The World this Week By: LatestLaws.com | October,2020 | Week 4
THE SUPREME COURT THIS WEEK:
- Petition in SC seeking transparent appointment of Information Commissioners in CIC under RTI
https://www.latestlaws.com/latest-news/petition-in-sc-seeking-transparent-appointment-of-information-commissioners-in-cic-under-rti/
- SC to decide if Students are Consumers and Universities are Service Providers under Consumer Protection Act [Read Order]
https://www.latestlaws.com/latest-news/sc-to-decide-if-students-are-consumers-and-universities-are-service-providers-under-consumer-protection-act/
- For salaries, Supreme Court allows caretaker trust to operate its bank accounts
https://www.latestlaws.com/latest-news/for-salaries-supreme-court-allows-caretaker-trust-to-operate-its-bank-accounts/
- BJP leader files petition in SC seeking transfer of cases regarding Age of Marriage
https://www.latestlaws.com/latest-news/bjp-leader-files-petition-in-sc-seeking-transfer-of-cases-regarding-age-of-marriage/
- Contract of Insurance is of utmost good faith, says Supreme Court
https://www.latestlaws.com/latest-news/contract-of-insurance-is-of-utmost-good-faith-says-supreme-court/
- Evidence of Sexual Assault Victim is enough for Conviction, says Supreme Court
https://www.latestlaws.com/latest-news/evidence-of-sexual-assault-victim-is-enough-for-conviction-says-supreme-court/
- Supreme Court allows cheating case accused to travel to US
https://www.latestlaws.com/latest-news/supreme-court-allows-cheating-case-accused-to-travel-to-us/
- Plea in SC to gag Judges from making ‘extraneous’ comments in Rape Cases
https://www.latestlaws.com/latest-news/plea-in-sc-to-gag-judges-from-making-extraneous-comments-in-rape-cases/
- Stay orders passed by high courts and subordinate courts expire in six months, unless extended for good reasons, the Supreme Court has ruled.
https://www.latestlaws.com/latest-news/supreme-court-stay-orders-by-lower-courts-expire-in-6-months-unless-extended-for-good-reasons/
THE DELHI HIGH COURT THIS WEEK
- Plea in HC to direct Centre, Delhi Govt to grant paid menstrual leaves to women employees
https://www.latestlaws.com/latest-news/plea-in-hc-to-direct-centre-delhi-govt-to-grant-paid-menstrual-leaves-to-women-employees/
- HC intends to end Interim Bail, Parole of all Prisoners out due to Covid-19 pandemic
https://www.latestlaws.com/latest-news/hc-intends-to-end-interim-bail-parole-of-all-prisoners-out-due-to-covid-19-pandemic/
- High Court directs State Govt to release over Rs 2.52 cr from its budget to District Courts
https://www.latestlaws.com/latest-news/high-court-directs-state-govt-to-release-over-rs-2-52-cr-from-its-budget-to-district-courts/
- CS Assault Case: Court orders Police to provide Kejriwal, Sisodia copy of witness statement
https://www.latestlaws.com/latest-news/cs-assault-case-court-orders-police-to-provide-kejriwal-sisodia-copy-of-witness-statement/
- Directions issued for strict action against Air Polluting activities: CPCB tells HC
https://www.latestlaws.com/latest-news/directions-issued-for-strict-action-against-air-polluting-activities-cpcb-tells-hc/
- Approaching A Writ Court For A Moot Court Competition Is A Bit Too Much', Delhi HC Denies Plea Seeking Transparency in NLU-D's Moot Court Competition
https://www.latestlaws.com/latest-news/approaching-a-writ-court-for-a-moot-court-competition-is-a-bit-too-much-delhi-hc-denies-plea-seeking-transparency-in-nlu-d-s-moot-court-competition/
- Delhi University To Charge ₹750 For Issuance Of Digital Degrees, Delhi HC To Examine The Legality.
https://www.latestlaws.com/latest-news/delhi-university-to-charge-750-for-issuance-of-digital-degrees-delhi-hc-to-examine-the-legality/
- HC stays Delhi Govt's order of paying pending Salaries of DU Colleges' Teachers, Staff from SSF
https://www.latestlaws.com/latest-news/hc-stays-delhi-govt-s-order-of-paying-pending-salaries-of-du-colleges-teachers-staff-from-ssf/
THE BOMBAY HIGH COURT THIS WEEK:
- High Court asks banks to disburse Loans and refund Interest to Farmers
https://www.latestlaws.com/latest-news/high-court-asks-banks-to-disburse-loans-and-refund-interest-to-farmers/
- HC allows Jain Temples to reopen dining halls 'Ayambil Oli Tap' Festival
https://www.latestlaws.com/latest-news/hc-allows-jain-temples-to-reopen-dining-halls-ayambil-oli-tap-festival/
- High Court suspends Sentence Awarded to Minister in Assault Case
https://www.latestlaws.com/latest-news/high-court-suspends-sentence-awarded-to-minister-in-assault-case/
- Court granted ad-interim relief to Parle by issuing injunctions to the future groups for copying the biscuit packaging
https://www.latestlaws.com/latest-news/hc-passes-injunction-against-a-future-group-on-copying-packaging-of-parle-products-read-judgment/
- High Court issues notice in a plea by NEET aspirant seeking manual OMR sheet evaluation after scoring 0 out of 720 marks
https://www.latestlaws.com/latest-news/high-court-issues-notice-in-a-plea-by-neet-aspirant-seeking-manual-omr-sheet-evaluation-after-scoring-0-out-of-720-marks/
THE ALLAHABAD HIGH COURT THIS WEEK:
- HC seeks response of SESB on inclusion/ exclusion of candidates in interview in case of LT Grade Asst. Teacher Recruitment 2016 [Read Order]
https://www.latestlaws.com/latest-news/hc-seeks-response-of-sesb-on-inclusion-exclusion-of-candidates-in-interview-in-case-of-lt-grade-asst-teacher-recruitment-2016-read-order/
THE PUNJAB & HARYANA HIGH COURT THIS WEEK:
- Punjab and Haryana High Court upholds Haryana RERA Rules
https://www.latestlaws.com/latest-news/punjab-and-haryana-high-court-upholds-haryana-rera-rules/
- High Court: Parallel remedies can be sought under RERA & Consumer protection Act [Read Order]
https://www.latestlaws.com/latest-news/high-court-parallel-remedies-can-be-sought-under-rera-consumer-protection-act-read-order/
THE UTTARAKHAND HIGH COURT THIS WEEK:
- Uttarakhand High Court notice to Maharashtra Governor on Contempt
https://www.latestlaws.com/latest-news/uttarakhand-high-court-notice-to-maharashtra-governor-on-contempt-plea/
THE MADHYA PRADESH HIGH COURT THIS WEEK:
- High Court orders action against Kamal Nath, Union Minister over Covid
https://www.latestlaws.com/latest-news/high-court-orders-action-against-kamal-nath-union-minister-over-covid/
THE MISCELLANEOUS NEWS THIS WEEK:
- Record seizures worth over Rs 35 cr made during Bihar Polls
https://www.latestlaws.com/latest-news/record-seizures-worth-over-rs-35-cr-made-during-bihar-polls/
- Violations of Law cannot be condoned under pretext of Human Rights: India tells UNHRC
https://www.latestlaws.com/latest-news/violations-of-law-cannot-be-condoned-under-pretext-of-human-rights-india-tells-unhrc/
- Espionage Case: Session Court dismisses Bail Plea of freelance Journalist Rajeev Sharma
https://www.latestlaws.com/latest-news/espionage-case-session-court-dismisses-bail-plea-of-freelance-journalist-rajeev-sharma/
- Bar Council of India postpones AIBE-XV, now to be conducted on Jan 24th, 2021; Online Registration extended till 3rd Dec, 2020
https://www.latestlaws.com/latest-news/bar-council-of-india-postpones-aibe-xv/
- Court extends Rhea Chakraborty’s brother Showik Chaktraborty’s custody till Nov 03
https://www.latestlaws.com/latest-news/court-extends-rhea-chakraborty-s-brother-showik-chaktraborty-s-custody-till-nov-03/
- Delhi Riots: Provide adequate security to Umar Khalid, Court directs jail authorities
https://www.latestlaws.com/latest-news/delhi-riots-provide-adequate-security-to-umar-khalid-court-directs-jail-authorities/
- Palghar Lynching Case: Special Court to hear bail pleas of accused on Nov 03
https://www.latestlaws.com/latest-news/palghar-lynching-case-special-court-to-hear-bail-pleas-of-accused-on-nov-03/
- Maharashtra Govt allows Advocates to travel via Local Trains during non-peak hours
https://www.latestlaws.com/latest-news/maharashtra-govt-allows-advocates-to-travel-via-local-trains-during-non-peak-hours/
- MJ Akbar's Defamation Suit against Journalist to be heard by Special MP-MLA Court
https://www.latestlaws.com/latest-news/mj-akbar-s-defamation-suit-against-journalist-to-be-heard-by-special-mp-mla-court/
- Amazon expresses inability to appear before Parliament Committee, says officials unable to travel to India
https://www.latestlaws.com/latest-news/amazon-expresses-inability-to-appear-before-parliament-committee-says-officials-unable-to-travel-to-india/
- IP University to reconsider its decision to conduct Offline Exams for Law students after BCI's clarification
https://www.latestlaws.com/latest-news/ip-university-to-reconsider-its-decision-to-conduct-offline-exams-for-law-students-after-bci-s-clarification/
THE INTERNATIONAL NEWS THIS WEEK:
- Users can now appeal on content removal to Facebook’s Supreme Court
https://www.latestlaws.com/international-news/users-can-now-appeal-on-content-removal-to-facebook-s-supreme-court/
- Walmart sues US in pre-emptive strike in Opioid Abuse Battle
https://www.latestlaws.com/international-news/walmart-sues-us-in-pre-emptive-strike-in-opioid-abuse-battle/
- France honours beheaded Teacher, Govt launches crackdown against Radical Groups
https://www.latestlaws.com/international-news/france-honours-beheaded-teacher-govt-launches-crackdown-against-radical-groups/
- US Supreme Court to review Trump's 'Remain in Mexico' Policy
https://www.latestlaws.com/international-news/us-supreme-court-to-review-trump-s-remain-in-mexico-policy/
- Women’s March to protest Trump administration’s nomination to Supreme Court
https://www.latestlaws.com/international-news/women-s-march-to-protest-trump-administration-s-nomination-to-supreme-court/
- China’s amended law threatens Criminal action against those who insult National Flag
https://www.latestlaws.com/international-news/china-s-amended-law-threatens-criminal-action-against-those-who-insult-national-flag/
- Pakistan Court questions Federal Govt's construction of Kartarpur Corridor
https://www.latestlaws.com/international-news/pakistan-court-questions-federal-govt-s-construction-of-kartarpur-corridor/
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