The World this Week By: LatestLaws.com | August,2020 | Week 4
Supreme Court
1. SSR Death Case: SC creates history with first time a Single Judge Bench invoking powers under Article 142 of Constitution to do 'Complete Justice
https://www.latestlaws.com/latest-news/ssr-death-case-sc-creates-history-with-first-time-a-single-judge-bench-invoking-powers-under-article-142-of-constitution-to-do-complete-justice/
2. NEET and JEE Main 2020: Supreme Court Lawyer writes to PMO, requests postponement of exams
https://www.latestlaws.com/latest-news/neet-and-jee-main-2020-supreme-court-lawyer-writes-to-pmo-requests-postponement-of-exams/
3. CBSE Compartment Exams: SC disposes off petition with liberty to challenge CBSE notification
https://www.latestlaws.com/latest-news/cbse-compartment-exams-sc-disposes-off-petition-with-liberty-to-challenge-cbse-notification/
4.'Pained but won't apologize. Did my citizen duty', submits Prashant Bhushan; SC rejects his plea to defer hearing on his sentence in Contempt Case
https://www.latestlaws.com/latest-news/pained-but-won-t-apologize-did-my-citizen-duty-submits-prashant-bhushan-sc-rejects-his-plea-to-defer-hearing-on-his-sentence-in-contempt-case/
5. SC completes 100 days of hearing Cases via Video Conferencing, over 15,000 cases heard
https://www.latestlaws.com/latest-news/sc-completes-100-days-of-hearing-cases-via-video-conferencing-over-15-000-cases-heard/
6.Vikas Dubey Encounter: SC rejects plea against composition of Probe Panel
https://www.latestlaws.com/latest-news/vikas-dubey-encounter-sc-rejects-plea-against-composition-of-probe-panel/
7.Supreme Court turns down PM Cares transfer to Disaster Fund
https://www.latestlaws.com/latest-news/supreme-court-turns-down-pm-cares-transfer-to-disaster-fund/
8. SC dismisses plea to direct authorities to immediately recover AGR dues from telcos
https://www.latestlaws.com/latest-news/sc-dismisses-plea-to-direct-authorities-to-immediately-recover-agr-dues-from-telcos/
9.Clarify stand on Jio’s liabilities: Supreme Court
https://www.latestlaws.com/latest-news/clarify-stand-on-jio-s-liabilities-supreme-court/
Delhi High Court
1.Hunger Camps: High Court Orders Recce of Shelters
https://www.latestlaws.com/latest-news/hunger-camps-high-court-orders-recce-of-shelters/
2.High Court directs Delhi University to conduct physical Exams by Sept 14
https://www.latestlaws.com/latest-news/high-court-directs-delhi-university-to-conduct-physical-exams-by-sept-14/
3.2G Scam: HC issues notice to ED on plea seeking release of attached Properties
https://www.latestlaws.com/latest-news/2g-scam-hc-issues-notice-to-ed-on-plea-seeking-release-of-attached-properties/
4.Supreme Court Collegium has approved proposal of elevation of Six Advocates as Judges of Delhi High Court
https://www.latestlaws.com/latest-news/supreme-court-collegium-has-approved-proposal-of-elevation-of-six-advocates-as-judges-of-delhi-high-court/
5.Plea in HC against Salary cuts of Private School Teachers
https://www.latestlaws.com/latest-news/plea-in-hc-against-salary-cuts-of-private-school-teacher/
Mumbai High Court
1.After HC Order, State allows Cast and Cew aged above 65 to attend Shoots
https://www.latestlaws.com/latest-news/after-hc-order-state-allows-cast-and-cew-aged-above-65-to-attend-shoots/
2. Yes Bank Fraud Case: High Court grants Bail to Wadhawan Brothers
https://www.latestlaws.com/latest-news/yes-bank-fraud-case-high-court-grants-bail-to-wadhawan-brothers/
Punjab and Haryana High Court
1.Crisis for Punjab and Haryana High Court? Only one of 5 names cleared for elevation
https://www.latestlaws.com/latest-news/crisis-for-punjab-and-haryana-high-court-only-one-of-5-names-cleared-for-elevation/
Allahabad High Court
1.High Court lists Dr. Kafeel’s matter for final disposal [Read Order]
https://www.latestlaws.com/latest-news/high-court-lists-dr-kafeel-s-matter-for-final-disposal-read-order/
Kerala High Court
1.HC: Decision of the Government in opening more liquor shops, Bars/Parlours cannot be said to be violative of Constitution [Read Judgment]
https://www.latestlaws.com/latest-news/hc-decision-of-the-government-in-opening-more-liquor-shops-bars-parlours-cannot-be-said-to-be-violative-of-constitution-read-judgment/
Karnataka High Court
1.Students alleges scam in Re-Evaluation of exams in this State Law University
https://www.latestlaws.com/latest-news/students-alleges-scam-in-re-evaluation-of-exams-in-this-state-law-university/
Miscellaneous
1.Over 700 Lawyers write to CJI Bobde raising concern over increasing trend of 'browbeating and intimidating Judiciary'
https://www.latestlaws.com/latest-news/over-700-lawyers-write-to-cji-bobde-raising-concern-over-increasing-trend-of-browbeating-and-intimidating-judiciary/
2.Babri Mosque Demolition Case in last leg, CBI told to file written reply
https://www.latestlaws.com/latest-news/babri-mosque-demolition-case-in-last-leg-cbi-told-to-file-written-reply/
3.MHA decides to withdraw 100 Companies of Paramilitary Forces from Jammu and Kashmir
https://www.latestlaws.com/latest-news/mha-decides-to-withdraw-100-companies-of-paramilitary-forces-from-jammu-and-kashmir/
4. Plea in Delhi HC against the deduction of salaries of teachers of private schools
https://www.latestlaws.com/latest-news/plea-in-delhi-hc-against-the-deduction-of-salaries-of-teachers-of-private-schools/
5.NGT imposes Fine of Rs.286 Crore on Petroleum Companies for Pollution
https://www.latestlaws.com/latest-news/ngt-imposes-fine-of-rs-286-crore-on-petroleum-companies-for-pollution/
6.NHRC issues notices to State Govt, Union Jal Shakti Ministry over alleged Gang-Rape, Murder of Girl
https://www.latestlaws.com/latest-news/nhrc-issues-notices-to-state-govt-union-jal-shakti-ministry-over-alleged-gang-rape-murder-of-girl/
7.Himachal Pradesh High Court stays UGC exams until SC's order
https://www.latestlaws.com/latest-news/himachal-pradesh-high-court-stays-ugc-exams-until-sc-s-order/
8.HC holds school in contempt; asks to waive off one-month tuition fee of Petitioners [Read Order]
https://www.latestlaws.com/latest-news/hc-holds-school-in-contempt-asks-to-waive-off-one-month-tuition-fee-of-petitioners-read-order/
9. BCI mandates Mediation with Conciliation will be compulsory subject in Law Colleges from Academic Year 2020-2021
https://www.latestlaws.com/latest-news/bci-mandates-mediation-with-conciliation-will-be-compulsory-subject-in-law-colleges-from-academic-year-2020-2021/
International News
1. Dubai's highest Court rejects superyacht seizure appeal in mammoth Divorce battle
https://www.latestlaws.com/marriage-and-divorce-news/dubai-s-highest-court-rejects-superyacht-seizure-appeal-in-mammoth-divorce-battle/
2. US Court reduces damages in TCS- Epic Systems case, Company to appeal
https://www.latestlaws.com/latest-news/us-court-reduces-damages-in-tcs-epic-systems-case-company-to-appeal/
3.US suspends 3 bilateral agreements with China over National Security Law
https://www.latestlaws.com/international-news/us-suspends-3-bilateral-agreements-with-china-over-national-security-law/
4. China releases Second Draft of Amended Copyright Law
https://www.latestlaws.com/international-news/china-releases-second-draft-of-amended-copyright-law/
5. Facebook sued over warning Labels on Anti-Vaccine Posts
https://www.latestlaws.com/international-news/facebook-sued-over-warning-labels-on-anti-vaccine-posts/
6. Singapore Founder's Grandson to Pay $11,000 as Fine over "Pliant Court System" Post
https://www.latestlaws.com/international-news/singapore-founder-s-grandson-to-pay-11-000-as-fine-over-pliant-court-system-post/
7. UK Lawmaker asks for Virtual Trial in diplomat’s Wife crash
https://www.latestlaws.com/international-news/uk-lawmaker-asks-for-virtual-trial-in-diplomat-s-wife-crash/
8. Malaysia Jails Indian Restaurant Owner for 5 months for spreading COVID
https://www.latestlaws.com/international-news/malaysia-jails-indian-restaurant-owner-for-5-months-for-spreading-covid/
Share this Document :Picture Source :
