2020 | Page 48 of 209

Utt HC | Fundamental rule of law is that no decision can be given without the opportunity of being heard; Court allows appeal

Uttaranchal High Court: Lok Pal Singh, J., allowed a writ petition which was filed in the nature of the certiorari, seeking quashing

Case Briefs High Courts

Kar HC | Whether pleadings in trial amount to ‘publication’ in a suit for defamation; Court discusses nuances to S. 500 IPC

Karnataka High Court: H.B. Prabhakara Sastry, J., while allowing the criminal revision in part, remarked that, if the accused seeks to take

Hot Off The Press News

[Human Rights Advisory] NHRC issues advisories to ministries concerned and all States/UTs in context of COVID-19 pandemic

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

Case Briefs Supreme Court

An offence committed by a ‘juvenile’ in 1981; three Juvenile Justice statutes and a legal conundrum on their applicability. Read how SC solved this riddle

Supreme Court: In a bid to clear the air over the applicability of and the Juvenile Justice (Care and Protection of Children)

Conference/Seminars/Lectures Law School News

The Law Culture | Webinar on Changing Contours of Public Policy in International Commercial Arbitration

About The Law Culture Justice Frankfurter once said “There is no surer way to misread a document than to read it literally”.

Law School News Others

HPNLU | 12 Days Capacity Building Programme on Legal Research Methodology, Research and Publication Ethics

Reported by Shiva Vishnoi

Case Briefs Supreme Court

Shaheen Bagh Protests| Democracy and dissent go hand in hand but public spaces cannot be occupied indefinitely for expressing dissent: SC

“Each fundamental right, be it of an individual or of a class, does not exist in isolation and has to be balanced with every other contrasting right.”

Case Briefs High Courts

Bom HC | Will giving money to another for consuming drugs mean “financing” or “harbouring” as envisaged under S. 27 A of NDPS Act? Read HC’s verdict granting bail to Rhea Chakraborty

Bombay High Court: Sarang Kotwal, J., while addressing the bail application filed by Actor Rhea Chakraborty in the Sushant Singh Rajput death case,

Interviews

Adity Chaudhury on her journey as a lawyer and advice on the Mergers and Acquisitions field

Interviewed by Nritika Sangwan

Achievements Law School News

SCC Online Blog Law Review Rankings [Aug ’20] – CALQ enters ranking for the first time

Comparative Constitutional Law and Administrative Law Quarterly (CALQ) published by NLU Jodhpur enters the ranking table for the first time Chanakya National

Case Briefs High Courts

Madras HC | Once permanent maintenance is received under S. 20 DV Act, yet due to change in circumstances if alteration in maintenance is required, what approach should be resorted? HC elucidates

Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., addressed an appeal with regard to seeking interim maintenance when

Case Briefs High Courts

Jhar HC | Abscondence alone may not be a determinative factor to infer guilt under S. 302 IPC but when medical evidence discloses homicidal death abscondence becomes a relevant fact

Jharkhand High Court: Shree Chandrashekhar J., upheld the impugned judgment and dismissed the appeal being devoid of merits. The case at hand

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Will I&B Code permit a successful Resolution Applicant to stage a “U-turn” frustrating Corporate Insolvency Resolution Process? Tribunal decodes

National Company Law Appellate Tribunal (NCLAT): Full Bench of Justice Bansi Lal Bhat (ACJ) and Justice Anant Bijay Singh (Judicial Member) and Dr

Law School News Others

Amity Law School | National Essay Writing Competition 2020

Amity Law School, Jaipur” is hosting its National Essay Writing Competition, 2020. Allow me to furnish all the details which are important

Case Briefs High Courts

Ker HC | Court discusses legal position where special enactment overrides general enactment; petition dismissed

Kerala High Court: P. Somarajan, while dismissing a plea for quashing of FIR against parallel charges under Penal Code, 1860 and other

Hot Off The Press News

[UNLOCK-5] Ministry of Education issues guidelines for re-opening of schools

Brief highlights of the SOP/Guidelines for re-opening of schools States/UT Governments may take a decision in respect of the reopening of schools

Case Briefs Foreign Courts

SCOTUS | Obergefell v. Hodges Ruling credited with the creation of ‘Right to Same-Sex Marriage’ in USA, heavily criticized for its “ruinous consequence for religious liberty”

Supreme Court of the United States (SCOTUS): While denying the issuance of the writ of certiorari as prayed by Kim Davis, a

Law School News Others

Release of First issue of International Journal on Gender Based Violence

Reported by Syed Haroon

Case Briefs High Courts

Del HC | Does Rule 35 of SCBA Rules apply to suspension/termination of status of a member of SCBA as an office-bearer of its Association? HC explains in view of Ashoka Arora, Secy. SCBA’s removal

Delhi High Court: Mukta Gupta, J., refused to stay the suspension of Ashok Arora from the post of Secretary, Supreme Court Bar Association