2020
All HC | Right to practise and propagate religion is subject to public order, morality and health; Permission to lift prohibition on performing Moharram rituals, declined
Pandemic is spreading like wild fire, despite harsh lockdowns. We are standing naked at the shore and don’t know when the huge
Continue readingUtt HC | Mental cruelty is no less than physical cruelty, wife causing mental cruelty to husband valid ground for dissolution of marriage; Court dismisses appeal
Uttaranchal High Court: A Division Bench of Ravi Malimath and Narayan Singh Dhanik, JJ., dismissed and appeal which was filed aggrieved by
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Bom HC | Whether a convict who has challenged his conviction under S. 374 CrPC is entitled to benefit under S. 436-A CrPC?: Full Bench discusses
Bombay High Court: A Full Bench of Dipankar Datta, CJ and R.K. Deshpande and Sunil B. Shukre, JJ., answered the question referred
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CAT | Postal Authorities directed to consider applicant for suitable vacant position in order to ensure sustenance of his family; applicant lost his job in wake of prevailing Covid-19 crisis
Central Administrative Tribunal, Kolkata: The Coram of Bidisha Banerjee (Judicial Member) and Nandita Chatterjee (Administrative Member) allowed the application granting the desired
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SL CoA | Punishment of Rape convict increased in appeal considering the previous sentence inadequate in the grave crime; Court allows Revision Application
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and Devika Abeyratne, JJ., allowed
Continue readingHP HC | [School fee Payment] Private schools can charge tuition fee; Government notification making payment optional in wake of COVID is “Unreasonable”
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. disposed off the writ petition in
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Bom HC | In the absence of oath can evidence of child witness be considered under S. 118 Evidence Act? HC elaborates
Bombay High Court: A Division Bench of Sunil P. Deshmukh and B.U. Debadwar, JJ., upheld the decision of the Additional Sessions Judge and
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Bom HC | Conduct of Muharram rituals permitted in limited manner; Only one Taziya to be carried with restriction of 5 people
Bombay High Court: A Division Bench of S.J. Kathawalla and Madhav J. Jamdar, JJ., permitted the limited conduct of rituals of Muharram with
Continue readingDel HC | Broadcast of show titled ‘Bindaas Bol’ on Sudarshan TV News Channel restrained
Delhi High Court: Navin Chawla, J., restrained from broadcasting a show titled ‘Bindas Bol’ on Sudarshan TV News channel. Petitioner’s Counsel placed the
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Call for Articles | The Law Culture
Reported by Nihar Chitre
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Call for Essays | NLUJ’s Centre for IP Studies Essay Competition
Reported by Nisha Gupta
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UK SC | Whether a court in the United Kingdom has jurisdiction to grant an injunction to restrain the infringement of a UK patent? [Detailed Report]
Supreme Court of the United Kingdom: While deciding the instant appeal raising questions important to the international market in telecommunications such as
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Bar Council of India | All India Bar Examination — XV to be conducted on 8th November, 2020
New Schedule for All India Bar Examination (AIBE) — XV is as follows: Activity Important Dates Online registration begins from 16th
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CLAT exam rescheduled from 7th September to 28th September on account of lockdown in Bihar and West Bengal
Nilufer Bhateja, Editorial Assistant has put this story together
Continue readingSikk HC | Whether a private function comes within ambit of broad interpretation of “workplace” in POSH Act?: HC to determine
Sikkim High Court: Bhaskar Raj Pradhan, J.has framed an eminent question for determination which will have an impact on the dispensation of justice
Continue readingRaj HC | Petitioner failed to point out any averment or omission in eviction application that might invite application of Or. 7 R. 11 CPC: Court dismisses petition
Rajasthan High Court: Mahendar Kumar Goyal, J., dismissed a writ petition which was filed aggrieved by the order of the Rent Tribunal
Continue readingKer HC | Anticipatory bail granted on basis of love affair between rape accused and victim and their impending marriage
Kerala High Court: P.V. Kunhikrishnan, J., allowed the anticipatory bail application of the applicant-accused in connection with the FIR registered for offence
Continue readingPat HC | Accused misusing privilege of bail by committing offence of same nature repeatedly: Court denies bail
Patna High Court: Ahsanuddin Amanullah, J., denied bail to the applicant in connection with the FIR registered for offence punishable under Section
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