2020

J&K HC | Mere reproduction of police dossier in detention order cannot justify judicial application of mind and is reflective of callous attitude of authorities

Jammu and Kashmir High Court: Puneet Gupta, J. dismissed the writ petition and set aside the detention order on the grounds that

Case Briefs High Courts

Ker HC | Can a foreigner staying in a hotel different from that indicated on his arrival card make him offender under Foreigners Act?

Kerala High Court: T.V. Anilkumar, J. quashed the final police report against the petitioner which implicated him for offences under the Foreigners

New releases News

Don’t have the EBC’s Coat Pocket Edition of Constitution of India, IPC & CrPC yet? Head over to the EBC Webstore to get your copy soon!

The Constitution of India (Coat Pocket Edition) Overview: The current coat pocket edition is updated with a supplement containing the Constitution (One

Hot Off The Press News

BAI shows dismay over Prashant Bhushan contempt verdict; says exercise of contempt jurisdiction in this manner by SC would do more self harm than good

“Trenchant criticisim, commentary, satire and homour help build institutions in a free society.” After a group of lawyers, released a Statement appealing

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT| Treating entire bogus purchases as the income of the Assessee when not appropriate? ITAT explains

Income Tax Appellate Tribunal, Hyderabad: Dealing with the issue on accommodation entries and bogus purchases, the Tribunal has said that the entire

Case Briefs High Courts

Bom HC | Unnatural Sex attracts an offence only if it’s done without the consent of the adult

Bombay High Court: Vinay Joshi, J., granted bail to the applicants who were accused of committing offence of unnatural sex without consent and

Hot Off The Press News

COVID-19| Will final year exams be held amidst COVID-19 crisis? SC reserves verdict

Supreme Court: The Court had finally reserved it’s verdict in a batch of petitions filed by Final Year students challenging UGC’s revised

Case Briefs High Courts

P&H HC | Court declines to entertain writ petition, directs petitioner to seek alternate remedy available under the Agreement

Punjab and Haryana High Court: The Division Bench of Dr S. Muralidhar and Avneesh Jhingan, JJ., dismissed the instant petition upon discovery

Legislation Updates Notifications

Cabinet Secretariat | Ministry of Human Resource Development (MHRD) renamed as Ministry of Education

Ministry of Human Resource Development renamed as Ministry of Education. In exercise of the powers conferred by clause (3) of Article 77

Case Briefs Supreme Court

SC refuses to direct transfer of money deposited to PM CARES to NDRF [DETAILED REPORT]

“When the Central Government is providing financial assistance to the States to contain COVID-19 it is not for any PIL petitioner to

ADR Competition Announcements Law School News

1st NLIU International Negotiation Competition 2020

Reported by Vivek Badkur

Case Briefs High Courts

Utt HC | Limitation under S. 468 CrPC is applicable at the time of cognizance, not consequent thereupon

Uttaranchal High Court: Ravindra Maithani, J., while discussing the scope of Section 482 of the Code of Criminal Procedure, 1973 and the object

Call For Papers Law School News

Call for Blogs | RFMLR Sidebar: Submissions on “Digital Commerce and FinTech”

Reported by Vijaya Singh

Hot Off The Press News

COVID-19| Final Year Exams: Odisha in favour of ‘alternative evaluation system’ for graduating students; UGC says State has no power to take that call

State of Odisha has filed an affidavit in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year exams

Case Briefs High Courts

Symbiosis Golden Jubilee Lecture cum Justice Y. V. Chandrachud Memorial Public Lecture by Nobel Laureate Hon’ble Shri Kailash Satyarthi

Reported by Nipun Bhatia

Call For Papers Law School News

Call for Blogs| The IP Site, NUALS

Reported by Suzann Dinu

SCC Times

J&K HC | Mere reproduction of police dossier in detention order cannot justify judicial application of mind and is reflective of callous attitude of authorities

Ker HC | Can a foreigner staying in a hotel different from that indicated on his arrival card make him offender under Foreigners Act?

Don’t have the EBC’s Coat Pocket Edition of Constitution of India, IPC & CrPC yet? Head over to the EBC Webstore to get your copy soon!

BAI shows dismay over Prashant Bhushan contempt verdict; says exercise of contempt jurisdiction in this manner by SC would do more self harm than good

ITAT| Treating entire bogus purchases as the income of the Assessee when not appropriate? ITAT explains

COVID-19| Will final year exams be held amidst COVID-19 crisis? SC reserves verdict

P&H HC | Court declines to entertain writ petition, directs petitioner to seek alternate remedy available under the Agreement

Cabinet Secretariat | Ministry of Human Resource Development (MHRD) renamed as Ministry of Education

SC refuses to direct transfer of money deposited to PM CARES to NDRF [DETAILED REPORT]

1st NLIU International Negotiation Competition 2020

Utt HC | Limitation under S. 468 CrPC is applicable at the time of cognizance, not consequent thereupon

Call for Blogs | RFMLR Sidebar: Submissions on “Digital Commerce and FinTech”

COVID-19| Final Year Exams: Odisha in favour of ‘alternative evaluation system’ for graduating students; UGC says State has no power to take that call

Ker HC | Convenience of lady is of paramount concern while considering transfer petitions in matrimonial disputes

SC Collegium | Elevation of 4 Judicial Officers approved as Judges of Allahabad HC

SC Collegium approves elevation of 2 Advocates and 2 Judicial Officers as Judges of Kerala HC

Supreme Court Collegium approves elevation of 3 Advocates as Judges of Gujarat High Court

Symbiosis Golden Jubilee Lecture cum Justice Y. V. Chandrachud Memorial Public Lecture by Nobel Laureate Hon’ble Shri Kailash Satyarthi

Call for Blogs| The IP Site, NUALS