2020 | Page 91 of 209

Cabinet| National Education Policy 2020 approved; Mother tongue as medium of instruction till Class 5

Union Cabinet approved the National Education Policy 2020, making way for large scale, transformational reforms in both school and higher education sectors.

Appointments & Transfers News

Appointments | One Additional Judge of Calcutta and another from Himachal Pradesh HC made Permanent

Appointment of Judges President appoints Justice Abhijit Gangopadhyay, Additional Judge of the Calcutta High Court, to be a Judge of the Calcutta

Hot Off The Press News

SC dismisses plea challenging conduct of CLAT exams online

Supreme Court: A bench headed by L Nageswara Rao, J has dismissed a petition seeking direction to conduct the Common Law Admission

Case Briefs High Courts

Del HC | “No exception to remedy against orders of custody under Domestic Violence Act”: Court dismisses S. 482 CrPC petition in view of S. 29 DV Act

Delhi High Court: Jyoti Singh, J., while addressing the maintainability and legality of a petition filed under Section 482 of Criminal Procedure Code,

Achievements Law School News

SCC Online Blog Law Review Rankings [June ’20] – RMLNLU LJ jumps three ranks

RMLNLU Law Journal jumps three ranks to number 5 The rankings† for June 2020 are: Rank Rank Last Month Name of Journal

Op Eds OP. ED.

Summary Judgment

by Achal Gupta*

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT provides relief to companies by easing way to exit from corporate insolvency resolution process

National Company Law Appellate Tribunal: Justice Bansi Lal Bhat (Acting Chairperson), Justice Anant Bijay Singh (Member, Judicial), Dr Ashok Kumar Mishra (Member,

Case Briefs High Courts

Delhi High Court stays Anti Profiteering Penalty proceedings against Samsonite South Asia

Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., stayed the anti profiteering penalty proceedings against Samsonite South Asia

Case Briefs High Courts

Bom HC | Inflated charges for PPE Kits by private hospitals and nursing homes; State to file reply

Bombay High Court: A Division Bench of Dipankar Datta, CJ and Sarang V. Kotwal, J., took up a matter highlighting the concern

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT upholds NCLT Judgment allowing liquidator to sell company’s assets attached by ED

National Company Law Appellate Tribunal (NCLAT): A Bench comprising of Justice S.J. Mukhopadhaya (Chairperson) and Justice B.L. Bhat (Judicial member) rejected an

Case Briefs Tribunals/Commissions/Regulatory Bodies

AAR dwells into definition of ‘plant & machinery’ in deciding application for admissibility of Input Tax Credit on construction of water park

Authority for Advanced Ruling, Madhya Pradesh: The Bench comprising of Manoj Choubey (Joint Commissioner) and Virendra Jain (Joint Commissioner), ruled evenly in

Hot Off The Press News

Former Prime Minister of Malaysia, Najib Razak found guilty of corruption and abuse of power

Sucheta Sarkar, Editorial Assistant has put this story together

Fact Checks News

Fact Check: Has the Government of Jammu & Kashmir passed any order to restore 4G services?

Nilufer Bhateja, Editorial Assistant has put this story together

Case Briefs Tribunals/Commissions/Regulatory Bodies

ITAT| Disallowance under Section 40(a)(ia) IT Act not to remain in force if the IT Return reflects the transaction

Income Tax Appellate Tribunal (ITAT), Mumbai: Explaining the law on disallowance u/s.40(a)(ia), the Tribunal has said that if the payees have included

Law School News Others

The Law Culture| Legal Arena 1.0 : Article Writing Competition [Submit by 5th August 2020]

About The Law Culture The Law Culture is a student run portal, guided by a distinguished set of luminaries conceived with the

Conference/Seminars/Lectures Law School News

NLUO | Webinar on Dimensions & Opportunities in Maritime Law

Reported by Toshika Soni

Case Briefs High Courts

Guj HC | Virtual Streaming of Court proceedings to be decided after Judge’s report to work out modalities in view of facilitating public at large

Gujarat High Court: A Division Bench of Vikram Nath, CJ and P.B. Pardiwala, J., while addressing an issue with regard to the live

Case Briefs High Courts

HP HC | In matrimonial discord, convenience of wife is considered during transfer of case

Arunima Bose, Editorial Assistant has put this story together

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Open Government can be realised only if all public offices comply with proactive disclosure norms

Central Information Commission (CIC): Bimal Julka, Chief Information Commissioner, noted that the RTI application seeking very pertinent information with regard to COVID-19 pandemic

Case Briefs High Courts

Del HC | Bail granted to tycoon accused of money-laundering sums in excess of Rs 2000 crores; Court cites principle of presumption of innocence

Delhi High Court: Anup Jairam Bhambhani J., granted bail to an accused in a money-laundering case involving a sum of more than