SUPREME COURT
- Serious Situation, Can't take chance', SC decided against resuming Regular Court hearing in view of COVID-19
- SC directs Banks to release balance loan amount sanctioned to Amrapali Buyers
- Supreme Court refuses to stay AP High Court order on removal of Retd. Judge as SEC
- Senior Journalist Vinod Dua given Anticipatory Bail in Defamation Case
https://www.latestlaws.com/latest-news/vinod-dua-given-anticipatory-bail-in-defamation-case/
- Palghar Lynching Case: Apex Court issues notice to Centre, State Govt. on fresh Plea seeking CBI probe in the Case
https://www.latestlaws.com/latest-news/top-court-issues-notice-to-centre-state-govt-on-fresh-plea/
- SC asks States and UTs to register all Migrants, offer local jobs
- BCI: Law Students except final year to be promoted on the basis of Internal marks and Previous year marks
- The Supreme Court asked a group of lawyers to approach the Punjab and Haryana High Court with their grievance against Haryana law, which makes Hindi the official language in subordinate courts.
- Five-Judge Bench of SC started to hear Review Petition challenging verdict upholding Aadhaar's validity
- Adivasis in tribal areas of AP & Telangana protested against SC’s judgment scrapping a Govt. order providing 100% reservation to Tribal people in the recruitment of teachers in Scheduled Areas
https://www.latestlaws.com/latest-news/after-adivasis-protest-sc-order-on-reservation- kcr-steps-in/
- ‘Willful Disobedience': Contempt of Court petition claims Govt. ignoring SC order in J&K Internet Curb matter
DELHI HIGH COURT
- Delhi High Court rejected a plea to bring PM CARES Fund under RTI Act, as the same is pending before Karnataka High Court
https://www.latestlaws.com/latest-news/high-court-rejects-plea-to-bring-pm-cares-fund-under-rti-act/
- HC declines to interfere with open Book Exams for Final Year DU Students
- HC dismisses plea challenging AIIMS' decision to conduct PG Entrance Exams amid COVID-19 spread
- HC notice to Delhi Govt for increasing number of labs to carry out COVID-19 Testing
- Containing COVID-19: Delhi HC dispenses Physical Filing of Documents, directs to use email, fax or WhatsApp
- Suspended Jammu and Kashmir DSP Davinder Singh, arrested while ferrying two Hizb-ul-Mujahideen terrorists in a vehicle on the Srinagar-Jammu Highway earlier this year, moved a Delhi Court seeking bail.
- After Saket Court, now Rohini Court Judges directed to Work from Home as Courtrooms shut for deep sanitization
- HC to Advocate: Lengthy Arguments in routine matters cannot be conducted through Video Conferencing
BOMBAY HIGH COURT
- Educationist moves HC, seeks free Treatment for all Covid-19 Patients
- COVID-19: ABAB writes to Finance Minister for issuance of directions to Banks to provide Loan to Lawyers at concessional rate
- HC grants Bail to Police Officer booked for pronouncing triple talaq to his Wife through Message
UTTRAKHAND HIGH COURT
- High Court of Uttarakhand termed the Uttarakhand's Ex-CM Facility (Residential & Other Facilities) Act, 2019 as unconstitutional and directed authorities to collect rent from the Ex-CM.
PUNJAB & HARYANA HIGH COURT
- HC directs Labour Commissioner, Chandigarh to decide on the validity of Tribune Trust’s notice of permanent cut in Employees’ salaries
MADRAS HIGH COURT
- HC asks Govt. if Video Call permission can be granted on humanitarian ground to Convicts in Rajiv Gandhi Assassination Case
MISCELLANEOUS
- ED registers Money Laundering Case against Medanta Hospital
https://www.latestlaws.com/latest-news/ed-registers-money-laundering-case-against-medanta-hospital/
- PNB Fraud Case: Enforcement Directorate brings back gems, jewellery worth ₹1,350 crore from Hong Kong.
- Centre seeks Stakeholders' opinion on decriminalising Cheque Bounce, lesser Economic Offences
- Dahej Chemical Factory Blast: NGT slaps ₹25 crore penalty on Gujarat Company
- Babri Masjid Demolition Case: Special Court puts BJP's LK Advani, Joshi and Bharti on Notice to appear in person when asked
INTERNATIONAL NEWS
- Pakistan: Court indicts Hafiz Saeed’s 4 close aides in Terror Financing Case
- Israel: Supreme Court strikes down Law legalizing settlements on Private Palestinian Land
- #BlackLivesMatter: Lawyers led a silent protest in Solidarity in US's Minnesota
- US Blogger accuses Pak Ex-Home Minister of rape, Ex-PM of harassment
- Pakistan: Court issues Notice to PM Imran Khan in Shahbaz’s defamation case
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