March 15, 2023

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

Builder not giving possession on time; NCDRC slams with compensation for delay in delivery of possession

In another case of delayed possession of flats by builder in Gurugram, NCDRC directed the builder to compensate the homebuyers for delay and differences of brochure and builder homebuyer agreement.

Case Briefs High Courts

Delhi High Court dismisses PIL by Subramanian Swamy against Union approval for JV partnership between Air Asia Investments Ltd and Tata Sons

The Union decision is contrary to the FDI Policy of the Government of India and contrary to the guidelines laid down by the Union Ministry of Civil Aviation.

Experts Corner Srikant Parthasarathy

PMLA – Crypto Currency: When Prevention is Better than Cure

by Srikant Parthasarathy† and Amirthalakshmi R.††
Cite as: 2023 SCC OnLine Blog Exp 26

Hot Off The Press News

Bar Council of India opens the doors for Foreign Lawyers and Foreign Law Firms in India

On the pretext of the words by V.R. Krishna Iyer, J. on the Indian legal profession being treated among the noble professions, and restricting commercial competition or procurement associated with the legal profession, Bar Council of India allows entry of foreign lawyers and foreign law firms in India.

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC allows Rs 20 lakhs compensation to patient suffering 80% disability; reiterates doctor’s legal obligations to patients

Accepting the exceptionally challenging nature of treatment of high voltage burns, NCDRC held the doctor liable to the extent of performing LD Flap surgery, otherwise recommended to be performed by plastic surgeons.

Legislation Updates Rules & Regulations

Methods of Treatment revised vide Surrogacy (Regulation) Amendment Rules, 2023

On 14-3-2023, the Ministry of Health and Family Welfare notified the Surrogacy (Regulation) Amendment Rules, 2023 to amend the Surrogacy (Regulation) Rules,

Case Briefs High Courts

Bombay High Court dismisses petition by Air India Employees Union alleging their ‘right to occupy’ allotted accommodations after privatization

Bombay High Court observed that if such a small number of employees continue to hold on to the accommodations, the AIAHCL will not be able to monetize the land to reduce the burden of debt AIL put on it.

Call For Papers Law School News

Call for Blogs | RGNUL Centre for Alternative Dispute Resolution (CADR) [Submit by March 31]

ABOUT THE UNIVERSITY The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing

Case Briefs Supreme Court

Judicial Appointments| Supreme Court directs Madhya Pradesh High Court to fill 10% seats by Limited Departmental Competitive Examination

Supreme Court did not agree with the MP High Court’s consideration and dismissal of the present matter as reliefs sought under the Writ of Quo Warranto.

Case Briefs High Courts

Whether employees of a company alone can be prosecuted and held liable without arraignment of the company as an accused? J&K and Ladakh High Court answers

The Jammu and Kashmir and Ladakh High Court held that vicarious liability of a company’s directors can be imputed as per the statutory provisions in cases where a company is an offender.

Op Eds OP. ED.

Winds of Change in Commercial Disputes via Summary Judgments ― The Why, the How and the Way Forward

by Ishita Chandra†

Case Briefs Supreme Court

Juvenile Justice| Supreme Court directs release of death row convict in minor’s kidnap, rape, and murder case; holds incarceration for more than 3 years illegal

In the case at hand, the juvenile had already undergone incarceration of more than 5 years which was against Section 18 of the J.J. Act, 2015. The Supreme Court noted that the intention of the legislature was to give benefit to a person who is declared to be a child on the date of the offence only with respect to its sentence part.