2020 | Page 69 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | No contravention of anti-trust laws or rise of any competition concern: Commission dismisses complaint against WhatsApp alleging unfair business

Competition Commission of India (CCI): The Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi (Members) while addressing

Case Briefs Tribunals/Commissions/Regulatory Bodies

Death of five-year-old girl due to starvation and illness in Agra: NHRC issues notice to UP Govt.

National Human Rights Commission India has taken suo motu cognizance of a media report that a 5-year-old girl has allegedly died due

Conference/Seminars/Lectures Law School News

Geeta Institute of Law, Panipat | National E-seminar on Development of Arbitration and Mediation Regime in India: Discussing the challenges, solutions and future Prospects

ABOUT GEETA INSTITUTE OF LAW (GIL) We feel honored to mention that ours is a galaxy of eleven Institutes under the banner

Conference/Seminars/Lectures Law School News

RMLNLU | Webinar on National Education Policy 2020 : A Futuristic Approach

1. About the University Dr.Ram Manohar Lohiya National Law University, was established by an Act of Govt. of Uttar Pradesh in 2005,to

Case Briefs Supreme Court

SC gives 10 years’ time to Telecos to pay AGR dues

Supreme Court: Asking Telecom Operators to make the payment of 10% of the total AGR dues as by 31.3.2021, the 3-judge bench

Hot Off The Press News

UGC advices universities/institutions to continue granting provisional admissions to eligible students till revised guidelines

Provisional admissions and submission of documents of qualifying examination The period of conducting the final year/ terminal semester examinations has been extended

Case Briefs High Courts

P&H HC | Mere framing of charge alone is not sufficient ground for grant of bail, application dismissed

Punjab and Haryana High Court: Harnaresh Singh Gill, J., rejected the bail application filed by the applicant-accused in connection with the FIR

Op Eds OP. ED.

Data Privacy: Need for stronger laws

Bhumesh Verma, Managing Partner and Paruchuri Baswanth Mohan, Research Associate, Corp Comm Legal

Cite as: (2020) PL (CL) August 60

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Uttar Pradesh over reported rape and murder of an 18-year old Dalit girl

The National Human Rights Commission, India has taken suo motu cognizance of media reports that an 18-year old Dalit girl was found

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Pursuing stale claims and multiplicity proceedings in no manner sub-serves public interest; Goa Govt. to finally notify an area of 46.11 sq km as ‘private forest’

National Green Tribunal (NGT): A Division Bench of Justice Sheo Kumar Singh (Judicial Member) and Satyawan Singh Garbyal (Expert Member) while addressing

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – August 2020

CONSTITUTION BENCH Accused under NDPS Act not entitled to acquittal as a blanket rule merely because the complainant is the investigating officer

Law School News Moot Court Achievements & Reports

ProMooters | Innovating moot courts for the Digital World

The Legal fraternity is no exception to the industries that have been impacted by the global pandemic that has compelled the world

Case Briefs High Courts

MP HC | Rape accused incapable of performing the act as per medical diagnosis; Court grants bail

Madhya Pradesh High Court: Vijay Kumar Shukla, J., allowed the bail application filed by the applicant-accused in connection with the FIR registered

Hot Off The Press News

Bombay HC exempts Advocates from wearing gowns while appearing in course of physical hearing

Bombay High Court exempts Advocates from wearing gowns while appearing before the Courts in the course of physical hearing till further orders. However,

Interviews

Daniela Bove on shifting from private to policy sphere and working with Competition Commission of South Africa

Interviewed by Kanyiso Kezile

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Whether provisions of Limitation Act, 1963 vide S. 238A of I&B Code, 2016 will be applicable to all NPA cases or not? Tribunal answers

National Company Law Appellate Tribunal (NCLAT): Full Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Anant Bijay Singh (Member, judicial) and