2020 | Page 52 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

Gang Rape & brutality of 19-year-old women belonging to Scheduled Caste in Hathras district, UP: NHRC takes suo motu cognizance

National Human Rights Commission, India takes suo motu cognizance of the matter over reported gang rape and brutality of 19-year-old women belonging

Law School News Others

NEP Conclave 2020

Project Saathi, in association with El Jeffa Foundation, presents NEP Conclave 2020 on Oct 2, 2020, from 6 pm to 8 pm. The event

ADR Competition Announcements Law School News

1st School of Law, CHRIST, National Online Med-Arb Competition, 2020

Reported by Anirudh Kulkarni

Hot Off The Press News

[UNLOCK-5] MHA issues new Guidelines for Re-opening; Flexibility to States UTs for opening of schools

Ministry of Home Affairs (MHA) has issued new guidelines today, for opening up more activities in areas outside the Containment Zones. In

Case Briefs Supreme Court

Is active involvement in the commission of offence a pre-condition for common intention? SC answers

Supreme Court: The 3-judge bench of RF Nariman, Navin Sinha and Indira Banerjee, JJ has held that it is not necessary that

Case Briefs High Courts

All HC | “Petition entered public domain through a leading legal news website even before it was filed in the Court; Cheap publicity sought

Allahabad High Court: The Division Bench of Pankaj Mithal and Rajeev Singh, JJ., found itself dealing with an unusual set of facts

Case Briefs Supreme Court

Are words “tries an offence” more appropriate than “tries an offender” in section 461(l) CrPC? Here’s what SC says

Supreme Court: The single judge bench of V. Ramasubramanian, J has held that the issue of jurisdiction of a court to try

Case Briefs High Courts

Del HC | “Surprised” at advocates moving Court for legal opinion, HC dismisses application under S. 151 CPC

Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., dismissed an application filed under Section 151 CPC

Legislation Updates Statutes/Bills/Ordinances

Taxation & Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 | Faceless jurisdiction of income-tax authorities [Key Features]

President gave assent to the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 on 29-09-2020. The Taxation and

Case Briefs High Courts

Gau HC | Justice must not only be done, but must be seen to be done; Court directs requisite authority to at least consider application for compassionate appointment irrespective of the delay

Gauhati High Court: Achintya Malla Burjor Barua, J., while allowing a Writ Petition, issues direction to the Director-General of Police (DGP), Assam

Legislation Updates Statutes/Bills/Ordinances

Industrial Relations Code, 2020 | Recognition of Negotiating Union, Prohibition on strikes & lock-outs without prior notice of 14 days [Key Highlights]

Industrial Relations Code, 2020 received Presidential Assent on 28-09-2020. The Industrial Relations Code, 2020 Industrial Relations Code has been introduced for amalgamating,

Hot Off The Press News

BCI | “Last & Final Opportunity”; Details of Practicing Advocates to be supplied as per requirement of SC’s e-Committee by 15th November

Bar Council of India The General Council of the Bar Council of India, as a last and final opportunity, has resolved to

Conference/Seminars/Lectures Law School News

HNLU | Webinar on “Cartographing the future of Research Publication of Indian Law Schools”

Hidayatullah National Law University is all set to launch its publications division –‘HNLU PRESS’ on Sunday 4th October, 2020. The ‘HNLU PRESS’

Case Briefs High Courts

Utt HC | ’Fouler the crime higher the proof’; Court allows appeal of convict under Ss. 376 & 511 Penal Code and S. 6 of POCSO Act, acquits him in absence of credible evidence

Uttaranchal High Court: Narayan Singh Dhanik, J., allowed a Criminal Jail Appeal which was filed from the jail against the judgment whereby

Legislation Updates Statutes/Bills/Ordinances

Occupational Safety, Health and Working Conditions Code, 2020 | Women shall be entitled to be employed in all establishments for all types of work [Key Features]

Occupational Safety, Health and Working Conditions Code, 2020 received Presidential Assent on 28-09-2020. The Occupational Safety, Health and Working Conditions Code, 2020

Hot Off The Press News

Kar HC | Proposed 25% domicile reservation policy for admissions by Karnataka State Govt to NLSIU, struck down

Karnataka High Court: A Division Bench B.V. Nagarathna and Ravi V. Hosmani, JJ., while allowing the petition filed by an aspirant for

Legislation Updates Statutes/Bills/Ordinances

Code on Social Security, 2020 | Schemes for unorganised workers, gig workers & platform workers, Gratuity period for journalists reduced from 5 to 3 years, Scope of Social Security widened [Read More]

The Code on Social Security, 2020 received Presidential Assent on 28-09-2020. The Code on Social Security, 2020 Second National Commission on Labour,

Case Briefs High Courts

All HC | Court took cognizance of deliberate laxity in compliance of its orders by officers concerned , passed remarks and issued show cause notice in contempt application

Allahabad High Court: Disgruntled with the respondent for non-compliance with the Court’s earlier orders, Vivek Kumar Birla, J. allowed the present contempt

Hot Off The Press News

Human Rights cannot be an excuse for defying the law of the land: MHA

The stand taken and the statements made by Amnesty International are unfortunate, exaggerated and far from the truth. The facts of the

Case Briefs High Courts

Bom HC | Justice Naidu essays “requiem for a falling tree and a failing men” as he, “bound by law”, decides for the man and against the tree

Bombay High Court at Goa: While dismissing a writ petition under Article 227 in a dispute caused by “troubling trees”, Dama Seshadri