2020

Execution of Will| Sufficient to prove attestation of one attesting witness to be in his handwriting when both attesting witnesses are dead

Supreme Court: Explaining the requirement under Section 69 of the Evidence Act pertinent to Section 68 of the Evidence Act that the

New releases News

Preparing for law entrance exams? Newest edition of EBC’s Guide for LLB, CLAT, AILET, SET, DU and other Law Entrance Exams [Edn. 2020] is definitely your rescuer [Buy your copy soon]

Authored by: Surabhi Modi

Case Briefs High Courts

Kar HC | Right to construct unauthorized temple and that also on a footpath can’t be an essential part of any religion which can be protected under Art. 25

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and M. Nagaprasanna, J., while addressing a matter held that, “right to

Case Briefs Foreign Courts

New Zealand SC rejects an appeal seeking access to carry out coal-mining in a water conservation reserve

Supreme Court of New Zealand: The Full Bench comprising of Winkelmann CJ, William Young, Glazebrook, O’Regan and Ellen France JJ., unanimously rejected

Case Briefs High Courts

TN Custodial Deaths | Madras HC | Suo motu cognizance of “Jayaraj & Bennicks” matter already taken on Judicial side; PIL seeking registration of FIR against police excesses — closed

Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., while stating that it has already on the Judicial side

Case Briefs High Courts

Del HC directs immediate removal of law student’s photographs lifted from social media platforms and placed on porn website

Delhi High Court: Anup Jairam Bhambhani, J., directed the the Delhi Police to assure that the immediate removal of a law student’s pictures

Case Briefs International Courts

EU-US Privacy Shield declared invalid for not providing adequate data protection of European citizens from US surveillance activities

Sucheta Sarkar, Editorial Assistant has put this story together

Interviews

In Conversation with the winners of 8th RMNLU SCC Online International Media Law Moot Court Competition

Interviewed by Suzann Dinu

Call For Papers Law School News

Call for Submissions | Journal and Seminar Committee National Article Writing Competition, 2020

The University of Calcutta, informally known as Calcutta University, is a collegiate public state university located in Kolkata, West Bengal. It was

Case Briefs High Courts

Bom HC | Domain name Registrar can’t black list or block list a domain that is registered; No human element involved in overseeing legitimacy of any chosen domain name

Bombay High Court: G.S. Patel, J., while addressing a matter with regard to domain names registrations held that, Domain name Registrar can’t black

Op Eds OP. ED.Uncategorized

Human Rights and Rights in Intellectual Property — Fixing the Framework for a Better Tomorrow

*Hetvi Trivedi, Research Associate, GNLU-GUJCOST Research Centre of Excellence in IP Laws, Policies & Practices, Gujarat National Law University

Cite as: (2020) PL (IPR) April 88

Op Eds OP. ED.

MCA Breather for Independent Directors

*Bhumesh Verma, Managing Partner and **Paruchuri Baswanth Mohan, Research Associate, Corp Comm Legal

Cite as: (2020) PL (CL) June 91

Case Briefs International Courts

ICJ rules in the interest of Qatar over its airspace dispute against the Gulf Nations

International Court of Justice (ICJ):With an overwhelming majority of 15:1, the ICJ rejected the appeal filed by Bahrain, Egypt, Saudi Arabia and

Case Briefs High Courts

Rajasthan Political Crisis | HC adjourns Pilot camp’s plea till 20th July; Speaker not to take action till 21st July

Rajasthan High Court: A Division Bench of Indrajit Mahanty, CJ and Prakash Gupta, J., adjourned the hearing on the petition filed by Sachin

Case Briefs High Courts

Madras HC | Unaided private institutions in T.N. to collect 40% tuition fees as advance fee; Arrears of tuition fees to be paid before 30 Sept 2020

Madras High Court: N. Anand Venkatesh, J., passed directions regarding payment of fees to unaided private institutions. The present interim order will apply

Op Eds OP. ED.

Can a policy framed under Article 161 for grant of remission override the requirements under Section 433-A CrPC? Larger bench to decide

Supreme Court: Dealing with an issue relating to special remission being granted to certain categories of prisoners by the Governor of Haryana

OP. ED.Practical Lawyer Archives

Compliance Checklist for appointment of Executive Director or Whole-time Director

by Gaurav N Pingle*

SCC Times

Execution of Will| Sufficient to prove attestation of one attesting witness to be in his handwriting when both attesting witnesses are dead

Preparing for law entrance exams? Newest edition of EBC’s Guide for LLB, CLAT, AILET, SET, DU and other Law Entrance Exams [Edn. 2020] is definitely your rescuer [Buy your copy soon]

Kar HC | Right to construct unauthorized temple and that also on a footpath can’t be an essential part of any religion which can be protected under Art. 25

New Zealand SC rejects an appeal seeking access to carry out coal-mining in a water conservation reserve

TN Custodial Deaths | Madras HC | Suo motu cognizance of “Jayaraj & Bennicks” matter already taken on Judicial side; PIL seeking registration of FIR against police excesses — closed

Del HC directs immediate removal of law student’s photographs lifted from social media platforms and placed on porn website

EU-US Privacy Shield declared invalid for not providing adequate data protection of European citizens from US surveillance activities

In Conversation with the winners of 8th RMNLU SCC Online International Media Law Moot Court Competition

Call for Submissions | Journal and Seminar Committee National Article Writing Competition, 2020

Bom HC | Domain name Registrar can’t black list or block list a domain that is registered; No human element involved in overseeing legitimacy of any chosen domain name

Human Rights and Rights in Intellectual Property — Fixing the Framework for a Better Tomorrow

MCA Breather for Independent Directors

ICJ rules in the interest of Qatar over its airspace dispute against the Gulf Nations

Rajasthan Political Crisis | HC adjourns Pilot camp’s plea till 20th July; Speaker not to take action till 21st July

Madras HC | Unaided private institutions in T.N. to collect 40% tuition fees as advance fee; Arrears of tuition fees to be paid before 30 Sept 2020

Restoration of Criminal Complaint by Magistrate: Aiding Justice by Amending Law

Nelson Mandela Rules: Guiding star for response to prisoners’ healthcare management during Covid-19 pandemic

SC extends tenure of the Chairman and members of TDSAT for 3 months

Can a policy framed under Article 161 for grant of remission override the requirements under Section 433-A CrPC? Larger bench to decide

Compliance Checklist for appointment of Executive Director or Whole-time Director