2020 | Page 59 of 209

HP HC| A case of two different bail petitions filed by the same bail petitioner arising out of the same FIR represented by two different counsels appalls the bench

Himachal Pradesh High Court: Jyotsna Rewal Dua, J., laid down directions to avoid future abuse of judicial process like in the instant

Hot Off The Press News

Selection Board for Grant of Permanent Commission to Women Officers in Indian Army commences Proceedings

The Special No 5 Selection Board constituted to screen Women Officers for grant of Permanent Commission (PC) in the Indian Army has

Case Briefs High Courts

Telangana HC | Do Water Act and Air Act bestow an urgent power on Pollution Control Board whereby notice for closure of unit can be called upon? HC discusses provision

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

Law School News Moot Court Announcements

The Legal Insider & IEC University National Virtual Moot Court Competition, 2020- Registrations Open

About the Organizers The Legal Insider is a rapidly growing community of niche academicians, thinkers, activists, lawyers, professors, legal volunteers, paralegals and

Case Briefs Supreme Court

SC| Section 12 of the Specific Relief Act has to be construed in a liberal, purposive manner that is fair and promotes justice

Supreme Court: The bench of UU Lait and Indira Banerjee, JJ has explained that Section 12 of the Specific Relief Act, 1963

Legislation Updates Statutes/Bills/Ordinances

Lok Sabha passes two bills aimed at transforming agriculture in country and raising farmers’ income

The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 seeks to provide for the creation of an ecosystem where the

Case Briefs High Courts

Bom HC | Under what circumstances can drastic action be taken against trustee under S. 41-D of Bombay Public Trust Act? Provision explained

Bombay High Court: Anil S. Kilor, J., while addressing the present petition observed that, “Unless and until the lapse on part of the

Case Briefs High Courts

Madras HC | Can plea of customary divorce be considered as a valid defence while departmental proceeding for bigamy is initiated? HC considers scope of defence under Service Rules

Madras High Court: RMT. Teeka Raman, J., while addressing a petition observed that, “A plea of customary divorce is a valid defence

Case Briefs High Courts

Utt HC | Candidate appearing for Uttarakhand Judicial Services Civil Judge (Junior Division) Examination-2019 allowed to opt for reservation in main examination; Court allows petition

Uttaranchal High Court: A Division Bench of Ravi Malimath and R.C. Khulbe, JJ., allowed a writ petition filed by the petitioner aggrieved

Interviews

In conversation with Justice DVSS Somayajulu, Judge, High Court of Andhra Pradesh

Interviewed by Murali Neelakantan, Principal Amicus

Case Briefs High Courts

Telangana HC | In absence of concrete evidence and facts, is appointment of Judicial Commission justified by HC? Court discusses

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J., while addressing the Public Interest Litigation filed

Case Briefs High Courts

HP HC | Failure to reply to show cause without reasonable delay to be considered as allegation impliedly admitted

Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are that

Call For Papers Law School News

Call for Submissions | CIBS NLU Jodhpur

ABOUT THE BLOG The Centre for Insolvency and Bankruptcy Studies Blog welcomes all kinds of submissions in the form of articles, research

Case Briefs High Courts

Telangana HC | Can HC decide whether an FIR is false or frivolous? HC discusses in a case where an employee is suspended in light of ongoing criminal case & departmental enquiry

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and T. Vinod Kumar, J., while addressing a writ appeal observed that

Case Briefs High Courts

Kar HC | Though Shariat permits a Muslim man to practise polygamy, but would that amount to cruelty to first wife? HC explains concept of Marital Cruelty

Karnataka High Court: A Division Bench of Krishna S. Dixit and P. Krishna Bhat, JJ., held that, “Though contracting a second marriage by

Case Briefs Supreme Court

NLU Jodhpur student’s death| SC orders fresh investigation by a new Investigation team after Rajasthan Police hastily submits a ‘very lengthy’ closure report

Supreme Court: The 3-judge bench of RF Nariman, Navin Sinha and Indira Banerjee, JJ has directed a de novo investigation into the

Case Briefs High Courts

[Custody] MP HC | Welfare of child is of paramount importance; Mother who nurtured the child for 9 months in womb is certainly entitled to custody

Madhya Pradesh High Court, Gwalior Bench: S.A. Dharmadhikari, J., while addressing an issue with regard to the custody of a child held that

Case Briefs Foreign Courts

SL SC | Court modifies and reduces sentence considering health reasons of accused punishable under S. 391 of Penal code; partly allows appeal

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Buwaneka Aluwihare PC, Preethi Padman Surasena and E.

Case Briefs High Courts

Bom HC | In motor accident cases, is there a hard and fast rule to award interest from the date on which claim application is made? Law regarding S. 171 MV Act discussed

Bombay High Court: V.L. Achliya, J., while addressing the issue with regard to the interest on compensation awarded in a motor accident case,

Case Briefs High Courts

Kar HC | Unless fraudulent act proved, limitation for suits by or on behalf of State or Centre not maintainable after 30 years

Karnataka High Court: M.I. Arun, J. allowed the writ petition and declared the show cause notice or any subsequent proceeding as null