2020

Bom HC | State to introduce stricter norms to curb rapid rise of absolutely avoidable & unwarranted inflammatory posts/messages on social media

Bombay High Court: A Division Bench of Dipankar Datta, CJ and Madhav J. Jamdar, J., while addressing the instant Public Interest Litigation made

Law School News Others

CAN Foundation announces Project Eklavya 2020

Confederation of Alumni for National Law Universities (CAN Foundation) established by the alumni of National Law Indian University Bhopal, has spread its

Case Briefs High Courts

HP HC | Bail granted to rape accused due to his young age and being found not in a position to tamper evidence or flee from justice

Himachal Pradesh High Court: Chander Bhusan Barowalia J. granted bail to the bail accused of facts and averments presented before him. The

Case Briefs High Courts

Kar HC | Deductions falling under S. 10-B of Income Tax Act cannot be computed without setting off brought forward business losses and unabsorbed depreciation

Karnataka High Court: A Division Bench of Alok Aradhe and H.T. Narendra Prasad, JJ. set aside the decision of the Income Tax

New releases News

Take a leap forward in Banking Law with EBC’s Banking and Negotiable Instruments — Law and Practice [Edn. 1, 2020]

Authored by: P. Vasantha Kumar

Law School News Others

GNLU Academy on Law and Economics (GALE) [25th – 30th August 2020]

Reported by Karan Ahluwalia

Case Briefs High Courts

All HC | Anticipatory bail granted to rape accused on account of inordinate delay in filing of FIR, conduct of victim’s family members did not “inspire confidence”

Allahabad High Court: Dinesh Kumar Singh, J., allowed an application of anticipatory bail in connection with the FIR registered for the offences

Hot Off The Press News

Guidelines for Conduct of General Election/Bye election during COVID-19

Election Commission of India approved the broad guidelines for conduct of general/bye-elections during the COVID-19 period. After the onset of the COVID-19

Hot Off The Press News

Fact Check: Has the Central Government issued any order regarding schools being closed till December?

Nilufer Bhateja, Editorial Assistant has put this story together

Case Briefs Supreme Court

COVID-19| SC allows 3 Jain temples to open in Mumbai for ‘Paryushan’; says the order cannot be used as a precedent

Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has allowed the opening of three

Case Briefs Foreign Courts

Bangladesh SC | Period of limitation in filing petitions/applications/suits/appeals/revisions and all other proceedings under general or special laws extended till 31st August

Supreme Court of Bangladesh: Full Bench of Syed Mahmud Hossain, CJ and Muhammad Imman Ali, Hasan Foez Siddique, Mirza Hussain Haider, Abu

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Information about names and particulars of students is personal information held by school in a fiduciary capacity disclosure of which invades children’s privacy

Central Information Commission (CIC): Y.K. Sinha (Information Commissioner) addressed an RTI application filed seeking the following information: Names of students of Class 8th

Case Briefs High Courts

Guj HC | Anticipatory bail granted in dowry death case; Court allows application

Gujarat High Court: A.J. Desai, J., allowed an application of anticipatory bail in connection with the FIR registered for the offences punishable

Case Briefs High Courts

Bom HC | “Black sheep are found in all walks of life and in all spheres”: HC issues directions to executive in light of upholding the rights of citizens

Bombay High Court: The Division Bench of Ravindra V. Ghuge and Shrikant D. Kulkarni, JJ., while addressing the instant PIL, observed that,

Case Briefs Foreign Courts

Pak SC | Terms like “disabled,” “physically handicapped” & “mentally retarded” deeply bruise and offend human dignity of persons with different abilities; Court directs govt. to replace use of such words

Supreme Court of Pakistan: While deciding the instant issue concerning the manner of allocation of 2% Disability Quota for employment under the

Case Briefs High Courts

SCC Times

CAN Foundation announces Project Eklavya 2020

HP HC | Bail granted to rape accused due to his young age and being found not in a position to tamper evidence or flee from justice

Kar HC | Deductions falling under S. 10-B of Income Tax Act cannot be computed without setting off brought forward business losses and unabsorbed depreciation

Take a leap forward in Banking Law with EBC’s Banking and Negotiable Instruments — Law and Practice [Edn. 1, 2020]

GNLU Academy on Law and Economics (GALE) [25th – 30th August 2020]

All HC | Anticipatory bail granted to rape accused on account of inordinate delay in filing of FIR, conduct of victim’s family members did not “inspire confidence”

Guidelines for Conduct of General Election/Bye election during COVID-19

Fact Check: Has the Central Government issued any order regarding schools being closed till December?

COVID-19| SC allows 3 Jain temples to open in Mumbai for ‘Paryushan’; says the order cannot be used as a precedent

Bangladesh SC | Period of limitation in filing petitions/applications/suits/appeals/revisions and all other proceedings under general or special laws extended till 31st August

CIC | Information about names and particulars of students is personal information held by school in a fiduciary capacity disclosure of which invades children’s privacy

Guj HC | Anticipatory bail granted in dowry death case; Court allows application

Bom HC | “Black sheep are found in all walks of life and in all spheres”: HC issues directions to executive in light of upholding the rights of citizens

Pak SC | Terms like “disabled,” “physically handicapped” & “mentally retarded” deeply bruise and offend human dignity of persons with different abilities; Court directs govt. to replace use of such words

Ori HC | Bail granted to accused under Wildlife Protection Act, 1972 for trafficking of critically endangered pangolins

Tathya | “Navikavidhi” Lecture 3: Webinar on various disputes and applicable laws in shipping

Compliance Checklist for preparation and sending of Notice of shareholders’ meeting

More Power to CCI — The Delhi HC upholds the CCIs Jurisdiction to probe against Monsanto’s abusive practices

How to determine if an allegation of fraud falls under “Fraud Exception”to Arbitrability? SC elaborates