2020

[NI Act]Kar HC | If the complainant produces evidence regarding the transaction as well as dishonour of cheque, is it still necessary to examine the banker to prove the endorsement issued by him? HC decides

Karnataka High Court: John Michael Cunha J., allowed the appeal and sets aside the impugned order. The case involves default under Section

Law School News Others

School of Law, Christ University| 6th National Trial Advocacy & Judgment Writing Competition, 2021

Reported by Anirudh Kulkarni

Interviews

In conversation with Arjun Agarwal, Ex-Prez SJA NUJS and Associate at Trilegal

Interviewed by Masooma Rizvi

Case Briefs High Courts

Madras HC | How can common citizens be expected to comply with Govt. orders when government servants themselves are not complying with the same? HC remarks

Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., while addressing the present matter, expressed that, If the

Conference/Seminars/Lectures Law School News

L-Tech, NLSIU | Webinar on ‘Fashion Tech and Law’

Reported by Devansh Kaushik

Case Briefs High Courts

Jhar HC | [Article 300-A] A person cannot be deprived of his property merely by executive fiat without any specific legal authority or without the support of law made by a competent legislature; Petition allowed

Jharkhand High Court: Rajesh Shankar, J., quashing the impugned letter, held, “The respondent 5 being an administrative/revenue Officer is supposed to know

Case Briefs High Courts

Bom HC | Can Family Court entertain application for reliefs under Ss. 18 to 22 of the Protection of Women from Domestic Violence Act, 2005? HC answers

Bombay High Court: C.V. Bhadang, J., addressed whether the Family Court can application for reliefs under Section 18 to 22 of the

Case Briefs High Courts

Chh HC | Sentence reduced for offence punishable under S. 498 A IPC due to the sentence already undergone and having no criminal antecedent; Appeal allowed

Chhattisgarh High Court: Arvind Singh Chandel J., allowed the appeal and reduced the sentence to the period already undergone by the petitioner

Law School News Moot Court Achievements & Reports

SLS Pune wins Runners-up award at 5th VITSOL National Moot Court Competition On International Law, 2020

Reported by Nipun Bhatia

Case Briefs Supreme Court

Are strict principles of evidence and standards of proof like in a criminal trial applicable in Motor Accident Claims cases? Supreme Court answers

Supreme Court: The bench of Surya Kant and Aniruddha Bose, JJ has held that the strict principles of evidence and standards of

Hot Off The Press News

Temporary Suspension of flights from United Kingdom to India

In view of emerging COVID-19 situation in the United Kingdom, the competent authority has temporarily suspended flight to/from the United Kingdom with

Case Briefs High Courts

P&H HC | Merely because two consenting adults get married to each other against wishes of their family members, they cannot be deprived of fundamental rights

Punjab and Haryana High Court: Alka Sarin, J., while addressing the present matter made an observation that: The alleged illegality of the marriage

Case Briefs High Courts

Gau HC | If a woman is divorced, will her status as a wife entitling her to maintenance under S. 125 CrPC change? Read HC’s position

Gauhati High Court: Soumitra Saikia, J., observed that “..a valid decree of divorce by itself is no ground to deny the maintenance to

Law School News Others

MNLU Mumbai | P.G. Diploma Courses

Reported by Shruti Dhonde

OP. ED.SCC Journal Section Archives

The Dawn of Human Rights Jurisprudence — A Tribute to the Judicial Statesmanship and Activism of Chief Justice P.N. Bhagwati

by N.R. Madhava Menon

Case Briefs High Courts

J&K HC | Non-applicant cannot be convicted on the statement of co-accused recorded under S. 67 of the NDPS Act, 1985; Application dismissed

Jammu and Kashmir High Court: A Division Bench of Sanjay Dhar and Rajesh Bindal, JJ. while dismissing the present application seeking leave

Conference/Seminars/Lectures Law School News

CESTAT | Cenvat Credit including Education Cess and SHE cess taken on R&D services entitled to be distributed; Tribunal allows appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of P.V. Subba Rao (Technical Member) and P. Dinesha (Judicial Member) allowed

SCC Times

[NI Act]Kar HC | If the complainant produces evidence regarding the transaction as well as dishonour of cheque, is it still necessary to examine the banker to prove the endorsement issued by him? HC decides

School of Law, Christ University| 6th National Trial Advocacy & Judgment Writing Competition, 2021

In conversation with Arjun Agarwal, Ex-Prez SJA NUJS and Associate at Trilegal

Madras HC | How can common citizens be expected to comply with Govt. orders when government servants themselves are not complying with the same? HC remarks

L-Tech, NLSIU | Webinar on ‘Fashion Tech and Law’

Jhar HC | [Article 300-A] A person cannot be deprived of his property merely by executive fiat without any specific legal authority or without the support of law made by a competent legislature; Petition allowed

Bom HC | Can Family Court entertain application for reliefs under Ss. 18 to 22 of the Protection of Women from Domestic Violence Act, 2005? HC answers

Chh HC | Sentence reduced for offence punishable under S. 498 A IPC due to the sentence already undergone and having no criminal antecedent; Appeal allowed

SLS Pune wins Runners-up award at 5th VITSOL National Moot Court Competition On International Law, 2020

Are strict principles of evidence and standards of proof like in a criminal trial applicable in Motor Accident Claims cases? Supreme Court answers

Temporary Suspension of flights from United Kingdom to India

P&H HC | Merely because two consenting adults get married to each other against wishes of their family members, they cannot be deprived of fundamental rights

Gau HC | If a woman is divorced, will her status as a wife entitling her to maintenance under S. 125 CrPC change? Read HC’s position

MNLU Mumbai | P.G. Diploma Courses

The Dawn of Human Rights Jurisprudence — A Tribute to the Judicial Statesmanship and Activism of Chief Justice P.N. Bhagwati

J&K HC | Non-applicant cannot be convicted on the statement of co-accused recorded under S. 67 of the NDPS Act, 1985; Application dismissed

GNLU | International Conference on Insolvency Law and CISG@40

Archaeological Survey of India removes cap on the number of visitors to its Centrally Protected Monuments/ sites

NLUD | Digital Fellowship, Centre for Communication Governance

CESTAT | Cenvat Credit including Education Cess and SHE cess taken on R&D services entitled to be distributed; Tribunal allows appeal