2020 | Page 93 of 209

Rajasthan Political Crisis| Rajasthan Speaker CP Joshi withdraws plea challenging HC’s order asking him to defer disqualification proceedings

Supreme Court: The Court has allowed Rajasthan Assembly Speaker CP Joshi to withdraw his plea against Rajasthan High Court’s order asking him

Case Briefs High Courts

Del HC | Religare Enterprises CEO’s bail rejected in view of being accused for fraud of worth Rs 2000 crores plus of public money

Delhi High Court: Suresh Kumar Kait, J. rejected the bail plea of the petitioner, accused of fraud, after finding him to be

Hot Off The Press Law School News News Others

Chief Justice, Jammu and Kashmir HC, approves scheme for engagement of law students as law interns including e-internship in J&K HC

Scheme for Internship and e-internship in the High Court of Jammu and Kashmir In exercise of the powers conferred under Article 229

Case Briefs High Courts

Kar HC | Writ of Mandamus filed against Canara Bank in respect of deferment of payments for LoCs issued by Bank rejected

Karnataka High Court: P.S. Dinesh Kumar, J. ordered against the petitioner who filed the Writ of Mandamus against Canara Bank in deferment

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Haryana Government directed to take restrictive measures against unscientific dumping of municipal waste in Palwal

National Green Tribunal (NGT): The Coram of Justice Adarsh Kumar Goel (Chairperson), Justice S. P. Wangdi (Judicial Member), Dr Satyawan Singh Garbyal

Case Briefs High Courts

Delhi High Court rejects trademark injunction sought by pharmaceutical company creating Typhoid vaccines

Delhi High Court: V. Kameswar Rao J. rejected an application for permanent injunction by a pharmaceutical company against a rival brand, seeking

Case Briefs High Courts

P&H HC | Ambience Mall, Gurgaon construction illegal: Court orders FIR and CBI enquiry into Builder-State connivance

Punjab and Haryana High Court: A Division Bench of Rajan Gupta and Karamjit Singh, JJ. has declared that the construction of the

Call For Papers Law School News

Call for papers | E- Journal of Academic Innovations & Research on Intellectual Property Assets (JAIRIPA)

Reported by Jyotshna Yashaswi

Law School News Others

GNLU | 3rd All India Essay Competition on ‘Law and Economics’ 2020

Reported by Hrithik Khurana

Law School News Others

IDIA Rajasthan Chapter Fundraiser | Virtual Battlefield

Reported by Nisha Gupta

Case Briefs Supreme Court

When can a case be transferred from High Courts to the Supreme Court under Article 139A? SC explains

Supreme Court: Explaining the law on transfer of cases from High Courts to the Supreme Court, the single judge bench of Aniruddha

Case Briefs High Courts

“Shocking reality! Marriages being given contractual tinge to attain sinister design in Punjab”: Court says can’t shut eyes, a debatable issue arising over applicability of S. 420 IPC

Punjab and Haryana High Court: Fateh Deep Singh, J. granted anticipatory bail to the petitioner, the father of the bride, while observing that marriages

Case Briefs High Courts

Bom HC | No straight jacket formula as to how a woman will react to an act of outrage by a male

Bombay High Court: Bharati Dangre, J., while addressing a bail application made the following observation: There cannot be a straight jacket formula as