The World this Week By: LatestLaws.com | December,2020 | Week 1

The World this Week By: LatestLaws.com | December,2020 | Week 1

The Supreme Court This Week:

1. SC directs states and UTs to ensure the installation of CCTV cameras in all police stations [Read Judgment]

https://www.latestlaws.com/latest-news/sc-directs-states-and-uts-to-ensure-the-installation-of-cctv-cameras-in-all-police-stations-read-judgment/ 

2. Apex Court rejects demand for Govt Nominees in Trust formed for Ayodhya Mosque

https://www.latestlaws.com/latest-news/apex-court-rejects-demand-for-govt-nominees-in-trust-formed-for-ayodhya-mosque/

3. Can’t bar convicted Leaders from Polls for Life: Govt to Supreme Court

https://www.latestlaws.com/latest-news/can-t-bar-convicted-leaders-from-polls-for-life-govt-to-supreme-court/

4. SC grants Anticipatory Bail to former Punjab police DGP in murder case [Read Judgment]

https://www.latestlaws.com/latest-news/sc-grants-anticipatory-bail-to-former-punjab-police-dgp-in-murder-case-read-judgment/

5. Supreme Court: ‘No Mask violates the Right to Life of others’

https://www.latestlaws.com/latest-news/supreme-court-no-mask-violates-the-right-to-life-of-others/

6. Uttar Pradesh, Uttarakhand's 'Love Jihad' laws challenged in Apex Court

https://www.latestlaws.com/latest-news/uttar-pradesh-uttarakhand-s-love-jihad-laws-challenged-in-apex-court/

7. SC refuses to hear plea seeking implementation of Guidelines on Protection of Rape Victims' identity

https://www.latestlaws.com/latest-news/sc-refuses-to-hear-plea-seeking-implementation-of-guidelines-on-protection-of-rape-victims-identity/

8. Ex-HC Judge moves SC against Andhra Pradesh HC order for probe into his phone conversation

https://www.latestlaws.com/latest-news/ex-hc-judge-moves-sc-against-andhra-pradesh-hc-order-for-probe-into-his-phone-conversation/

9. Supreme Court stays High Court order mandating community service for not wearing Masks

https://www.latestlaws.com/latest-news/supreme-court-stays-high-court-order-mandating-community-service-for-not-wearing-masks/

10. Supreme Court dismisses IMA's contempt plea against Delhi Chief Secretary

https://www.latestlaws.com/latest-news/supreme-court-dismisses-ima-s-contempt-plea-against-delhi-chief-secretary/

11. "Can't cut thousands of Trees for Krishna": Supreme Court to State Govt

https://www.latestlaws.com/latest-news/can-t-cut-thousands-of-trees-for-krishna-supreme-court-to-state-govt/

12. SC refuses to entertain Chanda Kochhar’s plea against termination as ICICI Bank CEO

https://www.latestlaws.com/latest-news/sc-refuses-to-entertain-chanda-kochhar-s-plea-against-termination-as-icici-bank-ceo/

13. Attorney General allows Contempt proceedings against Comic artist for her distasteful Tweets regarding Judiciary

https://www.latestlaws.com/latest-news/attorney-general-allows-contempt-proceedings-against-comic-artist-for-her-distasteful-tweets-regarding-judiciary/

14. Former Madras HC Judge CS Karnan arrested in Chennai over derogatory remarks on Judges

https://www.latestlaws.com/latest-news/former-madras-hc-judge-cs-karnan-arrested-in-chennai-over-derogatory-remarks-on-judges/

The Delhi High Court This Week:

1. No night curfew in Delhi as of now, AAP Govt informs Delhi High Court

https://www.latestlaws.com/latest-news/no-night-curfew-in-delhi-as-of-now-aap-govt-informs-delhi-high-court/

2. Delhi Violence: HC allows Asif Tanha to be kept in Guest House to appear for Exams

https://www.latestlaws.com/latest-news/delhi-violence-hc-allows-asif-tanha-to-be-kept-in-guest-house-to-appear-for-exams/

The Bombay High Court This Week:

1. High Court acquits Doctor convicted of disclosing Gender of Foetus in 2006

https://www.latestlaws.com/latest-news/high-court-acquits-doctor-convicted-of-disclosing-gender-of-foetus-in-2006/

2. Dharavi Revamp Project: UAE-based Firm, STC moves HC and International Court of Arbitration against Maha Govt for cancelling tender

https://www.latestlaws.com/latest-news/dharavi-revamp-project-uae-based-firm-stc-moves-hc-and-international-court-of-arbitration-against-maha-govt-for-cancelling-tender/

3. [Contempt Petition] HC directs Sessions Judge to monitor Judicial Magistrate’s Judgments and Orders [Read Judgment]

https://www.latestlaws.com/latest-news/contempt-petition-hc-directs-sessions-judge-to-monitor-judicial-magistrate-s-judgments-and-orders-read-judgment/

4. Sexual Assault charges cannot be slapped under POCSO Act unless sexual intent proved: High Court

https://www.latestlaws.com/latest-news/sexual-assault-charges-cannot-be-slapped-under-pocso-act-unless-sexual-intent-proved-bombay-hc/

The Allahabad High Court This Week:

1. HC infers, Right to stay  in a live-in relationship forms a facet of Article 21 [Read Judgment]

https://www.latestlaws.com/latest-news/hc-infers-right-to-stay-in-a-live-in-relationship-forms-a-facet-of-article-21-read-judgment/ 

The Miscellaneous News This Week:

1. 'Judicial History': Husband, Wife Sworn-in as Madras High Court Judges on Same Day

https://www.latestlaws.com/latest-news/judicial-history-husband-wife-sworn-in-as-madras-high-court-judges-on-same-day/

2. Farm Laws are Unconstitutional and illegal: SCBA President Dushyant Dave

https://www.latestlaws.com/latest-news/farm-laws-are-unconstitutional-and-illegal-scba-president-dushyant-dave/

3. Lawyer files plea seeking suspension of Kangana Ranaut’s Twitter Account

https://www.latestlaws.com/latest-news/lawyer-files-plea-seeking-suspension-of-kangana-ranaut-s-twitter-account/

4. High Court of Jammu and Kashmir designated 26 Advocates as "Senior Advocate" [Read Notification]

https://www.latestlaws.com/latest-news/high-court-of-jammu-and-kashmir-designated-26-advocates-as-senior-advocate-read-notification/

5. Javed Akhtar submits Statement in Defamation Case against Kangana Ranaut

https://www.latestlaws.com/latest-news/javed-akhtar-submits-statement-in-defamation-case-against-kangana-ranaut/

6. Kangana Ranaut gets legal notice over ‘misidentifying’ Shaheen Bagh activist Bilkis Bano

https://www.latestlaws.com/latest-news/kangana-ranaut-gets-legal-notice-over-misidentifying-shaheen-bagh-activist-bilkis-bano/

7. NGT extends ban on sale and use of firecrackers during Covid-19 in NCR and cities where AQI falls under ‘poor’ or above categories

https://www.latestlaws.com/latest-news/ngt-extends-ban-on-sale-and-use-of-firecrackers-during-covid-19-in-ncr-and-cities-where-aqi-falls-under-poor-or-above-categories/

8. Farm Bills 2020: Centre, farmers begin fresh talks; MSP assurance on the table

https://www.latestlaws.com/latest-news/farm-bills-2020-centre-farmers-begin-fresh-talks-msp-assurance-on-the-table/

9. Malegaon Blast Case: Special Court directs all accused to appear on Dec 19

https://www.latestlaws.com/latest-news/malegaon-blast-case-special-court-directs-all-accused-to-appear-on-dec-19/

10. SSR death case: Special NDPS court grants bail to Rhea Chakraborty's brother Showik Chakraborty in Drugs Case

https://www.latestlaws.com/latest-news/ssr-death-case-special-ndps-court-grants-bail-to-rhea-chakraborty-s-brother-showik-chakraborty-in-drugs-case/

11. NCB moves NDPS Court to seek cancellation of Bharti Singh and husband’s bail in Drug Case

https://www.latestlaws.com/latest-news/ncb-moves-ndps-court-to-seek-cancellation-of-bharti-singh-and-husband-s-bail-in-drug-case/

The International New This Week:

1. Pakistan: Former Judge Arshad Malik, who convicted Nawaz Sharif in 2018, dies of COVID-19

https://www.latestlaws.com/international-news/pakistan-former-judge-arshad-malik-who-convicted-nawaz-sharif-in-2018-dies-of-covid-19/

2. US Senate passes Bill to raise Country cap on Green Cards, Indians may benefit

https://www.latestlaws.com/international-news/us-senate-passes-bill-to-raise-country-cap-on-green-cards-indians-may-benefit/

3. Ex-Pakistan PM Nawaz Sharif was declared a "proclaimed offender" by the Islamabad High Court

https://www.latestlaws.com/international-news/former-pakistan-pm-nawaz-sharif-declared-proclaimed-offender-by-high-court/

4. U.S. Supreme Court Justices question human rights claims against Nestle and Cargill

https://www.latestlaws.com/human-rights-news/u-s-supreme-court-justices-question-human-rights-claims-against-nestle-and-cargill/

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