2020 | Page 53 of 209

IDIA Stories | IDIA Scholar Yamuna Menon soars to new heights with 18 gold medals, highest in the history of University

Yamuna Menon and her story to reaching an unprecedented level Yamuna graduated from the National Law School of India University, Bangalore in

28th Annual Convocation organised at NLSIU

Reported by Devansh Kaushik

Case Briefs High Courts

Bom HC | Applicability of appropriate rules to employee on probation: Questions framed for referral to larger bench

Bombay High Court: Manish Pitale, J., referred questions of seminal importance for consideration of a larger bench. One significant question in the present

Law School News Others

Lucknow University | 1st National Poetry Competition

Reported by Saman Rahman

Case Briefs High Courts

J&K HC | Special Tribunal’s order directing compounding of violations on payment of compounding fee is illegal and promotes lawlessness and callous attitude towards authority

Jammu and Kashmir High Court: Rajesh Bindal, J. stayed the order of the Special Tribunal and called such action illegal. A brief

Call For Papers Law School News

The Legal Stone Call for Paper, 2020 TLS: Law Journal (Vol-I, Issue-II)

About the Organisers The Legal Stone is a syndicate of practicing Advocates, academicians, professors, researchers and students who have come along to

Law School News Moot Court Achievements & Reports

AIL wins GD Goenka International Virtual Client Counselling Competition

Reported by Nritika Sangwan

Case Briefs High Courts

Del HC | Video Conferencing link for proceedings to be provided only to advocates, IOs concerned and not to any other person or correspondent

Delhi High Court: While dismissing the matter, Suresh Kumar Kait, J., stated that a very unpleasant situation came before the Court during the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Uttar Pradesh Government over reported mob beating of a murder accused person and negligence of public authority

The Commission takes suo-motu cognizance of the matter and directs the issuance of notice to the Director-General of Police, Uttar Pradesh calling

Interviews

In conversation with Mary Kavita Dominic on her RHODES Journey

Interviewed by Suzann Dinu

Know thy Judge

Know Thy Judge| Justice S.H. Kapadia: A Legacy of hard work and landmark decisions

by Sucheta Sarkar†

Legislation Updates Statutes/Bills/Ordinances

Bilateral Netting of Qualified Financial Contracts Act, 2020: Enforcement of netting of a qualified financial contract

The Bilateral Netting of Qualified Financial Contracts Bill, 2020 received Presidential Assent on 28-09-2020. The Bilateral Netting of Qualified Financial Contracts Act,

Law School News Others

School of Law, CHRIST University | Workshop on ‘A Beginner’s Guide to Excelling at Model United Nations’

Reported by Anirudh Kulkarni

Case Briefs High Courts

Bom HC | Is there any provision under law that makes prostitution per se a criminal offence or punishes a person for indulging into prostitution? HC expounds

Bombay High Court: Prithviraj K. Chavan, J., while addressing the present matter throws light on the aspect of indulging in prostitution and the

Legislation Updates Statutes/Bills/Ordinances

[Presidential Assent] Companies (Amendment) Act, 2020: Decriminalisation of offences which lack element of fraud or involve larger public interest

The Companies (Amendment) Bill, 2020 received Presidential Assent on 28-09-2020. The Companies (Amendment) Act, 2020 Purpose: Based on the recommendations of the

Call For Papers Law School News

Call for Blogs | RSRR on “Exploring the Challenges to Criminal Justice Administration”

Reported by Vijaya Singh

Case Briefs Foreign Courts

SL SC | Preliminary objection overruled, no provision requiring the filing of objections in an appeal; Court allows appeal

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Priyantha Jayawardena, PC, Murdu N.B. Fernando, PC, and

Legislation Updates Statutes/Bills/Ordinances

Presidential Assent | Does the amended Foreign Contribution Act, 2020 places restriction on use of foreign contribution? Explainer

The Foreign Contribution (Regulation) Amendment Bill, 2020 received Presidential Assent on 28-09-2020. The Foreign Contribution (Regulation) Amendment Act, 2020 Why has the

Conference/Seminars/Lectures Law School News

RMLNLU Webinar | Three-part Knowledge Session on Investor-State Arbitration

About the Organisers The RMLNLU Society for Excellence in Arbitration Law (SEAL) was established in the year 2015. It is a student-run academic body

Call For Papers Law School News

Call for Blogs| NLUJ’S Competition Law Observer [Rolling Submissions]

Reported by Nisha Gupta