August 13, 2021

‘Natural human conduct is to first save oneself’: SC acquits woman accused of setting husband’s first wife on fire and coming out unscathed from conflagrant house

Supreme Court: A Division Bench comprising of Hemant Gupta and A.S. Bopanna, JJ. reversed the conviction of the accussed−appellant who was convicted

Legislation Updates Statutes/Bills/Ordinances

Central Government has power to prohibit strikes, lock-outs, and lay-offs in units engaged in essential defence services vide Essential Defence Services Act, 2021

The Central Government has notified the Essential Defence Services Act, 2021 on August 11, 2021. It shall be deemed to have come

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | To insulate the interest of the investors from impostures — Issues order for debarment

Securities and Exchange Board of India (SEBI): Madahabi Puri Bach, Whole Time Member while keeping in view the violation of MPS requirement,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Centre’s denial on information relating to committee set up to ensure adequate availability of medical oxygen during COVID-19, is justified? Succinct Report

Central Information Commission (CIC): Vanaja N. Sarna (Information Commissioner), observed that, For a CPIO to be able to ascertain the impediment to

Case Briefs High Courts

Madras HC | Judiciary, Legislature and Morality-A jamboree for the online gaming adherents | Holds the statute invalid in ‘every pore’ that ‘cries out’ to be so

Madras High Court: The Division Bench of Sanjib Banerjee, CJ and Senthil Kumar Ramamoorthy, J. struck down the impugned Part II of

Law School News Others

TNNLU kicks off 2022 Batch placement drive with Trilegal offering positions to 11 students

Reported by Ujjwal Jain

Law School News Others

From ‘Nurturing Constitutional Fabric’ to ‘Strengthening Virtual Courts’ Legal Titans to Speak at the ‘1st Justice HR Khanna Memorial Symposium’ on 14th August

The Confederation of Alumni for National Law Universities (CAN Foundation), has partnered with National Law University, Jodhpur & Gujarat National Law University,

Case Briefs High Courts

Megh HC | Primary reasons for vaccine hesitancy in the State not being addressed by the Police; Court directs to identify and book persons for spreading false rumours about vaccines

Meghalaya High Court: The Division Bench of Biswanath Somadder, CJ. and H.S. Thangkhiew, J., had asked the Department of Health and Family

Case Briefs Supreme Court

Right to Shelter v. Right to Government Accommodation | 15 years after superannuation, a Govt. Employee still accommodated at Govt. accommodation: Does SC finds this legitimized? Explained crisply

“Displaced persons cannot occupy government accommodation.”

Conference/Seminars/Lectures Law School News

SLS Hyderabad | From Research to Publication: An International Seminar

Reported by Kalpalathikaa M

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | If the ownership of gold is proved to the customs, can it still be penalized? Tribunal upholds confiscation of gold concealed inside the inner garment

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): S.S. Garg (Judicial Member) partly allowed an appeal which was filed aggrieved by the

Case Briefs High Courts

Ker HC | Such orders undermine confidence and morale of women; HC directs Kerala to reinstate the woman terminated for unauthorised absence on availing maternity leave

Kerala High Court: Devan Ramachandran, J., addressed the grievances of a woman whose request for maternity leave was turned down by the

Legislation Updates Statutes/Bills/Ordinances

Pre-packaged Insolvency Resolution Process for MSMEs, introduced vide IBC(Amendment) Act, 2021

On August 12, 2021, the Central Government has notified the Insolvency and Bankruptcy Code Amendment Act, 2021 which has brought Pre-packaged Insolvency

Case Briefs High Courts

What is legitimate scope of a court reporter? When does a court reporter crosses line? Bom HC lays down

Bombay High Court: G.S. Patel, J., held that the reporter or any other commentator should not deliver for public consumption a view

Case Briefs Supreme Court

SC issues directions to make voter’s right to information more effective; penalises political parties for non-compliance with earlier directions regarding disclosure of criminal antecedents: Read full report

“The nation continues to wait, and is losing patience. Cleansing the polluted stream of politics is obviously not one of the immediate