May 19, 2021

Del HC | Are exemptions and relaxations under different Statutes a matter of right? Is it Government’s prerogative to exempt with or without stringent conditions under Foreign Contribution (Regulation) Act? Read on

Delhi High Court: The Division Bench of D.N. Patel, CJ and Jyoti Singh, J., reiterated the settled law that Court cannot direct

Hot Off The Press News

‘Step into the shoes of a parent for your citizens and invite global tender for procurement of COVID-19 vaccines’. Read what the PIL in Madhya Pradesh High Court states

Madhya Pradesh High Court: As the nation is crippled with rising COVID-19 cases and shortage of vaccines, an important PIL has been

Case Briefs High Courts

[COVID Vaccination] Chh HC │ Redistribution of unused Antyodaya or other category vaccines at the end of the day: HC agrees to hear the matter. Read the current Vaccine Allocation plan

Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Parth Prateem Sahu JJ. laid down allotment of vaccines in percentage

Hot Off The Press News

Covid-19 Surge| Time extension of compliances, notified

The Central Board of Indirect Taxes and Customs vide notification dated 01.05.2021 has extended the time for various compliances. The notification is

Hot Off The Press News

New Recommendations of National Expert Group on Vaccine Administration for COVID-19 (NEGVAC) accepted by Union Ministry of Health

The National Expert Group on Vaccine Administration for COVID-19 (NEGVAC) has issued fresh recommendations regarding COVID-19 vaccination with the Union Ministry of

Case Briefs High Courts

Cal HC| Bengal Post Poll violence victims at liberty to file complaint at NHRC, WBHRC, NCW etc; Court directs the complaints be forwarded to DGP

Calcutta High Court: The Full Bench of Rajesh Bindal, C.J. (A), I. P. Mukerji, Harish Tandon, Soumen Sen, Subrata Talukdar, JJ., took

Legislation Updates Rules & Regulations

Central Goods and Services Tax (Fourth Amendment) Rules, 2021 notified

The Central Board of Indirect Taxes and Customs has notified CGST (Fourth Amendment) Rules, 2021 vide notification dated May 18, 2021. The

Case Briefs Supreme Court

Open courts and freedom of media to report Court Proceedings: Unmissable Supreme Court quotes and the iconic Lokmanya Balgangadhar Tilak’s sedition trial

“Acceptance of a new reality is the surest way of adapting to it. Our public constitutional institutions must find better responses than to complain.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | When an applicant seeks information from a Public Authority under RTI Act, can the Public Authority seek proof of citizenship from the person concerned? Under what circumstances can ‘Photography’ of documents be allowed under RTI Act? Exhaustive Report

Central Information Commission (CIC): Amita Pandove (Information Commissioner) held that, “…information which is available in record or accessible by a public authority

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC| Uttar Pradesh DGP and Chitrakoot prison authorities asked to submit action taken report in the Chitrakoot jail shootout incident

National Human Rights Commission on complaints in the killing of three inmates in a shootout in Chitrakoot Jail has asked the Uttar

Case Briefs High Courts

[COVID-19] Tri HC| State must ensure that the health those in jails and orphanages is not jeopardized; Directions issued to devise plans

Tripura High Court: The Division Bench of Akil Kureshi, CJ. and S. Talapatra, J., perused the latest affidavit filed by the State

Conference/Seminars/Lectures Law School News

NLSIU | Online Session on ‘Socio-legal Water and Sanitation Dialogue: India Chapter’

Reported by Devansh Kaushik

Op Eds OP. ED.

Explained: PhonePe v. BharatPe Trade Mark Dispute — “Pe”/Pay-as-you-go

by Yashvardhan Rana†
Cite as: 2021 SCC OnLine Blog Exp 36

Case Briefs High Courts

Telangana HC | If one of spouses in a marital relationship is found to be guilty of infidelity, would it amount to causing mental cruelty to the other spouse? HC highlights concept of mental cruelty & desertion

Telangana High Court: The Division Bench of M.S. Ramachandra Rao and T. Vinod Kumar, JJ., while addressing the present matter highlighted the

Case Briefs District Court

SCC Times

May 19, 2021

Del HC | Are exemptions and relaxations under different Statutes a matter of right? Is it Government’s prerogative to exempt with or without stringent conditions under Foreign Contribution (Regulation) Act? Read on

‘Step into the shoes of a parent for your citizens and invite global tender for procurement of COVID-19 vaccines’. Read what the PIL in Madhya Pradesh High Court states

[COVID Vaccination] Chh HC │ Redistribution of unused Antyodaya or other category vaccines at the end of the day: HC agrees to hear the matter. Read the current Vaccine Allocation plan

Covid-19 Surge| Time extension of compliances, notified

New Recommendations of National Expert Group on Vaccine Administration for COVID-19 (NEGVAC) accepted by Union Ministry of Health

Cal HC| Bengal Post Poll violence victims at liberty to file complaint at NHRC, WBHRC, NCW etc; Court directs the complaints be forwarded to DGP

Central Goods and Services Tax (Fourth Amendment) Rules, 2021 notified

Open courts and freedom of media to report Court Proceedings: Unmissable Supreme Court quotes and the iconic Lokmanya Balgangadhar Tilak’s sedition trial

CIC | When an applicant seeks information from a Public Authority under RTI Act, can the Public Authority seek proof of citizenship from the person concerned? Under what circumstances can ‘Photography’ of documents be allowed under RTI Act? Exhaustive Report

NHRC| Uttar Pradesh DGP and Chitrakoot prison authorities asked to submit action taken report in the Chitrakoot jail shootout incident

[COVID-19] Tri HC| State must ensure that the health those in jails and orphanages is not jeopardized; Directions issued to devise plans

NLSIU | Online Session on ‘Socio-legal Water and Sanitation Dialogue: India Chapter’

Explained: PhonePe v. BharatPe Trade Mark Dispute — “Pe”/Pay-as-you-go

Telangana HC | If one of spouses in a marital relationship is found to be guilty of infidelity, would it amount to causing mental cruelty to the other spouse? HC highlights concept of mental cruelty & desertion

Delhi District Court (Rohini) | Anticipatory Bail plea of Olympic wrestler Sushil Kumar, denied

Dhananjay‘21 | CAN Foundation announces financial support for budding NLU grads in litigation

Ker HC | Court allows Malayali couple stuck in Israel to register their marriage in Kerala via video conferencing