2020 | Page 50 of 209

Madras HC | Can an advocate be made criminally liable under S. 500 IPC who acts as per the instructions of his or her client? HC explains proposition

Madras High Court: G.K. Ilathiraiyan, J., observed that, Section 500 of the Penal Code, 1860 cannot be attracted wherein an advocate acts professionally

Case Briefs High Courts

Raj HC | Petitioner not vigilant enough to seek his remedy, Court rejects Stay application

Rajasthan High Court: Arun Bhansali, J., rejected a stay application that was filed aggrieved by the order of the Director, Mines demanding

Hot Off The Press News

Hathras Gang Rape| Editors Guild of India issues statement condemning obstruction of functioning of media by UP Police

After the media persons were prevented from reporting the development in and around Hathras after the Hathras Gang Rape case, the Editors

Law School News Moot Court Achievements & Reports

Government Law College adjudged winners of the 4th The Chamber of Tax Consultants National Online Moot Court Competition, 2020

Reported by Arya Madhani

Call For Papers Law School News

Call for Blogs| Centre for Environmental Legal Studies- CELS Enviro-Legal Blog

Reported by Vijaya Singh

Interviews

In conversation with the Winner of the September ProMoot on Contract Law

The winner of the September ProMoot on Contract Law is Ms. Vanshika Shroff (4th year law student at Pravin Gandhi College of

Case Briefs Foreign Courts

Mother cannot be deprived of her child’s custody on the ground of difference in faith; Court embarks on rights of guardian in nurture in absence of father

Lord Campbell, CJ., while deciding the custody of child allowed the Writ of Habeas Corpus, marking significant observations on ‘guardian of nurture’

Op Eds OP. ED.

Mediation of Tax Disputes to Complement Faceless Assessments

Bhumesh Verma, Managing Partner and Abhisar Vidyarthi, Research Associate, Corp Comm Legal

Cite as: (2020) PL (CL) September 69

Cases Reported SCC Weekly

2020 SCC Vol. 5 Part 4

Constitution of India — Art. 141 — Unanimous decisions versus split decisions — Precedential value: There is no difference in precedential value

Hot Off The Press News

NHRC| Notice issued to the Commissioner of Police, Delhi over alleged suicide of 40 years old rape accused in police custody

The Commission took suo-motu cognizance of alleged suicide of 40 years old rape accused in police custody and directs issuance of notice

Case Briefs High Courts

J&K HC | Parity cannot be the sole ground for granting bail, however, desirability of consistency may; Court allows bail application

Jammu and Kashmir High Court: Javed Iqbal Wani, J., while allowing the instant bail application, made significant observations pertaining with conditions to

Cases Reported SCC Weekly

2020 SCC Vol. 5 Part 3

Arbitration and Conciliation Act, 1996 — Ss. 2(2) and proviso thereto (proviso ins. w.e.f. 23-10-2015), 2(1)(f), Pt. I or Pt. II and

Case Briefs High Courts

All HC | A question of fact cannot be adjudicated by High Court under S. 482 CrPC; application dismissed denying relief to applicant

Allahabad High Court: While deciding an application for quashing the charge sheet, Om Prakash-VII, J., disposed of the same finding it difficult

Law School News Moot Court Announcements

6th NLIU- Justice R.K. Tankha Memorial International Arbitration Moot [March 5th-7th, 2021]

Reported by Vivek Badkur

Case Briefs High Courts

HP HC | “Synergy of law with technology is the next big thing”; Stringent conditions laid down while granting bail to ‘foreign nationals’ and securing their presence during trial in light of Art. 21 of Constitution

Himachal Pradesh High Court: Anoop Chitkara, J., granted bail to the undertrial Nigerian national subject to very stringent conditions. The facts of

Hot Off The Press News

Gujarat HC | Three appointed as Judges of the Court

Appointments of Judges President appoints the following to be the Judges of Gujarat High Court: Vaibhavi Devan Nanavati Nirzarkumar Sushilkumar Desai Nikhil

OP. ED.Practical Lawyer Archives

Compliance Checklist for Preparation of Board’s Report for Small Company & OPC

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2020) PL (CSP) September 61

Achievements Law School News

School of Law, CHRIST Bengaluru’s Aleena Anabelly wins “Ambassador of Equality” at UN75 Global Dialogue

Reported by Anirudh Kulkarni

Case Briefs High Courts

Guj HC | ”Truth is the motto and object of every investigation, let no stone be left unturned”; Court reminds CID [Vadodara Custodial Death]

Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., on 28-09-2020 during the proceedings of the Vadodara Custodial

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Are flat buyers entitled to compensation for not being provided “extra facilities on extra sum”? Commission explains

National Consumer Disputes Redressal Commission (NCDRC): Anup K. Thakur (Presiding Member) addressed a consumer complaint alleging unfair trade practice and deficiency of service.