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

The World this Week By: LatestLaws.com | December,2020 | Week 2

The Supreme Court this Week:

SC: 'The role of Courts while examining evidence in accident claim cases should be only to analyze the material placed on record' [Read Judgment]

https://www.latestlaws.com/latest-news/sc-the-role-of-courts-while-examining-evidence-in-accident-claim-cases-should-be-only-to-analyze-the-material-placed-on-record-read-judgment/

SC: Possession of 'Indian Flap Shell Turtle' not an offence under the Wildlife Protection Act [Read Judgment]

https://www.latestlaws.com/latest-news/sc-possession-of-indian-flap-shell-turtle-not-an-offence-under-the-wildlife-protection-act-read-judgment/

SC Expounds: Accused can be convicted individually if group conviction under section 149 IPC fails [Read Judgment]

https://www.latestlaws.com/latest-news/sc-expounds-accused-can-be-convicted-individually-if-group-conviction-under-section-149-ipc-fails-read-judgment/

[SECTION 304B IPC] Must prove unnatural death if the conviction is sought in case of dowry death: SC

https://www.latestlaws.com/latest-news/section-304b-ipc-must-prove-unnatural-death-if-the-conviction-is-sought-in-case-of-dowry-death-sc/

SC: HC with no commercial division can cancel design u/s 22(4) of Designs Act [Read Judgment]

https://www.latestlaws.com/latest-news/sc-hc-with-no-commercial-division-can-cancel-design-u-s-22-4-of-designs-act-read-judgment/

Supreme Court on Compounding of offenses U/s 23A of Mines & Minerals Act: Violators cannot be permitted to go Scot free on payment of penalty only [Read Judgment]

https://www.latestlaws.com/latest-news/supreme-court-on-compounding-of-offenses-u-s-23a-of-mines-minerals-act-violators-cannot-be-permitted-to-go-scot-free-on-payment-of-penalty-only-read-judgment/

SC refuses to hear PIL on making Laws to confiscate 'Benami' Properties, Black Money

https://www.latestlaws.com/latest-news/sc-refuses-to-hear-pil-on-making-laws-to-confiscate-benami-properties-black-money/

SC refuses to entertain Plea Seeking Investigation in Vohra Committee Report, says Prayers are Utopian

https://www.latestlaws.com/latest-news/sc-refuses-to-entertain-plea-seeking-investigation-in-vohra-committee-report-says-prayers-are-utopian/

Farm Laws 2020 Protest: Kisan Union moves SC, says it will make Farmers vulnerable to Corporate greed

https://www.latestlaws.com/latest-news/farm-laws-2020-protest-kisan-union-moves-sc-says-it-will-make-farmers-vulnerable-to-corporate-greed/

Roshni Act: Supreme Court asks J&K HC to decide on Dec 21 Pleas seeking Review of its Verdict

https://www.latestlaws.com/latest-news/roshni-act-supreme-court-asks-j-k-hc-to-decide-on-dec-21-pleas-seeking-review-of-its-verdict/

SC: Acceptance can be inferred from the implied conduct in case of gift deed [Read Judgment]

https://www.latestlaws.com/latest-news/sc-acceptance-can-be-inferred-from-the-implied-conduct-in-case-of-gift-deed-read-judgment/

Tax Audit Limit for CAs: SC transfers to itself pleas pending before HCs challenging constitutional validity of ICAI Guidelines

https://www.latestlaws.com/latest-news/tax-audit-limit-for-cas-sc-transfers-to-itself-pleas-pending-before-hcs-challenging-constitutional-validity-of-icai-guidelines/

HC agrees to examine Constitutionality of ‘Power to Arrest’ under CGST Act

https://www.latestlaws.com/latest-news/hc-agrees-to-examine-constitutionality-of-power-to-arrest-under-cgst-act/

SC adjourns to Dec 14 hearing on pleas seeking Loan Moratorium extension

https://www.latestlaws.com/latest-news/sc-adjourns-to-dec-14-hearing-on-pleas-seeking-loan-moratorium-extension/

The Delhi High Court this Week:

HC: Award of compensation to victims u/s 357(3) Cr.P.C. is mandatory; accused should file affidavit of income & assets [Read Judgment]

https://www.latestlaws.com/latest-news/hc-award-of-compensation-to-victims-u-s-357-3-cr-p-c-is-mandatory-accused-should-file-affidavit-of-income-assets-read-judgment/

Discarding child’s ‘tutored’ testimony, HC holds that presumptions u/s 29 POCSO Act applies on establishment of foundational facts by leading evidence [Read Judgment]

https://www.latestlaws.com/latest-news/discarding-child-s-tutored-testimony-hc-holds-that-presumptions-u-s-29-pocso-act-applies-on-establishment-of-foundational-facts-by-leading-evidence-read-judgment/

HC issues Notice to Delhi Govt on plea against capping cost of RT-PCR tests

https://www.latestlaws.com/latest-news/hc-issues-notice-to-delhi-govt-on-plea-against-capping-cost-of-rt-pcr-tests/

HC asks Delhi Govt to reconsider order reserving 80 pc ICU beds for Covid patients

https://www.latestlaws.com/latest-news/hc-asks-delhi-govt-to-reconsider-order-reserving-80-pc-icu-beds-for-covid-patients/

High Court: Check if E-Tailers displaying ‘Country of Origin’

https://www.latestlaws.com/latest-news/high-court-check-if-e-tailers-displaying-country-of-origin/

The Bombay High Court this Week:

HC expresses displeasure over repeated cases of non-working of CCTVs at police stations; directs the maintenance of a register in respect of CCTV system [Read Order]

https://www.latestlaws.com/latest-news/hc-expresses-displeasure-over-repeated-cases-of-non-working-of-cctvs-at-police-stations-directs-the-maintenance-of-a-register-in-respect-of-cctv-system-read-order/

The Allahabad High Court this Week:

1 HC: Wife’s consent is necessary for adoption under Hindu Law [Read Order]

https://www.latestlaws.com/latest-news/hc-wife-s-consent-is-necessary-for-adoption-under-hindu-law-read-order/

PIL in High Court seeks freezing of 'Lotus’ as BJP's poll symbol, argues it's the 'National Flower'

https://www.latestlaws.com/latest-news/pil-in-high-court-seeks-freezing-of-lotus-as-bjp-s-poll-symbol-argues-it-s-the-national-flower/

PIL challenges Uttar Pradesh's Ordinance against Religious Conversion

https://www.latestlaws.com/latest-news/pil-challenges-uttar-pradesh-s-ordinance-against-religious-conversion/

The Punjab and Haryana High Court this Week:

HC declines relief to AAP MP Sanjay Singh in a defamation suit by Shiromani Akali Dal leader Bikram Singh Majithia [Read Order]

https://www.latestlaws.com/latest-news/hc-declines-relief-to-aap-mp-sanjay-singh-in-a-defamation-suit-by-shiromani-akali-dal-leader-bikram-singh-majithia-read-order/

HC observed only family members or near relatives can file a complaint of Defamation[Read Judgment]

https://www.latestlaws.com/latest-news/hc-observed-only-family-members-or-near-relatives-can-file-a-complaint-of-defamation-read-judgment/

The Rajasthan High Court this Week:

High Court Expounds: Married persons living with somebody else's spouse is an immoral act, a seal of approval can't be given by ordering police protection [Read Order]

https://www.latestlaws.com/latest-news/high-court-expounds-married-persons-living-with-somebody-else-s-spouse-is-an-immoral-act-a-seal-of-approval-can-t-be-given-by-ordering-police-protection-read-order/

The Miscellaneous New this Week: