2020 | Page 38 of 209

[Sex Crimes against Children] Del HC | How far prosecution case affected by absence of injury on victim of aggravated penetrative sexual assault? HC restates law

Delhi High Court: Manoj Kumar Ohri, J., confirmed the conviction and sentence of the appellant, who was convicted by the trial court

Case Briefs Supreme Court

COVID-19| SC says “system of Video Conferencing has been extremely successful”; alters only one guideline from April 6 order

Supreme Court: The 3-judge bench of SA Bobde, CJ and Dr. DY Chandrachud and L. Nageswara Rao, JJ has made a slight

Case Briefs Supreme Court

SC| Courts cannot adopt a rigid or formalistic approach while interpreting Section 167(2) CrPC. Read why

Supreme Court: Interpreting Section 167(2) CrPC, the 3-judge bench of UU Lalit, MM Shantanagoudar and Vineet Sarah, JJ has said that the

Law School News Others

Call for Submissions| MNLU-A Comparative Law e-Newsletter [Volume-I, Issue-III]

Reported by Simranjeet Kaur

Interviews

In Conversation with Pragya Parijat Singh on her journey from Bar to Academics

Interviewed by Shiva Vishnoi

Law School News Others

NEP-Legal Aid Clinic | Essay Competition, 2020

Reported by Nitya Bansal

Call For Papers Law School News

Call for Blogs | NMIMS Law Review Blog

Reported by Vanshika Doshar

Hot Off The Press News

Police should stop victimisation of Republic’s journalists, Republic should behave responsibly: Editors Guild of India

by Nilufer Bhateja*

Hot Off The Press News

Gujarat High Court becomes the first Court to start “experimental” live streaming of Court Proceedings on YouTube

The experimental live streaming of the First Court of the Gujarat High Court started today after the Chief Justice of High Court

Case Briefs High Courts

Guj HC | Pre-detention matters are only maintainable in exceptional cases; Court dismisses petition

Gujarat High Court: A.C. Rao, J., dismissed a petition which was filed seeking to challenge the legality and validity of the threatening

Law School News Others

GNLU | Train-The-Trainers Program on ‘Strengthening the Capacity for Environmental and Climate Change Laws in Asia and Pacific’

Reported by Karan Ahluwalia

Call For Papers Law School News

Call for Submissions| NLIU’s Blog on IP and Technology Law [Rolling Basis]

Reported by Vivek Badkur

Call For Papers Law School News

Call for Papers| Legal Maxim [Rolling Submissions]

About the organisation Legal Maxim is all about sharing ideas and experiences which aims to provide our readers with quality legal research

Op Eds OP. ED.

Decoding the Industrial Relations Code, 2020

by Aditya Gaggar*

Achievements Law School News

RMLNLU Debating Achievements 2019-20

Reported by Vanaj Vidyan

Call For Papers Law School News

Call for Papers | NLS Business Law Review [ Special Issue]

Reported by Devansh Kaushik

Call For Papers Law School News

Call for Blogs| RGNUL International Humanitarian Law and Conflict Studies Blog (RIHLCS): Rolling submissions

Reported by Vijaya Singh

Op Eds OP. ED.

Deconstructing the Occupational Safety, Health and Working Conditions Code, 2020

by Aditya Gaggar*

Case Briefs High Courts

Kar HC | Whether a candidate who has appeared for the examination conducted by Public Service Commission can as a matter of right under the RTI Act, seek for copies of his evaluated answer scripts? HC elaborates

Karnataka High Court: Suraj Govindaraj J., while allowing the present petition made significant remarks related to the application of RTI Act, 2005

Legislation Updates Notifications

Extension of due dates for Annual Return and Reconciliation Statement for 2018-19

The Government has been receiving a number of representations regarding the need to extend due date for filing Annual Return (FORM GSTR-9)