2020 | Page 40 of 209

Cal HC | Durga Puja Regulations declaring Pandals to be made no entry zone for public, partially eased [Read Directions]

Calcutta High Court: A Division Bench of Arijit Banerjee and Sanjib Banerjee, JJ., modified its earlier Order dated 19-10-2020, wherein it was held

Case Briefs High Courts

Ori HC | Justice Panigrahi quotes ‘Albert Einstein’ while deciding the extent of interference by Court in academic matters

Orissa High Court: A Division Bench of Sanju Panda and S.K Panigrahi JJ., sets aside the impugned judgment and held that it

Case Briefs High Courts

Ker HC | Interest on solatium provided under Land Acquisition Act applies unequivocally to acquisition made under NHAI Act

Kerala High Court: Raja Vijayaraghavan V J., allowing the present writ petition, held that the provisions for compensation and payment of interest

Case Briefs High Courts

Pat HC | Seriousness of “alleged” offence cannot be made a ground for rejecting bail under Juvenile Justice Act, 2015

Patna High Court: In an application challenging the order of rejection of bail passed by Additional Sessions Judge, Ashwani Kumar Singh, J.,

Case Briefs High Courts

SAT | SEBI has no power under S. 15 I of SEBI Act in view of S. 14 IBC 2016; Appeal allowed

Securities Appellate Tribunal (SAT): Justice Tarun Agarwal quashed the order under challenge in the present appeal as Adjudicating Officer has no power

Case Briefs High Courts

Kar HC | Self-identification of one’s gender lies at the heart of Fundamental Right to Life and Personal Liberty and State authorities are obligated to give legal recognition to the same; Writ Petition Allowed

Karnataka High Court: John Michael Cunha J., while allowing the present writ petition moved by a transgender against the declaration of her

Case Briefs High Courts

Ker HC | Presence of a neurologist in medical diagnosis for purpose of issuing medical certificate is necessary when accident victim suffers from neurological disorders; MACT order set aside

Kerala High Court: Writ petition has been allowed by Sathish Ninan, J., finding merits in the petitioner’s arguments and consequently setting aside

Case Briefs High Courts

Bom HC | Abuse of S. 498-A IPC by making vague allegations and roping in family members of husband: Courts to carefully scrutinize allegations

Bombay High Court: A Division Bench of Z.A. Haq and Amit B. Borkar, JJ., while allowing the present criminal application filed under

Cases Reported SCC Weekly

2020 SCC Vol. 6 Part 2

Chhattisgarh Cooperative Societies Act, 1960 (17 of 1961) — Ss. 49-E(2), 54(1), (2), (3)(a) & (b), 2(c-i) and 2(a-i) — District Central

Law School News Others

5th GNLU Essay Competition on Law and Society, 2020

Reported by Karan Ahluwalia

Cabinet Decisions Legislation Updates

Cabinet approves Productivity Linked Bonus and non-Productivity Linked Bonus for 2019-2020

The Union Cabinet chaired by Prime Minister Narendra Modi, has given its approval to pay Productivity Linked Bonus (PLB) for the year

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT reiterates IBC is beneficial legislation intended to put Corporate Debtor on its feet, not a mere money recovery legislation

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Anant Bijay Sing (Judicial Member) and

Conference/Seminars/Lectures Law School News

ALS Noida | International Conference on Comparative Law [Feb 19-20, 2021, Noida]: Submit by Dec 01, 2020

Reported by Aadarsh Kothari

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | All the services in question are eligible input services for rendering of output services; Tribunal allows appeal entitling appellant to input service credit

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Coram of Anil Chaudhary (Judicial Member) and C.L. Mahar (Technical Member), allowed an

Case Briefs High Courts

Chh HC | Statements of police officers cannot be discarded or looked with suspicion merely because they are involved in investigation, statements having a ring of truth can be relied upon

Chhattisgarh High Court: Gautam Chourdiya, J., upheld the decision of the trial court in a matter with regard to Section 379 Penal

Law School News Moot Court Achievements & Reports

NUSRL wins 70th Anniversary of Indian Constitution Moot Court Competition, 2020

Reported by Sankalp Udgata

Case Briefs High Courts

MP HC | Delay in lodging of FIR is no ground to discard the prosecution’s case in its entirety, medical corroboration not an absolute necessity in cases of gang rape

Madhya Pradesh High Court: Akhil Kumar Srivastava, J., dismissed the appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention

Know thy Judge

Know Thy Judge| Justice S. Ravindra Bhat

“Free speech of the citizens of this country cannot be stifled by implicating them in criminal cases, unless such speech has the tendency to affect public order.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | S. 15J SEBI Act, 1992 may not apply in adjudication proceedings involving penalty under S. 15A SEBI Act, 1992 while determining the quantum of penalty, Appeal allowed

Securities Appellate Tribunal (SAT): Justice Tarun Agarwal allowed the appeal and substituted the penalty imposed by the impugned order with a warning.

Hot Off The Press News

Bar Council of India releases new schedule for All India Bar Examination–XV [Check New Dates]

Bar Council of India releases new schedule for AIBE — XV ACTIVITY IMPORTANT DATES Online Registration had began from 16-05-2020 Bank Payment