2020 | Page 9 of 209

Gau HC | No blanket order of appointment can be passed in favour of any ‘Affected Candidate’ in terms of Rule 2(a) of the Assam Public Service (Preferential Appointment) Rules, 1999; HC clarifies

Gauhati High Court: Manojit Bhuyan J., simplifying the applicability of Rule 3 and Rule 4 of Assam Public Service (Preferential Appointment) Rules,

OP. ED.SCC Journal Section Archives

Remembering Justice Hidayatullah

by Upendra Baxi

New releases News

NALSAR Student Law Review [Vol. XIV, 2020] is out now!

Contents Articles DESIGNED FOR ABUSE: SPECIAL CRIMINAL LAWS AND RIGHTS OF THE ACCUSED…………………………………………………………………………………………. 1 —Kunal Ambasta UNIFORMITY IN DIVERSITY?: REFLECTING ON THE

Achievements Law School News

SCC Online Blog Law Review Rankings [Oct. ’20] – IJAL reclaims 3rd spot. Two new entrants in the rankings

CPJ Law Journal debuts the charts at number 9 ranking NLIU Law Review is back in the ranking charts Indian Journal of

Law School News Others

IDIA Stories | Making the right choices in life and moving ahead is the motto of Anand Kumar’s Journey [Read IDIA Scholar’s story of wise choices]

A glimpse of Anand Kumar’s Journey Background Anand Kumar hails from ‘Masaurhi’, a small town that is 30 kms away from Patna.

Case Briefs Supreme Court

Ola, Uber do not facilitate cartelization or anti-competitive practices between drivers, holds SC but says no to imposing “heavy cost” on the informant

“When the CCI performs inquisitorial, as opposed to adjudicatory functions, the doors of approaching the CCI and the appellate authority, i.e., the NCLAT, must be kept wide open in public interest.”

Case Briefs High Courts

Chh HC | Whether transfer/sale of Abadi land is complete without delivery of possession of the land along with superstructure in favour of the purchaser? HC decides

Chattisgarh High Court: Sanjay K Agrawal J., dismissed the second appeal being devoid of merits. The facts of the case are such

Law School News Others

ILS Pune | Online Certificate Program in Law and Medical Profession

Reported by Nihar Chitre

Case Briefs High Courts

Ker HC | [SARFAESI Act] Whether the State has better right in comparison to Banks and other Financial Institutions over secured assets for recovery of its dues; legal position reiterated

Kerala High Court: A.M. Badar J., allowing the present petition, quashes the attachment made by the State authorities to recover tax dues.

Case Briefs High Courts

All HC | In minor’s custody case, where child is below 5 years of age, mother is preferred, but is there any exception to it? Court explains

“Human affairs can never be disposed of by a rubber stamp approach or the application, virtually of mathematical formulae.”

Law School News Others

Call for Response Pieces | Citizenship, Residency and the Constitution

Reported by Mansi Meena

Case Briefs Supreme Court

Activist with “an urge to positively contribute to the society” files plea u/s 482 CrPC seeking expedition of a criminal trial. ‘You have no locus standi’, holds SC

Supreme Court: The 3-judge bench of Ashok Bhushan*, R. Subhash Reddy and MR Shah, JJ has reiterated that an application by a

Case Briefs Supreme Court

‘Physically impossible for me to commit rape’, claims a one-handed man convicted for rape of a 6-year-old. SC says “there is no such impossibility”

Supreme Court: In a 20-year-old case relating to rape of a 6-year-old, the 3-judge bench of RF Nariman*, Navin Sinha and KM

Case Briefs Supreme Court

COVID-19| Financial disability of parents/guardians should not hinder education of children restored from Child Care Institutions; Supreme Court issues directions

Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ has issued directions to ensure education of

Case Briefs High Courts

Gau HC | If a marriage is first solemnised under the Special Marriage Act and later upon conversion to Islam, marriage is again solemnised under Mohammedan Law: Which law will prevail for dissolution of marriage? Court to consider

Gauhati High Court: Achintya Malla Bujor Barua, J., addressed a matter wherein a marriage took place under the Special Marriage Act, but the

New releases News

E-launch of Akaant Mittal’s Book on Insolvency and Bankruptcy Code

On 12th December, 2020 Eastern Book Company held its first virtual book launch and panel discussion on the occasion of the release

Case Briefs High Courts

Ori HC | Conviction under attempt to rape held in 1990 was set aside in 2020 due to lack of clear evidence; Appeal allowed partly

Orissa High Court: S.K. Sahoo J. allowed the appeal in part setting aside conviction under Sections 376/511, 354 and 457 of Penal

Call For Papers Law School News

Call for Blogs | RGNUL’s International Humanitarian Law and Conflict Studies [RIHLCS]: Submit by 10 January 2021

Reported by Vijaya Singh

Call For Papers Law School News

Call for Papers | Book on “Pandemics: Health, Human Rights and Intellectual Property Rights”

Reported by Suzann Dinu

Case Briefs High Courts

Del HC | WhiteHat Jr Defamation Case: Aniruddha Malpani restrained from posting, publishing, sharing any content which is defamatory, derogatory or deprecatory in nature to White Hat Jr, its management or employee

Delhi High Court: Mukta Gupta, J., grants ad-interim injunction while restraining defendant from posting, publishing, sharing any content which is defamatory, derogatory or