SCC Online Weekly Rewind Episode 2 where we curate the most important and interesting stories to keep you abreast of all the latest developments in the field of law.
The second episode, featuring our Associate Editor Prachi Bhardwaj, has brought significant judgments delivered by the Supreme Court and High Courts last week, along with legislation updates and fact check.
SUPREME COURT
- No more asking sexual offence survivor to tie Rakhi or get married to the accused; Supreme Court calls for gender sensitisation of judges and lawyers. Read Directions –
- Ineligible promoters under Section 29A IBC can’t propose compromise or arrangement schemes under Section 230 of the Companies Act, 2013: Supreme Court –
- Proceedings instituted under Consumer Protection Act, 1986 not to be transferred to fora created under 2019 Act with newly prescribed pecuniary limits –
HIGH COURTS
- Kerala High Court| “We cannot take recourse to the outdated provisions of 1948 to deal with the realities of life in the year 2021”; Kerala HC directs NCC to consider enrolment of a trans woman in the female wing –
- Bombay High Court| Does Copyright Act requires mandatory registration to seek protection under the Act? Justice G.S. Patel explains –
- [Amazon v. Future Retail] From Emergency Arbitrator to Group of Companies Doctrine – Delhi HC covers all while restraining Future Group from proceeding further with Disputed transaction-
FOREIGN COURTS
Amsterdam Court | Uber to provide access to the individual ratings of private hire drivers -
LEGISLATION
- Rajya Sabha passes Medical Termination of Pregnancy (Amendment) Bill, 2021 -
- Companies Act, 2013 amended –
- All India Tourist Vehicles (Authorisation or Permit) Rules, 2021 notified –
FACT CHECK
Will the Salaries of MPs increase from April 1, 2021? –
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