2020 | Page 58 of 209

Gau HC | Can a Judge be sued for any act done or ordered to be done by him in discharge of his judicial duty? HC discusses provision

Gauhati High Court: Ajai Lamba, CJ while addressing the present petition observed that, “…the protection available under the Judges (Protection) Act, 1985 is

Call For Papers Law School News

Call for Papers | NLUJ Law Review

Reported by Nisha Gupta

Cases Reported SCC Weekly

2020 SCC Vol. 5 Part 1

Civil Procedure Code, 1908 — Or. 21 R. 89 and S. 151 — Auction-sale of property of guarantor in execution of decree:

Law School News Others

LAAC | Lex Quest Essay Writing Competition

Reported by Nisha Gupta

Case Briefs High Courts

Utt HC | Sentence of convict case under Ss. 3 and 7 of Essential Commodities Act reduced considering the period already served by him; Court partly allows revision

Uttaranchal High Court: N.S. Dhanik, J., partly allowed a criminal revision which was preferred against the Judgment and order passed by the

Case Briefs Supreme Court

NLAT Quashed; CLAT-2020 to be conducted on September 28 for all NLUs including NLSIU, Bengaluru [Detailed report on the Judgment]

Supreme Court: The Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has quashed the NLAT entrance exam conducted by NLSIU, Bengaluru

Op Eds OP. ED.

Spontaneous Rejuvenation for COVID warriors ways ahead in these trying times: Guidelines

by Justice Dr Kaushal J. Thaker†

Interviews

In conversation with Mr. Pascal Comvalius on the future of Mediation in India

Interviewed by Stuti Dwivedy

Case Briefs High Courts

Del HC | If a petition involving industrial dispute has no ‘exceptional circumstances ‘ but does have statutory remedy available, can it still be entertained by Court? HC discusses SC’s principles

Delhi High Court: J.R. Midha, J., while addressing the present petition observed the principle laid down by the Supreme Court of India with

Conference/Seminars/Lectures Law School News

MNLU Mumbai | Webinar on the topic “Is India likely to have a V-shaped recovery in 2021?”

Webinar on the topic – ‘Is India likely to have a V-shaped recovery in 2021?’ organized by HSA Advocates in collaboration MNLU Mumbai.

Law School News Others

NLSIU SPAC | Article Writing Competition

Reportedby Devansh Kaushik

Legislation Updates Statutes/Bills/Ordinances

Parliament passes Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 & Farmers (Empowerment and Protection) Agreement of Price Assurance and Farm Services Bill, 2020

Parliament passed two bills aimed at transforming agriculture in the country and raising farmers’ incomes. The Farmers’ Produce Trade and Commerce (Promotion

Call For Papers Law School News

Call for blogs and Legal Snippets | Tathya Gazette

Reported by Nihar Chitre

Law made Easy

Human Trafficking

Arunima Bose, Editorial Assistant has put this story together

Call For Papers Law School News

Call for Submissions | Showca(u)se Magazine

Reported by Nisha Gupta

Conference/Seminars/Lectures Law School News

CAN-NUALS Webinar| Separation of Powers in no way implies Separation of Constitutional Goals: Justice Anand Pathak

National University of Advanced Legal Studies (NUALS), Kochi, in collaboration with CAN Foundation organized an enlightening Online Session by Justice Mr. Sanjay

Conference/Seminars/Lectures Law School News

CAN- NUALS Webinar | “About time we sensitized Constitutional bodies of their Constitutional duties”: Chief Justice Karol

National University of Advanced Legal Studies (NUALS), Kochi, in collaboration with CAN Foundation organized an enlightening Online Session by Justice Mr. Sanjay

Case Briefs High Courts

Telangana HC | When can detaining authority pass a detention order? Court explains the importance of preventive detention laws

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J., while addressing the present petition observed the

OP. ED.SCC Journal Section Archives

The Legacy of Ruth Bader Ginsburg*

Scott Dodson ed
by
Choo Han Teck†

Case Briefs High Courts

AP HC considers former Advocate General’s plea of political vendetta; Directs no coercive action to be taken in FIR

Andhra Pradesh High Court: Jitendra Kumar Maheswari, CJ stayed investigation into the case filed against the former Advocate General and Senior Advocate Dammalapati Srinivas.