2020 | Page 44 of 209

Eklavya 2020 | CAN Foundation Announces Scholarship Support of 25 Lakhs to 30 Scholars under its Flagship Project

The Confederation of Alumni for National Law Universities (CAN Foundation) realizing the devastating impact especially the financial insecurity that the novel COVID-19

Case Briefs High Courts

Kar HC | Elaborating upon S.6 of Passport Act, Court directs for renewal of passport to authorities concerned irrespective of a pending criminal case against petitioner

Karnataka High Court: Hemant Chandangoudar J., while allowing the Writ Petition against the Passport Authority, elaborated upon the relevant provisions of the

Hot Off The Press News

BARC to pause audience estimates (Ratings) of news channels

In the light of the recent developments, BARC Board has proposed that it’s Technical Committee (Tech Comm) review and augment the current

Call For Papers Law School News

Call for Blogs | The Investment and Commercial Arbitration Review (ICAR)

Reported by Vivek Badkur

Case Briefs High Courts

Ker HC | In matrimonial matters preference is to be given to convenience and welfare of children over wife; HC dismisses application for transfer of case

Kerala High Court: While deciding an application for transfer of two cases from one jurisdiction to another, R. Narayana Pisharadi, J., disposed

Case Briefs High Courts

Utt HC | While exercising its powers of judicial review of any administrative action, Courts cannot interfere with administrative decision unless it suffers from vice of illegality, irrationality or procedural impropriety

Uttaranchal High Court: Lok Pal Singh, J., dismissed a petition which was filed aggrieved by the cancellation of selection process of the

Case Briefs High Courts

Exhaustive analysis of a 2-tier mechanism to provide concession in school fees: Unraveling various aspects of Cal HC’s ruling

Calcutta High Court: A Division Bench of Sanjib Banerjee and Moushumi Bhattacharya, JJ., while addressing the issues raised in the present petition observed

Call For Papers Law School News

NLUJ | Online Certificate Course on “Trademark Practice” [October 17-November 8, 2020]

Reported by Nisha Gupta

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Can lease rentals arising out of use and occupation of a cold storage unit be categorised as ‘Operational Debt’ under S. 5(21) I&B Code? Find out Tribunal’s ruling

National Company Law Appellate Tribunal (NCLAT): A Coram of Venugopal M. (Judicial Member) and Shreesha Merla (Technical Member), while addressing the present company

Case Briefs Supreme Court

Candidate declared unfit for the post of District Judge due to pendency of criminal case. Can they claim reconsideration after acquittal? Read what SC says

Supreme Court: In a case where a man was tried for and later acquitted from charges under Section 498A/406/34 IPC, the bench

Case Briefs Supreme Court

Whether an ex-employee of a financial creditor is eligible to be appointed as Resolution Professional? Read what SC says

Supreme Court: The 3-Judge Bench of Arun Mishra, B.R. Gavai and Krishna Murari, JJ., set aside the NCLAT’s Order with regard to

Case Briefs High Courts

HP HC | “How at times private educational institutions get down to blackmailing and hand-twisting, is best reflected in the instant case!” Relief granted to students whose original documents were retained by college

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. disposed of the petition giving relief

Case Briefs High Courts

Pat HC | What are the essentialities of acquisition & determination of Indian Citizenship? HC considers in light of setting aside election of a person not being registered as an Indian Citizen

Patna High Court: The Division Bench of Sanjay Karol, CJ and S. Kumar, J., addressed the vital issue of citizenship with respect

Law School News Others

The 3rd IDIA Chhattisgarh National Essay Writing Competition 2020: Register by October 28

Reported by Masooma Rizvi

Case Briefs High Courts

Guj HC | High Court cannot exercise its inherent jurisdiction to quash the proceedings unless it is found that, allegations do not disclose the commission of cognizable offence

Gujarat High Court: Ilesh J. Vohra, J., heard a matter related to offences alleged under Sections 376 (2) (n), 377, 406, 498(A),

Case Briefs High Courts

Ori | [COVID] School authorities shall take all possible steps to regularize academic career of the students; Order issued in view of CBSE notification CBSE/CE/2020 dated 13-05-2020

Orissa High Court: K.R. Mohapatra J., ordered in favour of the aggrieved student in light of prevailing extraordinary situation due to COVID-19.

Call For Papers Law School News

Call for Papers | NLUD Journal of Legal Studies [Submit by 10 January 2021]

The National Law University Delhi Journal of Legal Studies (JLS) is inviting submissions for its forthcoming Volume III, due to be published

Case Briefs High Courts

Kar HC | ‘In certain cases the first duty of police officer is to arrest accused and collect evidence, and not registration of FIRʼ; Court dismisses bail application pleading procedural irregularities

Karnataka High Court: Sreenivas Harish Kumar, J., while dismissing a criminal petition for enlargement on bail, said, “There are prima facie materials

Law School News Moot Court Achievements & Reports

NUSRL wins Trans India Law Associates International Moot Court Competition, 2020

Reported by Sankalp Udgata

Case Briefs High Courts

Madras HC | Is participation of advocates permitted in proceedings before Ombudsman under Banking Ombudsman Scheme, 2006 promulgated by RBI? HC to contemplate

Madras High Court: A Division Bench of Amreshwar Pratap Sahi, CJ and Senthilkumar Ramamoorthy, J., to consider the issue with regard to