2020 | Page 89 of 209

Ori HC | “Enormity of devious activities touch raw nerve of economic system and strike at the root of proper & effective functioning of GST regime”

Orissa High Court: S.K. Paigrahi, J., while addressing a matter, observed that, One cannot lose sight of the fact that GST regime is

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Department of Justice to examine RTI applications and provide a clear, cogent and precise response

Central Information Commission (CIC): Bimal Julka, Chief Information Commissioner, instructed Ministry of Law and Justice.to examine the RTI Application to provide a

Case Briefs Supreme Court Roundups

Supreme Court Monthly Roundup – July 2020

TOP NEWS COVID-19 Final Year Exams| “Heavens will not fall if exams are not conducted”, AM Singhvi tells SC UGC says it’s

Case Briefs High Courts

Bom HC | “Advocates, their staff are integral part of system dispensing fundamental right of access to justice”: Govt. to take informed decision on advocates request for inclusion in essential services

Bombay High Court: A Division Bench of Dipankar Datta, CJ and Sarang V. Kotwal, J., has advised the Maharashtra Government to take an informed

Case Briefs High Courts

Madras HC | Schools violating Court Order of 40% only fees collection shall be subject to Contempt Proceedings

Madras High Court: N. Anand Venkatesh, J., stated that in case the Schools are violating the High Court’s earlier Order with regard to

Hot Off The Press News

PCI takes suo-motu cognizance over retrenchment of reporters working for Business Standard Pvt. Ltd. at its various Bureaus

The Press Council of India Chairman Justice C.K Prasad has noted with concern that a number of journalists working for Business Standard

Case Briefs Foreign Courts

UK SC | Members of charitable companies have fiduciary duties; therefore Court can direct members on how to exercise their powers in absence of a breach of fiduciary duty

Sucheta Sarkar, Editorial Assistant has put this story together

Call For Papers Law School News

Call for Blogs | RSRR on “Addressing the Legal Concerns of AI: A Clarion Call”

Reported by Vijaya Singh

Call For Papers Law School News

Call for Paper | HPNLU Journal of Environment and Disaster Management

Reported by Shiva Vishnoi

Case Briefs Supreme Court

COVID-19| Period of quarantine of doctors/health workers cannot be treated as leave; SG submits

Supreme Court: On the issue revolving around the timely payment of salaries of doctors and health workers during the period of COVID-19,

Case Briefs Supreme Court

COVID-19| Transportation of migrant workers: Making Rules not enough; submit affidavit on steps taken: SC to all States/UTs

Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has asked all States/UTs have to file

Case Briefs High Courts

MP HC | Law student refrained from giving the final semester exams; Court dismisses petition

Suchita Shukla, Editorial Assistant has put this story together

Case Briefs Foreign Courts

Australia Federal Court rejects appeal made by Competition and Consumer Commission alleging false representations by telecom company

Federal Court of Australia: Wigney, O’Bryan and Jackson JJ rejected an appeal made by the Australian Competition and Consumer Commission (ACCC) against

Case Briefs High Courts

Ori HC | In-service candidate benefit rejected to successful NEET student as they approached court with unclean hands

Arunima Bose, Editorial Assistant has put this story together

Case Briefs Tribunals/Commissions/Regulatory Bodies

CERC rejects NTPC’s plea for removal of difficulties on aspect of severe under-recovery of variable charges under Regulation 13.3 for five Gas Based Generating Stations of NTPC

Central Electricity Regulatory Commission (CERC): The Bench of P. K. Pujari (Chairperson) and I.S. Jha (Member), Arun Goyal (Member), rejected the petition