October 22, 2021

LSAC Global | Webinar on ‘The Changing Landscape of Legal Profession: Law Re-defined’ [22nd October, 2021]

LSAC Global is committed to providing valuable global perspectives to law aspirants, law students and legal professionals in India to help them

Case Briefs Supreme Court

IBC and Limitation| Words “order is made available to the aggrieved party” consciously omitted from Section 61(1)&(2): SC. Read why

“The IBC, as a prescriptive mechanism, affecting rights of stakeholders who are not necessarily parties to the proceedings, mandates diligence on the part of applicants who are aggrieved by the outcome of their litigation.”

Call For Papers Law School News

Call for Papers | RGNUL Law Review (RLR) 2021 [Submit by November 30]

Reported by Dikshi Arora

Case Briefs High Courts

Sikk HC | Second appeal is maintainable if only the case involves a substantial question of law; Court dismisses appeal

Sikkim High Court: Bhaskar Raj Pradhan, J., dismissed the second appeal explaining that the second appeal is maintainable before the High Court

Case Briefs High Courts

Pat HC | Can a person be convicted for murder solely on the evidence gathered by the police sniffer dog? Court answers

Patna High Court: Noticing discrepancies in the Trial the Division Bench of Ashwani Kumar Singh and Anil Kumar Sinha, JJ., acquitted a

Foreign Legislation Legislation Updates

USA- California| New Law Regulating Charitable Fundraising Platforms

The Government of California has notified Assembly Bill 488 on October 7, 2021. The law amends The Supervision of Trustees and Fundraisers for Charitable Purposes

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Whether refund claim under R. 5 of CCR can be rejected on the ground that appellant did not debit amount of refund claimed at the time of filing refund claim, but have debited such amount subsequent to the filing of refund claim but before adjudication?

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Anil Choudhary (Judicial Member) allowed an appeal which was filed bearing the issue as

Case Briefs High Courts

Ker HC | “There is gulf of difference between consent and submission”; HC affirms conviction of person accused of raping his own daughter

Kerala High Court: R. Narayana Pisharadi, J., confirmed the conviction of person accused of raping his own daughter. Rejecting the defence that

Legislation Updates Notifications

PLI scheme for Promoting Telecom and Networking Products Manufacturing launched in India

The Ministry of Communication has launched the Production Linked Incentive (PLI) Scheme for Telecom and Networking Products on October 14, 2021. The Scheme will be effective from

Case Briefs Supreme Court

Gauri Lankesh murder| Direct role in commission of an organized crime not necessary. HC “manifestly wrong” in quashing charges against Mohan Nayak N: SC

Supreme Court: In a major development in the Gauri Lankesh murder case, the bench of AM Khanwilkar*, Dinesh Maheshwari and CT Ravikumar,