2020
23 years after his wife’s death, a man walks free as SC sets aside his conviction for abetting her suicide based on ‘speculations’ and ‘inferences’
“The Trial Court and the High Court speculated on the unnatural death and without any evidence concluded only through conjectures, that the appellant is guilty of abetting the suicide of his wife.”
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Mahatma Gandhi as a Lawyer — Truth Incarnate
by Om Prakash Motiwal*
Continue readingHathras Gang-Rape | “Shocked by reports of events that led to victim’s cremation”, All HC orders registration of Suo Motu PIL
Allahabad High Court: A Division Bench of Rajan Roy and Jaspreet Singh, JJ., while taking suo motu cognizance of an extremely sensitive and
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2nd National Amity Quiz on Constitutional Law Online (AQCL)
Reported by Shambhavi Anand
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In conversation with Professor Bernard Hibbitts, Publisher and Editor in Chief of JURIST
Interviewed by Arya Madhani
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Booked air tickets during lockdown? Supreme Court orders full refund| Read directions
“We cannot lose sight of the present situation prevailing in the country and across the globe”
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“Financial losses cannot be offset on the weary shoulders of the laboring worker”; SC quashes Gujarat Notification permitting factories to extend work hours & cut overtime
“A worker’s right to life cannot be deemed contingent on the mercy of their employer or the State.”
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Bom HC | Does Family Court has jurisdiction to entertain an application for relief under Ss. 18 to 22 of the D.V. Act? Read what Court held
Bombay High Court: C.V. Bhadang, J., addressed an application regarding the transfer of Criminal Miscellaneous Application regarding the dissolution of marriage on
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Supreme Court Monthly Roundup – September 2020
TOP STORIES Advance tax ruling system| Detailed report on what the Supreme Court said The bench of SK Kaul and Indu Malhotra,
Continue readingMP HC | Court declined to interfere in the posting of an employee; remarked that High Court is not an appellate authority for such grievances
Madhya Pradesh High Court: G.S. Ahluwalia, J., dismissed the petition finding no ground for interference in the impugned order. The petitioner has
Continue readingKar HC | Exercising power under S. 482 CrPC, Court quashes chargesheet against arrayed accused in absence of any prima facie case
Karnataka High Court: Ashok G. Nijagannavar, J., allowing the present petition, quashed the chargesheet filed and made significant observations with respect to
Continue readingMadras HC | Order of Motor Accident Claims Tribunal modified; Court doubles the compensation finding it erroneous
Madras High Court: Abdul Quddhose, J., partly allowed an appeal that had been filed by the claimants seeking enhancement of compensation granted
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Banking Regulation (Amendment) Act, 2020 | Co-operative banks brought under RBI supervision
Banking Regulation (Amendment) Bill, 2020 received Presidential Assent on 29-09-2020. The Banking Regulation (Amendment) Act, 2020 The Banking Regulation (Amendment) Act, 2020
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HIMMAT Initiative: Empowering Survivors of Sexual Harassment
Reported by Raksha Raina
Continue readingOri HC | Permission rejected to terminate unwanted pregnancy of unmarried ‘major’, physically handicapped and mentally retarded rape victim; Comprehensive Directions issued
Orissa High Court: Biswanath Rath J., allowed the petition in part and laid down comprehensive guidelines for the state to follow in
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Incessant witch-hunt of human rights organizations by Govt. of India over unfounded & motivated allegations: Amnesty International halts work in India
Allegations levelled by Amnesty International National Human Rights Commission, India takes suo motu cognizance of the matter and directs issuance of the
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