2020 | Page 55 of 209

Legislation Updates Statutes/Bills/Ordinances

[Presidential Assent] Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020: Bill to cut salaries of MPs by 30%

The Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 received Presidential Assent on 24-09-2020. Salary, Allowances and Pension of

Case Briefs High Courts

Kar HC | Applying the law declared by SC in Motor Vehicle cases, Court enhances compensation amount; Appeal allowed

Karnataka High Court: A Division Bench of S. Sujatha, E.S. Indiresh, JJ., allow the appeal, increasing amount of compensation as granted by

Case Briefs High Courts

CESTAT | Service Tax Penalty of Rs 1,03,83,141 set aside completely; Tribunal allowed appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Division Bench of Anil Choudhary (Judicial Member) and P. Venkata Subba Rao (Technical

Case Briefs High Courts

J&K HC | Mere use of derogatory or objectionable words may not be a sufficient ground for invoking provisions contained in Ss. 124A or 153A of IPC

Jammu and Kashmir High Court: Sanjay Dhar, J. accepted the petition of the political leader and accordingly granted him bail. According to

Conference/Seminars/Lectures Law School News

AMU | International Virtual Conference on Becoming A Global Citizen – Skills And Approach

Reported by Varalika Mendiratta

Case Briefs Supreme Court

SC refuses to direct MoE and UGC to frame guidelines for regulation of fees structure in Universities and Central Institutions

Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has dismissed an appeal against the Allahabad

Case Briefs High Courts

All HC | Offences under Ss. 498-A IPC and 3/4 of Dowry Prohibition Act compounded in light of settlement between parties

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., addressed a matter with regard to the settlement of divorce proceedings. Parties in the present

Case Briefs High Courts

All HC | Once the intention of the party is clear that he does not wish to make payment, should complainant wait for 15 days to file a complaint for dishonour of cheque? HC answers

Allahabad High Court: In the instant case where the summoning order issued as per the requisites of Section 138 of Negotiable Instrument

Law made Easy

Cannabis: Your guide to what’s legal and what’s not in India

by Nilufer Bhateja*

Legislation Updates Statutes/Bills/Ordinances

[Presidential Assent] National Commission for Indian System of Medicine Act, 2020 | National Exit Test to be conducted for granting license as a medical practitioner [Key Highlights]

National Commission for Indian System of Medicine Bill, 2020 received Presidential Assent on 20-09-2020. The National Commission for Indian System of Medicine

Case Briefs High Courts

Pat HC | Court upholds validity of Rule 7(2)(A)(iii) and 7(2)(B)(iii) of Bihar Dentist Service Rules, 2014; dismisses petition challenging the same

Patna High Court: In a petition challenging the legality of Rule 7(2)(A)(iii) and 7(2)(B)(iii) of Bihar Dentist Service Rules, 2014, Sanjay Karol,

Legislation Updates Statutes/Bills/Ordinances

Presidential Assent | Insolvency and Bankruptcy Code (Second Amendment) Act, 2020; Temporary Suspension of Initiation of Corporate Insolvency Resolution Process

The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2020 received Presidential assent on 23-09-2020. Insolvency and Bankruptcy Code (Second Amendment) Act, 2020

Case Briefs High Courts

Kar HC| Effect of compromise between complainant and accused in appeal reiterated; Appellant acquitted

Karnataka High Court: M.G. Uma, J., setting aside the conviction order by the fast track Court, allows compromise between the parties. The

Cases Reported SCC Weekly

2020 SCC Vol. 5 Part 2

Arbitration in electricity matters: It has been explained in this article that the judgment in Gujarat Urja Vikas Nigam Ltd. v. Essar

Case Briefs High Courts

Raj HC | Former Union Minister granted interim protection from arrest; Court rebukes CBI Court for issuing arrest warrants [Laxmi Vilas Palace Hotel Case]

Rajasthan High Court: Dinesh Mehta, J., granted interim protection from arrest to former Union Minister Arun Shourie along with former disinvestment secretary

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT | “Advocates who take shortcuts are bound to be cut short”: CAT, while holding Advocate guilty of contempt; lets him off with severe warning

Central Administrative Tribunal (CAT): A Division Bench of Justice L. Narasimha Reddy (Chairman) and A.K. Bishnoi (Administrative Member) took Suo Motu cognizance