2020 | Page 37 of 209

Chh HC | Extent of Power of Judicial Review under Art. 226 of Constitution is limited in case of ‘tender’ proceedings; Judicial restraint to be exercised in administrative matters

Chhattisgarh High Court: A Division Bench of P.R. Ramchandra Menon and Parth Prateem Sahu JJ., dismissed the petition applying the principle of

Case Briefs High Courts

Del HC | Cancellation of UPSC interviews is not to be viewed solitarily as a one-off incident, represents a deeper malaise in selection: Read Verdict on cancellation of UPSC interviews

Delhi High Court: Prathiba M. Singh, J., while addressing the grievance of UPSC aspirants in regard to cancellation of interviews to be held

Law School News Moot Court Achievements & Reports

NLUD team wins Manfred Lachs Space Law International Moot Competition 2020

Reported by Nitya Bansal

Conference/Seminars/Lectures Law School News

International Webinar on Law, Public Health and Pandemics: Changing Dimensions of Right to Health

Department of Law, Central University of Kerala (Thiruvalla Campus) in collaboration with Alumni Association is organising an International Webinar on LAW, PUBLIC HEALTH

Case Briefs High Courts

Jhar HC | Clarifying the objective of not granting bail to an approver and concurrent jurisdiction of a Special Court while exercising power under S. 306 CrPC, Court dismisses appeal under S. 21(4) NIA, Act

Jharkhand High Court: A Division Bench of H.C. Mishra, Rajesh Kumar, JJ., while dismissing the present appeal, discusses the power of Court

Interviews

In conversation with Tariq Khan on his journey from choosing law as a career to being awarded under BW Legal 40 under 40

Interviewed by Syed Haroon

Legislation Updates Notifications

Centre declares 18 more individuals as designated terrorists [Read the List]

Central Government had amended the Unlawful Activities (Prevention) Act, 1967 in August 2019, to include the provision of designating an individual as

Case Briefs High Courts

[Maintenance to Muslim wife] All HC | “S. 125 CrPC perhaps one of the most secular enactment ever made in this country”: HC while upholding maintenance awarded to divorced Muslim wife

Allahabad High Court: Pradeep Kumar Srivastava, J., while addressing the present matter, observed that: … right of maintenance available to wife from

Case Briefs Supreme Court

“What greater certificate of incompetence would there be for the legal Department!”; SC on State of MP “again and again” filing appeals after inordinate delay

“The State of Madhya Pradesh continues to do the same thing again and again and the conduct seems to be incorrigible!”

Case Briefs Supreme Court

Hathras Gang Rape| CRPF to provide security to the victim’s family & witnesses; SC says apprehensions are not without justification

In a matter of the present nature it is necessary to address the normal perception and pessimism which cannot be said as being without justification.

Call For Papers Conference/Seminars/Lectures Law School News

Call for Papers | XI National E-Conference on “Contemporary Legal Issues and Reflections amidst the Pandemic”

Reported by Anirudh Kulkarni

Hot Off The Press News

[COVID-19] Ministry of Home Affairs extends Guidelines for Re-opening

States/ UTs advised to enforce COVID-Appropriate behavior

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Can CPIO rely on other Rules, Acts, Order or Circulars in matters of RTI Act? Commission explicates

Central Information Commission (CIC): Amita Pandove (Information Commissioner), came down heavily on CPIO, All India Radio for abdicating his duties. Appellant filed an

Achievements Law School News

ILNU adjudged as the Winners at the fifth edition of Symbiosis International Criminal Trial Advocacy Competition, 2020

Reported by Akshita Totla

Case Briefs High Courts

Jhar HC | Court issues directions in a petition challenging parallel appointments to the post of Chairman, SPCP in addition to Chief Conservator of Forests and Head of Forest Force violating recruitment norms and directions by SC

Jharkhand High Court: Sanjay Kumar Dwivedi J., while hearing a petition challenging parallel appointments to the post of Chairman, SPCP, Principal Chief

Interviews

In conversation with Team-NALSAR: Semi-finalists in the ICC Asia Pacific CMC 2020 (Tips on doing international ADR competitions)

Interviewed by Mansi Meena

Case Briefs High Courts

HP HC | Qualifying the Eligibility Test for promotion before the candidate placed higher in the seniority list does not give a prior right to promotion; Petition dismissed

Himachal Pradesh High Court: Ajay Mohan Goel J., dismissing the present petition, elaborates upon the determining criteria of promotion where a candidate

Case Briefs High Courts

Guj HC | Rape charges on boy filed by minor wife quashed; Costs imposed on parents for ruining childhood of minors

Gujarat High Court: A.S. Supehia, J., quashed a rape case against a boy which was filed by his minor wife. The FIR

Hot Off The Press News

Male Government Employees who are widowers, divorcees or unmarried are entitled to Child Care Leave: DoPT

While briefing about some of the major reforms brought by Department of Personnel & Training (DoPT) Union Minister of State (Independent Charge)

Case Briefs High Courts

Kar HC | Material placed on record sufficiently prove offences under Ss. 120-B and 420 IPC and no infirmity warranting interference under Art. 226 noted; Petition dismissed

Karnataka High Court: John Michael Cunha J., while rejecting the present petition, recorded no error or infirmity in the challenged order warranting