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SUPREME COURT
1. SC appoints a Committee of Three Sr. Judges to discuss Court's functioning in Lockdown and future action with Bar
https://www.latestlaws.com/latest-news/sc-appoints-a-committee-of-three-sr-judges-to-discuss-court-s-functioning-in-lockdown-and-future-action-with-bar/
2. SC: No coercive action against Employers for not complying with MHA's 'Full Wages Payment' order for Lockdown
https://www.latestlaws.com/latest-news/sc-no-coercive-action-against-employers-for-not-complying-with-mha-s-full-wages-payment-order-for-lockdown/
3. SC to States: Frame Common inter-state Travel Policy for NCR in a week
https://www.latestlaws.com/latest-news/sc-to-states-frame-common-inter-state-travel-policy-for-ncr-in-a-week/
4. BCI to file complaint against this Law Website over malicious Article on BCI Chairman
https://www.latestlaws.com/latest-news/bci-to-file-complaint-against-this-law-website-over-malicious-article-on-bci-chairman/
5. Supreme Court reiterates: Abduction followed by Murder raises a presumption that the Abductor Is Murderer
https://www.latestlaws.com/latest-news/supreme-court-reiterates-abduction-followed-by-murder-raises-a-presumption-that-the-abductor-is-murderer-read-judgment/
6. Plea in SC for direction to seek details on COVID-19 from China, WHO to facilitate Antidote Development
https://www.latestlaws.com/latest-news/plea-in-sc-for-direction-to-seek-details-on-covid-19-from-china-who-to-facilitate-antidote-development/
7. Declaring Gairsaina as Capital of Uttrakhand is a Policy Decision: SC dismisses petition
https://www.latestlaws.com/latest-news/declaring-gairsaina-as-capital-of-uttrakhand-is-a-policy-decision-sc-dismisses-petition-read-order/
8. SC reiterated: In two tier arbitration agreement, the foreign Arbitral award can be executed
https://www.latestlaws.com/latest-news/sc-reiterated-in-two-tier-arbitration-agreement-foreign-arbitral-award-can-be-executed-read-judgment/
DELHI HIGH COURT
1. Delhi High Court seeks data on Migrants from Centre, details of their Registration procedure
https://www.latestlaws.com/latest-news/delhi-high-court-seeks-data-on-migrants-from-centre-details-of-their-registration-procedure/
2. No discrimination b/w Ration and Non-Ration Card Holders in distributing Foodgrains', submits Delhi Govt; HC hopes scheme to be continued post Lockdown
https://www.latestlaws.com/latest-news/no-discrimination-b-w-ration-and-non-ration-card-holders-in-distributing-foodgrains-submits-delhi-govt-hc-hopes-scheme-to-be-continued-post-lockdown/
3. Honda sues Hero Electric over e-scooter design infringement, sought ad interim injunction from HC against the latter
https://www.latestlaws.com/latest-news/honda-sues-hero-electric-over-e-scooter-design-infringement-sought-ad-interim-injunction-from-hc-against-the-latter/
4. Remit of Court is to dispense justice in accordance with law, not to send 'messages' to Society', HC grants bail to undertrial in Delhi Riots
https://www.latestlaws.com/latest-news/remit-of-court-is-to-dispense-justice-in-accordance-with-law-not-to-send-messages-to-society-hc-grants-bail-to-undertrial-in-delhi-riots/
5. 1984 Anti-Sikh Riots Case: HC grants relief to convict on Medical Grounds
https://www.latestlaws.com/latest-news/1984-anti-sikh-riots-case-hc-grants-relief-to-convict-on-medical-grounds/
6. Dettol wins Trademark Infringement Suit; HC imposes ₹1 lakh cost on 'Devtol', restrains firm from using mark
https://www.latestlaws.com/latest-news/dettol-wins-trademark-infringement-suit-hc-imposes-1-lakh-cost-on-devtol-restrains-firm-from-using-mark/
BOMBAY HIGH COURT
1. Copyright extends to Theme, Plot and Storyline of a Literary work: HC
https://www.latestlaws.com/latest-news/copyright-extends-to-theme-plot-and-storyline-of-a-literary-work/
2. High Court serves notices to Union Government on PM-CARES fund
https://www.latestlaws.com/latest-news/high-court-serves-notices-to-union-government-on-pm-cares-fund/
3. 'Earning Potential of a woman no sufficient ground to deny maintenance', rules High Court
https://www.latestlaws.com/latest-news/earning-potential-of-a-woman-no-sufficient-ground-to-deny-maintenance-rules-high-court/
PUNJAB AND HARYANA HIGH COURT
1. This State Bar Council submits Resolution to HC for resuming Physical hearings.
https://www.latestlaws.com/latest-news/this-state-bar-council-submits-resolution-to-hc-for-resuming-physical-hearings/
2. HC to Schools: Non payment of Fees shall not result in denial of Education to Students
https://www.latestlaws.com/latest-news/hc-to-schools-non-payment-of-fees-shall-not-result-in-denial-of-education-to-students/
3. An employee of Mansa Court will face a trial for the allegedly scandalising judiciary by posting videos criticising Judges on the social networking site YouTube
https://www.latestlaws.com/latest-news/court-employee-charged-for-scandalising-judiciary-by-criticizing-judges/
4. HC decides decades old 'Heritage Claim' over Rs 20,000 Crore property of erstwhile Raja of Faridkot
https://www.latestlaws.com/latest-news/hc-decides-decades-old-heritage-claim-over-rs-20-000-crore-property-of-erstwhile-raja-of-faridkot-read-judgement/
ALLAHABAD HIGH COURT
1. The Allahbad High Court has ordered immediate release of Tablighi Jammat members from Quarantine centers
https://www.latestlaws.com/latest-news/this-high-court-has-ordered-immediate-release-of-tablighi-jammat-members-from-quarantine-centers/
PATNA HIGH COURT
1. If the Accused has been falsely implicated, then bail application can be granted
https://www.latestlaws.com/latest-news/high-court-if-the-accused-has-been-falsely-implicated-then-bail-application-can-be-granted-read-order/
ORISSA HIGH COURT
1. Even as video-sharing app TikTok has drawn severe criticism for inappropriate and offensive content, the Orissa High Court has castigated the social media platform for demonstrating a degrading culture and stressed the need for strict regulation of the platform to save youngsters from its negative impact
https://www.latestlaws.com/latest-news/tik-tok-needs-regulation-in-india-observes-hc-adding-cyber-prosecution-training-long-overdue/
NATIONAL GREEN TRIBUNAL
1. Rs 50 crore deposited by LG Polymers to be used for Eco Restoration, Compensating Victims: NGT
https://www.latestlaws.com/latest-news/rs-50-crore-deposited-by-lg-polymers-to-be-used-for-eco-restoration-compensating-victims-ngt/
OTHER SIGNIFICANT DEVELOPMENTS
1. Confidential’ legal issue holding up Vijay Mallya’s Extradition to India, says UK
https://www.latestlaws.com/latest-news/confidential-legal-issue-holding-up-vijay-mallya-s-extradition-to-india-says-uk/
2. Cabinet approves Ordinance to promote Barrier-Free Inter-State trade in Agriculture
https://www.latestlaws.com/latest-news/cabinet-approves-ordinance-to-promote-barrier-free-inter-state-trade-in-agriculture/
3. Kerala Pregnant Elephant Death Matter: Police lodges FIR against unidentified people
https://www.latestlaws.com/latest-news/kerala-pregnant-elephant-death-matter-police-lodges-fir-against-unidentified-people/
4. Cognizant to pay $5.7 million in class-action suit for unpaid overtime
https://www.latestlaws.com/latest-news/cognizant-to-pay-5-7-million-in-class-action-suit-for-unpaid-overtime/
5. Chargesheet against P Chidambaram, Son in INX Media Money-Laundering Case
https://www.latestlaws.com/latest-news/chargesheet-against-p-chidambaram-son-in-inx-media-money-laundering-case/
6. Ex-Judge of Gauhati High Court, Justice Arun Chandra Upadhyay passed away at the age of 69 at a private hospital in Guwahati
https://www.latestlaws.com/latest-news/former-gauhati-high-court-judge-passes-awayjustice-arun-chandra-upadhyay-passes-away-at-the-age-of-69/
7.Jessica Lal Murder Case: Lieutenant Governor allows release of convict Manu Sharma after SRB recommendation
https://www.latestlaws.com/latest-news/delhi-lt-guv-allows-release-of-convict-manu-sharma-after-srb-recommendation/
INTERNATIONAL UPDATES
1. US launches probe into digital service tax on Amazon, Netflix on countries including India
https://www.latestlaws.com/international-news/us-launches-probe-into-digital-service-tax-on-amazon-netflix-on-countries-including-india/
2. US State sues Google over alleged deceptive and unfair location tracking
https://www.latestlaws.com/international-news/us-state-sues-google-over-alleged-deceptive-and-unfair-location-tracking/
3. China: In a win to #MeToo Movement, Parliament codifies Sexual Harassment by Law
https://www.latestlaws.com/international-news/china-in-a-win-to-metoo-movement-parliament-codifies-sexual-harassment-by-law/
4. An international coalition of labor unions has filed a complaint against McDonald’s, alleging systemic sexual harassment of its employees around the world
https://www.latestlaws.com/international-news/lawsuit-filed-against-mcdonald-s-over-systematic-sexual-harassment-of-employees-worldwide/
5. Brazil: President Bolsonaro joins rally against Supreme Court; Judge warns Democracy at risk
https://www.latestlaws.com/international-news/brazil-president-bolsonaro-joins-rally-against-supreme-court-judge-warns-democracy-at-risk/
6. 2 Indian-Origin Men Jailed for over 12 yrs for Money Laundering in UK
https://www.latestlaws.com/international-news/2-indian-origin-men-jailed-for-over-12-yrs-for-money-laundering-in-uk/
7. China: Parliament approves controversial Hong Kong National Security Law
https://www.latestlaws.com/human-rights-news/china-parliament-approves-controversial-hong-kong-national-security-law/
8. UK PM Boris Johnson won't face Criminal Probe over ties with US Businesswoman
https://www.latestlaws.com/international-news/uk-pm-boris-johnson-won-t-face-criminal-probe-over-ties-with-us-businesswoman/
INTELLECTUAL PROPERTY RIGHTS
1. Ford Sued for Copyright Infringement by New York-Based, Freeplay Music
https://www.latestlaws.com/intellectual-property-news/ford-sued-for-copyright-infringement-by-new-york-based-freeplay-music/
2. Trademark Application for “Jurassic World: Aftermath” Game Filed by Universal Studios
https://www.latestlaws.com/intellectual-property-news/trademark-application-for-jurassic-world-aftermath-game-filed-by-universal-studios/
3. Tripura lost GI tag for a new variety of Jack Fruit
https://www.latestlaws.com/intellectual-property-news/tripura-lost-gi-tag-for-a-new-variety-of-jack-fruit/
4. Renowned NBA Player LeBron James Sued for Infringing the Slogan “More Than an Athlete”
https://www.latestlaws.com/intellectual-property-news/renowned-nba-player-lebron-james-sued-for-infringing-the-slogan-more-than-an-athlete/
5. Bengali Folk Song Composer Ratan Kahar Accuses Singer/Rapper Badshah for Plagiarism
https://www.latestlaws.com/intellectual-property-news/bengali-folk-song-composer-ratan-kahar-accuses-singer-rapper-badshah-for-plagiarism/
HUMAN RIGHTS LAW
1. US Cop who knelt on handcuffed Black Man's neck arrested, charged with Third-degree Murder
https://www.latestlaws.com/human-rights-news/us-cop-who-knelt-on-handcuffed-black-man-s-neck-arrested-charged-with-third-degree-murder/
2. Hungary bans legal recognition of its Transgender citizens, amends 'sex' category to 'sex at birth'
https://www.latestlaws.com/human-rights-news/hungary-bans-legal-recognition-of-its-transgender-citizens-amends-sex-category-to-sex-at-birth/
3. Every Citizen has a Fundamental Right to change Name, HC pulls CBSE for declining request
https://www.latestlaws.com/latest-news/every-citizen-has-a-fundamental-right-to-change-name-hc-pulls-cbse-for-declining-request/
