2020 | Page 39 of 209

Extension of due date of furnishing of Income Tax Returns and Audit Reports

In view of the challenges faced by taxpayers in meeting the statutory and regulatory compliances due to the outbreak of COVID-19, the

Op Eds OP. ED.

Free Temples, but then what?

by Kanu Agarwal*

Op Eds OP. ED.

Shredding the Shroud of Superstition: Whether a Specific Central Enactment, Disperse the Illusion?

by Abhishek Goyal*

Hot Off The Press News

MHA | Graded relaxation in visa and travel restrictions

In view of the situation arising out of the COVID-19 pandemic, the Government of India had taken a series of steps to

New releases News

Legal potion for future Intelligence by EBC| Artificial Intelligence: Law And Policy Implications [Edn. 2020]

Editors: Purvi Pokhariyal, Amit K. Kashyap and Arun B. Prasad

Case Briefs High Courts

Ker HC | No blanket order should be passed under S. 438 CrPC to prevent accused from being arrested when there is no crime registered against him; Court quashes order granting anticipatory bail

Kerala High Court: P. Somarajan J., allowing the present criminal miscellaneous case, clarified the law related to anticipatory bail under Section 438

Case Briefs Foreign Courts

Louisiana’s statutory requisite for persons convicted of sex offences, to carry an ID card branded with the words ‘Sex Offender’, declared unconstitutional | Detailed Report

Supreme Court of Louisiana: While determining the constitutionality of statutory requisite under La. R.S. 40:1321(J) and La. R.S. 15:542.1.4(C) that, persons convicted

Law School News New releases News Others

Virtual Book Launch of “Artificial Intelligence: Law and Policy Implications” by ILNU

ILNU organising a webinar and a book launch of Artificial Intelligence: Law and Policy Implications on October 24, 2020 at 11.30 AM.

Case Briefs High Courts

P&H HC | Wife taken away and forcibly detained against her will by her kin: Court orders reunion of separated couple at the earliest

Punjab and Haryana High Court: In a peculiar case of illegal detention of a woman who happens to be the petitioner’s wife,

Interviews

In conversation with Abeezar Faizullabhoy , Senior Partner at Argus Partners on set of skills required for different roles as a corporate lawyer and his view on what it means to run a corporate litigation practice post COVID-19

Interviewed by Vivek Badkur

Appointments & Transfers News

After 35 years, India assumes Chairmanship of Governing Body of International Labour Organization

After 35 years, India has assumed the Chairmanship of the Governing Body of International Labour Organization, marking a new chapter in the 100

Case Briefs Foreign Courts

SL CoA | Writ Court cannot monitor criminal investigations as a Magistrate; Court dismisses appeal in the Easter Sunday Terror Attack case hinting re-arrest in case of discovery of new evidence

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of Mahinda Samayawardhena and Arjuna Obeyesekere, JJ., while

Case Briefs High Courts

HP HC | Suit land being inherited by wife through ‘Will’ lost its character of Joint Hindu Coparcenary Property in view of S.14 of Hindu Succession Act, 1956; Court denied rights to children

Himachal Pradesh High Court: Sandeep Sharma J., upheld the impugned judgment on merits. The facts of the case are such that the

Case Briefs High Courts

Ker HC | Derecognizing an educational institution is a drastic measure dislocating a vast number students as well as staff and cannot be done in haste or without adhering to statutory guidelines; Petition allowed

Kerala High Court: Anil K Narendran, J., allowing the present writ petition, issued necessary directions to the respondent authorities and further made

Law School News Others

MNLU Aurangabad | Release of Comparative Law e-Newsletter [Volume I, Issue II]

Reported by Simranjeet Kaur

Case Briefs High Courts

Guj HC | Successive bail application can only be entertained when there is a change in circumstance; Court dismisses bail plea

Gujarat High Court: A.C. Rao, J., dismissed a bail application in connection with an FIR registered for the offences under Sections 302,

Conference/Seminars/Lectures Law School News

MNLU Nagpur | Three-Day Virtual Workshop on ‘Nuances of Patent Processing’

Reported by Aniket Pandey

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Is there an obligation under RTI Act for public authority concerned to transfer RTI application in case of subject-matter not being under its ambit? Commission throws light

Central Information Commission (CIC): Amit Pandove (Information Commissioner) while addressing the present appeal observed the essence of Section 6(3) of the Right to

Hot Off The Press News

Allegations made by women for being subjected to gang-rape in lockup: NHRC takes suo motu cognizance

The National Human Rights Commission issued notice to the Chief Secretary, Director General of Police and the Director-General of Prisons, Madhya Pradesh

Law School News Others

IICA | 45 Hours Training Program on Commercial Mediation and Negotiation 2020

The 45-Hours Training Program on Commercial Mediation and Negotiation is the only training program in India introduced by Indian Institute of Corporate