce Judgment in an appeal against conviction? HC considers

Bombay High Court: Vibha Kankanwadi, J., observed that, “The practice of pronouncing Judgments in appeal against conviction in absence of the accused, thereby

Case Briefs

P&H HC | Live-in relationship can’t be recognized by way of a petition citing threat to life and liberty of couple; Court dismisses the petition

Punjab and Haryana High Court: While dealing with a peculiar set of facts in a petition for protection of life and liberty,