Kar HC | ‘He who comes for relief in equity must come with clean handsʼ; Petition dismissed
Karnataka High Court: P.S. Dinesh Kumar, J., rejects the petition seeking the writ of certiorari against the order of NCLT imposing heavy
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[RTI v. Right to Privacy] CIC | Under what circumstances exemption of S. 8(1)(j) of RTI Act be claimed? Commission explains the provision in respect to invasion of privacy
Central Information Commission (CIC): Amita Pandove (Information Commissioner) while addressing the present second appeal observed that the exemption of Section 8(1)(j) of
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Know Thy Judge| Justice Indira Banerjee
Sucheta Sarkar, Editorial Assistant has put this story together
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Call for Blogs| Socio Legal Literary [Submission on Rolling Basis]
About the Organization: Socio Legal Literary is an online platform that brings to every person, a composite platform of knowledge and information.
Continue readingAll HC | Is the presence of complainant at summons stage for adjudicatory purpose necessary? Single Bench discusses
Allahabad High Court: Dr Kaushal Jayendra Thaker, J., while addressing a criminal revision observed that, Trial Court Judge should not insist on the
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IDIA Stories | She knows how to adjust her sails and move forward: Vaibhavi’s story is full of hope [Must Read]
Vaibhavi is a first-year B.A. LL.B (Hons.) student at Gujarat National Law University, who’s raring to show the world what she can
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NGT | What does the law of review and review jurisdiction entails? Full Bench analyses in a case of review of policy decision
National Green Tribunal (NGT): Full Bench of Justice Adarsh Kumar Goel (Chairperson), Justice Sheo Kumar Singh (Judicial Member) and Dr Nagin Nanda
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SC| The ‘precise’ time of publication of E-gazette significant to determine enforceability of Notifications
Supreme Court: The 3-judge bench of Dr. DY Chandrachud, Indu Malhotra and KM Joseph, JJ has held that with the change in
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Parliament Session | The Aircraft (Amendment) Act, 2020; Maximum quantum of fine enhanced from 10 lakhs to 1 crore rupees
President gave assent to the Aircraft (Amendment) Bill, 2020 on 19-09-2020. The Aircraft (Amendment) Act, 2020 Key Highlights: Expressions “Directorate General of
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J&K HC | Mere technicality in adherence to notice should not result in defeating legitimate interests
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. allowed the writ petition and directed the respondents to indemnify the petitioner. The
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NLUD Online Certificate Course on Business and Commercial Law
Reported by Nitya Bansal
Continue readingHP HC | What is a ‘Speaking Order’ and ‘Doctrine of Proportionality’? HC observes; Court not to act as appellate authority against decision of disciplinary proceedings
Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are such
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SL CoA | Court dismisses the appeal stating “He who invokes the writ jurisdiction of this Court shall come with clean hands and act in utmost good faith”; Court affirms the ex-parte order of Consumer Affairs Authority
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of Mahinda Samayawardhena and Arjuna Obeyesekere, JJ., dismissed
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Bom HC | If there is breach of policy condition, is the Insurance company still liable to pay compensation? HC explains in a motor accident case
Bombay High Court: Anil S. Kilor, J., decided an appeal wherein the claim petition was rejected by the Motor Accident Tribunal on certain
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Bombay HC suspends Judicial Proceedings due to shortage of staff because of heavy rains
Due to an acute shortage of staff because of heavy rains in Mumbai today, the Benches are unable to take up the
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Parliament passes the Foreign Contribution (Regulation) Amendment Bill, 2020; Use of foreign contributions reduced to 20% [Key Highlights]
The Foreign Contribution (Regulation) Amendment Bill, 2020 Lok Sabha passed the Foreign Contribution (Regulation) Amendment Bill, 2020 on 21-09-2020 and today i.e.
Continue readingMadhya Pradesh HC | Justice Sanjay Yadav appointed as the Acting Chief Justice
President appoints Justice Sanjay Yadav, senior-most Judge of the Madhya Pradesh High Court, to perform the duties of the office of Chief
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