The World this Week By: LatestLaws.com | August,2020 | Week 3, Watch Video Now!

The World this Week By: LatestLaws.com | August,2020 | Week 3

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SUPREME COURT

1. Sushant Singh Rajput Death Case: Centre tells SC no legal sanctity of witnesses’ statements collected by Maha Police

https://www.latestlaws.com/latest-news/sushant-singh-rajput-death-case-centre-tells-sc-no-legal-sanctity-of-witnesses-statements-collected-by-maha-police/

2. COVID-19: SC Committee recommends Regular Hearing of cases in final stage after 10-15 days in three Courtrooms

https://www.latestlaws.com/latest-news/covid-19-sc-committee-recommends-regular-hearing-of-cases-in-final-stage-after-10-15-days-in-three-courtrooms/

3.Are you in US Supreme Court: As Lawyer addresses CJI Bobde with ‘Your Honour’, Judge Shoots Him Down

https://www.latestlaws.com/latest-news/are-you-in-us-supreme-court-as-lawyer-addresses-cji-bobde-with-your-honour-judge-shoots-him-down/

4.Apex Court seeks plan to install RFID at all Toll points in Delhi

https://www.latestlaws.com/latest-news/apex-court-seeks-plan-to-install-rfid-at-all-toll-points-in-delhi/

5. Physical hearings in Supreme Court likely next week

https://www.latestlaws.com/latest-news/physical-hearings-in-supreme-court-likely-next-week/

6.Supreme Court clears way for 1,360km Trilateral Highway to Thailand

https://www.latestlaws.com/latest-news/supreme-court-clears-way-for-1-360km-trilateral-highway-to-thailand/

7.COVID-19: SC seeks response from Centre on plea to ban disinfection tunnels

https://www.latestlaws.com/latest-news/covid-19-sc-seeks-response-from-centre-on-plea-to-ban-disinfection-tunnels/

8. SC gives Goa Assembly Speaker two more weeks to reply as he sites COVID-19 as reason for delay

https://www.latestlaws.com/latest-news/sc-gives-goa-assembly-speaker-two-more-weeks-to-reply-as-he-sites-covid-19-as-reason-for-delay/

9.CBSE students urge SC to take suo motu cognizance of Board’s decision to conduct compartment Exam

https://www.latestlaws.com/latest-news/cbse-students-urge-sc-to-take-suo-motu-cognizance-of-board-s-decision-to-conduct-compartment-exam/

10. SC stays High Court’s order of grant of interim relief from arrest to an advocate accused of sexual harassment

https://www.latestlaws.com/latest-news/sc-stays-high-court-s-order-of-grant-of-interim-relief-from-arrest-to-an-advocate-accused-of-sexual-harassment/

11.Punjab and Haryana High Court stays Haryana notification modifying list of SCs

https://www.latestlaws.com/latest-news/punjab-and-haryana-high-court-stays-haryana-notification-modifying-list-of-scs/

12. SC asks HC to expeditiously decide on plea to release Dr Kafeel Khan

https://www.latestlaws.com/latest-news/sc-asks-hc-to-expeditiously-decide-on-plea-to-release-dr-kafeel-khan/

13. SC: Daughters have Right to HUF Property even if their Father died before 2005 amendment to Hindu Succession Act came into force

https://www.latestlaws.com/latest-news/sc-daughters-have-right-to-huf-property-even-if-their-father-died-before-2005-amendment-to-hindu-succession-act-came-into-force/

14. No Degrees without Exams, UGC tells Supreme Court

https://www.latestlaws.com/latest-news/no-degrees-without-exams-ugc-tells-supreme-court/

15. SC rejects plea to reconsider decision to set up Smog Towers in Delhi

https://www.latestlaws.com/latest-news/sc-rejects-plea-to-reconsider-decision-to-set-up-smog-towers-in-delhi/

16.SC adjourns hearing on Telcos under insolvency to August 14

https://www.latestlaws.com/latest-news/sc-adjourns-hearing-on-telcos-under-insolvency-to-august-14/

17. Plea filed in SC seeking postponement of NEET, JEE exams

https://www.latestlaws.com/latest-news/plea-filed-in-sc-seeking-postponement-of-neet-jee-exams/

18.Final Year Exams 2020: SC grants UGC time to file reply to Maharashtra, Delhi affidavits; next hearing on Aug 14

https://www.latestlaws.com/latest-news/final-year-exams-2020-sc-grants-ugc-time-to-file-reply-to-maharashtra-delhi-affidavits-next-hearing-on-aug-14/

19. Final Year Exams 2020 stands cancelled in all Delhi State's Universities due to Digital Divide', AAP Govt tells Supreme Court

https://www.latestlaws.com/latest-news/final-year-exams-2020-stands-cancelled-in-all-delhi-state-s-universities-due-to-digital-divide-aap-govt-tells-supreme-court/

20. SC allows Lawyers' Chamber Blocks to open for longer hours

https://www.latestlaws.com/latest-news/sc-allows-lawyers-chamber-blocks-to-open-for-longer-hours/

21. SC calls for Charge Sheets in Palghar Lynching Case to be produced before it

https://www.latestlaws.com/latest-news/sc-calls-for-charge-sheets-in-palghar-lynching-case-to-be-produced-before-it/

DELHI  HIGH COURT

1.HC: Media should verify facts before raising issues like 'prejudice' in Delhi Riot Cases [Read Order]

https://www.latestlaws.com/latest-news/hc-media-should-verify-facts-before-raising-issues-like-prejudice-in-riot-cases-read-order/

2. HC notice to Environment Ministry on Contempt Plea over Publishing of translated EIA notification

https://www.latestlaws.com/latest-news/hc-notice-to-environment-ministry-on-contempt-plea-over-publishing-of-translated-eia-notification/

3. Court asks Japanese lifestyle brand Miniso to pay rent for GK store due during Lockdown

https://www.latestlaws.com/latest-news/court-asks-japanese-lifestyle-brand-miniso-to-pay-rent-for-gk-store-due-during-lockdown/

4. IT Gadget engaged for Kids Online Classes: HC asks Trial Court to adjust Case timing

https://www.latestlaws.com/latest-news/it-gadget-engaged-for-kids-online-classes-hc-asks-trial-court-to-adjust-case-timing/

5. Contempt of Court petition filed against Oyo, founder Ritesh Agarwal and directors in HC: Report

https://www.latestlaws.com/latest-news/contempt-of-court-petition-filed-against-oyo-founder-ritesh-agarwal-and-directors-in-hc-report/

6. PMC Bank Case: HC says consider liquidating some of the Wadhawans' assets

https://www.latestlaws.com/latest-news/pmc-bank-case-hc-says-consider-liquidating-some-of-the-wadhawans-assets/

7. Allow Jindal Steel & Power to pay Mauritius Subsidiary: High Court to RBI

https://www.latestlaws.com/latest-news/allow-jindal-steel-power-to-pay-mauritius-subsidiary-high-court-to-rbi/

8. HC rejects the plea of army personnel seeking withdrawal of policy of banning Indian Army from using social networking platforms

https://www.latestlaws.com/latest-news/hc-rejects-the-plea-of-army-personnel-seeking-withdrawal-of-policy-of-banning-indian-army-from-using-social-networking-platforms-read-judgment/

9. Plea to take CLAT from home not maintainable as exam postponed: NLU to High Court

https://www.latestlaws.com/latest-news/plea-to-take-clat-from-home-not-maintainable-as-exam-postponed-nlu-to-high-court/

10. Court directed DSLSA to conduct specialised module training for jail superintendents, deputy superintendents & assistant superintendents with a focus on their duties & obligations & rights of prisoners. The direction came after a prisoner was illegally detained in jail even after being granted bail
11. Cheque Bounce Accused kept in Jail for a Week despite grant of Bail, DG Prisons apologises before HC

https://www.latestlaws.com/latest-news/cheque-bounce-accused-kept-in-jail-for-a-week-despite-grant-of-bail-dg-prisons-apologises-before-hc/

12. HC directs DU to provide scribes to visually impaired students at CSCs for online exams

https://www.latestlaws.com/latest-news/hc-directs-du-to-provide-scribes-to-visually-impaired-students-at-cscs-for-online-exams/

BOMBAY HIGH COURT

1.Relationship Turned Sour: High Court grants Bail to Rape Accused [Read Order]

https://www.latestlaws.com/latest-news/relationship-turned-sour-high-court-grants-bail-to-rape-accused-read-order/

2.HC upholds life sentence of a widow who killed her new born daughter to hide illicit relationship

https://www.latestlaws.com/latest-news/hc-upholds-life-sentence-of-a-widow-who-killed-her-new-born-daughter-to-hide-illicit-relationship/

3.Staff entitled to a switch in Post if Disabled during Employment period: HC [Read Judgment]

https://www.latestlaws.com/latest-news/staff-entitled-to-a-switch-in-post-if-disabled-during-employment-period-hc/

4.HC directs State to respond to PIL seeking Taskforce to curb sale of Gutkha

https://www.latestlaws.com/latest-news/hc-directs-state-to-respond-to-pil-seeking-taskforce-to-curb-sale-of-gutkha/

5.Consider opening places of worship for all faiths: HC to Maha Govt

https://www.latestlaws.com/latest-news/consider-opening-places-of-worship-for-all-faiths-hc-to-maha-govt/

6.HC directs State to respond to PIL seeking Taskforce to curb sale of Gutkha

https://www.latestlaws.com/latest-news/hc-directs-state-to-respond-to-pil-seeking-taskforce-to-curb-sale-of-gutkha/

7. Consider opening places of worship for all faiths: HC to Maha Govt

https://www.latestlaws.com/latest-news/consider-opening-places-of-worship-for-all-faiths-hc-to-maha-govt/

8. High Court: Negation of the Caste Certificate will not be a Bar for the Interviewee [Read Order]

https://www.latestlaws.com/latest-news/high-court-negation-of-the-caste-certificate-will-not-be-a-bar-for-the-interviewee-read-order/

9. HC strikes down ban on working of 65+ aged Cinema and TV Artists

https://www.latestlaws.com/latest-news/hc-strikes-down-ban-on-working-of-65-aged-cinema-and-tv-artists/

10. Centre may allow Aadhaar authentication for Social Welfare Schemes

https://www.latestlaws.com/latest-news/centre-may-allow-aadhaar-authentication-for-social-welfare-schemes/

PUNJAB AND HARYANA HIGH COURT

1. High Court imposes Rs. One Lakh as Cost for Abuse of Jurisdiction [Read Order]

https://www.latestlaws.com/latest-news/high-court-imposes-rs-one-lakh-as-cost-for-abuse-of-jurisdiction/

2. HC stays ‘blanket ban’ by Karnal Admin. on circulation of News regarding COVID-19 by Media to avoid Fake News (Read Order)

https://www.latestlaws.com/latest-news/hc-stays-blanket-ban-by-karnal-admin-on-circulation-of-news-regarding-covid-19-by-media-to-avoid-fake-news-read-order/

3. HC questions Chandigarh Admn’s failure to stop cartelisation in allotment of Liquor vends

https://www.latestlaws.com/latest-news/hc-questions-chandigarh-admn-s-failure-to-stop-cartelisation-in-allotment-of-liquor-vends/

ANDHRA PRADESH HIGH COURT

1. Pay deferred salaries with 12% interest in two months: High Court

https://www.latestlaws.com/latest-news/pay-deferred-salaries-with-12-interest-in-two-months-high-court/

Miscellaneous

1.Don’t have PUC? Keep Rs 10,000 ready

https://www.latestlaws.com/latest-news/don-t-have-puc-keep-rs-10-000-ready/

2. Fitness brand Talwalkars dragged to Bankruptcy Court by Axis Bank over unpaid dues

https://www.latestlaws.com/latest-news/fitness-brand-talwalkars-dragged-to-bankruptcy-court-by-axis-bank-over-unpaid-dues/

3. Suspended SHO to attend son’s wedding in Police custody, rules Special CBI Court

https://www.latestlaws.com/latest-news/suspended-sho-to-attend-son-s-wedding-in-police-custody-rules-special-cbi-court/

4. Curtains down on 26-year-old Isro Spy Case, Scientist Nambi Narayanan gets additional compensation from State Govt

https://www.latestlaws.com/latest-news/curtains-down-on-26-year-old-isro-spy-case-scientist-nambi-narayanan-gets-additional-compensation-from-state-govt/

5. AirAsia India Head of Operations, Air Safety Head suspended over Safety Norms

https://www.latestlaws.com/latest-news/airasia-india-head-of-operations-air-safety-head-suspended-over-safety-norms/

6. Sooraj Pancholi files police complaint for harassment in SSR and Disha Salian Case

https://www.latestlaws.com/latest-news/sooraj-pancholi-files-police-complaint-for-harassment-in-ssr-and-disha-salian-case/

7. Bail to key accused denied by Special Court in Kerala Gold Smuggling Case

https://www.latestlaws.com/latest-news/bail-to-key-accused-denied-by-special-court-in-kerala-gold-smuggling-case/

8. Supreme Court Lawyer Gagan Gandhi served notice on “Times Now” on Saturday for calling lawyers “Goons”

https://www.latestlaws.com/latest-news/legal-notice-served-on-times-now-for-calling-lawyers-goons/

9. Coaching Classes are not eligible for GST exemption, rules AAR

https://www.latestlaws.com/latest-news/coaching-classes-are-not-eligible-for-gst-exemption-rules-aar/

10. NHRC seeks Report over plight of Sex Workers

https://www.latestlaws.com/latest-news/nhrc-seeks-report-over-plight-of-sex-workers/

11. Activist Rehana Fathima Surrenders before Police in POCSO Case

https://www.latestlaws.com/latest-news/activist-rehana-fathima-surrenders-before-police-in-pocso-case/

12. Islamabad HC forms larger bench on Kulbhushan Jadhav Case

https://www.latestlaws.com/latest-news/islamabad-hc-forms-larger-bench-on-kulbhushan-jadhav-case/

13. BCI seeks reply from NDBA over inaction on hardships faced by Members/Advocates due to COVID-19 pandemic

https://www.latestlaws.com/latest-news/bci-seeks-reply-from-ndba-over-inaction-on-hardships-faced-members-advocates-due-to-covid-19-pandemic/

14. CM Hemant Soren files Rs 100 crores defamation suit against BJP MP Nishikant Dubey

https://www.latestlaws.com/latest-news/cm-hemant-soren-files-rs-100-crores-defamation-suit-against-bjp-mp-nishikant-dubey/

INTERNATIONAL NEWS

1. UK Court says face recognition violates Human Rights

https://www.latestlaws.com/human-rights-news/uk-court-says-face-recognition-violates-human-rights/

2.Court dismisses Genius lawsuit over lyrics-scraping by Google

https://www.latestlaws.com/international-news/court-dismisses-genius-lawsuit-over-lyrics-scraping-by-google/

3. UK: Meghan Markle won Court battle to protect names her friends who defended her in an anonymous interview

https://www.latestlaws.com/international-news/uk-meghan-markle-won-court-battle-to-protect-names-her-friends-who-defended-her-in-an-anonymous-interview/

4.Pakistan Court indicts former President Zardari in Park Lane Corruption Case

https://www.latestlaws.com/international-news/pakistan-court-indicts-former-president-zardari-in-park-lane-corruption-case/

5. McDonald’s sues Ex-CEO Steve Easterbrook for lying about Sexual Relationships

https://www.latestlaws.com/international-news/mcdonald-s-sues-ex-ceo-steve-easterbrook-for-lying-about-sexual-relationships/

6.Lessons of Nagasaki Survivors should motivate the World to eliminate all Nuclear Weapons – UN chief

https://www.latestlaws.com/human-rights-news/lessons-of-nagasaki-survivors-should-motivate-the-world-to-eliminate-all-nuclear-weapons-un-chief/

7. COVID-19: Facebook extends its Work from Home policy till July 2021, staff to get $1,000 for Home Office

https://www.latestlaws.com/international-news/covid-19-facebook-extends-its-work-from-home-policy-till-july-2021-staff-to-get-1-000-for-home-office/

8. Hong Kong media Tycoon arrested under National Security Law

https://www.latestlaws.com/international-news/hong-kong-media-tycoon-arrested-under-national-security-law/

9.Trump signs executive orders banning TikTok, WeChat within 45 days

https://www.latestlaws.com/international-news/trump-signs-executive-orders-banning-tiktok-wechat-within-45-days/

10. Kim Kardashian West's Beauty company faces Lawsuit over Trade secrets

https://www.latestlaws.com/international-news/kim-kardashian-west-s-beauty-company-faces-lawsuit-over-trade-secrets/