2020 | Page 49 of 209

SCOTUS | South Carolina’s witness signature rule for absentee ballots temporarily reinstated

Supreme Court of The United States (SCOTUS): In a crucial decision before the upcoming Presidential Elections in the USA, the SCOTUS temporarily

Advance Rulings Case Briefs

Punjab AAR | Will there be GST exemption to ‘parking lot services’ established at Market Committee? AAR examines

Punjab Authority for Advance Ruling: Navdeep Bhinder (Member, SGST) and Parul Garg (Member, CGST) addressed the following issue: Whether the parking lot services

Call For Papers Law School News

Call for Papers | IAJIR Vol. 1 SIAIR [Submit by Oct 20]

The International Academic Journal of Interdisciplinary Research (‘IAJIR’) is an online open-access, non-peer reviewed & non-refereed journal. It stands for heterogeneity and

Case Briefs High Courts

Bom HC diverges from Madras & Karnataka HC’s view on whether MACT has jurisdiction over personal accident claims or not: Read the proposition

Bombay High Court: S.M. Modak, J., examined the jurisdiction of the Motor Accident Claims Tribunal in regard to claim made by the insured/owner

Know thy Judge

Know Thy Judge| Justice Fathima Beevi broke the glass ceiling to become the first female Supreme Court judge this day, 31 years ago

by Sakshi Shukla†

Case Briefs High Courts

Kar HC | Government cannot act in a whimsical fashion, deviating from the prescribed service rules

Karnataka High Court: Krishna S. Dixit and P.N. Desai, JJ., while allowing a writ petition by a civil servant, observes, “Government being

Interviews

Nishant Das on leaving the cocoon of legacy, to create one of his own

Interviewed by Stuti Dwivedy

Case Briefs Foreign Courts

SL SC | S. 31 B (5) of Industrial Disputes Act does not debar from maintaining application to Labour Tribunal against termination of services and to file fundamental rights application to SC simultaneously

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Jayantha Jayasuriya, CJ and Murdu N.B. Fernando and

Advance Rulings Case Briefs

MP AAR | Can ‘Fried Fryums’ be equated with ‘Papad’? Authority determines correct classification

Authority for Advance Ruling, Madhya Pradesh (AAR): A Division Bench of Virendra Kumar Jain Choubey and Manoj Kumar, Members, examined the classification

Hot Off The Press News

An apostle of women’s rights, Former Chief Justice K.K. Usha of Kerala HC departs for heavenly abode

Former Chief Justice K.K. Usha of Kerala High Court breathed her last breath yesterday. She served her term as the Judge of

Interviews

In Conversation with Devendra Deshmukh, Partner (Real Estate) at Khaitan & Co on Force Majeure in Real Estate in the Backdrop of COVID-19 Pandemic

Interviewed by Nihar Chitre

Case Briefs Supreme Court

Is SLP against an order rejecting the review petition maintainable when main judgment is not under challenge? SC answers

Supreme Court: The 3-judge bench Ashok Bhushan, R. Subhash Reddy and MR Shah has reiterated that when the main judgment of the

Legislation Updates Statutes/Bills/Ordinances

Monsoon Session of Parliament | Here’s a quick recap of all the bills that received Presidential Assent

Here’s the list of all the Bills that received Presidential Assent for the Monsson Session of 2020: Act Presidential Assent The Banking

Case Briefs Tribunals/Commissions/Regulatory Bodies

APTEL | Norms can be relaxed in certain cases to allow appellant to recover its full fixed cost instead of normative the interest of justice and equity; Tribunal allows appeal

Appellate Tribunal for Electricity (APTEL): A Coram of Manjula Chellur, J. (Chairperson) and S.D. Dubey (Technical Member), allowed an appeal which was

Case Briefs High Courts

Madras HC | Whether women marrying life convicts are examined by SCW or NCW to ascertain as to whether willingness of marriage has been obtained from women? Court examines

Madras High Court: A Division Bench of N. Kirubakaran and P. Velmurugan, JJ., while addressing the present petition observed that, Court fails to

Case Briefs High Courts

[Intellectual Property] Bom HC | “Party moving for injunction at eleventh hour must be prepared to face consequences”:Court while refusing to restrain Zee from using “Plex” in new channel

Bombay High Court: G.S. Patel, J., refused to pass an interim injunction restraining Zee Entertainment from using the word “Plex” in its new

Case Briefs High Courts

Ker HC | No writ of mandamus can be issued to direct the legislature to enact any law; Court upholds validity of State Commission for SC/ST Act

Kerala High Court: A Division Bench of S. Manikumar and Shaji P. Chaly, JJ., while deciding the Constitutional validity of the Kerala

Case Briefs High Courts

Jhar HC | Loan by financial institutions is in the nature of ‘public money’; Writ Petition not maintainable as alternative remedy available under S. 17 of SARFAESI Act if aggrieved due to action taken by ‘State’ under S. 13/14 of the Act

Jharkhand High Court: Rajesh Shankar, J. dismissed the petition on grounds of non-maintainability. The facts of the case are such that the

Law School News Moot Court Announcements

November ProMoot on Insolvency & Bankruptcy Code [November 14th & 15th]

ProMooters is back with their November ProMoot। The ProMoot proposition is based on Insolvency and Bankruptcy Code. ProMooters – Online platform for

Case Briefs High Courts

AP HC | Under what conditions can ban for granting bail continue for an offence under NDPS Act? HC reiterates SC’s position in light of S. 37 NDPS Act

Andhra Pradesh High Court: M. Satyanarayana Murthy, J., addressed a petition while reiterating the Supreme Court’s position in regard to Section 37 of