2020

MP HC | Indian Railways to re-prioritise lower berth allotment by giving highest priority to pregnant women, then to senior citizens and lastly to VVIPs

Madhya Pradesh High Court: Atul Sreedharan, J., requested Indian Railways to re-prioritize the berth allotment by giving the highest priority to pregnant women,

Call For Papers Law School News

Call for Papers | IJALR Volume 1 Issue 1 [Submit by August 20]

ABOUT THE ORGANISATION: International Journal of Advanced Legal Research (IJALR) is a quarterly, Peer-Reviewed, e-Journal. IJALR provides an interactive platform for the

Case Briefs Foreign Courts

New Zealand SC rejects application for extension of time to apply for leave to appeal in case of a convicted rapist and murderer

Supreme Court of New Zealand: A Bench comprising Glazebrook, O’ Regan and Ellen France, JJ. dismissed an application for extension of time to

Case Briefs High Courts

All HC | Counsel alleged of raping young woman lawyer, granted interim relief from being arrested

Allahabad High Court: A Division Bench of Attau Rahman Masoodi and Rajeev Singh, JJ., addressed the matter wherein the Government Counsel who has

Law School News Moot Court Achievements & Reports

CNLU and Army Institute of Law, Mohali shine at Jindal-Surana Moot Point Series Competition 2020

Reported by Nritika Sangwan

Case Briefs High Courts

[Gang Rape] Bom HC | Mere fact that DNA report does not support paternity, is no ground for bail

Bombay High Court: Bharati Dangre, J., rejected the bail application in view of the offence of gang rape against the applicant. Applicant was

Hot Off The Press News

Bombay High Court | Suspension of today’s hearing due to heavy rainfall

Due to acute shortage of staff because of heavy rain today, the Benches are unable to take up the matters on their

Case Briefs High Courts

HP HC | Comprehensive principles laid down for considering matters relating to rigors of S. 37 of NDPS Act, while granting bail under S. 439 CrPC

Arunima Bose, Editorial Assistant has put this story together

Law School News Others

NLSIU | Law and Technology Society organising Essay Writing Competition, 2020

The Law and Technology Society is pleased to invite entries to the Essay Writing Competition, 2020, which we are organizing in collaboration

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT rejects plea of party responsible for the adversity caused by its chemical plant blast; Orders to deposit Rs 25 crores compensation

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

Case Briefs Supreme Court

COVID-19|Disburse pension on time; Provide medicines, face masks, etc to elderly people: SC to States/UTs

Supreme Court: The bench of Ashok Bhushan and R. Subhash Reddy, JJ has directed that all old age people who are eligible

Events/Webinars News

Bridge Policy Think Tank with AK & Partners is organizing a webinar on the themes of ‘Imagining Central Bank Digital Currency for India’ [Read details]

Moderator: Mr. Tarun Nangia, Associate Editor (Special Projects), News X, Column Editor of Policy & Politics and Legally Speaking, The Guardian. Meet

Call For Papers Law School News

COVID-19| Shravani Mela: SC asks Jharkhand Govt. to work out a possibility of opening religious places for general public

Supreme Court: While stating that the Jharkhand High Court has rightly ordered that Shravani Puja cannot be held holding big congregation fair

SCC Times

MP HC | Indian Railways to re-prioritise lower berth allotment by giving highest priority to pregnant women, then to senior citizens and lastly to VVIPs

Call for Papers | IJALR Volume 1 Issue 1 [Submit by August 20]

New Zealand SC rejects application for extension of time to apply for leave to appeal in case of a convicted rapist and murderer

All HC | Counsel alleged of raping young woman lawyer, granted interim relief from being arrested

CNLU and Army Institute of Law, Mohali shine at Jindal-Surana Moot Point Series Competition 2020

[Gang Rape] Bom HC | Mere fact that DNA report does not support paternity, is no ground for bail

Bombay High Court | Suspension of today’s hearing due to heavy rainfall

HP HC | Comprehensive principles laid down for considering matters relating to rigors of S. 37 of NDPS Act, while granting bail under S. 439 CrPC

NLSIU | Law and Technology Society organising Essay Writing Competition, 2020

NGT rejects plea of party responsible for the adversity caused by its chemical plant blast; Orders to deposit Rs 25 crores compensation

COVID-19|Disburse pension on time; Provide medicines, face masks, etc to elderly people: SC to States/UTs

Bridge Policy Think Tank with AK & Partners is organizing a webinar on the themes of ‘Imagining Central Bank Digital Currency for India’ [Read details]

Call for Blogs | CNLU’s Child Rights Centre [Rolling Submission]

Health Ministry issues guidelines for re-opening of Yoga Institutes & Gymnasiums

SCOTUS | Lower Court’s order allowing a ballot initiative to collect signatures electronically — Blocked

Mr. Nidhesh Gupta, Senior Advocate, Supreme Court speaks on CAN – NLU, Shimla Webinar on Environment & the Economy

Supreme Court Justice Surya Kant, speaks on CAN – NLU, Shimla Webinar on Environment & the Economy

Call for Papers | RMLNLU Law Review, Volume XI

Call for Papers | National Law School of India Review (NLSIR): Submit by October 30

COVID-19| Shravani Mela: SC asks Jharkhand Govt. to work out a possibility of opening religious places for general public