2020 | Page 67 of 209

Can’t allow Judicial officers to club their services rendered as advocates to claim eligibility for elevation as High Court judge: SC

Supreme Court: The 3-judge bench of SA Bobde, A.S. Bopanna and V. Ramasubramanian, JJ has dismissed the claim of certain District Judges

Case Briefs High Courts

Utt HC | Stating provisions of Probation of Offenders Act, 1958 the Court cancels the remaining sentence of the convict; modifies order in appeal

Uttaranchal High Court: R.C. Khulbe, J., partly allowed an appeal that was filed aggrieved by the Judgment and order passed by Addl.

Case Briefs High Courts

Madras HC | Are candidates with no regular school or college course eligible to participate for 5 & 3-year law course? HC interprets Rule 5 of Bar Council of India Rules

Madras High Court: N. Anand Venkatesh, J., urged the Bar Council of India to amend its Rule 5 in order to ensure that the

Conference/Seminars/Lectures Law School News

One Day E-International Seminar on Artificial Intelligence & Law, 10th October, 2020

About Law Mantra Trust: “Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is not

Cases Reported SCC Weekly

2020 SCC Vol. 4 Part 3

Arbitration and Conciliation Act, 1996 — S. 11(6) — Appointment of arbitrator by Court: Furnishing of discharge voucher (by insured to insurer

Case Briefs High Courts

Gau HC | Granting opportunity for identification and declaration of individual of foreign nationality to establish claim of Indian citizenship cannot be enlarged to ceaseless exercise under Foreigners Act

Gauhati High Court: A Division Bench of Manojit Bhuyan and Hitesh Kumar Sarma, JJ. upheld the ex-parte order of the Foreigners’ Tribunal

Case Briefs Foreign Courts

“Fair trial is the foundation of the rule of law and criminal justice system”: Islamabad HC rules in favour of extending another chance to the Govt. of India to appoint a counsel for Kulbhushan Jadhav

Islamabad High Court: The Bench of Athar Minallah, C.J., Aamer Farooq and Miangul Hassan Aurangzeb, JJ., while observing that the right to

Call For Papers Law School News

Call for Blogs | The Legal Arc (E-newsletter)

The Legal Arc is the legal periodical issued by the Publication Committee of NMIMS Kirit P Mehta School of Law. The Legal

Law School News Moot Court Announcements

ProMooter | October ProMoot on Tax Law (October 11th & 12th)

ProMooters is back with their October ProMoot on Tax Law. The ProMoot proposition is based on Goods & Service Tax. ProMooters –

Case Briefs High Courts

Sushant Singh Rajput Case: Bom HC urges media to exercise restrain while reporting on actor’s unnatural death

Bombay High Court: A Division Bench of A.A. Sayed and Surendra P. Tavade, JJ. addressed a Public Interest Litigation filed by former

Case Briefs High Courts

J&K HC | Non-execution of detention order for more than two years with inordinate delay by govt. for approval affects efficacy of such detention order; Detention order set aside

Jammu and Kashmir High Court: Puneet Gupta, J. detention order quashed and non-application of mind by the detaining authority in the present

Call For Papers Law School News

Call for Papers | Journal on Corporate Law and Governance

Reported by Nisha Gupta

Hot Off The Press Law School News News Others

NLSIU to conduct separate entrance test for 2020, will not consider CLAT 2020 scores

Nilufer Bhateja, Editorial Assistant has put this story together

Case Briefs Supreme Court

Scandalous allegations against SC judges| Exemplary cost of Rs. 25, 000 on Rashid Khan Pathan for filing repetitive applications seeking recall of May 4 order

Supreme Court: In the case where the Supreme Court Registry refused to register the application seeking recall of the order dated 04.05.2020

Case Briefs High Courts

Bom HC | Are Co-operative societies now a part of ‘constitutional scheme’ by Constitution (Ninety-seventh Amendment) Act, 2011? HC elucidates in a Cooperative Society dispute

Bombay High Court: A Division Bench of Ujjal Bhuyan and Abhay Ahuja, JJ., while addressing an issue with regard to the Cooperative Societies,

Case Briefs High Courts

All HC | Can a boy and girl living together of their own free will be harassed or threatened by anyone in their peaceful living? Court restates legal position

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., decided upon the prayer of protection being sought by a boy and girl living together

Achievements Law School News

AIL, Mohali wins Fete de La Nomos Mediation and Negotiation Competition organized by Christ University

Reported by Nritika Sangwan

Business News News

EBC matches donation amount to IDIA, received from sale of book – An Idea of a Law School, Ideas from the Law School

Nilufer Bhateja, Editorial Assistant has put this story together

Case Briefs High Courts

MP HC | Police may resort to the extreme step of arrest only in situations where accused fails to cooperate in the investigation

Madhya Pradesh High Court: Rajeev Kumar Shrivastava, J., allowed the anticipatory bail application of the accused-applicant in connection with the FIR registered

Law School News Others

IDIA Stories | IDIA Scholar Biswajit Shil remains undeterred in his quest for legal education in face of myriad struggles

Here’s the story of Biswajit Shil, an IDIA Scholar: Background My name is Biswajit Shil and I am studying at the WB