VIDEO
SUPREME COURT
Serious Situation, Can't take chance', SC decided against resuming Regular Court hearing in view of COVID-19
https://www.latestlaws.com/latest-news/sc-decided-against-resuming-regular-court hearing-in-view-of-covid-19/
SC directs Banks to release balance loan amount sanctioned to Amrapali Buyers
https://www.latestlaws.com/latest-news/sc-directs-banks-to-release-balance-loan-amount-sanctioned-to-amrapali-buyers/
Supreme Court refuses to stay AP High Court order on removal of Retd. Judge as SEC
https://www.latestlaws.com/latest-news/supreme-court-refuses-to-stay-ap-high-court-order-on-removal-of-retd-judge-as-sec/
Senior Journalist Vinod Dua given Anticipatory Bail in Defamation Case
https://www.latestlaws.com/latest-news/vinod-dua-given-anticipatory-bail-in-defamation-case/
Palghar Lynching Case: Apex Court issues notice to Centre, State Govt. on fresh Plea seeking CBI probe in the Case
https://www.latestlaws.com/latest-news/top-court-issues-notice-to-centre-state-govt-on-fresh-plea/
SC asks States and UTs to register all Migrants, offer local jobs
https://www.latestlaws.com/latest-news/sc-asks-states-and-uts-to-register-all-migrants-offer-local-jobs/
BCI: Law Students except final year to be promoted on the basis of Internal marks and Previous year marks
https://www.latestlaws.com/latest-news/bci-law-students-except-final-year-to-be-promoted-on-the-basis-of-internal-marks-and-previous-year-marks-read-guidelines/
The Supreme Court asked a group of lawyers to approach the Punjab and Haryana High Court with their grievance against Haryana law, which makes Hindi the official language in subordinate courts.
https://www.latestlaws.com/latest-news/what-should-be-the-official-language-of-courts-sc-refuses-to-interfere-in-law-asks-lawyers-to-approach-hc/
Five-Judge Bench of SC started to hear Review Petition challenging verdict upholding Aadhaar's validity
https://www.latestlaws.com/latest-news/five-judge-bench-of-sc-to-hear-review-petition-challenging-verdict-upholding-aadhaar-s-validity-tomorrow/q
Adivasis in tribal areas of AP & Telangana protested against SC’s judgment scrapping a Govt. order providing 100% reservation to Tribal people in the recruitment of teachers in Scheduled Areas
https://www.latestlaws.com/latest-news/after-adivasis-protest-sc-order-on-reservation- kcr-steps-in/
‘Willful Disobedience': Contempt of Court petition claims Govt. ignoring SC order in J&K Internet Curb matter
https://www.latestlaws.com/latest-news/willful-disobedience-contempt-of-court-petition-claims-govt-ignoring-sc-order-in-j-k-internet-curb-matter/
DELHI HIGH COURT
Delhi High Court rejected a plea to bring PM CARES Fund under RTI Act, as the same is pending before Karnataka High Court
https://www.latestlaws.com/latest-news/high-court-rejects-plea-to-bring-pm-cares-fund-under-rti-act/
HC declines to interfere with open Book Exams for Final Year DU Students
https://www.latestlaws.com/latest-news/hc-declines-to-interfere-with-open-book-exams-for-final-year-du-students/
HC dismisses plea challenging AIIMS' decision to conduct PG Entrance Exams amid COVID-19 spread
https://www.latestlaws.com/latest-news/hc-dismisses-plea-challenging-aiims-decision-to-conduct-pg-entrance-exams-amid-covid-19-spread/
HC notice to Delhi Govt for increasing number of labs to carry out COVID-19 Testing
https://www.latestlaws.com/latest-news/hc-notice-to-delhi-govt-for-increasing-number-of-labs-to-carry-out-covid-19-testing/
Containing COVID-19: Delhi HC dispenses Physical Filing of Documents, directs to use email, fax or WhatsApp
https://www.latestlaws.com/latest-news/containing-covid-19-delhi-hc-dispenses-physical-filing-of-documents-directs-to-use-email-fax-or-whatsapp/
Suspended Jammu and Kashmir DSP Davinder Singh, arrested while ferrying two Hizb-ul-Mujahideen terrorists in a vehicle on the Srinagar-Jammu Highway earlier this year, moved a Delhi Court seeking bail.
https://www.latestlaws.com/latest-news/suspended-j-k-dsp-davinder-singh-moves-delhi-court-seeking-bail-arrested-while-ferrying-two-terrorists/
After Saket Court, now Rohini Court Judges directed to Work from Home as Courtrooms shut for deep sanitization
https://www.latestlaws.com/latest-news/after-saket-court-now-rohini-court-judges-directed-to-work-from-home-as-courtrooms-shut-for-deep-sanitization/
HC to Advocate: Lengthy Arguments in routine matters cannot be conducted through Video Conferencing
https://www.latestlaws.com/latest-news/hc-to-advocate-lengthy-arguments-in-routine-matters-cannot-be-conducted-through-video-conferencing/
BOMBAY HIGH COURT
Educationist moves HC, seeks free Treatment for all Covid-19 Patients
https://www.latestlaws.com/latest-news/educationist-moves-hc-seeks-free-treatment-for-all-covid-19-patients/
COVID-19: ABAB writes to Finance Minister for issuance of directions to Banks to provide Loan to Lawyers at concessional rate
https://www.latestlaws.com/latest-news/covid-19-abab-writes-to-fm-for-issuance-of-directions-to-banks-to-provide-loan-to-lawyers-at-concessional-rate/
HC grants Bail to Police Officer booked for pronouncing triple talaq to his Wife through Message
https://www.latestlaws.com/latest-news/hc-grants-bail-to-police-officer-booked-for-divorcing-wife-through-message/
UTTRAKHAND HIGH COURT
High Court of Uttarakhand termed the Uttarakhand's Ex-CM Facility (Residential & Other Facilities) Act, 2019 as unconstitutional and directed authorities to collect rent from the Ex-CM.
https://www.latestlaws.com/latest-news/high-court-terms-former-chief-minister-facility-act-unconstitutional/
PUNJAB & HARYANA HIGH COURT
HC directs Labour Commissioner, Chandigarh to decide on the validity of Tribune Trust’s notice of permanent cut in Employees’ salaries
https://www.latestlaws.com/latest-news/hc-directs-labour-commissioner-chd-to-decide-on-the-validity-of-tribune-trust-s-notice-of-permanent-cut-in-employees-salaries-read-order/
MADRAS HIGH COURT
HC asks Govt. if Video Call permission can be granted on humanitarian ground to Convicts in Rajiv Gandhi Assassination Case
https://www.latestlaws.com/latest-news/hc-asks-govt-if-video-call-permission-can-be-granted-on-humanitarian-ground-to-convicts-in-rajiv-gandhi-assassination-case/
MISCELLANEOUS
ED registers Money Laundering Case against Medanta Hospital
https://www.latestlaws.com/latest-news/ed-registers-money-laundering-case-against-medanta-hospital/
PNB Fraud Case: Enforcement Directorate brings back gems, jewellery worth ₹ 1,350 crore from Hong Kong.
https://www.latestlaws.com/latest-news/pnb-fraud-case-enforcement-directorate-brings-back-gems-jewellery-worth-1-350-crore/
Centre seeks Stakeholders' opinion on decriminalising Cheque Bounce, lesser Economic Offences
https://www.latestlaws.com/latest-news/centre-seeks-stakeholders-opinion-on-decriminalising-cheque-bounce-lesser-economic-offence/
Dahej Chemical Factory Blast: NGT slaps ₹ 25 crore penalty on Gujarat Company
https://www.latestlaws.com/latest-news/dahej-chemical-factory-blast-ngt-slaps-25-crore-penalty-on-gujarat-company/
Babri Masjid Demolition Case: Special Court puts BJP's LK Advani, Joshi and Bharti on Notice to appear in person when asked
https://www.latestlaws.com/latest-news/babri-masjid-demolition-case-special-court-puts-bjp-s-lk-advani-joshi-and-bharti-on-notice-to-appear-in-person-when-asked/
INTERNATIONAL NEWS
Pakistan: Court indicts Hafiz Saeed’s 4 close aides in Terror Financing Case
https://www.latestlaws.com/international-news/pakistan-court-indicts-hafiz-saeed-s-4-close-aides-in-terror-financing-case/
Israel: Supreme Court strikes down Law legalizing settlements on Private Palestinian Land
https://www.latestlaws.com/international-news/israel-supreme-court-strikes-down-law-legalizing-settlements-on-private-palestinian-land/
#BlackLivesMatter: Lawyers led a silent protest in Solidarity in US's Minnesota
https://www.latestlaws.com/human-rights-news/blacklivesmatter-lawyers-led-a-silent-protest-in-solidarity-in-us-s-minnesota/
US Blogger accuses Pak Ex-Home Minister of rape, Ex-PM of harassment
https://www.latestlaws.com/international-news/us-blogger-accuses-pak-ex-home-minister-of-rape-ex-pm-of-harassment/
Pakistan: Court issues Notice to PM Imran Khan in Shahbaz’s defamation case
https://www.latestlaws.com/international-news/pakistan-court-issues-notice-to-pm-imran-khan-in-shahbaz-s-defamation-case/
