Call for Submissions| NLUO ADR E-Newsletter Vol. III
Reported by Toshika Soni
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Bom HC | “Duty of every right thinking person at this stage to balance their religious duties with public duty”; Worship places cannot be permitted to reopen in view of the pandemic
Bombay High Court: A Division Bench of S.J. Kathawalla and Madhav Jamdar, JJ., reiterated that in times of this peculiar pandemic, it is
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Monitoring Committee appointed vide 2006 order does not have the power to seal residential premises on the private land; SC
Supreme Court: Dealing with the authority of the “Monitoring Committee to seal the residential premises on the private land” particularly when they
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SCC Online Blog Law Review Rankings [July ’20] – NUJS LR holds on its top ranking
NUJS LR holds on its top ranking The rankings† for July 2020 are: Rank Rank Last Month Name of Journal 1 1
Continue readingMadras HC | Court shocked at corruption of govt. officials bent on making money even during the pandemic
Madras High Court: A Division Bench of N. Kirubakaran and V.M. Velumani, JJ., while addressing a matter with regard to child labour
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Bom HC | Woman murdered her new born child; Court upholds trial court’s verdict based on circumstantial evidence
Bombay High Court: A Division Bench of R.D. Dhanuka and Surendra P. Tavade, JJ., upheld the trial court’s decision based on circumstantial evidence
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COVID-19| Final Year Exams: A Farman has been issued with complete non application of mind to complete exams by September; Dr. AM Singhvi submits
Supreme Court: After the MHA and UGC submitted their affidavits and yet again defended it’s Revised guidelines dated 06.07.2020 on the ground
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Prashant Bhushan’s tweets not “fair criticism” of judiciary; SC finds him guilty of criminal contempt [DETAILED REPORT]
“The scurrilous allegations, which are malicious in nature and have the tendency to scandalize the Court are not expected from a person,
Continue readingKer HC | Producing ‘forwarding note’ to establish connection between sample collected and actually tested at lab a must to prove sanctity of evidence beyond reasonable doubt
Kerala High Court: R. Narayana Pisharadi, J. set aside the judgment of the trial court and pronounced the appellant/ accused being not
Continue readingP&H HC | It is imperative to sternly deal with rising cases of assault and use of criminal force to obstruct a public servant from discharging their duties
Punjab and Haryana High Court: While deciding the instant petition filed under Section 438 of CrPC for grant of anticipatory bail, the
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Electoral Campaigns and Freedom of Speech: The Need for a fetter
by Swarnendu Chatterjee* & Anshita Khandelwal**
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Call for Blogs| LexDogma
Reported by Toshika Soni
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CFLR| Project Disclosure on “this house believes that out of court restructuring fosters better resolution than in-court restructuring”
About the organizer The Commercial and Financial Law Reporter (CFLR) is a student-run and a professionals-supported platform that seeks to delve into academic research to
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Some Supreme Court Benches may start physical hearing from next week; 7-judge Committee recommends
A committee of seven Supreme Court judges is learnt to have recommended holding physical hearings in at least two or three of
Continue readingRaj HC | ‘No more than two children’ compulsory criteria for dependents to seek appointment to Government services on compassionate grounds
Rajasthan High Court: A Division Bench of Sangeet Lodha and Rameshwar Vyas, JJ. dismissed the Special Appeal by upholding the decision of
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COVID-19| Final Year Exams: Universities exempted from Unlock-3 guidelines on closure of educational institutions for conduct of exams; MHA submits
After UGC, Ministry of Home Affairs has also filed an affidavit in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct
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Cal HC | Plea of absolute privilege protects a statement in civil defamation, however false and defamatory it may be, even though made with malicious motive
Calcutta High Court: Debangsu Basak, J., while addressing a matter with regard to defamation, observed that “in a civil action for defamation, the
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COVID-19| Final Year Exams: States cancelling exams are encroaching on UGC’s powers; going against the “interest of the students”; UGC submits
UGC has filed a counter affidavit in the in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year
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No employing Higher Educational Institutions shall retain any teacher’s original academic certificates: UGC
UGC issues notice that no employing Higher Educational Institutions shall keep in their possession any teacher’s original academic certificates/documents which is akin
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