SUPREME COURT THIS WEEK
1. “Sentence reduced to the period already undergone will meet the ends of the Justice”- Supreme Court
https://www.latestlaws.com/latest-news/sentence-reduced-to-the-period-already-undergone-will-meet-the-ends-of-the-justice-supreme-court-read-judgment/
2.Flipkart moves Supreme Court against NCLAT order on CCI investigation
https://www.latestlaws.com/latest-news/flipkart-moves-supreme-court-against-nclat-order-on-cci-investigation/
3. 'Why should all suffer?' Supreme Court on plea to delay exam for foreign MBBS students
https://www.latestlaws.com/latest-news/why-should-all-suffer-supreme-court-on-plea-to-delay-exam-for-foreign-mbbs-students/
4. UGC Final Year Examination 2020: SC may pronounce verdict on Aug 28th
https://www.latestlaws.com/latest-news/ugc-final-year-examination-2020-sc-may-pronounce-verdict-on-aug-28th/
5.Pension a Post-Retirement Entitlement to Maintain Dignity of the Employee: Supreme Court
https://www.latestlaws.com/latest-news/pension-a-post-retirement-entitlement-to-maintain-dignity-of-the-employee-supreme-court/
6. SC refuses to entertain plea challenging HC's order on using 'Coronil' trademark by Patanjali Ayurved
https://www.latestlaws.com/latest-news/sc-refuses-to-entertain-plea-challenging-hc-s-order-on-using-coronil-trademark-by-patanjali-ayurved/
7.Quota Within Quota: Supreme Court Set to Revive Debate on Creamy Layer Within Scheduled Castes
https://www.latestlaws.com/latest-news/quota-within-quota-supreme-court-set-to-revive-debate-on-creamy-layer-within-scheduled-castes/
8. There will be chaos if allowed': SC says no to Muharram processions
https://www.latestlaws.com/latest-news/there-will-be-chaos-if-allowed-sc-says-no-to-muharram-processions/
9. Supreme Court Collegium approves appointment of 28 Addl. Judges of this High Court as Permanent Judges
https://www.latestlaws.com/latest-news/supreme-court-collegium-approves-appointment-of-28-addl-judges-of-this-high-court-as-permanent-judges-read-court-statement/
10. SC refuses to direct holding NEET abroad, asks to allow Students to come via Vande Bharat Mission
https://www.latestlaws.com/latest-news/sc-refuses-to-direct-holding-neet-abroad-asks-to-allow-students-to-come-via-vande-bharat-mission/
DELHI HC THIS WEEK
1. Court dismisses plea seeking FIR against Anurag Thakur, Parvesh Verma for Hate Speech
https://www.latestlaws.com/latest-news/court-dismisses-plea-seeking-fir-against-anurag-thakur-parvesh-verma-for-hate-speech/
2. HC: “Compassion beyond the law is not permissible”; rejects plea of the leniency of Ex-Pro-VC of IGNOU for overstaying at residential accommodation
https://www.latestlaws.com/latest-news/hc-compassion-beyond-the-law-is-not-permissible-rejects-plea-of-the-leniency-of-ex-pro-vc-of-ignou-for-overstaying-at-residential-accommodation-read-judgment/
3.HC issues guidelines for smoother functioning of the Medical PG entrance process.
https://www.latestlaws.com/latest-news/hc-issues-guidelines-for-smoother-functioning-of-the-medical-pg-entrance-process-read-order/
4.HC rejected the contention of the petitioner who used pandemic as an excuse for non-fulfillment of tender requirements
https://www.latestlaws.com/latest-news/hc-rejected-the-contention-of-the-petitioner-who-used-pandemic-as-an-excuse-for-non-fulfillment-of-tender-requirements-read-order/
5. High Court halts Bankruptcy proceedings against Anil Ambani upon SBI's claims
https://www.latestlaws.com/latest-news/high-court-halts-bankruptcy-proceedings-against-anil-ambani-upon-sbi-s-claims/
6. Mehul Choksi moves High Court against Netflix series ‘Bad Boy Billionaires’, demands pre-screening
https://www.latestlaws.com/latest-news/mehul-choksi-moves-high-court-against-netflix-series-bad-boy-billionaires-demands-pre-screening/
7.COVID-19: Delhi HC issues SOP for resumption of Physical Hearing in Court from Sep 1st
https://www.latestlaws.com/latest-news/covid-19-delhi-hc-issues-sop-for-resumption-of-physical-hearing-in-court-from-sep-1st/
9. HC: You can’t expect 70% student attendance when classes not conducted for entire period
https://www.latestlaws.com/latest-news/hc-you-can-t-expect-70-student-attendance-when-classes-not-conducted-for-entire-period/
10. Supreme Court asks EPCA to file report on pollution level at Delhi hotspots
https://www.latestlaws.com/latest-news/supreme-court-asks-epca-to-file-report-on-pollution-level-at-delhi-hotspots/
11. COVID-19: Delhi HC extends all interim orders passed in both Criminal & Civil cases till October 31st, 2020
12. PETA moves HC seeking directions to eradicate glanders in Horses, Donkeys
https://www.latestlaws.com/latest-news/peta-moves-hc-seeking-directions-to-eradicate-glanders-in-horses-donkeys/
BOMBAY HC THIS WEEK
1. Stop `Media Trial'' in Sushant Singh Rajput Case, petition urges High Court
https://www.latestlaws.com/latest-news/stop-media-trial-in-sushant-singh-rajput-case-petition-urges-high-court/
2. Only first Wife of Man entitled to lay claim on his Money, says High Court
https://www.latestlaws.com/latest-news/only-first-wife-of-man-entitled-to-lay-claim-on-his-money-says-high-court/
3. High Court dismisses PIL seeking declaration of PM CARES fund
https://www.latestlaws.com/latest-news/high-court-dismisses-pil-seeking-declaration-of-pm-cares-fund/
ALLAHABAD HC THIS WEEK
1. HC extends all interim orders passed by it and all subordinate courts/ tribunals till October 31
https://www.latestlaws.com/latest-news/hc-extends-all-interim-orders-passed-by-it-and-all-subordinate-courts-tribunals-till-october-31-read-order/
2.HC: Once tenancy is accepted a tenant cannot withdraw from it & approach Court against it
https://www.latestlaws.com/latest-news/hc-once-tenancy-is-accepted-a-tenant-cannot-withdraw-from-it-approach-court-against-it-read-order/
The Allahabad High Court while dealing with the matter related to Uttar Pradesh (Urban .
PUNJAB AND HARYANA HC THIS WEEK
1. High Court: Advocates and their Clerks shall not use saliva to affix Court Fee Stamps on Court Documents
https://www.latestlaws.com/latest-news/high-court-advocates-and-their-clerks-shall-not-use-saliva-to-affix-court-fee-stamps-on-court-documents/
2. No Employee can be removed or demoted in case of Disability acquired during job, rules HC
https://www.latestlaws.com/latest-news/no-employee-can-be-removed-or-demoted-in-case-of-disability-acquired-during-job-rules-hc/
3.Inspector General of Police Arrested for Assaulting two Women
https://www.latestlaws.com/latest-news/inspector-general-of-police-arrested-for-assaulting-two-women/
MISCELLANEOUS NEWS THIS WEEK
1. HC granted bail to a person charged under POCSO who sought that the complainant was major when crime was committed
https://www.latestlaws.com/latest-news/hc-granted-bail-to-a-person-charged-under-pocso-who-sought-that-the-complainant-was-major-when-crime-was-committed-read-order/
2. IRDAI issues Clarification: Companies cannot reject Motor Insurance Claims for not holding valid PUC Certificate
https://www.latestlaws.com/latest-news/irdai-issues-clarification-companies-cannot-reject-motor-insurance-claims-for-not-holding-valid-puc-certificate/
3. Sushant Singh Rajput Death Case: NCB files FIR against Rhea, 4 others
https://www.latestlaws.com/latest-news/sushant-singh-rajput-death-case-ncb-files-fir-against-rhea-4-others/
4.Babri Masjid Demolition Case: CBI Court rejects prosecution witnesses' plea to file written arguments
https://www.latestlaws.com/latest-news/babri-masjid-demolition-case-cbi-court-rejects-prosecution-witnesses-plea-to-file-written-arguments/
5.Students Body urges Law Minister to give fee concessions to NLU students
https://www.latestlaws.com/latest-news/students-body-urges-law-minister-to-give-fee-concessions-to-nlu-students/
6.COVID 19: CLAT 2020 Exam postponed again; to be conducted on 28th Sept
https://www.latestlaws.com/latest-news/covid-19-clat-2020-exam-postponed-again-to-be-conducted-on-28th-sept/
7. Need to ensure that E-Lok Adalat remains the ‘People’s Lok Adalat’: Justice N.V Ramana
https://www.latestlaws.com/latest-news/need-to-ensure-that-e-lok-adalat-remains-the-people-s-lok-adalat-justice-n-v-ramana/
8. Judges not above law, SC action on Prashant Bhushan unconstitutional, says Ex-Calcutta HC Judge, Justice Karnan
https://www.latestlaws.com/latest-news/judges-not-above-law-sc-action-on-prashant-bhushan-unconstitutional-says-ex-calcutta-hc-judge-justice-karnan/
9. Arindam Chaudhuri of IIPM held in pre-GST Case
https://www.latestlaws.com/latest-news/arindam-chaudhuri-of-iipm-held-in-pre-gst-case/
10. 'Perception of Speaker', Attorney General KK Venugopal refuses to initiate Contempt proceedings against Swara Bhaskar
https://www.latestlaws.com/latest-news/perception-of-speaker-attorney-general-kk-venugopal-refuses-to-initiate-contempt-proceedings-against-swara-bhaskar/
INTERNATIONAL NEWS THIS WEEK
1.New Zealand mosque shooter sentenced to life without parole
https://www.latestlaws.com/international-news/new-zealand-mosque-shooter-sentenced-to-life-without-parole/
2.Indian-origin Lawyer Rama Tiwari set to lead Singapore Academy of Law
https://www.latestlaws.com/international-news/indian-origin-lawyer-rama-tiwari-set-to-lead-singapore-academy-of-law/
3. US Court finds Parts of Anti-riot Law violative of Free Speech
https://www.latestlaws.com/international-news/us-court-finds-parts-of-anti-riot-law-violative-of-free-speech/
4. Nawaz Sharif an 'Absconder', have approached UK for his Extradition, says Pakistan Govt
https://www.latestlaws.com/international-news/nawaz-sharif-an-absconder-have-approached-uk-for-his-extradition-says-pakistan-govt/
5. Dubai's highest Court rejects Superyacht seizure appeal in Mammoth Divorce battle
https://www.latestlaws.com/marriage-and-divorce-news/dubai-highest-court-rejects-superyacht-seizure-appeal-in-mammoth-divorce-battle/
6. Britney Spears' request to remove father from guardianship to be decided in 2021, rules US Judge
https://www.latestlaws.com/international-news/britney-spears-request-to-remove-father-from-guardianship-to-be-decided-in-2021-rules-us-judge/
7. TikTok to take Donald Trump Govt to Court for not following due process before ban
https://www.latestlaws.com/international-news/tiktok-to-take-donald-trump-govt-to-court-for-not-following-due-process-before-ban/
