The World this Week By: LatestLaws.com | October,2020 | Week 1
THE SUPREME COURT THIS WEEK:
- Hard Labour: Supreme Court quashes Gujarat fiat on extra work hours
- Prashant Bhushan files Review Petition in SC against verdict in contempt case slapping ₹1 fine on him
- UPSC Prelim 2020: SC refuses to delay IAS Exam, asks UPSC to consider extra attempt option
- SC issues new Roster; CJI, 7 Senior Judges to hear PILs, letter petitions, Social Justice matters from Oct 5
- Airline ticket refund: SC okays DGCA plan for full refund on cancelled flights due to Lockdown
- Apex Court notice to Maharashtra Assembly over motion against Arnab
- Land Acuisition matter needs calarity
- How long can Mehbooba Mufti be kept in custody
- Plea in SC seeks modification in IPC sections relating to sexual harassment against transgenders
- PIL in SC seeks guidelines regarding online virtual classes
https://www.latestlaws.com/latest-news/pil-in-sc-seeks-guidelines-regarding-online-virtual-classes/
- Misconception of facts about promise to marry has to be in proximity of time of the occurrence
THE DELHI HIGH COURT THIS WEEK:
- Selection in Army not defined by Father's ambition: Delhi High Court
- COVID-19: Delhi High Court extends its Suspended Functioning further till 8th Oct [Read Notice]
- HC seeks AAP MLA's reply on plea challenging her Election over info filed on Education
- HC transfers to Crime Branch probe into disappearance of CISF Official
- HC to hold Virtual Interview for Lawyers seeking designation of Senior Advocate from Oct 5 to 14
- Plea seeking NIA probe against Twitter India for promoting anti-India tweets, withdrawn from Court
- Plea to do away with Covid +ve Posters: Court asks AAP Government's reply
- 'What have you done about Rakul Preet's media gag plea?', High Court asks Centre
- Justice Brijesh Sethi in 2 G scam case judges must not succum to pessimism with pendown or abdicate their duty
- HC reserves order on Ashok Arora’s ple challenging his removal as secratary of SCBA
- Tweets against Rajdeep removed
THE BOMBAY HIGH COURT THIS WEEK:
- Form Commission for Grievances against Private Hospitals: High Court
- Fatal Injury not a must to invoke Attempt to Murder Charge: High Court
- 'Rights aren't absolute': Bombay High Court on Abusive Tweets against Uddhav Thackeray
- How can drug supply to rajput be prove after his death
- Bombay HC Nominates Judges to Start Physical Hearing from October 1
- No virtual hearing for RTI cases
- Bomaby HC refuses to interfere in Mumbai University’s decision to conduct exams
- [Fundamental Rights are above statutory rights] Voice of Prostitute victims is to be considered while sending them to protective homes
THE ALLAHBAD HIGH COURT THIS WEEK:
- HC dismisses the plea against telecast of Web Series “Paatal Lok” [Read Order]
- HC grants last opportunity to State Govt. to file its response in police constables recruitment matter [Read Order]
- Lucknow bench of Allahabad HC takes suo motu cognizance of Hathras incident
- HC seeks State’s response on whether there is any Govt. policy restricting opening up of liquor shops near educational institutions- https://www.latestlaws.com/latest-news/hc-seeks-state-s-response-on-whether-there-is-any-govt-policy-restricting-opening-up-of-liquor-shops-near-educational-institutions-read-order/
THE MADRAS HIGH COURT THIS WEEK:
- This High Court allows for Physical Hearing of cases [Read Notification]
THE KERALA HIGH COURT THIS WEEK:
- COVID: This High Court demands explanation from CBSE Schools in State on charging Fees
- The Govt of Kerala has moved a plea in the High Court of Kerala to quash the FIR filed by the CBI into the Life Mission scam.
THE MISCELLANEOUS NEWS THIS WEEK:
- Mathura court dismisses plea on Shri Krishna Janmabhoomi
https://www.latestlaws.com/latest-news/mathura-court-dismisses-plea-on-shri-krishna-janmabhoomi/
2 This State Assembly passes bill to allow e-payment of Court Fee
3.NCW writes to UP DGP seeking explanation on urgency to cremate Hathras Victim's Body
4.Parliament appoints Parliamentary Standing Committee 2020-2021
5.Unlock 5.0: MHA issues guidelines, cinemas to reopen, States allowed to decide on re-opening of schools from 15th Oct onwards
6.Rajatshan Govt. Appoints 190 candidates selected in civil judge exam
7.Chinese banks to start enforcement action against Anil Ambani’s world wide assets
8.SEBI slaps Rs. 1 Crore fine on Rana Kapoor for violating disclosure norms
- President Assent to Jammu and Kashmir Language Act 2020
THE INTERNATIONAL NEWS THIS WEEK:
- Won’t allow India to appoint foreign lawyer for Kulbhushan Jadhav Pakistan
- US Judge blocks Trump H 1B Visa ban
https://www.latestlaws.com/international-news/u-s-judge-blocks-trump-s-h-1b-visa-ban/
- Brussels Launches legal action against EU for Brexit agreement non compliance
- Amy Barret nominated by Donald Trump
- Pakistan Court orders to seize Navaz Sharif’s assets
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