2020

HP HC | Non-joinder of proper parties cannot be said to be a formal defect to seek liberty under Or. XXIII, R. 1(3) read with S. 151 CPC rather can be cured by filing impleadment/amendment of plaint

Himachal Pradesh High Court: Sandeep Sharma J., upheld the impugned judgment and dismissed the petition. The facts, in a nutshell, are that

Case Briefs High Courts

Jhar HC | Pensionary Benefits granted only when served against a permanent or substantive post and salary being paid out of public exchequer irrespective of duration served; R. 58 of Jharkhand Pensions Rules applied

Jharkhand High Court: Deepak Roshan J., upheld the impugned judgment and dismissed the petition stating that the petitioner failed to show any

Case Briefs High Courts

Kar HC | Discussing the legal proposition in the offence committed under S.153A IPC, Court rejects the application for quashing of FIR exercising Inherent powers

Karnataka High Court: B.A. Patil, J., dismissing the present petition, observed, “Taking into consideration the peculiar facts and circumstances under which the

Law School News Others

ProMooter| Meet the Judges – October ProMoot on Tax Law [10th & 11th October]

Mr. Justice Kurian Joseph (Former Judge, Supreme Court of India), Mr. Justice Prateek Jalan, High Court of Delhi, Mr. G. Shiva dass,

Case Briefs High Courts

Madras HC | “Officials getting salaries in first week every month not conscious to cost of adjudicatory delays”: HC while directing provisional release of confiscated goods

Madras High Court: G.R. Swaminathan, J., directed the confiscated goods to be released on a provisional basis noting the delay on the part

OP. ED.

Perjury in the National Company Law Tribunal and the National Company Law Appellate Tribunal: An Opinion

by Amir Arsiwala* & Ishan J Ravindranath**

Fact Checks News

Worried about the visit to entertainment parks amidst the COVID-19 spread? Health Ministry has issued preventive measures to be followed

SOP on preventive measures to be followed in Entertainment Parks and similar places to contain the spread of COVID-19. Background Entertainment Parks

Live Blogging

10th Amity International Moot Court Competition, 2020

A Decade of Tenacity: 10th Amity Moot Court Competition, 2020| Organised by Amity Law School, Noida : Live Blogging and updates on

Hot Off The Press News

NHRC issues advisories on Rights of Women in the context of COVID-19 to Ministries concerned and all the States/UTs

The National Human Rights Commission (NHRC), viewing the unprecedented situation across the country and being deeply concerned about the rights of the

Law School News Moot Court Achievements & Reports

SLS Noida adjudged winners in National Virtual Moot Court Competition, 2020 (Mono Advocacy)

Reported by Aurin Chakraborty

Law School News Others

SLS Pune | Virtual Book Launch and Discussion of The Book ‘The Global Indians and The Law’

Reported by Nipun Bhatia

Case Briefs Supreme Court

Law Student Sexual Assault case| SC sets aside All HC order; says copy of the statement of victim could not have been provided to Swamy Chinmayanand

“In such matters utmost confidentiality is required to be maintained. In our view, the High Court completely failed in that behalf.”

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

J&K HC | ‘Subjective satisfaction of a detaining authority to detain a person is not open to objective assessment by a Courtʼ; Writ Petition dismissed

Jammu and Kashmir High Court: Tashi Rabstan, J., while dismissing a criminal writ petition seeking to challenge the grounds preferred for detention,

Call For Papers Law School News

Call for Blogs| NUALS Restructuring and Insolvency Law Journal (RILJ) Blog (IBC e-Newsletter): Submissions on a Rolling Basis

Reported by Suzann Dinu

SCC Times

HP HC | Non-joinder of proper parties cannot be said to be a formal defect to seek liberty under Or. XXIII, R. 1(3) read with S. 151 CPC rather can be cured by filing impleadment/amendment of plaint

Jhar HC | Pensionary Benefits granted only when served against a permanent or substantive post and salary being paid out of public exchequer irrespective of duration served; R. 58 of Jharkhand Pensions Rules applied

Kar HC | Discussing the legal proposition in the offence committed under S.153A IPC, Court rejects the application for quashing of FIR exercising Inherent powers

ProMooter| Meet the Judges – October ProMoot on Tax Law [10th & 11th October]

Madras HC | “Officials getting salaries in first week every month not conscious to cost of adjudicatory delays”: HC while directing provisional release of confiscated goods

Perjury in the National Company Law Tribunal and the National Company Law Appellate Tribunal: An Opinion

Worried about the visit to entertainment parks amidst the COVID-19 spread? Health Ministry has issued preventive measures to be followed

10th Amity International Moot Court Competition, 2020

NHRC issues advisories on Rights of Women in the context of COVID-19 to Ministries concerned and all the States/UTs

SLS Noida adjudged winners in National Virtual Moot Court Competition, 2020 (Mono Advocacy)

SLS Pune | Virtual Book Launch and Discussion of The Book ‘The Global Indians and The Law’

Law Student Sexual Assault case| SC sets aside All HC order; says copy of the statement of victim could not have been provided to Swamy Chinmayanand

NCDRC | What is the scope of courier service provider’s liability for a lost cheque? Commission considers

Madras HC | Is an illegitimate child entitled to maintenance under S. 125 CrPC? HC reiterates legal position

NIPM | Webinar on New Labour Code, 2020

Memorandum of Cooperation in the field of Cybersecurity between India and Japan

Del HC | Notice issued to NADA on athlete’s petition challenging Art. 7.3.1(f) of NADA Rules, 2015

Law and Technology Society, NLSIU | Webinar on ‘Coverage issues related to data breaches’

J&K HC | ‘Subjective satisfaction of a detaining authority to detain a person is not open to objective assessment by a Courtʼ; Writ Petition dismissed

Call for Blogs| NUALS Restructuring and Insolvency Law Journal (RILJ) Blog (IBC e-Newsletter): Submissions on a Rolling Basis