2020 | Page 66 of 209

Latest Volume of RMLNLU Law Journal | Communication, Media, Entertainment and Technology [Vol. 6, 2019] — Published

Table of Contents Simple Amendments, Clipped Democracies and no Privacy – Need for Informed Participation Smriti Kanwar 1 Influence of Technology on

OP. ED.SCC Journal Section Archives

The Untold Story of How Kesavananda Bharati and the Basic Structure Doctrine Survived an Attempt to Reverse them by the Supreme Court [SCC Archives]

by T.R. Andhyarujina†

Case Briefs High Courts

Guj HC | No evidence displayed regarding actual income, husband liable to pay maintenance; Court dismisses application

Gujarat High Court: A.P. Thaker, J., dismissed an application that was filed on being aggrieved and dissatisfied with the order of maintenance

Conference/Seminars/Lectures Law School News

CAN-GNLU Webinar | Justice Sanjay Kishan Kaul talks about the importance of Dissent

Gujarat National Law University, Gandhinagar & CAN Foundation recently hosted an Online Lecture on ‘Dissents That Made A Difference: India & Abroad’.

Case Briefs High Courts

All HC | In rape/sexual assault cases, evidence of the victim alone is sufficient for conviction or corroborative witnesses is a necessity? Explained

Allahabad High Court: Suresh Kumar Gupta, J., while addressing the present jail appeal held that, “…in cases involving sexual assault/rape, it is

Case Briefs High Courts

Del HC | Attempt to take a second chance, that too belatedly, after nearly 6 months, constitutes an abuse of process of Court

Delhi High Court: A Division Bench of Rajiv Sahai EndLaw and Asha Menon, JJ., while addressing a petition observed that, “…an attempt to

Case Briefs High Courts

Bom HC discusses law regarding determination of compensation and statutory interest in Land Acquisition matters

Bombay High Court: B.U. Debadwar, J., observed the difference between Sections 28 and 34 of the Land Acquisition Act, 1894 in determining the

Case Briefs High Courts

Guj HC | Can apology be accepted as defence, justification or calculated strategy to avoid punishment for an act which tantamount to contempt of court? Court discusses

Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., held that there may not be an actual interference with

Hot Off The Press Law School News News Others

Technical Requirements for the NLS Bangalore’s NLAT exam to be held on September 12

Nilufer Bhateja, Editorial Assistant has put this story together

Law School News Others

Call for Applications| SAMA Case Managers

Reported by Raksha Raina

Interviews

Advocate Faisal Sherwani on being a Partner at L&L Partners and his advice to LLM Aspirants

Interviewed by Varalika Mendiratta

Hot Off The Press News

Kesavananda Bharati, whose petition steered the way to the ‘Basic Structure doctrine’, passes away

His Holiness Kesavananda Bharati Sripadagalvaru, who initiated the case before the Supreme Court that gave us the ‘Basic Structure’ doctrine, passed away

Case Briefs High Courts

Bom HC | College premises being used as COVID-Centre: Transferring patients for holding examinations, involves risk in health & safety of students

Bombay High Court: A Division Bench of A.A. Syed and S.P. Tavade, JJ., addressed the grievance of a petition with regard to

Case Briefs High Courts

Madras HC | Does doctrine of merger make a distinction between an order of reversal, modification or an order of confirmation? HC explains in a Contempt Petition

Madras High Court: N. Anand Venkatesh, J., while addressing the contempt petition held that, “The doctrine of merger does not make a distinction

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | To determine pecuniary jurisdiction of District, State or National Commission which value of goods or services has to be considered? Commission elaborates

National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of R.K. Agrawal (President) and Dr S.M. Kantikar (Member), held that “…for detrmining the

Case Briefs High Courts

Ori HC | ‘Default Bail’ granted under S. 167(2) CrPC in case of non-compliance of notice under S. 36 A (4) NDPS Act

Orissa High Court: S.K. Panigrahi J., granted bail on grounds of non-service of notice on the accused which is violative of the

Interviews

In conversation with Amrith Bhargav on his experience in co-authoring the book “Law and Dharma: A tribute to the Pitamaha of the Indian Bar” & his illustrious academic career

Interviewed by Ujjwal Jain

Law School News Others

ILS Pune | Law of Civil Procedure for Civil Trials & Appeals: Online Autonomous Certificate Programme for Professional Excellence

Reported by Nihar Chitre

Case Briefs High Courts

All HC | Freedom of Speech cannot be extended to such an extent which may be prejudicial to National Interest

Allahabad High Court: A Division Bench of Samit Gopal and Ramesh Sinha, JJ., while addressing the present petition made the following observation: “…the

Case Briefs High Courts

Cal HC | It is time for judiciary to have a look at matters touching safety of Jungle habitat & forests: HC takes suo motu cognizance of unnatural death of elephants & bisons

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Subhasis Dasgupta, J. takes suo motu cognizance of the unnatural death