2020

COVID-19 | Allahabad High Court to remain shut from 12th to 14th August due to surge in number of Corona Virus cases

In view of the rapid surge in the number of active Corona Virus cases in Prayagraj and Lucknow, Chief Justice directs that

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | No absolute right to extract groundwater for commercial purposes; Extracting groundwater is per se a criminal offence

National Green Tribunal (NGT): The Coram of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member) and Dr Nagin Nanda (Expert

Case Briefs Foreign Courts

SL SC | Court states no jurisdiction to hear other issues when preliminary objection on time bar upheld; Dismisses application of violation of fundamental rights

Suchita Shukla, Editorial Assistant has put this story together

Case Briefs High Courts

All HC | How can FIR under S. 66A of IT Act be registered when it has been declared ultra vires in Shreya Singhal Case?; HC asks SSP, Mathura to file affidavit

Allahabad High Court: A Division bench of Ramesh Singh and Raj Beer, JJ., directed the Senior Superintendent of police to file a personal

Conference/Seminars/Lectures Law School News

JuristoPedia – Mega Events

ABOUT THE ORGANISATION: JuristoPedia is a diverse venture is taken up by like-minded individuals, aiming to deliver knowledge on various contemporary issues

Law School News Moot Court Achievements & Reports

ProMooter | Winners of the August ProMoot on Criminal Law, announced

More than 150 law students across the country participated in the August ProMoot on Criminal Law organised by ProMooters. Mansi Sethiya Jain

Hot Off The Press News

COVID-19| Petition in SC seeking direction to declare COVID-19 Warriors dying in the line of duty as ‘martyrs’

Supreme Court: The Court has taken cognizance of a letter Petition sent on the Right to Dignity after death of the Doctors/Health

Op Eds OP. ED.

Saving Arbitration from Arbitration Costs: The Case of Arbitrators’ Fees

by Anhad S. Miglani & Shaurya Punj*

Case Briefs High Courts

[Delhi Riots] Del HC | News should be clear after verifying facts so that no prejudice is caused to anyone or hatred is spread among communities in the country

Delhi High Court: Suresh Kumar Kait, J., while addressing a matter with regard to the Order issued by Delhi Police on 8-07-2020

Case Briefs Supreme Court

Prashant Bhushan-Tehelka Contempt| SC refuses to accept advocate Bhushan’s explanation in 2009 case; says further hearing required

Supreme Court: In the 2009 contempt petition against Advocate Prashant Bhushan and former Tehelka Tarun Tejpal, the bench headed by Arun Mishra,

Case Briefs High Courts

Ker HC | A party to contract cannot unilaterally quantify liability and proceed for recovery from the other side

Kerala High Court: Anu Sivaram, J. allowed the Writ Petition by directing the respondent to only decide the amount of liability after

Case Briefs High Courts

Chh HC | S. 195 CrPC is a limitation on powers of Magistrate to take cognizance for an offence under S. 188 IPC

Arunima Bose, Editorial Assistant has put this story together

Op Eds OP. ED.

Speaker, Court and the Parliamentary Democracy in India

by Uday Shankar*

Case Briefs High Courts

Ker HC | “People of Elambra have been fighting against the might of State Govt. for 35 years to establish a lower primary school”; Kerala Govt. strictly directed to establish a Government LP School at Elambra village with all promptness

Sucheta Sarkar, Editorial Assistant has put this story together

Hot Off The Press News

COVID-19| Final Year Exams: 6 Universities have already conducted online exams despite order directing cancellation; Delhi Submits

Supreme Court: The Government of NCT of Delhi has filed the affidavit in the plea challenging the conduct of final year exams

Case Briefs Supreme Court

However laudable be the purpose, the Executive cannot deprive a person of his property without specific legal authority: SC

Supreme court: The 2-judge bench of Indira Banerjee and Indu Malhotra, JJ has held that Section 88 of Maharashtra Regional and Town

Law School News Others

SCC Times

COVID-19 | Allahabad High Court to remain shut from 12th to 14th August due to surge in number of Corona Virus cases

NGT | No absolute right to extract groundwater for commercial purposes; Extracting groundwater is per se a criminal offence

SL SC | Court states no jurisdiction to hear other issues when preliminary objection on time bar upheld; Dismisses application of violation of fundamental rights

All HC | How can FIR under S. 66A of IT Act be registered when it has been declared ultra vires in Shreya Singhal Case?; HC asks SSP, Mathura to file affidavit

JuristoPedia – Mega Events

ProMooter | Winners of the August ProMoot on Criminal Law, announced

COVID-19| Petition in SC seeking direction to declare COVID-19 Warriors dying in the line of duty as ‘martyrs’

Saving Arbitration from Arbitration Costs: The Case of Arbitrators’ Fees

[Delhi Riots] Del HC | News should be clear after verifying facts so that no prejudice is caused to anyone or hatred is spread among communities in the country

Prashant Bhushan-Tehelka Contempt| SC refuses to accept advocate Bhushan’s explanation in 2009 case; says further hearing required

Ker HC | A party to contract cannot unilaterally quantify liability and proceed for recovery from the other side

Chh HC | S. 195 CrPC is a limitation on powers of Magistrate to take cognizance for an offence under S. 188 IPC

Speaker, Court and the Parliamentary Democracy in India

Ker HC | “People of Elambra have been fighting against the might of State Govt. for 35 years to establish a lower primary school”; Kerala Govt. strictly directed to establish a Government LP School at Elambra village with all promptness

COVID-19| Final Year Exams: 6 Universities have already conducted online exams despite order directing cancellation; Delhi Submits

However laudable be the purpose, the Executive cannot deprive a person of his property without specific legal authority: SC

Asian Law College National Legal Drafting Workshop-cum-Competition

Call for Blogs| The Social Chronicle by Praxis Education Trust

Call for Blogs | Economics Law and Social Sciences Review (ELSR)

Call for Blogs| The IP Law Post (an enterprise by the students of HNLU) [Submission on Rolling Basis]