THE SUPREME COURT THIS WEEK:
- Plea in Supreme Court seeks to make Chennai Bench of NCLAT functional
- SC: Landlord-Tenant Dispute under the TP Act are arbitrable, but those under the Rent Act are not [Read Judgment]
- SC: Application of a person not connected with criminal proceedings u/s 482 Cr.P.C. cannot be entertained by HC [Read Judgment]
4. Govt. cannot operate like limitation does not apply to it: Sc imposes costs on officers responsible for 462 days delay in SLP
- While shunning 'moral policing' by ICC, HC holds that ICC can't comment on personal conduct of parties while dealing with sexual harassment at workplace
- Plea filed in Apex Court for appointment of Chairperson, Members to Law Commission
- General Category Open To All, Foreclosing Slots For Reserved Candidates In General Category Would Result In Communal Reservation: Supreme Court [Read Judgment]
THE DELHI HIGH COURT THIS WEEK:
- HC seeks Dharma's response in Indian Singers Rights Association's plea seeking Royalty for performance in Gunjan Saxena
- HC: Decision can’t be questioned but the decision-making process can be subjected to Judicial review [Read Judgment]
- HC: RBI guidelines for covid-19 relief regarding loan repayment cannot cover defaults prior to the outbreak of Pandemic [Read Judgment]
THE BOMBAY HIGH COURT THIS WEEK
- Are Private Healthcare providers entitled to PM Insurance Cover: High Court asks Centre
- 'Possession of skin of dead Cows, Bullocks not an offence', rules Bombay HC
- HC allows Economically Weaker Section quota to Maratha caste students [Read Order]
THE PUNJAB AND HARYANA HIGH COURT THIS WEEK:
- HC: A defamation complaint of a deceased person can be lodged only by 'family members' or 'near relatives' [Read Order]
2. HC calls off three year moratorium period pressed upon by the BCI on opening of new colleges [Read Order]
- Covid-19: Punjab and Haryana High Court not to resume Physical Hearings in Jan; adjourns cases till April and May
- High Court of Punjab and Haryana has ruled that interrogation of an accused is a statutory right of Police & cannot be substituted by video conference.
THE ALLAHABAD HIGH COURT THIS WEEK:
- HC directs all lower courts to give complete details of criminal antecedents of accused in bail applications [Read Order]
- HC: Changing name is a part of freedom of expression under Article 19 (1) (a) of the Constitution [Read Order
THE ANDHRA PRADESH HIGH COURT THIS WEEK:
- HC reiterates: There is nothing as oral power of attorney; it shall be in writing always [Read Order]
THIS KARNATAKA HIGH COURT THIS WEEK:
- This HC stays Govt order dropping 61 cases against Ministers, Legislators
THE ORISSA HIGH COURT THIS WEEK:
- HC: Right to progeny and termination thereof is a fundamental right under article 21 of Indian Constitution [Read Order]
THE JAMMU AND KASHMIR HIGH COURT THIS WEEK:
- J&K Residents may approach NHRC over human rights violation: HC states as the J&K State HRC gets wound up after J&K Re-organization Act [Read Judgment]
THE MISCELLANEOUS NEWS THIS WEEK:
- MP Cabinet approves Dharma Swatantrya (Religious Freedom) Bill 2020
- Court sends Ex-BARC CEO Partho Dasgupta to Police custody in alleged TRP Scam
- Court summons Raj Thackeray to appear on Jan 5 after MNS workers tear Amazon posters
- Kerala scribe Journalist Siddique Kappan’s Case shifted to Mathura’s Districts and Sessions’ Court
- Centre asks States to set up Special Courts for Infra Project Litigations
- Cabinet approves revision in DTH guidelines, Licence to now be issued for 20 years
- Air Quality Commission directs switching over of all industries in Delhi to PNG
- UK Media Regulator fines Arnab Goswami's Channel, Republic Bharat ₹20 lakhs for 'Hate Speech' towards Pakistan
THE INTERNATIONAL NEWS THIS WEEK:
- Pakistani Court sentences Mumbai Terror Attack Mastermind Hafiz Saeed to 15 years for Terror Financing
- Nepal SC issues Show Cause Notice against Govt over dissolving Parliament’
- Donald Trump grants full pardon to two convicted in Russia probe
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