2020 | Page 5 of 209

Transformative changes in Post Matric Scholarship for Scheduled Caste students approved by Cabinet

Cabinet Committee on Economic Affairs has approved major and transformatory changes in the Centrally Sponsored Scheme ‘Post Matric Scholarship to students belonging

Case Briefs Supreme Court Roundups

2020 Roundup: 11 Constitution bench judgments, 17 judges, Zero dissent

♦ Did you know? In the year 2020, All the Constitution bench verdicts were unanimous with no dissenting opinion. 9 out of

Cabinet Decisions Legislation Updates

Cabinet approves Revision in guidelines for providing Direct to Home (DTH) Services in India

Union Cabinet has approved the proposal for revision of the guidelines for obtaining the license for providing Direct-To-Home (DTH) broadcasting service in

Case Briefs High Courts

Gau HC | [Service Law] Suspension order cannot continue beyond three months without filing of charge sheet against the alleged officer or employee; HC reiterates

Gauhati High Court: Manojit Bhuyan, J., while allowing the present petition, directed to reinstate the petitioner on and from the date when

Case Briefs High Courts

Bom HC | Whether separate earnings of a widow disentitle her from claiming compensation in a case of a vehicular accident? Read the interesting aspects: Whether remarriage, number of dependents, etc. will have an impact in claim petitions

Bombay High Court: S.M. Modak, J., dealt with some significant issues in a claim petition wherein a widow is earning and has

Case Briefs High Courts

HP HC | Creation or bifurcation of Gram Panchayat is essentially a policy matter, falling in the exclusive domain and jurisdiction of the State; Petition dismissed

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Sandeep Sharma, JJ., while dismissing the present petition upon lack

Case Briefs High Courts

Bom HC | Is there any prohibition for possession of skin of dead animals under Maharashtra Animal Preservation Act, 1976? HC highlights the difference between animal ‘flesh’ and ‘skin’

Bombay High Court: The Division Bench of V.M. Deshpande and Anil S. Kilor, JJ., addressed the issue on whether there is any prohibition

Interviews

Standing Tall in the World of Corporate Law: In conversation with Krishnava Dutt, Managing Partner, Argus Partners

Interviewed by Nisha Gupta

Legislation Updates Notifications

Central Government notifies enforcement of certain provisions of Companies (Amendment) Act, 2020 [Read the list]

S.O. 4646(E).—In exercise of the powers conferred by Section 1 (2) of the Companies (Amendment) Act, 2020 (29 of 2020), the Central

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | The strategy of ‘momentum trading’ is about creating its own momentum inimical to the interest of the securities market and is violative of PFUTP regulations

Securities Appellate Tribunal (SAT):The Bench of Justice Tarun Agarwala (Presiding Officer), Justice M. T. Joshi and Dr C. K. G. Nair Member

Case Briefs High Courts

Read Calcutta HC’s decision on an adult woman’s choice to marry the person of her choice and convert to another religion

Calcutta High Court: The Division Bench of Sanjib Banerjee and Arijit Banerjee, JJ., observed that an adult woman is free to marry the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Whether R. 6(4) credit of capital goods admissible if the production and clearance of dutiable goods takes place within two years from the date of commencement of production; Tribunal explains while allowing the appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Dilip Gupta (President) and P. Anjani Kumar (Technical Member) allowed an

New releases News

An Overview of the Panel Discussion on”4 Years of IBC – The Revolution Witnessed and the Promise for Future” [Watch the Panel Discussion]

A panel discussion on “4 Years of IBC – The Revolution Witnessed and the Promise for Future” was held on 12th December,

Case Briefs Supreme Court

“Open category is open to all”; SC directs appointment of OBC female candidates with higher marks than General Category female candidates as Constables by UP Police

“Any selection which results in candidates getting selected against Open/General category with less merit than the other available candidates will certainly be opposed to principles of equality.”

Law School News Others

NLUD | Panel discussion on the Consumer Protection Act, 2019 on National Consumer Day

Reported by Nitya Bansal

Hot Off The Press News

BCI decides to hold next All India Bar Examination on 21st March, 2021; No change in dates for AIBE–XV

Bar Council of India decided to hold the next All India Bar Exam on 21-03-2021. AIBE-XV is to be held on the

Hot Off The Press News

Air Quality Commission directs for 100 % switching over of industries in Delhi to PNG

Delhi Pollution Control Committee directed to identify the industries using unapproved fuels and take stringent penal action in case of non-compliance The

Case Briefs High Courts

Chh HC | Whether the ‘bank account’ falls within the term “property” under S. 102 (1) CrPC? HC elaborates in regard to the settled position of law

Chhattisgarh High Court: Sanjay K Agrawal J., dismissed the petition holding that bank account is considered as property within the meaning of

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT | “Legal fees paid to a partnership firm of lawyers can indeed be subjected to levy of tax under Art. 12 of Indo-Japanese Tax Treaty”; Foreign Tax Credit allowed under the treaty

Income Tax Appellate Tribunal (ITAT), Mumbai: The Bench of Pramod Kumar (Vice President) and Pavan Kumar Gadale (Judicial Member) allows Foreign Tax Credit

Call For Papers Law School News

Call for Papers| HPNLU Centre for Alternate Dispute Resolutions and Professional Skill’s e-Newsletter

Reported by Shiva Vishnoi