2020 | Page 57 of 209

Gauhati HC | Justice Nongmeikapam Kotiswar Singh, Senior-most Judge appointed as the Acting Chief Justice

Appointment of Acting Chief Justice President appoints Justice Nongmeikapam Kotiswar Singh, senior-most Judge of the Gauhati High Court, to perform the duties

Conference/Seminars/Lectures Law School News

Quest Sociolegal Review | Workshop on Manual Scavenging in India

About the workshop Manual Scavenging has been one of the most underrated and rarely discussed issues that are prevalent in Indian society.

Conference/Seminars/Lectures Law School News

SLS Pune organised 9th Late Shri B.G Deshmukh Memorial Lecture

Reported by Nipun Bhatia

Case Briefs Supreme Court

SC orders revised schedule for appointment of judicial officers in West Bengal; MP HC’s Examination Committee to review the situation within a month before taking a decision

Supreme Court: The 3-judge Bench of SA Bobde, CJ and AS Bopanna and S. Ramasubramanian, JJ has ordered a revised schedule for

Conference/Seminars/Lectures Law School News

USLLS GGSIPU | National webinar on ‘Transformative Constitution’

The Indraprastha Law Review, the flagship journal of the University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University, is organising

Law School News Others

GNLU | Online Capsule Course on “Data Protection Laws in Selected Jurisdictions with a focus on cross-border legal challenges”

Reported by Karan Ahluwalia

Conference/Seminars/Lectures Law School News

HNLU, Raipur and CAN Foundation to host Justice Gautam S. Patel, & Justice Prathiba M. Singh on “Internet Infringement Impacts: Transborder Reputation and Jurisdiction Under IPR”

Hidayatullah National Law University, Raipur in collaboration with CAN Foundation is all set to organize an enlightening Online Session by Justice Gautam

Advance Rulings Case Briefs

WB AAR | Will GST be applicable for assignment of leasehold right on land? GST applicability discussed

West Bengal Authority for Advance Ruling, GST (WB AAR): A Division Bench of Susmita Bhattacharya and Parthasarathi Dey (Members) while addressing the

Legislation Updates Statutes/Bills/Ordinances

Spotlight on Foreign Contribution (Regulation) Amendment Bill, 2020 [Key Highlights]

The Foreign Contribution (Regulation) Amendment Bill, 2020 Lok Sabha passed the Foreign Contribution (Regulation) Amendment Bill, 2020 on 21-09-2020. Why has the

Call For Papers Law School News

Call for Papers| NUSRL Constitutional Law Club

Reported by Sankalp Udgata

Call For Papers Law School News

Call for Papers| NMIMS Student Law Review [Volume 3]: Submit by October 4

Reported by Vanshika Doshar

Advance Rulings Case Briefs

WB AAR | Will an e-rickshaw without battery packs attract 28% GST? Advance Authority explains

West Bengal Authority for Advance Ruling, GST (WB AAR): A Division Bench of Susmita Bhattacharya, Joint Commissioner, CGST & CX and Parthasarathi

Case Briefs High Courts

MP HC | “Accused himself is a victim and has a similar set of circumstances as the complainant”; Court grants bail

Madhya Pradesh High Court: Vivek Rusia, J., allowed the bail application of the applicant-accused in connection with the FIR registered for offence

Case Briefs High Courts

Del HC | Will the jurisdiction to address issues of oppression and mismanagement, elections to board of directors of company, etc., vest exclusively with NCLT? HC considers

Delhi High Court: Najmi Waziri, J., while addressing the present matter considered the following issues: Whether elections to the Board of Directors of

Case Briefs High Courts

Jhar HC | If case discloses ‘prima facie’ culpability then bar under proviso to S. 43D (5) of UAPA will be attracted; Bail rejected in view of the same

Jharkhand High Court: A Division Bench of H.C. Mishra and Rajesh Kumar, JJ., dismissed the appeal being devoid of merits. The facts

Case Briefs High Courts

Guj HC | ”Failed” student allowed to sit for next exam; Court allows application considering “Technical glitch” cannot be ruled out and must be taken into consideration

Gujarat High Court: Sangeeta K. Vishen, J., allowed an application directing the respondent to allow the petitioner to appear in the examination

Case Briefs High Courts

[Sealed Cover] Bom HC | “Anything that I can see, all parties before me are entitled to see as this is the only method to ensure an open and transparent decision-making process”

Bombay High Court: G.S. Patel, J., while addressing a petition observed in the context of sealed cover submissions that, “…it is not

Hot Off The Press Law School News News Others

NLSIU affirms that it will accept CLAT 2020 results post SC judgment; Begins process to refund NLAT application fee

Nilufer Bhateja, Editorial Assistant has put this story together

Law School News Moot Court Announcements

LawInternships | National Virtual Moot Court Competition, 2020

LawInternships stands as one of the fastest emerging platforms during these unprecedented times. Since its very inception, Moot Court activities have been

Case Briefs High Courts

Del HC | Private unaided schools should bear cost to remedy digital divide amongst students with a right to reimbursement under RTE Act

“Education is the passport to the future.” Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., while addressing the issue