2020 | Page 99 of 209

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | Tribunal rejects SBI’s appeal regarding its appointment of an ex-employee as ‘Interim Resolution Professional,’ cites conflict of interest

National Company Appellate Tribunal (NCLAT): Justice Bansi Lal Bhat (Judicial), V.P. Singh (Technical) and Shreesha Merla (Technical) held that an ex-employee of

Case Briefs High Courts

All HC | Why the U.P. Epidemic Disease COVID-19 Regulations, 2020 is not being implemented properly? ; People are not bothered of physical distancing norms

Allahabad High Court: A Division Bench of Siddhartha Varma and Ajit Kumar, JJ., while addressing the present Public Interest Litigation stated that, amidst

Interviews

Karan Gupta on graduating from NALSAR, full scholarships to Oxford and clerking with Dr. Justice DY Chandrachud

Interviewed by Ujjwal Jain

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Holding Oil India Limited liable to pay compensation for Assam oil well blow-out, Tribunal calls for strict action against such failure at all levels

National Green Tribunal (NGT): Bench of Justice Adarsh Kumar Goel (Chairperson) and Justice S. P. Wangdi (Judicial Member) and Dr Satyawan Singh

Law School News Others

Call for Entry | Think India 12th National Article Writing Competition

Reported by Vijaya Singh

Case Briefs Foreign Courts

Canada SC | Parliament of Canada has power to criminalise forced genetic testing or disclosure of a person’s genetic test results without their consent

Sucheta Sarkar, Editorial Assistant has put this story together

Hot Off The Press News

Government allows invalid Pension to Armed Forces Personnel with less than 10 years of qualifying service

The Government has taken a decision to allow Invalid Pension to Armed Forces Personnel with less than 10 years of qualifying service.

Case Briefs Supreme Court

Stay on coercive action against Amish Devgan for remarks on Sufi saint Khwaja Moinuddin Chisti extended till August 5

Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has yet again extended it’s order directing no

Appointments & Transfers News

SC Collegium approves appointment of Additional Judges of Cal HC, P&H HC and HP HC as Permanent Judges

Collegium Resolutions Supreme Court Collegium has approved: “proposal for appointment of Justice Abhijit Gangopadhyay, Additional Judge of Calcutta High Court as Permanent