The World this Week By: LatestLaws.com | December,2020 | Week 3

THE SUPREME COURT THIS WEEK:

  1. SC dismisses appeal against Dhiraj Prasad Sahu's Election as Rajya Sabha MP

https://www.latestlaws.com/latest-news/sc-dismisses-appeal-against-dhiraj-prasad-sahu-s-election-as-rajya-sabha-mp/

  1. SC issues Notices to Kunal Kamra, Rachita Taneja on pleas seeking Contempt proceedings against them

https://www.latestlaws.com/latest-news/sc-issues-notices-to-kunal-kamra-rachita-taneja-on-pleas-seeking-contempt-proceedings-against-them/

  1. SC grants Ekta Kapoor interim protection from Arrest in FIR over Web Series

https://www.latestlaws.com/latest-news/sc-grants-ekta-kapoor-interim-protection-from-arrest-in-fir-over-web-series/

  1. 'Find it disturbing', SC stays Andhra Pradesh HC's controversial order to examine 'breakdown of Constitutional machinery' in State

https://www.latestlaws.com/latest-news/find-it-disturbing-sc-stays-andhra-pradesh-hc-s-controversial-order-to-examine-breakdown-of-constitutional-machinery-in-state/

  1. Apex Court asks States to give Rs 2,000 per month for Education of Children from CCI now with their Families

https://www.latestlaws.com/latest-news/apex-court-asks-states-to-give-rs-2-000-per-month-for-education-of-children-from-cci-now-with-their-families/

6. SC pulls up Telangana Govt for insensitivity in Suicide of BHEL Woman Officer

https://www.latestlaws.com/latest-news/sc-pulls-up-telangana-govt-for-insensitivity-in-suicide-of-bhel-woman-officer/

7. Supreme Court dismisses Skoda Volkswagen’s plea to quash FIR for alleged use of cheat device in car

https://www.latestlaws.com/latest-news/supreme-court-dismisses-skoda-volkswagen-s-plea-to-quash-fir-for-alleged-use-of-cheat-device-in-car/

8. Triple Talaq Law can’t curb right to Pre-Arrest Bail: Supreme Court

https://www.latestlaws.com/latest-news/triple-talaq-law-can-t-curb-right-to-pre-arrest-bail-supreme-court/

  1. SC directs States, UTs to form committees to undertake Fire safety Audits of Hospitals

https://www.latestlaws.com/latest-news/sc-directs-states-uts-to-form-committees-to-undertake-fire-safety-audits-of-hospitals/

11. SC: Universities can fix enhanced norms and standards for affiliation Than Those Prescribed By AICTE

https://www.latestlaws.com/latest-news/sc-universities-can-fix-enhanced-norms-and-standards-for-affiliation-than-those-prescribed-by-aicte-read-judgment/

12. Supreme Court: Disclosures to the media during the investigation of crime affect the rights of the accused and the rights of victims

https://www.latestlaws.com/latest-news/supreme-court-disclosures-to-the-media-during-the-investigation-of-crime-affect-the-rights-of-the-accused-and-the-rights-of-victims-read-judgment/

  1. Supreme Court: High Court's can’t expedite Trials at behest of Social Activists

https://www.latestlaws.com/latest-news/supreme-court-high-court-s-can-t-expedite-trials-at-behest-of-social-activists/

  1.  A person is disqualified to contest polls if conviction not stayed: Supreme Court

https://www.latestlaws.com/latest-news/a-person-is-disqualified-to-contest-polls-if-conviction-not-stayed-supreme-court-read-judgment/

  1. SC dismisses plea seeking to set aside HC order over Religious Conversions for Marriages

.https://www.latestlaws.com/latest-news/sc-dismisses-plea-seeking-to-set-aside-hc-order-over-religious-conversions-for-marriages/  

16. Aged Parents can’t resort to Senior Citizens Act to evict Daughter-in-Law’: Supreme Court

https://www.latestlaws.com/latest-news/aged-parents-can-t-resort-to-senior-citizens-act-to-evict-daughter-in-law-supreme-court/

17. 'Emergency shouldn't have happened', says SC, agrees to examine proclamation of 1975

https://www.latestlaws.com/latest-news/emergency-shouldn-t-have-happened-says-sc-agrees-to-examine-proclamation-of-1975/

THE DELHI HIGH COURT THIS WEEK:

1. Demonstrators at CM's residence squeezing into Residential Areas, observes Delhi HC

https://www.latestlaws.com/latest-news/demonstrators-at-cm-s-residence-squeezing-into-residential-areas-observes-delhi-hc/

2. Delhi HC issues notice to Centre for notification on Environmental Appraisal of Power, Mning Projects

https://www.latestlaws.com/latest-news/delhi-hc-issues-notice-to-centre-for-notification-on-environmental-appraisal-of-power-mning-projects/

3. High Court restrains AIIMS Nurses Union from continuing Strike

https://www.latestlaws.com/latest-news/high-court-restrains-aiims-nurses-union-from-continuing-strike/

THE BOMBAY HIGH COURT THIS WEEK:

1. High Court: Criminal case can’t be quashed only on ground of Compromise

https://www.latestlaws.com/latest-news/high-court-criminal-case-can-t-be-quashed-only-on-ground-of-compromise/

2. TRP Manipulation Case: Republic TV CEO granted Bail

https://www.latestlaws.com/latest-news/trp-manipulation-case-republic-tv-ceo-granted-bail/

THE PUNJAB AND HARYANA HIGH COURT THIS WEEK:

1. HC directs DGP, Haryana to proceed against Police officials u/s 166-A IPC in case they fail to obtain CCTV footage of a crime scene

https://www.latestlaws.com/latest-news/hc-directs-dgp-haryana-to-proceed-against-police-officials-u-s-166-a-ipc-in-case-they-fail-to-obtain-cctv-footage-of-a-crime-scene-read-judgment/

THE ALLAHABAD HIGH COURT THIS WEEK:

1. HC: Petitioner can approach State authorities for execution of guidelines for protection of Safai Karamcharies and workers

https://www.latestlaws.com/latest-news/hc-petitioner-can-approach-state-authorities-for-execution-of-guidelines-for-protection-of-safai-karamcharies-and-workers-read-order/

2. Allahabad HC orders release of man booked under NSA, says the law must be used with ‘extreme care’

https://www.latestlaws.com/latest-news/allahabad-hc-orders-release-of-man-booked-under-nsa-says-the-law-must-be-used-with-extreme-care-read-judgment/

THE KARNATAKA HIGH COURT THIS WEEK:

1. Bar Associations cannot be described as private entities, discharge public functions: High Court

https://www.latestlaws.com/latest-news/bar-associations-cannot-be-described-as-private-entities-discharge-public-functions-high-court-read-judgment/

2. Married Daughter can claim Father’s Job: High Court

https://www.latestlaws.com/latest-news/married-daughter-can-claim-father-s-job-high-court-read-judgment/

3. High Court terms manual scavenging as 'most inhuman' & 'Violative of Article 21', issues directions for implementation of Manual Scavengers Act, 2013

https://www.latestlaws.com/latest-news/high-court-terms-manual-scavenging-as-most-inhuman-violative-of-article-21-issues-directions-for-implementation-of-manual-scavengers-act-2013-read-order/

THE CALCUTTA HIGH COURT THIS WEEK:

1. [PIL Against Illegal Bird Trade] High Court: Birds without Mature Flight Feathers Cannot Be Captured For Trading In Any Form

https://www.latestlaws.com/latest-news/pil-against-illegal-bird-trade-high-court-birds-without-mature-flight-feathers-cannot-be-captured-for-trading-in-any-form-read-judgment/

THE RAJASTHAN HIGH COURT THIS WEEK:

1. Farmers move Rajasthan High Court over exclusion of 2 Key Crops from MSP

https://www.latestlaws.com/latest-news/farmers-move-rajasthan-high-court-over-exclusion-of-2-key-crops-from-msp/

2. Government servant entitled to maternity leave even if the child is born shortly before joining service: High Court

https://www.latestlaws.com/latest-news/government-servant-entitled-to-maternity-leave-even-if-the-child-is-born-shortly-before-joining-service-high-court-read-judgment/

 

THE KERALA HIGH COURT THIS WEEK:

1. No provision to allow Transgender persons into NCC, Kerala HC told

https://www.latestlaws.com/latest-news/no-provision-to-allow-transgender-persons-into-ncc-kerala-hc-told/

THE MISCELLANEOUS NEWS THIS WEEK:

1. NCB slaps Notice to Karan Johar asking him to explain 2019 Party’s Video

https://www.latestlaws.com/latest-news/ncb-slaps-notice-to-karan-johar-asking-him-to-explain-2019-party-s-video/

2 Hathras Case: CBI files Chargesheet against all four accused, Report reveals Victim was Gangraped, Murdered

https://www.latestlaws.com/latest-news/hathras-case-cbi-files-chargesheet-against-all-four-accused-in-report-reveals-victim-was-gangraped-murdered/

  1. 'Can't afford Legal Fees for my Court Cases in India or UK', submits Vijay Mallya; wants French property sale money

https://www.latestlaws.com/latest-news/can-t-afford-legal-fees-for-my-court-cases-in-india-or-uk-submits-vijay-mallya-wants-french-property-sale-money/

  1. CCPA sends Notices to 6 firms for false COVID-19 protection claims, directs FSSAI to take action in honey adulteration allegations

https://www.latestlaws.com/latest-news/ccpa-sends-notices-to-6-firms-for-false-covid-19-protection-claims-directs-fssai-to-take-action-in-honey-adulteration-allegations/

5. RBI asks HDFC Bank to stop Dgital Activities, sourcing new Credit Card Customers

https://www.latestlaws.com/corporate-law-news/rbi-asks-hdfc-bank-to-stop-dgital-activities-sourcing-new-credit-card-customers/

6. Farmers get Notice of ₹50 lakh for protests in this State by the Sub-Divisional Magistrate

https://www.latestlaws.com/latest-news/farmers-get-notice-of-50-lakh-for-protests-in-this-state-by-the-sub-divisional-magistrate/

10. Republic TV editor Arnab Goswami withdraws Anticipatory Bail Plea

https://www.latestlaws.com/latest-news/republic-tv-editor-arnab-goswami-withdraws-anticipatory-bail-plea/

11. This state Govt. issues guidelines prohibiting wearing of jeans, t-shirts, and slippers by its employees

https://www.latestlaws.com/latest-news/this-state-govt-issues-guidelines-prohibiting-wearing-of-jeans-t-shirts-and-slippers-by-its-employees-read-news/

12. Justice S Muralidhar to be appointed as Chief Justice of Orissa High Court

https://www.latestlaws.com/latest-news/justice-s-muralidhar-to-be-appointed-as-chief-justice-of-orissa-high-court/

THE INTERNATIONAL NEW THIS WEEK:

  1. Days after Court declared Nawaz Sharif 'Fugitive', Pakistan starts Extradition Process

latestlaws.com/international-news/days-after-court-declared-nawaz-sharif-fugitive-pakistan-starts-extradition-process/  

  1. US Court overturns Ohio ban on Transgender changes to Birth Certificates

https://www.latestlaws.com/international-news/us-court-overturns-ohio-ban-on-transgender-changes-to-birth-certificates/

  1. Swedish Court allows Telecoms Regulator to go ahead with Huawei exclusion

https://www.latestlaws.com/international-news/swedish-court-allows-telecoms-regulator-to-go-ahead-with-huawei-exclusion/

  1. Rights groups condemn Hungarian Ban on Same-Sex Adoptions

https://www.latestlaws.com/international-news/rights-groups-condemn-hungarian-ban-on-same-sex-adoptions/

  1. A 9-year-old girl who died after an asthma attack is thought to be the first person in the world to have air pollution listed as a cause of death in a landmark coroner's ruling.

https://www.latestlaws.com/human-rights-news/global-landmark-ruling-in-a-first-uk-court-rules-air-pollution-as-cause-of-death-of-9-year-old-girl/

 

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