2020 | Page 82 of 209

Chh HC | Can an ‘Approver’ who has been granted pardon under S. 306(1) CrPC be released on bail in exercise of inherent jurisdiction under S. 482 CrPC in view of bar under S. 306(4)(b) of the Code? HC answers

Chhattisgarh High Court: Sanjay K Agrawal, J. granted bail observing various provisions relating to the inherent powers of High Court regarding granting

Case Briefs High Courts

All HC | Whether principle of res judicata in a subsequent claim would apply on an issue of fact which in the former proceedings was decided by a forum of competent jurisdiction between same parties; MACT award modified

Allahabad High Court: Attau Rahman Masoodi, J., allowed the appeal and modified the impugned order by applying the principle of res judicata.

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

[Medical Negligence] NCDRC | Rigid protocols prevailed over medical ethics; Hospital has right to insist payment but the prime duty is the care of emergency patient

National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of Dr S.M. Kantikar (Presiding Member) and Dinesh Singh (Member), while addressing the issue

Case Briefs Foreign Courts

SL SC | Negligence at the time of producing documents at the time of interview for admission; Court dismisses application in relation to violation of Fundamental Rights

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Jayantha Jayasuriya, PC, CJ., L.T.B.Dehideniya and P. Padman

Case Briefs High Courts

Bom HC | No prima facie case of forcible sexual act; Man accused for rape set free on bail

Bombay High Court: Bharati Dangre, J., granted bail to an accused of rape in light of no prima facie case of non-consensual sexual

Know thy Judge

Know Thy Judge| Justice Rohinton F. Nariman

Tanvi Singh, Editorial Assistant has put this story together

Case Briefs High Courts

Ori HC refrains from deciding on petitions challenging closure of religious places, leaves the matter to State Government

Orissa High Court: A Division Bench of Mohammad Rafiq, CJ and Dr B. R. Sarangi, J. disposed of two petitions which challenged

Case Briefs Foreign Courts

Court of Appeal, Ireland upholds rejection of family reunification appeal by an Afghan refugee’s third wife, holds polygamous marriages contrary to Irish law

Court of Appeal, Ireland: Donnelly, Ní Raifeartaigh and Binchy JJ rejected an application for family reunification sought by an Afghan couple who

Hot Off The Press News

COVID-19| Final Year Exams: Maharashtra Students Union files IA; says Degree is conferred on collective assessment of all years & not just Final year

Maharashtra Students’ Union, a non-profit organization working for welfare of students, more particularly students pursuing higher education, has filed an Intervention Application

Op Eds OP. ED.

Lease: Renewal Thereof

by Achal Gupta*

Case Briefs High Courts

Chh HC | In a matrimonial dispute, cause of action can arise several times, even if the dispute is settled and case has been withdrawn

Chhattisgarh High Court: Rajendra Chandra Singh Samant, J., while addressing a petition made an observation with regard to matrimonial disputes that, “…in a

Case Briefs High Courts

Raj HC | Allegation of woman set ablaze in view of dowry demand dismissed; Prosecution theory of homicidal death sheer exaggeration

Rajasthan High Court: A Division Bench of Sandeep Mehta and Kumari Prabha Sharma, JJ., dismissed the allegations of dowry demand, cruelty against the

Conference/Seminars/Lectures Law School News

Think India | 1st National E-Model United Nation

Think India is a pan India Initiative to bring together the best talents of the country and to infuse in them a “Nation First” attitude, aimed

Case Briefs High Courts

Jhar HC | FIR is not an encyclopedia of entire prosecution case; Physical touch of victim is not an essential ingredient to make an offence under Ss. 354, 506 and 509 IPC if basic ingredients are satisfied

Arunima Bose, Editorial Assistant has put this story together

Conference/Seminars/Lectures Law School News

Centre for Finance, Banking & Taxation, New Law College organising webinar on “Economic Crises and Financial Planning

The Centre for Finance, Banking and Taxation, New Law College, Bharati Vidyapeeth is pleased to announce their first webinar on the subject,

Hot Off The Press News

Income Tax Department conducts search on premises of Chinese entities

IT Department conducts serach on Chinese Entities premises Based on the credible information that few Chinese individuals and their Indian associates were

Call For Papers Law School News

Call for Articles| The Contemporary Law Forum

About the Blog The Contemporary Law Forum is a student run, professionally supported blog established with the primary objective of promoting and

Case Briefs District Court

Delhi Court | “Mere temporary non-use of premises cannot be covered under Force Majeure clause”; Miniso to pay rent arrears for lockdown and post lockdown period

District Court, Saket, Delhi: Raj Kumar Chauhan, J., directed “Miniso” to pay the rent arrears for the lockdown and post lockdown period stating

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT rejects Corporate Creditor’s demand of payment of outstanding operational debt worth Rs 58 crores, after finding ‘plausible contention’ in debtor’s arguments

National Company Law Appellate Tribunal, New Delhi: The 3-Member Bench of Justice Bansi Lal Bhat (Acting Chairperson), V.P. Singh, Member (Technical) and

Hot Off The Press News

COVID-19| Over 800 students approach SC against CBSE’s decision to conduct compartment exams

All India Students Association has moved a letter petition on behalf of over 800 students seeking suo moto congnizance of Supreme Court