2020

Bombay HC | 4 Additional Judges appointed as Permanent Judges of the Court

President appoints Justices (1) Shriram Madhusudan Modak, (2) Jamadar Nijamoddin Jahiroddin, (3) Vinay Gajanan Joshi, and (4) Avachat Rajendra Govind, Additional Judges

NLAT| UG Exam to be conducted in 3 sessions; System of proctoring NLAT notified

Nilufer Bhateja, Editorial Assistant has put this story together

Law School News Moot Court Achievements & Reports

SLS Noida wins best Memorial-Defence award in the Asia-Pacific rounds of the 18th Red Cross International Humanitarian Law Moot

Reported by Aurin Chakraborty

Call For Papers Law School News

Call for Papers | RGNUL Student Research Review (RSRR) Journal

Reported by Vijaya Singh

Law School News Others

The Law Learners | National Law Student Awards 2020

About the Organization Indian National Law Review is the flagship nationally acclaimed Journal of The LAW Learners. TLL offers Free Certificate Courses, Company

Case Briefs Supreme Court

Can Section 302 IPC be applied in a case of single injury? SC clarifies

Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has held that there is no hard

Case Briefs Supreme Court

Withdrawal of GHCAA President Yatin Oza’s senior designation| SC decides to wait for Gujarat High Court’s order

Supreme Court: The 3-judge bench of SK Kaul, Aniruddha Bose and Krishna Murari, JJ has said that it would wait for the

Case Briefs High Courts

AP HC | Does Government has the right to spend public money as per their whims and fancies? HC discusses in light of stoppage of social security pension

Andhra Pradesh High Court: Battu Devanand, J., while addressing the instant matter, observed that, The government is not supposed to spend public money

New releases News

Journal on Rights of the Child, NLUO [Vol. 5, 2020] is out now!

Articles A Critical Evaluation of Child Soldiers in South Asian Countries under International Humanitarian Law and Human Rights —Nuzhat Parveen Khan 1

Hot Off The Press News

SOP for partial reopening of Schools for students of 9th to 12th classes on a voluntary basis, for taking guidance from their teachers: In the context of COVID-19

Government of India is following a phase-wise unlocking of activities. In days to come, this would also involve partial resumption of activities

Case Briefs High Courts

Ori HC | Default in Flat Buyer Agreement given a criminal colour of cheating and fraud under Penal Code 1860; Filing of Criminal Complaint about settling Contractual Disputes is Abuse of Process of Law

Orissa High Court: S. K. Panigrahi J., granted bail and directed the petitioner company to pay the amount in accordance with the

Appointments & Transfers News

Punjab & Haryana HC | 7 Additional Judges appointed as Permanent of P&H HC

President appoints 7 Additional Judges as Permanent Judges of the Punjab and Haryana High Court: Manjari Nehru Kaul Harsimran Singh Sethi Arun

Case Briefs High Courts

Raj HC | Collection of 70% fees in three installments allowed for the schools; Court observes that a financial balance needs to be struck between school management and parents

Rajasthan High Court: Sanjeev Prakash Sharma, J., partly allowed a writ petition filed by the Society of Catholic Education Institutions in Rajasthan

Call For Papers Law School News

Call for Blogs | The Indian Review of Corporate and Commercial Laws: Submissions on Rolling Basis

About the Blog The Indian Review of Corporate and Commercial Laws (IRCCL) is a blog that publishes articles on current issues relating

Interviews

Jayant Bhatt on his journey from a disputes lawyer in Dubai to an independent litigating lawyer in India

Interviewed by Jyotshna Yashaswi

Case Briefs High Courts

Madras HC | 1000 culprits can escape, but, one innocent person should not be punished: HC states in perfunctory investigation of a brutal murder

Madras High Court: B. Pugalendhi, J., while addressing a petition, observed that, “An impartial investigation is the basic requirement for any investigation. A

Hot Off The Press News

SCC Times

Bombay HC | 4 Additional Judges appointed as Permanent Judges of the Court

NLAT| UG Exam to be conducted in 3 sessions; System of proctoring NLAT notified

SLS Noida wins best Memorial-Defence award in the Asia-Pacific rounds of the 18th Red Cross International Humanitarian Law Moot

Call for Papers | RGNUL Student Research Review (RSRR) Journal

The Law Learners | National Law Student Awards 2020

Can Section 302 IPC be applied in a case of single injury? SC clarifies

Withdrawal of GHCAA President Yatin Oza’s senior designation| SC decides to wait for Gujarat High Court’s order

Journal on Rights of the Child, NLUO [Vol. 5, 2020] is out now!

SOP for partial reopening of Schools for students of 9th to 12th classes on a voluntary basis, for taking guidance from their teachers: In the context of COVID-19

Ori HC | Default in Flat Buyer Agreement given a criminal colour of cheating and fraud under Penal Code 1860; Filing of Criminal Complaint about settling Contractual Disputes is Abuse of Process of Law

Punjab & Haryana HC | 7 Additional Judges appointed as Permanent of P&H HC

Raj HC | Collection of 70% fees in three installments allowed for the schools; Court observes that a financial balance needs to be struck between school management and parents

Call for Blogs | The Indian Review of Corporate and Commercial Laws: Submissions on Rolling Basis

Jayant Bhatt on his journey from a disputes lawyer in Dubai to an independent litigating lawyer in India

Madras HC | 1000 culprits can escape, but, one innocent person should not be punished: HC states in perfunctory investigation of a brutal murder

Rhea Chakraborty taken into Judicial Custody by Narcotics Control Bureau [Explainer of NDPS Sections charged]

MCA | Timeline for holding Annual General Meeting extended till December 31st from September 30th

AILET 2020 Notification, issued

NLUJAA wins 1st edition of Shivam Saraf National Moot Court Competition