2020 | Page 43 of 209

Del HC | Husband citizen and domicile of USA, Can he raise objections on divorce proceedings filed by wife in India? Court decrypts the law in light of catena of SC’s decisions

Delhi High Court: A Division Bench of Hima Kohli and Subramonium Prasad, JJ., while observing a matrimonial application, observed that, The plaint must

Conference/Seminars/Lectures Law School News

MNLU Aurangabad | Webinar on “Economic Analysis and the Premises of Contract and Tort Doctrine

Reported by Simranjeet Kaur

Appointments & Transfers News

Supreme Court Collegium approves proposal for appointment of Justice Manish Choudhury as Permanent Judge of Gauhati HC

Collegium Resolution The Supreme Court Collegium has approved the proposal for appointment of Justice Manish Choudhury, Additional Judge of Gauhati High Court

Case Briefs High Courts

Chh HC | Whether alienation of property by an alleged wife of a deceased is void? HC analyses position in light of ‘Customs’ under Hindu Marriage Act

Chhattisgarh High Court: Sanjay K. Agrawal, J., discusses the decision of trial Court and first Appellate Court with regard to alienation of the

Appointments & Transfers News

SC Collegium approves proposal for appointment of 2 Additional Judges of Gauhati HC as Permanent

Collegium Resolution Supreme Court Collegium has approved the proposal for appointment of following Additional Judges of Gauhati High Court as Permanent Judges

Case Briefs High Courts

HP HC | Does S. 18/18 A of SC/ST Prevention of Atrocities Act, 1989 restricts an accused from surrendering before Court and praying for interim bail under S. 439 CrPC? HC gives a reasoned order

Himachal Pradesh High Court: Anoop Chitkara J., delivered a well-reasoned order and held that the practice of the accused surrendering and getting

Conference/Seminars/Lectures Law School News

IICA and NLUJ | Virtual Conference on ‘Competition Law and Market Definition in Digital Era’

Reported by Nisha Gupta

Case Briefs High Courts

Guj HC | Respondent entitled to gratuity under S. 2(e) of Payment of Gratuity (Amendment) Act, 2009; Court dismisses appeal while reproducing observations of Single Judge

Gujarat High Court: The Division Bench of Vikram Nath, CJ and Ashutosh J. Shastri, J., dismissed a Letters Patent Appeal which was

Case Briefs High Courts

Ori HC | Are private banking companies discharging banking services amenable to writ jurisdiction? HC analyses

Orissa High Court: Biswajit Mohanty J., dismissed the petition being non-maintainable. The facts of the case are such that the petitioner took

Hot Off The Press News

Search & Seizure action carried out by Income tax Department in a case of a leading Advocate

The Income Tax Department has carried out a search and seizure action on 14-10-2020 in the case of a leading advocate practicing

Law School News Others

Eklavya 2020| Legal Industry Comes Together to Support the CAN Foundation Garners in their Endeavour to Aid Financially Disadvantaged Students under their Flagship Project

The Confederation of Alumni for National Law Universities (CAN Foundation) in view of the ongoing COVID-19 crisis has recently announced the Eklavya

Call For Papers Conference/Seminars/Lectures Law School News

Call for papers | AIL Virtual Seminar on “Entrepreneurship and Technology: Future Trends”

Reported by Nritika Sangwan

Case Briefs High Courts

Del HC | Merely because triple talaq has been declared to be void and illegal, it does not mean that legislature could not have made continuation of such practice an offence

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., in regard to Triple Talaq observed that, Prima facie it

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Can driving a motor cycle without taking orientation desired by owner and resulting in accident be equated with intentional self-injury? Read Commission’s opinion

National Consumer Disputes Redressal Commission (NCDRC): V. K. Jain (Presiding Member) while addressing the present matter observed that, A negligent act such as

Case Briefs Supreme Court

[Domestic Violence] SC| Wife can claim right to residence in shared household belonging to not just husband but also to his relatives. Read conditions

“The progress of any society depends on its ability to protect and promote the rights of its women.”

Law School News Others

IPFEST 2020 in association with ILNU

Reported by Akshita Totla

Case Briefs High Courts

P&H HC | A co-sharer in a property can seek a permanent injunction against other co-sharers if the value or utility of property is diminished; Court directs parties to maintain status quo

Punjab & Haryana High Court: While deciding an appeal filed by the petitioner against the order passed by the Additional District Judge,

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | On suffering a bad outcome from medical treatment, will a person have an automatic right to sue for compensation? Read on

National Consumer Disputes Redressal Commission (NCDRC): The Coram of Justice R.K. Agrawal (President) and Dr S.M. Kantikar (Member), upheld the State Commission’s

Case Briefs High Courts

HP HC | S. 100 CPC restricts the right of second appeal only to those cases where a substantial question of law is involved

Himachal Pradesh High Court: Jyotsna Rewal Dua J., dismissed the appeal on ground of impugned judgment/orders being devoid of any infirmity. The

Call For Papers Law School News

Call for Papers | GNLU SRDC ADR Magazine [Third issue]

Reported by Karan Ahluwalia