6th The Dastur National Moot Court Competition, 2023
ANNOUNCEMENT 6th The Dastur National Moot Court Competition, 2023 organized jointly by Government Law College, Mumbai and The Chamber of Tax Consultants.
Continue readingApril 12, 2023
WhatsApp v Right to Privacy: New Data Protection Bill ready to be tabled in Monsoon Parliament Session, informs Centre; Supreme Court defers hearing
The issue before the Supreme Court pertains to the question whether WhatsApp’s privacy policy which was introduced in January 2021 is in violation of right to privacy under Article 21 of the Constitution of India.
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Right to food under Art. 21 includes right to food with hygiene: Gujarat High Court dismisses plea to re-open Surat meat shops
The Gujarat HC has observed that right to freedom of trade may be a fundamental right, but not a carte blanche. The right to free trade in food items like meat, or any such food has to be sub-serving to public health and food safety requirements.
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High Courts have very limited jurisdiction at the stage of discharge or while exercising its powers under S.482 CrPC: Supreme Court
The Supreme Court held that Punjab & Haryana High Court has exceeded in its jurisdiction in quashing the entire criminal proceedings in exercise of the limited powers under Section 482 CrPC and/or in exercise of the powers under Article 226 of the Constitution
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Time limit for assessment of combinations reduced vide Competition (Amendment) Act, 2023
On 11-4-2023, the Ministry of Law and Justice notified the Competition (Amendment) Act, 2023 to amend the Competition Act, 2002. Key Points:
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‘Injured lawyer’s complaint cannot be dismissed because he has drafting skills’; Delhi High Court denies anticipatory bail plea
The Delhi High Court reprimanded the contention of the applicant stating that since the complainant was a lawyer and was, thus, well aware about nuances of writing a complaint and had, therefore, twisted the facts and police had lodged a false complaint against the applicant. It was opined that a person’s profession of being an advocate cannot be held against him.
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Mumbai Court acquits 4 gang rape accused persons after finding victim’s statement untrustworthy
The Court said that there is several room for doubt about the prosecution story regarding forcible sexual intercourse, the medical evidence is not supportive to the version of the victim that there was forcible intercourse or that there was any physical assault on her.
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Objectionable Facebook comments against Lord Shiva: Allahabad High Court refuses to quash proceedings
Allahabad High Court said that offences of the kind that have a tendency to promote hatred between classes of people or communities, have to be put down with a heavy hand. These offences cannot be permitted to flourish in society by adopting a soft-pedalling approach at the cost of widespread damage to the community.
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Shardul Amarchand Mangaldas represents consortium of lenders of Lanco Infratech Ltd. led by IDBI Bank Ltd. in the acquisition of Lanco Anpara Power Ltd by MEIL Energy Pvt. Ltd.
Shardul Amarchand Mangaldas & Co. represented the consortium of lenders of Lanco Infratech Limited (LITL) led by IDBI Bank Limited in realization
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4th Gurjeet Singh Memorial National Moot Court Competition, 2023
ABOUT NLUJAA The National Law University and Judicial Academy, Assam (NLUJAA) has been established by the Government of Assam by way of
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Pronouncing unprepared judgments is gross negligence and callousness of Judicial Officer; SC upholds Civil Judge’s dismissal
The Supreme Court upheld the penalty of dismissal of Civil Judge and said that providing an unprepared judgment, fait accompli, is completely unacceptable and unbecoming of a Judicial Officer.
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5th Bhimotsav 2023
About the University Of Lucknow The University of Lucknow was established in 1867 and is one of India’s oldest government-owned higher education
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Landmark Judgments on Banking Laws by the SC and HC’s in 2022 (RDDB, SARFAESI, RBI, BRA Enactments) Part II
by Siddharth R. Gupta† and Prakriti††
Cite as: 2023 SCC OnLine Blog Exp 29
Patent infringement requires copying only ‘essential features’ of suit patent; Delhi High Court refuses to grant injunction
The Delhi High Court observed that “Dichotomizing the claims and the accompanying specifications is, therefore, contrary to the most fundamental canons of patent law.”
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Safeguarding Dignity or Misuse? Latest Supreme Court Judgments discussing Section 498-A IPC
Supreme Court continues to shape the interpretation and application of Section 498-A IPC, balancing the need to protect women from cruelty and dowry harassment with concerns over potential misuse. Recent rulings provide significant clarity on the scope and limitations of this provision, reaffirming its importance while addressing safeguards to prevent abuse.
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Amended Section 153C of the Income Tax Act, 1961 applicable retrospectively to searches conducted prior to 2015 Amendment: Supreme Court
The amendment in Section 153-C of the Income Tax, 1961 was brought and the words “belongs or belong to” were substituted by the words “pertains or pertain to” after a ruling by Delhi High Court in Pepsico India Holdings Private Limited v. ACIT, 2014 SCC OnLine Del 4155.
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Madras High Court directs Passport Office to process passport application of Sri Lankan refugee
A refugee is neither here nor there. His fate hangs in the balance. He is at some point above ground level in the air in a supportless state – Kraiavin tarkalat tamil akarati
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No penalty leviable under Section 271-C of Income Tax Act on mere belated remittance of TDS by assessee: Supreme Court
The Supreme Court observed that the consequences on nonpayment or belated remittance of the TDS would be under Section 201(1A) and Section 276-B of Income Tax Act, 1961.
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