2020

Bombay High Court: The Division Bench of S.V. Gangapurwala and Shrikant D. Kulkarni, JJ., directed that the petitioner, belonging to the Maratha caste,

Case Briefs Supreme Court

Why are Landlord-tenant disputes under TP Act arbitrable but those under Rent Acts non-arbitrable? [‘Vidya Drolia’ explainer by Supreme Court]

Supreme Court: Three days after the Court overruled the ratio in Himangni Enterprises v. Kamaljeet Singh Ahluwalia, (2017) 10 SCC 706 wherein it was held

Case Briefs High Courts

Del HC reiterates SC’s position on “duty of the Courts to encourage genuine settlements of matrimonial disputes”

Delhi High Court: Anu Malhotra, J., dismissed the petition in view of the dispute being settled mutually. The instant petition sought quashing of

Legislation Updates Notifications

Central Government notifies enforcement of certain provisions of the Code on Wages, 2019

Central Government exercising the powers conferred by sub-section (3) of Section 1 of the Code of Wages, 2019 read with Section 14

Conference/Seminars/Lectures Law School News

NLIU | E-Conference on Twenty Years of the Information Technology Act 2000

Reported by Vivek Badkur

Case Briefs High Courts

Del HC | ‘Service Matter’ concerning persons working under Central Govt. Hospitals under Ministry of Railways. Under which provision will they be governed? HC states

Delhi High Court: Jyoti Singh, J., held that ‘service matter’ concerning the persons working in various Central Government Hospitals under the Ministry

Op Eds OP. ED.

MCOCA: Expanding Realms of Penal Provisions

by Abhishek Goyal*

Call For Papers Law School News

Call for Papers | Nirma University’s Journal of Centre for Environmental Law [ISSN 2456-2246]: Submit by Jan 15

Reported by Akshita Totla

Case Briefs High Courts

All HC | ‘Grown up adults, well aware about consequences of alleged relationship, have fundamental right of privacy’: Court while restraining any coercive action against person booked under U.P. Anti-Conversion Ordinance

Allahabad High Court: The Division Bench of Pankaj Naqvi and Vivek Agarwal, JJ., directed for no coercive action to be taken against a

Case Briefs Supreme Court

FIR is not a detailed chronicle of all intricate and minute details of an offence: Supreme Court [Read what a valid FIR is]

Supreme Court: The bench of AM Khanwilkar and Sanjiv Khanna, JJ has held that the true test of a valid FIR is only whether

Op Eds OP. ED.

Energy Conservation Building Code

Harsha Rajwanshi, Assistant Professor of Law and Dean of External Relations, Gujarat National Law University

Cite as: (2020) PL (EL) December 76

Call For Papers Law School News

Call for Papers | NLIU Law Review [Volume X Issue II ]

Reported by Vivek Badkur

Case Briefs Tribunals/Commissions/Regulatory Bodies

WB AAR | Whether composite supply of crushed food grains to State Government shall be exempted from GST? Ambit of GST in regard to Govt. functions for public welfare [Explained]

West Bengal Authority for Advance Ruling, Goods and Services Tax: The Bench of Susmita Bhattacharya (Joint Commissioner, CGST & CX) and Parthasarathi Dey

Interviews

SCC Times

[NI Act] Kar HC | In a case where both the complainant and the accused remained continuously absent, Court ought to have “dismissed the complaint for non prosecution under S. 256 CrPC and not on merits”

Jhar HC | Whether Speaker has the power to take suo moto cognizance to treat a case under Schedule X of the Constitution; HC enumerates

Del HC | Can Internal Complaints Committee make comments on personal conduct of parties? Read what HC says about ‘Moral Policing’ and ‘Consensual Relationships’

Call for Papers| Journal of Innovation, Competition and Information Law (JICIL), Edition VIII: Submit by February 01, 2021

Bombay HC allows benefit of EWS quota to student from Maratha caste albeit a rider

Why are Landlord-tenant disputes under TP Act arbitrable but those under Rent Acts non-arbitrable? [‘Vidya Drolia’ explainer by Supreme Court]

Central Government notifies enforcement of certain provisions of the Code on Wages, 2019

NLIU | E-Conference on Twenty Years of the Information Technology Act 2000

Del HC | ‘Service Matter’ concerning persons working under Central Govt. Hospitals under Ministry of Railways. Under which provision will they be governed? HC states

MCOCA: Expanding Realms of Penal Provisions

Call for Papers | Nirma University’s Journal of Centre for Environmental Law [ISSN 2456-2246]: Submit by Jan 15

All HC | ‘Grown up adults, well aware about consequences of alleged relationship, have fundamental right of privacy’: Court while restraining any coercive action against person booked under U.P. Anti-Conversion Ordinance

FIR is not a detailed chronicle of all intricate and minute details of an offence: Supreme Court [Read what a valid FIR is]

Energy Conservation Building Code

Call for Papers | NLIU Law Review [Volume X Issue II ]

WB AAR | Whether composite supply of crushed food grains to State Government shall be exempted from GST? Ambit of GST in regard to Govt. functions for public welfare [Explained]

In conversation with Himesh Thakur, Associate at PSL Advocates & Solicitors

Call for Papers | NLSIU’s International Journal on Consumer Law and Practice (IJCLP, Vol 9)

NGT | Who can invoke jurisdiction of NGT under Ss. 14, 15 of NGT Act? Tribunal answers